High Courts23 Nov 1976
Commissioner of Income Tax, Bombay City I Vs Fairdeal Corporation Pvt. Ltd.
Bombay High Court · (1977) 108 ITR 280
Income Tax Act, 1961 — Section 104, 28, 37, 37(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,999 of 3,665
High Courts22 Nov 1976
Commissioner of Income Tax, Bombay City-II Vs T.C. Dolwani
Bombay High Court · (1978) 111 ITR 650
Income Tax Act, 1922 — Section 34(1)
High Courts18 Nov 1976Dismissed
Ramgopal Shrikisan Asawa Vs Satyanarayan Ramniwas Phofalia and another
Bombay High Court · (1977) MhLj 474
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1), 13(1)(g), 13(1)(i), 17Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 6(d)
High Courts18 Nov 1976
Ramgopal Shrikisan Asawa Vs Satyanarayan Ramniwas Phofalia and Another
Bombay High Court · AIR 1978 Bom 14 : (1977) MhLj 474
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 17, 17(1), 5(2)Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227
High Courts17 Nov 1976
Babulal and Sons Vs The Assistant Commissioner of Sales Tax, Nagpur
Bombay High Court · (1977) MhLj 324 : (1978) 41 STC 89
Bombay Sales Tax Act, 1959 — Section 11, 11(2), 15(1), 32, 33
High Courts17 Nov 1976
Ghatge and Patil (Transport) Ltd. Vs Madhusudan Ramkumar
Bombay High Court · AIR 1977 Bom 299 : (1978) 80 BOMLR 512 : (1977) MhLj 365
Civil Procedure Code, 1908 (CPC) — Section 20, 9
High Courts16 Nov 1976
Commissioner of Income Tax, Bombay City I Vs Tata Engineering and Locomotive Co. Ltd.
Bombay High Court · (1977) 108 ITR 869
Income Tax (Computation of Capital of Industrial Undertakings) Rules, 1949 — Rule 3, 3(6)Income Tax Act, 1961 — Section 154, 84
High Courts16 Nov 1976
Commissioner of Income Tax, Bombay City II Vs Estate And Finance Ltd.
Bombay High Court · (1978) 111 ITR 119
Income Tax Act, 1961 — Section 32(2), 72
High Courts12 Nov 1976
Commissioner of Income Tax, Bombay City-I Vs D.M. Turner Commissioner of Income Tax, Bombay City-I Vs P.M. Gamble
Bombay High Court · (1978) 48 CompCas 144 : (1978) 111 ITR 943
Companies Act, 1956 — Section 484(1), 486Income Tax Act, 1922 — Section 12B
High Courts12 Nov 1976
Commissioner of Income Tax Bombay City - II Vs Shivlal Desai and Sons
Bombay High Court · (1978) 114 ITR 377
Income Tax Act, 1922 — Section 28(1)
High Courts12 Nov 1976
Commissioner of Income Tax, Bombay City-III Vs Ratilal Tarachand Mehta
Bombay High Court · (1977) 110 ITR 71
Income Tax Act, 1961 — Section 4
High Courts11 Nov 1976Allowed
Mohanlal Motilal Kothare Vs Raghunath Laxman
Bombay High Court · (1977) MhLj 174
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106
High Courts11 Nov 1976
Commissioner of Income Tax, Bombay City-III Vs Late F. Summersgill
Bombay High Court · (1978) 112 ITR 617
Income Tax Act, 1961 — Section 4
High Courts11 Nov 1976
Aziende Colori Nazionali Affini, Italy Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1977) 110 ITR 145
Income Tax Act, 1922 — Section 4
High Courts11 Nov 1976
Commissioner of Income Tax, Bombay City-I Vs J.B. Advani Oerlikon Electrodes Pvt. Ltd.
Bombay High Court · (1977) 106 ITR 791
Income Tax Act, 1961 — Section 37(1)
High Courts10 Nov 1976
COMMISSIONER OF INCOME TAX Vs M/S. BAYER AGROCHEM LTD.
Bombay High Court · (1977) 6 CTR 402
Income Tax Act, 1992 — Section 15C
High Courts10 Nov 1976
Commissioner of Excess Profits Tax, Bombay City-I, Bombay Vs Tata Iron and Steel Co. Ltd.
Bombay High Court · (1978) 115 ITR 538
Excess Profits Tax Act, 1940 — Section 21, 26(3)Income Tax Act, 1922 — Section 10(5)
High Courts10 Nov 1976
Commissioner of Income Tax Vs Bayer Agrochem Ltd.
Bombay High Court · (1977) 6 CTR 402
Income Tax Act, 1922 — Section 15C
High Courts10 Nov 1976
Commissioner of Income Tax, Bombay City-I Vs Bayer Agrochem Ltd.
Bombay High Court · (1982) 134 ITR 240
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 15C, 80J, 84
High Courts09 Nov 1976
Yogindraprasad N. Mafatlal Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1977) 109 ITR 602
Income Tax Act, 1961 — Section 64, 64(1)