High Courts02 Sept 1985
Commissioner of Income Tax Vs Hindustan Lever Limited
Bombay High Court · (1986) 52 CTR 176 : (1986) 160 ITR 700 : (1986) 24 TAXMAN 273
Companies (Profits) Surtax Rules, 1964 — Rule 1
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 11 of 25
High Courts02 Sept 1985
Smt. Asha Goel Vs Life Insurance Corporation of India and others
Bombay High Court · (1989) 65 CompCas 710
Constitution of India, 1950 — Article 12, 14, 226
High Courts31 Aug 1985
Lokenath Tolaram Vs Commissioner of Income Tax
Bombay High Court · (1986) 50 CTR 237 : (1986) 161 ITR 82 : (1986) 24 TAXMAN 486
Income Tax Act, 1922 — Section 31(3)
High Courts31 Aug 1985
National Insurance Co. Ltd. Vs Deepathumma and Others
Bombay High Court · (1987) 1 ACC 102 : (1986) ACJ 520 : (1985) MhLj 858
Motor Vehicles Act, 1939 — Section 95(2)
High Courts30 Aug 1985
Shriyaskumar Vs Laxman
Bombay High Court · AIR 1986 Bom 183 : (1985) 2 BomCR 697 : (1986) MhLj 736
Provincial Small Cause Courts Act, 1887 — Section 27A, 27B
High Courts30 Aug 1985Dismissed
Vinayak Rambhau Waghmare, Ramesh Vishwanath Jadhav and Mahadev Vithal Kawade Vs State of Maharashtra
Bombay High Court · (1986) 1 BomCR 160
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts30 Aug 1985
National Insurance Co. Vs Smt. Deepathumma Alias Beebi and others Chidambaran Mahabale and another Vs Smt. Deepathumma Alias Beebi and others
Bombay High Court · (1987) 61 CompCas 537
Motor Vehicles (Amendment) Act, 1969 — Section 95Motor Vehicles Act, 1939 — Section 95, 95(2)
High Courts29 Aug 1985
Shriram Dagdulal Vs Commissioner of Income Tax
Bombay High Court · (1986) 50 CTR 271 : (1986) 161 ITR 42 : (1986) 24 TAXMAN 293
Income Tax Act, 1922 — Section 25A, 28Income Tax Act, 1961 — Section 297(2)
High Courts29 Aug 1985Allowed
Bhagat alias Rikhman Mahabal Maurya Vs State of Maharashtra
Bombay High Court · (1986) 2 BomCR 175
Penal Code, 1860 (IPC) — Section 376
High Courts29 Aug 1985
SETH INDUSTRIES LTD. Vs FIRST Income Tax OFFICER.
Bombay High Court · (1986) 17 ITD 30
Income Tax Act, 1961 — Section 28(iv)
High Courts29 Aug 1985
Ramesh Chhotalal Doshi Vs Union of India and others
Bombay High Court · (1989) 40 ELT 19
Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 3
High Courts28 Aug 1985
Central Bank of India Vs The Bombay Docking Co. Pvt. Ltd. and Another
Bombay High Court · (1985) MhLj 754
High Courts28 Aug 1985Dismissed
Ramchandra Nagoji Bondre and others Vs Shri Mangaleshwar Maharaj Sansthan and others
Bombay High Court · (1986) MhLj 125
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 3, 37, 4, 40, 5(1)
High Courts26 Aug 1985
K.M.A. Ltd. Vs K.S. Thailambal
Bombay High Court · (1986) 88 BOMLR 89
COMPANIES ACT, 1956 — Section 237, 441, 457, 528, 529Income Tax Act, 1961 — Section 226Provincial Insolvency Act, 1920 — Section 45, 46
High Courts23 Aug 1985
Laxmidas N. Madhvani Vs Madhvani Private Ltd.
Bombay High Court · (1986) 88 BOMLR 308
COMPANIES ACT, 1956 — Section 75SUITS VALUATION ACT, 1887 — Section 8
High Courts22 Aug 1985
Shah Jagannath Shivlal and another Vs Income Tax Officer and another
Bombay High Court · (1986) 1 BomCR 117 : (1987) 62 CTR 177 : (1987) 165 ITR 245 : (1986) MhLj 292
Criminal Procedure Code, 1973 (CrPC) — Section 256, 362Income Tax Act, 1961 — Section 277
High Courts22 Aug 1985
Suresh Kallani and Madan Tikamdas Raheja Vs State of Maharashtra and Others
Bombay High Court · (1985) 2 BomCR 601
Maharashtra Municipalities Act, 1965 — Section 11(1)
High Courts22 Aug 1985Allowed
Shahnaz Bano (Smt.) Vs Babbu Khan Pathan and Another
Bombay High Court · (1985) 2 BomCR 765 : (1985) MhLj 853
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3), 397
High Courts22 Aug 1985
L.M. D''Costa Vs Water Pinto and Others
Bombay High Court · (1986) 2 BomCR 403
Penal Code, 1860 (IPC) — Section 406
High Courts22 Aug 1985
Fali F. Poncha Vs State of Maharashtra and Others
Bombay High Court · (1985) MhLj 830
Constitution of India, 1950 — Article 299