High Courts27 Aug 1981
S.K. Mahboob and Others Vs State of Maharashtra and Another
Bombay High Court · (1982) 2 BomCR 23
Legal Practitioners Act, 1879 — Section 36(4)Penal Code, 1860 (IPC) — Section 188
COURT ARCHIVE
Bombay High Court judgments, 1981
519 judgments · page 12 of 26
High Courts27 Aug 1981
T.C.G. Industries Pvt. Ltd. Vs Union of India and another
Bombay High Court · (1989) 25 ECR 414 : (1983) 12 ELT 319
Central Excise Rules, 1944 — Rule 173Q
High Courts27 Aug 1981
Commissioner of Income Tax, Bombay City-III Vs Public Utilities Investment Trust Ltd.
Bombay High Court · (1982) 26 CTR 135 : (1983) 143 ITR 257
Income Tax Act, 1961 — Section 18(3B), 256(1), 37
High Courts27 Aug 1981
Saroj Dattaram Salvi Vs The Commissioner of Police, Gr. Bombay and others
Bombay High Court · (1981) 08 BOM CK 0013
Penal Code, 1860 (IPC) — Section 143, 302, 324, 326, 34
High Courts25 Aug 1981
Rajendra Bhati Vs Babulal Tarachand and Co.
Bombay High Court · (1982) 1 BomCR 333
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 11Maharashtra Debt Relief Act, 1975 — Section 11, 12, 2, 4, 7
High Courts25 Aug 1981Allowed
Gitabai Deshmukh Vs Prabhavati Deshmukh
Bombay High Court · (1982) 84 BOMLR 412
Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 5AMaharashtra Land Revenue Code, 1966 — Section 13, 181, 182, 192, 193
High Courts25 Aug 1981
Commissioner of Income Tax, Bombay City-I Vs Bombay Suburban Electricity Co. Ltd.
Bombay High Court · (1983) 142 ITR 298
Income Tax Act, 1961 — Section 43(1), 43(6)(b)
High Courts25 Aug 1981
Dhirajlal Amritlal Mehta Vs Union of India
Bombay High Court · (1982) 10 ELT 273
Customs Act, 1962 — Section 110, 110(1), 110(2), 111, 112
High Courts24 Aug 1981
Sabira Begum Habibullah Shaikh Vs District Magistrate and Others
Bombay High Court · (1982) 1 BomCR 103
Constitution of India, 1950 — Article 22(5)
High Courts24 Aug 1981Dismissed
Maharashtra State Electricity Board Vs Shashibala Jagmohandas Saraf (L.R.)
Bombay High Court · (1982) MhLj 446
Contract Act, 1872 — Section 74Electricity Act, 1910 — Section 22, 23, 23(4), 24, 26(6)
High Courts24 Aug 1981Allowed
Pyaribi and others Vs Ulfatbi Khan and another
Bombay High Court · (1986) MhLj 619
Partition Act, 1893 — Section 2
High Courts24 Aug 1981
Commissioner of Income Tax Vs Gokak Mills Ltd.
Bombay High Court · (1982) 27 CTR 256 : (1982) 135 ITR 758
Income Tax Act, 1961 — Section 256(1)Super Profits Tax Act, 1963 — Section 2(9)
High Courts24 Aug 1981
Commissioner of Income Tax, Bombay City-II Vs Duncan Stratton and Company Ltd.
Bombay High Court · (1982) 26 CTR 280 : (1983) 140 ITR 1025
Income Tax Act, 1961 — Section 246
High Courts24 Aug 1981
Shantabai and another Vs State of Maharashtra
Bombay High Court · (1981) 08 BOM CK 0011
Constitution of India, 1950 — Article 17, 366Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 504, 506
High Courts22 Aug 1981
Shankar Ganpat Sarphare and Another Vs Maruti Haibat Sarphare and Others
Bombay High Court · AIR 1982 Bom 191
Khoti Settlement Act, 1980 — Section 6, 9Transfer of Property Act, 1882 — Section 52
High Courts21 Aug 1981
Madhu Wool Spinning Mills Vs Union of India and others
Bombay High Court · (1989) 25 ECR 531 : (1983) 14 ELT 2200
Customs Act, 1962 — Section 124, 160, 19, 25
High Courts21 Aug 1981
Trustees and Executors of the Late Shri Shamji Kheta Vs Income Tax Officer, Central Circle-V, Nagpur
Bombay High Court · (1984) 148 ITR 219
Income Tax Act, 1922 — Section 34(1)
High Courts21 Aug 1981Dismissed
Bansilal Rampratap Rathi Vs Suratsing Chandanmal and others
Bombay High Court · (1982) MhLj 628
Transfer of Property Act, 1882 — Section 108, 108(o)
High Courts19 Aug 1981Allowed
Ramsevak Durgaprasad Tiwari Vs Ramesh Dullabhji
Bombay High Court · (1982) MhLj 185
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13(3)(i)(ii)(iv)
High Courts18 Aug 1981
Controller of Estate Duty, Bombay City-I Vs Fakirchand Fatehchand Sachdev Controller of Estate Duty, Poona Vs Rikabchand Ratnaji Controller of Estate Duty Vs Ahilya Kashinath Sawant
Bombay High Court · (1981) 25 CTR 376 : (1982) 134 ITR 268
Income Tax Act, 1961 — Section 45