High Courts13 Jan 1983
Y.M. Koli, Food Inspector Vs Dhavlu Ajaba Kokani and another
Bombay High Court · (1985) CriLJ 1255
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,880 of 3,665
High Courts12 Jan 1983
Amar Dye Chem Limited Vs The State of Maharashtra
Bombay High Court · (1983) 53 STC 14
Bombay Sales Tax Act, 1959 — Section 14, 55, 55(1), 55(2), 55(3)
High Courts12 Jan 1983
Majas Land Development Corporation and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 1983 Bom 188
Land Acquisition Act, 1894 — Section 48Urban Land (Ceiling and Regulation) Act, 1976 — Section 8, 9
High Courts12 Jan 1983
Shantikumar Maganlal Jain and others Vs Commissioner of Income Tax, Vidharbha and Marathwada
Bombay High Court · (1984) 41 CTR 366 : (1984) 148 ITR 11
Income Tax Act, 1961 — Section 148, 171(3)
High Courts12 Jan 1983
Dimitrios Paizis and Others Vs Motor Vessel "Nicos" and Others
Bombay High Court · AIR 1983 Bom 178 : (1983) 85 BOMLR 250
Colonial Courts of Admiralty (India) Act, 1891 — Section 2Constitution of India, 1950 — Article 225, 372Merchant Shipping Act, 1958 — Section 47, 51
High Courts12 Jan 1983
Commissioner of Income Tax, Nagpur Vs Agrawal Trading Company
Bombay High Court · (1983) 37 CTR 215 : (1984) 149 ITR 222
Income Tax Act, 1961 — Section 37
High Courts12 Jan 1983
Commissioner of Income Tax, Nagpur Vs Nemkumar Porwal and others
Bombay High Court · (1984) 148 ITR 30 : (1984) 18 TAXMAN 382
Income Tax Act, 1961 — Section 171
High Courts12 Jan 1983
Commissioner of Income Tax, Nasik Vs Pannalal Hiralal and Co.
Bombay High Court · (1983) 36 CTR 414 : (1984) 146 ITR 549 : (1983) 15 TAXMAN 242
Income Tax Act, 1961 — Section 40
High Courts12 Jan 1983
Commissioner of Income Tax, Vidarbha and Marathwada Vs Associated Cement and Steel Agencies
Bombay High Court · (1984) 147 ITR 776 : (1984) 17 TAXMAN 278
Income Tax (Amendment) Act, 1922 — Section 14(2)Income Tax Act, 1961 — Section 143(2), 143(3), 184(7), 185, 185(1)
High Courts11 Jan 1983
Vidarbha Co-operative Marketing Society Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1983) 36 CTR 400 : (1985) 156 ITR 422
Income Tax Act, 1961 — Section 81(1)
High Courts11 Jan 1983
Commissioner of Income Tax, Nagpur Vs Ramkrishna Ramnath Properties Pvt. Ltd.
Bombay High Court · (1984) 147 ITR 742
Income Tax Act, 1961 — Section 52, 52(1), 52(2)
High Courts11 Jan 1983
M.D. Lotlikar Vs R.C. De Desouza, Commissioner of Income Tax, Bombay City-V
Bombay High Court · (1983) 34 CTR 17 : (1984) 145 ITR 433 : (1983) 13 TAXMAN 303
Income Tax Act, 1961 — Section 144, 179, 179(1)
High Courts11 Jan 1983
Commissioner of Income Tax, Nagpur Vs Nagpur Gas and Domestic Appliances
Bombay High Court · (1983) 35 CTR 366 : (1984) 147 ITR 440 : (1983) 15 TAXMAN 15
Income Tax Act, 1961 — Section 32, 32(2), 67, 72, 73
High Courts10 Jan 1983
Commissioner of Wealth-tax, Vidarbha and Marathwada, Nagpur Vs Hasnate Burhaniyah Fidaiyah Wakf
Bombay High Court · (1983) 35 CTR 190 : (1984) 147 ITR 509 : (1983) 14 TAXMAN 545
Wealth Tax Act, 1957 — Section 21(1), 21(4)
High Courts10 Jan 1983
Commissioner of Income Tax Vs Smt. Ushabai S. Dhanwatay, Nagpur
Bombay High Court · (1983) 36 CTR 198 : (1984) 147 ITR 455
Income Tax Act, 1961 — Section 52(1), 52(2)
High Courts10 Jan 1983
Commissioner of Income Tax Vs Smt. Archana R. Dhanwatay
Bombay High Court · (1983) 37 CTR 206 : (1984) 147 ITR 21 : (1983) 15 TAXMAN 253
Income Tax Act, 1961 — Section 52, 52(2), 55A
High Courts01 Jan 1983
Union Carbide India Ltd. Vs Union of India and others
Bombay High Court · (1984) 17 ELT 63
Customs Act, 1962 — Section 14(1)
High Courts24 Dec 1982
Bombay Municipal Corporation for Greater Bombay and Another Vs Ramesh G. Patel and Others
Bombay High Court · (1983) 1 BomCR 262 : (1984) MhLj 369
Bombay Municipal Corporation Act, 1888 — Section 140, 217, 3
High Courts24 Dec 1982
Indulal Hiralal Shah and Others Vs S.S. Salgaonkar and Others
Bombay High Court · AIR 1983 Bom 192
Constitution of India, 1950 — Article 29, 30(1)
High Courts23 Dec 1982Allowed
Ramkrishna Narayan Patekar Vs State of Maharashtra
Bombay High Court · (1983) 1 BomCR 280
Bombay Prohibition Act, 1949 — Section 66(1)