High Courts17 Sept 1985
Mandakini Pundalik Salkar Vs Chandrasen Raikar
Bombay High Court · AIR 1986 Bom 172
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Contract Act, 1872 — Section 22, 23Evidence Act, 1872 — Section 114
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 9 of 25
High Courts17 Sept 1985Allowed
Ramesh H. Jadhwani Vs Savita Ramesh Jadhwani Savita Ramesh Jadhwani Vs Ramesh H. Jadhwani
Bombay High Court · (1986) 1 BomCR 329 : (1985) 87 BOMLR 480
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 24Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts17 Sept 1985
Commissioner of Income Tax Vs National Rayon Corporation Ltd.
Bombay High Court · (1986) 160 ITR 716
Companies (Profits) Surtax Rules, 1964 — Rule 1
High Courts17 Sept 1985
Commissioner of Income Tax Vs I. Chatterji
Bombay High Court · (1986) 50 CTR 129 : (1986) 161 ITR 535 : (1986) 24 TAXMAN 251
Income Tax Act, 1961 — Section 22, 23, 23(1), 280
High Courts16 Sept 1985Allowed
Latifddin Shamshuddin and another Vs Pandurang Krishnaji Hole deceased by legal representative Purbatabai and another
Bombay High Court · (1986) MhLj 295
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Sept 1985
Commissioner of Income Tax Vs M.N. Nadkarni
Bombay High Court · (1985) 87 BOMLR 468 : (1986) 52 CTR 213 : (1986) 161 ITR 544 : (1985) MhLj 814 : (1986) 25 TAXMAN 9
Income Tax Act, 1961 — Section 10, 10(16), 17, 17(2)
High Courts16 Sept 1985
Narayan Motiram Khilnani Vs State of Maharashtra
Bombay High Court · (1986) 1 BomCR 122
Bombay Police Act, 1951 — Section 59
High Courts13 Sept 1985
Kusta Balsu Kandnekar Vs State
Bombay High Court · (1985) 09 BOM CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 164, 377, 386, 397, 401Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 300, 302, 304, 326
High Courts12 Sept 1985
T. Khemchand Tejoomal Vs Commissioner of Income Tax
Bombay High Court · (1986) 51 CTR 181 : (1986) 161 ITR 492 : (1986) 27 TAXMAN 72
Income Tax Act, 1961 — Section 28, 37(1)
High Courts12 Sept 1985
Omprakash Brahamanand Pohuja Vs State of Maharashtra and Others
Bombay High Court · (1985) 2 BomCR 92
Constitution of India, 1950 — Article 14, 16
High Courts12 Sept 1985
Mandabai Ramkrishna Tumsare and others Vs Ramlal Hiramanji Hiwarkar and others
Bombay High Court · (1986) MhLj 643
Evidence Act, 1872 — Section 135, 136, 137, 138
High Courts12 Sept 1985
Commissioner of Income Tax Vs Kamani Engineering Corporation Ltd.
Bombay High Court · (1986) 50 CTR 113 : (1986) 161 ITR 473
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 80J(4)
High Courts12 Sept 1985
Commissioner of Income Tax Vs Belapur Co. Ltd.
Bombay High Court · (1986) 161 ITR 516 : (1986) 27 TAXMAN 70
Income Tax Act, 1961 — Section 36(1)
High Courts11 Sept 1985
Indian Navy Sailors'' Home Vs Bombay Gymkhana Club Caterers and allied Employees'' Union and another
Bombay High Court · (1986) 2 BomCR 248 : (1986) 88 BOMLR 1 : (1986) 2 LLJ 154 : (1986) MhLj 45
Industrial Disputes Act, 1947 — Section 10, 2
High Courts11 Sept 1985
Commissioner of Income Tax Vs K.M. Sheth
Bombay High Court · (1986) 50 CTR 210 : (1986) 160 ITR 814
Income Tax Act, 1961 — Section 60, 64, 64(1)
High Courts11 Sept 1985Allowed
Fida Film and Hotel Co. Pvt. Ltd. Vs Theatre Employees Union and Others
Bombay High Court · (1995) 3 LLJ 748
Industrial Disputes Act, 1947 — Section 15
High Courts11 Sept 1985
S.B. Deshmukh, Chief Regional Manager, State Bank of India, Nagpur Vs The State and another
Bombay High Court · (1986) 1 BomCR 17 : (1987) 54 FLR 204 : (1986) 2 LLJ 382 : (1986) MhLj 649
Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 10, 10(1), 12, 13
High Courts11 Sept 1985
Amarchand Jalan Vs Commissioner of Income Tax Commissioner of Income Tax Vs Amarchand Jalan
Bombay High Court · (1986) 52 CTR 186 : (1986) 160 ITR 805 : (1986) 24 TAXMAN 468
Income Tax Act, 1961 — Section 27, 57, 64
High Courts11 Sept 1985
Amarchand Jalan Vs Commissioner of Income Tax
Bombay High Court · (1986) 52 CTR 186 : (1986) 160 ITR 805 : (1986) 24 TAXMAN 468
Income Tax Act, 1961 — Section 27, 57, 64
High Courts11 Sept 1985
Commissioner of Income Tax Vs Advani Oerlikon Private Limited
Bombay High Court · (1986) 52 CTR 174 : (1986) 161 ITR 449 : (1986) 24 TAXMAN 392
Income Tax Act, 1961 — Section 80J, 84