High Courts12 Jan 1981
Commissioner of Wealth Tax Vs Viaykishore Ballabhdas Rathi and Another
Bombay High Court · (1981) 22 CTR 279
Wealth Tax Act, 1957 — Section 20
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,930 of 3,665
High Courts12 Jan 1981
Controller of Estate Duty, M.P. Nagpur Vs Narayandas Gattani
Bombay High Court · (1981) 24 CTR 149 : (1982) 138 ITR 670 : (1981) 7 TAXMAN 108
Estate Duty Act, 1953 — Section 10, 64(1)
High Courts12 Jan 1981
Commissioner of Agricultural Income Tax Vs Ramkuvar and others
Bombay High Court · (1983) 141 ITR 85
Income Tax Act, 1961 — Section 139(2), 147, 148
High Courts12 Jan 1981
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Indian Tube Company Ltd.
Bombay High Court · (1981) 01 BOM CK 0001
Bombay Sales Tax Act, 1959 — Section 20, 35, 57, 61(1), 62
High Courts09 Jan 1981
Commissioner of Income Tax, Vidarbha and Marathwada Vs Umashankar Saraf
Bombay High Court · (1983) 139 ITR 842 : (1981) 7 TAXMAN 106
Income Tax Act, 1961 — Section 271(1)
High Courts09 Jan 1981
Gangadhar Vishwanath Ranade (No. 1) and others Vs Income Tax Officer
Bombay High Court · (1989) 177 ITR 163
Income Tax Act, 1961 — Section 116, 124, 131, 132, 133
High Courts08 Jan 1981
Union of India and another Vs Bharat Petroleum Corporation Limited
Bombay High Court · (1987) 30 ELT 383
Customs Act, 1962 — Section 2(21)Merchant Shipping Act, 1958 — Section 3(A), 407Mineral Products (Additional Duties of Excise and Customs) Act, 1958 — Section 3(3)
High Courts08 Jan 1981Dismissed
State of Maharashtra Vs Shankarlal Sitaram Sharma and Laxminarayan Chunilal Bharadiya and Others
Bombay High Court · (1981) 01 BOM CK 0033
Prevention of Food Adulteration Act, 1954 — Section 16, 17, 7Prevention of Food Adulteration Rules, 1955 — Rule 44A
High Courts08 Jan 1981
Jayantilal Bhagwandas Shah and etc. Vs State of Maharashtra and others
Bombay High Court · (1981) 83 BOMLR 190 : (1981) CriLJ 767 : (1981) MhLj 487
Constitution of India, 1950 — Article 21, 226
High Courts08 Jan 1981
Commissioner of Income Tax Vs Sindhubai Vasant Sahukar
Bombay High Court · (1981) 24 CTR 153 : (1981) 131 ITR 115
Income Tax Act, 1961 — Section 171, 64
High Courts07 Jan 1981
Sahadeo Dhaku Ghadigaonkar and Another Vs Vasudeo Mahadeo Sawant and Others
Bombay High Court · (1981) 01 BOM CK 0034
Bombay Public Trusts Act, 1950 — Section 50, 80Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 9
High Courts07 Jan 1981
Jagannath Vs State of Maharashtra
Bombay High Court · (1981) 01 BOM CK 0032
Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 34
High Courts07 Jan 1981
Commissioner of Wealth-tax Vs Shrikant Ramnarayan Mor
Bombay High Court · (1981) 23 CTR 111 : (1984) 147 ITR 412
Income Tax Act, 1961 — Section 271(1)Wealth Tax Act, 1957 — Section 14, 14(1), 14(2), 16, 16(5)
High Courts07 Jan 1981
COMMISSIONER OF INCOME TAX Vs SAMBASIO and CO.
Bombay High Court · (1981) 24 CTR 159
Income Tax Act, 1922 — Section 31(3)
High Courts07 Jan 1981
Commissioner of Income Tax Vs Sambasio and Co.
Bombay High Court · (1981) 24 CTR 159
Income Tax Act, 1961 — Section 250(2), 251
High Courts06 Jan 1981
Ceramics and Electrical Industries Pvt. Ltd. and another Vs Union of India and others
Bombay High Court · (1981) 83 BOMLR 262 : (1981) 8 ELT 358
Central Excises and Salt Act, 1944 — Section 2, 36(2)
High Courts05 Jan 1981
Commissioner of Income Tax, Vidarbha and Marathwada, Nagpur Vs Bhutani Enterprises
Bombay High Court · (1984) 147 ITR 389 : (1981) 7 TAXMAN 107
Income Tax Act, 1961 — Section 143(3), 274(1), 274(2), 275
High Courts05 Jan 1981
Francis Joseph Rebellow Vs Olivia Jane Rebellow and Others
Bombay High Court · AIR 1981 Bom 234
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2)Limitation Act, 1908 — Article 106Limitation Act, 1963 — Article 5
High Courts05 Jan 1981
Commissioner of Income Tax Vs Rizumal Pherumal
Bombay High Court · (1987) 63 CTR 132 : (1988) 169 ITR 25
Gift Tax Act, 1958 — Section 17(1)Income Tax Act, 1961 — Section 143(3), 271, 271(1), 274, 274(1)
High Courts30 Dec 1980
V.M. Salgaocar and Brother Pvt. Ltd. and others Vs K.C. Lahiri, Assistant Collector of Customs and Central Excise, Marmagoa and others
Bombay High Court · (1982) 10 ELT 322
Customs Act, 1962 — Section 2(21)