High Courts13 Mar 1984
State of Maharashtra Vs P.A. Poonawalla
Bombay High Court · (1984) 1 BomCR 558 : (1984) MhLj 847
Bombay Motor Vehicles Tax Act, 1958 — Section 16(1), 16(2), 17, 4, 4(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,848 of 3,665
High Courts12 Mar 1984
Arun S. Meher Vs M.A. Twigg, Commissioner of Wealth Tax
Bombay High Court · (1984) 43 CTR 19 : (1985) 153 ITR 131 : (1984) 19 TAXMAN 431
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 16A, 16A(6), 24, 25, 25(2)
High Courts10 Mar 1984
Durga Prasad Ramniwas Poddar Vs V. Vaswaney, 7Th WTO and another
Bombay High Court · (1984) 03 BOM CK 0065
Wealth Tax Act, 1957 — Section 17
High Courts09 Mar 1984
PYRKES WINE STORES Vs FIFTH Income Tax OFFICER.
Bombay High Court · (1984) 9 ITD 93
Income Tax Act, 1961 — Section 184(7)
High Courts08 Mar 1984
Nasim '' Ballu Sardar Jafri Vs J.F. Ribeiro and Others
Bombay High Court · (1984) 2 BomCR 109
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)
High Courts07 Mar 1984Dismissed
Maharashtra State Road Transport Corporation Vs Rajani and Others
Bombay High Court · (1984) 03 BOM CK 0047
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 147
High Courts07 Mar 1984
Rokia Sultan Mahomedali and Others Vs Bidkar and Others
Bombay High Court · (1985) 1 BomCR 502
Maharashtra Housing and Area Development Act, 1976 — Section 88(3)
High Courts07 Mar 1984
Mahipat Soye and Another Vs Bhagwan Vazir Chavan and Others
Bombay High Court · (1986) 1 ACC 21
High Courts06 Mar 1984
Nivrutti Narayan Bankar Vs Adarsha Padhegaon Vividh Karyakari Seva Sahakari Society Ltd. and Others
Bombay High Court · AIR 1985 Bom 131 : (1984) 2 BomCR 667 : (1983) 86 BOMLR 222 : (1985) ILR (Bom) 1677 : (1984) MhLj 293
High Courts06 Mar 1984
Nivrutti Narayan Bankar Vs Adarsha Padhegaon Vividh Karyakari Seva Sahakari Society Ltd. and others
Bombay High Court · (1984) MhLj 293
Maharashtra Co-operative Societies Act, 1960 — Section 101, 44A, 91, 93, 98
High Courts06 Mar 1984Dismissed
Ambadas Ramchandra Pachpor Vs State of Maharashtra and another
Bombay High Court · (1984) MhLj 1062
Bombay Court Fees Act, 1959 — Section 7(1)Civil Procedure Code, 1908 (CPC) — Section 2, 2(2)Displaced Persons (Debts Adjustment) Act, 1951 — Section 6
High Courts03 Mar 1984
Ramrao Dayanu Pawar and Others Vs Shankar Bhau Alrekar and Another
Bombay High Court · (1985) 2 BomCR 46
Bombay Tenancy and Agricultural Lands (Amendment) Act, 1977 — Section 6Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43A(3), 43DCivil Procedure Code, 1908 (CPC) — Section 11
High Courts03 Mar 1984
Kores (India) Limited Vs Khoday Eshwarsa and Son and Another
Bombay High Court · (1985) 1 BomCR 423
Trade and Merchandise Marks Act, 1958 — Section 11(9), 12(3), 18(1)
High Courts03 Mar 1984
Deepak Thanwardas Balwani Vs State of Maharashtra and another
Bombay High Court · (1984) 1 BomCR 441
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34
High Courts02 Mar 1984
Inamdar Vahab Badasha and Others Vs Symbosis Society''s Law Collegs, Pune and Others
Bombay High Court · AIR 1984 Bom 451 : (1984) 2 BomCR 382 : (1985) MhLj 438
Advocates Act, 1961 — Section 49(1), 7(1)Bar Council of India Rules, 1975 — Rule 5
High Courts01 Mar 1984Allowed
Gopal Ramchandra Ajgaonkar and Others Vs State of Maharashtra
Bombay High Court · (1984) 1 BomCR 411
Penal Code, 1860 (IPC) — Section 143, 147, 149, 427, 436
High Courts01 Mar 1984
Goodlass Nerolac Paints Ltd. Vs Commissioner of Income Tax, Bombay City, Bombay
Bombay High Court · (1984) 41 CTR 172 : (1984) 150 ITR 484 : (1984) 18 TAXMAN 288
High Courts28 Feb 1984
Ramesh Waman Toke and Others Vs The State of Maharashra and Others
Bombay High Court · AIR 1984 Bom 345 : (1984) 2 BomCR 268
Bombay Entertainments Duty Act, 1923 — Section 3(1)
High Courts28 Feb 1984
MEHTA SHETH and CO. Vs Income Tax OFFICER.
Bombay High Court · (1986) 17 ITD 435
Income Tax Act, 1961 — Section 144