High Courts14 Feb 1984
Commissioner of Income Tax Vs Amratlal Chunilal Shah
Bombay High Court · (1984) 18 TAXMAN 157
Income Tax Act, 1961 — Section 69A
COURT ARCHIVE
Bombay High Court judgments, 1984
602 judgments · page 26 of 31
High Courts14 Feb 1984
Kashinath Tukaram Jadhav Vs State of Maharashtra
Bombay High Court · (1984) 1 BomCR 563
Evidence Act, 1872 — Section 27, 32, 32(1)
High Courts13 Feb 1984
Podar Mills Ltd. Vs J.K. Synthetics Ltd.
Bombay High Court · (1986) 59 CompCas 11
Companies Act, 1956 — Section 433Textile Undertakings (Taking Over of Management) Act, 1983 — Section 10, 2, 3(3), 3(7), 8
High Courts10 Feb 1984
Motiram Rajaram Shende Vs State of Maharashtra and Others
Bombay High Court · (1984) 02 BOM CK 0009
Bombay Public Trusts Act, 1950 — Section 5Land Acquisition Act, 1894 — Section 5
High Courts09 Feb 1984
Gitanjali Electronics Vs H.R. Amarnani, Asstt. Collr. of C.E.
Bombay High Court · (1989) 39 ELT 531
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 11A, 2
High Courts09 Feb 1984
Ajanta Travels (India) and Another Vs Tayebali Alibhai Petiwala and Others
Bombay High Court · (1985) 2 ACC 413
Motor Vehicles Act, 1939 — Section 65
High Courts08 Feb 1984
Commissioner of Income Tax, Bombay City-VI, Bombay Vs Industrial and Agricultural Engineering Co. P. Ltd.
Bombay High Court · (1984) 41 CTR 382 : (1985) 151 ITR 357 : (1984) 18 TAXMAN 343
Income Tax Act, 1961 — Section 256(2), 36(1)
High Courts08 Feb 1984Dismissed
The Maharashtra Co-operative Housing Finance Society Ltd. Vs V.S. Loni
Bombay High Court · (1984) 86 BOMLR 321
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 14
High Courts07 Feb 1984
Y.V. Thatte Vs State and Maharashtra and another
Bombay High Court · (1984) 86 BOMLR 285 : (1986) 52 FLR 28 : (1985) 2 LLJ 471 : (1984) MhLj 1019
Constitution of India, 1950 — Article 226, 311, 324
High Courts07 Feb 1984
Commissioner of Income Tax, Bombay City-II Vs Godrej and Boyce Manufacturing Co. P. Ltd.
Bombay High Court · (1984) 41 CTR 181 : (1984) 149 ITR 594
Income Tax Act, 1961 — Section 256(2), 35B(1), 40, 40A(5)
High Courts07 Feb 1984
Commissioner of Income Tax Vs National Rayon Commercial Co. Ltd.
Bombay High Court · (1985) 153 ITR 733(1)
Income Tax Act, 1961 — Section 37
High Courts07 Feb 1984
Commissioner of Income Tax Vs Hoechst Dyes and Chemicals Ltd.
Bombay High Court · (1984) 43 CTR 339
Income Tax Act, 1961 — Section 256(2)
High Courts07 Feb 1984
COMMISSIONER OF INCOME TAX Vs HOECHST DYES and CHEMICALS LTD.
Bombay High Court · (1984) 43 CTR 339
Income Tax Act, 1961 — Section 256(2)
High Courts07 Feb 1984
Maharashtra Co-operative Housing Fianance Society Ltd. and Others Vs V.S. Loni and Anrs.
Bombay High Court · AIR 1984 Bom 419 : (1984) 2 BomCR 324 : (1983) 86 BOMLR 321 : (1984) MhLj 297
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts06 Feb 1984
Commissioner of Income Tax, Bombay City-VII Vs V.H. Sheth and others
Bombay High Court · (1984) 41 CTR 380 : (1984) 148 ITR 169 : (1984) 17 TAXMAN 190
Income Tax Act, 1961 — Section 256(2)
High Courts06 Feb 1984
Commissioner of Income Tax, Bombay City-III Vs Nathuram Ramnarayan Pvt. Ltd.
Bombay High Court · (1984) 43 CTR 1 : (1985) 151 ITR 767 : (1984) 18 TAXMAN 355
Income Tax Act, 1961 — Section 256(2), 28
High Courts04 Feb 1984
Hoechst Dyes and Chemicals Ltd. Vs K.N. Anantharama Ayyar, Commr. of I.T., Bombay City-V, Bombay and others Commissioner of Income Tax, Bombay City-V, Bombay Vs Hoechst Dyes and Chemicals Ltd.
Bombay High Court · (1985) 46 CTR 173 : (1985) 151 ITR 713
Income Tax Act, 1961 — Section 104, 105, 106, 107, 107A
High Courts04 Feb 1984Allowed
Raghunath Vs State of Maharashtra
Bombay High Court · (1984) 1 BomCR 475
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Feb 1984
Nagpur Roman Catholic Dicesan Corpn. (Pvt.) Ltd. Vs State of Maharashtra
Bombay High Court · AIR 1985 Bom 183
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 47, 47(1)
High Courts03 Feb 1984
Income Tax OFFICER Vs VIKRAM CONSUTANCY SERVICES (P.) LTD.
Bombay High Court · (1986) 17 ITD 687
Income Tax Act, 1961 — Section 80AB