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Bombay High Court judgments

73,288 judgments · page 2,939 of 3,665

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High Courts28 Apr 1980Allowed

Bomanji Kavasji Boman Behram and Others Vs Mehernosh Minochar Mehta and Others

Bombay High Court · (1980) 04 BOM CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 13, 14, 2Penal Code, 1860 (IPC) — Section 114, 420
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High Courts28 Apr 1980

Commissioner of Income Tax Bombay City-II Vs D.G. Goenka

Bombay High Court · (1981) 129 ITR 260

Income Tax Act, 1961 — Section 14, 183, 263, 297, 56
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High Courts28 Apr 1980

Bhikamsingh Sapkal and Others Vs Maharashtra State Road Transport Corporation and Another

Bombay High Court · (1980) 2 BomCR 332

Bombay State Road Transport Corporation Employees Service Regulations — Regulation 33, 44Road Transport Corporations Act, 1950 — Section 45
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High Courts24 Apr 1980

Commissioner of Income Tax, Bombay City-II Vs Mohanlal Bros.

Bombay High Court · (1982) 133 ITR 642 : (1980) 4 TAXMAN 425

Income Tax Act, 1961 — Section 37(1)
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High Courts24 Apr 1980

Commissioner of Income Tax Bombay City-II Vs Hindustan Export and Import Corporation Pvt. Ltd.

Bombay High Court · (1983) 139 ITR 691 : (1981) 5 TAXMAN 169

Income Tax Act, 1961 — Section 297(2), 3, 70, 71, 72
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High Courts23 Apr 1980Dismissed

Shriram Damodar Muley Vs Ratanlal Mathuradas Kedia and others

Bombay High Court · (1980) MhLj 765

Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 426, 482Penal Code, 1860 (IPC) — Section 34, 380, 426
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High Courts23 Apr 1980Partly Allowed

Bandopant Satyappa Sangle Vs Raghunath Ramchandra Bide and Another

Bombay High Court · (1980) 04 BOM CK 0004

Penal Code, 1860 (IPC) — Section 499, 500, 52
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High Courts22 Apr 1980

Commissioner of Income Tax, Bombay City-I Vs Oudh Sugar Mills Ltd.

Bombay High Court · (1981) 129 ITR 711 : (1980) 4 TAXMAN 553

Super Profits Tax Act, 1963 — Section 2(9)
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High Courts22 Apr 1980Allowed

Gajanan Laxman Bhalchandra Vs Rangrao Amrutrao Deshpande and Others

Bombay High Court · (1981) 83 BOMLR 12 : (1980) MhLj 821

Evidence Act, 1872 — Section 138, 143, 148, 149Penal Code, 1860 (IPC) — Section 109, 34, 499, 500
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High Courts21 Apr 1980

State of Maharashtra Vs Zamandas Vansimal Paryan

Bombay High Court · (1981) CriLJ 383

Prevention of Food Adulteration Act, 1954 — Section 16(1)(A)(i)
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High Courts21 Apr 1980

Commissioner of Gift Tax Vs Jer Navis Lubimeff

Bombay High Court · (1980) 18 CTR 196

Gift Tax Act, 1958 — Section 2, 4(1)
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High Courts21 Apr 1980

Commissioner of Income Tax Bombay City-I Vs N.U.C. Private Ltd.

Bombay High Court · (1980) 126 ITR 377 : (1980) 4 TAXMAN 436

Income Tax Act, 1961 — Section 104, 109, 80HH
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High Courts18 Apr 1980Dismissed

Y.K. Nalavade Vs Ananda G. Chavan

Bombay High Court · (1980) 82 BOMLR 454

Hindu Adoptions and Maintenance Act, 1956 — Section 12, 2
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High Courts18 Apr 1980

Y.K. Nalavade and Others Vs Ananda G. Chavan and Others

Bombay High Court · AIR 1981 Bom 109

Hindu Adoptions and Maintenance Act, 1956 — Section 12, 2
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High Courts18 Apr 1980

Harkubai G. Sundechamutha Vs Shankar Daulat Bengane and Others

Bombay High Court · AIR 1980 Bom 384 : (1980) MhLj 671

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31Transfer of Property Act, 1882 — Section 106, 3
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High Courts18 Apr 1980

Commissioner of Income Tax, Bombay City-II Vs Hindustan Industrial Agencies P. Ltd.

Bombay High Court · (1982) 135 ITR 436 : (1980) 4 TAXMAN 204

Income Tax Act, 1961 — Section 28
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High Courts18 Apr 1980

Commissioner of Income Tax, Bombay City-III Vs Trade Wings Private Ltd.

Bombay High Court · (1980) 126 ITR 399 : (1980) 4 TAXMAN 206

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High Courts18 Apr 1980

Commissioner of Income Tax Bombay City-II Vs Nariman B. Bharucha and Sons

Bombay High Court · (1980) 1 CTR 17 : (1981) 130 ITR 863 : (1980) 4 TAXMAN 76

Income Tax Act, 1961 — Section 5
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High Courts18 Apr 1980

Controller of Estate Duty, Bombay ITO-III Vs Vasantrai B. Mehta

Bombay High Court · (1981) 20 CTR 187 : (1982) 133 ITR 411 : (1981) 6 TAXMAN 279

Estate Duty Act, 1953 — Section 27(1)
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High Courts18 Apr 1980

Ugar Sugar Works Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1980) 18 CTR 194

Income Tax Act, 1961 — Section 34(3)(a)
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