High Courts16 Mar 1982
Commissioner of Wealth-tax, Poona Vs H.V. Mungale
Bombay High Court · (1983) 32 CTR 301 : (1984) 145 ITR 208 : (1983) 12 TAXMAN 201
Wealth Tax Act, 1957 — Section 2(1), 27(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,898 of 3,665
High Courts16 Mar 1982Allowed
Prabhakar Eknath Gate Vs Hassan Hussein Dasti
Bombay High Court · (1982) 1 BomCR 412
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(3A)
High Courts16 Mar 1982
In Re: Modern Dekor Painting Contracts Pvt. Ltd. and Modern Dekor Painting Contracts Pvt. Ltd.
Bombay High Court · (1985) 57 CompCas 675
Companies Act, 1956 — Section 397, 398
High Courts16 Mar 1982Allowed
Vanmala S. Aney Vs National Education Society, Khamgaon and others
Bombay High Court · (1982) MhLj 403
Bombay Public Trusts Act, 1950 — Section 2(13), 3, 9(1)Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 2(12), 2(13), 2(9), 3
High Courts16 Mar 1982
Modern Dekor Painting Contracts Pvt. Ltd. Vs Jenson and Nicholson (India) Ltd. and another
Bombay High Court · (1983) MhLj 485
Companies Act, 1956 — Section 397, 398
High Courts15 Mar 1982
Rajasthan Construction Co. (P.) Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1983) 36 CTR 202 : (1984) 148 ITR 61 : (1983) 13 TAXMAN 46
Income Tax Act, 1961 — Section 37
High Courts15 Mar 1982
Suresh Venkatrao Nerlekar (Dr.) Vs Sharanghadar Pandurang Nadkarni and Others
Bombay High Court · (1982) 1 BomCR 867
Companies Act, 1956 — Section 630(1)Presidency Small Cause Courts Act, 1882 — Section 41
High Courts15 Mar 1982
Princess Maheshwari Devi of Pratapgarh, Poona Vs Commissioner of Income Tax
Bombay High Court · (1983) 33 CTR 117 : (1984) 147 ITR 258 : (1983) 12 TAXMAN 220
Income Tax Act, 1961 — Section 2(24)
High Courts14 Mar 1982
Metal Rolling Works Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1982) 03 BOM CK 0082
Income Tax Act, 1961 — Section 10(3), 2(14), 28
High Courts14 Mar 1982
PREMIER TYRES LTD. Vs Income Tax OFFICER.
Bombay High Court · (1983) 6 ITD 693
Income Tax Act, 1961 — Section 9(1)(vi)
High Courts14 Mar 1982
Nila Products Limited Vs Commissioner of Income Tax, Bombay City-III
Bombay High Court · (1983) 36 CTR 405 : (1984) 148 ITR 99 : (1983) 13 TAXMAN 42
Income Tax Act, 1961 — Section 30, 45
High Courts13 Mar 1982
Harinagar Sugar Mills Ltd. Vs Commissioner of Income Tax (Central)
Bombay High Court · (1983) 144 ITR 628 : (1983) 13 TAXMAN 264
Income Tax Act, 1922 — Section 23A
High Courts13 Mar 1982
Commissioner of Income Tax, Poona Vs B.S. Badve and another
Bombay High Court · (1983) 33 CTR 150 : (1982) 138 ITR 682 : (1983) 12 TAXMAN 350
Income Tax Act, 1961 — Section 143, 144, 147, 256(2), 271(1)
High Courts12 Mar 1982
Gajaraben Prakashchand Mehta Vs Ratilal Phulchand Mehta
Bombay High Court · (1983) 1 BomCR 151
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts12 Mar 1982
Bombay Burmah Trading Corporation Ltd. Vs Commissioner of Income Tax, Bombay City-IV Commissioner of Income Tax, Bombay City-IV Vs Bombay Burmah Trading Corporation Ltd.
Bombay High Court · (1983) 32 CTR 306 : (1984) 145 ITR 793 : (1983) 12 TAXMAN 178
Income Tax Act, 1961 — Section 10(6), 30, 31, 32, 33
High Courts11 Mar 1982
Smt. Kantirani Jayanarayan Mangal Vs The State of Maharashtra
Bombay High Court · (1983) 1 BomCR 429 : (1982) CriLJ 1454 : (1982) MhLj 822
Constitution of India, 1950 — Article 19(1), 226, 227, 301
High Courts09 Mar 1982
Janardan Mahadev Dhuru and Others Vs Vijaynath Moreshwar Dhuru and Others
Bombay High Court · AIR 1982 Bom 274 : (1982) 84 BOMLR 331 : (1982) MhLj 545
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Partition Act, 1893 — Section 2, 3
High Courts09 Mar 1982
State of Maharashtra Vs Maganlal Harjiwan Tambodia and Others
Bombay High Court · (1983) CriLJ 1148 : (1982) MhLj 635
High Courts09 Mar 1982
Commissioner of Income Tax, Poona Vs Kisandas Goverdhandas Dave and Co.
Bombay High Court · (1983) 32 CTR 92 : (1983) 144 ITR 624 : (1983) 12 TAXMAN 186
High Courts09 Mar 1982
State of Maharashtra Vs Maganlal Harjiwan Tambodia and others
Bombay High Court · (1983) 1 BomCR 516
Prevention of Food Adulteration Act, 1954 — Section 20, 9Prevention of Food Adulteration Rules, 1955 — Rule 6, 8, 9