High Courts15 Dec 1975
SHRI CHIMANLAL HARGOVINDDAS, POONA Vs THE COMMISSIONER OF Income Tax, POONA.
Bombay High Court · (1976) 5 CTR 471
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 3,014 of 3,665
High Courts15 Dec 1975
Chimanlal Hargovinddas, Poona Vs The Commissioner of Income Tax, Poona
Bombay High Court · (1976) 5 CTR 471
Income Tax Act, 1922 — Section 66(2)
High Courts14 Dec 1975Dismissed
Hiralal Vithaldas Gujarathi and others Vs Kondaji Keru Girme and others
Bombay High Court · (1977) MhLj 768
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 14(1), 14(1)(a), 25, 25(1)Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 17(1)
High Courts12 Dec 1975
Madhav Motor Stores Vs The Commissioner of Income Tax
Bombay High Court · (1975) 12 BOM CK 0015
Income Tax Act, 1922 — Section 22(2), 34, 34(1)(A)
High Courts11 Dec 1975
Dean and Webber Mill Stores Company Vs The State of Maharashtra
Bombay High Court · (1977) 39 STC 161
Bombay Sales Tax Act, 1953 — Section 34(1), 46
High Courts11 Dec 1975
Commissioner of Income Tax Vs Indian Commercial Co. P. Ltd.
Bombay High Court · (1977) 106 ITR 465
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts11 Dec 1975
Commissioner of Income Tax, Bombay City-I Vs Patel Cotton Co. Pvt. Ltd.
Bombay High Court · (1977) 108 ITR 846
Income Tax Act, 1961 — Section 37
High Courts11 Dec 1975
Commissioner of Income Tax Vs Anandlal Becharlal and Co.
Bombay High Court · (1977) 107 ITR 677
Income Tax Act, 1961 — Section 28
High Courts10 Dec 1975
Sarvaiya and Co. Vs The State of Maharashtra
Bombay High Court · (1976) 38 STC 86
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts10 Dec 1975
KHUSHAL K. SHAH, KARTA OF H.U.F., BOMBAY Vs THE COMMISSIONER OF Income Tax, BOMBAY CITY III, BOMBAY.
Bombay High Court · (1976) 5 CTR 8
Income Tax Act, 1922 — Section 34(1)(b)
High Courts10 Dec 1975
Khushal K. Shah, Karta of H.U.F., Bombay Vs The Commissioner of Income Tax, Bombay City III, Bombay
Bombay High Court · (1976) 5 CTR 8
Income Tax Act, 1961 — Section 4
High Courts10 Dec 1975
Khushal K. Shah Vs Commissioner of Income Tax, Bombay City-III
Bombay High Court · (1977) 109 ITR 814
Income Tax Act, 1922 — Section 34(1), 66(1)
High Courts10 Dec 1975
Commissioner of Income Tax Vs Vikram Singh S. Vallabhadas and Others
Bombay High Court · (1978) 113 ITR 605
Income Tax Act, 1922 — Section 3
High Courts10 Dec 1975
Commissioner of Income Tax Vs Simmonds Marshall Ltd.
Bombay High Court · (1977) 106 ITR 374
Income Tax Act, 1961 — Section 80J, 84Income Tax Rules, 1962 — Rule 19
High Courts09 Dec 1975
United Provinces Commercial Corporation Vs The State of Maharashtra
Bombay High Court · (1976) 37 STC 405
Bombay Sales Tax Act, 1953 — Section 34, 34(1), 34(5)
High Courts09 Dec 1975
Babu Balgonda Patil and Others Vs Dhanyakumar Balasaheb Patil Ors.
Bombay High Court · (1976) CriLJ 1872
Penal Code, 1860 (IPC) — Section 427, 447, 506
High Courts09 Dec 1975
Shankarlal Laxminarayan Rathi Vs Udaysingh Dinkarrao Rajurkar
Bombay High Court · AIR 1976 Bom 237 : (1976) MhLj 321
Contract Act, 1872 — Section 23
High Courts09 Dec 1975
Commissioner of Income Tax Vs Kothari Auto Parts Manufacturers Pvt. Ltd.
Bombay High Court · (1977) 109 ITR 333
Income Tax Act, 1961 — Section 37
High Courts09 Dec 1975
Commissioner of Income Tax Vs Trustees of Khimchand Amarchand Trust
Bombay High Court · (1978) 113 ITR 185
Income Tax Act, 1922 — Section 41(1)
High Courts08 Dec 1975
The Commissioner of Sales Tax Vs Ramkrishna Kulvantrai
Bombay High Court · (1976) 37 STC 564
Bombay Sales Tax Act, 1959 — Section 37, 39, 46, 61(1)Central Sales Tax Act, 1956 — Section 10, 9(2)