High Courts03 Mar 1976
Commissioner of Sales Tax Vs Bombay Traders
Bombay High Court · (1976) 5 CTR 477 : (1976) 384 STC 286
Bombay Sales Tax Act, 1959 — Section 2, 2(17), 61(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 3,009 of 3,665
High Courts03 Mar 1976
The Commissioner of Sales Tax Vs Bombay Traders
Bombay High Court · (1976) 03 BOM CK 0023
Bombay Sales Tax Act, 1959 — Section 2(17), 2(7), 52(1)
High Courts02 Mar 1976
Jamnadas Devsibhai Bhate and Others Vs The Commissioner, Nagpur Division, Nagpur and Another
Bombay High Court · AIR 1976 Bom 129 : (1976) MhLj 267
Land Acquisition Act, 1894 — Section 3, 4(1), 5
High Courts02 Mar 1976
Commissioner of Sales Tax Vs Kamani Engineering Corporation Limited
Bombay High Court · (1976) 384 STC 503
Bombay Sales Tax Act, 1953 — Section 34(1)
High Courts02 Mar 1976
The Commissioner of Sales Tax Vs Kamani Engineering Corporation Limited.
Bombay High Court · (1976) 5 CTR 500
High Courts02 Mar 1976
Mohanlal Devdanbhai Choksey and Others Vs M.P. Mondkar and Others
Bombay High Court · AIR 1977 Bom 320 : (1988) 37 ELT 528
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 516ACustoms Act, 1962 — Section 110, 110(1), 110(2), 110(3), 111
High Courts02 Mar 1976
Alka Vinayak Pendse and Others Vs K.V. Kirpekar
Bombay High Court · AIR 1977 Bom 314 : (1976) 78 BOMLR 433
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(3), 20, 20(1)Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 8(2)Limitation Act, 1963 — Section 14, 14(1), 14(2), 29(2)
High Courts01 Mar 1976
The Commissioner of Sales Tax Vs Sainath and Co.
Bombay High Court · (1976) 5 CTR 452
Bombay Sales Tax Act, 1959 — Section 35, 57, 61(1)
High Courts01 Mar 1976
Shree Ram Milis Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1977) 108 ITR 27
Income Tax Act, 1961 — Section 2(5), 2(9), 34(3), 4Super Profits Tax Act, 1963 — Rule 1Wealth Tax Act, 1957 — Section 2
High Courts01 Mar 1976
Commissioner of Income Tax, Bombay City-I Vs India United Mills Ltd.
Bombay High Court · (1978) 112 ITR 129
Income Tax Act, 1922 — Section 13
High Courts01 Mar 1976
The Commissioner of Sales Tax Vs Mangharam and Co.
Bombay High Court · (1976) 5 CTR 393 : (1976) 37 STC 599
High Courts27 Feb 1976
Ebrahim Yusuf Lambe Vs Abdul Razak Abdul Rahiman Mulla
Bombay High Court · (1978) 80 BOMLR 334
Maharashtra Land Revenue Code, 1966 — Section 247
High Courts27 Feb 1976
Gulam Mohamed Yunus and Another Vs Lalchand Chelaram and Others
Bombay High Court · AIR 1976 Bom 389
Bombay Court Fees Act, 1959 — Article 7, 6
High Courts27 Feb 1976
G. Claridge and Company Ltd. Vs Nav Bharat Investments Ltd.
Bombay High Court · (1977) 47 CompCas 428
Companies Act, 1956 — Section 433, 434(1)
High Courts27 Feb 1976
Ebrahim Yusuf Lambe Vs Abdul Razak Abdul Rahiman Mulla and Another
Bombay High Court · AIR 1977 Bom 22 : (1977) MhLj 160
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 4, 70, 74(1), 85
High Courts26 Feb 1976Dismissed
Extrusion Processes Pvt. Ltd. Vs Kashibhai S. Patel
Bombay High Court · (1976) 78 BOMLR 661
Arbitration Act, 1940 — Section 14, 16, 2, 20, 21Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 114
High Courts26 Feb 1976
Commissioner of Sales Tax Vs Paramount Industrial Stores
Bombay High Court · (1976) 384 STC 555
Bombay Sales Tax Act, 1946 — Section 11ABombay Sales Tax Act, 1953 — Section 14, 14(3), 15, 15(1), 34(1)Income Tax Act, 1922 — Section 34
High Courts26 Feb 1976
The Commissioner of Sales Tax Vs Motiram Gangasa and Co.
Bombay High Court · (1976) 5 CTR 257
Bombay Sales Tax Act, 1953 — Section 13, 34(1)
High Courts24 Feb 1976
The Commissioner of Sales Tax Vs Godrej-boyce Mfg. Co. (P.) Ltd.
Bombay High Court · (1976) 5 CTR 456
Bombay Sales Tax Rules, 1959 — Rule 41
High Courts24 Feb 1976
Commissioner of Sales Tax Vs Cadbury Fry (India) Pvt. Ltd.
Bombay High Court · (1977) 40 STC 111
Bombay Sales Tax Act, 1959 — Section 42, 61(2), 74