High Courts07 Oct 1983Dismissed
Dattatraya Shankar Dixit and another Vs Bhimrao Laxmanrao Bobde and others
Bombay High Court · (1985) MhLj 105
Transfer of Property Act, 1882 — Section 45
COURT ARCHIVE
Bombay High Court judgments, 1983
526 judgments · page 8 of 27
High Courts07 Oct 1983
Nafees Begum and Others Vs Hikmatullah Mohamed Safi and Others
Bombay High Court · AIR 1984 Bom 62
Arbitration Act, 1940 — Section 14(1)Limitation Act, 1963 — Article 119, 119(9)
High Courts07 Oct 1983
Nav Digvijaya Co-operative Housing Society Limited Vs Sadhana Builders and Others
Bombay High Court · AIR 1984 Bom 114 : (1984) 1 BomCR 241 : (1983) 86 BOMLR 59 : (1983) MhLj 1054
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 54, 148A
High Courts07 Oct 1983
Nav Digvijaya Co-operative Housing Society Ltd. Vs Sadhana Builders and others
Bombay High Court · (1983) MhLj 1054
Civil Procedure Code, 1908 (CPC) — Section 148, 148A, 148A(1)
High Courts06 Oct 1983
Commissioner of Income Tax, Poona Vs Bharat Auto and Metal Works
Bombay High Court · (1984) 38 CTR 210 : (1985) 151 ITR 461 : (1983) 15 TAXMAN 491
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 84
High Courts06 Oct 1983
Dhulia Taluka Sahakari Kharadi Vikri and Prakriya Society and another Vs Savitraban and others
Bombay High Court · (1984) ACJ 744 : (1981) 132 ITR 637(1) : (1985) 1 LLJ 99
Workmens Compensation Act, 1923 — Section 2(1)
High Courts06 Oct 1983
Irkar Shahu and Another Vs Bombay Port Trust and Others
Bombay High Court · (1983) 10 BOM CK 0021
Dock Workers (Regulation of Employment) Act, 1948 — Section 2, 2(9), 3, 3(2)
High Courts06 Oct 1983Allowed
Kisan Govindrao Walke Vs State of Maharashtra and another
Bombay High Court · (1984) MhLj 162
Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 73A, 73A(2), 73A(5), 77AMaharashtra Land Revenue Code, 1966 — Section 4
High Courts06 Oct 1983
Commissioner of Income Tax Vs Pfizer Ltd.
Bombay High Court · (1984) 41 CTR 182
Companies (Profits) Surtax Act, 1964 — Rule 1(iii)
High Courts05 Oct 1983
Commissioner of Income Tax, Bombay City-II Vs P. Rajesh and Company
Bombay High Court · (1984) 41 CTR 183 : (1985) 151 ITR 453 : (1984) 17 TAXMAN 280
Income Tax Act, 1961 — Section 139, 139(8), 246
High Courts05 Oct 1983Allowed
Sau. Kalpana Ashok Takale Vs Ashok alias Adinath Sonaji Takale
Bombay High Court · (1984) 86 BOMLR 152 : (1984) MhLj 765
Constitution of India, 1950 — Article 15, 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Penal Code, 1860 (IPC) — Section 494
High Courts05 Oct 1983
Commissioner of Income Tax, Poona Vs Janata Trading Co.
Bombay High Court · (1983) 37 CTR 203 : (1984) 150 ITR 676 : (1983) 15 TAXMAN 554
Income Tax Act, 1961 — Section 271(1), 271(2)
High Courts05 Oct 1983
Commissioner of Income Tax, Bombay City-II, Bombay Vs Lalchand Bhabutmal Jain
Bombay High Court · (1984) 38 CTR 183 : (1985) 151 ITR 360 : (1983) 15 TAXMAN 489
Income Tax Act, 1961 — Section 69, 69A
High Courts05 Oct 1983
Commissioner of Income Tax, Poona Vs Chandan and Bharat Enterprises
Bombay High Court · (1984) 38 CTR 197 : (1985) 151 ITR 441 : (1983) 15 TAXMAN 435
Income Tax Act, 1961 — Section 45
High Courts05 Oct 1983
Commissioner of Income Tax Vs Ratilal Popatlal Shah
Bombay High Court · (1984) 43 CTR 4
Income Tax Act, 1961 — Section 4
High Courts05 Oct 1983
Commissioner of Income Tax, Poona Vs Jawanmal Gemaji Gandhi
Bombay High Court · (1984) 39 CTR 127 : (1985) 151 ITR 353 : (1983) 15 TAXMAN 487
Income Tax Act, 1961 — Section 256(2), 68
High Courts04 Oct 1983
Kirloskar Pneumatic Co. Ltd. Vs Commissioner of Income Tax, Poona
Bombay High Court · (1984) 38 CTR 175 : (1985) 151 ITR 484 : (1983) 15 TAXMAN 455
Income Tax Act, 1961 — Section 10, 37(1)
High Courts04 Oct 1983
Jethalal C. Thakkar Vs Lalbhai Hiralal Shah
Bombay High Court · (1984) 86 BOMLR 10
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A
High Courts04 Oct 1983
Commissioner of Income Tax, Poona Vs E.H. Kathawala and Co.
Bombay High Court · (1984) 38 CTR 194 : (1985) 151 ITR 348 : (1984) 16 TAXMAN 138
Income Tax Act, 1961 — Section 187, 263Partnership Act, 1932 — Section 42
High Courts03 Oct 1983
Vikram Karbhari Dakhane Vs Aprukbai and Others
Bombay High Court · (1984) 2 BomCR 336
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127