COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,775 of 3,665

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)

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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

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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

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High Courts29 Jan 1987

Ganu Vs M.V. Chitale and Another

Bombay High Court · (1988) CriLJ 1547

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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)

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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

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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

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High Courts29 Jan 1987

Ganu Vs M.V. Chitale and another

Bombay High Court · (1988) CriLJ 1547

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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

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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

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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)

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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)

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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

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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)

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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

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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

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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

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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

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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

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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)

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