High Courts21 Oct 1985Allowed
A.G. Pol and Another Vs State of Maharashtra and Another
Bombay High Court · (1986) 1 BomCR 613
Criminal Procedure Code, 1973 (CrPC) — Section 197, 488Penal Code, 1860 (IPC) — Section 500
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,808 of 3,665
High Courts21 Oct 1985
Commissioner of Income Tax Vs Tata Engineering Locomotive Co. Ltd.
Bombay High Court · (1986) 53 CTR 379 : (1987) 163 ITR 327
Income Tax Act, 1961 — Section 256
High Courts18 Oct 1985
Suruyakant Walcvhand Shah and etc. Vs Shahanavaz Hanifsaheb Bhokare and etc.
Bombay High Court · AIR 1986 Bom 5 : (1986) 1 BomCR 255 : (1985) 87 BOMLR 545 : (1985) MhLj 937
Bombay District Municipal Act, 1901 — Section 4(1), 4(8)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 2(3)
High Courts18 Oct 1985Dismissed
Evaristo Estenaslaoc Rodrigues and Others Vs Vaman Anant Parab Mahambrey and Others
Bombay High Court · (1986) 3 BomCR 560
Constitution of India, 1950 — Article 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 23, 23(3)
High Courts18 Oct 1985
Ratanlal Chandiprasad Jalan and Others Vs Raniram Darkhan and Others
Bombay High Court · AIR 1986 Bom 184 : (1986) 1 BomCR 1 : (1985) 87 BOMLR 534 : (1986) MhLj 1
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15A, 5(11), 5(4A)
High Courts18 Oct 1985
Commissioner of Income Tax Vs F.Y. Khambaty
Bombay High Court · (1986) 50 CTR 275 : (1986) 159 ITR 203 : (1986) 24 TAXMAN 29 : (1980) 24 TAXMAN 29
Income Tax Act, 1961 — Section 27, 4, 5, 5(1), 5(2)
High Courts17 Oct 1985
Transport and Dock Workers'' Union and Others Vs Food Corporation of Indian (FCI) and Others
Bombay High Court · (1986) 2 BomCR 305
Bombay Shops and Establishments Act, 1948 — Section 4Industrial Disputes Act, 1947 — Section 9A
High Courts17 Oct 1985
Commissioner of Income Tax Vs National Rayon Corporation Ltd.
Bombay High Court · (1986) 52 CTR 254 : (1986) 160 ITR 723
Companies (Profits) Surtax Act, 1964 — Section 18Income Tax Act, 1961 — Section 256(1)
High Courts17 Oct 1985
Apar Private Ltd. and others Vs Union of India and others
Bombay High Court · (1986) 1 BomCR 196 : (1986) 88 BOMLR 355 : (1985) 6 ECC 241 : (1988) 19 ECR 514 : (1985) 22 ELT 644
Central Excise Rules, 1944 — Rule 10Customs Act, 1962 — Section 11, 110(1), 111, 12, 12(1)
High Courts17 Oct 1985
Commissioner of Income Tax Vs Bhaktawar Construction Pvt. Ltd.
Bombay High Court · (1986) 50 CTR 5 : (1986) 162 ITR 452 : (1986) 27 TAXMAN 7
Income Tax Act, 1961 — Section 14, 22, 56, 56(1), 56(2)
High Courts16 Oct 1985
N.A. Mody Vs Commissioner of Income Tax
Bombay High Court · (1986) 52 CTR 149 : (1986) 162 ITR 420 : (1986) 29 TAXMAN 219
Income Tax Act, 1961 — Section 10(3), 2(47), 45
High Courts16 Oct 1985
Commissioner of Income Tax Vs P. Gency
Bombay High Court · (1986) 54 CTR 386 : (1986) 162 ITR 434 : (1986) 26 TAXMAN 500
Income Tax Act, 1961 — Section 10(14), 16
High Courts16 Oct 1985
Commissioner of Income Tax Vs Mazda Theatres Pvt. Ltd.
Bombay High Court · (1986) 162 ITR 442
Income Tax Act, 1961 — Section 143(3), 147(A), 148
High Courts15 Oct 1985Dismissed
Abdul Rahiman Rahimkhan Vs D.S. Soman, Commissioner of Police and Another
Bombay High Court · (1986) 1 BomCR 319
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 14, 3, 3(5), 5A, 8
High Courts15 Oct 1985
The Bank of India, Bombay and another Vs T.S. Kelawala, Bombay and others
Bombay High Court · (1988) 2 LLJ 264
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(1)Payment of Wages Act, 1936 — Section 7, 7(2), 9Reserve Bank of India Act, 1934 — Section 58, 58(1)
High Courts14 Oct 1985
Indian Hume Pipe Co. Ltd. Vs Central Board of Direct Taxes and others
Bombay High Court · (1986) 1 BomCR 428 : (1986) 53 CTR 4 : (1987) 165 ITR 537 : (1986) 27 TAXMAN 90
Income Tax Act, 1961 — Section 80, 80
High Courts14 Oct 1985
Commissioner of Income Tax Vs N.G.K. Electrical Industries
Bombay High Court · (1987) 59 CTR 90 : (1987) 163 ITR 513 : (1987) 33 TAXMAN 535
Income Tax Act, 1961 — Section 271, 271(1), 271(2)
High Courts14 Oct 1985Dismissed
Engineering Employees Union Vs Devidayal Rolling and Refineries P. Ltd.
Bombay High Court · (1986) 2 BomCR 246 : (1986) 88 BOMLR 61 : (1986) 52 FLR 40 : (1986) MhLj 331
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts11 Oct 1985
Gangadhar Narsingdas Agrawal (Huf) Vs Commissioner of Income Tax
Bombay High Court · (1986) 51 CTR 286 : (1986) 162 ITR 320
Income Tax Act, 1961 — Section 4, 5, 9
High Courts11 Oct 1985
Dr. Mrs. Vijaya Manohar Arbat Vs Kashirao Rajaram Sawai and another
Bombay High Court · (1986) 1 BomCR 146 : (1986) 88 BOMLR 62 : (1986) MhLj 164
Criminal Procedure Code, 1973 (CrPC) — Section 125, 2Penal Code, 1860 (IPC) — Section 11, 8