Bombay Rent Act, 1947 — Section 12, 12(1), 13, 14, 15Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Constitution of India, 1950 — Article 133, 227

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High Courts23 Jul 1976

Official Trustee of Bombay Vs Controller of Estate Duty

Bombay High Court · (1979) 117 ITR 190

Estate Duty Act, 1953 — Section 11, 11(1), 24, 24(1), 7

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High Courts22 Jul 1976

State of Maharashtra Vs Dattatraya Balwant Upadhyaya and others

Bombay High Court · (1976) MhLj 550

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 151(2), 167, 167(2)

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High Courts21 Jul 1976Allowed

Krishna Parasharam Karekar Vs The State

Bombay High Court · (1978) 80 BOMLR 167

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 411

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High Courts21 Jul 1976

Commissioner of Wealth Tax, Bombay City-I Vs Keshardeo S. Morarka

Bombay High Court · (1977) 107 ITR 576

Wealth Tax Act, 1957 — Section 2

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High Courts20 Jul 1976

Bhanji Lalji Vs Commissioner of Income Tax

Bombay High Court · (1977) 6 CTR 256

Income Tax Act, 1922 — Section 26A

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High Courts16 Jul 1976

Abdul Rahim Khan Vs The Union of India and Another

Bombay High Court · AIR 1977 Bom 274 : (1977) 79 BOMLR 105

Citizenship Act, 1955 — Section 18, 18(2), 9, 9(1), 9(2)Citizenship Rules, 2009 — Rule 3, 30Constitution of India, 1950 — Article 14, 19(1), 5, 6

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High Courts15 Jul 1976

The Commissioner of Income Tax Vs D.V. Joshi

Bombay High Court · (1976) 5 CTR 447

Companies Act, 1913 — Section 2(9)Income Tax Act, 1961 — Section 10(5), 10(5A), 7

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High Courts15 Jul 1976

Gleitlager (India) Private Ltd. Vs Killick Nixon Ltd. H.S. Kamlani, Official Liquidator Vs Killick Nixon Ltd.

Bombay High Court · (1976) 78 BOMLR 634 : (1977) 47 CompCas 79

Companies Act, 1956 — Section 131, 231, 439, 439(2), 448

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High Courts14 Jul 1976

Commissioner of Income Tax, Bombay City-II Vs Bhagwandas S. Malvi and Others

Bombay High Court · (1977) 107 ITR 426

Income Tax Act, 1922 — Section 41, 41(1)

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High Courts13 Jul 1976

Commissioner of Income Tax, Bombay City-III Vs Indian Card Clothing Co. Pvt. Ltd.

Bombay High Court · (1977) 110 ITR 103

Income Tax Act, 1922 — Section 15C

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High Courts13 Jul 1976

Indumati N. Hirve Vs Arun Laxman Samant

Bombay High Court · AIR 1977 Bom 311 : (1976) MhLj 869

Civil Procedure Code, 1882 — Order 21 Rule 50(2), 522Presidency Small Cause Courts Act, 1882 — Section 38

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High Courts12 Jul 1976

The Commissioner of Income Tax, Bombay City-II, Bombay Vs Amritlal Dayabhai

Bombay High Court · (1976) 5 CTR 410

Income Tax Act, 1961 — Section 4

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High Courts09 Jul 1976

N. Sirur and Co. Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City-I

Bombay High Court · (1977) 109 ITR 432

Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 147, 263, 37

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High Courts09 Jul 1976

R.B. Shah Vs The Commissioner of Income Tax, Bombay

Bombay High Court · (1976) 5 CTR 493

Income Tax Act, 1922 — Section 16(1)

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