High Courts01 Sept 1981
Commissioner of Income Tax Vs Bombay Tyres International Ltd.
Bombay High Court · (1983) 141 ITR 710
COURT ARCHIVE
Bombay High Court judgments, 1981
519 judgments · page 11 of 26
High Courts01 Sept 1981
Shamrao Abaji Jadhav Vs Chaturbai Sidheshwar Javeri
Bombay High Court · AIR 1982 Bom 132 : (1982) 1 BomCR 60 : (1982) 84 BOMLR 9 : (1982) MhLj 347
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1)
High Courts01 Sept 1981
Commissioner of Income Tax, Bombay City-II Vs Jayantilal Ramanlal and Co.
Bombay High Court · (1982) 31 CTR 326 : (1982) 137 ITR 257
Income Tax Act, 1961 — Section 114, 14, 182, 183, 2
High Courts31 Aug 1981
Commissioner of Income Tax, Bombay City-I Vs Nirlon Synthetic Fibres and Chemicals Ltd.
Bombay High Court · (1981) 25 CTR 155 : (1982) 137 ITR 1 : (1982) 8 TAXMAN 90(1)
Income Tax Act, 1961 — Section 32, 37
High Courts31 Aug 1981
Commissioner of Income Tax, Bombay City-II Vs Premier Tyres Ltd.
Bombay High Court · (1982) 26 CTR 99 : (1982) 134 ITR 17
Income Tax Act, 1961 — Section 161(1), 161(2), 163
High Courts31 Aug 1981
Bhagat Stores and Others Vs State
Bombay High Court · (1982) CriLJ 444
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts31 Aug 1981Allowed
Rambhau Sakharam Patil and another Vs Baban Sadu Marathe
Bombay High Court · (1983) MhLj 305
Succession Act, 1925 — Section 57, 59
High Courts31 Aug 1981
Ved Parkash Prabhudayal Agarwal and others Vs Income Tax Officer and others
Bombay High Court · (1981) 7 TAXMAN 404
Income Tax Act, 1961 — Section 11, 143(3), 147, 148
High Courts31 Aug 1981Dismissed
Sardar Amolak Singh Vs Sewakram Tahilram Lalwani and Others
Bombay High Court · (1982) 2 BomCR 455 : (1982) MhLj 174
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts31 Aug 1981
Commissioner of Income Tax (Central), Bombay Vs Seksaria Sons (Private) Ltd.
Bombay High Court · (1981) 25 CTR 148 : (1982) 138 ITR 419 : (1981) 7 TAXMAN 394
Income Tax Act, 1922 — Section 10(5A)
High Courts31 Aug 1981
Commissioner of Income Tax, Bombay City-I Vs Desmet (India) Pvt. Ltd.
Bombay High Court · (1981) 25 CTR 157 : (1982) 138 ITR 382 : (1982) 8 TAXMAN 87
Income Tax Act, 1961 — Section 37(1)
High Courts31 Aug 1981Allowed
Ved Prakash Prabhudayal Agarwal Vs M.R. Patel
Bombay High Court · (1981) 7 TAXMAN 404
Income Tax Act, 1961 — Section 11, 143(3), 147, 148
High Courts29 Aug 1981
Rajnikant Narmadashankar Vs C.L. Munshi and others
Bombay High Court · (1982) 134 ITR 310 : (1981) 7 TAXMAN 409
Income Tax Act, 1961 — Section 264
High Courts29 Aug 1981Dismissed
Gurucharansingh Mohansingh Jamadar Vs Nanded Sikh Gurudwara Sachkhand Shri Hazur Saheb Board
Bombay High Court · (1982) 2 BomCR 5
High Courts29 Aug 1981
Commissioner of Income Tax, Bombay City-II Vs Blundell Eomite Paints Ltd.
Bombay High Court · (1983) 140 ITR 51 : (1982) 8 TAXMAN 204
Income Tax Act, 1961 — Section 37
High Courts28 Aug 1981
Prabhakar Vasudav Gadgil and Others etc. Vs P.Y. Deshpande Special Land Acquisition Officer and Another
Bombay High Court · AIR 1983 Bom 342 : (1982) MhLj 76
Land Acquisition Act, 1894 — Section 18(3)
High Courts28 Aug 1981
Dattu Murlidhar Jagtap Vs Babi Bai Dattu Jagtap and Another
Bombay High Court · (1982) 2 BomCR 26
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)
High Courts28 Aug 1981
Commissioner of Income Tax, Bombay City-I Vs I.B.M. World Trade Corporation
Bombay High Court · (1982) 27 CTR 235 : (1982) 136 ITR 193 : (1982) 8 TAXMAN 98
Income Tax Act, 1922 — Section 10(2), 35, 35(2)Income Tax Act, 1961 — Section 147, 147(9), 148
High Courts28 Aug 1981
Commissioner of Income Tax, Bombay City-I Vs National Rayon Corporation Ltd.
Bombay High Court · (1983) 140 ITR 143 : (1982) 8 TAXMAN 11
Income Tax Act, 1961 — Section 35(1), 37
High Courts27 Aug 1981Allowed
Kondiba Maruti Khandagale Vs Shivajirao Vishwanath Ajbe and Another
Bombay High Court · (1982) 2 BomCR 120
Criminal Procedure Code, 1973 (CrPC) — Section 250Penal Code, 1860 (IPC) — Section 323, 504, 506Protection of Civil Rights Act, 1955 — Section 7, 7(1)