High Courts14 Jan 1983
Commissioner of Sales Tax Vs Express Printing Press
Bombay High Court · AIR 1983 Bom 190 : (1983) 52 STC 290
Bombay Sales Tax Act, 1959 — Section 2(13)
COURT ARCHIVE
Bombay High Court judgments, 1983
526 judgments · page 26 of 27
High Courts14 Jan 1983
In Re: Swastik Textile Mills Ltd. and In Re: Phaltan Sugar Works Ltd.
Bombay High Court · (1983) 85 BOMLR 244 : (1985) 57 CompCas 766
Companies Act, 1956 — Section 391, 394, 394AMonopolies and Restrictive Trade Practices Act, 1969 — Section 2, 20, 23, 23(1)
High Courts14 Jan 1983
H.N. Lakhani Vs Commissioner of Income Tax, Nagpur
Bombay High Court · (1983) 147 ITR 552 : (1983) 14 TAXMAN 455(1)
Income Tax Act, 1961 — Section 68
High Courts13 Jan 1983
Raju Ramchandra Bhangde Vs Commissioner of Income Tax, Nagpur
Bombay High Court · (1983) 35 CTR 192 : (1984) 148 ITR 391 : (1983) 14 TAXMAN 498
Income Tax Act, 1922 — Section 33(2A)
High Courts13 Jan 1983
Shankar Theatres Vs Commissioner of Income Tax, Vidarbha and Marathwada
Bombay High Court · (1983) 37 CTR 13 : (1984) 146 ITR 547 : (1983) 15 TAXMAN 225
Income Tax Act, 1961 — Section 36(1)
High Courts13 Jan 1983
Y.M. Koli, Food Inspector Vs Dhavlu Ajaba Kokani and Another
Bombay High Court · (1985) CriLJ 1255
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts13 Jan 1983
Commissioner of Income Tax, Vidarbha and Marathwada Vs United Transport Company Pvt. Ltd.
Bombay High Court · (1984) 148 ITR 57
Income Tax Act, 1922 — Section 23(A)(1)
High Courts13 Jan 1983
Vegetable Oil Mfg. Co. P. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1984) 38 CTR 191 : (1984) 147 ITR 545
Income Tax Act, 1961 — Section 2(24), 30, 31, 32, 32(1)
High Courts13 Jan 1983
Commissioner of Income Tax (Central), Bombay Vs Ambaji Traders Pvt. Ltd.
Bombay High Court · (1984) 40 CTR 193 : (1984) 148 ITR 401 : (1984) 16 TAXMAN 398
Income Tax Act, 1961 — Section 147, 148, 297(2), 68
High Courts13 Jan 1983
Y.M. Koli, Food Inspector Vs Dhavlu Ajaba Kokani and another
Bombay High Court · (1985) CriLJ 1255
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7(1)
High Courts12 Jan 1983
Amar Dye Chem Limited Vs The State of Maharashtra
Bombay High Court · (1983) 53 STC 14
Bombay Sales Tax Act, 1959 — Section 14, 55, 55(1), 55(2), 55(3)
High Courts12 Jan 1983
Majas Land Development Corporation and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 1983 Bom 188
Land Acquisition Act, 1894 — Section 48Urban Land (Ceiling and Regulation) Act, 1976 — Section 8, 9
High Courts12 Jan 1983
Shantikumar Maganlal Jain and others Vs Commissioner of Income Tax, Vidharbha and Marathwada
Bombay High Court · (1984) 41 CTR 366 : (1984) 148 ITR 11
Income Tax Act, 1961 — Section 148, 171(3)
High Courts12 Jan 1983
Dimitrios Paizis and Others Vs Motor Vessel "Nicos" and Others
Bombay High Court · AIR 1983 Bom 178 : (1983) 85 BOMLR 250
Colonial Courts of Admiralty (India) Act, 1891 — Section 2Constitution of India, 1950 — Article 225, 372Merchant Shipping Act, 1958 — Section 47, 51
High Courts12 Jan 1983
Commissioner of Income Tax, Nagpur Vs Agrawal Trading Company
Bombay High Court · (1983) 37 CTR 215 : (1984) 149 ITR 222
Income Tax Act, 1961 — Section 37
High Courts12 Jan 1983
Commissioner of Income Tax, Nagpur Vs Nemkumar Porwal and others
Bombay High Court · (1984) 148 ITR 30 : (1984) 18 TAXMAN 382
Income Tax Act, 1961 — Section 171
High Courts12 Jan 1983
Commissioner of Income Tax, Nasik Vs Pannalal Hiralal and Co.
Bombay High Court · (1983) 36 CTR 414 : (1984) 146 ITR 549 : (1983) 15 TAXMAN 242
Income Tax Act, 1961 — Section 40
High Courts12 Jan 1983
Commissioner of Income Tax, Vidarbha and Marathwada Vs Associated Cement and Steel Agencies
Bombay High Court · (1984) 147 ITR 776 : (1984) 17 TAXMAN 278
Income Tax (Amendment) Act, 1922 — Section 14(2)Income Tax Act, 1961 — Section 143(2), 143(3), 184(7), 185, 185(1)
High Courts11 Jan 1983
Vidarbha Co-operative Marketing Society Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1983) 36 CTR 400 : (1985) 156 ITR 422
Income Tax Act, 1961 — Section 81(1)
High Courts11 Jan 1983
Commissioner of Income Tax, Nagpur Vs Ramkrishna Ramnath Properties Pvt. Ltd.
Bombay High Court · (1984) 147 ITR 742
Income Tax Act, 1961 — Section 52, 52(1), 52(2)