CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Bombay High Court/1981

COURT ARCHIVE

Bombay High Court judgments, 1981

519 judgments · page 19 of 26

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
  • 1949
  • 1948
  • 1947
  • 1946
  • 1945
  • 1944
  • 1943
  • 1942
  • 1941
  • 1940
  • 1939
  • 1938
  • 1937
  • 1936
  • 1935
  • 1934
  • 1933
  • 1932
  • 1931
  • 1930
  • 1929
  • 1928
  • 1927
  • 1926
  • 1925
  • 1924
  • 1923
  • 1922
  • 1921
  • 1920
  • 1919
  • 1918
  • 1917
  • 1916
  • 1915
  • 1914
  • 1913
  • 1912
  • 1911
  • 1910
  • 1909
  • 1908
  • 1907
  • 1906
  • 1905
  • 1904
  • 1903
  • 1902
  • 1901
High Courts08 Apr 1981

Bhavarlal Pruthviraj Jain Vs The State of Maharashtra

Bombay High Court · (1982) CriLJ 1647

Criminal Procedure Code, 1973 (CrPC) — Section 468
Read judgment
High Courts08 Apr 1981

Commissioner of Income Tax, Bombay City-II Vs Burroughs Wellcome and Co. (India) Pvt. Ltd.

Bombay High Court · (1981) 23 CTR 102 : (1982) 133 ITR 37

Income Tax Act, 1961 — Section 37
Read judgment
High Courts08 Apr 1981

Jugal Kishore Vishindas Vazirani Vs K.G. Bhaskaran

Bombay High Court · (1989) 25 ECR 498 : (1990) 45 ELT 367

Constitution of India, 1950 — Article 226
Read judgment
High Courts07 Apr 1981Allowed

Gajanan Damodar Deokar Vs Rashtriya Girni Kamgar Sangh and Others

Bombay High Court · (1982) 1 BomCR 259

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 3
Read judgment
High Courts07 Apr 1981

Jamnadas Motimal Vanwari Vs Ishwaribai Tejandas Alwani

Bombay High Court · AIR 1981 Bom 314 : (1981) 83 BOMLR 274 : (1981) MhLj 701

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(1), 11(2), 11(3), 11(4)
Read judgment
High Courts07 Apr 1981

Commissioner of Income Tax, Bombay City-II Vs Abdullabhai M. Moonim

Bombay High Court · (1982) 26 CTR 250 : (1981) 132 ITR 642

Income Tax Act, 1961 — Section 22, 23, 24, 24(1), 25
Read judgment
High Courts07 Apr 1981

Commissioner of Income Tax, Bombay City-I Vs Hindustan Lever Ltd.

Bombay High Court · (1982) 26 CTR 137 : (1982) 133 ITR 614 : (1981) 7 TAXMAN 112

Read judgment
High Courts06 Apr 1981

Commissioner of Income Tax, Bombay City-III Vs H.D. Dennis and others

Bombay High Court · (1982) 26 CTR 107 : (1982) 135 ITR 1 : (1981) 7 TAXMAN 231

Income Tax Act, 1961 — Section 144, 147, 148, 15, 16
Read judgment
High Courts06 Apr 1981

Vasant Ambadas Pandit Vs Bombay Municipal Corporation and Others

Bombay High Court · AIR 1981 Bom 394 : (1981) 83 BOMLR 248 : (1981) MhLj 706

Bombay Municipal Corporation Act, 1888 — Section 351, 527Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6, Order 7 Rule 11, 80, 9
Read judgment
High Courts06 Apr 1981

Yeshwant Gunaji Sorte Vs The State of Maharashtra

Bombay High Court · (1981) 04 BOM CK 0015

Penal Code, 1860 (IPC) — Section 161, 21
Read judgment
High Courts02 Apr 1981

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

Bombay High Court · (1982) 27 CTR 183 : (1982) 136 ITR 186 : (1982) 9 TAXMAN 203

Finance Act, 1964 — Section 2(5)(c)Income Tax Act, 1961 — Section 256(1)Industries (Development and Regulation) Act, 1951 — Section 2
Read judgment
High Courts02 Apr 1981

Shripati Madhav Dure Vs Fulabai Balaji Dure

Bombay High Court · AIR 1981 Bom 224

Hindu Womens Right to Property Act, 1937 — Section 1(2)
Read judgment
High Courts02 Apr 1981

Narendra Narottamdas Kapadia Vs Central Bureau of Investigation and Another

Bombay High Court · (1982) 1 BomCR 148 : (1981) 83 BOMLR 362

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 154, 437(1), 438, 438(1)Evidence Act, 1872 — Section 123, 24, 25, 27
Read judgment
High Courts01 Apr 1981

Commissioner of Income Tax, Bombay City-III Vs Service Station Equipment Pvt. Ltd.

Bombay High Court · (1981) 6 TAXMAN 349

Income Tax Act, 1961 — Section 37(1)
Read judgment
High Courts01 Apr 1981

Devichand Balkrishna Sonavane and Others Vs Kisan Shripati Dhumal and Others

Bombay High Court · AIR 1981 Bom 226 : (1981) MhLj 744

Factories Act, 1948 — Section 2Transfer of Property Act, 1882 — Section 106
Read judgment
High Courts01 Apr 1981

Hariram Hemraj Vs Commissioner of Income Tax, Bombay City-III

Bombay High Court · (1982) 27 CTR 254 : (1982) 136 ITR 168 : (1981) 7 TAXMAN 301

Income Tax Act, 1961 — Section 69
Read judgment
High Courts01 Apr 1981

COMMISSIONER OF Income Tax, BOMBAY CITY-III Vs SERVICE STATION EQUIPMENT PVT. LTD.

Bombay High Court · (1981) 22 CTR 72 : (1981) 132 ITR 130

Income Tax Act, 1961 — Section 256(1)
Read judgment
High Courts01 Apr 1981

Bapatla Vyankateshwar Rao Vs State of Maharashtra

Bombay High Court · (1982) 1 BomCR 301

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 366
Read judgment
High Courts31 Mar 1981

Commissioner of Income Tax, Bombay City-II Vs Khandelwal Mining and Ores Pvt. Ltd.

Bombay High Court · (1981) 23 CTR 104 : (1983) 140 ITR 701 : (1981) 7 TAXMAN 42

Income Tax Act, 1961 — Section 57
Read judgment
High Courts31 Mar 1981

Cooper Engineering Ltd. Vs Commissioner of Income Tax, Bombay City-I

Bombay High Court · (1982) 26 CTR 101 : (1982) 135 ITR 597 : (1981) 7 TAXMAN 292

Income Tax Act, 1961 — Section 37(1)
Read judgment
Previous1…1718192021…26Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions