COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,821 of 3,665

High Courts23 Apr 1985

A.J. D''souza, Commissioner of Income Tax and Others Vs Bombay Burmah Trading Corporation Ltd.

Bombay High Court · (1985) 87 BOMLR 337 : (1987) 165 ITR 460

Income Tax Act, 1922 — Section 66(7)Income Tax Act, 1961 — Section 243, 297, 297(1), 297(2)

High Courts23 Apr 1985

A. J. DSOUZA, COMMISSIONER OF INCOME TAX and Others Vs BOMBAY BURMAH TRADING CORPORATION LTD.

Bombay High Court · (1988) 67 CTR 92

Income Tax Act, 1922 — Section 66(7)

High Courts23 Apr 1985

Theodosio Luciano Fernandes Vs Jagdisb Sagar and Others

Bombay High Court · AIR 1985 Bom 397

Motor Vehicles Act, 1939 — Section 63(7)

High Courts19 Apr 1985

N.S. Corporation Vs Union of India (UOI) and J.L.D. Cunha, Assistant Collector, Central Excise

Bombay High Court · (1989) 20 ECR 471

Central Excises and Salt Act, 1944 — Section 35

High Courts18 Apr 1985

Sarita Vs The Dean, Govt. Medical Colleged, Nagpur and Others

Bombay High Court · AIR 1986 Bom 166 : (1987) MhLj 120

Constitution of India, 1950 — Article 14

High Courts18 Apr 1985

Oriental Fire and General Insurance Company Ltd. Vs Aleixo Fernandes and Others

Bombay High Court · (1990) 2 ACC 246 : (1986) ACJ 1137

Motor Vehicles Act, 1988 — Section 92A

High Courts18 Apr 1985

State of Maharashtra Vs Bharat

Bombay High Court · (1988) 33 ELT 676

Customs Act, 1962 — Section 105(1), 108, 111, 123, 132

High Courts18 Apr 1985

Oriental Fire and General Insurance Co. Ltd. Goa Vs Aleixo Fernandes and others

Bombay High Court · AIR 1986 Bom 280 : (1987) 61 CompCas 130

Motor Vehicles Act, 1939 — Section 92A, 92B, 92C, 95(5), 96

High Courts17 Apr 1985

Chandrakant S. Parab Vs Superintendent of Police (Training) Panaji, Goa and Others

Bombay High Court · (1985) MhLj 761

High Courts16 Apr 1985Dismissed

Stretch Fibres (India) Limited and Others Vs Sharad Dudhat and Others

Bombay High Court · (1985) 2 BomCR 540

Bombay Industrial Relations Act, 1946 — Section 119D, 3(14), 42, 46(1), 78Civil Procedure Code, 1908 (CPC) — Section 115

High Courts15 Apr 1985

Awabai Muncharji Cama and Others Vs M.N. Kaka

Bombay High Court · (1987) 3 BomCR 338

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3)

High Courts15 Apr 1985

Bhimrao Tatoba Sawant and Another Vs Heramb Anant Patwardhan and Others

Bombay High Court · AIR 1986 Bom 408

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32F, 32G(3), 32M, 43

High Courts12 Apr 1985

Vanessa Fernandes Vs Francisco Fernandes and Another

Bombay High Court · AIR 1986 Bom 89 : (1985) MhLj 788

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 4(3)Evidence Act, 1872 — Section 112Portuguese Civil Procedure Code, 1867 — Article 101

High Courts11 Apr 1985Allowed

Sudhakar Vinayak Joshi Vs Sulabha Sudhakar Joshi

Bombay High Court · (1985) 87 BOMLR 496

Hindu Marriage Act, 1955 — Section 13B, 23

High Courts11 Apr 1985

Lalit Taori Vs Nagpur University, Nagpur and Others

Bombay High Court · AIR 1986 Bom 255 : (1986) 2 BomCR 567

Nagpur University Act, 1974 — Section 11(5), 24, 40, 64

High Courts11 Apr 1985

Naresh Pran Jivan Mehta Vs State of Maharashtra and others

Bombay High Court · (1985) 2 BomCR 282 : (1985) 87 BOMLR 255 : (1985) MhLj 446 : (1986) 61 STC 309

Bombay Sales Tax Act, 1959 — Section 36, 63, 63(14), 64, 65

High Courts11 Apr 1985

Atul Products Ltd. Vs Union of India and others

Bombay High Court · (1986) 1 BomCR 572 : (1985) 22 ELT 714 : (1986) MhLj 554

Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 4Customs Act, 1962 — Section 27, 27(1)

High Courts10 Apr 1985

Shrikrishna Subhana Horambale and Others Vs Shripad Jiwaji Apate and Others

Bombay High Court · AIR 1986 Bom 86 : (1987) 89 BOMLR 12

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32F, 32G

High Courts09 Apr 1985

I.T.C. Limited Vs M.K. Chipkar and others

Bombay High Court · (1986) 9 ECC 385 : (1987) 10 ECR 531 : (1985) 22 ELT 334

Central Excise Rules, 1944 — Rule 11, 173C, 173F, 2Central Excises and Salt Act, 1944 — Section 11A, 11B, 3, 4, 40Constitution of India, 1950 — Article 226

High Courts09 Apr 1985Allowed

Rajaram Ganpat Pawar Vs Govind Narayan Kondalkar

Bombay High Court · (1986) 1 BomCR 637

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15AEvidence Act, 1872 — Section 101, 102Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 22(1)