High Courts19 Jan 1987
R.B. Shreeram Durgaprasad and Fatechand Narsinghdas (Export Firm) Vs Commissioner of Income Tax
Bombay High Court · (1987) 64 CTR 44 : (1987) 168 ITR 619
Income Tax Act, 1961 — Section 142(1), 144, 147, 148, 256(2)
COURT ARCHIVE
Bombay High Court judgments, 1987
707 judgments · page 34 of 36
High Courts19 Jan 1987Dismissed
Radheshyam G. Garg Vs Safiyabai Ibrahim Lightwalla
Bombay High Court · AIR 1988 Bom 361 : (1987) 3 BomCR 459 : (1987) MhLj 725
Bankers Books Evidence Act, 1891 — Section 2(8)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(L), 15Constitution of India, 1950 — Article 226
High Courts19 Jan 1987Allowed
United India Insurance Company, Goa Vs Antonetta D''souza and others
Bombay High Court · (1987) MhLj 602
Motor Vehicles Act, 1939 — Section 110A
High Courts19 Jan 1987
Goa Municipal Workers'' Union and Others Vs Administrator of Goa, Daman and Diu and Others
Bombay High Court · (1987) 2 BomCR 289
Goa, Daman and Diu Municipalities Act, 1968 — Section 72(2), 72(5), 73(2)
High Courts19 Jan 1987
United India Insurance Co. Ltd. Vs Antonetta D'' Souza and others
Bombay High Court · (1987) 62 CompCas 393 : (1987) MhLj 602
Motor Vehicles Act, 1939 — Section 95(2)
High Courts19 Jan 1987
Rajnikant Maganghai Patel Vs Asstt. Collector of Customs, Bombay
Bombay High Court · (1987) 2 BomCR 100 : (1987) 14 ECC 36 : (1988) 38 ELT 271
Customs Act, 1962 — Section 108, 11, 135, 135(1), 138A
High Courts19 Jan 1987Dismissed
Vithalrao Khandagale and Others Vs State of Maharashtra and Another
Bombay High Court · (1988) 4 BomCR 417
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 33(3), 34
High Courts19 Jan 1987Dismissed
Union of India (UOI) Vs Vithal Shivanand Palekar
Bombay High Court · (1987) 1 BomCR 539 : (1987) 89 BOMLR 172
Foreign Exchange Regulation Act, 1973 — Section 52, 54, 65, 8, 8(1)
High Courts19 Jan 1987Allowed
United India Insurance Co. Ltd. Vs Antonetta D''Souza and Others, etc. etc.
Bombay High Court · (1987) ACJ 828 : AIR 1988 Bom 118
Motor Vehicles Act, 1939 — Section 110A, 95, 95(2), 95(4)
High Courts16 Jan 1987Allowed
B.W. Ramteke Vs Board of Directors of the Mazagaon Dock Ltd.
Bombay High Court · (1987) 89 BOMLR 199
Constitution of India, 1950 — Article 14, 16, 226
High Courts16 Jan 1987
Commissioner of Income Tax Vs Abdullabhai Hassanali
Bombay High Court · (1988) 68 CTR 70 : (1988) 169 ITR 22
Income Tax Act, 1961 — Section 256(1), 271(1), 274, 274(2)
High Courts15 Jan 1987
Meghji Jetha Shah Vs Kalyanji Najik Shah
Bombay High Court · AIR 1987 Bom 273 : (1988) 1 BomCR 263 : (1987) 89 BOMLR 107 : (1987) MhLj 254
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 145Specific Relief Act, 1963 — Section 6
High Courts15 Jan 1987
Ganesh V.N. Panvelcar and Others Vs Gram Panchayat of Verem-Betim-Reis Magos and Another
Bombay High Court · (1987) 3 BomCR 98
Constitution of India, 1950 — Article 226Goa Village Panchayat Regulations, 1962 — Regulation 56(2), 83, 83(2)Goa, Daman and Diu Village Panchayat (Regulation of Buildings) Rules, 1971 — Rule 3(2)
High Courts15 Jan 1987
Kumar Prabhulal Shah and others Vs Union of India and others
Bombay High Court · (1987) 28 ELT 193
Central Excise Rules, 1944 — Rule 8(1)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27(1)
High Courts15 Jan 1987
K.T. Saoji Vs Commissioner of Income Tax
Bombay High Court · (1987) 63 CTR 3 : (1987) 165 ITR 397 : (1987) 33 TAXMAN 321
High Courts15 Jan 1987
Jainarayan Babulal Vs Commissioner of Income Tax
Bombay High Court · (1988) 69 CTR 201 : (1988) 170 ITR 399
Income Tax Act, 1922 — Section 28(1), 66(1)
High Courts14 Jan 1987
Namdeo Borkar Vs Prakash Kondawar
Bombay High Court · (1987) 2 BomCR 355 : (1987) MhLj 495 : (1987) MhLj 1085
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts14 Jan 1987
Kamlakant Ramchandra Gadkari Vs Rangrao Ghanshyam Patil
Bombay High Court · (1987) 3 BomCR 13
Civil Procedure Code, 1908 (CPC) — Section 47, 9
High Courts14 Jan 1987Dismissed
Karnu Birande Vs Bali Sitaram Awari and Others
Bombay High Court · (1987) 3 BomCR 689 : (1987) MhLj 718
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120, 122(3), 49B, 81, 82
High Courts14 Jan 1987
Commissioner of Income Tax Vs Deorao Shrawan Maundekar
Bombay High Court · (1988) 68 CTR 71 : (1988) 169 ITR 19
Income Tax Act, 1961 — Section 147, 148, 271(1), 274, 274(2)