High Courts23 Jan 1987
Nagpur Electric Light and Power Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1988) 171 ITR 33
Income Tax Act, 1961 — Section 4(2), 41(2), 45, 45(1), 5
COURT ARCHIVE
Bombay High Court judgments, 1987
707 judgments · page 33 of 36
High Courts23 Jan 1987
Bhagwan Godsay Vs Kachrulal Samdariya Raghunath Lohar, Sudhabai Khatke and Another and Rama Roopnar Vs Pandurangrao Ratnalikar
Bombay High Court · (1987) 2 BomCR 153
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11A, Order 41 Rule 3A, Order 41 Rule 3A(1), Order 41 Rule 3A(3)
High Courts23 Jan 1987Dismissed
G. Chandrashekhar Reddy Vs Marathwada University and Another
Bombay High Court · (1987) 2 BomCR 409
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Marathwada University Act, 1974 — Section 39, 40
High Courts23 Jan 1987Allowed
Raghunath Beldar Vs State of Maharashtra
Bombay High Court · (1987) 3 BomCR 106
Penal Code, 1860 (IPC) — Section 354, 376
High Courts23 Jan 1987Dismissed
Raghunath Krishna Mujumale and Others Vs State of Maharashtra
Bombay High Court · (1988) 1 BomCR 346 : (1987) 89 BOMLR 204 : (1987) MhLj 412
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts23 Jan 1987
Salimkhan Vs Mohammad Ibrahimkhan
Bombay High Court · (1987) MhLj 283
Bombay Civil Courts Act, 1869 — Section 28Civil Procedure Code, 1908 (CPC) — Section 96, 96(4)Constitution of India, 1950 — Article 227
High Courts22 Jan 1987Allowed
Aruna S. Pardeshi (Dr.) Vs Dean, Swami Ramanand Tirth Medical College and Others
Bombay High Court · (1987) 2 BomCR 311
Constitution of India, 1950 — Article 14Maternity Benefits Act, 1961 — Section 2(1)
High Courts22 Jan 1987Dismissed
Miheer Hemant Mafatlal Vs Mafatlal Industries Ltd.
Bombay High Court · (1987) 89 BOMLR 86
COMPANIES ACT, 1956 — Section 13, 16, 17, 31, 81
High Courts22 Jan 1987
Vishwanathsa Narayansa Kshatriya Vs Shah Chhaganlal Ugarchand Akolkar and Others
Bombay High Court · AIR 1988 Bom 301 : (1987) MhLj 287
Civil Procedure Code Amendment Act, 1976 — Section 97, 97(1)Civil Procedure Code, 1908 (CPC) — Section 122, 123
High Courts22 Jan 1987
Sunder Parmanand Lalvani Vs Shreepad Moreshwar Velkar and Official Assignee, High Court
Bombay High Court · (1987) 89 BOMLR 94
High Courts22 Jan 1987Allowed
Vishwanatha Narayansa Kshatriya Vs Shah Chhaganlal Ugarchand Akolkar (Firm) and others
Bombay High Court · (1987) MhLj 287
High Courts21 Jan 1987Allowed
Sharad Joshi Vs State of Maharashtra and Others
Bombay High Court · (1987) 2 BomCR 651
National Security Act, 1980 — Section 3(1)
High Courts21 Jan 1987Allowed
Ganpat Manoji Lohankar Vs Datta Basappa Chincholkar and Others
Bombay High Court · (1989) MhLj 979
Limitation Act, 1963 — Section 27Transfer of Property Act, 1882 — Section 48
High Courts20 Jan 1987
Rameshchandra and Company Vs Commissioner of Income Tax
Bombay High Court · (1987) 168 ITR 375
Income Tax Act, 1961 — Section 256
High Courts20 Jan 1987
Commissioner of Income Tax Vs Haji Gaffar Haji Dada Chini
Bombay High Court · (1987) 33 CTR 130 : (1988) 169 ITR 33
Income Tax Act, 1961 — Section 271(1)
High Courts20 Jan 1987Allowed
Nazir Ahmed Vs Kishan Nandlal Bhardia
Bombay High Court · (1988) ACJ 1097
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1939 — Section 110A, 92A
High Courts20 Jan 1987
R.B. Shreeram Religious and Charitable Trust Vs Commissioner of Income Tax
Bombay High Court · (1988) 73 CTR 145 : (1988) 172 ITR 373
Income Tax Act, 1961 — Section 11, 11(1), 12, 12(1), 12(2)
High Courts20 Jan 1987
Dadasaheb Patalu Misal and others Vs State of Maharashtra
Bombay High Court · (1987) 01 BOM CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 146, 148, 149, 302, 307
High Courts20 Jan 1987
Kochu Krishnan Shashidharan Vs State of Maharashtra and others
Bombay High Court · (1989) 20 ECC 75
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 9, 9(1)Constitution of India, 1950 — Article 226, 32
High Courts19 Jan 1987
R.B. Shreeram Durgaprasad (Mining Firm) Vs Commissioner of Income Tax
Bombay High Court · (1987) 64 CTR 46 : (1987) 168 ITR 549 : (1987) 32 TAXMAN 592
Income Tax Act, 1961 — Section 142(1), 144, 146, 246