High Courts12 Oct 1981
Sinna Vankatesh Kanchan Vs The State of Maharashtra
Bombay High Court · (1981) 10 BOM CK 0006
COURT ARCHIVE
Bombay High Court judgments, 1981
519 judgments · page 5 of 26
High Courts07 Oct 1981Dismissed
State of Maharashtra Vs Anubai Kashirao Nalwade and others
Bombay High Court · (1982) MhLj 74
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 4, 4(1), 4(1)
High Courts07 Oct 1981
Indoglass Private Limited and others Vs Union of India and others
Bombay High Court · (1982) 10 ELT 135
Central Excises and Salt Act, 1944 — Section 3, 6Constitution of India, 1950 — Article 226
High Courts07 Oct 1981
Piramal Spg. and Wvg. Mills Ltd. Vs Union of India and others
Bombay High Court · (1982) 10 ELT 145
Central Excises and Salt Act, 1944 — Section 2(F)
High Courts07 Oct 1981
Kishan alias Krishnakant, Ranchhoddas Kapadia and Another Vs Lalji Dharmdas Kapadia and Others
Bombay High Court · (1982) 1 BomCR 478 : (1982) MhLj 216
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 63General Clauses Act, 1897 — Section 6
High Courts07 Oct 1981
Zilla Sahakari Kendriya Bank Maryadit Vs National Insurance Company Ltd.
Bombay High Court · (1984) 55 CompCas 317
Contract Act, 1872 — Section 172, 173, 176, 178, 23
High Courts07 Oct 1981
Bilasrai Juharmal, (HUF) Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1982) 9 CTR 179 : (1983) 141 ITR 915
Income Tax Act, 1961 — Section 37(1)
High Courts07 Oct 1981
Shrikrishna Annaji Sonatake Vs Ramnarayan Pannalal Lathi and Others
Bombay High Court · AIR 1982 Bom 487 : (1983) MhLj 248
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 41 Rule 4
High Courts07 Oct 1981Allowed
Magalin Gracious Vs State of Maharashtra and two others
Bombay High Court · (1982) MhLj 50
Constitution of India, 1950 — Article 22, 22(1), 22(5), 22(5)National Security Act, 1980 — Section 3(2)
High Courts06 Oct 1981Dismissed
State of Maharashtra Vs Bhagwan Zingu Wardhe
Bombay High Court · (1982) MhLj 134
Criminal Procedure Code, 1973 (CrPC) — Section 360, 377, 377(3), 389, 389(3)Penal Code, 1860 (IPC) — Section 325
High Courts06 Oct 1981Dismissed
Dnyanoba Sukhdeo Lande and Another Vs Shrirang Mahataraji Dhurwade
Bombay High Court · (1982) 2 BomCR 18
Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 50B, 53A
High Courts06 Oct 1981
Nityanand A. Shetty Vs Vikram Jayantilal Bangdiwala and Another
Bombay High Court · (1982) 1 BomCR 513
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 203, 245, 482Penal Code, 1860 (IPC) — Section 420
High Courts06 Oct 1981Allowed
Bayabai Bondhe Vs Saibai Tonge and another
Bombay High Court · (1983) MhLj 172
High Courts06 Oct 1981Allowed
M.R. Bhuibhar Vs Divisional Joint Registrar, Co-operative Society, Nagpur and others
Bombay High Court · (1982) MhLj 368
Industries (Development and Regulation) Act, 1951 — Section 18AAMaharashtra Co-operative Societies Act, 1960 — Section 78
High Courts06 Oct 1981Allowed
Kewaldas Pandurang Awale Vs Kunda Kewaldas Awale
Bombay High Court · (1982) MhLj 167
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts05 Oct 1981
Ravindra Hindustan Platinum Private Ltd. Vs Union of India and others
Bombay High Court · (1989) 25 ECR 189 : (1981) 8 ELT 870
Constitution of India, 1950 — Article 226, 299
High Courts03 Oct 1981
Dr. Keki Hormusji Gharda Vs B.H. Raisinghani, Wealth-tax Officer, Companies Circle III (2), Bombay and another
Bombay High Court · (1981) 83 BOMLR 610 : (1982) 28 CTR 230 : (1982) 135 ITR 386 : (1982) 10 TAXMAN 109
High Courts03 Oct 1981Allowed
Anusuyabai Patil Vs State of Maharashtra
Bombay High Court · (1983) 85 BOMLR 84
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 8
High Courts03 Oct 1981
Shakti Insulated Wires Pvt. Limited and another Vs Union of India and others
Bombay High Court · (1982) 10 ELT 10
Central Excise Rules, 1944 — Rule 173BCentral Excises and Salt Act, 1944 — Section 2
High Courts01 Oct 1981
Raghunath Gavali and Another Vs State of Maharashtra
Bombay High Court · (1982) 2 BomCR 124
Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 152