High Courts14 Nov 1983
Bhabdara Zilla Sahakari Shetki Kharedi Vikri Samiti Ltd. Vs Damodar and Others
Bombay High Court · AIR 1984 Bom 362
Civil Procedure Code, 1908 (CPC) — Section 9
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,860 of 3,665
High Courts11 Nov 1983
D. Navinchandra and Co. Vs K.V. Seshadri, CCI and E
Bombay High Court · (1989) 40 ELT 320
High Courts11 Nov 1983
VIJAYKUMAR J. SANGHANI Vs SECOND Income Tax OFFICER.
Bombay High Court · (1986) 17 ITD 804
Income Tax Act, 1961 — Section 143(3)
High Courts10 Nov 1983
Kapil P. Mohmed Vs S. Anthony
Bombay High Court · (1984) 2 BomCR 199
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, 2(2), 9, 9AContempt of Courts Act, 1971 — Section 2, 8
High Courts10 Nov 1983
Sharda Prasad Singh Vs Maharashtra State Road Transport Corporation and Others
Bombay High Court · AIR 1984 Bom 441 : (1984) 1 BomCR 105 : (1984) MhLj 199
Motor Vehicles Act, 1939 — Section 110(1), 110A(1), 110F, 85(2), 95(2)Workmens Compensation Act, 1923 — Section 13
High Courts10 Nov 1983
Sharda Prasad Singh Vs Maharashtra State Road Transport Corporation and others
Bombay High Court · (1984) 2 ACC 208 : (1986) 59 CompCas 782
Motor Vehicles Act, 1939 — Section 110, 110(1), 110F, 95(2), 95(5)
High Courts09 Nov 1983
Wasanta and others Vs State of Maharashtra
Bombay High Court · (1984) MhLj 696
Bombay Prohibition Act, 1949 — Section 65, 66(1)Criminal Procedure Code, 1973 (CrPC) — Section 173, 468, 468(2), 484, 484(1)
High Courts09 Nov 1983Dismissed
Anthony D''Souza Vs Radhabai Brij Ratan Mohatta (Mrs.) and Others
Bombay High Court · (1984) 1 BomCR 157
Criminal Procedure Code, 1973 (CrPC) — Section 210, 301, 301(2), 302, 302(1)
High Courts08 Nov 1983
Unique Associates Co-operative Housing Society Ltd. Vs Union of India and others
Bombay High Court · (1985) 152 ITR 114 : (1984) 16 TAXMAN 127
Income Tax Act, 1961 — Section 269A, 269C, 269C(1), 269C(2), 269D(1)
High Courts08 Nov 1983
Basantibai Fakirchand Khetan and Others Vs State of Maharashtra and Another
Bombay High Court · AIR 1984 Bom 366 : (1984) MhLj 534
Constitution of India, 1950 — Article 14, 19, 31, 31Maharashtra Housing and Area Development Act, 1977 — Section 41, 42, 43, 44, 44(3)
High Courts07 Nov 1983
Dnyaneshwar Sitram Soholkar Vs Surekha Dnyaneshwar Soholkar
Bombay High Court · (1985) 57 CompCas 443 : (1984) MhLj 17
Constitution of India, 1950 — Article 214Divorce Act, 1869 — Section 18, 19, 3(1)
High Courts07 Nov 1983
Venubai Annantrao Vs Prabhabai Govindrao Jamkar and Others
Bombay High Court · AIR 1984 Bom 314
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1, 115
High Courts07 Nov 1983
Khandelwal Ferro Alloys Ltd. Vs R.M. Chakravorthy, Income Tax Officer and others
Bombay High Court · (1984) 39 CTR 130 : (1985) 152 ITR 20 : (1984) 16 TAXMAN 135
Income Tax Act, 1961 — Section 28, 280ZB, 280ZB(1), 280ZE, 80E
High Courts26 Oct 1983
Income Tax OFFICER Vs PAARAN LTD.
Bombay High Court · (1986) 17 ITD 462
Income Tax Act, 1961 — Section 40A(5)
High Courts26 Oct 1983
National Insurance Co. Ltd. Vs Gonti Eliza David and others
Bombay High Court · (1984) 1 BomCR 333 : (1986) 59 CompCas 745
Motor Vehicles Act, 1939 — Section 95(2), 96(2)
High Courts26 Oct 1983
National Insurance Co. Ltd. Vs Gonti Eliza David and Others
Bombay High Court · (1984) 1 ACC 240
Motor Vehicles Act, 1939 — Section 96(2)(b)(ii)
High Courts25 Oct 1983
Commissioner of Income Tax, Bombay Vs Ace Camera Equipment Pvt. Ltd.
Bombay High Court · (1984) 43 CTR 2 : (1984) 150 ITR 231 : (1985) 23 TAXMAN 457
Income Tax Act, 1961 — Section 32(1), 43(6)
High Courts21 Oct 1983
Commissioner of Income Tax, Bombay City - IV Vs Carona Sahu Co. Ltd.
Bombay High Court · (1984) 38 CTR 219 : (1984) 146 ITR 452 : (1984) 16 TAXMAN 32
Income Tax Act, 1961 — Section 140A, 141A, 143, 144, 155
High Courts21 Oct 1983
Commissioner of Income Tax, Bombay City-IV Vs India Re-insurance Corporation Ltd.
Bombay High Court · (1984) 40 CTR 386 : (1984) 146 ITR 477 : (1984) 16 TAXMAN 71
Income Tax Act, 1961 — Section 141A, 209, 210, 214, 215
High Courts20 Oct 1983
Indian Oil Corporation Ltd. Vs Indian Carbon Ltd.
Bombay High Court · AIR 1984 Bom 138 : (1984) 1 BomCR 280
Arbitration Act, 1940 — Section 34