COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 3,010 of 3,665

High Courts24 Feb 1976

Asmita Dhruva Dharaskar Vs City of Nagpur Corpn., Nagpur-I

Bombay High Court · (1976) MhLj 363

Bombay Court Fees Act, 1959 — Section 20, 20(1), 20(1)(xiv)City Of Nagpur Corporation Act, 1948 — Section 129, 130, 387, 388Civil Procedure Code, 1908 (CPC) — Section 110, 115, 37, 96

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High Courts24 Feb 1976

Commissioner of Sales Tax Vs Bharat Pulverising Mills Pvt. Ltd.

Bombay High Court · (1976) 384 STC 491

Bombay Sales Tax Act, 1953 — Section 10, 10A, 18B, 18B(2), 31

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High Courts24 Feb 1976

The Commissioner of Sales Tax Vs Godrej Soaps Pvt. Ltd.

Bombay High Court · (1976) 5 CTR 458

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High Courts24 Feb 1976

The Commissioner of Sales Tax Vs Bharat Pulverising Mills Pvt. Ltd.

Bombay High Court · (1976) 5 CTR 406

Bombay Sales Tax Act, 1953 — Section 18B(2)

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High Courts24 Feb 1976

The Commissioner of Sales Tax Vs Cadbury Fry (India) Pvt. Ltd.

Bombay High Court · (1976) 5 CTR 441

Bombay Sales Tax Rules, 1959 — Rule 41

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High Courts24 Feb 1976

Partap Singh Vs Bank of America

Bombay High Court · (1976) 46 CompCas 532

Companies Act, 1956 — Section 592, 592(1)

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High Courts23 Feb 1976

Jayant Fibre Containers Pvt. Ltd. Vs A.V. Venkateswaran, Jt. Secretary

Bombay High Court · (1976) 02 BOM CK 0019

Central Excise Rules, 1944 — Rule 8

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High Courts23 Feb 1976

The Commissioner of Sales Tax Vs Bharat Pulverising Mills Pvt. Ltd.

Bombay High Court · (1976) 5 CTR 396

Bombay Sales Tax (Exemptions, Set-off and Composition) Rules, 1954 — Rule 11(1A)Bombay Sales Tax Act, 1953 — Section 10, 18B(2), 2

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High Courts20 Feb 1976

THE COMMISSIONER OF SALES TAX Vs MESSRS. ECONOMIC TRADERS.

Bombay High Court · (1976) 5 CTR 254(2)

Bombay Sales Tax Act, 1959 — Section 61(1), 61(4)

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High Courts20 Feb 1976

The Commissioner of Sales Tax Vs Economic Traders

Bombay High Court · (1976) 5 CTR 254

Bombay Sales Tax Act, 1959 — Section 37(1), 61(4), 62

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High Courts19 Feb 1976

D.N. Kohli, Collector of Central Excise, Bombay Vs Krishna Silicate and Glass Works and Another

Bombay High Court · (1983) 12 ELT 216

Central Excise Rules, 1944 — Rule 7, 9Central Excises and Salt Act, 1944 — Section 4Constitution of India, 1950 — Article 226

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High Courts19 Feb 1976

D.R. Kohli, Collr. of C. Ex., Bombay Vs Krishna Silicate and Glass Works

Bombay High Court · (1983) 12 ELT 216

Central Excise Rules, 1944 — Rule 10, 10A, 153, 52, 52ACentral Excises and Salt Act, 1944 — Section 3, 37, 38, 4

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High Courts19 Feb 1976

Commissioner of Sales Tax, Maharashtra State Vs P.G. Shah and Co.

Bombay High Court · (1976) 5 CTR 249

Bombay Sales Tax Act, 1959 — Section 61(1)

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High Courts19 Feb 1976

The Commissioner of Sales Tax, Maharashtra State Vs P.G. Shah and Co.

Bombay High Court · (1976) 5 CTR 249

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High Courts18 Feb 1976

Dattatraya Devidas Didolkar and Others Vs Vice Chancellor, Nagpur University, Nagpur and Others

Bombay High Court · AIR 1976 Bom 276

Constitution of India, 1950 — Article 226Nagpur University Act, 1974 — Section 21, 23, 33, 78, 91

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High Courts17 Feb 1976

The Commissioner of Sales Tax Vs A-1 Engineering Company

Bombay High Court · (1976) 5 CTR 485 : (1976) 37 STC 608

Bombay Sales Tax Act, 1953 — Section 16(4), 34(1), 34(3), 48(2), 49(1)

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High Courts16 Feb 1976

Commissioner of Sales Tax Vs M.A. Hoosein and Bros.

Bombay High Court · (1976) 5 CTR 250 : (1976) 384 STC 487

Bombay Sales Tax Act, 1946 — Section 46Bombay Sales Tax Act, 1953 — Section 34(1), 8, 9(1)

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High Courts16 Feb 1976

The Commissioner of Sales Tax Vs Modern Mercantile Works

Bombay High Court · (1976) 5 CTR 372

Bombay General Clauses Act, 1904 — Section 7, 77(1), 77(3)Bombay Sales Tax (Amendment) Act, 1959 — Section 19(1), 34, 76, 77Bombay Sales Tax Act, 1953 — Section 16(4)

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High Courts16 Feb 1976

THE COMMISSIONER OF SALES TAX Vs M. A. HOOSEIN and BROS.

Bombay High Court · (1976) 5 CTR 250(1)

Bombay Sales Tax Act, 1946 — Section 46Bombay Sales Tax Act, 1953 — Section 34(1)

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High Courts16 Feb 1976

Commissioner of Sales Tax Vs Modern Mercantile Works

Bombay High Court · (1976) 384 STC 372

Bombay Sales Tax Act, 1959 — Section 19, 19(1), 19(1), 2, 34

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