High Courts15 Sept 1983Allowed
Indravan Trivedi Vs Ambaben Mohanlal Soni
Bombay High Court · (1985) 2 BomCR 41
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,865 of 3,665
High Courts15 Sept 1983
Kamani Engineering Corporation Ltd. Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1984) 37 CTR 204 : (1984) 150 ITR 586 : (1983) 15 TAXMAN 211
Income Tax Act, 1961 — Section 28
High Courts15 Sept 1983
Additional Commissioner of Income Tax Vs M.G. Husain Ghiya
Bombay High Court · (1983) 15 TAXMAN 377
Income Tax Act, 1961 — Section 139(1), 271(1)(a), 274
High Courts14 Sept 1983
Phoenix Mills Ltd. Vs Union of India
Bombay High Court · (1985) 4 ECC 286 : (1983) 14 ELT 2113
High Courts14 Sept 1983Allowed
Association of Engineering Workers Vs Automobile Products of India Ltd.
Bombay High Court · (1984) 86 BOMLR 52
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 13, 3
High Courts13 Sept 1983
Anandrao and Others Vs Govindrao Zingraji
Bombay High Court · AIR 1984 Bom 338 : (1984) ILR (Bom) 2559 : (1984) MhLj 671
Hindu Succession Act, 1956 — Section 15(1), 8
High Courts12 Sept 1983
Prabhakar Tularam Vinchurkar and Vs Dev Ashish Cooperative Housing Society Ltd. and Another
Bombay High Court · AIR 1984 Bom 65 : (1983) MhLj 1114
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115
High Courts12 Sept 1983
Chandubhai Explosives Pvt. Ltd. Vs Union Bank of India and others
Bombay High Court · (1984) MhLj 108
Limitation Act, 1963 — Section 21(1)Maharashtra Co-operative Societies Act, 1960 — Section 164
High Courts12 Sept 1983
Embassy Radio Television Pvt. Ltd. and another Vs Union of India and others
Bombay High Court · (1984) 38 CTR 214 : (1984) 150 ITR 678 : (1983) 15 TAXMAN 519
Income Tax Act, 1961 — Section 226, 226(3)
High Courts12 Sept 1983
Baliram Maruti Satvekar Vs Dadu Govind Tipugade and others
Bombay High Court · (1985) MhLj 311
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 85A, 88CConstitution of India, 1950 — Article 227
High Courts12 Sept 1983Dismissed
Prabhakar Tularam Vinchurkar Vs Dev Ashish Co-operative Housing Society and another
Bombay High Court · (1983) MhLj 1114
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 106
High Courts09 Sept 1983
The State of Maharashtra Vs Chandrakant Tripathi and Others
Bombay High Court · (1983) CriLJ 1841
Contempt of Courts Act, 1971 — Section 2(c)
High Courts09 Sept 1983
The State of Maharashtra Vs Chandrakant Tripathi and others
Bombay High Court · (1983) 85 BOMLR 562
Contempt of Courts Act, 1971 — Section 2
High Courts09 Sept 1983
Commissioner of Income Tax, Mysore Vs Confeitaria De Janeiro
Bombay High Court · (1983) 37 CTR 180 : (1984) 150 ITR 502 : (1983) 15 TAXMAN 331
Income Tax Act, 1961 — Section 185
High Courts09 Sept 1983
Forbes Forbes Campbell and Company Ltd. Vs Commissioner of Income Tax, Bombay City-III, Bombay
Bombay High Court · (1983) 37 CTR 212 : (1984) 150 ITR 529 : (1983) 15 TAXMAN 473
Income Tax Act, 1961 — Section 2(47), 45, 47
High Courts09 Sept 1983
Addl. Commissioner of Income Tax, Mysore Vs Krishna Narayan Naik
Bombay High Court · (1983) 37 CTR 195 : (1984) 150 ITR 513 : (1983) 15 TAXMAN 535
Income Tax Act, 1961 — Section 139, 139(1), 139(8), 142, 263
High Courts08 Sept 1983
D. Vasantrai and Co. Vs The Official Assignee, High Court of Judicature at Bombay and Others
Bombay High Court · AIR 1985 Bom 1
High Courts08 Sept 1983
Waman Deoram Sonawane Vs Shri Ganesh Mandir
Bombay High Court · (1984) 86 BOMLR 40 : (1984) MhLj 791
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Transfer of Property Act, 1882 — Section 106
High Courts08 Sept 1983
Additional Commissioner of Income Tax, Mysore Vs Mr. and Mrs. Valentino F. Pinto, Mapuca
Bombay High Court · (1983) 37 CTR 201 : (1984) 150 ITR 408 : (1983) 15 TAXMAN 433
Income Tax Act, 1961 — Section 143, 2(31)
High Courts08 Sept 1983
Anil Paper Industries Pvt. Ltd. and another Vs Union of India and others
Bombay High Court · (1985) 4 ECC 295 : (1983) 14 ELT 2173
Customs Act, 1962 — Section 25, 59(1)