High Courts25 Mar 1978
COMMISSIONER OF Income Tax, BOMBAY CITY-I Vs BASSEIN ELECTRIC SUPPLY CO. LTD.
Bombay High Court · (1979) 118 ITR 884
Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,978 of 3,665
High Courts25 Mar 1978
Commissioner of Income Tax, Bombay Vs Vissionji and Co., (P) Ltd.
Bombay High Court · (1979) 10 CTR 243 : (1981) 127 ITR 827
Income Tax (Amendment) Act, 1961 — Section 10, 104, 109, 28Income Tax Act, 1922 — Section 23A
High Courts25 Mar 1978
Commissioner of Income Tax, Bombay City-I Vs Bassein Electric Supply Co. Ltd.
Bombay High Court · (1979) 118 ITR 885
Income Tax Act, 1961 — Section 43, 43(1), 43(6)
High Courts23 Mar 1978Allowed
Narayan Rajaram Wani Vs The State of Maharashtra
Bombay High Court · (1978) 80 BOMLR 356 : (1978) MhLj 679
Criminal Procedure Code, 1973 (CrPC) — Section 243Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts23 Mar 1978Dismissed
Hemant Digambar Waikar Vs Chairman Selection Committee, Indira Gandhi Corporation Medical College, Nagpur and others
Bombay High Court · (1978) MhLj 398
High Courts22 Mar 1978Allowed
Jolly Steel Industries Pvt. Ltd., Poona Vs Union of India and Another
Bombay High Court · AIR 1979 Bom 214
Arbitration Act, 1940 — Section 11, 14, 3, 33Sales of Goods Act, 1930 — Section 58Specific Relief Act, 1963 — Section 10, 14
High Courts21 Mar 1978
D.M. Neterwalla Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1980) 122 ITR 880
Income Tax Act, 1922 — Section 2(6C), 33Income Tax Act, 1961 — Section 131
High Courts21 Mar 1978Dismissed
The Sangli City Municipal Council Vs Sheshyappa Bala Bolaj and Others
Bombay High Court · AIR 1979 Bom 99 : (1978) 80 BOMLR 534
Bombay Regulation Act, 1827 — Section 26Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 25(2)
High Courts20 Mar 1978
Arun Oil Mill Vs Commissioner of Income Tax, Poona
Bombay High Court · (1979) 119 ITR 813
Income Tax Act, 1922 — Section 26AIncome Tax Rules, 1922 — Rule 2
High Courts20 Mar 1978
Commissioner of Income Tax, Bombay Vs Vishnudayal Dwarkadas
Bombay High Court · (1980) 123 ITR 140
Income Tax Act, 1922 — Section 10
High Courts19 Mar 1978
Commissioner of Income Tax, Bombay City-I Vs Modella P. Ltd.
Bombay High Court · (1979) 9 CTR 288 : (1980) 123 ITR 677
Income Tax Act, 1961 — Section 140A, 140A(1), 140A(3), 141, 210(3)
High Courts19 Mar 1978
Commissioner of Income Tax, Bombay Vs Mangesh J. Sanzgiri
Bombay High Court · (1979) 9 CTR 77 : (1979) 119 ITR 962 : (1979) 1 TAXMAN 120
Income Tax Act, 1961 — Section 2(22)
High Courts18 Mar 1978
Commissioner of Income Tax, Bombay City-III Vs Kantilal Shah and Another
Bombay High Court · (1979) 118 ITR 647
Income Tax Act, 1961 — Section 148, 4
High Courts17 Mar 1978
Commissioner of Income Tax, Bombay Vs Ralliwolf Ltd.
Bombay High Court · (1979) 8 CTR 129 : (1980) 121 ITR 262
Income Tax Act, 1961 — Section 28
High Courts16 Mar 1978Dismissed
A. Rukminibai Haribhau Ghodke and Others Vs Narhar Tukaram Mudgal
Bombay High Court · AIR 1979 Bom 121 : (1978) 80 BOMLR 479
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 13, 13(1), 15Transfer of Property Act, 1882 — Section 106, 111
High Courts16 Mar 1978Dismissed
The Trustees of the Port of Bombay Vs Jayantilal L. Gandhi
Bombay High Court · AIR 1979 Bom 12 : (1978) 80 BOMLR 393 : (1979) MhLj 411
Bombay Port Trust Act, 1879 — Section 61A(2), 64, 64A, 67, 67ALimitation Act, 1908 — Article 120Limitation Act, 1963 — Article 113, 30
High Courts15 Mar 1978
S. Rao, Official Liquidator Vs Jyoti Associates Amtee Properties Pvt. Ltd. Vs Jyoti Associates
Bombay High Court · (1980) 50 CompCas 27
High Courts14 Mar 1978Dismissed
Fortune Films International Vs Dev Anand and Another
Bombay High Court · AIR 1979 Bom 17 : (1978) 80 BOMLR 263
Constitution of India, 1950 — Article 133(1)Copyright Act, 1957 — Section 13, 13(4), 14, 16, 17
High Courts14 Mar 1978Allowed
Sadabai and Another Vs A. Nivrutti Vithoba Takale and Others
Bombay High Court · AIR 1979 Bom 29 : (1978) 80 BOMLR 422 : (1979) MhLj 55
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1)
High Courts14 Mar 1978
Commissioner of Income Tax, Bombay City-II Vs United Wire Ropes Ltd.
Bombay High Court · (1980) 121 ITR 762
Income Tax Act, 1961 — Section 57