High Courts23 Feb 1982
The State of Maharashtra Vs Ganpatrao Amritrao Deshpande
Bombay High Court · AIR 1982 Bom 225 : (1982) MhLj 639
Bombay Pargana and Kulkarni Watans Abolition Act, 1950 — Section 4(2)Land Acquisition Act, 1894 — Section 23(1)
COURT ARCHIVE
Bombay High Court judgments, 1982
501 judgments · page 21 of 26
High Courts19 Feb 1982
Commissioner of Income Tax, Bombay City-I Vs Cinceita Private Ltd.
Bombay High Court · (1982) 28 CTR 250 : (1982) 137 ITR 652 : (1982) 10 TAXMAN 82
Income Tax Act, 1961 — Section 37(1)
High Courts19 Feb 1982
The State of Maharashtra Vs M/s Hadapsar Bhajipala Kharedi Vikri Sahakari Society and others
Bombay High Court · (1982) 02 BOM CK 0023
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts19 Feb 1982
The State of Maharashtra Vs Tukaram Baburao Mane
Bombay High Court · (1982) 1 BomCR 816
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 9, 9A
High Courts18 Feb 1982Dismissed
Ranjit Singh Vs Shamabai
Bombay High Court · (1982) 02 BOM CK 0051
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 9, 21, 24, 49Defence of India Act, 1939 — Section 19(1)Hindu Marriage Act, 1955 — Section 10(1), 21, 26, 28
High Courts18 Feb 1982Dismissed
Ranjitsingh Baghele Vs Shamabai (Smt.) Baghele
Bombay High Court · (1982) 2 BomCR 171
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 9, 96Hindu Marriage Act, 1955 — Section 21, 28Marriage Laws (Amendment) Act, 1976 — Section 21A, 28A
High Courts18 Feb 1982
Killick Nixon Limited and others Vs Bank of India and others
Bombay High Court · (1983) 2 BomCR 631 : (1985) 57 CompCas 831
Companies Act, 1956 — Section 111, 114, 155, 2(27), 210
High Courts17 Feb 1982
Commissioner of Income Tax, Poona Vs Y.S. Desale
Bombay High Court · (1982) 28 CTR 237 : (1982) 137 ITR 117 : (1982) 10 TAXMAN 115
Income Tax Act, 1961 — Section 146, 147, 2(31), 4, 56
High Courts17 Feb 1982
Maruti Bhanudas Kamble Vs State of Maharashtra
Bombay High Court · (1982) 1 BomCR 764
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 380, 411, 414
High Courts17 Feb 1982
Krishna Shivaji Bhosale Vs Mangaldas Bhanudas and Others
Bombay High Court · (1982) 1 BomCR 767
Prevention of Food Adulteration Act, 1954 — Section 16(2), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 4(3)
High Courts17 Feb 1982
Mukund Ukha Shimpi Vs Premji Durgarai Shah and Another
Bombay High Court · (1982) 1 BomCR 441
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2(1), 20, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 4(3)
High Courts17 Feb 1982
Vithal Yedu Khalse Vs The State of Maharashtra
Bombay High Court · (1982) 02 BOM CK 0026
Penal Code, 1860 (IPC) — Section 380
High Courts17 Feb 1982
Dnyaneshwar Dagdoba Hivrekar Vs The State of Maharashtra
Bombay High Court · (1982) CriLJ 1870
Penal Code, 1860 (IPC) — Section 302, 323
High Courts17 Feb 1982
Commissioner of Income Tax, Bombay City-I Vs Mulchand Electric and Radio Industries Ltd.
Bombay High Court · (1982) 28 CTR 202 : (1982) 138 ITR 238 : (1982) 10 TAXMAN 93
Income Tax Act, 1922 — Section 23A
High Courts17 Feb 1982
Rashidkhan Amirkhan Pathan Vs Halimabi and Another
Bombay High Court · (1983) 1 BomCR 9
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts16 Feb 1982Dismissed
Karuji Harji Gunjal Vs State of Maharashtra and Others
Bombay High Court · (1983) 1 BomCR 202
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 45(2), 8
High Courts16 Feb 1982
Commissioner of Income Tax, Poona Vs N.K. Pandya
Bombay High Court · (1982) 28 CTR 183 : (1982) 138 ITR 360
Income Tax Act, 1961 — Section 27, 64
High Courts16 Feb 1982
Commissioner of Income Tax, Poona Vs M.K. Pandya
Bombay High Court · (1982) 138 ITR 365
Income Tax Act, 1961 — Section 64
High Courts16 Feb 1982
Commissioner of Income Tax Vs N.K. Pandya
Bombay High Court · (1982) 10 TAXMAN 85
Income Tax Act, 1922 — Section 16, 16(3)(a)(iii), 16(3)(a)(iv)Income Tax Act, 1961 — Section 256(1), 27, 64, 64(iii)
High Courts15 Feb 1982Dismissed
Gangadhar Deshmukh Vs Nirmalaben (Smt.) Panchmatiya and Others
Bombay High Court · (1982) 2 BomCR 391