High Courts31 Aug 1983
Rustom Shahabuddin Vs State of Maharashtra
Bombay High Court · (1983) 2 BomCR 787
Criminal Procedure Code, 1973 (CrPC) — Section 300Limitation Act, 1963 — Section 5Railway Property (Unlawful Possession) Act, 1966 — Section 3
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,867 of 3,665
High Courts31 Aug 1983
Commissioner of Income Tax Vs Kirloskar Brothers Limited
Bombay High Court · (1983) 37 CTR 12 : (1990) 181 ITR 527
High Courts31 Aug 1983
Satellite Engineering Ltd. Vs Union of India and others
Bombay High Court · (1984) 3 ECC 217 : (1983) 14 ELT 2177 : (1983) 141 ITR 399(1)
Customs Act, 1962 — Section 111, 111(1), 112, 117, 128
High Courts30 Aug 1983
M.B. Karmarkar and D.L. Gokhale (Executors to the Estate of Late Shrimant Sraswatibai Patwardhan) Vs Commissioner of Income Tax
Bombay High Court · (1983) 37 CTR 11 : (1983) 11 CTR 37 : (1984) 150 ITR 234 : (1983) 15 TAXMAN 276
Land Acquisition Act, 1894 — Section 17(1)
High Courts30 Aug 1983
South Eastern Railway Administration, Calcutta and Another Vs Govindlal Gopikisan Mundra and Others
Bombay High Court · (1984) 2 ACC 183 : AIR 1984 Bom 223 : (1984) MhLj 443
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 20Railways Act, 1890 — Section 80
High Courts30 Aug 1983
Honraj Jethanand Sadarangani and Others Vs Sheth Sakharam Nemchand Jain, Aushdhalaya Trust and Others
Bombay High Court · (1983) 2 BomCR 574
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 25, 25(1)
High Courts30 Aug 1983
Ace Camera Equipment Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City-IV
Bombay High Court · (1983) 36 CTR 385 : (1984) 150 ITR 227 : (1983) 15 TAXMAN 223
Income Tax Act, 1961 — Section 28, 32, 32(1), 37
High Courts29 Aug 1983Allowed
Satish Balkrishna Shekatkar Vs Subhada Satish Shekatkar
Bombay High Court · (1984) 1 BomCR 344
Hindu Marriage Act, 1955 — Section 13B
High Courts29 Aug 1983Dismissed
Rajaram Narayan Anturkar Vs F.F. Wadia and Another
Bombay High Court · (1983) 2 BomCR 765
Bombay Shops and Establishments Act, 1948 — Section 2(4), 7(1)
High Courts29 Aug 1983Dismissed
Union of India (UOI) Vs Cadbury Fry (India) Pvt. Ltd.
Bombay High Court · (1992) 40 ECR 149
Constitution of India, 1950 — Article 226Tariff Act, 1934 — Item 21(2)
High Courts29 Aug 1983
J.K. Vacuum Flasks Ltd. Vs Union of India and others
Bombay High Court · (1984) 1 BomCR 598 : (1984) 2 ECC 303 : (1983) 14 ELT 2095 : (1982) 135 ITR 727 : (1984) MhLj 674
Central Excise Rules, 1944 — Rule 160, 223A, 47, 9Central Excises and Salt Act, 1944 — Section 3
High Courts29 Aug 1983
Kushaba and another Vs State of Maharashtra
Bombay High Court · (1985) CriLJ 1369
Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
High Courts29 Aug 1983
Commissioner of Income Tax, Bombay City-IV Vs Godfrey Phillips India
Bombay High Court · (1983) 37 CTR 14 : (1984) 150 ITR 202 : (1983) 15 TAXMAN 401
Income Tax Act, 1961 — Section 256
High Courts29 Aug 1983
Kushaba and Another Vs State of Maharashtra
Bombay High Court · (1985) CriLJ 1369
Penal Code, 1860 (IPC) — Section 116, 201, 302
High Courts25 Aug 1983
Commissioner of Income Tax, Bombay City-II Vs Vitre Engineering Co.
Bombay High Court · (1983) 37 CTR 197 : (1984) 150 ITR 183 : (1983) 15 TAXMAN 213
Income Tax Act, 1961 — Section 36
High Courts25 Aug 1983
Commissioner of Income Tax, Bombay City-III Vs Buckau Wolf New India Engineering Works Ltd.
Bombay High Court · (1983) 36 CTR 412 : (1984) 150 ITR 180 : (1983) 15 TAXMAN 267
Income Tax Act, 1961 — Section 80, 80B(7), 80E
High Courts25 Aug 1983
Commissioner of Income Tax Vs Lloyd''s Register of Shipping ''Kripanidhi''
Bombay High Court · (1983) 15 TAXMAN 210
High Courts24 Aug 1983
Vishnu J. Pandya Vs J.K. Synthetics Ltd. and Another
Bombay High Court · (1984) 1 BomCR 221
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(4)
High Courts24 Aug 1983
Sree Saraswathi Mills Ltd. Vs Govindji Jevat and Co.
Bombay High Court · (1984) 1 BomCR 34
Arbitration Act, 1940 — Section 31(1), 31(4), 33, 33(4)Civil Procedure Code, 1908 (CPC) — Section 21, 22
High Courts23 Aug 1983Allowed
Mohan H. Punjabi Vs Vachha and Co.
Bombay High Court · (1984) 86 BOMLR 2 : (1983) MhLj 895
Advocates Act, 1961 — Section 32