High Courts07 Dec 1984Dismissed
H.S. Trivedi, Vithal Bhikaji Mayekar and Others and Shankar Bhikaji Mayekar Vs Namdev Vishnu Kanalekar and Others
Bombay High Court · (1985) 2 BomCR 303
Contract Act, 1872 — Section 12, 16(2)
COURT ARCHIVE
Bombay High Court judgments, 1984
602 judgments · page 2 of 31
High Courts07 Dec 1984
Western Bengal Coal Fields Ltd. Vs Union of India
Bombay High Court · (1989) 24 ECR 118 : (1989) 43 ELT 27
Central Excise Rules, 1944 — Rule 11, 173JCentral Excises and Salt Act, 1944 — Section 11A, 11B
High Courts05 Dec 1984
Automotive Refrigeration Co. Vs The State of Maharashtra
Bombay High Court · (1985) 60 STC 59
Bombay Sales Tax Act, 1959 — Section 32, 33, 33(3), 36, 36(2)
High Courts05 Dec 1984
Pandurang Tukaram Rajkondawar Vs Balaram Madhaorao Chavan
Bombay High Court · AIR 1986 Bom 33 : (1985) MhLj 109
Transfer of Property Act, 1882 — Section 108(1)
High Courts04 Dec 1984
Commissioner of Sales Tax Vs Govardhandas Manmohandas
Bombay High Court · (1986) 63 STC 434
Bombay Sales Tax Act, 1959 — Section 52
High Courts03 Dec 1984
Commissioner of Sales Tax Vs Nathalal Shivlal
Bombay High Court · (1985) 58 STC 184
Bombay Sales Tax Act, 1959 — Section 12A, 2, 22, 3, 33
High Courts03 Dec 1984
Eastern Agencies and another Vs Union of India and others
Bombay High Court · (1985) 6 ECC 50
Foreign Exchange Regulation Act, 1947 — Section 10, 9
High Courts30 Nov 1984
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Daulatram Rameshwarlal
Bombay High Court · (1985) 59 STC 122
High Courts30 Nov 1984
Sahebrao Vithoba Pawar Vs Bapurao Ravji Pawar
Bombay High Court · AIR 1985 Bom 426 : (1985) 2 BomCR 256 : (1983) 86 BOMLR 623 : (1985) MhLj 130
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A
High Courts29 Nov 1984
Kantilal Manilal and Co. Vs Union of India and others
Bombay High Court · (1989) 23 ECR 65 : (1985) 22 ELT 32
Customs Act, 1962 — Section 111, 112, 124, 147
High Courts29 Nov 1984Allowed
Krishi Utpanna Bazar Samiti Vs G.P. Hardas and Another
Bombay High Court · (1985) 1 BomCR 357
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 10(20)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 2
High Courts29 Nov 1984
Krishi Utpanna Bazar Samiti Vs Income Tax Officer and others
Bombay High Court · (1986) 158 ITR 742
General Clauses Act, 1897 — Section 3(31)Income Tax Act, 1961 — Section 10, 10(20), 119, 139(2), 148Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 2
High Courts29 Nov 1984
GOODLASS NEROLAC PAINTS LTD. Vs Income Tax OFFICER.
Bombay High Court · (1985) 11 ITD 767
Income Tax Act, 1961 — Section 37(2A)
High Courts28 Nov 1984
Sardar Trading Corporation Vs Commissioner of Sales Tax
Bombay High Court · (1985) 59 STC 368
Bombay Sales Tax Act, 1959 — Section 35(1), 37, 37(2), 46, 46(2)
High Courts27 Nov 1984
McDowell and Company Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1989) 24 ECR 422
Customs Tariff Act, 1975 — Section 3
High Courts27 Nov 1984
Commissioner of Sales Tax Vs Voyantzis Hotel Pvt. Ltd.
Bombay High Court · (1985) 58 STC 155
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts27 Nov 1984
The Oriental Insurance Co. Ltd. Vs Vijaya and Others
Bombay High Court · (1985) 1 ACC 180 : (1985) ACJ 192
High Courts27 Nov 1984Allowed
Shri Ambuja Petrochemicals Ltd. and Shri K.V. Ranga Rao Vs Union of India (UOI) and The Collector of Customs and Others
Bombay High Court · (1988) 19 ECR 471
Central Excises and Salt Act, 1944 — Section 3
High Courts26 Nov 1984
Dinkar Mahadev Mahind Patil Vs Ratna Bai and Others
Bombay High Court · (1985) 2 ACC 193
High Courts26 Nov 1984
Pandurang Dashrath Patil and Others Vs Kailash Chandra Mani Ram Chavan and Another
Bombay High Court · (1985) 1 ACC 390