COURT ARCHIVE

Bombay High Court judgments, 1982

501 judgments · page 18 of 26

High Courts18 Mar 1982

B.D. Yadav and M.R. Meshram Engineers and Contractors Vs Administrator of the City of Nagpur and Another

Bombay High Court · AIR 1984 Bom 351

City of Nagpur Corporation Act, 1948 — Section 347, 415, 63, 64Constitution of India, 1950 — Article 226

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High Courts18 Mar 1982Dismissed

Tejpal K. Mandot Vs The Asstt. Secretary, Govt. of Maharashtra, Home Deptt. (Spl.), Mantralaya, Bombay and others

Bombay High Court · (1983) MhLj 46

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8, 8(b)Constitution of India, 1950 — Article 22, 22(5)Customs Act, 1962 — Section 108

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High Courts17 Mar 1982

Tata Oil Mills Company Ltd. Vs T.R. Srikantia and Others

Bombay High Court · (1990) 26 ECR 106

Constitution of India, 1950 — Article 226

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High Courts17 Mar 1982

Jaypal Bandu Adke and Another Vs Basavali Gurulingappa and Another

Bombay High Court · AIR 1982 Bom 563 : (1982) 1 BomCR 590

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3)

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High Courts17 Mar 1982

Kalyandas Manilal Shah Vs S.M. Kankaria and Another

Bombay High Court · AIR 1982 Bom 532

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47

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High Courts17 Mar 1982

Dhirajlal Haridas Vs Commissioner of Income Tax (Central), Bombay

Bombay High Court · (1983) 33 CTR 144 : (1982) 138 ITR 570 : (1982) 12 TAXMAN 234

Income Tax Act, 1961 — Section 10(4A), 10A, 2(24), 6, 6(1)

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High Courts16 Mar 1982

Vatsala S. Aney Vs National Education Society

Bombay High Court · (1982) 84 BOMLR 569

Constitution of India, 1950 — Article 226Trusts Act, 1882 — Section 5, 6

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High Courts16 Mar 1982

Jaypal Bandu Adake and Another Vs Basavali Gurulingappa Mhalank and Another Kesharlal Shamlal Jain Vs Bansilal Loknath Jain and Another

Bombay High Court · (1982) 84 BOMLR 485 : (1982) MhLj 512

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(1), 12(2), 12(3)

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High Courts16 Mar 1982

Commissioner of Wealth-tax, Poona Vs H.V. Mungale

Bombay High Court · (1983) 32 CTR 301 : (1984) 145 ITR 208 : (1983) 12 TAXMAN 201

Wealth Tax Act, 1957 — Section 2(1), 27(1)

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High Courts16 Mar 1982Allowed

Prabhakar Eknath Gate Vs Hassan Hussein Dasti

Bombay High Court · (1982) 1 BomCR 412

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(3A)

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High Courts16 Mar 1982

In Re: Modern Dekor Painting Contracts Pvt. Ltd. and Modern Dekor Painting Contracts Pvt. Ltd.

Bombay High Court · (1985) 57 CompCas 675

Companies Act, 1956 — Section 397, 398

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High Courts16 Mar 1982Allowed

Vanmala S. Aney Vs National Education Society, Khamgaon and others

Bombay High Court · (1982) MhLj 403

Bombay Public Trusts Act, 1950 — Section 2(13), 3, 9(1)Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 2(12), 2(13), 2(9), 3

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High Courts16 Mar 1982