High Courts16 Nov 1977
Chatrapati Shivaji Sahakari Sakhar Karkhana Ltd. Vs Commissioner of Income Tax, Poona
Bombay High Court · (1978) 115 ITR 312
Income Tax Act, 1922 — Section 10, 14(3), 16(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,984 of 3,665
High Courts16 Nov 1977
Madhav Motor Stores Vs Commissioner of Income Tax
Bombay High Court · (1978) 115 ITR 887
Income Tax Act, 1922 — Section 34(1A)
High Courts16 Nov 1977
Commissioner of Sales Tax Vs Hind Matches Sales Depot
Bombay High Court · (1978) 7 CTR 254 : (1978) 41 STC 108
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts16 Nov 1977
Antifriction Bearings Corporation Ltd. Vs Commissioner of Income Tax, Bombay City-III, Bombay
Bombay High Court · (1990) 186 ITR 181
Income Tax Act, 1961 — Section 37(1)
High Courts16 Nov 1977
Chhatrapati Shivaji Sahakari Sakhar Karkhana Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1978) 115 ITR 312
Income Tax Act, 1922 — Section 10(2), 14, 14(3), 15, 15A
High Courts16 Nov 1977
CHHATRAPATI SHIVAJI SAHAKARI SAKHAR KARKHANA LTD. Vs COMMISSIONER OF INCOME TAX.
Bombay High Court · (1978) 7 CTR 451
Income Tax Act, 1922 — Section 22(2)
High Courts15 Nov 1977
Commissioner of Income Tax, Bombay City-I Vs I.B.M. World Trade Corporation
Bombay High Court · (1981) 130 ITR 739
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 263, 33, 33(1), 43(3)
High Courts15 Nov 1977
Commissioner of Income Tax, Bombay City-III, Bombay Vs Khimji Teju Kaya
Bombay High Court · (1978) 115 ITR 168
Income Tax Act, 1922 — Section 34, 66(1)
High Courts15 Nov 1977
Commissioner of Sales Tax Vs Bombay Film Laboratories Private Limited
Bombay High Court · (1978) 41 STC 52
High Courts15 Nov 1977
Phiroze H. Kudianavala Vs Commissioner of Income Tax
Bombay High Court · (1978) 113 ITR 873
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts14 Nov 1977Dismissed
Bablu Alias Jagdishsingh Vs Ladharam M. Mirchandani
Bombay High Court · (1978) 80 BOMLR 310
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 13, 5, 6Constitution of India, 1950 — Article 227
High Courts14 Nov 1977
Bhogilal Devchand and Sons Vs State of Maharashtra
Bombay High Court · (1978) 7 CTR 384 : (1978) 41 STC 177
Bombay Sales Tax Act, 1959 — Section 11, 11(1), 11(2), 12, 14Central Sales Tax Act, 1956 — Section 11(2), 8, 8(3)
High Courts14 Nov 1977
Bhullan Vs The Sarvodaya Vita Kavelu Kumbhar Kam Sahakari Audyogik Utpadak Sanstha Ltd. and Others
Bombay High Court · AIR 1978 Bom 259 : (1978) 80 BOMLR 634 : (1978) MhLj 276
Constitution of India, 1950 — Article 226, 39, 43Maharashtra Minor Mineral Extraction (Vidarbha Region) Rules, 1966 — Rule 2(1), 33, 34, 4, 4(2)Mineral Concession Rules, 1960 — Rule 9(2)
High Courts09 Nov 1977
Sakal Papers Pvt. Ltd. Vs Commissioner of Income Tax, Poona
Bombay High Court · (1978) 114 ITR 256
High Courts09 Nov 1977
Vassanji Sons and Co. P. Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1980) 125 ITR 462
Income Tax Act, 1922 — Section 10(2)
High Courts09 Nov 1977
Pandurang Ramji Doiphode Vs Dhondiram Ramji Doiphode
Bombay High Court · (1979) 81 BOMLR 279
Civil Procedure Code, 1908 (CPC) — Section 122, 2, 54
High Courts09 Nov 1977Dismissed
Abdul Gani Dinalli Momin Vs Mohamed Yusuf Mohamed Isak
Bombay High Court · (1978) 80 BOMLR 646
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Constitution of India, 1950 — Article 227
High Courts09 Nov 1977
M.G. Bhatt Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1980) 123 ITR 931 : (1978) MhLj 457
Income Tax Act, 1922 — Section 10(1)
High Courts09 Nov 1977
Century Spg. and . Mfg. Co. Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1979) 116 ITR 301
Income Tax Act, 1922 — Section 10(1)
High Courts08 Nov 1977
Life Insurance Corporation of India Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1979) 119 ITR 900
Income Tax Act, 1961 — Section 10(7), 30, 31, 32, 33