High Courts03 Oct 1983
Commissioner of Income Tax, Bombay Vs Oricon P. Ltd.
Bombay High Court · (1984) 38 CTR 212 : (1985) 151 ITR 296
Finance Act, 1969 — Section 2(6)
COURT ARCHIVE
Bombay High Court judgments, 1983
526 judgments · page 9 of 27
High Courts03 Oct 1983Dismissed
R.P. Naidu Vs Kashibhotla Venkata Sivudi
Bombay High Court · (1984) 86 BOMLR 57 : (1983) MhLj 1005
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts30 Sept 1983
Rajashri Yeshwant Jadhav and etc. Vs State of Maharashtra and Others
Bombay High Court · AIR 1985 Bom 31 : (1985) ILR (Bom) 356
Constitution of India, 1950 — Article 14, 15, 226
High Courts30 Sept 1983
Commissioner of Income Tax, Bombay City-II Vs Boehringer Knoll Ltd.
Bombay High Court · (1984) 41 CTR 367 : (1984) 148 ITR 70 : (1984) 17 TAXMAN 355
Income Tax Act, 1961 — Section 80J, 84
High Courts29 Sept 1983
Mancharrao Narsingrao Heble Vs Union of India and another
Bombay High Court · (1985) 151 ITR 305
Income Tax Act, 1961 — Section 13(1), 23(1), 23(3), 246
High Courts29 Sept 1983
Manoharrao Narsingrao Heble Vs Union of India and Another
Bombay High Court · (1984) 38 CTR 216 : (1985) 151 ITR 304 : (1983) 15 TAXMAN 591
Income Tax Act, 1961 — Section 13(1), 23(1), 23(3)
High Courts29 Sept 1983
Vassudeva Madeva Salgaocar Vs Union of India (UOI) and Others
Bombay High Court · (1985) 1 BomCR 36
Mines and Minerals (Development and Regulation) Act, 1957 — Section 16, 16(1)Mining Lease (Modification of Terms) Rules, 1956 — Rule 5
High Courts29 Sept 1983
Rohini Dattatraya Tare and etc. Vs Nagpur University, Nagpur
Bombay High Court · AIR 1984 Bom 115
Nagpur University Act, 1974 — Section 64
High Courts28 Sept 1983
Commissioner of Income Tax, Bombay-III, Bombay Vs K.R. Patel
Bombay High Court · (1984) 38 CTR 187 : (1985) 151 ITR 250 : (1983) 15 TAXMAN 503
Income Tax Act, 1961 — Section 161
High Courts27 Sept 1983
Maharashtra State Road Transport Corporation Vs Bhansilal Ramchandra Patil
Bombay High Court · (1984) 86 BOMLR 8 : (1984) MhLj 14
Industrial Disputes Act, 1947 — Section 10, 33
High Courts26 Sept 1983
Gulabro Wamanrao Patti Vs Majhav Gotu Patil
Bombay High Court · AIR 1984 Bom 323 : (1984) 86 BOMLR 5
Criminal Procedure Code, 1973 (CrPC) — Section 202, 409, 477
High Courts26 Sept 1983
Chief Judicial Magistrate, Wardha Vs U.B. Dhande
Bombay High Court · (1984) MhLj 878
Contempt of Courts Act, 1971 — Section 10, 12, 15, 2(b), 20Limitation Act, 1963 — Section 10, 11, 12, 12, 12(2)Representation of the People Act, 1951 — Section 116A, 116A(1), 116A(3)
High Courts26 Sept 1983
Trustees of The Port of Bombay Vs Aljimulla Rathod
Bombay High Court · (1984) 1 ACC 442 : (1984) ACJ 331
High Courts25 Sept 1983
Mahindra and Mahindra Limited Vs Union of India and another
Bombay High Court · (1984) 16 ELT 76 : (1982) 138 ITR 670(1)
Central Excises and Salt Act, 1944 — Section 4
High Courts23 Sept 1983
Durga Mhoan Hoshi Vs International Metal Industries and Others
Bombay High Court · (1985) MhLj 276
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 11(2), 148, 151
High Courts23 Sept 1983
Income Tax OFFICER Vs THAKUR VAIDYANATH AIYER AND CO.
Bombay High Court · (1984) 7 ITD 9
Income Tax Act, 1961 — Section 37(1)
High Courts22 Sept 1983Allowed
Chunilal Ishwarlal Patel Vs Union of India (UOI) and Others
Bombay High Court · (1984) 1 BomCR 115
Constitution of India, 1950 — Article 226
High Courts21 Sept 1983
Sow. Shantabai Vs Sahadeo and Another
Bombay High Court · (1984) 2 ACC 513 : (1985) ACJ 845
Workmens Compensation Act, 1923 — Section 30
High Courts21 Sept 1983
Vijayakumar and etc. Vs State of Maharashtra and Others
Bombay High Court · AIR 1985 Bom 280
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 36(1), 49BMaharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 2(14), 3, 3(1), 8
High Courts21 Sept 1983
Chandrakant Mulraj Vs Tata Engineering and Locomotive Co. Ltd.
Bombay High Court · (1985) 58 CompCas 320