COURT ARCHIVE

Bombay High Court judgments, 1982

501 judgments · page 20 of 26

High Courts04 Mar 1982Dismissed

Mumbai Mazdoor Sabha Vs Bombay Dyeing and Mfg. Co. Ltd.

Bombay High Court · (1982) 84 BOMLR 161 : (1982) MhLj 617

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10, 20, 23, 24, 26

High Courts04 Mar 1982

Oriental Fire and General Insurance Co. Ltd. Vs Balkrishna Ramchandra Nayan and others

Bombay High Court · (1983) ACJ 38 : AIR 1982 Bom 277 : (1985) 57 CompCas 215 : (1983) MhLj 443

Central Motor Vehicles Rules, 1989 — Rule 294Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 226, 227

High Courts02 Mar 1982

Commissioner of Income Tax, Bombay City-III Vs Popular Metal Works and Rolling Mills

Bombay High Court · (1982) 30 CTR 216 : (1983) 142 ITR 361 : (1982) 10 TAXMAN 120

Income Tax Act, 1961 — Section 10(3), 28

High Courts02 Mar 1982

Commissioner of Income Tax, Bombay City-II Vs Neo Pharma Private Ltd.

Bombay High Court · (1982) 28 CTR 223 : (1982) 137 ITR 879 : (1982) 10 TAXMAN 218

Income Tax Act, 1961 — Section 104

High Courts01 Mar 1982

Commissioner of Income Tax, Poona Vs R.D. Sharma and Co.

Bombay High Court · (1982) 30 CTR 223 : (1982) 137 ITR 333 : (1982) 11 TAXMAN 137

Income Tax Act, 1961 — Section 37(1)

High Courts01 Mar 1982

Govardhandhari Devasthan Vs Collector of Ahmednagar and Others

Bombay High Court · AIR 1982 Bom 332 : (1982) MhLj 390

Bombay Public Trusts Act, 1950 — Section 32, 34, 36, 56BLand Acquisition Act, 1894 — Section 23, 31, 31(1), 32

High Courts01 Mar 1982

Abdul Ajij Puddan Ansari Vs Jubedabai Ajij and Others

Bombay High Court · (1982) 1 BomCR 504

Criminal Procedure Code, 1973 (CrPC) — Section 125(1), 125(3)

High Courts01 Mar 1982Dismissed

Bhaskar Pandurang Mahatme Vs Meerabai Bhaskar Mahatme

Bombay High Court · (1983) MhLj 115

Bombay Civil Courts Act, 1869 — Section 16Divorce Act, 1869 — Section 15, 4, 6, 7, 8Hindu Marriage Act, 1955 — Section 13(1), 13(l), 13(l)(iii), 19, 21

High Courts01 Mar 1982

Commissioner of Income Tax, Bombay City-I Vs Smt. Kamlaben N. Patel

Bombay High Court · (1983) 32 CTR 315 : (1982) 138 ITR 579 : (1983) 12 TAXMAN 89

Income Tax Act, 1961 — Section 11, 12, 139, 139(1), 139(2)

High Courts01 Mar 1982

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

Bombay High Court · (1983) 32 CTR 79 : (1983) 143 ITR 720 : (1983) 14 TAXMAN 3

Income Tax Act, 1961 — Section 5(2), 9(1)

High Courts28 Feb 1982

Prakash Awadhut Kulkarni Vs Rekha Prakash Kulkarni (Smt.) and Another

Bombay High Court · (1983) 2 BomCR 476

Criminal Procedure Code, 1973 (CrPC) — Section 127

High Courts26 Feb 1982

Ahmedabad Manufacturing and Calico Printing Co. Ltd. Vs Workmen

Bombay High Court · (1982) 45 FLR 295 : (1983) 1 LLJ 367

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 2(P)

High Courts25 Feb 1982

British Insulated Callendars'' Cables Ltd. Vs Commissioner of Income Tax, Bombay City-I

Bombay High Court · (1982) 30 CTR 241 : (1983) 142 ITR 300 : (1982) 11 TAXMAN 139

Income Tax Act, 1961 — Section 139, 147, 148, 149, 43(1)

High Courts25 Feb 1982Dismissed

State of Maharashtra Vs Chhotabhai Jethabai Patel and Company and others

Bombay High Court · (1983) MhLj 399

Industrial Disputes Act, 1947 — Section 33C, 33C(2)

High Courts24 Feb 1982Dismissed

Marotrao Balaji Chavre, Mahadeo Bhagwanji Wairagade and Others, Gajanan Kawaduji Narnawara Patil, Madhav and Others and Udhawa Gawali and Others Vs Laxman Tanba Shingru and Others

Bombay High Court · (1982) 2 BomCR 233

Civil Procedure Code, 1908 (CPC) — Section 47

High Courts24 Feb 1982

Tukaram Onkar Patil Vs State of Maharashtra

Bombay High Court · (1983) 2 BomCR 228

Bombay Police Act, 1951 — Section 112, 117Bombay Prohibition Act, 1949 — Section 85Criminal Procedure Code, 1973 (CrPC) — Section 401

High Courts24 Feb 1982

Commissioner of Income Tax, Bombay City-I Vs Indian Hotels Co. Ltd.

Bombay High Court · (1983) 53 CompCas 500 : (1982) 30 CTR 12 : (1983) 141 ITR 343

Companies Act, 1956 — Section 187B, 187B(2), 187B(3), 256(1)

High Courts24 Feb 1982

In Re: Ipco Paper Mills Ltd.

Bombay High Court · (1984) 55 CompCas 281

Companies Act, 1956 — Section 391, 58, 58A, 58A(1), 58A(2)

High Courts23 Feb 1982

Shree Sitaram Mills Limited Vs Union of India

Bombay High Court · (1990) 47 ELT 255

High Courts23 Feb 1982

Commissioner of Income Tax, Bombay City-I Vs Trustees of Visha Nima Charity Trust

Bombay High Court · (1982) 28 CTR 227 : (1982) 138 ITR 564 : (1982) 10 TAXMAN 10

Income Tax Act, 1961 — Section 11, 11(1), 12, 12(1), 4