COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,835 of 3,665

High Courts18 Sept 1984

Commissioner of Income Tax, Bombay City-IV, Bombay Vs Hindustan Polymers Ltd.

Bombay High Court · (1985) 45 CTR 165 : (1985) 156 ITR 860

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84Income Tax Rules, 1962 — Rule 19A

High Courts18 Sept 1984

H. Patel and Company Vs Union of India (UOI) and Others

Bombay High Court · (1984) 09 BOM CK 0001

Constitution of India, 1950 — Article 226

High Courts14 Sept 1984

Bharat Petroleum Corpn. Ltd. and Another Vs Municipal Corporation of Greater Bombay and Another

Bombay High Court · AIR 1985 Bom 242 : (1985) 1 BomCR 310 : (1983) 86 BOMLR 504 : (1984) MhLj 865

Bombay Municipal Corporation Act, 1888 — Section 154(3), 155, 159, 209, 299(1)

High Courts14 Sept 1984

Maharashtra State Road Transport Corporation Vs Niranjan Shridhar Gade and Another

Bombay High Court · (1985) 1 BomCR 94 : (1984) 86 BOMLR 497 : (1985) 50 FLR 1 : (1984) MhLj 983

Evidence Act, 1872 — Section 101Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 7

High Courts14 Sept 1984Dismissed

Laxmikant Sinal Lotlekar and another Vs Raghuvir Sinai Lotlekar and another

Bombay High Court · (1984) MhLj 938

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 145

High Courts14 Sept 1984Allowed

Kisan Ganpat Nimbale Vs Pandurang Nathu Wankhade and others

Bombay High Court · (1985) MhLj 256

Hindu Minority and Guardianship Act, 1956 — Section 11, 6, 8

High Courts14 Sept 1984Allowed

Tukaram Kisan Nanaware Vs State of Maharashtra and Another

Bombay High Court · (1985) 2 BomCR 264 : (1984) 86 BOMLR 502 : (1984) MhLj 924

Industrial Disputes Act, 1947 — Section 33C(2)

High Courts14 Sept 1984

Shankarlal Satyanarayan Oil Mills and etc. Vs State of Maharashtra and Others

Bombay High Court · AIR 1985 Bom 169 : (1985) MhLj 259

Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 31, 34A, 34B, 36

High Courts14 Sept 1984

Pradeepkumar Vanravandas Gosalia Vs State of Maharashtra and others

Bombay High Court · (1985) 2 BomCR 58

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3

High Courts14 Sept 1984Dismissed

Yeshwantrao Govindrao Tekwade by partner J.Y. Tekwade Vs Ramniklal Kanji (Firm) and others

Bombay High Court · (1986) MhLj 14

Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 2(h), 21

High Courts13 Sept 1984

Sadiq Ali and Another Vs Manu Narrang

Bombay High Court · AIR 1985 Bom 274 : (1985) 1 BomCR 164 : (1984) 86 BOMLR 491 : (1984) MhLj 1075

Civil Procedure Code Amendment Act, 1976 — Section 97(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98, 122

High Courts13 Sept 1984

State of Maharashtra Vs Gopichand Uttamchand Keswani

Bombay High Court · (1985) 1 BomCR 559

Penal Code, 1860 (IPC) — Section 302, 307

High Courts13 Sept 1984

Sadiq Ali and another Vs Manu Narang

Bombay High Court · (1984) MhLj 1075

Civil Procedure Code, 1908 (CPC) — Section 121, 122, 123, 123, 124Constitution of India, 1950 — Article 227

High Courts11 Sept 1984Allowed

Eknath Vishnoo Hinge and Others Vs State of Maharashtra and Others

Bombay High Court · (1985) 1 BomCR 598 : (1985) MhLj 727

High Courts10 Sept 1984

Jehangir Mahomedali Chagla and another Vs M.V. Subrahmanian, Additional First Assistant Controller of Estate Duty and others

Bombay High Court · (1985) 87 BOMLR 167 : (1985) 45 CTR 180 : (1985) 155 ITR 637 : (1985) 20 TAXMAN 4

Estate Duty Act, 1953 — Section 36, 36(1)Income Tax Act, 1961 — Section 22, 23Wealth Tax Act, 1957 — Section 3, 5(1), 7, 7(1)

High Courts10 Sept 1984

Commissioner of Income Tax, Bombay City-I Vs Murphy India Ltd.

Bombay High Court · (1985) 45 CTR 167 : (1985) 156 ITR 451

Income Tax Act, 1961 — Section 104, 2(18)

High Courts10 Sept 1984

Commissioner of Income Tax, Bombay City-I Vs Vyjayanthimala Bali

Bombay High Court · (1985) 45 CTR 191 : (1985) 155 ITR 662 : (1985) 20 TAXMAN 147

Income Tax Act, 1961 — Section 147, 280, 280F, 280H

High Courts10 Sept 1984

Executive Board of The Methodist Church in India and another Vs Union of India and others

Bombay High Court · (1984) 09 BOM CK 0012

Companies Act, 1956 — Section 20, 25, 33

High Courts06 Sept 1984Dismissed

Antubhai Rugnath Doshi and another Vs Kusum Lata Mital, Additional Secretary to Government of India and others

Bombay High Court · (1985) MhLj 420

Constitution of India, 1950 — Article 226High Denomination Bank Notes (demonetisation) Act, 1978 — Section 2(d), 3, 4, 7, 7(4)Reserve Bank of India Act, 1934 — Section 26

High Courts06 Sept 1984

Additional Commissioner of Income Tax, Lucknow Vs G.S. Hari Chand Kapoor and Sons

Bombay High Court · (1985) 44 CTR 95 : (1985) 154 ITR 202

Income Tax Act, 1961 — Section 22, 23