High Courts21 Sept 1981
Associated Cement Companies Ltd. Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1982) 27 CTR 210 : (1983) 141 ITR 318
Income Tax Act, 1961 — Section 156, 207
COURT ARCHIVE
Bombay High Court judgments, 1981
519 judgments · page 8 of 26
High Courts21 Sept 1981
Commissioner of Income Tax, Bombay City-III Vs Swadeshi Match Co.
Bombay High Court · (1982) 26 CTR 240 : (1983) 139 ITR 833 : (1982) 8 TAXMAN 202
Income Tax Act, 1961 — Section 47
High Courts19 Sept 1981
Tata Sons Limited Vs Union of India and others
Bombay High Court · (1982) 10 ELT 53
Customs Act, 1962 — Section 25(1)
High Courts18 Sept 1981Dismissed
Kasabai Lingayatwani and Others Vs Metilal Ramratan Rathi and Others
Bombay High Court · (1982) 2 BomCR 195
Bombay Money Lenders Act, 1946 — Section 10(2), 11, 5Evidence Act, 1872 — Section 114
High Courts18 Sept 1981
Manohar P. Kharkhar and another Vs Raghuraj and another
Bombay High Court · (1981) 2 LLJ 459
Air Corporations Act, 1953 — Section 8(1)Air India Employees Service Regulations, 2000 — Regulation 42, 43, 44, 44(10), 46Companies Act, 1956 — Section 290
High Courts18 Sept 1981
Ismail Vs State of Maharashtra and others
Bombay High Court · (1982) 84 BOMLR 20 : (1982) CriLJ 582 : (1982) MhLj 359
National Security Act, 1980 — Section 12(2), 13, 14, 14(2), 3(2)
High Courts18 Sept 1981
Premier Automobiles Ltd. Vs Engineering Mazdoor Sabha and others
Bombay High Court · (1982) 2 LLJ 73
Labour Practices Act, 1971 — Section 30, 32
High Courts17 Sept 1981
Ugar Sugar Works Ltd. Vs Commissioner of Income Tax, Poona
Bombay High Court · (1982) 27 CTR 174 : (1983) 141 ITR 326 : (1982) 8 TAXMAN 228
Income Tax Act, 1961 — Section 131, 148, 250, 250(2), 251Wealth Tax Act, 1957 — Section 19A
High Courts17 Sept 1981
Additional Commissioner of Income Tax, Bombay City-II Vs Lalit Bros
Bombay High Court · (1983) 141 ITR 392 : (1982) 8 TAXMAN 72
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 139(4)(a)
High Courts17 Sept 1981
Controller of Estate Duty, Karnataka Vs Xec Cadar Xec Usman
Bombay High Court · (1982) 26 CTR 84 : (1983) 140 ITR 42 : (1982) 8 TAXMAN 168
Estate Duty Act, 1953 — Section 21, 44, 47Finance Act, 1894 — Section 47, 7(2)
High Courts16 Sept 1981
Bombay Wire Ropes Ltd. and another Vs Union of India and another
Bombay High Court · (1989) 24 ECR 508 : (1981) 8 ELT 727
Constitution of India, 1950 — Article 226
High Courts16 Sept 1981
Johnson and Johnson Ltd. Vs All India Pharmaceutical Employees Union
Bombay High Court · (1981) 43 FLR 335 : (1982) 2 LLJ 311
Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11(2), 12, 13(1), 19
High Courts16 Sept 1981
Commissioner of Income Tax, Bombay City-I Vs K.M. Mody
Bombay High Court · (1983) 141 ITR 903 : (1982) 8 TAXMAN 118
Income Tax Act, 1961 — Section 37
High Courts16 Sept 1981
Carona Sahu Co. Ltd. Vs Superintendent, Central Excise and others
Bombay High Court · (1981) 8 ELT 730
Constitution of India, 1950 — Article 226
High Courts15 Sept 1981
Narayan Madhav Sanghaneri and Others Vs Bhausaheb Karbhari Kale and Others
Bombay High Court · (1982) 1 BomCR 140 : (1982) MhLj 146
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 33B, 33C, 88C, 88C(1)
High Courts15 Sept 1981
Indian Dairy Corporation Vs Union of India
Bombay High Court · (1989) 24 ECR 476 : (1981) 8 ELT 926
Central Excise Rules, 1944 — Rule 11Customs Act, 1962 — Section 18, 27, 27(1)
High Courts14 Sept 1981Allowed
Manaklal Nathmal Kothari and others Vs State of Maharashtra and others
Bombay High Court · (1982) MhLj 654
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 17, 3(3)(i), 3(iii)
High Courts11 Sept 1981
Ravji Industrial Corporation Vs Union of India and others
Bombay High Court · (1989) 24 ECR 520 : (1981) 8 ELT 734
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 36(2)
High Courts11 Sept 1981Allowed
Shaligram Chandrabhan Bodkhe and another Vs State of Maharashtra
Bombay High Court · (1983) MhLj 178
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 12, 21, 3, 3(1)
High Courts11 Sept 1981Dismissed
State of Maharashtra Vs Ramlal Malpani and Others and Omprakash Sharma
Bombay High Court · (1982) 2 BomCR 13
Penal Code, 1860 (IPC) — Section 272, 284Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 13(5), 16(1)