High Courts26 Dec 1983
Income Tax OFFICER Vs SULPHUR REFINERY (P.) LTD.
Bombay High Court · (1986) 17 ITD 430
Income Tax Act, 1961 — Section 273(2)(c)
COURT ARCHIVE
Bombay High Court judgments, 1983
526 judgments · page 1 of 27
High Courts23 Dec 1983
Ramesh Bhauraoji Girde and Another Vs State Maharashtra and Another
Bombay High Court · (1984) 2 ACC 40
General Clauses Act, 1897 — Section 16Road Transport Corporations (Amendement) Act, 1982 — Section 15Road Transport Corporations Act, 1950 — Section 5(2), 8, 8(2)
High Courts23 Dec 1983
Supreme General Films Exchange Private Limited Vs Durgaprasad Jannath Tiwar
Bombay High Court · AIR 1984 Bom 131
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 53A
High Courts23 Dec 1983
Ramesh Bhauraoji and Another Vs State of Maharashtra and Another
Bombay High Court · (1984) 2 ACC 40
Road Transport Corporations Act, 1950 — Section 8(2)
High Courts23 Dec 1983
Chandrashekhar Shankarrao Zade and others Vs Additional Collector, Nagpur and another
Bombay High Court · (1984) MhLj 821
Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 13, 7
High Courts22 Dec 1983
SAMPAT KUMAR SOMANI Vs THIRTEENTH WEALTH-TAX OFFICER.
Bombay High Court · (1986) 17 ITD 449
Wealth Tax Act, 1957 — Section 5(1)
High Courts21 Dec 1983
Woman Govind Shindore and Others Vs Gopal Baburao Chakradeo and Others
Bombay High Court · AIR 1984 Bom 208 : (1984) 1 BomCR 530 : (1983) 85 BOMLR 611 : (1984) MhLj 1
Hindu Succession Act, 1956 — Section 18
High Courts21 Dec 1983
Hoovayya Kanthappa Shetty Vs Renuks S. Shetty
Bombay High Court · AIR 1984 Bom 229 : (1984) 2 BomCR 356 : (1984) MhLj 345
Evidence Act, 1872 — Section 101, 104, 114
High Courts21 Dec 1983
Brooke Bond India Ltd. Vs Dinkar Landge
Bombay High Court · (1984) 56 CompCas 1
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4, Order 43 Rule 1(r)Companies Act, 1956 — Section 391, 394
High Courts21 Dec 1983
Iqbal Hussain Hassan Ali Rupani Vs Assistant Secretary to the Government of Maharashtra and others
Bombay High Court · (1984) 2 BomCR 180
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8, 8(1)Constitution of India, 1950 — Article 22, 22(5), 22(6), 226
High Courts21 Dec 1983
Dipashri Vs Life Insurance Corporation of India and others
Bombay High Court · (1985) 58 CompCas 178
Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 45
High Courts21 Dec 1983
Dipashri Vs Life Insurance Corporation of India and Others
Bombay High Court · AIR 1985 Bom 192 : (1984) 2 BomCR 155
Insurance Act, 1938 — Section 45
High Courts20 Dec 1983
Siesta Steel Construction Pvt. Ltd. Vs K.K. Shikare and others
Bombay High Court · (1984) 39 CTR 144 : (1985) 154 ITR 547 : (1984) 17 TAXMAN 122
Income Tax Act, 1961 — Section 148
High Courts20 Dec 1983
Dr. H. Habicht and another Vs Makhija and another
Bombay High Court · (1984) 39 CTR 136 : (1985) 154 ITR 552 : (1984) 17 TAXMAN 56
Income Tax Act, 1961 — Section 10(6), 147, 148
High Courts20 Dec 1983
Calcutta Silk Mfg. Co. Ltd. Vs Asstt. Collector of Customs (Appg.) Unit III (C) and others
Bombay High Court · (1984) 17 ELT 244
Customs Act, 1962 — Section 25, 28
High Courts19 Dec 1983
Synthetic and Chemicals Ltd. Vs D.R. Chawla, Income Tax Officer, Companies Circle IV(1), Bombay and another
Bombay High Court · (1984) 39 CTR 247 : (1985) 154 ITR 504 : (1984) 17 TAXMAN 104
Income Tax Act, 1961 — Section 139, 141A
High Courts19 Dec 1983
The Administration of Dadra and Nagar Haveli and others Vs C.B. Shah and another
Bombay High Court · (1983) 12 BOM CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 153, 165, 166, 4, 4(2)
High Courts19 Dec 1983Dismissed
Morarji Goculdas Spinning and Weaving Co. Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1990) 27 ECR 106
Constitution of India, 1950 — Article 226
High Courts19 Dec 1983Allowed
Renukabai Gedam and Others Vs Manager, Nagpur Times and Others
Bombay High Court · (1983) 12 BOM CK 0008
Employees State Insurance Act, 1948 — Section 2(8), 46(1), 51A, 82, 82(2)Workmens Compensation Act, 1923 — Section 3
High Courts16 Dec 1983
Purshottam Thackersey Vs K.N. Anantarama Ayyar, Commissioner of Income Tax and another (No. 2)
Bombay High Court · (1985) 44 CTR 109 : (1985) 154 ITR 438 : (1984) 17 TAXMAN 162
Income Tax Act, 1961 — Section 271(1), 273A