High Courts25 Sept 1981
Bombay Printers Ltd. Vs Commissioner of Income Tax, Bombay City-III
Bombay High Court · (1982) 136 ITR 172 : (1982) 8 TAXMAN 187
Income Tax Act, 1961 — Section 104
COURT ARCHIVE
Bombay High Court judgments, 1981
519 judgments · page 7 of 26
High Courts25 Sept 1981
Hellenic Lines Ltd. and another Vs Union of India
Bombay High Court · (1981) 8 ELT 918
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 116
High Courts25 Sept 1981
Commissioner of Income Tax, Bombay City-I Vs Hingir Rampur Coal Co. Ltd.
Bombay High Court · (1983) 140 ITR 73 : (1982) 9 TAXMAN 79
Income Tax Act, 1961 — Section 37(1)
High Courts25 Sept 1981
Vasantrao Tirthkar and Another Vs Collector of Osmanabad and Another
Bombay High Court · (1982) 2 BomCR 1
Bombay Village Panchayats Act, 1958 — Section 27, 41(1)
High Courts24 Sept 1981
K.M. Mody Vs Commissioner of Income Tax
Bombay High Court · (1983) 141 ITR 914
High Courts24 Sept 1981Allowed
Mehtabbi Vs State of Maharashtra
Bombay High Court · (1982) 2 BomCR 32
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 313
High Courts24 Sept 1981
Additional Commissioner of Income Tax Vs Indian United Mills Ltd.
Bombay High Court · (1982) 27 CTR 207 : (1983) 141 ITR 399 : (1982) 8 TAXMAN 182
Income Tax Act, 1922 — Section 10(2)
High Courts24 Sept 1981
Mukesh Sunderlal Shah Vs The State of Maharashtra and another
Bombay High Court · (1981) 09 BOM CK 0016
High Courts24 Sept 1981
Commissioner of Income Tax, Bombay City-I Vs Merck Sharp and Dohme of India Ltd.
Bombay High Court · (1983) 140 ITR 332 : (1982) 9 TAXMAN 78
Income Tax Act, 1961 — Section 37, 84
High Courts23 Sept 1981
Padmakar Balkrishna Samant and Others Vs The State of Maharashtra and Others
Bombay High Court · AIR 1981 Bom 422
Constitution of India, 1950 — Article 14, 226
High Courts23 Sept 1981Allowed
Maharashtra Prathamik Shikshak Samiti and others Vs State of Maharashtra and others
Bombay High Court · (1986) MhLj 869
Constitution of India, 1950 — Article 14, 16, 226
High Courts23 Sept 1981
Sheela Schidananda Damle Vs Deputy Director of Education, Amravati Division, Amravati and others
Bombay High Court · (1982) MhLj 116
Constitution of India, 1950 — Article 12, 14, 162, 19, 226
High Courts22 Sept 1981
Commissioner of Income Tax, Bombay City-II Vs Kanchanlal L. Talsania
Bombay High Court · (1982) 27 CTR 215 : (1983) 141 ITR 284
Income Tax Act, 1961 — Section 5
High Courts22 Sept 1981
Commissioner of Income Tax, Bombay City-II Vs Govindram Brothers Pvt. Ltd.
Bombay High Court · (1983) 141 ITR 777 : (1982) 9 TAXMAN 177
Income Tax Act, 1961 — Section 10(2), 37(1)
High Courts22 Sept 1981
Two Star and another Vs Assistant Collector of Customs, Central Excise, Bombay and another
Bombay High Court · (1981) 8 ELT 865
Central Excise Rules, 1944 — Rule 8(1)
High Courts22 Sept 1981
Commissioner of Income Tax, Bombay City-II Vs Govindram Bros. P. Ltd.
Bombay High Court · (1982) 26 CTR 262 : (1983) 141 ITR 626
Income Tax Act, 1922 — Section 10(2), 10(4A)
High Courts22 Sept 1981
Lataru Sapaku Thakur Vs Hansaram Sakharam Pardhi
Bombay High Court · (1983) MhLj 423
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 21, 24(1), 31, 31(1), 31(1)(a)
High Courts22 Sept 1981
Kosan Metal Products Pvt. Ltd. Vs Union of India and others
Bombay High Court · (1981) 8 ELT 725
Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 36(2)
High Courts22 Sept 1981
Chandra Shekhar Ojha Vs A.K. Karnik and others
Bombay High Court · (1982) CriLJ 1642 : (1982) MhLj 43
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5A, 6
High Courts22 Sept 1981
Vilas Vasantrao Mahajan Vs The Central Bank of India
Bombay High Court · (1982) 84 BOMLR 171 : (1982) MhLj 139
Bombay Civil Courts Act, 1869 — Section 19, 26, 27, 6, 8