COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,851 of 3,665

High Courts08 Feb 1984Dismissed

The Maharashtra Co-operative Housing Finance Society Ltd. Vs V.S. Loni

Bombay High Court · (1984) 86 BOMLR 321

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 14

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High Courts07 Feb 1984

Y.V. Thatte Vs State and Maharashtra and another

Bombay High Court · (1984) 86 BOMLR 285 : (1986) 52 FLR 28 : (1985) 2 LLJ 471 : (1984) MhLj 1019

Constitution of India, 1950 — Article 226, 311, 324

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High Courts07 Feb 1984

Commissioner of Income Tax, Bombay City-II Vs Godrej and Boyce Manufacturing Co. P. Ltd.

Bombay High Court · (1984) 41 CTR 181 : (1984) 149 ITR 594

Income Tax Act, 1961 — Section 256(2), 35B(1), 40, 40A(5)

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High Courts07 Feb 1984

Commissioner of Income Tax Vs National Rayon Commercial Co. Ltd.

Bombay High Court · (1985) 153 ITR 733(1)

Income Tax Act, 1961 — Section 37

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High Courts07 Feb 1984

Commissioner of Income Tax Vs Hoechst Dyes and Chemicals Ltd.

Bombay High Court · (1984) 43 CTR 339

Income Tax Act, 1961 — Section 256(2)

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High Courts07 Feb 1984

COMMISSIONER OF INCOME TAX Vs HOECHST DYES and CHEMICALS LTD.

Bombay High Court · (1984) 43 CTR 339

Income Tax Act, 1961 — Section 256(2)

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High Courts07 Feb 1984

Maharashtra Co-operative Housing Fianance Society Ltd. and Others Vs V.S. Loni and Anrs.

Bombay High Court · AIR 1984 Bom 419 : (1984) 2 BomCR 324 : (1983) 86 BOMLR 321 : (1984) MhLj 297

Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts06 Feb 1984

Commissioner of Income Tax, Bombay City-VII Vs V.H. Sheth and others

Bombay High Court · (1984) 41 CTR 380 : (1984) 148 ITR 169 : (1984) 17 TAXMAN 190

Income Tax Act, 1961 — Section 256(2)

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High Courts06 Feb 1984

Commissioner of Income Tax, Bombay City-III Vs Nathuram Ramnarayan Pvt. Ltd.

Bombay High Court · (1984) 43 CTR 1 : (1985) 151 ITR 767 : (1984) 18 TAXMAN 355

Income Tax Act, 1961 — Section 256(2), 28

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High Courts04 Feb 1984

Hoechst Dyes and Chemicals Ltd. Vs K.N. Anantharama Ayyar, Commr. of I.T., Bombay City-V, Bombay and others Commissioner of Income Tax, Bombay City-V, Bombay Vs Hoechst Dyes and Chemicals Ltd.

Bombay High Court · (1985) 46 CTR 173 : (1985) 151 ITR 713

Income Tax Act, 1961 — Section 104, 105, 106, 107, 107A

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High Courts04 Feb 1984Allowed

Raghunath Vs State of Maharashtra

Bombay High Court · (1984) 1 BomCR 475

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts04 Feb 1984

Nagpur Roman Catholic Dicesan Corpn. (Pvt.) Ltd. Vs State of Maharashtra

Bombay High Court · AIR 1985 Bom 183

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 47, 47(1)

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High Courts03 Feb 1984

Income Tax OFFICER Vs VIKRAM CONSUTANCY SERVICES (P.) LTD.

Bombay High Court · (1986) 17 ITD 687

Income Tax Act, 1961 — Section 80AB

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High Courts03 Feb 1984

P.D. Palkhandwar and Others Vs Siddayya Shivamurtaya Hiremath and Another

Bombay High Court · (1985) CriLJ 1017 : (1985) MhLj 477

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473

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High Courts03 Feb 1984

COMMISSIONER OF INCOME TAX Vs REX COMMERCIAL CORPORATION PRIVATE LIMITED.

Bombay High Court · (1985) 45 CTR 177

Income Tax Act, 1961 — Section 256(1)

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High Courts03 Feb 1984

FOURTEENTH Income Tax OFFICER Vs MANOHARLAL J. KALRO (HUF).

Bombay High Court · (1986) 17 ITD 387

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High Courts03 Feb 1984

Commissioner of Income Tax Vs Rex Commercial Corporation Private Limited

Bombay High Court · (1984) 02 BOM CK 0034

Income Tax Act, 1961 — Section 28, 41(1)

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High Courts03 Feb 1984

P.D. Palkhandwar and others Vs Siddayya Shivamurtaya Hiremath and another

Bombay High Court · (1984) 2 BomCR 119

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Penal Code, 1860 (IPC) — Section 406, 477A

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High Courts03 Feb 1984

Pendurang Waman Shinde Vs The Executive Engineer, Building and Construction Department

Bombay High Court · (1984) 1 ACC 262 : (1986) ACJ 1057

Workmens Compensation Act, 1923 — Section 10(1)

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High Courts03 Feb 1984Dismissed

Noronha Private Limited Vs National Film Development Corporation Limited and Others

Bombay High Court · (1990) 26 ECR 409

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