High Courts30 Mar 1982
Commissioner of Income Tax, Bombay City-I Vs Sassoon J. David and Co.
Bombay High Court · (1984) 146 ITR 390 : (1983) 12 TAXMAN 63
Income Tax Act, 1961 — Section 10(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,896 of 3,665
High Courts30 Mar 1982
Commissioner of Income Tax, Bombay City-III Vs Badische Anilin and Soda Fabrik A.G.
Bombay High Court · (1983) 32 CTR 290 : (1984) 146 ITR 393
Income Tax Act, 1961 — Section 5(2)
High Courts29 Mar 1982
Ramanlal Kacharulal Tejmal Vs Commissioner of Income Tax, Poona
Bombay High Court · (1983) 32 CTR 293 : (1984) 146 ITR 368 : (1983) 12 TAXMAN 130
Income Tax Act, 1961 — Section 256(2), 69
High Courts29 Mar 1982
Nevandram Javermal Vs Devikabai Haridas Gandhi and Others and R. Sunderdas and Another
Bombay High Court · AIR 1982 Bom 589
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts29 Mar 1982
Commissioner of Income Tax, Bombay City-V Vs Bombay Master Printers Association
Bombay High Court · (1984) 146 ITR 339 : (1983) 12 TAXMAN 314
High Courts29 Mar 1982
Chemicals and Fibres of India Ltd Vs M.K.N. Pillai and another
Bombay High Court · (1983) 32 CTR 97 : (1984) 146 ITR 280
Income Tax Act, 1961 — Section 80
High Courts29 Mar 1982
Commissioner of Income Tax, Bombay City-I Vs Gokak Mills Ltd.
Bombay High Court · (1983) 32 CTR 313 : (1983) 142 ITR 525 : (1983) 12 TAXMAN 199
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts28 Mar 1982
Cement Agencies Ltd. Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1984) 146 ITR 137
Income Tax Act, 1961 — Section 32, 32(1), 34
High Courts28 Mar 1982
Commissioner of Income Tax, Poona Vs Manohar Bandhu
Bombay High Court · (1983) 37 CTR 184 : (1984) 148 ITR 108 : (1983) 13 TAXMAN 99
Income Tax Act, 1961 — Section 41(1)
High Courts28 Mar 1982
Commissioner of Income Tax Vs Khimji Bhanjee and Co.
Bombay High Court · (1983) 32 CTR 296
Income Tax Act, 1961 — Section 271(1)
High Courts28 Mar 1982
Commissioner of Income Tax Vs Bajaj Electricals Ltd.
Bombay High Court · (1983) 36 CTR 200 : (1984) 148 ITR 83 : (1983) 13 TAXMAN 50
High Courts27 Mar 1982
Mrs. Mohini K. Advani Vs Controller of Estate Duty
Bombay High Court · (1983) 32 CTR 101 : (1983) 144 ITR 931
Estate Duty Act, 1953 — Section 44
High Courts27 Mar 1982
Controller of Estate Duty, Bombay City-III Vs D.B. Sanghavi
Bombay High Court · (1983) 32 CTR 298 : (1982) 138 ITR 500 : (1982) MhLj 851 : (1983) 12 TAXMAN 207
Estate Duty Act, 1953 — Section 2(15), 27(1), 9
High Courts25 Mar 1982
Mohamed Hanif Habib Husain Vs Abdul Hamid Hajmulla Qureshi and Another
Bombay High Court · (1983) 1 BomCR 190
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 482Penal Code, 1860 (IPC) — Section 324, 341
High Courts25 Mar 1982
Bandra Green Park Co-operative Housing Society Ltd. and Another Vs Dayadasi Kalia and Others
Bombay High Court · AIR 1982 Bom 428 : (1982) 1 BomCR 879 : (1982) 84 BOMLR 177
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 15, 5(11), 5(3), 5(4A)
High Courts25 Mar 1982
Maharashtra State Financial Corporation Vs Pankaj kumar P. Shah and Others
Bombay High Court · (1983) 1 BomCR 352
State Financial Corporations Act, 1951 — Section 32, 32(5), 32(6)
High Courts24 Mar 1982
Jeevan Prakash Pandurang Mokashe Vs State Bank of India and another
Bombay High Court · (1985) 2 LLJ 145
Arms Act, 1959 — Section 19Bombay Police Manual, 1959 — Rule 445(2), 446Penal Code, 1860 (IPC) — Section 342, 354, 380, 381, 420
High Courts24 Mar 1982Dismissed
Ramalal Saigal Vs Sultana and Others
Bombay High Court · (1983) 1 BomCR 257
Presidency Small Cause Courts Act, 1882 — Section 41
High Courts24 Mar 1982
Sonappa Laxman Kondekar and Others Vs Vijaysinha Balwantrao Pawar and Others
Bombay High Court · AIR 1983 Bom 33 : (1983) 1 BomCR 115
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43
High Courts23 Mar 1982Allowed
Ramzanali Gulam Hussain Adatia Vs State of Maharashtra
Bombay High Court · (1983) 1 BomCR 559
Penal Code, 1860 (IPC) — Section 302, 34