High Courts15 Mar 1976
New India Industries Employees'' Assn., Bombay Vs New India Industries Limited, Bombay
Bombay High Court · (1976) 1 LLJ 528
Payment of Bonus (Amendment) Act, 1976 — Section 31A, 34(3)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 3,008 of 3,665
High Courts15 Mar 1976
Commissioner of Income Tax, Bombay City-I Vs Bombay Suburban Electric Supply Co. Pvt., Ltd.
Bombay High Court · (1977) 106 ITR 752
Income Tax Act, 1922 — Section 10(2), 10(5)Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts15 Mar 1976
Ram Kumar Jalan Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1977) 108 ITR 301
Income Tax Act, 1961 — Section 254
High Courts15 Mar 1976
Chemaux Private Ltd. Vs Commissioner of Income Tax, Bombay City-III
Bombay High Court · (1977) 109 ITR 705
Income Tax Act, 1922 — Section 10(2)
High Courts14 Mar 1976
Commissioner of Income Tax, Bombay City-I Vs Crawford Bayley and Co.
Bombay High Court · (1977) 106 ITR 884
Income Tax Act, 1922 — Section 10(1), 2
High Courts14 Mar 1976
Commissioner of Income Tax, Bombay City-I Vs Menora Hosiery Works Pvt. Ltd.
Bombay High Court · (1977) 109 ITR 714
Income Tax Act, 1961 — Section 37(1)
High Courts13 Mar 1976
Jagannath Marotrao Gavande and Others Vs The State of Maharashtra and Another
Bombay High Court · AIR 1976 Bom 347 : (1976) MhLj 247
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 21, 21(1), 21(2), 21(3), 21(4)Maharashtra Agricultural Lands (Lowering Ceiling on Holdings) (Declaration and Taking Possession of Surplus Land) Amendment Rules, 1975 — Rule 7, 7(3)
High Courts12 Mar 1976
Commissioner of Income Tax, Bombay City-III Vs New Life Construction Co.
Bombay High Court · (1977) 107 ITR 361
Income Tax Act, 1922 — Section 26A
High Courts12 Mar 1976
Harinagar Sugar Mills Ltd. Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1979) 117 ITR 945
Income Tax Act, 1922 — Section 10(2)
High Courts08 Mar 1976Dismissed
Faruk Yusuf Kandawala Vs P.G. Gawai
Bombay High Court · (1976) 78 BOMLR 318 : (1977) MhLj 90
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12A, 3, 8, 9Constitution of India, 1950 — Article 14, 21, 22, 23, 330
High Courts07 Mar 1976
Commissioner of Income Tax, Bombay City II Vs Daulatran Nayar
Bombay High Court · (1976) 105 ITR 843
Income Tax Act, 1922 — Section 12B(2), 12B(3), 55
High Courts07 Mar 1976
Commissioner of Income Tax, Bombay City-III Vs Trustees of Dr. Divekar Charity Trust
Bombay High Court · (1977) 110 ITR 227
Income Tax Act, 1922 — Section 4(3)Trusts Act, 1882 — Section 5, 6
High Courts06 Mar 1976
Premji Haridas and Co. Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1977) 110 ITR 315
Income Tax Act, 1961 — Section 271(1), 274(1), 297, 297(1), 297(2)
High Courts05 Mar 1976
Commissioner of Sales Tax Vs Kolhapur Electric Supply Co.
Bombay High Court · (1976) 5 CTR 320 : (1976) 37 STC 587
Central Sales Tax Act, 1956 — Section 13, 8, 8(3)
High Courts05 Mar 1976
Shankar Laxman Katkar Vs Sharad Mahadeo Vable and Another
Bombay High Court · AIR 1976 Bom 386 : (1976) 78 BOMLR 593 : (1976) MhLj 911
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 89(2), Order 21 Rule 90
High Courts05 Mar 1976
Gulabrao Bablaji Ujjainkar and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1976 Bom 363 : (1976) MhLj 393
Land Acquisition Act, 1894 — Section 17, 4(1)Maharashtra Land Revenue Code, 1966 — Section 11(2), 13(3)
High Courts04 Mar 1976Dismissed
Kanshiram Surinder Kumar Vs Thakurdas Deomal Rohira
Bombay High Court · (1977) 79 BOMLR 61
Trade and Merchandise Marks Act, 1958 — Section 10, 107, 109, 11, 12
High Courts04 Mar 1976
The Commissioner of Sales Tax Vs P. Ambalal and Co.
Bombay High Court · (1976) 5 CTR 460
Bombay Sales Tax Act, 1953 — Section 14(4), 14(5), 14(6), 14(7), 15
High Courts04 Mar 1976
Commissioner of Sales Tax Vs P. Ambalal and Co.
Bombay High Court · (1976) 384 STC 333
Bombay Sales Tax Act, 1959 — Section 14, 14(3), 14(4), 15, 15(1)
High Courts04 Mar 1976
D.S. Venkatraman Vs Gujarat Industries Pvt. Ltd.
Bombay High Court · (1977) 47 CompCas 352
Companies Act, 1956 — Section 391, 391(6), 392, 392(2), 433