High Courts28 Sept 1981
Commissioner of Income Tax, Pune Vs Abdul Hamid Shah Mohamed
Bombay High Court · (1982) 27 CTR 201 : (1983) 141 ITR 413 : (1982) 10 TAXMAN 312
Income Tax Act, 1961 — Section 139(1), 139(4), 271(1), 273A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,911 of 3,665
High Courts28 Sept 1981
The State of Maharashtra Vs Chandrakant Krishna Bankar
Bombay High Court · (1982) 84 BOMLR 26
Arms Act, 1959 — Section 30Penal Code, 1860 (IPC) — Section 302, 307
High Courts28 Sept 1981
Commissioner of Income Tax Vs Balapur Sugar and Allied Industries Ltd.
Bombay High Court · (1982) 26 CTR 271 : (1983) 141 ITR 404
Income Tax Act, 1961 — Section 147, 148, 149, 163, 246(1)
High Courts28 Sept 1981
Udhavdas Kewalram Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1982) 8 TAXMAN 185
Income Tax Act, 1961 — Section 68
High Courts25 Sept 1981
Commissioner of Income Tax, Mysore, Bangalore Vs Janardhan Zarapkar
Bombay High Court · (1982) 27 CTR 188 : (1982) 138 ITR 482
Income Tax Act, 1961 — Section 28, 29, 33, 34(3), 34(3)
High Courts25 Sept 1981
Meeraben P. Desai Vs First Ito and Another
Bombay High Court · (1982) 27 CTR 206
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 146
High Courts25 Sept 1981Dismissed
Central India Spinning Weaving and Manufacturing Co. Ltd. (The Empress Mills) Vs Employees'' State Insurance Corporation
Bombay High Court · (1982) 2 BomCR 263
Employees State Insurance Act, 1948 — Section 75Limitation Act, 1963 — Article 137
High Courts25 Sept 1981Dismissed
Shantaram Zunjarkar Vs Rambhau Udawant and Others
Bombay High Court · (1982) 2 BomCR 29
Penal Code, 1860 (IPC) — Section 34, 427, 448
High Courts25 Sept 1981
Dalal Consultants and Engineers P. Ltd. Vs Miss D.V. Bapat, Income Tax Officer-I (3), Bombay and another
Bombay High Court · (1982) 26 CTR 260 : (1982) 138 ITR 334 : (1982) 9 TAXMAN 190
Income Tax Act, 1961 — Section 147, 148, 80MM
High Courts25 Sept 1981
Bombay Printers Ltd. Vs Commissioner of Income Tax, Bombay City-III
Bombay High Court · (1982) 136 ITR 172 : (1982) 8 TAXMAN 187
Income Tax Act, 1961 — Section 104
High Courts25 Sept 1981
Hellenic Lines Ltd. and another Vs Union of India
Bombay High Court · (1981) 8 ELT 918
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 116
High Courts25 Sept 1981
Commissioner of Income Tax, Bombay City-I Vs Hingir Rampur Coal Co. Ltd.
Bombay High Court · (1983) 140 ITR 73 : (1982) 9 TAXMAN 79
Income Tax Act, 1961 — Section 37(1)
High Courts25 Sept 1981
Vasantrao Tirthkar and Another Vs Collector of Osmanabad and Another
Bombay High Court · (1982) 2 BomCR 1
Bombay Village Panchayats Act, 1958 — Section 27, 41(1)
High Courts24 Sept 1981
K.M. Mody Vs Commissioner of Income Tax
Bombay High Court · (1983) 141 ITR 914
High Courts24 Sept 1981Allowed
Mehtabbi Vs State of Maharashtra
Bombay High Court · (1982) 2 BomCR 32
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 313
High Courts24 Sept 1981
Additional Commissioner of Income Tax Vs Indian United Mills Ltd.
Bombay High Court · (1982) 27 CTR 207 : (1983) 141 ITR 399 : (1982) 8 TAXMAN 182
Income Tax Act, 1922 — Section 10(2)
High Courts24 Sept 1981
Mukesh Sunderlal Shah Vs The State of Maharashtra and another
Bombay High Court · (1981) 09 BOM CK 0016
High Courts24 Sept 1981
Commissioner of Income Tax, Bombay City-I Vs Merck Sharp and Dohme of India Ltd.
Bombay High Court · (1983) 140 ITR 332 : (1982) 9 TAXMAN 78
Income Tax Act, 1961 — Section 37, 84
High Courts23 Sept 1981
Padmakar Balkrishna Samant and Others Vs The State of Maharashtra and Others
Bombay High Court · AIR 1981 Bom 422
Constitution of India, 1950 — Article 14, 226
High Courts23 Sept 1981Allowed
Maharashtra Prathamik Shikshak Samiti and others Vs State of Maharashtra and others
Bombay High Court · (1986) MhLj 869
Constitution of India, 1950 — Article 14, 16, 226