High Courts28 Jul 1982
Commissioner of Income Tax, Poona Vs Bhimji Bhanjee and Co.
Bombay High Court · (1983) 35 CTR 296 : (1984) 146 ITR 145 : (1985) 21 TAXMAN 290
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,890 of 3,665
High Courts28 Jul 1982
Cement Agencies Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1983) 12 TAXMAN 110
Income Tax Act, 1961 — Section 256(1), 32, 32(1)(iii), 34
High Courts28 Jul 1982
Ramrao Deshmukh Vs Mugutrao Deshmukh
Bombay High Court · (1982) 84 BOMLR 410
Civil Procedure Code, 1908 (CPC) — Section 104, 151
High Courts27 Jul 1982
Smt. Amy F. Antia Vs Asst. Controller of Estate Duty, Bombay
Bombay High Court · (1983) 34 CTR 41 : (1983) 142 ITR 57 : (1983) 13 TAXMAN 524
Estate Duty Act, 1953 — Section 5
High Courts27 Jul 1982Dismissed
Sushila Patil Vs Dada Balgonda Patil
Bombay High Court · (1982) 1 BomCR 852
Civil Procedure Code, 1908 (CPC) — Section 16
High Courts27 Jul 1982Allowed
Controller of Estate Duty, Bombay Vs D.B. Sanghavi, Bombay
Bombay High Court · (1982) MhLj 851
Estate Duty Act, 1953 — Section 2, 2(15), 27, 27(1), 27(2)
High Courts27 Jul 1982Dismissed
Muzfar Hasan Vs Rajebahadu Pannalal Manufacturing Co. Pvt. Ltd. and Others
Bombay High Court · (1982) 2 BomCR 523
Civil Procedure Code, 1908 (CPC) — Section 38
High Courts27 Jul 1982
State Bank of India Vs Ramakrishna Pandurang Barve and Another
Bombay High Court · AIR 1983 Bom 142 : (1982) 2 BomCR 556 : (1982) MhLj 735
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1
High Courts22 Jul 1982
In Re: Giovanni Marco Muzzu and etc. etc.
Bombay High Court · (1983) 85 BOMLR 106 : (1983) MhLj 607
Guardians and Wards Act, 1890 — Section 3, 9(1)
High Courts22 Jul 1982Dismissed
Waman Nagorao Deshpande and others Vs Dayanand Babu Mitkari and others
Bombay High Court · (1983) MhLj 298
High Courts21 Jul 1982
National Textile Corporation (Maharashtra North) Ltd. Vs Khushalchand Bissessardas Daga
Bombay High Court · AIR 1982 Bom 539 : (1982) 2 BomCR 525
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Limitation Act, 1908 — Article 120, 36, 18Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 4(6), 5(1), 5(2)
High Courts21 Jul 1982
Gopal Madanlal Kalantri Vs The Divisional Joint Registrar, Co-op. Societies, Amravati and Others
Bombay High Court · AIR 1983 Bom 346 : (1983) MhLj 1020
Constitution of India, 1950 — Article 226
High Courts21 Jul 1982
National Textile Corporation (Maharashtra North) Ltd. Vs Khushalchand Bissesardas Daga
Bombay High Court · (1985) 57 CompCas 511
Industries (Development and Regulation) Act, 1951 — Section 15, 18ASick Industrial Companies (Special Provisions) Act, 1985 — Section 2, 3, 4, 4(1), 4(6)
High Courts20 Jul 1982
Controller of Estate Duty Vs Mohamed Habib A. Valiwalla
Bombay High Court · (1982) 137 ITR 677
Estate Duty Act, 1953 — Section 10
High Courts19 Jul 1982
Bapu Atmaram Shinde Vs State of Maharashtra and Another
Bombay High Court · (1982) 2 BomCR 551
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 138, 138(1), 138(2), 138(3), 138(4)Motor Vehicles Act, 1939 — Section 112
High Courts19 Jul 1982
Maharashtra State Road Transport Corporation and Others Vs Ramchandra Pandurang Mahadik and Others
Bombay High Court · (1982) 2 BomCR 629
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 7
High Courts17 Jul 1982
Dhirajlal Haridas Vs Commissioner of Income Tax
Bombay High Court · (1983) 12 TAXMAN 234
Income Tax Act, 1961 — Section 10(4A), 2(24)(iv), 256(1), 6, 6(1)(b)
High Courts16 Jul 1982Dismissed
Premchand Manikchand Rathor and Others Vs Ramkunwar Choudhari
Bombay High Court · (1982) 2 BomCR 499 : (1982) MhLj 832
Limitation (Amendment) Act, 1963 — Article 70, 30Limitation Act, 1908 — Article 145, 145
High Courts16 Jul 1982
Commissioner of Wealth Tax, Poona Vs H.V. Mungale
Bombay High Court · (1984) MhLj 56
Wealth Tax Act, 1957 — Section 2(e)(1)(i), 27(1)
High Courts15 Jul 1982
Sardar Daleepsingh Vs State of Maharashtra
Bombay High Court · (1983) 85 BOMLR 497 : (1983) MhLj 75
Constitution of India, 1950 — Article 166, 227General Clauses Act, 1897 — Section 3