COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,828 of 3,665

High Courts12 Dec 1984

Commissioner of Sales Tax, Maharashtra State, Bombay Vs East Asiatic Commercial Co. Commissioner of Sales Tax Vs Laljee Poonshi and Co.

Bombay High Court · (1985) 59 STC 10

Bombay Sales Tax Act, 1959 — Section 10, 11, 11(1), 11(2), 12Central Sales Tax Act, 1956 — Section 11

High Courts12 Dec 1984

K.L. Kasar and Another Vs Haribhau Savlaram Shejwal and Others

Bombay High Court · (1985) 1 ACC 492 : (1985) ACJ 92

High Courts12 Dec 1984Allowed

Kalawatibai Sindhi and others Vs Gopala Ganpati Bhanarkar and others

Bombay High Court · (1984) MhLj 261

Constitution of India, 1950 — Article 226

High Courts10 Dec 1984

Pfizer Limited Vs K.N. Anantharama Aiyar, Commissioner of Income Tax and others

Bombay High Court · (1984) 86 BOMLR 669 : (1985) 46 CTR 191 : (1987) 163 ITR 461 : (1985) 22 TAXMAN 80

Income Tax Act, 1961 — Section 140A, 207, 208, 209, 209A

High Courts07 Dec 1984

Western Bengal Coal Fields Ltd. Vs Union of India

Bombay High Court · (1989) 24 ECR 118 : (1989) 43 ELT 27

Central Excise Rules, 1944 — Rule 11, 173JCentral Excises and Salt Act, 1944 — Section 11A, 11B

High Courts05 Dec 1984

Automotive Refrigeration Co. Vs The State of Maharashtra

Bombay High Court · (1985) 60 STC 59

Bombay Sales Tax Act, 1959 — Section 32, 33, 33(3), 36, 36(2)

High Courts05 Dec 1984

Pandurang Tukaram Rajkondawar Vs Balaram Madhaorao Chavan

Bombay High Court · AIR 1986 Bom 33 : (1985) MhLj 109

Transfer of Property Act, 1882 — Section 108(1)

High Courts04 Dec 1984

Commissioner of Sales Tax Vs Govardhandas Manmohandas

Bombay High Court · (1986) 63 STC 434

Bombay Sales Tax Act, 1959 — Section 52

High Courts03 Dec 1984

Commissioner of Sales Tax Vs Nathalal Shivlal

Bombay High Court · (1985) 58 STC 184

Bombay Sales Tax Act, 1959 — Section 12A, 2, 22, 3, 33

High Courts03 Dec 1984

Eastern Agencies and another Vs Union of India and others

Bombay High Court · (1985) 6 ECC 50

Foreign Exchange Regulation Act, 1947 — Section 10, 9

High Courts30 Nov 1984

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Daulatram Rameshwarlal

Bombay High Court · (1985) 59 STC 122

High Courts30 Nov 1984

Sahebrao Vithoba Pawar Vs Bapurao Ravji Pawar

Bombay High Court · AIR 1985 Bom 426 : (1985) 2 BomCR 256 : (1983) 86 BOMLR 623 : (1985) MhLj 130

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A

High Courts29 Nov 1984

Kantilal Manilal and Co. Vs Union of India and others

Bombay High Court · (1989) 23 ECR 65 : (1985) 22 ELT 32

Customs Act, 1962 — Section 111, 112, 124, 147

High Courts29 Nov 1984Allowed

Krishi Utpanna Bazar Samiti Vs G.P. Hardas and Another

Bombay High Court · (1985) 1 BomCR 357

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 10(20)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 2

High Courts29 Nov 1984

Krishi Utpanna Bazar Samiti Vs Income Tax Officer and others

Bombay High Court · (1986) 158 ITR 742

General Clauses Act, 1897 — Section 3(31)Income Tax Act, 1961 — Section 10, 10(20), 119, 139(2), 148Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 2

High Courts29 Nov 1984

GOODLASS NEROLAC PAINTS LTD. Vs Income Tax OFFICER.

Bombay High Court · (1985) 11 ITD 767

Income Tax Act, 1961 — Section 37(2A)

High Courts28 Nov 1984

Sardar Trading Corporation Vs Commissioner of Sales Tax

Bombay High Court · (1985) 59 STC 368

Bombay Sales Tax Act, 1959 — Section 35(1), 37, 37(2), 46, 46(2)

High Courts27 Nov 1984

McDowell and Company Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (1989) 24 ECR 422

Customs Tariff Act, 1975 — Section 3

High Courts27 Nov 1984

Commissioner of Sales Tax Vs Voyantzis Hotel Pvt. Ltd.

Bombay High Court · (1985) 58 STC 155

Bombay Sales Tax Act, 1959 — Section 61(1)

High Courts27 Nov 1984

The Oriental Insurance Co. Ltd. Vs Vijaya and Others

Bombay High Court · (1985) 1 ACC 180 : (1985) ACJ 192