High Courts29 Mar 1976
Commissioner of Income Tax, Bombay City-II Vs Geoffrey Manners and Co. Ltd.
Bombay High Court · (1977) 109 ITR 172
Companies (Profits) Surtax Act, 1964 — Rule 1, 4
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 3,007 of 3,665
High Courts29 Mar 1976
Commissioner of Income Tax, Bombay City-II Vs Hindustan Sugar Mills Ltd.
Bombay High Court · (1977) 107 ITR 659
High Courts29 Mar 1976
Commissioner of Income Tax, Bombay City-II Vs Marrior (India) Ltd.
Bombay High Court · (1977) 107 ITR 35
Companies (Profits) Surtax Rules, 1964 — Rule 1
High Courts29 Mar 1976
Commissioner of Income Tax, Bombay City-VI Vs Golden Tobacco Co. Ltd.
Bombay High Court · (1977) 108 ITR 453
High Courts26 Mar 1976
Pure Drinks Pvt. Ltd. Vs Mumbai Mazdoor Sabha, Bombay and Another
Bombay High Court · (1978) 2 LLJ 218
Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 162, 537
High Courts26 Mar 1976
Sadashiv Karu Jamdade and Others Vs The State of Maharashtra and Others
Bombay High Court · AIR 1977 Bom 355
Constitution of India, 1950 — Article 14, 14, 21, 22, 22(4)Criminal Procedure Code, 1973 (CrPC) — Section 491(1)Defence of India Act, 1962 — Section 3(15), 3(2), 40
High Courts26 Mar 1976
Commissioner of Income Tax, Bombay City II Vs Otis Elevator Co. (India) Ltd.
Bombay High Court · (1977) 107 ITR 241
Income Tax Act, 1961 — Section 33, 34(3)
High Courts26 Mar 1976
Laxmibai Hareshwar Joshi and Others Vs The State of Maharashtra and Others
Bombay High Court · AIR 1977 Bom 168 : (1977) MhLj 752 : (1977) MhLj 725
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1908 — Article 182Limitation Act, 1963 — Article 136, 28
High Courts26 Mar 1976
Prabhudas Tribhavandas Sanghvi and Another Vs The State of Maharashtra and Another
Bombay High Court · (1976) CriLJ 1788
Penal Code, 1860 (IPC) — Section 73
High Courts25 Mar 1976Allowed
Rajaram Soma Mali and another Vs Kautik Motiram Deshmukh and others
Bombay High Court · (1977) MhLj 485
Civil Procedure Code, 1908 (CPC) — Section 66Transfer of Property Act, 1882 — Section 119, 53A
High Courts24 Mar 1976
Govindrao Ranoji Musale Vs Sou. Anandibai and Another
Bombay High Court · AIR 1976 Bom 433 : (1977) 79 BOMLR 73 : (1977) MhLj 144
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 23(1), 25(1)
High Courts23 Mar 1976
Associated Bombay Cinema P. Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1978) 111 ITR 942
Income Tax Act, 1922 — Section 10, 12, 66(2)
High Courts23 Mar 1976
Marine and General Insurance Co. Ltd. and Others Vs Balkrishna Ramchandra Nayan
Bombay High Court · AIR 1977 Bom 53 : (1976) 78 BOMLR 262
Fatal Accidents Act, 1855 — Section 1Motor Vehicles Act, 1939 — Section 101, 102, 109, 110, 110
High Courts22 Mar 1976Allowed
Yesu Sadhu Nimagre and others Vs Kundalika Babaji Nimagre and another
Bombay High Court · (1977) MhLj 130
Limitation Act, 1963 — Section 27
High Courts22 Mar 1976
V.H. Gangal Income Tax Officer Vs Cables and Wireless Ltd.
Bombay High Court · (1977) 107 ITR 293
Income Tax Act, 1961 — Section 156, 2(22), 2(47), 45, 46
High Courts21 Mar 1976
Tambe and Sons Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1977) 110 ITR 309
Income Tax Act, 1961 — Section 184, 184(7), 185
High Courts20 Mar 1976
Dhanji Lalji Vs Commissioner of Income Tax, Poona
Bombay High Court · (1977) 107 ITR 395
Income Tax Act, 1961 — Section 185
High Courts17 Mar 1976
Prakash Cotton Mills Pvt. Ltd. and Another Vs S.M. Bhardwaj, Assistant Collector of Central Excise, Bombay Division and Others
Bombay High Court · (1987) 32 ELT 534
Central Excise Rules, 1944 — Rule 43, 47, 48, 52, 52ACentral Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226
High Courts17 Mar 1976
Manik Mallappa Karale Vs Kisan Nagurao Patil and Others
Bombay High Court · AIR 1977 Bom 19 : (1976) MhLj 621
Maharashtra Panchayat Samitis Conduct of Election Rules — Rule 20(8)Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 16(1), 19, 20, 21, 22Representation of the People Act, 1951 — Section 123
High Courts16 Mar 1976
Godavari Sugar Mills Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1978) 112 ITR 205
Income Tax Act, 1922 — Section 10(2)(XV)