High Courts17 Mar 1987
Radhakisan Parashar Vs State
Bombay High Court · (1988) 1 BomCR 332
Criminal Procedure Code, 1973 (CrPC) — Section 313
COURT ARCHIVE
Bombay High Court judgments, 1987
707 judgments · page 27 of 36
High Courts13 Mar 1987
Life Insurance Corporation of India Vs Commissioner of Income Tax
Bombay High Court · (1987) 167 ITR 740
Income Tax Act, 1961 — Section 30 , 31, 32, 33, 34
High Courts13 Mar 1987
Godavari Sugar Mills Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1987) 64 CTR 42 : (1988) 169 ITR 541 : (1987) 169 ITR 541 : (1987) 32 TAXMAN 423
Income Tax Act, 1961 — Section 256(2), 4
High Courts13 Mar 1987
Chandrabhan Sitaram Pakmode Vs State of Maharashtra and Another
Bombay High Court · (1987) 3 BomCR 5 : (1988) MhLj 407
Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3, 6(2)
High Courts13 Mar 1987Allowed
Manku Gond Vs Narendra Dhote
Bombay High Court · (1989) 1 BomCR 275
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100(2), 120
High Courts13 Mar 1987Allowed
P.M. Nadgauda Vs State of Maharashtra and Others
Bombay High Court · (1987) 2 BomCR 674 : (1987) 54 FLR 539 : (1994) 3 LLJ 401 : (1987) MhLj 353
Bombay Civil Services Rules, 1959 — Rule 189, 27(2)Maharashtra Civil Services (Pension) Rules, 1982 — Rule 165, 26, 27
High Courts13 Mar 1987
R.V. Bhasin Vs The State and others
Bombay High Court · (1987) 2 BomCR 342 : (1987) MhLj 478
Criminal Procedure Code, 1973 (CrPC) — Section 195, 240, 340Penal Code, 1860 (IPC) — Section 114, 342, 464, 465
High Courts13 Mar 1987Dismissed
Nagpur District Central Co-operative Bank Vs State of Maharashtra and Others
Bombay High Court · (1987) 3 BomCR 83 : (1987) MhLj 593
Bombay Industrial Relations Act, 1946 — Section 3, 3(13), 3(17), 3(18), 42(4)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5)
High Courts13 Mar 1987
Commissioner of Income Tax Vs Godrej Soaps Private Ltd.
Bombay High Court · (1988) 169 ITR 537
Income Tax Act, 1961 — Section 80J(3), 84
High Courts12 Mar 1987
Commissioner of Income Tax Vs Trikamlal Maneklal (H.U.F.)
Bombay High Court · (1987) 63 CTR 251 : (1987) 168 ITR 733
Income Tax Act, 1961 — Section 45, 48, 49, 49(1), 55
High Courts12 Mar 1987
Narayan Hosiery P. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1987) 169 ITR 504
Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 271(1)
High Courts12 Mar 1987
The N.M. Wadia Charitable Hospital and Others Vs State of Maharashtra and Others
Bombay High Court · (1987) 54 FLR 626 : (1994) 3 LLJ 607
Constitution of India, 1950 — Article 23Minimum Wages Act, 1948 — Section 3, 5
High Courts12 Mar 1987
Kumudini Ratilal Bhagat (Sou.) and Others Vs State of Maharashtra and Others
Bombay High Court · (1987) 1 BomCR 634 : (1987) MhLj 462
Bombay Village Panchayats Act, 1958 — Section 14(1A), 145(1A), 29
High Courts12 Mar 1987Dismissed
Grampanchayat Vs Kalyan Bhimdas Ramdasi and Others
Bombay High Court · (1987) 3 BomCR 292 : (1988) MhLj 485
Bombay Village Panchayats Act, 1959 — Section 45
High Courts12 Mar 1987
Commissioner of Income Tax, Bombay City-VIII, Bombay Vs Govindram and Company
Bombay High Court · (1987) 63 CTR 277 : (1987) 168 ITR 613
Income Tax Act, 1961 — Section 271, 271(1), 271(1)(A), 271(2)
High Courts12 Mar 1987
Richardson Hindustan Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1987) 63 CTR 16 : (1987) 169 ITR 516
Income Tax Act, 1961 — Section 37(1)
High Courts11 Mar 1987Allowed
Murlidhar Ramchandra Sonar Vs Ramchandra Pandurang Sonar since deceased
Bombay High Court · (1987) 2 BomCR 301
High Courts11 Mar 1987Dismissed
Laxman Pandu Khadke Vs Pandharinath Purushottam Rane
Bombay High Court · AIR 1988 Bom 296 : (1987) 2 BomCR 640 : (1989) MhLj 752
Limitation Act, 1963 — Section 27Specific Relief Act, 1963 — Section 10, 37Transfer of Property Act, 1882 — Section 53A
High Courts11 Mar 1987
Commissioner of Income Tax Vs M.R. Ruia
Bombay High Court · (1987) 65 CTR 206 : (1988) 170 ITR 512
Income Tax Act, 1961 — Section 2(24)
High Courts11 Mar 1987
In Re: By Judicial Magistrate, First Class, Kirkee
Bombay High Court · (1987) 89 BOMLR 290
Penal Code, 1860 (IPC) — Section 500