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Bombay High Court judgments, 1982

501 judgments · page 14 of 26

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High Courts30 Apr 1982

Dadanbai Vs Hardas Premchand and Others

Bombay High Court · (1982) 1 BomCR 906

Succession Act, 1925 — Section 372
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High Courts29 Apr 1982

M. Mohammed and Vs Union of India and Others

Bombay High Court · AIR 1982 Bom 443

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1), 151Constitution of India, 1950 — Article 299(1)Government of India Act, 1935 — Section 175(3)
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High Courts29 Apr 1982

Madhavdas Dwarkadas Vs Jugal Kishore Saraf

Bombay High Court · AIR 1983 Bom 20

Evidence Act, 1872 — Section 115Presidency Small Cause Courts Act, 1882 — Section 41, 42
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High Courts28 Apr 1982

Vasantrao Dattaji Dhanwatey and Another Vs Union of India and Another and Shamrao Dattaji Dhanwatey and Others, Intervenors

Bombay High Court · AIR 1984 Bom 181 : (1983) 85 BOMLR 56 : (1983) ILR (Bom) 1222

Companies Act, 1956 — Section 2(10), 3(1)Constitution of India, 1950 — Article 19(1), 226Industries (Development and Regulation) Act, 1951 — Section 18AA(1), 24, 3
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High Courts28 Apr 1982

B.R. Tupkari Vs Sushilabai P. Chikate and Another

Bombay High Court · (1982) 1 BomCR 719 : (1982) 84 BOMLR 376 : (1983) MhLj 62

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 25
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High Courts28 Apr 1982

Bhikamsingh Vs Maharashtra State Road Transport Corpn.

Bombay High Court · (1982) 2 BomCR 352 : (1982) 134 ITR 310(1) : (1982) 2 LLJ 304

Road Transport Corporations Act, 1950 — Section 45
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High Courts28 Apr 1982

Commissioner of Income Tax, Poona Vs India Automobiles

Bombay High Court · (1982) 30 CTR 251 : (1983) 143 ITR 774 : (1982) 11 TAXMAN 111

Income Tax Act, 1961 — Section 139(1), 183, 27(2), 271, 271(1)
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High Courts27 Apr 1982

Commissioner of Income Tax Vs P.V. Gore and Co.

Bombay High Court · (1982) 29 CTR 110 : (1983) 143 ITR 922

Income Tax Act, 1961 — Section 37
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High Courts26 Apr 1982

Deccan Hides and Skins Co. Vs Commissioner of Income Tax

Bombay High Court · (1982) 30 CTR 229 : (1983) 142 ITR 175 : (1982) 11 TAXMAN 51

Income Tax Act, 1961 — Section 10(1), 37(1)
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High Courts26 Apr 1982

Laltaprasad Goenka Vs Commissioner of Income Tax (Central), Bombay

Bombay High Court · (1982) 31 CTR 330 : (1983) 143 ITR 924 : (1982) 11 TAXMAN 78

Income Tax Act, 1961 — Section 271, 271(1), 274, 274(1), 274(2)
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High Courts26 Apr 1982

Commissioner of Income Tax, Poona Vs P.V. Gore and Co.

Bombay High Court · (1982) 04 BOM CK 0025

Income Tax Act, 1961 — Section 37
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High Courts26 Apr 1982

Nilesh Construction Company and Another Vs Gangubai and Others

Bombay High Court · AIR 1982 Bom 491 : (1982) 1 BomCR 577 : (1982) MhLj 664

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 45C, 85A, 88(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 9
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High Courts22 Apr 1982

Vallabhadas Vithaldas Vs Mahant P. Krishnanandgiri Goswamy and Others

Bombay High Court · (1982) 2 BomCR 593

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
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High Courts22 Apr 1982

Smt. Yamunabai Anantrao Adhav Vs Anantrao Shivram Adhav and another

Bombay High Court · (1982) 1 BomCR 724 : (1982) 84 BOMLR 298 : (1982) MhLj 871

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Penal Code, 1860 (IPC) — Section 494, 495
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High Courts21 Apr 1982

Hindustan Petroleum Corporation Ltd. Vs Commissioner of Income Tax, Bombay City-I

Bombay High Court · (1982) 30 CTR 254 : (1983) 143 ITR 318 : (1982) 11 TAXMAN 79

Finance Act, 1963 — Section 2(5)Income Tax (Determination of Export Profits) Rules, 1962 — Rule 2(3)
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High Courts21 Apr 1982

Commissioner of Income Tax (Central), Bombay V Vs Shah Construction Co. Ltd.

Bombay High Court · (1982) 30 CTR 245 : (1983) 142 ITR 697

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High Courts21 Apr 1982

Commissioner of Income Tax, Bombay City-I Vs Industrial Perfumes Ltd.

Bombay High Court · (1982) 28 CTR 199 : (1982) 138 ITR 644 : (1982) 10 TAXMAN 194

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 154
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High Courts21 Apr 1982

Harikishin Ajwani Vs S.G. Rajadhyaksha and Another

Bombay High Court · (1982) 2 BomCR 502

Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 104, 135Penal Code, 1860 (IPC) — Section 120B
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High Courts20 Apr 1982

Commissioner of Income Tax, Poona Vs Jalgaon District Central Co-operative Bank Ltd.

Bombay High Court · (1982) 30 CTR 206 : (1983) 143 ITR 326

Income Tax Act, 1961 — Section 110, 81, 99(1)
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High Courts20 Apr 1982

Commissioner of Income Tax, Poona Vs Modiram Laxmandas (P.) Ltd.

Bombay High Court · (1982) 30 CTR 209 : (1983) 142 ITR 702 : (1982) 11 TAXMAN 26

Income Tax Act, 1961 — Section 45, 48
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