High Courts03 Nov 1985
Harisingh Varma Vs Union of India (UOI) and Others
Bombay High Court · (1986) 1 BomCR 352
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 4 of 25
High Courts01 Nov 1985
R.R. Gavit Vs Smt. Sherbanoo Hasan Daya and another
Bombay High Court · (1986) 2 BomCR 293 : (1986) 55 CTR 42 : (1986) 161 ITR 793 : (1986) MhLj 286 : (1986) 28 TAXMAN 349
Income Tax Act, 1961 — Section 131, 132, 132(4), 136Penal Code, 1860 (IPC) — Section 181, 193
High Courts01 Nov 1985
Rampyari Surajbali since decd. by her heirs and legal representatives Vs K.C. Borkar and Another
Bombay High Court · (1986) 1 BomCR 393
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts01 Nov 1985Allowed
N.R. Dixit, Manager, Vegoils Ltd. Vs The State of Maharashtra and Others
Bombay High Court · (1986) 1 BomCR 524 : (1986) 52 FLR 41 : (1994) 3 LLJ 30
Factories Act, 1948 — Section 21, 92
High Courts01 Nov 1985
Commissioner of Income Tax Vs The Trustees of Staff Gratuity Fund of Shree Ram Mills Ltd.
Bombay High Court · (1986) 88 BOMLR 84 : (1987) 59 CTR 92 : (1986) 162 ITR 471 : (1987) 30 TAXMAN 426
Income Tax Act, 1961 — Section 10(15), 10(25), 160, 160(1), 161
High Courts01 Nov 1985
Commissioner of Income Tax Vs J. Gobindram Pvt. Ltd.
Bombay High Court · (1986) 51 CTR 70 : (1987) 163 ITR 528 : (1986) 24 TAXMAN 450
Income Tax Act, 1961 — Section 40
High Courts01 Nov 1985
Commissioner of Income Tax Vs J. Govindram Pvt. Ltd.
Bombay High Court · (1986) 51 CTR 70 : (1987) 163 ITR 528 : (1986) 24 TAXMAN 450
Income Tax Act, 1961 — Section 40, 40A
High Courts31 Oct 1985
Shree Mulchand Co. Ltd. Vs Commissioner or Income Tax
Bombay High Court · (1986) 51 CTR 195 : (1986) 162 ITR 764
Finance Act, 1971 — Section 2(6)
High Courts31 Oct 1985
Richardson and Cruddas Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1986) 50 CTR 1 : (1986) 162 ITR 753 : (1986) 27 TAXMAN 65
Super Profits Tax Act, 1963 — Rule 1
High Courts31 Oct 1985
Kamala Mills Ltd. Vs Union of India and others
Bombay High Court · (1985) 6 ECC 238 : (1989) 20 ECR 468 : (1986) 25 ELT 24
Central Excise Rules, 1944 — Rule 10, 173J, 96V, 96W
High Courts31 Oct 1985Allowed
Vishwanath Lingayya Dhanalkotwar Vs P. Madhusudan Naidu and Another
Bombay High Court · (1986) MhLj 699
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28
High Courts30 Oct 1985
Commissioner of Income Tax Vs Kirloskar Pneumatic Co. Ltd.
Bombay High Court · (1986) 53 CTR 228 : (1987) 163 ITR 560
Income Tax Act, 1961 — Section 37
High Courts30 Oct 1985Dismissed
Ishardas and Co. and Others Vs State of Maharashtra and Another
Bombay High Court · AIR 1986 Bom 348 : (1986) MhLj 30
Motor Vehicles Act, 1939 — Section 2(18)
High Courts30 Oct 1985
Commissioner of Income Tax Vs Tata Hydro Electric Power Supply Co. Ltd. Commissioner of Income Tax Vs Tata Power Co. Ltd. Commissioner of Income Tax Vs Andhra Valley Power Supply Co. Ltd.
Bombay High Court · (1986) 88 BOMLR 81 : (1986) 51 CTR 183 : (1986) 159 ITR 28 : (1986) 24 TAXMAN 106
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts30 Oct 1985
Commissioner of Income Tax Vs Ruston and Hornsby India (Pvt.) Ltd.
Bombay High Court · (1986) 51 CTR 50 : (1986) 160 ITR 712 : (1986) 24 TAXMAN 194
Companies (Profits) Surtax Rules, 1964 — Rule 1
High Courts29 Oct 1985Allowed
Khushal Choure Vs State of Maharashtra
Bombay High Court · (1986) 1 BomCR 530 : (1986) MhLj 183
Bombay Police Act, 1951 — Section 57
High Courts29 Oct 1985
Commissioner of Income Tax Vs Mrs. Maya B. Ramchand
Bombay High Court · (1986) 53 CTR 66 : (1986) 162 ITR 460 : (1986) 25 TAXMAN 232
Income Tax Act, 1922 — Section 2(6A)
High Courts28 Oct 1985
Jaykisan Jainarayan Agiwal Vs Vishnu Narayan Shinde
Bombay High Court · (1986) 2 BomCR 160
Civil Procedure Code, 1908 (CPC) — Section 47, 96
High Courts28 Oct 1985Dismissed
Shyamsunder Mundhada Vs Presiding Officer, Labour Court, Amravati and Others
Bombay High Court · (1986) 2 BomCR 218
Industrial Disputes Act, 1947 — Section 25
High Courts25 Oct 1985
Commissioner of Income Tax Vs Tata Chemicals Ltd.
Bombay High Court · (1986) 52 CTR 387 : (1986) 162 ITR 662
Income Tax Act, 1961 — Section 32, 90