High Courts30 Aug 1984
Silver Plastochem (P.) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1985) 20 TAXMAN 381
Income Tax Act, 1961 — Section 35B, 35B(1)(viii)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,837 of 3,665
High Courts28 Aug 1984
Commissioner of Income Tax Vs Kirloskar Oil Engines Ltd.
Bombay High Court · (1985) 44 CTR 98 : (1986) 157 ITR 762 : (1985) 20 TAXMAN 11
Income Tax Act, 1961 — Section 37(1), 37(2), 80, 80B, 80E
High Courts28 Aug 1984Dismissed
Pandurang Govardhan Vs Kadappa Sherkhane
Bombay High Court · (1985) 1 BomCR 52
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 115Constitution of India, 1950 — Article 227
High Courts27 Aug 1984Allowed
Baliram Ganpat Janvilkar and Another Vs State of Maharashtra
Bombay High Court · (1984) 2 BomCR 633
Evidence Act, 1872 — Section 101, 3, 32(1)Penal Code, 1860 (IPC) — Section 302
High Courts27 Aug 1984
Yeshwant C. Golecha and Others Vs Prabhu Radhakrishna Srinivas, Vice President, Cargo Division, Cox and Kings (India) Ltd. and Another
Bombay High Court · (1985) 2 BomCR 72
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts24 Aug 1984Dismissed
Nau Saurekhshan Co-operative Housing Society Ltd. Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (1985) 1 BomCR 679
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Greater Bombay Development Control Rules, 1991 — Rule 39Specific Relief Act, 1963 — Section 38
High Courts24 Aug 1984Allowed
Shabbir Ahamed Sheikh Vs Smt. Shakilabanu
Bombay High Court · (1986) MhLj 759
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20
High Courts24 Aug 1984
Commissioner of Income Tax Vs National Rayon Corporation Ltd. National Rayon Corporation Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1984) 86 BOMLR 527 : (1985) 44 CTR 103 : (1985) 155 ITR 413 : (1984) 19 TAXMAN 485
Income Tax Act, 1961 — Section 35(2), 37
High Courts24 Aug 1984
Commissioner of Income Tax, Bombay City-III Vs Central Dyes and Chemicals Co.
Bombay High Court · (1987) 61 CTR 225 : (1985) 155 ITR 409
Income Tax Act, 1922 — Section 18A(3)Income Tax Act, 1961 — Section 271(1), 273
High Courts23 Aug 1984
Abdul Jabbar and Others Vs Jumankhan Khan
Bombay High Court · (1985) 2 BomCR 74
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(4A)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 7
High Courts23 Aug 1984
Commissioner of Income Tax, Bombay City-I Vs General Electrodes and Equipments Limited
Bombay High Court · (1984) 43 CTR 21 : (1985) 155 ITR 78 : (1985) 20 TAXMAN 205
Income Tax Act, 1961 — Section 256(2), 28
High Courts23 Aug 1984
ROYAL INTEROCEAN LINES Vs Income Tax OFFICER.
Bombay High Court · (1986) 17 ITD 725
Income Tax Act, 1922 — Section 44B
High Courts23 Aug 1984
Commissioner of Income Tax Vs Killick Nixon and Co. Ltd.
Bombay High Court · (1984) 19 TAXMAN 494
High Courts23 Aug 1984
The State of Maharashtra Vs Indian Film Combines Private Ltd.
Bombay High Court · (1984) 86 BOMLR 447
Constitution of India, 1950 — Article 226
High Courts23 Aug 1984
Commissioner of Income Tax Vs Putco Private Limited
Bombay High Court · (1985) 44 CTR 108 : (1982) 133 ITR 506(1)
Wealth Tax Act, 1957 — Section 18(1), 18(3)
High Courts22 Aug 1984
Chunilal Ishwarlal Patel Vs Union of India (UOI) and Others
Bombay High Court · (1985) 1 BomCR 91
Constitution of India, 1950 — Article 22
High Courts22 Aug 1984
Damodar Das Jain Vs Krishna Charan Chakraborti and another
Bombay High Court · (1985) 1 BomCR 479 : (1985) 57 CompCas 115 : (1984) MhLj 952
Companies Act, 1956 — Section 630, 630(1)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 378(4), 482
High Courts22 Aug 1984
Additional Commissioner of Income Tax, Bombay City-I Vs Buckau Wolf New India Engineering Works Ltd.
Bombay High Court · (1985) 46 CTR 200 : (1986) 157 ITR 751
Income Tax Act, 1961 — Section 143(3), 37(1), 80E
High Courts21 Aug 1984
Commissioner of Income Tax, Bombay-VIII Vs Mangilal Dhanraj
Bombay High Court · (1984) 42 CTR 365 : (1985) 155 ITR 71 : (1985) 20 TAXMAN 128
Income Tax Act, 1961 — Section 147
High Courts17 Aug 1984
Shivahari Rama Tiloji and another Vs Kashi Vishnu Agarwadekar and others
Bombay High Court · (1986) 60 CompCas 682 : (1985) MhLj 22
Motor Vehicles Act, 1988 — Section 95, 95(2)