High Courts12 Mar 1978
Commissioner of Income Tax, Bombay City-I Vs Globe Theatres Pvt. Ltd.
Bombay High Court · (1979) 8 CTR 134 : (1980) 122 ITR 240
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 37
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,979 of 3,665
High Courts11 Mar 1978
Commissioner of Income Tax Bombay Vs Gopaldas T. Agarwal
Bombay High Court · (1979) 116 ITR 613
Trusts Act, 1882 — Section 58, 8
High Courts11 Mar 1978
Commissioner of Income Tax, Bombay City-III Vs Herbertsons (P.) Ltd.
Bombay High Court · (1980) 124 ITR 613
Income Tax Act, 1961 — Section 37
High Courts10 Mar 1978
Commissioner of Income Tax, Bombay City-I Vs Gagalbhai Jute Mills P. Ltd.
Bombay High Court · (1979) 8 CTR 226 : (1980) 126 ITR 191
Income Tax Act, 1922 — Section 23A, 23A(1), 23A(3)
High Courts09 Mar 1978Dismissed
Gopal Khandu Wani Vs Vasta Ramsing Fasepardhi and Another
Bombay High Court · AIR 1979 Bom 30 : (1978) 90 BOMLR 415
Maharashtra Debt Relief Act, 1975 — Section 11(1), 22
High Courts09 Mar 1978Allowed
M.A. Rangaswami and Others Vs Amin Chand Payarelal Firm, Bombay
Bombay High Court · AIR 1979 Bom 130 : (1978) 80 BOMLR 250
Customs Act, 1962 — Section 11, 11(1), 111, 112, 125Imports and Exports (Control) Act, 1947 — Section 3, 3(1), 3(2), 3(3), 4ASea Customs Act, 1878 — Section 167, 167(8), 19
High Courts08 Mar 1978Allowed
Vithalrao Marotrao Awadhut Vs Ratnaprabha Awadhut and Others
Bombay High Court · (1978) CriLJ 1406 : (1978) MhLj 393
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127
High Courts08 Mar 1978
Abdul Karim Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 1485
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts07 Mar 1978
Telster Advertising Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City I.
Bombay High Court · (1979) 8 CTR 114 : (1979) 116 ITR 610
Income Tax Act, 1961 — Section 139(3), 72(1), 80
High Courts07 Mar 1978
Co-operative Typewriter Services Ltd. Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1979) 118 ITR 512
Income Tax Act, 1961 — Section 81
High Courts07 Mar 1978Dismissed
Dinesh Gijubhai Mehta Vs Usha Dinesh Mehta
Bombay High Court · AIR 1979 Bom 173 : (1978) 80 BOMLR 298 : (1979) MhLj 367
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Divorce Act, 1869 — Section 36
High Courts07 Mar 1978
Commissioner of Income Tax, Bombay City-I Vs Alcock Ashdown and Co. Ltd.
Bombay High Court · (1979) 8 CTR 223 : (1979) 119 ITR 164
Income Tax Act, 1922 — Section 15Income Tax Act, 1961 — Section 80J, 84
High Courts03 Mar 1978
Commissioner of Income Tax, Bombay City Vs Arjan Khimji and Co.
Bombay High Court · (1979) 9 CTR 263 : (1980) 121 ITR 421 : (1979) 1 TAXMAN 550
Income Tax Act, 1961 — Section 10, 43(5), 5
High Courts02 Mar 1978
C.A. Gulanikar, Income Tax Officer Vs Ramnarain Sons Private Ltd.
Bombay High Court · (1979) 9 CTR 74 : (1979) 119 ITR 83 : (1979) 1 TAXMAN 436
Income Tax Act, 1961 — Section 148, 153(3)
High Courts01 Mar 1978Allowed
Madhukar Yeshwant Patankar and Others Vs Savleram Gotiram Teli and Others
Bombay High Court · AIR 1979 Bom 117 : (1978) 80 BOMLR 529 : (1978) MhLj 844
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 32(1B), 32A, 32B
High Courts01 Mar 1978Dismissed
Subhan Bi Sheikh Noor and another Vs Abdul Samad Haji Abdul Raheman and others
Bombay High Court · (1978) MhLj 519
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 97
High Courts28 Feb 1978Dismissed
The State of Maharashtra Vs Kisan Rupaji Ghatal
Bombay High Court · (1978) 80 BOMLR 93 : (1978) MhLj 618
Forest Act, 1927 — Section 26, 62, 63, 68, 82
High Courts28 Feb 1978Dismissed
Shantinath S. Ghongade Vs Rajmal Uttamchand Gugale
Bombay High Court · AIR 1979 Bom 269 : (1978) 80 BOMLR 671 : (1979) MhLj 229
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 25, 25(1), 25(2), 5(3)Registration Act, 1908 — Section 17(1), 49Transfer of Property Act, 1882 — Section 107, 108
High Courts27 Feb 1978
Anwarbeg Lalbeg and Others Vs Sukdeo Nathu Mali
Bombay High Court · (1978) 02 BOM CK 0030
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31(3), 32F, 32F(1), 32G
High Courts27 Feb 1978
Anandrao Tohluji Bagade Vs Namdeorao Lalwanji Sontakkey
Bombay High Court · (1978) 80 BOMLR 462 : (1978) MhLj 371
Constitution of India, 1950 — Article 226, 227, 341, 342