High Courts19 Mar 1980
Commissioner of Wealth Tax, Bombay City-II Vs Gammon India P. Ltd.
Bombay High Court · (1981) 130 ITR 471 : (1980) 4 TAXMAN 246
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,942 of 3,665
High Courts18 Mar 1980
Nanalal Goverdhandas and Co. and Others Vs Samratbai Lilachand Shah
Bombay High Court · AIR 1981 Bom 1 : (1981) 83 BOMLR 6 : (1980) MhLj 867
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13, 13(1), 13(2)Constitution of India, 1950 — Article 227
High Courts14 Mar 1980Allowed
Rudmal Shionarayan Haridwar Vs State of Maharashtra and others
Bombay High Court · (1980) MhLj 842
Land Acquisition Act, 1894 — Section 4, 5A, 6, 6(3), 9
High Courts14 Mar 1980
Synthetics and Chemicals Ltd. Vs S.C. Coutinho and others
Bombay High Court · (1981) 8 ELT 414
Customs Act, 1962 — Section 12, 14, 15, 15(1), 25
High Courts13 Mar 1980
Commissioner Wealth Tax, Bombay City-I Vs Y.A. Fazalbhoy
Bombay High Court · (1980) 131 ITR 115 : (1981) 5 TAXMAN 319
Wealth Tax Act, 1957 — Section 4(1)
High Courts13 Mar 1980
Sugar Selling Agency P. Ltd. and another Vs R. Kannan, Income Tax Officer, Companies Circle II(3), Bombay and another
Bombay High Court · (1981) 130 ITR 801
Companies Act, 1956 — Section 363Income Tax Act, 1961 — Section 147
High Courts13 Mar 1980
Commissioner of Wealth Tax Vs K.N.J. Dady, Legal Heirs of Late S.N.J. Dady
Bombay High Court · (1980) 18 CTR 193
Wealth Tax Act, 1957 — Section 19A
High Courts13 Mar 1980
Commissioner of Wealth Tax, Bombay City-I Vs Kali D. Cawasji
Bombay High Court · (1980) 17 CTR 25 : (1981) 131 ITR 158 : (1981) 5 TAXMAN 99
Wealth Tax Act, 1957 — Section 2, 2(e)
High Courts13 Mar 1980Allowed
Sugar Selling Agency (P.) Ltd. Vs R. Kannan, ITO
Bombay High Court · (1980) 4 TAXMAN 499
Companies Act, 1956 — Section 147, 348, 349, 350, 351Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34, 34(1)
High Courts12 Mar 1980
Commissioner of Wealth Tax, Bombay City-II Vs A.E. Maskati
Bombay High Court · (1980) 17 CTR 9 : (1981) 132 ITR 89 : (1980) 4 TAXMAN 358
Income Tax Act, 1961 — Section 104Wealth Tax Act, 1957 — Section 27(1)
High Courts12 Mar 1980
Dr. B.R. Rairikar and another Vs Uday Bhalchandra Wavikar and others
Bombay High Court · (1980) 03 BOM CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Press and Registration of Books Act, 1867 — Section 12, 3
High Courts12 Mar 1980
Seth Ramnath K. Daga Vs Commissioner of Wealth-tax, Bombay City-II
Bombay High Court · (1981) 127 ITR 371 : (1980) 4 TAXMAN 240
Wealth Tax Act, 1957 — Section 2(e), 27(1), 4, 4(5)
High Courts11 Mar 1980Dismissed
Asha Lalit Kanodia Vs Vijaykumar Surajmal Kanodia and Others
Bombay High Court · (1980) 03 BOM CK 0028
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 27Registration Act, 1908 — Section 17
High Courts11 Mar 1980
Commissioner of Wealth Tax, Bombay City-II Vs Associated Cement Co. Ltd.
Bombay High Court · (1981) 128 ITR 626 : (1980) 4 TAXMAN 556
Wealth Tax Act, 1957 — Section 2(m)
High Courts10 Mar 1980
Balmukund Narsingdas Somani and Others Vs Prakash Jagdish Ambali and Others
Bombay High Court · (1980) 03 BOM CK 0025
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2), 23, 23(2)Constitution of India, 1950 — Article 227
High Courts10 Mar 1980
Commissioner of Wealth Tax, Bombay City-II Vs Mrs. P.G. Rao
Bombay High Court · (1981) 128 ITR 584 : (1980) 4 TAXMAN 118
Income Tax Act, 1961 — Section 256(2), 64, 64(4)Wealth Tax Act, 1957 — Section 27(3), 4, 4(1)(a), 4(1)(a)(ii)
High Courts10 Mar 1980
The State of Maharashtra Vs Fulchand Dagadoo and others
Bombay High Court · (1981) CriLJ 503
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 190, 204, 482Penal Code, 1860 (IPC) — Section 279, 337
High Courts07 Mar 1980
Industrial Tubes Manufacturing Co. Ltd. Vs S.R. Samant, Judge, Industrial Court and others
Bombay High Court · (1980) 2 LLJ 444 : (1980) MhLj 713
Industrial Disputes Act, 1947 — Section 23(c), 24, 24(1)(i), 25Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24(2)(a), 25, 25(5), 27, 30
High Courts07 Mar 1980Dismissed
Dwarkadas Mulji and others Vs Shantilal Laxmidas Gandhi and another
Bombay High Court · (1980) MhLj 404
Arbitration Act, 1940 — Section 20Bombay Public Trusts Act, 1950 — Section 50, 51Civil Procedure Code, 1908 (CPC) — Section 47
High Courts06 Mar 1980
Devidas Dank Vs Sudhakar Deshpande and Another
Bombay High Court · (1980) 03 BOM CK 0021