High Courts02 Apr 1987
Commissioner of Wealth-tax Vs J.S. Sabavalla
Bombay High Court · (1987) 62 CTR 194 : (1988) 171 ITR 191
Finance Act, 1971 — Section 32Wealth Tax Act, 1957 — Section 35, 5(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,768 of 3,665
High Courts02 Apr 1987
Commissioner of Wealth Tax Vs Smt. V.B. Garware
Bombay High Court · (1987) 04 BOM CK 0059
Wealth Tax Act, 1957 — Section 35, 47, 5(1)
High Courts02 Apr 1987
COMMISSIONER OF INCOME TAX Vs INDIAN SMELTING and REFINING COMPANY LTD.
Bombay High Court · (1987) 63 CTR 333
High Courts02 Apr 1987
Commissioner of Wealth-tax Vs S.N. Tarawia
Bombay High Court · (1987) 63 CTR 64 : (1988) 170 ITR 569
Income Tax Act, 1961 — Section 271(1)Wealth Tax Act, 1957 — Section 16, 17, 18(1)
High Courts02 Apr 1987
Commissioner of Income Tax Vs Indian Smelting and Refining Company Ltd.
Bombay High Court · (1987) 64 CTR 179
High Courts31 Mar 1987
Commissioner of Wealth Tax Vs Smt. Godavaribai R. Podar
Bombay High Court · (1987) 63 CTR 152 : (1988) 169 ITR 245
Wealth Tax Act, 1957 — Section 5(1)
High Courts31 Mar 1987
Commissioner of Wealth-tax, Bombay City-III, Bombay Vs Smt. Godavaribai R. Podar
Bombay High Court · (1987) 63 CTR 152 : (1988) 169 ITR 245
Wealth Tax Act, 1957 — Section 5(1)
High Courts31 Mar 1987Allowed
Smita Anand Kantak Vs Pramila C. Sankholkar
Bombay High Court · (1987) MhLj 437
High Courts31 Mar 1987Allowed
Vinayak Tarachand Davare Vs Dr. M.V. Suryavanshi, Chairman, Maharashtra Public Service Commission
Bombay High Court · (1987) 89 BOMLR 242
Constitution of India, 1950 — Article 16, 226
High Courts31 Mar 1987
Amiraj Construction Co. Vs State of Maharashtra and Others
Bombay High Court · (1987) 3 BomCR 607 : (1987) MhLj 757
Arbitration Act, 1940 — Section 38
High Courts31 Mar 1987
Smt. Parvatibai K. Tiwari Vs Commissioner of Income Tax
Bombay High Court · (1987) 63 CTR 106 : (1987) 168 ITR 219 : (1987) 32 TAXMAN 396
Wealth Tax Act, 1957 — Section 24(6)
High Courts27 Mar 1987Dismissed
National Education Society''s High School and Junior College Vs Lulomool Monachary (Mrs.)
Bombay High Court · (1987) 2 BomCR 521
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 10
High Courts26 Mar 1987
Trustees of Kilachand Devchand Foundation Vs Commissioner of Income Tax, Bombay City-I, Bombay
Bombay High Court · (1987) 63 CTR 104 : (1988) 172 ITR 382
Income Tax Act, 1961 — Section 11, 11(1), 12, 12(1), 12(2)
High Courts26 Mar 1987
Commissioner of Income Tax Vs Mansinghka Oil Mills Private Ltd.
Bombay High Court · (1988) 169 ITR 158
Income Tax Act, 1961 — Section 80, 80B(7)
High Courts26 Mar 1987
Ashok Vs Pralhad and another
Bombay High Court · (1988) 1 BomCR 219
Criminal Procedure Code, 1973 (CrPC) — Section 161, 163, 197, 197(1), 202Penal Code, 1860 (IPC) — Section 323, 504
High Courts26 Mar 1987
Commissioner of Income Tax Vs Tata Hydro Electric Power Supply Co. Ltd.
Bombay High Court · (1987) 03 BOM CK 0018
High Courts26 Mar 1987
Commissioner of Income Tax Vs Indopol Limited
Bombay High Court · (1987) 169 ITR 367
Income Tax Act, 1961 — Section 40, 40A, 40C
High Courts26 Mar 1987
Commissioner of Income Tax Vs P.R. Thakkar
Bombay High Court · (1988) 170 ITR 224
Income Tax Act, 1961 — Section 20, 21, 22, 23, 24
High Courts25 Mar 1987
Gramaudyogik Shikshan Mandal and Another Vs Marathwada University and Others
Bombay High Court · (1987) 2 BomCR 572 : (1988) MhLj 87
Constitution of India, 1950 — Article 226Marathwada University Act, 1974 — Section 24, 43, 43(4A), 43(7), 44
High Courts25 Mar 1987
Niranjan Jayantilal Tolia Vs Union of India and others
Bombay High Court · (1988) 36 ELT 40
Major Port Trusts Act, 1963 — Section 120, 48