High Courts08 Oct 1985
Commissioner of Income Tax Vs Alimchand Topandas
Bombay High Court · (1986) 50 CTR 207 : (1987) 163 ITR 511
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 7 of 25
High Courts07 Oct 1985Dismissed
Watsalbai Parate and Another Vs Shripat Parasram Gaikwad
Bombay High Court · (1987) 1 BomCR 105
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 17
High Courts07 Oct 1985
Commissioner of Income Tax Vs Yorkshire Insurance Co. Ltd.
Bombay High Court · (1986) 162 ITR 565
Income Tax Act, 1961 — Section 30, 31, 32, 33
High Courts07 Oct 1985
Commissioner of Income Tax Vs Borosil Glass Works Ltd.
Bombay High Court · (1986) 51 CTR 18 : (1986) 161 ITR 286 : (1986) 24 TAXMAN 92
Income Tax Act, 1961 — Section 10, 10(6), 241, 244(1A), 244(2)
High Courts07 Oct 1985
Commissioner of Income Tax Vs Tata Engineering and Locomotive Co. Ltd.
Bombay High Court · (1986) 51 CTR 365
Income Tax Act, 1961 — Section 256(1)
High Courts05 Oct 1985Allowed
Smt. Ishwari U. Advani Vs Employees'' State Insurance Corporation and Others
Bombay High Court · (1985) 51 FLR 569 : (1994) 3 LLJ 126
Constitution of India, 1950 — Article 14, 16, 226
High Courts05 Oct 1985Allowed
Fashion Production Mazdoor Sabha Vs Smt. Smita Prabhakar Dalvi and Others
Bombay High Court · (1985) 51 FLR 542 : (1994) 3 LLJ 814 : (1985) MhLj 819
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 12, 13
High Courts04 Oct 1985Allowed
Tantrik Shikshan Karmachari Gruha Nirman Sahakari Sanstha Vs Shankar Kamble and Others
Bombay High Court · (1986) 2 BomCR 504
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 5, 6, 6(4)
High Courts04 Oct 1985Dismissed
Ganpat Nana Loke Vs The Ahmedabad Jupiter Spg. and Mfg. Co. Ltd. and Others
Bombay High Court · (1986) 52 FLR 282 : (1995) 3 LLJ 486
Bombay Industrial Relations Act, 1946 — Section 78Constitution of India, 1950 — Article 226, 227
High Courts04 Oct 1985
B.G. Shah Vs Commissioner of Income Tax
Bombay High Court · (1986) 52 CTR 313 : (1986) 162 ITR 23
Income Tax Act, 1961 — Section 4
High Courts04 Oct 1985
Baijnath Brijmohan and Sons P. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1986) 52 CTR 266 : (1986) 161 ITR 234
Income Tax Act, 1961 — Section 14, 28
High Courts03 Oct 1985
Venkatraman Sambamurthy Vs Union of India and another
Bombay High Court · (1986) 2 LLJ 62
Khadi and Village Industries Commission Employees (Conduct, Discipline and Appeal) Regulations, 1961 — Regulation 26(4), 26(5), 3(1)
High Courts03 Oct 1985
Pandurang Chimaji Agale and Another Vs New India Life Insurance Company and Others
Bombay High Court · (1986) 2 ACC 75
Motor Vehicles Act, 1939 — Section 110A
High Courts03 Oct 1985
Commissioner of Income Tax Vs Bhaichand Textile Mills
Bombay High Court · (1986) 51 CTR 38 : (1986) 161 ITR 129 : (1986) 25 TAXMAN 15
Income Tax Act, 1961 — Section 184
High Courts01 Oct 1985
Jayantilal Padamshee Shah Vs Chandu Khushaldas Udhwani and others
Bombay High Court · (1986) 1 BomCR 153 : (1985) 87 BOMLR 688 : (1986) MhLj 855
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146
High Courts01 Oct 1985
Pralhad Eknath Fulkari Vs Ramkrishna Tukaramji Dhage and Others
Bombay High Court · (1986) 2 BomCR 516 : (1985) MhLj 971
Civil Procedure Code, 1908 (CPC) — Section 9Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 57
High Courts01 Oct 1985
Commissioner of Income Tax Vs Smt. R.R. Sood
Bombay High Court · (1986) 161 ITR 92
Income Tax Act, 1961 — Section 2(14), 2(42A)
High Courts30 Sept 1985
Commissioner of Income Tax Vs C.C. Patel and I.C. Patel
Bombay High Court · (1986) 161 ITR 879
Income Tax Act, 1961 — Section 45, 52, 52(2)
High Courts27 Sept 1985
Dena Bank Vs Gladstone Lyall and Co. Ltd.
Bombay High Court · (1985) 87 BOMLR 477
BOMBAY STAMP ACT, 1958 — Section 13, 14, 15
High Courts27 Sept 1985
Commissioner of Income Tax Vs Simmonds Marshall Ltd.
Bombay High Court · (1986) 52 CTR 320 : (1986) 161 ITR 817
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J(4)