High Courts30 Jun 1982
Irappa Bhimrao Umate Vs Shankarappa Bhimrao Umate and Others
Bombay High Court · (1982) 2 BomCR 496
Civil Procedure Code, 1908 (CPC) — Section 11Registration Act, 1908 — Section 17(2)
COURT ARCHIVE
Bombay High Court judgments, 1982
501 judgments · page 12 of 26
High Courts30 Jun 1982
Hafijjabi A. Aziz Vs Abdul Aziz Kadirkha and another
Bombay High Court · (1982) 06 BOM CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts29 Jun 1982
Miraj Kamgar Union and Another Vs Miraj Kamgar Parishad and Another
Bombay High Court · (1982) 1 BomCR 920
Maharashtra Municipalities Act, 1965 — Section 76Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts29 Jun 1982
Kamani Metallic Oxides Limited Vs Kamani Tubes Limited
Bombay High Court · (1984) 56 CompCas 19
Companies Act, 1956 — Section 536(2)
High Courts28 Jun 1982
Om Prakash Berlia and Another Vs Unit Trust of India and Others
Bombay High Court · AIR 1983 Bom 1 : (1983) 54 CompCas 136 : (1982) 3 CompLJ 89 : (1983) MhLj 339
Companies Act, 1956 — Section 159, 164, 610, 75Evidence Act, 1872 — Section 61
High Courts28 Jun 1982
Damodar Mohanlal Thakkar and Others Vs Maharashtra State Co-operative Appellate Court and Others
Bombay High Court · (1982) 1 BomCR 945
High Courts28 Jun 1982
Commissioner of Income Tax, Bombay City-IV Vs Rashtriya Metal Industries Ltd.
Bombay High Court · (1983) 32 CTR 116 : (1983) 142 ITR 306 : (1983) 12 TAXMAN 326
Income Tax Act, 1961 — Section 33(1)(b)(B)(i), 80, 80E
High Courts28 Jun 1982
Commissioner of Income Tax, Bombay City-IV Vs Interlink Traders Pvt. Ltd.
Bombay High Court · (1982) 31 CTR 111 : (1983) 144 ITR 173 : (1983) 12 TAXMAN 66
Income Tax Act, 1961 — Section 32
High Courts28 Jun 1982
Commissioner of Income Tax Bombay City-IV Vs Wyman Gordon (India) Ltd.
Bombay High Court · (1982) 31 CTR 119 : (1983) 144 ITR 911 : (1982) 11 TAXMAN 215
Income Tax Act, 1961 — Section 37
High Courts28 Jun 1982
Om Prakash Berlia and another Vs Unit Trust of India and others
Bombay High Court · (1983) MhLj 339
Commercial Documents Evidence Act, 1939 — Section 3Companies Act, 1956 — Section 159, 164, 610Evidence Act, 1872 — Section 114, 3, 35, 59, 61
High Courts25 Jun 1982
Chemicals and Fibres India Limited Vs Union of India and others
Bombay High Court · (1982) 1 BomCR 677 : (1982) 10 ELT 917
Central Excises and Salt Act, 1944 — Section 3
High Courts25 Jun 1982
Commissioner of Income Tax, Bombay City-I. Vs Central Agency Ltd. (As Agents of J and P Coats Ltd.)
Bombay High Court · (1982) 31 CTR 333 : (1983) 144 ITR 105 : (1982) 11 TAXMAN 219
Income Tax (Double Taxation Relief) (United Kingdom) Rules, 1948 — Rule 3
High Courts25 Jun 1982
Commissioner of Income Tax, Bombay City-IV Vs Gem and Jewellery Export Promotion Council
Bombay High Court · (1983) 34 CTR 57 : (1983) 143 ITR 579 : (1983) 13 TAXMAN 13
Income Tax Act, 1961 — Section 11(1), 12(1), 2(15)
High Courts24 Jun 1982
Union of India and others Vs International Tractor Company of India Ltd.
Bombay High Court · (1985) 22 ELT 780
Central Excises and Salt Act, 1944 — Section 4
High Courts24 Jun 1982
Favre-leuba and Co. Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1983) 36 CTR 388 : (1983) 141 ITR 494 : (1983) 14 TAXMAN 65
Income Tax Act, 1922 — Section 23A, 23A(1)
High Courts24 Jun 1982
Commissioner of Income Tax, Bombay City-III Vs Shree Changdeo Sugar Mills Ltd.
Bombay High Court · (1982) 31 CTR 114 : (1983) 143 ITR 469 : (1982) 11 TAXMAN 210
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 28, 36, 36(1)
High Courts24 Jun 1982
Sugrabai Alibhai and others Vs Amtee Properties Pvt. Ltd. and others Amtee Properties Pvt. Ltd. and others Vs Sugrabai Alibhai and others
Bombay High Court · (1984) 55 CompCas 734
Companies Act, 1956 — Section 209
High Courts24 Jun 1982Allowed
Shrawan Bagaji Nadre and others Vs Arun Manikrao Kadam
Bombay High Court · (1982) MhLj 777
High Courts23 Jun 1982
Swan Mills Ltd. and another Vs H.R. Amarnani and others
Bombay High Court · (1991) 38 ECR 306 : (1982) 10 ELT 445
Constitution of India, 1950 — Article 226
High Courts22 Jun 1982
Vaijnath Ranba Gavli Vs Bhanudas Chokoba Rode
Bombay High Court · (1983) ACJ 121 : (1983) 2 LLJ 298 : (1982) MhLj 775
Civil Procedure Code, 1908 (CPC) — Section 58(2)Revenue Recovery Act, 1890 — Section 5Workmens Compensation Act, 1923 — Section 31