High Courts01 Oct 1981
Bombay Chemicals Pvt. Ltd. Vs Union of India and 14 others
Bombay High Court · (1992) ECR 278 : (1982) 10 ELT 171
Customs Act, 1962 — Section 131, 25(1)
COURT ARCHIVE
Bombay High Court judgments, 1981
519 judgments · page 6 of 26
High Courts30 Sept 1981
Khandesh Roller Flour Mills Vs State of Maharashtra and Another
Bombay High Court · (1982) 2 BomCR 299
Evidence Act, 1872 — Section 115Industries (Development and Regulation) Act, 1951 — Section 3
High Courts30 Sept 1981
A. Raman and another Vs K.N. Vani and others
Bombay High Court · (1982) 2 LLJ 1
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 23, 24, 25
High Courts30 Sept 1981
Balwantrai Maganlal Mehta Vs M.C. Satyawadi and Two others
Bombay High Court · (1982) 10 ELT 168
Constitution of India, 1950 — Article 226
High Courts29 Sept 1981
Apar Private Ltd. and another Vs Union of India and others
Bombay High Court · (1989) 24 ECR 749 : (1982) 10 ELT 364
Central Excise Rules, 1944 — Rule 56Constitution of India, 1950 — Article 226
High Courts29 Sept 1981
Ramasamuz Narsing Upadhyaya Vs Vinubhai M. Mitra
Bombay High Court · (1982) 44 FLR 406 : (1982) 2 LLJ 186
Industrial Disputes Act, 1947 — Section 2, 25B, 25B(1), 33C(2)Payment of Gratuity Act, 1972 — Section 4
High Courts29 Sept 1981
Commissioner of Income Tax Vs Govindram Brothers (P.) Ltd.
Bombay High Court · (1982) 9 TAXMAN 86
Income Tax Act, 1922 — Section 10(4A)
High Courts29 Sept 1981
Commissioner of Income Tax Vs Kanchanlal L. Talsania
Bombay High Court · (1982) 8 TAXMAN 1
Income Tax Act, 1961 — Section 256(1)
High Courts28 Sept 1981
Commissioner of Income Tax, Bombay City-III Vs Belapur Sugar and Allied Industries Ltd.
Bombay High Court · (1981) 09 BOM CK 0101
Income Tax Act, 1961 — Section 143(3), 147, 148, 149, 163
High Courts28 Sept 1981
Commissioner of Income Tax, Poona Vs Khosla Plastics Pvt. Ltd
Bombay High Court · (1982) 27 CTR 202 : (1982) 138 ITR 455
Income Tax Act, 1961 — Section 33, 33(1), 80, 80E
High Courts28 Sept 1981
Commissioner of Income Tax Vs Belapur Sugar and Allied Industries Ltd.
Bombay High Court · (1982) 11 TAXMAN 140
Income Tax Act, 1961 — Section 143(3), 147, 148, 149, 149(3)
High Courts28 Sept 1981
Commissioner of Income Tax, Pune Vs Abdul Hamid Shah Mohamed
Bombay High Court · (1982) 27 CTR 201 : (1983) 141 ITR 413 : (1982) 10 TAXMAN 312
Income Tax Act, 1961 — Section 139(1), 139(4), 271(1), 273A
High Courts28 Sept 1981
The State of Maharashtra Vs Chandrakant Krishna Bankar
Bombay High Court · (1982) 84 BOMLR 26
Arms Act, 1959 — Section 30Penal Code, 1860 (IPC) — Section 302, 307
High Courts28 Sept 1981
Commissioner of Income Tax Vs Balapur Sugar and Allied Industries Ltd.
Bombay High Court · (1982) 26 CTR 271 : (1983) 141 ITR 404
Income Tax Act, 1961 — Section 147, 148, 149, 163, 246(1)
High Courts28 Sept 1981
Udhavdas Kewalram Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1982) 8 TAXMAN 185
Income Tax Act, 1961 — Section 68
High Courts25 Sept 1981
Commissioner of Income Tax, Mysore, Bangalore Vs Janardhan Zarapkar
Bombay High Court · (1982) 27 CTR 188 : (1982) 138 ITR 482
Income Tax Act, 1961 — Section 28, 29, 33, 34(3), 34(3)
High Courts25 Sept 1981
Meeraben P. Desai Vs First Ito and Another
Bombay High Court · (1982) 27 CTR 206
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 146
High Courts25 Sept 1981Dismissed
Central India Spinning Weaving and Manufacturing Co. Ltd. (The Empress Mills) Vs Employees'' State Insurance Corporation
Bombay High Court · (1982) 2 BomCR 263
Employees State Insurance Act, 1948 — Section 75Limitation Act, 1963 — Article 137
High Courts25 Sept 1981Dismissed
Shantaram Zunjarkar Vs Rambhau Udawant and Others
Bombay High Court · (1982) 2 BomCR 29
Penal Code, 1860 (IPC) — Section 34, 427, 448
High Courts25 Sept 1981
Dalal Consultants and Engineers P. Ltd. Vs Miss D.V. Bapat, Income Tax Officer-I (3), Bombay and another
Bombay High Court · (1982) 26 CTR 260 : (1982) 138 ITR 334 : (1982) 9 TAXMAN 190
Income Tax Act, 1961 — Section 147, 148, 80MM