High Courts03 Feb 1984
P.D. Palkhandwar and Others Vs Siddayya Shivamurtaya Hiremath and Another
Bombay High Court · (1985) CriLJ 1017 : (1985) MhLj 477
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473
COURT ARCHIVE
Bombay High Court judgments, 1984
602 judgments · page 27 of 31
High Courts03 Feb 1984
COMMISSIONER OF INCOME TAX Vs REX COMMERCIAL CORPORATION PRIVATE LIMITED.
Bombay High Court · (1985) 45 CTR 177
Income Tax Act, 1961 — Section 256(1)
High Courts03 Feb 1984
FOURTEENTH Income Tax OFFICER Vs MANOHARLAL J. KALRO (HUF).
Bombay High Court · (1986) 17 ITD 387
High Courts03 Feb 1984
Commissioner of Income Tax Vs Rex Commercial Corporation Private Limited
Bombay High Court · (1984) 02 BOM CK 0034
Income Tax Act, 1961 — Section 28, 41(1)
High Courts03 Feb 1984
P.D. Palkhandwar and others Vs Siddayya Shivamurtaya Hiremath and another
Bombay High Court · (1984) 2 BomCR 119
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Penal Code, 1860 (IPC) — Section 406, 477A
High Courts03 Feb 1984
Pendurang Waman Shinde Vs The Executive Engineer, Building and Construction Department
Bombay High Court · (1984) 1 ACC 262 : (1986) ACJ 1057
Workmens Compensation Act, 1923 — Section 10(1)
High Courts03 Feb 1984Dismissed
Noronha Private Limited Vs National Film Development Corporation Limited and Others
Bombay High Court · (1990) 26 ECR 409
High Courts02 Feb 1984
Commissioner of Income Tax Vs Godrej and Boyce Mfg. Co. Ltd.
Bombay High Court · (1984) 19 TAXMAN 27
Income Tax Act, 1961 — Section 143(3), 154, 256(2), 40(c), 40(c)(i)
High Courts02 Feb 1984
Premier Synthetic Processors Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1990) 27 ECR 65
Central Excise and Salt and Additional Duties of Excise (Amendment) Act, 1980 — Section 5(3)
High Courts02 Feb 1984
Additional Commissioner of Income Tax Vs Jupiter General Insurance Co. Ltd.
Bombay High Court · (1984) 18 TAXMAN 152
Income Tax Act, 1961 — Section 256(1)Insurance Act, 1938 — Section 2, 2(11), 2(77), 3A, 44
High Courts02 Feb 1984Dismissed
Wardhaman Printing Press and Others Vs Employee''s State Insurance Corporation
Bombay High Court · (1984) 2 BomCR 454 : (1984) 86 BOMLR 251
Employees State Insurance Act, 1948 — Section 2(12), 77
High Courts02 Feb 1984
Commissioner of Income Tax, Bombay City-II, Bombay Vs Godrej and Boyce Mfg. Co. Ltd.
Bombay High Court · (1984) 41 CTR 370 : (1985) 151 ITR 496
Income Tax Act, 1961 — Section 143(3), 154, 256(2), 40, 40A(5)
High Courts02 Feb 1984
Addl. Commissioner of Income Tax, Bombay City-III Vs Jupiter General Insurance Co. Ltd.
Bombay High Court · (1985) 1 BomCR 454 : (1984) 55 CompCas 695 : (1984) 147 ITR 405
Income Tax Act, 1961 — Section 2(11), 44Insurance Act, 1938 — Section 2(11)
High Courts02 Feb 1984Dismissed
Wardhaman Printing Press Vs The Employees'' State Insurance Corporation
Bombay High Court · (1984) 86 BOMLR 251(1)
Employees State Insurance Act, 1948 — Section 2, 77
High Courts02 Feb 1984Allowed
Municipal Corporation Vs Shantaben Khimji Tokarshi
Bombay High Court · (1984) 86 BOMLR 691 : (1984) MhLj 778
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10, 5, 7, 9
High Courts01 Feb 1984
Praveen D. Desai Vs Income Tax Officer, Companies Circle-V(6), Bombay and others.
Bombay High Court · (1984) 41 CTR 368 : (1984) 149 ITR 187 : (1984) 17 TAXMAN 273
Income Tax Act, 1961 — Section 179, 220(2)Taxation Laws (Amendment) Act, 1975 — Section 179
High Courts01 Feb 1984
Faijulbee Hajeel and Others Vs Yadali Amir Shaikh Ansari
Bombay High Court · AIR 1984 Bom 290 : (1984) 2 BomCR 253 : (1984) MhLj 268
Presidency Small Cause Courts (Amendment) Act, 1976 — Section 41Presidency Small Cause Courts Act, 1882 — Section 41Specific Relief Act, 1963 — Section 6
High Courts01 Feb 1984
Birusingh Ratansingh and Another Vs Vesava Koli Sahakari Vahatuk Sangh Ltd. and Another
Bombay High Court · (1985) 2 ACC 444
High Courts01 Feb 1984
Chhedi Lal Nandai Vs The Regional Director, Employees State Insurance Corporation
Bombay High Court · (1986) 1 ACC 27
High Courts01 Feb 1984
Commissioner of Income Tax, Bombay City-I, Bombay Vs Hoechst Pharmaceutical Ltd.
Bombay High Court · (1984) 149 ITR 94
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 256(2)Income Tax Rules, 1962 — Rule 19