High Courts24 Mar 1987
Bombay Burmah Trading Corporation Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1987) 64 CTR 21 : (1988) 169 ITR 148
Income Tax Act, 1961 — Section 5
COURT ARCHIVE
Bombay High Court judgments, 1987
707 judgments · page 26 of 36
High Courts24 Mar 1987Dismissed
Prabhakar Balaji Patil Vs State of Maharashtra and others
Bombay High Court · (1987) MhLj 368
Constitution of India, 1950 — Article 226
High Courts23 Mar 1987
Sandoz (India) Ltd. and Another Vs Union of India
Bombay High Court · AIR 1987 Bom 324 : (1987) 3 BomCR 437
Essential Commodities Act, 1955 — Section 3
High Courts23 Mar 1987Allowed
Nawabzada Farook Alam Khan Vs Nawabzada Mohammed Sadiq and another
Bombay High Court · (1987) MhLj 869
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 403, 406, 465, 467
High Courts23 Mar 1987
Commissioner of Income Tax Vs Jolly Brothers Pvt. Ltd.
Bombay High Court · (1987) 62 CTR 204 : (1988) 169 ITR 72
Income Tax Act, 1961 — Section 28
High Courts23 Mar 1987
Cooper Engineering Ltd. Vs Commissioner of Income Tax, Bombay City-I, Bombay
Bombay High Court · (1987) 63 CTR 238 : (1988) 169 ITR 66
Income Tax Act, 1961 — Section 37(1)
High Courts23 Mar 1987
Commissioner of Income Tax Vs Jehangir B. Jeejeebhoy
Bombay High Court · (1987) 169 ITR 552
Income Tax Act, 1961 — Section 2(47), 271(1), 45, 48
High Courts20 Mar 1987Allowed
Shon Ceramics Pvt. Ltd. Vs Asstt. Collector, Central Excise
Bombay High Court · (1991) 35 ECR 126
High Courts19 Mar 1987Dismissed
Shridhar Bapurao Gadhekar Vs Punjab Co-op. Urban Bank Ltd. and Others
Bombay High Court · (1987) 54 FLR 788 : (1993) 3 LLJ 585
Bombay Industrial Relations Act, 1946 — Section 78(1)
High Courts19 Mar 1987
Premier Automobiles Ltd., Bombay Vs Union of India and others
Bombay High Court · (1987) 12 ECC 147 : (1987) 30 ELT 71
Central Excise Rules, 1944 — Rule 10, 10A, 9BCentral Excises and Salt Act, 1944 — Section 4
High Courts19 Mar 1987
Dr. Chimanlal Dharamdas Shah Vs State
Bombay High Court · (1987) 2 BomCR 264 : (1989) 20 ECR 372 : (1988) 36 ELT 238 : (1987) MhLj 336
High Courts19 Mar 1987
Dr. Chimanlal Dharamdas Shah Vs The State and another
Bombay High Court · (1988) 15 ECC 161
Criminal Procedure Code, 1973 (CrPC) — Section 441
High Courts19 Mar 1987Dismissed
Premier Automobiles Ltd. Vs A.K. Bandyopadhyay and Others
Bombay High Court · (1990) 29 ECR 195
Constitution of India, 1950 — Article 226Industrial (Development and Regulation) Act, 1891 — Section 18G
High Courts18 Mar 1987Allowed
Dharamabai (Smt.) Mun Vs Shripat Mun
Bombay High Court · (1987) 3 BomCR 199
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 114
High Courts18 Mar 1987Dismissed
Yashpal Mahindrapal Sonik Vs State
Bombay High Court · (1987) 3 BomCR 387
Evidence Act, 1872 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 54
High Courts18 Mar 1987
Commissioner of Income Tax, Bombay City-VI, Bombay Vs Polyolefins Industries Ltd.
Bombay High Court · (1987) 169 ITR 538
Income Tax Act, 1961 — Section 256(2), 37(1), 64(1)
High Courts18 Mar 1987
Commissioner of Income Tax Vs Bank of India
Bombay High Court · (1987) 63 CTR 241 : (1987) 168 ITR 731
Income Tax Act, 1961 — Section 37
High Courts18 Mar 1987
V.M. Salgaocar and Brother Pvt. Ltd., Goa Vs Union of India and another
Bombay High Court · (1987) 2 BomCR 210 : (1988) 18 ECC 310 : (1987) 30 ELT 251
Customs Act, 1962 — Section 12, 12(1), 12(2), 15, 16
High Courts18 Mar 1987
COMMISSIONER OF Income Tax, BOMBAY CITY-VI, BOMBAY Vs POLYOLEFINS INDUSTRIES LTD.
Bombay High Court · (1988) 69 CTR 22 : (1988) 169 ITR 538
Income Tax Act, 1961 — Section 256(2)
High Courts17 Mar 1987
Commissioner of Income Tax, Bombay City-III, Bombay Vs Mercantile Bank Ltd.
Bombay High Court · (1987) 63 CTR 79 : (1988) 169 ITR 44
Income Tax Act, 1961 — Section 256(2), 280, 40, 80A, 80A(1)