High Courts12 Mar 1977
Commissioner of Wealth-tax, Bombay City-III Vs Mahavirprasad Bubna and Others
Bombay High Court · (1980) 122 ITR 570
Income Tax Act, 1922 — Section 16Wealth Tax Act, 1957 — Section 4(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,995 of 3,665
High Courts10 Mar 1977Allowed
Municipal Council, Morshi Vs Tulsiram Vishwanath Gadbail
Bombay High Court · (1977) MhLj 735
District Municipalities Act — Section 65Maharashtra Municipalities Act, 1965 — Section 119(1)
High Courts09 Mar 1977
The Commissioner of Income Tax, Bombay Vs Daimler Benz A.G.
Bombay High Court · AIR 1978 Bom 307
Income Tax Act, 1922 — Section 15C, 15C(4), 18, 18, 2(2)Income Tax Rules, 1962 — Rule 117A, 40
High Courts09 Mar 1977
Commissioner of Income Tax, Bombay City-I Vs Daimler Benz A.G.
Bombay High Court · (1977) 108 ITR 961
Income Tax Act, 1922 — Section 18, 18A(8), 30, 30(1)Income Tax Act, 1961 — Section 139, 139(1), 139(8), 2(2), 208
High Courts08 Mar 1977Dismissed
Smt. Shakuntalabai Vasantrao Khatavkar Vs Eknath Vishnu Aundhkar
Bombay High Court · (1979) 81 BOMLR 79
Transfer of Property Act, 1882 — Section 53
High Courts07 Mar 1977
Commissioner of Income Tax, Bombay City-III Vs Michel Postel
Bombay High Court · (1978) 112 ITR 315
Income Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 45
High Courts06 Mar 1977
Commissioner of Income Tax, Bombay City-II, Bombay Vs Narandas and Sons
Bombay High Court · (1978) 115 ITR 587
Income Tax Act, 1922 — Section 10, 15A, 16(1), 23(6)Income Tax Act, 1961 — Section 67, 67(2)
High Courts05 Mar 1977
Commissioner of Income Tax, Bombay City-II Vs Geoffrey Manners and Co. Ltd.
Bombay High Court · (1978) 112 ITR 334
Companies (Profits) Surtax Rules, 1964 — Rule 3Super Profits Tax Rules, 1963 — Rule 1, 2
High Courts05 Mar 1977
Commissioner of Income Tax, Bombay Vs Ganesh Builders
Bombay High Court · (1979) 116 ITR 911
Income Tax Act, 1961 — Section 259, 269A, 269C, 269C(1), 269C(2)
High Courts05 Mar 1977
Punjab Business and Supply Co. (P.) Ltd. Vs State of Maharashtra
Bombay High Court · (1978) 7 CTR 56 : (1978) 2 ELT 646 : (1977) 39 STC 386
Bombay Sales Tax Act, 1959 — Section 61(1)Central Excise Rules, 1944 — Rule 8
High Courts04 Mar 1977
Dr. Baburao Patel Vs Bal Thackeray and Another
Bombay High Court · (1977) CriLJ 1637
Evidence Act, 1872 — Section 146Penal Code, 1860 (IPC) — Section 504, 506
High Courts03 Mar 1977
Adarsh Toddy Kamgar Sahakari, Sanstha, Nagpur and Others Vs State of Maharashtra and Others
Bombay High Court · (1977) CriLJ 1809 : (1977) MhLj 508
High Courts01 Mar 1977
Mohammad Sabir Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 825 : (1977) MhLj 338
Criminal Procedure Code, 1973 (CrPC) — Section 399Penal Code, 1860 (IPC) — Section 279
High Courts01 Mar 1977
Arun and Others Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 1168
Criminal Procedure Code, 1973 (CrPC) — Section 232, 407
High Courts25 Feb 1977
M. Framrose and Company Vs The State of Maharashtra
Bombay High Court · (1977) 40 STC 36
Bombay Sales Tax Act, 1959 — Section 2, 2(36), 61(1)Central Sales Tax Act, 1956 — Section 8A
High Courts25 Feb 1977
Commissioner of Income Tax, Bombay City-III Vs Home Industries and Co.
Bombay High Court · (1977) 107 ITR 609
Income Tax Act, 1922 — Section 12B, 12B(1), 12B(2)Income Tax Act, 1961 — Section 14, 45, 46, 47, 48
High Courts24 Feb 1977
L.C. Randhir Vs Girdharilal and Another
Bombay High Court · (1978) CriLJ 879
Penal Code, 1860 (IPC) — Section 499, 500
High Courts24 Feb 1977
Sentinel Rolling Shutters and Engineering Co. Pvt. Ltd. Vs Commissioner of Sales Tax
Bombay High Court · (1977) 6 CTR 541 : (1977) 39 STC 504
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts18 Feb 1977
S.K. Manekia Vs Commissioner of Sales Tax
Bombay High Court · (1977) 6 CTR 505 : (1977) 39 STC 426
Bombay Sales Tax Act, 1959 — Section 14, 14(3), 15, 15(1), 34
High Courts18 Feb 1977
S.K. Manekla Vs Commissioner of Sales Tax
Bombay High Court · (1977) 6 CTR 505 : (1977) 39 STC 426
Bombay Sales Tax (Procedure) Rules, 1954 — Rule 2, 47Bombay Sales Tax Act, 1953 — Section 15(1), 43, 45(2)