High Courts30 Jan 1987
Commissioner of Income Tax Vs Prabhu Steel Industries Pvt. Ltd.
Bombay High Court · (1988) 171 ITR 530
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 251, 80J, 84
COURT ARCHIVE
Bombay High Court judgments, 1987
707 judgments · page 32 of 36
High Courts30 Jan 1987
Harisha Baheti (Dr.) and Others Vs Municipal Corporation of Amravati and Another
Bombay High Court · (1987) 3 BomCR 19
Bombay Provincial Municipal Corporations Act, 1949 — Section 254, 255Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115, 115(1)Maharashtra Regional and Town Planning Act, 1966 — Section 45(5)
High Courts29 Jan 1987
Commissioner of Income Tax Vs Vidarbha Housing Board
Bombay High Court · (1988) 171 ITR 481 : (1988) 40 TAXMAN 145
Income Tax Act, 1961 — Section 147, 148
High Courts29 Jan 1987
Commissioner of Income Tax Vs Pyarchand Keshrimal Porwal (H.U.F.)
Bombay High Court · (1987) 64 CTR 1 : (1987) 167 ITR 272 : (1987) 32 TAXMAN 615
Income Tax Act, 1961 — Section 147, 148
High Courts29 Jan 1987
Dhanraj and Sons Vs Commissioner of Income Tax
Bombay High Court · (1987) 168 ITR 557
Income Tax Act, 1961 — Section 187(2), 188, 256(1)
High Courts29 Jan 1987
Lalit Bhaichand Ravani Vs Union of India and others
Bombay High Court · (1987) 13 ECC 238 : (1987) 12 ECR 25 : (1987) 28 ELT 255
Customs Act, 1962 — Section 12
High Courts29 Jan 1987
Kisan Mehta and another Vs Universal Luggage Manufacturing Co. Ltd. and another
Bombay High Court · (1988) 63 CompCas 398
Companies Act, 1956 — Section 56, 6, 62, 63
High Courts29 Jan 1987
Commissioner of Income Tax Vs Mohinidevi Mohunta
Bombay High Court · (1988) 171 ITR 557
Hindu Succession Act, 1956 — Section 8Income Tax Act, 1961 — Section 5
High Courts28 Jan 1987Allowed
Narayan Vs Trimbakrao Gopalrao Bagde and Others
Bombay High Court · AIR 1988 Bom 94
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1)Court Fees Act, 1870 — Section 7Evidence Act, 1872 — Section 92
High Courts28 Jan 1987
Jaiwant Laxman P. Sardesai and Vs Government of Goa and Another etc.
Bombay High Court · AIR 1987 Bom 214 : (1987) 2 BomCR 319 : (1987) 89 BOMLR 111
Land Acquisition Act, 1894 — Section 18, 23, 23(1A)
High Courts28 Jan 1987
Jaiwant Laxman P. Sardesay and Vs Government of Goa, Daman and Diu and Another etc.
Bombay High Court · (1987) MhLj 564
Land Acquisition (Amendment) Act, 1984 — Section 23, 23(1A)
High Courts28 Jan 1987
Commissioner of Income Tax Vs V.A. Trivedi
Bombay High Court · (1988) 72 CTR 199 : (1988) 172 ITR 95
Income Tax Act, 1961 — Section 147, 2(14)Income Tax Rules, 1962 — Rule 8Wealth Tax Act, 1957 — Section 2
High Courts28 Jan 1987
Commissioner of Income Tax Vs Jamnalal Bajaj Sewa Trust
Bombay High Court · (1988) 72 CTR 242 : (1988) 171 ITR 568
Income Tax Act, 1961 — Section 11, 11(1A), 12, 13, 13(1)
High Courts27 Jan 1987
Smt. Swarna B. Kapur and others Vs A.C. Panchdhari and two others Kishor Tulsidas Choksi and others Vs A.C. Panchdhari and others
Bombay High Court · (1987) 61 CTR 141 : (1987) 167 ITR 200 : (1987) 31 TAXMAN 283
Income Tax Act, 1961 — Section 269UC, 269UD, 269UF, 269UG, 269UH
High Courts27 Jan 1987
Smt. Shetiyamma Pujari Dhotre Vs State of Maharashtra
Bombay High Court · (1987) 3 BomCR 352 : (1987) 89 BOMLR 218 : (1987) MhLj 216
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34
High Courts27 Jan 1987Dismissed
In Re: Pandurang Xete Tilve of Ponda (deceased) through legal representatives
Bombay High Court · (1988) 2 BomCR 455
Transfer of Property Act, 1882 — Section 106
High Courts27 Jan 1987
Jairamdas Bhagchand Vs Commissioner of Income Tax
Bombay High Court · (1988) 73 CTR 20 : (1988) 171 ITR 545
Income Tax Act, 1961 — Section 36, 38
High Courts27 Jan 1987Dismissed
Shriniwas Govind Mudholkar Vs Dattatraya Mahadeo Ranade and Others
Bombay High Court · (1987) 3 BomCR 681 : (1987) MhLj 982
Transfer of Property Act, 1882 — Section 106, 116