High Courts31 Jan 1984
Advani Oerlikon (P) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1984) 01 BOM CK 0021
Income Tax Act, 1961 — Section 82(2), 84, 84(2)
COURT ARCHIVE
Bombay High Court judgments, 1984
602 judgments · page 28 of 31
High Courts31 Jan 1984
CONTROLLER OF ESTATE DUTY Vs P. A. KAPADIA.
Bombay High Court · (1986) 17 ITD 315
Estate Duty Act, 1953 — Section 34(1)(c)
High Courts30 Jan 1984
Ayodhyabai Krishna Gaikwad Vs Gokul Anna Deokar and Others
Bombay High Court · (1985) CriLJ 1018
Penal Code, 1860 (IPC) — Section 232, 34, 504
High Courts30 Jan 1984
Narhar Damodar Wani Vs Narmadabai T. Nave
Bombay High Court · (1984) 86 BOMLR 310 : (1984) MhLj 313
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Transfer of Property Act, 1882 — Section 106
High Courts30 Jan 1984Allowed
Kersasp Ardeshir Mehta Vs Union of India (UOI)
Bombay High Court · (1986) 1 ACC 153
High Courts30 Jan 1984
Kersasp Ardeshir Mehta Vs The Union of India (UOI)
Bombay High Court · (1986) 1 ACC 153
High Courts30 Jan 1984
Ayodhyabai Krishna Gaikwad Vs Gokul Anna Deokar and others
Bombay High Court · (1984) 1 BomCR 466
Penal Code, 1860 (IPC) — Section 232, 323, 34, 342, 504
High Courts30 Jan 1984
Joy Ice Cream, Bombay Vs Union of India
Bombay High Court · (1985) 1 BomCR 322 : (1989) 39 ELT 521
High Courts30 Jan 1984
Income Tax OFFICER Vs ELYS CHEMICALS LAB. (P.) LTD.
Bombay High Court · (1986) 17 ITD 325
Income Tax Act, 1961 — Section 36(1)(ii)
High Courts27 Jan 1984Allowed
Ambiabal K. Killeder Vs Kisan Ramchandra Nair and Others
Bombay High Court · (1984) 1 BomCR 446
Criminal Procedure Code, 1973 (CrPC) — Section 256
High Courts27 Jan 1984
Homi Jamshedji Khansaheb and Others Vs Chandrakant Atmaram Lamage and Others
Bombay High Court · (1984) 2 BomCR 342 : (1984) 86 BOMLR 188 : (1984) MhLj 719
Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1978 — Section 2(2)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)
High Courts27 Jan 1984
Abhay Shrawanji Parate Vs State of Maharashtra and Others
Bombay High Court · AIR 1985 Bom 45 : (1984) MhLj 289
Constitution of India, 1950 — Article 342
High Courts27 Jan 1984
Dattu Bhau Undage and Others etc. Vs Tarabai Dattu Undage and etc.
Bombay High Court · AIR 1985 Bom 106 : (1985) 1 BomCR 203 : (1984) MhLj 224
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 25
High Courts27 Jan 1984
Walchandnagar Industries Ltd. Vs Union of India
Bombay High Court · (1987) 27 ELT 613
High Courts27 Jan 1984
Commissioner of Income Tax, Bombay City-V, Bombay Vs Anil. J. Chinai
Bombay High Court · (1984) 148 ITR 3 : (1984) 17 TAXMAN 181
Income Tax Act, 1961 — Section 256(2)
High Courts27 Jan 1984Dismissed
Dattu Bhau Undage and other Vs Tarabai Dattu Undage and another
Bombay High Court · (1984) MhLj 224
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Adoptions and Maintenance Act, 1956 — Section 18, 25
High Courts27 Jan 1984Allowed
Abhay Shrawanji Parate Vs State of Maharashtra and others
Bombay High Court · (1984) MhLj 289
Constitution of India, 1950 — Article 342
High Courts25 Jan 1984
Naarden (India) Ltd. Vs Union of India
Bombay High Court · (1989) 20 ECR 369 : (1989) 39 ELT 530
Central Excises and Salt Act, 1944 — Section 11A
High Courts25 Jan 1984
In Re: Joseph Eleouet
Bombay High Court · AIR 1984 Bom 266
Bombay Public Trusts Act, 1950 — Section 41Guardians and Wards Act, 1890 — Section 41, 7
High Courts25 Jan 1984
J.M. Baxi and Co. Vs Gowri Shankar, Dy. Collector of Customs and Another
Bombay High Court · (1989) 20 ECR 478
Customs Act, 1962 — Section 116