High Courts11 Sept 1981
Addl. Commissioner of Income Tax, Bombay City-I Vs Aniline Dyestuffs and Pharmaceuticals P. Ltd.
Bombay High Court · (1982) 27 CTR 222 : (1982) 138 ITR 843 : (1982) 8 TAXMAN 89
Income Tax Act, 1961 — Section 37
COURT ARCHIVE
Bombay High Court judgments, 1981
519 judgments · page 9 of 26
High Courts11 Sept 1981
Commissioner of Income Tax Vs Gokak Mills Ltd.
Bombay High Court · (1982) 26 CTR 259
High Courts10 Sept 1981
Commissioner of Income Tax, Bombay City-III Vs Mrs. T. Fernandez
Bombay High Court · (1982) 26 CTR 283 : (1982) 136 ITR 180 : (1981) 7 TAXMAN 401
Income Tax Act, 1961 — Section 159, 256(2), 64, 64(1)
High Courts10 Sept 1981
Sassoon Spg. and Wvg. Co. Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1982) 26 CTR 244 : (1982) 137 ITR 427
Income Tax Act, 1961 — Section 147, 148, 149
High Courts10 Sept 1981Allowed
Vinayak Mahadeo Nirgum Vs Sadanand Shantaram Bandekar
Bombay High Court · (1982) MhLj 126
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3)Transfer of Property Act, 1882 — Section 109, 3, 6
High Courts10 Sept 1981
Commissioner of Income Tax, Bombay City-I Vs C.N. Caroe
Bombay High Court · (1982) 27 CTR 225 : (1983) 141 ITR 80 : (1982) 8 TAXMAN 103
Income Tax Act, 1961 — Section 23(3)
High Courts10 Sept 1981
Commissioner of Income Tax, Bombay City-I Vs Ravalgaon Sugar Farm Ltd.
Bombay High Court · (1982) 27 CTR 223 : (1982) 138 ITR 235 : (1982) 8 TAXMAN 90
Income Tax Act, 1961 — Section 37(2)
High Courts10 Sept 1981
Abdus Samat Haji Adam Kantharia and others Vs Union of India and others
Bombay High Court · (1982) 26 CTR 249 : (1982) 135 ITR 177 : (1988) 8 TAXMAN 105 : (1982) 8 TAXMAN 105
Income Tax Act, 1961 — Section 269C, 269C(1), 269D, 269D(1)
High Courts09 Sept 1981
Patel Engineering Co Ltd. Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1981) 25 CTR 151 : (1982) 135 ITR 49
Income Tax Act, 1961 — Section 10, 14, 28, 30, 31
High Courts09 Sept 1981
Commissioner of Income Tax, Bombay City-II Vs Allied Silk Mills
Bombay High Court · (1982) 26 CTR 132 : (1983) 140 ITR 428
Income Tax Act, 1961 — Section 139, 139(1), 148, 271, 271(1)
High Courts09 Sept 1981
COMMISSIONER OF Income Tax, BOMBAY CITY-II Vs ASIAN PAINTS (INDIA) P. LTD.
Bombay High Court · (1983) 141 ITR 708
High Courts09 Sept 1981Dismissed
Kisan Bilas Badrinarayan Vs Union of India (UOI)
Bombay High Court · (1982) 2 BomCR 257
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 54, 77B, 78B
High Courts09 Sept 1981
Patel Engineering Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1981) 7 TAXMAN 339
Income Tax Act, 1961 — Section 10, 14, 28, 30, 33
High Courts09 Sept 1981
Commissioner of Income Tax, Bombay City-I Vs M.L. Dahanukar and Co. P. Ltd.
Bombay High Court · (1982) 138 ITR 232
Income Tax Act, 1961 — Section 104
High Courts09 Sept 1981
Killick Nixon Ltd. and others Vs Dhanraj Mills Pvt. Ltd. and others
Bombay High Court · (1983) 54 CompCas 432
Companies Act, 1956 — Section 108, 108(1), 108A, 108H, 109
High Courts09 Sept 1981
Commissioner of Income Tax, Bombay City-II Vs Asian Paints (India) P. Ltd.
Bombay High Court · (1981) 141 ITR 708 : (1982) 8 TAXMAN 203
High Courts09 Sept 1981
Shivaji Bapu Chavan Vs Sharwari Gokhale
Bombay High Court · (1982) 84 BOMLR 13
Constitution of India, 1950 — Article 14, 141, 213, 22, 246National Security Act, 1980 — Section 9
High Courts09 Sept 1981Allowed
Motilal M. Mehra Vs Rutty Homi Bharucha and another
Bombay High Court · (1983) MhLj 25
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 25, 28
High Courts08 Sept 1981Dismissed
Sheshrao Raghoba Suryawanshi and Others Vs Sonchand Sobhagmalji Darda
Bombay High Court · (1982) 2 BomCR 329 : (1982) MhLj 84
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 38Constitution of India, 1950 — Article 13(1), 13(2), 19(1)
High Courts08 Sept 1981
Commissioner of Income Tax Vs Kirloskar Oil Engines Ltd.
Bombay High Court · (1982) 26 CTR 121 : (1982) 135 ITR 762