High Courts23 Sept 1985
Rajkumar Kishanchand Pahuja Vs State of Maharashtra and Others
Bombay High Court · (1986) 1 BomCR 379
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,811 of 3,665
High Courts23 Sept 1985
Commissioner of Income Tax Vs Godfrey Philips India Limited
Bombay High Court · (1986) 52 CTR 32 : (1986) 161 ITR 684 : (1986) 25 TAXMAN 29
Income Tax Act, 1961 — Section 104
High Courts20 Sept 1985
Commissioner of Income Tax Vs IBM World Trade Corporation
Bombay High Court · (1986) 52 CTR 64 : (1986) 161 ITR 673 : (1986) 24 TAXMAN 305
Income Tax Act, 1961 — Section 36
High Courts20 Sept 1985
Additional Commissioner of Income Tax Vs Suessin Textile Ball Bearings Ltd.
Bombay High Court · (1986) 55 CTR 50 : (1987) 163 ITR 582 : (1986) 26 TAXMAN 414
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84, 84(1)
High Courts19 Sept 1985
Krishnan Gopi Vs P.S. Bhaskaran, Commissioner of Income Tax
Bombay High Court · (1986) 53 CTR 113 : (1986) 161 ITR 631 : (1986) 24 TAXMAN 465
Income Tax Act, 1961 — Section 139(8), 140A(3), 217, 220(2), 271
High Courts19 Sept 1985
Raza Ali Gulam Hussain Zaboli of Bombay Vs Ratilal Amritlal Shah of Bombay
Bombay High Court · (1986) 1 BomCR 466 : (1985) 87 BOMLR 450
Civil Procedure Code, 1908 (CPC) — Section 10Presidency Small Cause Courts Act, 1882 — Section 19, 41, 46
High Courts19 Sept 1985
Commissiowner of Income Tax Vs Indo-nippon Chemical Co. Ltd.
Bombay High Court · (1986) 50 CTR 85 : (1986) 161 ITR 635 : (1985) MhLj 867 : (1986) 24 TAXMAN 128
Income Tax Act, 1961 — Section 108, 2(18), 29
High Courts17 Sept 1985
Mandakini Pundalik Salkar Vs Chandrasen Raikar
Bombay High Court · AIR 1986 Bom 172
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Contract Act, 1872 — Section 22, 23Evidence Act, 1872 — Section 114
High Courts17 Sept 1985Allowed
Ramesh H. Jadhwani Vs Savita Ramesh Jadhwani Savita Ramesh Jadhwani Vs Ramesh H. Jadhwani
Bombay High Court · (1986) 1 BomCR 329 : (1985) 87 BOMLR 480
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 24Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts17 Sept 1985
Commissioner of Income Tax Vs National Rayon Corporation Ltd.
Bombay High Court · (1986) 160 ITR 716
Companies (Profits) Surtax Rules, 1964 — Rule 1
High Courts17 Sept 1985
Commissioner of Income Tax Vs I. Chatterji
Bombay High Court · (1986) 50 CTR 129 : (1986) 161 ITR 535 : (1986) 24 TAXMAN 251
Income Tax Act, 1961 — Section 22, 23, 23(1), 280
High Courts16 Sept 1985Allowed
Latifddin Shamshuddin and another Vs Pandurang Krishnaji Hole deceased by legal representative Purbatabai and another
Bombay High Court · (1986) MhLj 295
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Sept 1985
Commissioner of Income Tax Vs M.N. Nadkarni
Bombay High Court · (1985) 87 BOMLR 468 : (1986) 52 CTR 213 : (1986) 161 ITR 544 : (1985) MhLj 814 : (1986) 25 TAXMAN 9
Income Tax Act, 1961 — Section 10, 10(16), 17, 17(2)
High Courts16 Sept 1985
Narayan Motiram Khilnani Vs State of Maharashtra
Bombay High Court · (1986) 1 BomCR 122
Bombay Police Act, 1951 — Section 59
High Courts13 Sept 1985
Kusta Balsu Kandnekar Vs State
Bombay High Court · (1985) 09 BOM CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 164, 377, 386, 397, 401Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 300, 302, 304, 326
High Courts12 Sept 1985
T. Khemchand Tejoomal Vs Commissioner of Income Tax
Bombay High Court · (1986) 51 CTR 181 : (1986) 161 ITR 492 : (1986) 27 TAXMAN 72
Income Tax Act, 1961 — Section 28, 37(1)
High Courts12 Sept 1985
Omprakash Brahamanand Pohuja Vs State of Maharashtra and Others
Bombay High Court · (1985) 2 BomCR 92
Constitution of India, 1950 — Article 14, 16
High Courts12 Sept 1985
Mandabai Ramkrishna Tumsare and others Vs Ramlal Hiramanji Hiwarkar and others
Bombay High Court · (1986) MhLj 643
Evidence Act, 1872 — Section 135, 136, 137, 138
High Courts12 Sept 1985
Commissioner of Income Tax Vs Kamani Engineering Corporation Ltd.
Bombay High Court · (1986) 50 CTR 113 : (1986) 161 ITR 473
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 80J(4)
High Courts12 Sept 1985
Commissioner of Income Tax Vs Belapur Co. Ltd.
Bombay High Court · (1986) 161 ITR 516 : (1986) 27 TAXMAN 70
Income Tax Act, 1961 — Section 36(1)