High Courts25 Oct 1985
Krishna Babu Ghadigaokar Vs State of Maharashtra and another
Bombay High Court · (1986) 52 FLR 55 : (1986) 1 LLJ 329 : (1986) MhLj 55
Industrial Disputes Act, 1947 — Section 10, 10(1), 11A, 12, 12(2)
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 5 of 25
High Courts25 Oct 1985Allowed
Krushna Pandurang Wankhede Vs Sitaram Punjaji Wankhede Sitaram Punjaji Wankhede Vs Krishna Pandurang Wankhede and Others
Bombay High Court · (1986) 3 BomCR 28 : (1986) MhLj 865
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 1
High Courts25 Oct 1985
Crompton Greaves Limited Vs Ram Cement Company Limited and Another
Bombay High Court · (1986) 2 BomCR 165 : (1985) 87 BOMLR 693
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Contract Act, 1872 — Section 122
High Courts25 Oct 1985
Commissioner of Income Tax Vs Abhay L. Khatau
Bombay High Court · (1986) 88 BOMLR 146 : (1986) 51 CTR 36 : (1986) 162 ITR 648 : (1986) 24 TAXMAN 217
Income Tax Act, 1961 — Section 64, 80K, 84, 85
High Courts25 Oct 1985
B.S. Choube Vs Nagpur Univiersity, Nagpur and Another
Bombay High Court · AIR 1986 Bom 223 : (1986) 2 BomCR 254 : (1986) MhLj 804
Nagpur University Act, 1974 — Section 20(I)(B), 23(I)
High Courts24 Oct 1985Allowed
Rustom Sheriar Tirandaz Vs Manohar Gajanan Joshi and others
Bombay High Court · (1986) MhLj 821
Constitution of India, 1950 — Article 171, 171(3)(a), 171(4), 173Representation of the People Act, 1951 — Section 100(l)(c), 11, 116A, 21, 30
High Courts24 Oct 1985
Commissioner of Income Tax Vs Simac Group (India) Pvt. Ltd.
Bombay High Court · (1986) 51 CTR 11 : (1987) 163 ITR 867 : (1986) 24 TAXMAN 389
Companies (Profits) Surtax Rules, 1964 — Rule 1
High Courts24 Oct 1985
Commissioner of Income Tax Vs Harit Synthetic Fabrics Pvt. Ltd.
Bombay High Court · (1986) 53 CTR 303 : (1986) 162 ITR 640 : (1986) 26 TAXMAN 540
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J(4), 84(2)
High Courts24 Oct 1985
Commissioner of Income Tax Vs Phalton Sugar Works Ltd.
Bombay High Court · (1986) 52 CTR 158 : (1986) 162 ITR 622 : (1986) 24 TAXMAN 444
Income Tax Act, 1961 — Section 37
High Courts24 Oct 1985
Tri-sure India Ltd. Vs A.F. Ferguson and Co. and others
Bombay High Court · (1987) 61 CompCas 548
Companies Act, 1956 — Section 10, 120B, 209(1), 209(5), 211
High Courts23 Oct 1985
Commissioner of Income Tax Vs Narandas and Sons
Bombay High Court · (1986) 88 BOMLR 415 : (1986) 51 CTR 91 : (1986) 162 ITR 599 : (1986) 24 TAXMAN 67
Income Tax Act, 1961 — Section 18, 28
High Courts21 Oct 1985
Commissioner of Income Tax Vs Tata Chemicals Ltd.
Bombay High Court · (1986) 52 CTR 293 : (1986) 162 ITR 556 : (1986) 26 TAXMAN 664
Income Tax Act, 1961 — Section 37(1), 91
High Courts21 Oct 1985Dismissed
Yasin Imambhai Shaikh (deceased by L.R.''s) Vs Hajarabi and Others
Bombay High Court · AIR 1986 Bom 357 : (1986) 1 BomCR 557
High Courts21 Oct 1985Allowed
A.G. Pol and Another Vs State of Maharashtra and Another
Bombay High Court · (1986) 1 BomCR 613
Criminal Procedure Code, 1973 (CrPC) — Section 197, 488Penal Code, 1860 (IPC) — Section 500
High Courts21 Oct 1985
Commissioner of Income Tax Vs Tata Engineering Locomotive Co. Ltd.
Bombay High Court · (1986) 53 CTR 379 : (1987) 163 ITR 327
Income Tax Act, 1961 — Section 256
High Courts18 Oct 1985
Suruyakant Walcvhand Shah and etc. Vs Shahanavaz Hanifsaheb Bhokare and etc.
Bombay High Court · AIR 1986 Bom 5 : (1986) 1 BomCR 255 : (1985) 87 BOMLR 545 : (1985) MhLj 937
Bombay District Municipal Act, 1901 — Section 4(1), 4(8)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 2(3)
High Courts18 Oct 1985Dismissed
Evaristo Estenaslaoc Rodrigues and Others Vs Vaman Anant Parab Mahambrey and Others
Bombay High Court · (1986) 3 BomCR 560
Constitution of India, 1950 — Article 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 23, 23(3)
High Courts18 Oct 1985
Ratanlal Chandiprasad Jalan and Others Vs Raniram Darkhan and Others
Bombay High Court · AIR 1986 Bom 184 : (1986) 1 BomCR 1 : (1985) 87 BOMLR 534 : (1986) MhLj 1
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15A, 5(11), 5(4A)
High Courts18 Oct 1985
Commissioner of Income Tax Vs F.Y. Khambaty
Bombay High Court · (1986) 50 CTR 275 : (1986) 159 ITR 203 : (1986) 24 TAXMAN 29 : (1980) 24 TAXMAN 29
Income Tax Act, 1961 — Section 27, 4, 5, 5(1), 5(2)
High Courts17 Oct 1985
Transport and Dock Workers'' Union and Others Vs Food Corporation of Indian (FCI) and Others
Bombay High Court · (1986) 2 BomCR 305
Bombay Shops and Establishments Act, 1948 — Section 4Industrial Disputes Act, 1947 — Section 9A