High Courts18 Apr 1980
Commissioner of Income Tax Vs Prabhudas and Co.
Bombay High Court · (1980) 17 CTR 8
Income Tax Act, 1961 — Section 73, 73(2), 75, 75(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,940 of 3,665
High Courts17 Apr 1980
Commissioner of Income Tax Bombay City-I Vs Trustees of Miss Gargiben Trust (No. 1) and others
Bombay High Court · (1980) 18 CTR 352 : (1981) 130 ITR 479 : (1980) 4 TAXMAN 446
Income Tax Act, 1961 — Section 114, 159, 160, 160(1), 161
High Courts17 Apr 1980
Laxman Jayaram Shant Vs The State of Maharashtra
Bombay High Court · (1981) 83 BOMLR 15 : (1981) CriLJ 387 : (1980) MhLj 833
Constitution of India, 1950 — Article 14, 17, 19, 35Criminal Procedure Code, 1973 (CrPC) — Section 162Protection of Civil Rights Act, 1955 — Section 12, 3, 4, 5, 6
High Courts17 Apr 1980
Associated Cement Co. Ltd. Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1981) 127 ITR 560 : (1980) 4 TAXMAN 435
Income Tax Act, 1961 — Section 265(1), 90
High Courts16 Apr 1980
Harkisondas Gokaldas Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1981) 20 CTR 215 : (1982) 136 ITR 288 : (1981) 6 TAXMAN 169
Income Tax Act, 1961 — Section 184, 184(1), 185, 2(23)
High Courts16 Apr 1980
H.I. Kazi Vs J.C. Agarwal and others
Bombay High Court · (1980) 41 FLR 171 : (1981) 2 LLJ 410
Industrial Disputes Act, 1947 — Section 25F
High Courts15 Apr 1980Allowed
Dyandeo Appa Gaikwad Vs State of Maharashtra
Bombay High Court · (1980) 04 BOM CK 0043
Evidence Act, 1872 — Section 3, 45Penal Code, 1860 (IPC) — Section 302, 382, 392
High Courts15 Apr 1980Dismissed
Municipal Council Vs Shivaji Sindhi Co-op. Hsg. Society Ltd.
Bombay High Court · (1980) 04 BOM CK 0042
Maharashtra Municipalities Act, 1965 — Section 113, 115, 119, 121, 123
High Courts15 Apr 1980
J.R. Mehta Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1980) 18 CTR 347 : (1980) 126 ITR 476 : (1980) 4 TAXMAN 522
Income Tax Act, 1922 — Section 10(2), 12(2)
High Courts14 Apr 1980
Shah Premji Velji Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (1980) 04 BOM CK 0046
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 17, 18, 7
High Courts14 Apr 1980
Inayatullah Rizwi Vs Rahimatullah and other
Bombay High Court · (1981) CriLJ 1398 : (1981) MhLj 249
Constitution of India, 1950 — Article 134
High Courts14 Apr 1980
Bhogilal Virchand Vs Commissioner of Income Tax, Poona
Bombay High Court · (1980) 17 CTR 32 : (1981) 5 TAXMAN 65
Income Tax Act, 1961 — Section 147, 148, 149, 297(2), 34
High Courts11 Apr 1980
Dinanath Narayan Muley Vs Ram Mulchand Bhatia and Others
Bombay High Court · (1980) 04 BOM CK 0051
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 15ACivil Procedure Code, 1908 (CPC) — Order 7 Rule 1
High Courts11 Apr 1980
Taru Jethmal Lalvani Vs D.M. Torgal and Others
Bombay High Court · AIR 1981 Bom 147
Bombay Land Requisition (Exemption) Rules, 1948 — Rule 4, 5Bombay Land Requisition Act, 1948 — Section 19(2), 5, 6
High Courts11 Apr 1980
Kasturchand Ramlal Badjate Vs The State of Maharashtra
Bombay High Court · (1981) 83 BOMLR 8 : (1981) CriLJ 1328
Penal Code, 1860 (IPC) — Section 120
High Courts11 Apr 1980
Commissioner of Income Tax Vs H.R. Karandikar Commissioner Of Income Tax Vs D.B. Phatak Commissioner Of Income Tax Vs M.G. Desai
Bombay High Court · (1981) 20 CTR 196 : (1981) 6 TAXMAN 242
Income Tax Act, 1961 — Section 256(2), 4(1)
High Courts10 Apr 1980
M/s Mohanlal Devdanbhai Chokshi and others Vs J.S. Wagh and another
Bombay High Court · (1981) CriLJ 454
Penal Code, 1860 (IPC) — Section 500
High Courts09 Apr 1980
Radhakrishna Ramnarain Limited Vs R. Parthasarthi and Others
Bombay High Court · (1980) CENCUS 278
High Courts09 Apr 1980
Mereanji Dadabhai Mehta and Another Vs Mohan Madhav and Others
Bombay High Court · AIR 1982 Bom 124
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 41 Rule 27
High Courts08 Apr 1980
Commissioner of Income Tax, Bombay City-VI Vs Sadabhakti Prakashan Printing Press (P.) Ltd.
Bombay High Court · (1980) 125 ITR 326
Income Tax Act, 1961 — Section 41(1)