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Bombay High Court judgments

73,288 judgments · page 2,985 of 3,665

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High Courts07 Nov 1977

Mohanlal Gokulchandji Vs Khimraj Bhagaji

Bombay High Court · (1978) 80 BOMLR 378 : (1978) MhLj 611

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Constitution of India, 1950 — Article 227
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High Courts05 Nov 1977

Nagarmal Baijnath Vs Commissioner of Income Tax/excess Profits Tax, Bombay City I

Bombay High Court · (1978) 114 ITR 133

Excess Profits Tax Act, 1940 — Section 21Income Tax Act, 1922 — Section 35B, 44
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High Courts05 Nov 1977

Commissioner of Income Tax, Bombay City-III Vs Crown Life Insurance Co.

Bombay High Court · (1980) 123 ITR 641

Income Tax Act, 1922 — Rule 2 , 3
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High Courts04 Nov 1977

Life Insurance Corporation of India, Bombay Vs Commissioner of Income Tax, Bombay City-III

Bombay High Court · (1978) 115 ITR 45

Income Tax Act, 1922 — Section 10(7)Income Tax Act, 1961 — Rule 2, 2(1)(b), 10, 101, 191Life Insurance Corporation Act, 1956 — Section 7
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High Courts04 Nov 1977

Commissioner of Income Tax, Bombay City-I Vs Executors of Estate of Late P.L. Paruck

Bombay High Court · (1978) 113 ITR 869

Income Tax Act, 1961 — Section 24B(1), 4
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High Courts03 Nov 1977

Commissioner of Income Tax Vs Oilseeds Trading Co. Pvt. Ltd.

Bombay High Court · (1978) 7 CTR 309

Income Tax Act, 1961 — Section 154, 256(1)
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High Courts03 Nov 1977

Commissioner of Income Tax, Bombay City-II Vs Chunilal Bhagwandas Mehta

Bombay High Court · (1978) 113 ITR 436

Income Tax Act, 1961 — Section 154
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High Courts03 Nov 1977

Commissioner of Income Tax, Bombay City-II, Bombay Vs H.R. Aslot

Bombay High Court · (1978) 115 ITR 255

Income Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 2(47), 45
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High Courts02 Nov 1977

Commissioner of Income Tax, Bombay City-II, Bombay Vs T. Maneklal Mfg. Co. Ltd.

Bombay High Court · (1978) 115 ITR 725

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High Courts02 Nov 1977

Commissioner of Income Tax, City-I Vs Glaxo Laboratories (India) P. Ltd.

Bombay High Court · (1978) 114 ITR 110

Income Tax Act, 1922 — Section 10(2)
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High Courts02 Nov 1977Dismissed

Marutrao Pandurang Zende Vs Eknath Shivram Jagtap

Bombay High Court · (1979) 81 BOMLR 234

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 2, 3Hindu Succession Act, 1956 — Section 14
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High Courts01 Nov 1977Allowed

Pradeep Ginning and Deokumar Oil Mills Vs The Municipal Council

Bombay High Court · (1979) 81 BOMLR 228 : (1978) MhLj 11

Maharashtra Municipalities Act, 1965 — Section 278, 280
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High Courts01 Nov 1977

Commissioner of Income Tax, Bombay City-I Vs Scindia Steam Navigation Co. Ltd. Scindia Steam Navigation Co. Ltd. Vs Commissioner of Income Tax, Bombay City-I

Bombay High Court · (1980) 125 ITR 118

Income Tax Act, 1922 — Section 10(2), 12B(1)
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High Courts01 Nov 1977

R.D. Paranjpe Vs Ram Jethmalani and Others

Bombay High Court · AIR 1978 Bom 356

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Conduct of Elections Rules, 1961 — Rule 12, 12(1), 90Evidence Act, 1872 — Section 63(5), 65
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High Courts31 Oct 1977

Commissioner of Income Tax, Bombay City-VI Vs National Organic Chemical Industries Ltd.

Bombay High Court · (1978) 115 ITR 56

Income Tax Act, 1961 — Section 256(1), 80J
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High Courts31 Oct 1977

Commissioner of Income Tax, Bombay City-I Vs Mafatlal Fine Spg. and Mfg. Co. Ltd.

Bombay High Court · (1979) 116 ITR 599

Income Tax Act, 1922 — Section 10(2), 10(2A)
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High Courts31 Oct 1977

Commissioner of Income Tax, Bombay City-VI, Bombay Vs Eldee Wire Ropes Ltd.

Bombay High Court · (1978) 114 ITR 485

Income Tax Act, 1961 — Section 35B
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High Courts19 Oct 1977

The State of Maharashtra Vs Janardan Ramchandra Nrawankar

Bombay High Court · (1978) CriLJ 811

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
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High Courts19 Oct 1977

Vithal Rukhmini Sansthan, Amravati Vs Chakkilal Bhagwandas and Others

Bombay High Court · AIR 1978 Bom 269 : (1978) MhLj 241

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 129, 21, 22, 23, 24
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High Courts15 Oct 1977Dismissed

Dattatraya Ramchandra Sapkal Vs Gulabrao Tukaram Bhosale

Bombay High Court · (1978) 80 BOMLR 429 : (1978) MhLj 545

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 15, 15A, 6Transfer of Property Act, 1882 — Section 108
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