High Courts19 Apr 1982
Addl. Commissioner of Income Tax, Poona Vs Pakco Engg. Pvt. Ltd.
Bombay High Court · (1982) 30 CTR 232 : (1983) 143 ITR 415 : (1982) 11 TAXMAN 62
Income Tax Act, 1961 — Section 297(2)
COURT ARCHIVE
Bombay High Court judgments, 1982
501 judgments · page 15 of 26
High Courts19 Apr 1982
Madhav Shankar Sonawane Vs State of Maharashtra
Bombay High Court · (1982) 1 BomCR 702 : (1982) 84 BOMLR 340 : (1982) CriLJ 1762
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Apr 1982Dismissed
Vasant Laxman Deshmukh Vs Sakharam Limbaji Jadhav
Bombay High Court · (1982) 84 BOMLR 369
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Constitution of India, 1950 — Article 227
High Courts16 Apr 1982
Press Metal Corporation Limited Vs Noshir Sorabji Pochkhanawalla and Another
Bombay High Court · AIR 1983 Bom 144 : (1983) ILR (Bom) 805
Patents Act, 1970 — Section 15, 16, 18, 19, 2(1)
High Courts15 Apr 1982
Jain Tapasvi Umarsi Samji Pasoo Chheda (Kutchwala) Vs Harilal Dhanji Kania and Others
Bombay High Court · (1983) 1 BomCR 174
Presidency Small Cause Courts Act, 1882 — Section 41Transfer of Property Act, 1882 — Section 53A
High Courts15 Apr 1982
Hirjee Veerjee and Co. Vs Smt. Saroja Narayan Shetty and others
Bombay High Court · (1982) 84 BOMLR 312 : (1984) 55 CompCas 595 : (1982) MhLj 885
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Fatal Accidents (Damages) Act, 1908 — Section 1, 22Fatal Accidents Act, 1855 — Section 1A, 2
High Courts14 Apr 1982
Commissioner of Income Tax, Bombay City-IV Vs Freyssinet Prestressed Concrete Co. Ltd.
Bombay High Court · (1982) 30 CTR 211 : (1983) 143 ITR 197 : (1982) 11 TAXMAN 126
Income Tax Act, 1961 — Section 37
High Courts14 Apr 1982
Commissioner of Income Tax, Bombay City-IV Vs Mumbadevi Mansion Co-owners Housing Co-operative Private Ltd.
Bombay High Court · (1982) 30 CTR 248 : (1983) 143 ITR 150 : (1982) 11 TAXMAN 50
Income Tax Act, 1961 — Section 22
High Courts13 Apr 1982
Shantabai Hari Chavhan Vs Satyawatibai alias Chandrabai Raghunath Acharekar
Bombay High Court · (1983) 1 BomCR 139
Presidency Small Cause Courts Act, 1882 — Section 41
High Courts13 Apr 1982
Commissioner of Income Tax, Bombay City-I Vs Indian Textile Engineers Pvt. Ltd. and another
Bombay High Court · (1982) 30 CTR 234 : (1983) 141 ITR 69 : (1982) 11 TAXMAN 48
Income Tax Act, 1961 — Section 9
High Courts13 Apr 1982
Narayan Shankar Patil Vs Commissioner of Police and Others
Bombay High Court · (1982) 1 BomCR 949
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3
High Courts08 Apr 1982
Banas Domnic Miranda Vs A.K. Ankola and others
Bombay High Court · (1982) CriLJ 2059
Constitution of India, 1950 — Article 14, 141, 19, 21
High Courts08 Apr 1982
Hemchandra Shridhar Nair Vs Hemangi Hemchandra Nair and Another
Bombay High Court · (1982) 1 BomCR 777
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Apr 1982
Colaba Land and Mill Co. Ltd. Vs Union of India
Bombay High Court · (1985) 58 CompCas 513
Companies Act, 1956 — Section 155, 35, 391, 391(2), 426
High Courts08 Apr 1982Allowed
Ramswaroop Gawrishankar Gupta and another Vs Motilal Biranchilal Gupta and another
Bombay High Court · (1983) MhLj 65
Constitution of India, 1950 — Article 227
High Courts07 Apr 1982
Prakash Ghanshamdas Nathani and Others Vs State of Maharashtra and Others
Bombay High Court · (1982) 1 BomCR 408
High Courts07 Apr 1982
Commissioner of Income Tax, Bombay City-IV Vs Chemicals and Fibres of India Ltd.
Bombay High Court · (1982) 31 CTR 104 : (1983) 142 ITR 413 : (1982) 11 TAXMAN 213
Income Tax Act, 1961 — Section 28, 30, 37, 80VV
High Courts07 Apr 1982
Jai Hind Oil Mills Co. and Another Vs State of Maharashtra and Another
Bombay High Court · (1982) 1 BomCR 556
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7, 8Maharashtra Hydrogenated Vegetable Oil Dealers Licensing Order, 1970 — Section 2
High Courts05 Apr 1982
Amarchand Jainarain Agarwal Vs Union of India and others
Bombay High Court · (1982) 31 CTR 122 : (1983) 142 ITR 410
Income Tax Act, 1961 — Section 269C
High Courts05 Apr 1982
Dagadu Shamrao Deshmukh Vs The State of Maharashtra
Bombay High Court · (1983) 2 BomCR 424 : (1982) CriLJ 1866 : (1982) MhLj 559
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 409