High Courts27 Apr 1982
Commissioner of Income Tax Vs P.V. Gore and Co.
Bombay High Court · (1982) 29 CTR 110 : (1983) 143 ITR 922
Income Tax Act, 1961 — Section 37
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,894 of 3,665
High Courts26 Apr 1982
Deccan Hides and Skins Co. Vs Commissioner of Income Tax
Bombay High Court · (1982) 30 CTR 229 : (1983) 142 ITR 175 : (1982) 11 TAXMAN 51
Income Tax Act, 1961 — Section 10(1), 37(1)
High Courts26 Apr 1982
Laltaprasad Goenka Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1982) 31 CTR 330 : (1983) 143 ITR 924 : (1982) 11 TAXMAN 78
Income Tax Act, 1961 — Section 271, 271(1), 274, 274(1), 274(2)
High Courts26 Apr 1982
Commissioner of Income Tax, Poona Vs P.V. Gore and Co.
Bombay High Court · (1982) 04 BOM CK 0025
Income Tax Act, 1961 — Section 37
High Courts26 Apr 1982
Nilesh Construction Company and Another Vs Gangubai and Others
Bombay High Court · AIR 1982 Bom 491 : (1982) 1 BomCR 577 : (1982) MhLj 664
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 45C, 85A, 88(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 9
High Courts22 Apr 1982
Vallabhadas Vithaldas Vs Mahant P. Krishnanandgiri Goswamy and Others
Bombay High Court · (1982) 2 BomCR 593
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts22 Apr 1982
Smt. Yamunabai Anantrao Adhav Vs Anantrao Shivram Adhav and another
Bombay High Court · (1982) 1 BomCR 724 : (1982) 84 BOMLR 298 : (1982) MhLj 871
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Penal Code, 1860 (IPC) — Section 494, 495
High Courts21 Apr 1982
Hindustan Petroleum Corporation Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1982) 30 CTR 254 : (1983) 143 ITR 318 : (1982) 11 TAXMAN 79
Finance Act, 1963 — Section 2(5)Income Tax (Determination of Export Profits) Rules, 1962 — Rule 2(3)
High Courts21 Apr 1982
Commissioner of Income Tax (Central), Bombay V Vs Shah Construction Co. Ltd.
Bombay High Court · (1982) 30 CTR 245 : (1983) 142 ITR 697
High Courts21 Apr 1982
Commissioner of Income Tax, Bombay City-I Vs Industrial Perfumes Ltd.
Bombay High Court · (1982) 28 CTR 199 : (1982) 138 ITR 644 : (1982) 10 TAXMAN 194
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 154
High Courts21 Apr 1982
Harikishin Ajwani Vs S.G. Rajadhyaksha and Another
Bombay High Court · (1982) 2 BomCR 502
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 104, 135Penal Code, 1860 (IPC) — Section 120B
High Courts20 Apr 1982
Commissioner of Income Tax, Poona Vs Jalgaon District Central Co-operative Bank Ltd.
Bombay High Court · (1982) 30 CTR 206 : (1983) 143 ITR 326
Income Tax Act, 1961 — Section 110, 81, 99(1)
High Courts20 Apr 1982
Commissioner of Income Tax, Poona Vs Modiram Laxmandas (P.) Ltd.
Bombay High Court · (1982) 30 CTR 209 : (1983) 142 ITR 702 : (1982) 11 TAXMAN 26
Income Tax Act, 1961 — Section 45, 48
High Courts19 Apr 1982
Addl. Commissioner of Income Tax, Poona Vs Pakco Engg. Pvt. Ltd.
Bombay High Court · (1982) 30 CTR 232 : (1983) 143 ITR 415 : (1982) 11 TAXMAN 62
Income Tax Act, 1961 — Section 297(2)
High Courts19 Apr 1982
Madhav Shankar Sonawane Vs State of Maharashtra
Bombay High Court · (1982) 1 BomCR 702 : (1982) 84 BOMLR 340 : (1982) CriLJ 1762
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Apr 1982Dismissed
Vasant Laxman Deshmukh Vs Sakharam Limbaji Jadhav
Bombay High Court · (1982) 84 BOMLR 369
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Constitution of India, 1950 — Article 227
High Courts16 Apr 1982
Press Metal Corporation Limited Vs Noshir Sorabji Pochkhanawalla and Another
Bombay High Court · AIR 1983 Bom 144 : (1983) ILR (Bom) 805
Patents Act, 1970 — Section 15, 16, 18, 19, 2(1)
High Courts15 Apr 1982
Jain Tapasvi Umarsi Samji Pasoo Chheda (Kutchwala) Vs Harilal Dhanji Kania and Others
Bombay High Court · (1983) 1 BomCR 174
Presidency Small Cause Courts Act, 1882 — Section 41Transfer of Property Act, 1882 — Section 53A
High Courts14 Apr 1982
Commissioner of Income Tax, Bombay City-IV Vs Freyssinet Prestressed Concrete Co. Ltd.
Bombay High Court · (1982) 30 CTR 211 : (1983) 143 ITR 197 : (1982) 11 TAXMAN 126
Income Tax Act, 1961 — Section 37
High Courts14 Apr 1982
Commissioner of Income Tax, Bombay City-IV Vs Mumbadevi Mansion Co-owners Housing Co-operative Private Ltd.
Bombay High Court · (1982) 30 CTR 248 : (1983) 143 ITR 150 : (1982) 11 TAXMAN 50
Income Tax Act, 1961 — Section 22