CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Bombay High Court/1982

COURT ARCHIVE

Bombay High Court judgments, 1982

501 judgments · page 16 of 26

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
  • 1949
  • 1948
  • 1947
  • 1946
  • 1945
  • 1944
  • 1943
  • 1942
  • 1941
  • 1940
  • 1939
  • 1938
  • 1937
  • 1936
  • 1935
  • 1934
  • 1933
  • 1932
  • 1931
  • 1930
  • 1929
  • 1928
  • 1927
  • 1926
  • 1925
  • 1924
  • 1923
  • 1922
  • 1921
  • 1920
  • 1919
  • 1918
  • 1917
  • 1916
  • 1915
  • 1914
  • 1913
  • 1912
  • 1911
  • 1910
  • 1909
  • 1908
  • 1907
  • 1906
  • 1905
  • 1904
  • 1903
  • 1902
  • 1901
High Courts03 Apr 1982Allowed

Dy. Assessor and Collector and Others Vs Frizair Corporation

Bombay High Court · (1984) 1 BomCR 234

Bombay Municipal Corporation (Levy of Octroi) Rules, 1965 — Rule 26Bombay Municipal Corporation Act, 1888 — Section 217(2), 218
Read judgment
High Courts02 Apr 1982

Purshottam Visindas Raheja Vs Life Insurance Corporation of India and Others

Bombay High Court · AIR 1982 Bom 523

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 7 Rule 11Specific Relief Act, 1963 — Section 20, 5
Read judgment
High Courts02 Apr 1982Allowed

Nilesh Construction Company and another Vs Gangubai Choudhary and others

Bombay High Court · (1982) MhLj 664

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 43, 43(c), 43C
Read judgment
High Courts01 Apr 1982

Maharashtra State Electricity Board Vs Trimbak Narayanrao Phulari and Others

Bombay High Court · (1982) 1 BomCR 749

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 2, Order 39 Rule 1, Order 39 Rule 2, 80Electricity Act, 1910 — Section 24(1)Industrial Electricity Act, 1960 — Section 24(1)
Read judgment
High Courts01 Apr 1982

Madhusudan Palshetkar Vs State of Maharashtra and another

Bombay High Court · (1982) MhLj 752

Criminal Procedure Code, 1973 (CrPC) — Section 374, 377, 378, 394, 394(2)Limitation Act, 1963 — Section 3
Read judgment
High Courts31 Mar 1982

Cadglin A. D''Souza and Another Vs Harichandrai Vanjumal Sangtani and Another

Bombay High Court · (1983) 1 BomCR 313

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(3)Evidence Act, 1872 — Section 40, 41, 42, 43
Read judgment
High Courts30 Mar 1982

Siemens India Ltd. and another Vs K. Subramanian, ITO, Companies Circle-IV (4), Bombay and another

Bombay High Court · (1983) 34 CTR 23 : (1983) 143 ITR 120 : (1983) 13 TAXMAN 146

Income Tax Act, 1961 — Section 10, 139, 141, 2, 34
Read judgment
High Courts30 Mar 1982

Gajanan Narayan Patil Vs Chhagan Devchand Patil of Shirud and Others

Bombay High Court · (1984) 2 BomCR 87

Bombay Public Trusts Act, 1950 — Section 22, 47, 70
Read judgment
High Courts30 Mar 1982

Commissioner of Income Tax, Bombay City-I Vs Sassoon J. David and Co.

Bombay High Court · (1984) 146 ITR 390 : (1983) 12 TAXMAN 63

Income Tax Act, 1961 — Section 10(1)
Read judgment
High Courts30 Mar 1982

Commissioner of Income Tax, Bombay City-III Vs Badische Anilin and Soda Fabrik A.G.

Bombay High Court · (1983) 32 CTR 290 : (1984) 146 ITR 393

Income Tax Act, 1961 — Section 5(2)
Read judgment
High Courts29 Mar 1982

Ramanlal Kacharulal Tejmal Vs Commissioner of Income Tax, Poona

Bombay High Court · (1983) 32 CTR 293 : (1984) 146 ITR 368 : (1983) 12 TAXMAN 130

Income Tax Act, 1961 — Section 256(2), 69
Read judgment
High Courts29 Mar 1982

Nevandram Javermal Vs Devikabai Haridas Gandhi and Others and R. Sunderdas and Another

Bombay High Court · AIR 1982 Bom 589

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
Read judgment
High Courts29 Mar 1982

Commissioner of Income Tax, Bombay City-V Vs Bombay Master Printers Association

Bombay High Court · (1984) 146 ITR 339 : (1983) 12 TAXMAN 314

Read judgment
High Courts29 Mar 1982

Chemicals and Fibres of India Ltd Vs M.K.N. Pillai and another

Bombay High Court · (1983) 32 CTR 97 : (1984) 146 ITR 280

Income Tax Act, 1961 — Section 80
Read judgment
High Courts29 Mar 1982

Commissioner of Income Tax, Bombay City-I Vs Gokak Mills Ltd.

Bombay High Court · (1983) 32 CTR 313 : (1983) 142 ITR 525 : (1983) 12 TAXMAN 199

Companies (Profits) Surtax Act, 1964 — Rule 1
Read judgment
High Courts28 Mar 1982

Cement Agencies Ltd. Vs Commissioner of Income Tax, Bombay City-II

Bombay High Court · (1984) 146 ITR 137

Income Tax Act, 1961 — Section 32, 32(1), 34
Read judgment
High Courts28 Mar 1982

Commissioner of Income Tax, Poona Vs Manohar Bandhu

Bombay High Court · (1983) 37 CTR 184 : (1984) 148 ITR 108 : (1983) 13 TAXMAN 99

Income Tax Act, 1961 — Section 41(1)
Read judgment
High Courts28 Mar 1982

Commissioner of Income Tax Vs Khimji Bhanjee and Co.

Bombay High Court · (1983) 32 CTR 296

Income Tax Act, 1961 — Section 271(1)
Read judgment
High Courts28 Mar 1982

Commissioner of Income Tax Vs Bajaj Electricals Ltd.

Bombay High Court · (1983) 36 CTR 200 : (1984) 148 ITR 83 : (1983) 13 TAXMAN 50

Read judgment
High Courts27 Mar 1982

Mrs. Mohini K. Advani Vs Controller of Estate Duty

Bombay High Court · (1983) 32 CTR 101 : (1983) 144 ITR 931

Estate Duty Act, 1953 — Section 44
Read judgment
Previous1…1415161718…26Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions