High Courts06 Sept 1984
Commissioner of Income Tax, Bombay City-I Vs S.K. Thakkar
Bombay High Court · (1984) 86 BOMLR 533 : (1985) 45 CTR 188 : (1985) 154 ITR 303 : (1984) MhLj 979 : (1984) 19 TAXMAN 530
Income Tax Act, 1961 — Section 64, 64(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,836 of 3,665
High Courts06 Sept 1984Allowed
Gendalal Bhuramal (dead) by legal representatives Smt. Badamibai and others Vs Vijaykumar Dattatraya Khot and another
Bombay High Court · (1984) MhLj 1071
High Courts05 Sept 1984
Vincent Adolf Godinho Vs Jume Beatrice Rama Godinho
Bombay High Court · AIR 1985 Bom 103 : (1985) ILR (Bom) 498 : (1984) MhLj 926
Divorce Act, 1869 — Section 19(1)
High Courts05 Sept 1984
Commissioner of Income Tax, Bombay City-V Vs Kantilal B. Shah
Bombay High Court · (1985) 44 CTR 96 : (1985) 156 ITR 33 : (1984) 19 TAXMAN 473
Income Tax Act, 1961 — Section 271(1)
High Courts05 Sept 1984
Commissioner of Income Tax Vs Western Rolling Mills (Pvt.) Ltd.
Bombay High Court · (1985) 45 CTR 169 : (1986) 159 ITR 629(1)
Income Tax Act, 1961 — Section 80, 80B
High Courts04 Sept 1984
Regional Director Employees State Insurance Corporation Vs Light Metal Works
Bombay High Court · (1985) 1 BomCR 157
Employees State Insurance Act, 1948 — Section 2(22), 45A, 73
High Courts04 Sept 1984
Commissioner of Income Tax Vs Krishna Sahakari Sakhar Karkhana Ltd.
Bombay High Court · (1985) 45 CTR 178 : (1985) 156 ITR 13 : (1984) 19 TAXMAN 555
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 32, 80J
High Courts03 Sept 1984
Balakrishna Tindal Vs M/s Indabrator Limited and another
Bombay High Court · (1984) 49 FLR 273 : (1985) 1 LLJ 23
High Courts03 Sept 1984
Commissioner of Income Tax Vs Lonawalla Khandalla Electric Supply Co. Ltd.
Bombay High Court · (1985) 22 TAXMAN 77
Income Tax Act, 1922 — Section 43(1), 43(6)
High Courts03 Sept 1984
Kamal H. Javeri and Another Vs Chandulal Gulabchand Kothari and Another
Bombay High Court · (1985) CriLJ 1215
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 34
High Courts03 Sept 1984Dismissed
Shankar Nana Waychal and Others Vs Mohan Ganesh Date and Another
Bombay High Court · (1985) 1 BomCR 100 : (1984) 86 BOMLR 483 : (1984) MhLj 834
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts03 Sept 1984
Shakuntala Balwant Gadgil Vs Shubhada Suhas Kulkarni
Bombay High Court · (1985) 1 BomCR 231 : (1985) MhLj 77
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 9A
High Courts03 Sept 1984
Bhiwa Y. Mulam and another Vs Indabrator Limited and another
Bombay High Court · (1984) 49 FLR 309 : (1985) 1 LLJ 20
High Courts03 Sept 1984
L.P. Badiani Vs Commissioner of Income Tax
Bombay High Court · (1985) 45 CTR 172 : (1985) 154 ITR 204
Income Tax Act, 1961 — Section 2(22)
High Courts03 Sept 1984
Kamal H. Javeri and another Vs Chandulal Gulabchand Kothari and another
Bombay High Court · (1985) 1 BomCR 187
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 202, 340Penal Code, 1860 (IPC) — Section 114, 20B, 34, 420, 499
High Courts03 Sept 1984
Glaxo Laboratories (India) Ltd. Vs Union of India and others
Bombay High Court · (1984) 3 ECC 255 : (1985) 21 ELT 72
Drugs and Cosmetics Act, 1940 — Section 3(b)Essential Commodities Act, 1955 — Section 3
High Courts01 Sept 1984
P. Prabhakar Reddy Vs State of Maharashtra
Bombay High Court · (1985) 1 BomCR 365
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 309, 324
High Courts31 Aug 1984
K.J. Somaiya and Sons Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City-III
Bombay High Court · (1985) 45 CTR 174 : (1985) 155 ITR 605
Income Tax Act, 1961 — Section 37, 57, 80V
High Courts31 Aug 1984
Prakash Shamsunder Dere and Another Vs State of Maharashtra
Bombay High Court · (1985) 2 BomCR 234
Evidence Act, 1872 — Section 3
High Courts31 Aug 1984
Godrej and Boyce Manufacturing Co. Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1984) 3 ECC 263 : (1984) 18 ELT 172
Central Excise Rules, 1944 — Rule 173C, 56ACentral Excises and Salt Act, 1944 — Section 11A, 11A(3), 35, 35(2), 35AConstitution of India, 1950 — Article 226