High Courts17 Feb 1984
Commissioner of Income Tax Vs Nagappa Abdulpurkar
Bombay High Court · (1984) 17 TAXMAN 307
Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,850 of 3,665
High Courts17 Feb 1984Dismissed
Mirza Asadbeg Vs State of Maharashtra
Bombay High Court · (1985) MhLj 715
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 427, 428Penal Code, 1860 (IPC) — Section 379
High Courts16 Feb 1984
Commissioner of Income Tax, Bombay City-VIII Vs Sitadevi N. Poddar
Bombay High Court · (1984) 41 CTR 179 : (1984) 148 ITR 506 : (1984) 17 TAXMAN 345
Income Tax Act, 1961 — Section 147, 2(14), 256(2), 263(1), 45
High Courts16 Feb 1984
Commissioner of Income Tax, Bombay City-III, Bombay Vs Steel Plant Private Limited
Bombay High Court · (1984) 39 CTR 243 : (1984) 149 ITR 294 : (1984) 17 TAXMAN 301
Income Tax Act, 1961 — Section 37
High Courts15 Feb 1984
Parshuram Nivrutti Magar and Another Vs Dinkar Keshav Shinde and Others
Bombay High Court · AIR 1985 Bom 390
Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 41(2)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 6, 7
High Courts15 Feb 1984Allowed
Smt. Jayashree Ramesh Londhe Vs Ramesh Bhikaji Londhe
Bombay High Court · AIR 1984 Bom 302 : (1984) 1 BomCR 586 : (1983) 86 BOMLR 184 : (1984) MhLj 308
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(5)Hindu Marriage Act, 1955 — Section 13B, 13B(2), 21, 23
High Courts15 Feb 1984
Prakash Waman Shinde Vs State of Maharashtra
Bombay High Court · (1984) 1 BomCR 573
Criminal Procedure Code, 1973 (CrPC) — Section 42, 445, 446Motor Vehicles Act, 1939 — Section 128(2)
High Courts15 Feb 1984
Sony Kabushiki Kaisha Vs Shamroa Maskar and Others
Bombay High Court · AIR 1985 Bom 327 : (1984) 2 BomCR 660
Trade and Merchandise Marks Act, 1958 — Section 11
High Courts15 Feb 1984
Commissioner of Income Tax, Bombay City-I, Bombay Vs East India Cotton Association Limited
Bombay High Court · (1984) 149 ITR 274
Income Tax Act, 1961 — Section 154, 256(2), 40A(7)
High Courts15 Feb 1984
Commissioner of Income Tax Vs Mills Stores Trading Co. (India) Pvt. Ltd.
Bombay High Court · (1984) 42 CTR 5
Income Tax Act, 1961 — Section 256(2)
High Courts15 Feb 1984
Commissioner of Income Tax Vs Indian Standard Metal Co. Ltd.
Bombay High Court · (1987) 163 ITR 763
Income Tax Act, 1961 — Section 37(1)
High Courts15 Feb 1984
COMMISSIONER OF INCOME TAX Vs MILLS STORES TRADING CO. (INDIA) PVT. LTD.
Bombay High Court · (1984) 42 CTR 5
Income Tax Act, 1961 — Section 256(2)
High Courts14 Feb 1984
Jankibai P. Kulkarni and Others and Pramilabai Vishnu Sakharam Dikshit and Others Vs State of Maharashtra
Bombay High Court · (1985) 2 BomCR 66
Constitution of India, 1950 — Article 14
High Courts14 Feb 1984
Commissioner of Income Tax Vs Amratlal Chunilal Shah
Bombay High Court · (1984) 18 TAXMAN 157
Income Tax Act, 1961 — Section 69A
High Courts14 Feb 1984
Kashinath Tukaram Jadhav Vs State of Maharashtra
Bombay High Court · (1984) 1 BomCR 563
Evidence Act, 1872 — Section 27, 32, 32(1)
High Courts13 Feb 1984
Podar Mills Ltd. Vs J.K. Synthetics Ltd.
Bombay High Court · (1986) 59 CompCas 11
Companies Act, 1956 — Section 433Textile Undertakings (Taking Over of Management) Act, 1983 — Section 10, 2, 3(3), 3(7), 8
High Courts10 Feb 1984
Motiram Rajaram Shende Vs State of Maharashtra and Others
Bombay High Court · (1984) 02 BOM CK 0009
Bombay Public Trusts Act, 1950 — Section 5Land Acquisition Act, 1894 — Section 5
High Courts09 Feb 1984
Gitanjali Electronics Vs H.R. Amarnani, Asstt. Collr. of C.E.
Bombay High Court · (1989) 39 ELT 531
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 11A, 2
High Courts09 Feb 1984
Ajanta Travels (India) and Another Vs Tayebali Alibhai Petiwala and Others
Bombay High Court · (1985) 2 ACC 413
Motor Vehicles Act, 1939 — Section 65
High Courts08 Feb 1984
Commissioner of Income Tax, Bombay City-VI, Bombay Vs Industrial and Agricultural Engineering Co. P. Ltd.
Bombay High Court · (1984) 41 CTR 382 : (1985) 151 ITR 357 : (1984) 18 TAXMAN 343
Income Tax Act, 1961 — Section 256(2), 36(1)