High Courts06 Nov 1985
Kamal Kailas Kalbhor Vs Kailas Ramchandra Kalbhor
Bombay High Court · (1986) 2 BomCR 80
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,806 of 3,665
High Courts06 Nov 1985
Madhav Khandero Ambikar Vs State of Maharashtra
Bombay High Court · (1987) 1 LLJ 31
Constitution of India, 1950 — Article 14, 226, 311
High Courts05 Nov 1985
Prabhulal Chhaganlal Kothari Vs Chandrakant S. Doshi
Bombay High Court · (1986) 2 BomCR 103
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 13(1), 15
High Courts05 Nov 1985Allowed
Sarbhansingh Nukumsingh Keer and Others Vs Husein Khan Kadarnawaz Khan and others
Bombay High Court · (1986) MhLj 386
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1)
High Courts05 Nov 1985Allowed
Shree Vyankatesh Collector Staff Co-operative Housing Society Ltd. Vs Ramchand Bapurao Gulhane and others
Bombay High Court · (1986) MhLj 421
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 57
High Courts04 Nov 1985
Swaran S. Ahuja Vs Union of India and others
Bombay High Court · (1986) MhLj 752
Constitution of India, 1950 — Article 12, 14, 226
High Courts04 Nov 1985
Fancy Corporation Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1986) 50 CTR 140 : (1986) 162 ITR 827 : (1986) 24 TAXMAN 155
Income Tax Act, 1961 — Section 84
High Courts03 Nov 1985
Harisingh Varma Vs Union of India (UOI) and Others
Bombay High Court · (1986) 1 BomCR 352
High Courts01 Nov 1985
R.R. Gavit Vs Smt. Sherbanoo Hasan Daya and another
Bombay High Court · (1986) 2 BomCR 293 : (1986) 55 CTR 42 : (1986) 161 ITR 793 : (1986) MhLj 286 : (1986) 28 TAXMAN 349
Income Tax Act, 1961 — Section 131, 132, 132(4), 136Penal Code, 1860 (IPC) — Section 181, 193
High Courts01 Nov 1985
Rampyari Surajbali since decd. by her heirs and legal representatives Vs K.C. Borkar and Another
Bombay High Court · (1986) 1 BomCR 393
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts01 Nov 1985Allowed
N.R. Dixit, Manager, Vegoils Ltd. Vs The State of Maharashtra and Others
Bombay High Court · (1986) 1 BomCR 524 : (1986) 52 FLR 41 : (1994) 3 LLJ 30
Factories Act, 1948 — Section 21, 92
High Courts01 Nov 1985
Commissioner of Income Tax Vs The Trustees of Staff Gratuity Fund of Shree Ram Mills Ltd.
Bombay High Court · (1986) 88 BOMLR 84 : (1987) 59 CTR 92 : (1986) 162 ITR 471 : (1987) 30 TAXMAN 426
Income Tax Act, 1961 — Section 10(15), 10(25), 160, 160(1), 161
High Courts01 Nov 1985
Commissioner of Income Tax Vs J. Gobindram Pvt. Ltd.
Bombay High Court · (1986) 51 CTR 70 : (1987) 163 ITR 528 : (1986) 24 TAXMAN 450
Income Tax Act, 1961 — Section 40
High Courts01 Nov 1985
Commissioner of Income Tax Vs J. Govindram Pvt. Ltd.
Bombay High Court · (1986) 51 CTR 70 : (1987) 163 ITR 528 : (1986) 24 TAXMAN 450
Income Tax Act, 1961 — Section 40, 40A
High Courts31 Oct 1985
Shree Mulchand Co. Ltd. Vs Commissioner or Income Tax
Bombay High Court · (1986) 51 CTR 195 : (1986) 162 ITR 764
Finance Act, 1971 — Section 2(6)
High Courts31 Oct 1985
Richardson and Cruddas Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1986) 50 CTR 1 : (1986) 162 ITR 753 : (1986) 27 TAXMAN 65
Super Profits Tax Act, 1963 — Rule 1
High Courts31 Oct 1985
Kamala Mills Ltd. Vs Union of India and others
Bombay High Court · (1985) 6 ECC 238 : (1989) 20 ECR 468 : (1986) 25 ELT 24
Central Excise Rules, 1944 — Rule 10, 173J, 96V, 96W
High Courts31 Oct 1985Allowed
Vishwanath Lingayya Dhanalkotwar Vs P. Madhusudan Naidu and Another
Bombay High Court · (1986) MhLj 699
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28
High Courts30 Oct 1985
Commissioner of Income Tax Vs Kirloskar Pneumatic Co. Ltd.
Bombay High Court · (1986) 53 CTR 228 : (1987) 163 ITR 560
Income Tax Act, 1961 — Section 37
High Courts30 Oct 1985Dismissed
Ishardas and Co. and Others Vs State of Maharashtra and Another
Bombay High Court · AIR 1986 Bom 348 : (1986) MhLj 30
Motor Vehicles Act, 1939 — Section 2(18)