High Courts28 Nov 1977
COMMISSIONER OF SALES TAX Vs EXPRESS BLOCK and ENGRAVING STUDIOS PVT. LTD.
Bombay High Court · (1978) 7 CTR 242(1)
Constitution of India, 1950 — Article 286(1)(b)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,983 of 3,665
High Courts28 Nov 1977
Commissioner of Sales Tax Vs Express Block and Engraving Studios Pvt. Ltd.
Bombay High Court · (1978) 7 CTR 242 : (1978) 41 STC 102
Central Sales Tax Act, 1956 — Section 2, 8(5)
High Courts24 Nov 1977
Commissioner of Sales Tax Vs Burmah Shell Refineries Limited
Bombay High Court · (1978) 41 STC 337
Bombay Sales Tax Act, 1959 — Section 10, 11, 11(1), 12, 2Central Sales Tax Act, 1956 — Section 8, 8(1), 8(3)
High Courts24 Nov 1977
Commissioner of Income Tax, Bombay City-II, Bombay Vs Central Provinces Railways Co. Ltd.
Bombay High Court · (1978) 115 ITR 392
Income Tax Act, 1961 — Section 28, 57
High Courts23 Nov 1977
Hukamchand Mills Ltd. Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1978) 114 ITR 870
Income Tax Act, 1922 — Section 10(2)
High Courts23 Nov 1977
Commissioner of Income Tax, Poona Vs Patwa Brothers
Bombay High Court · (1978) 113 ITR 879
Income Tax Act, 1961 — Section 139(1), 139(2), 184(7)
High Courts23 Nov 1977Dismissed
Sivaji Ramji Patil Vs Jalgaon Fal Wa Bhajipala Vikri Karnari Sahakari Mandali
Bombay High Court · (1978) 80 BOMLR 519 : (1978) MhLj 801
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts23 Nov 1977
Commissioner of Income Tax, Poona Vs Nagappa Abdulpurkar
Bombay High Court · (1978) 114 ITR 375
Income Tax Act, 1922 — Section 26A
High Courts23 Nov 1977
Dhondo Bhimrao Deshchougule Vs Popatbhai Chaturbhai Gujar
Bombay High Court · (1977) 11 BOM CK 0037
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12(1), 12(2), 12(3)
High Courts23 Nov 1977
Commissioner of Income Tax (Central), Bombay Vs Advance Insurance Co. Ltd.
Bombay High Court · (1979) 119 ITR 660
Income Tax Act, 1961 — Section 101, 85
High Courts23 Nov 1977
Commissioner of Income Tax, Bombay City-V Vs Traub (India) P. Ltd.
Bombay High Court · (1979) 118 ITR 525
Income Tax Act, 1961 — Section 207, 208, 209, 214, 256(2)
High Courts23 Nov 1977
Commissioner of Income Tax, Bombay City-III Vs C.D. Sanghavi
Bombay High Court · (1979) 119 ITR 863
Income Tax Act, 1961 — Section 171
High Courts21 Nov 1977Allowed
Indian Express News Papers Ltd. Vs K. Karunakaran
Bombay High Court · (1979) 81 BOMLR 297
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 25F, 7
High Courts21 Nov 1977
Commissioner of Income Tax, Bombay City-I Vs Hoechst Pharmaceuticals Ltd.
Bombay High Court · (1978) 113 ITR 877
Income Tax Act, 1961 — Section 37
High Courts18 Nov 1977
Commissioner of Sales Tax Vs Halward Engineers
Bombay High Court · (1978) 7 CTR 245 : (1978) 41 STC 61
Bombay Sales Tax Act, 1959 — Section 52, 52(1), 52(2), 55(6), 61(1)
High Courts18 Nov 1977
Jethabhai Hirji and Jethabhai Ramdas Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1979) 120 ITR 792
Income Tax Act, 1961 — Section 36(1)
High Courts17 Nov 1977
Commissioner of Sales Tax Vs Paper and Pulp Conversion Limited
Bombay High Court · (1978) 41 STC 64
Bombay Sales Tax Act, 1953 — Section 34(1), 34(4), 8, 9(1)
High Courts17 Nov 1977Dismissed
Mohamad Hussein Ali Akbar Vs Laxman Dattatraya Bhave
Bombay High Court · (1979) 81 BOMLR 288
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 16, 17, 17BConstitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106, 111, 113, 17C
High Courts17 Nov 1977
The State of Maharashtra Vs A. Mamoo Mohiddin Malbari
Bombay High Court · (1978) CriLJ 1166
Prevention of Food Adulteration Act, 1954 — Section 2(i)(e)
High Courts17 Nov 1977
Commissioner of Sales Tax Vs G.M. Apte and Sons
Bombay High Court · (1978) 7 CTR 367 : (1978) 41 STC 137
Bombay Sales Tax Act, 1959 — Section 2(11), 22, 22(5A), 3, 61(1)