High Courts28 Feb 1984
Commissioner of Income Tax Vs Firestone Tyre and Rubber Co. of India Pvt. Ltd.
Bombay High Court · (1986) 159 ITR 667
Companies (Profits) Surtax Rules, 1964 — Rule 1
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,849 of 3,665
High Courts28 Feb 1984
Commissioner of Income Tax Vs Basudeoprasad Budhna
Bombay High Court · (1984) 02 BOM CK 0013
Income Tax Act, 1961 — Section 45, 52, 52(2)
High Courts27 Feb 1984
Amartara Limited, Bombay Vs Union of India
Bombay High Court · (1989) 39 ELT 523
High Courts27 Feb 1984
Baboobhai Patel and Co. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1989) 21 ECR 57
High Courts27 Feb 1984
Commissioner of Income Tax, Bombay City-I, Bombay Vs New Swadeshi Sugar Mills Ltd.
Bombay High Court · (1984) 41 CTR 376 : (1985) 151 ITR 220
High Courts27 Feb 1984
Commissioner of Income Tax Vs Sudarshan Chemical Industries Pvt. Ltd.
Bombay High Court · (1984) 42 CTR 1 : (1986) 159 ITR 629
Income Tax Act, 1961 — Section 32, 43(3)
High Courts24 Feb 1984
Dattatraya Gopal Shette Vs Commissioner of Income Tax, Poona Range, Poona
Bombay High Court · (1984) 41 CTR 393 : (1984) 150 ITR 460 : (1985) 18 TAXMAN 434
Income Tax Act, 1961 — Section 184
High Courts24 Feb 1984
Commissioner of Income Tax, Poona Vs Gangadas Topandas
Bombay High Court · (1984) 41 CTR 175 : (1984) 150 ITR 437 : (1984) 18 TAXMAN 372
Income Tax Act, 1961 — Section 271, 271(1), 274, 274(1), 274(2)
High Courts24 Feb 1984
Commissioner of Income Tax, Poona Vs Devichand Uttamchand
Bombay High Court · (1984) 41 CTR 396 : (1984) 148 ITR 530 : (1984) 18 TAXMAN 1
Transfer of Property Act, 1882 — Section 130
High Courts24 Feb 1984
Lallubhai Amichand Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City-II, Bombay Commissioner of Income Tax, Bombay City-II, Bombay Vs Lallubhai Amichand Pvt. Ltd.
Bombay High Court · (1984) 41 CTR 390 : (1985) 151 ITR 212
High Courts24 Feb 1984
Commissioner of Income Tax Vs Nensukh Ratanchand Mutha
Bombay High Court · (1984) 02 BOM CK 0020
Income Tax Act, 1961 — Section 256(1)
High Courts23 Feb 1984
Chaware Oil Industries and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1985 Bom 160
Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 32Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 2(1), 31, 6(2)
High Courts23 Feb 1984
Zacarias Durate Dmoingos Pereira Vs Camilo Inacil Evaristo Pereira
Bombay High Court · AIR 1984 Bom 295
Arbitration Act, 1940 — Section 4
High Courts22 Feb 1984
Commissioner of Income Tax, Bombay City-IV Vs Batliboi and Co. Pvt. Ltd.
Bombay High Court · (1984) 41 CTR 388 : (1984) 149 ITR 604 : (1984) 18 TAXMAN 299
Income Tax Act, 1961 — Section 28
High Courts21 Feb 1984
Corn Products Co. (India) Ltd. and another Vs Union of India and another
Bombay High Court · (1984) 3 ECC 240 : (1984) 16 ELT 177
Central Excises and Salt Act, 1944 — Section 11A, 35, 35A, 35A(1), 35A(2)
High Courts21 Feb 1984
Shalibai Vs State of Maharashtra
Bombay High Court · AIR 1984 Bom 325
Constitution of India, 1950 — Article 31, 31(2), 31(3)Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Act, 1976 — Section 2Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 45(2)
High Courts20 Feb 1984
Sathe Biscuits and Chocolate Company Ltd. and another Vs Union of India and others
Bombay High Court · (1984) 2 BomCR 360 : (1984) 2 ECC 171 : (1984) 17 ELT 39
Central Excises and Salt Act, 1944 — Section 4(4)
High Courts18 Feb 1984
Bhansidhar Ganesh Ram Bhaiyyalal Vs Municipal Council Deoli and others
Bombay High Court · (1986) 2 LLJ 107 : (1985) MhLj 980
Maharashtra Municipalities Act, 1965 — Section 313, 314, 75(4), 79, 79(1)
High Courts18 Feb 1984
Additional Commissioner of Income Tax Vs Central Bank of India
Bombay High Court · (1984) 43 CTR 329 : (1986) 159 ITR 756 : (1984) 18 TAXMAN 119
Income Tax Act, 1922 — Section 24(2B)Income Tax Act, 1961 — Section 101(2), 139, 22(1), 22(2A), 24(2)
High Courts18 Feb 1984
Commissioner of Income Tax Vs Braithwaite and Co.
Bombay High Court · (1984) 41 CTR 386 : (1986) 159 ITR 772
Income Tax Act, 1961 — Section 85A