High Courts13 Mar 1982
Commissioner of Income Tax, Poona Vs B.S. Badve and another
Bombay High Court · (1983) 33 CTR 150 : (1982) 138 ITR 682 : (1983) 12 TAXMAN 350
Income Tax Act, 1961 — Section 143, 144, 147, 256(2), 271(1)
COURT ARCHIVE
Bombay High Court judgments, 1982
501 judgments · page 19 of 26
High Courts12 Mar 1982
Gajaraben Prakashchand Mehta Vs Ratilal Phulchand Mehta
Bombay High Court · (1983) 1 BomCR 151
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts12 Mar 1982
Bombay Burmah Trading Corporation Ltd. Vs Commissioner of Income Tax, Bombay City-IV Commissioner of Income Tax, Bombay City-IV Vs Bombay Burmah Trading Corporation Ltd.
Bombay High Court · (1983) 32 CTR 306 : (1984) 145 ITR 793 : (1983) 12 TAXMAN 178
Income Tax Act, 1961 — Section 10(6), 30, 31, 32, 33
High Courts11 Mar 1982
Smt. Kantirani Jayanarayan Mangal Vs The State of Maharashtra
Bombay High Court · (1983) 1 BomCR 429 : (1982) CriLJ 1454 : (1982) MhLj 822
Constitution of India, 1950 — Article 19(1), 226, 227, 301
High Courts09 Mar 1982
Janardan Mahadev Dhuru and Others Vs Vijaynath Moreshwar Dhuru and Others
Bombay High Court · AIR 1982 Bom 274 : (1982) 84 BOMLR 331 : (1982) MhLj 545
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Partition Act, 1893 — Section 2, 3
High Courts09 Mar 1982
State of Maharashtra Vs Maganlal Harjiwan Tambodia and Others
Bombay High Court · (1983) CriLJ 1148 : (1982) MhLj 635
High Courts09 Mar 1982
Commissioner of Income Tax, Poona Vs Kisandas Goverdhandas Dave and Co.
Bombay High Court · (1983) 32 CTR 92 : (1983) 144 ITR 624 : (1983) 12 TAXMAN 186
High Courts09 Mar 1982
State of Maharashtra Vs Maganlal Harjiwan Tambodia and others
Bombay High Court · (1983) 1 BomCR 516
Prevention of Food Adulteration Act, 1954 — Section 20, 9Prevention of Food Adulteration Rules, 1955 — Rule 6, 8, 9
High Courts09 Mar 1982
Addl. Commissioner of Income Tax, Poona Vs Dharsey Keshavji
Bombay High Court · (1983) 143 ITR 509 : (1983) 12 TAXMAN 183
Income Tax Act, 1961 — Section 64
High Courts09 Mar 1982
Union of India and another Vs Shri Changdeo Sugar Mills Ltd.
Bombay High Court · (1984) 55 CompCas 42
Companies Act, 1956 — Section 408, 408(1), 408(5)
High Courts09 Mar 1982
Nikanth Balppa Mangave Shop and Another Vs Raj and Co. and Others
Bombay High Court · AIR 1982 Bom 388
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50(1)Partnership Act, 1932 — Section 49
High Courts08 Mar 1982
Madanlal Mulchand Soni Vs Mainikchand Dhanraj Gugle and Another
Bombay High Court · AIR 1983 Bom 35 : (1983) 1 BomCR 172 : (1982) MhLj 313
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29, 29(1), 29(2), 29(3)
High Courts08 Mar 1982
Sohan Mahabir Prasad Saha and Another Vs Shyam Sunder Sevramdas Bidawataka and Another
Bombay High Court · (1983) 1 BomCR 13
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Mar 1982
Sheshroa Bhauro Jadhav Vs Commissioner, Aurangabad Division and Others
Bombay High Court · AIR 1985 Bom 256 : (1982) 2 BomCR 489 : (1982) 84 BOMLR 156
Bombay Village Panchayats Act, 1959 — Section 4, 4(2), 4(3)
High Courts08 Mar 1982
Ramesh Laxman Contractor Vs Mrs. Jayshreeben Ramesh Contractor and another
Bombay High Court · (1982) 1 BomCR 774 : (1982) MhLj 352
Constitution of India, 1950 — Article 227
High Courts06 Mar 1982
Commissioner of Income Tax, Bombay City-I Vs M.P. Birla
Bombay High Court · (1983) 142 ITR 377
Income Tax Act, 1961 — Section 27, 64, 64(1)
High Courts05 Mar 1982
Bhalchandra Vishweshwar Deshmukh Vs The State of Maharashtra and Others
Bombay High Court · AIR 1983 Bom 436 : (1983) MhLj 1014
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 13, 14, 15, 16Registration Act, 1908 — Section 17
High Courts05 Mar 1982
Commissioner of Income Tax, Bombay City-III Vs Patel Brothers
Bombay High Court · (1983) 34 CTR 1 : (1984) 145 ITR 614
Income Tax Act, 1961 — Section 182, 183, 184, 184(7), 2(23)Wealth Tax Act, 1957 — Section 5(1), 5(1A)
High Courts05 Mar 1982Allowed
Laxminarayan Fattelal Rathi and another Vs State of Maharashtra
Bombay High Court · (1983) MhLj 811
Hindu Adoptions and Maintenance Act, 1956 — Section 10Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12(1)
High Courts04 Mar 1982Dismissed
Dinkar Ramchandra Honale and Others Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (1984) 1 BomCR 468
Maharashtra Regional and Town Planning Act, 1966 — Section 14, 88, 89, 90, 90(3)