High Courts05 Dec 1980Allowed
Bhagwan Motiram Mali (Mahajan) Vs Jayant Shridhar Khare and another
Bombay High Court · (1980) 12 BOM CK 0021
Maharashtra Debt Relief Act, 1975 — Section 10, 11, 12, 2, 2(f)
COURT ARCHIVE
Bombay High Court judgments, 1980
335 judgments · page 2 of 17
High Courts05 Dec 1980
S.H. Motor Transport Company Vs The State Transport Authority
Bombay High Court · (1980) 82 BOMLR 678
Constitution of India, 1950 — Article 132, 133, 134A, 14, 147Road Transport Corporations Act, 1950 — Section 17, 18, 19, 2, 20
High Courts05 Dec 1980
Dharmavat Provision Stores Vs Commissioner of Income Tax
Bombay High Court · (1981) 22 CTR 277 : (1980) 139 ITR 700 : (1981) 7 TAXMAN 90
Income Tax Act, 1961 — Section 256(2), 68
High Courts04 Dec 1980
Commissioner of Income Tax, Bombay City-III Vs Indian Expanded Metals P. Ltd.
Bombay High Court · (1981) 21 CTR 143 : (1982) 134 ITR 483
Income Tax Act, 1961 — Section 84, 84(2), 84(2)(ii)
High Courts04 Dec 1980
Kirloskar Pneumatic Co. Ltd. Vs Commissioner of Income Tax, Poona
Bombay High Court · (1982) 136 ITR 746 : (1981) 7 TAXMAN 85
Income Tax Act, 1961 — Section 37(1)
High Courts03 Dec 1980Dismissed
Shreeram Durgaprasad Vs Sial Soap Stone Factory and others
Bombay High Court · (1982) MhLj 912
Limitation Act, 1963 — Section 18, 19, 20
High Courts03 Dec 1980
In Re: A Letter Dated 2nd/15th Sept. 1980 of Shrikant V. Bhat
Bombay High Court · (1981) 83 BOMLR 251
Constitution of India, 1950 — Article 143
High Courts02 Dec 1980
Shishir Hari Mahajan Vs Banarasibai Rodmal Sharma and another
Bombay High Court · (1982) MhLj 908
High Courts02 Dec 1980Allowed
Kishan Menghraj Gehi and Another Vs Menghraj Gordhandas Gehi and Another
Bombay High Court · (1980) 12 BOM CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 61Penal Code, 1860 (IPC) — Section 34, 420
High Courts02 Dec 1980Allowed
Kishore Ramchandra Kulkarni and Another Vs Vijayrao Narayanrao Borawake and Another
Bombay High Court · (1981) MhLj 721
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31B, 33B(5), 43A(3)
High Courts01 Dec 1980Dismissed
Dr. D.K. Belsare Vs Nagpur University
Bombay High Court · (1980) 82 BOMLR 494
Constitution of India, 1950 — Article 16, 226, 227Land Acquisition Act, 1894 — Section 11, 26
High Courts01 Dec 1980
Krishnabai Shivram Patil Vs Ananda Shivram Patil
Bombay High Court · AIR 1981 Bom 240
Hindu Adoptions and Maintenance Act, 1956 — Section 10, 11, 12, 16
High Courts01 Dec 1980
Wadilal Mathuradas Jain Vs The Assistant Collector of Central Excise and Others
Bombay High Court · AIR 1982 Bom 1
Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 82
High Courts27 Nov 1980
Glaxo Laboratories (India) Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1983) 141 ITR 505 : (1983) 15 TAXMAN 133
Income Tax Act, 1961 — Section 10
High Courts26 Nov 1980
Devi John Vazirani Vs State of Maharashtra and Others
Bombay High Court · AIR 1981 Bom 152
Bombay Land Requisition (Exemption) Rules, 1948 — Rule 4, 5Bombay Land Requisition Act, 1948 — Section 19(2), 5, 6
High Courts25 Nov 1980
Harish Mahindra and another Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1981) 25 CTR 168 : (1982) 135 ITR 191 : (1981) 7 TAXMAN 89
Income Tax Act, 1961 — Section 45, 47, 48, 49, 55
High Courts25 Nov 1980
In Re: N.K. Marathe and Co., Bombay
Bombay High Court · (1981) 8 ELT 301
Customs Act, 1962 — Section 12, 128, 27, 27(1)
High Courts24 Nov 1980
Tata Oil Mills Co. Ltd. Vs Union of India and others
Bombay High Court · (1981) 8 ELT 189
Central Excise Rules, 1944 — Rule 56A
High Courts24 Nov 1980
Gulab Shankar Walve and Vs The Special Land Acquisition Officer and Another
Bombay High Court · AIR 1982 Bom 300 : (1981) MhLj 881
High Courts18 Nov 1980
Maruti Bandu Patil Vs Village Panchayat, Sidhanerli and Others
Bombay High Court · AIR 1981 Bom 378 : (1981) MhLj 255
Bombay Village Panchayat (Sarpanch and Upasarpanch) Election Rules, 1964 — Rule 10, 10(2)Bombay Village Panchayats Act, 1958 — Section 145, 146, 176(2), 28(1), 33