High Courts27 Sept 1985
Commissioner of Income Tax Vs Rao and Company
Bombay High Court · (1986) 52 CTR 70 : (1986) 161 ITR 806 : (1986) 24 TAXMAN 452
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 8 of 25
High Courts27 Sept 1985
Jaya Hind Industries Private Limited Vs Commissioner of Income Tax
Bombay High Court · (1986) 60 CompCas 950 : (1986) 53 CTR 101 : (1986) 161 ITR 842 : (1986) 25 TAXMAN 36
Income Tax Act, 1961 — Section 37
High Courts27 Sept 1985Dismissed
Shri Shivaji Agricultural College, Amravati Vs Mukhtyar Ahmed and another
Bombay High Court · (1987) MhLj 646
Industrial Disputes Act, 1947 — Section 10, 12(5), 39Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 59, 7
High Courts25 Sept 1985Dismissed
Laxman Sadashiv Pandre Vs Janabai Rajaramji Ambagade
Bombay High Court · (1986) MhLj 75
Contract Act, 1872 — Section 183, 185, 186, 187, 192Transfer of Property Act, 1882 — Section 106
High Courts25 Sept 1985
Commissioner of Income Tax Vs Smt. Kulsum J.G. Padamsee
Bombay High Court · (1986) 50 CTR 81 : (1986) 161 ITR 704 : (1986) 25 TAXMAN 32
Income Tax Act, 1961 — Section 147, 250, 253
High Courts25 Sept 1985
Navinchandra Gandhi Vs Dr. Pushpasen Kapadia and another
Bombay High Court · (1985) 87 BOMLR 557
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 469, 469(1), 473Penal Code, 1860 (IPC) — Section 171H
High Courts24 Sept 1985Allowed
Gazlur Rehman Usmanli @ Fazalbhai Vs Asst. Collector of Customs, Central Excise and Another
Bombay High Court · (1986) 1 BomCR 368
Criminal Procedure Code, 1973 (CrPC) — Section 437
High Courts24 Sept 1985
Commissioner of Income Tax Vs R.V. Donde
Bombay High Court · (1987) 163 ITR 210
Income Tax Act, 1961 — Section 143(3), 148, 271, 271(1)
High Courts24 Sept 1985
Commissioner of Income Tax Vs Mahindra Sintered Products Ltd.
Bombay High Court · (1993) 112 CTR 442 : (1986) 161 ITR 692
Income Tax Act, 1961 — Section 32, 32(1), 35
High Courts24 Sept 1985
Commissioner of Income Tax Vs Universal Cine Traders Pvt. Ltd.
Bombay High Court · (1986) 52 CTR 169 : (1986) 161 ITR 696 : (1986) 24 TAXMAN 492
Income Tax Act, 1961 — Section 2(14), 45Wealth Tax Act, 1957 — Section 2
High Courts24 Sept 1985
Commissioner of Income Tax Vs Raizally Abidally
Bombay High Court · (1986) 55 CTR 152 : (1987) 163 ITR 216
Income Tax Act, 1961 — Section 143, 144, 147, 271(1), 274(2)
High Courts24 Sept 1985
Shrikant Mallappa Ulegadi Vs Gram Panchayat at Mouje Kadgaon
Bombay High Court · (1986) 88 BOMLR 79 : (1986) MhLj 514
Bombay Village Panchayats Act, 1958 — Section 29(1)
High Courts23 Sept 1985Allowed
Raghunath alias Ashok Nana Patil Vs Nana Rama Patil
Bombay High Court · (1985) 87 BOMLR 488 : (1986) MhLj 106
Hindu Marriage Act, 1955 — Section 11, 16
High Courts23 Sept 1985
Rajkumar Kishanchand Pahuja Vs State of Maharashtra and Others
Bombay High Court · (1986) 1 BomCR 379
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts23 Sept 1985
Commissioner of Income Tax Vs Godfrey Philips India Limited
Bombay High Court · (1986) 52 CTR 32 : (1986) 161 ITR 684 : (1986) 25 TAXMAN 29
Income Tax Act, 1961 — Section 104
High Courts20 Sept 1985
Commissioner of Income Tax Vs IBM World Trade Corporation
Bombay High Court · (1986) 52 CTR 64 : (1986) 161 ITR 673 : (1986) 24 TAXMAN 305
Income Tax Act, 1961 — Section 36
High Courts20 Sept 1985
Additional Commissioner of Income Tax Vs Suessin Textile Ball Bearings Ltd.
Bombay High Court · (1986) 55 CTR 50 : (1987) 163 ITR 582 : (1986) 26 TAXMAN 414
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84, 84(1)
High Courts19 Sept 1985
Krishnan Gopi Vs P.S. Bhaskaran, Commissioner of Income Tax
Bombay High Court · (1986) 53 CTR 113 : (1986) 161 ITR 631 : (1986) 24 TAXMAN 465
Income Tax Act, 1961 — Section 139(8), 140A(3), 217, 220(2), 271
High Courts19 Sept 1985
Raza Ali Gulam Hussain Zaboli of Bombay Vs Ratilal Amritlal Shah of Bombay
Bombay High Court · (1986) 1 BomCR 466 : (1985) 87 BOMLR 450
Civil Procedure Code, 1908 (CPC) — Section 10Presidency Small Cause Courts Act, 1882 — Section 19, 41, 46
High Courts19 Sept 1985
Commissiowner of Income Tax Vs Indo-nippon Chemical Co. Ltd.
Bombay High Court · (1986) 50 CTR 85 : (1986) 161 ITR 635 : (1985) MhLj 867 : (1986) 24 TAXMAN 128
Income Tax Act, 1961 — Section 108, 2(18), 29