High Courts31 Mar 1981
Laxmibai Narayan Satesa Vs Dattatraya Tukaram Jarande
Bombay High Court · AIR 1983 Bom 289
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28
COURT ARCHIVE
Bombay High Court judgments, 1981
519 judgments · page 20 of 26
High Courts31 Mar 1981
Anna Tatoba Jadhav and Others Vs Anna Bhau Chougule and Others
Bombay High Court · AIR 1982 Bom 174 : (1982) 1 BomCR 136
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 41 Rule 1, 2(2)
High Courts31 Mar 1981
Devidutt Dhurmal Bajaj Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1981) 23 CTR 107 : (1981) 131 ITR 16
Finance Act, 1962 — Section 2(7)
High Courts30 Mar 1981
Workmen of Mukund Iron and Steel Works Ltd. Vs Mukund Iron and Steel Works Ltd. and others
Bombay High Court · (1981) 43 FLR 253 : (1982) 1 LLJ 140
Industrial Disputes Act, 1947 — Section 18, 25
High Courts30 Mar 1981
Commissioner of Income Tax, Bombay City-II Vs Shantilal J. Mehta
Bombay High Court · (1981) 24 CTR 127 : (1981) 132 ITR 453
Income Tax Act, 1961 — Section 139, 139(1), 139(8), 246
High Courts27 Mar 1981
Commissioner of Income Tax, Bombay City-II Vs Western India Chamber of Commerce Ltd.
Bombay High Court · (1982) 26 CTR 90 : (1982) 136 ITR 67
Income Tax Act, 1961 — Section 11, 11(1), 16, 2
High Courts27 Mar 1981
Kranti Mohan Guruprasad Mebra and Another Vs Fatehchand Vasuram Behal
Bombay High Court · AIR 1982 Bom 263 : (1981) 83 BOMLR 445 : (1983) MhLj 141
Civil Procedure Code, 1908 (CPC) — Section 9A
High Courts27 Mar 1981
Commissioner of Income Tax, Bombay City-II Vs Indokem Private Ltd.
Bombay High Court · (1981) 22 CTR 268 : (1981) 132 ITR 125 : (1981) 6 TAXMAN 233
Income Tax Act, 1961 — Section 10(5), 17, 36, 40
High Courts27 Mar 1981Dismissed
Deorao Vithoba Kale Vs Divisional Joint Registrar Co-operative Societies, Nagpur and others
Bombay High Court · (1982) MhLj 543
Maharashtra Co-operative Societies Act, 1960 — Section 150, 77A, 78, 78(1)(b)
High Courts26 Mar 1981
Asian Cables Corporation Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1981) 24 CTR 158 : (1981) 132 ITR 34 : (1981) 6 TAXMAN 244
Income Tax Act, 1961 — Section 80B(5)
High Courts26 Mar 1981
Devidas and others Vs State of Maharashtra
Bombay High Court · (1982) CriLJ 2189
Evidence Act, 1872 — Section 24, 27, 8Penal Code, 1860 (IPC) — Section 395, 411
High Courts26 Mar 1981
The State of Maharashtra Vs Govindrao Narayanrao Ghorpade
Bombay High Court · AIR 1981 Bom 439
Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 7, 7(3)Land Acquisition Act, 1894 — Section 11, 23, 23(1), 4(1)
High Courts25 Mar 1981
Kausar Husein Mohamed Hushin Vs Mohamed Umer Bhota and Others
Bombay High Court · AIR 1982 Bom 91
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14(1)
High Courts25 Mar 1981
Mevaldas Takhatmal Lekhawani Vs State of Maharashtra and another
Bombay High Court · (1981) 83 BOMLR 517 : (1982) CriLJ 46
Criminal Procedure Code, 1973 (CrPC) — Section 313, 452Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 379, 406
High Courts25 Mar 1981
CADBURY FRY (INDIA) LTD. Vs Income Tax OFFICER.
Bombay High Court · (1982) 2 ITD 435
Income Tax Act, 1961 — Section 35C
High Courts23 Mar 1981
Anant Mahadeo Godbole Vs Achut Ganesh Godbole and Others
Bombay High Court · AIR 1981 Bom 357 : (1981) MhLj 640
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 33 Rule 3, Order 43 Rule 1, Order 43 Rule 1AContract Act, 1872 — Section 19A
High Courts23 Mar 1981
Eknath Dagadu Kurne and Another Vs State of Maharashtra State of Maharashtra Vs Eknath Dagadu Kurne and Another
Bombay High Court · (1981) 03 BOM CK 0036
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts20 Mar 1981
Laherchand Dhanji Vs Union of India and others
Bombay High Court · (1981) 25 CTR 159 : (1982) 135 ITR 689
Income Tax Act, 1961 — Section 10, 139, 148, 3, 3(1)
High Courts20 Mar 1981
Hari Nilkantha Patwardhan Vs Mahadev Vinayak Sathe
Bombay High Court · (1981) 83 BOMLR 524 : (1982) MhLj 91
Criminal Procedure Code, 1973 (CrPC) — Section 204, 243, 244, 246, 247Penal Code, 1860 (IPC) — Section 109, 323, 354, 408, 409
High Courts20 Mar 1981
Dawn Mills Co. Limited Vs Union of India
Bombay High Court · (1990) 47 ELT 256
Constitution of India, 1950 — Article 226