COURT ARCHIVE

Bombay High Court judgments, 1982

501 judgments · page 22 of 26

High Courts15 Feb 1982

Tukaram Janu Bhoge and Another Vs State of Maharashtra and Another

Bombay High Court · (1982) 1 BomCR 758

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 202(2), 432Penal Code, 1860 (IPC) — Section 302

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High Courts15 Feb 1982

Nana Tukaram Jaikar Vs Sonabai and Others

Bombay High Court · AIR 1982 Bom 437 : (1982) 1 BomCR 811 : (1982) MhLj 538

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 11Transfer of Property Act, 1882 — Section 58

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High Courts15 Feb 1982

Madhukar Nathu Barhate Vs Kusum Barhate (Smt.)

Bombay High Court · (1982) 2 BomCR 202

Hindu Marriage Act, 1955 — Section 12

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High Courts12 Feb 1982

Ratnaraj Thangraj Vs Deputy Controller of Rationing and Others

Bombay High Court · (1982) 1 BomCR 475

Essential Commodities Act, 1955 — Section 6C, 7Limitation Act, 1963 — Section 29(2), 5

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High Courts12 Feb 1982

Commissioner of Income Tax, Poona Vs R.S. Deshpande

Bombay High Court · (1982) 28 CTR 189 : (1982) 136 ITR 1 : (1982) 10 TAXMAN 212

Income Tax Act, 1961 — Section 148, 24(2), 271, 271(1), 271(4A)

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High Courts12 Feb 1982

Commissioner of Income Tax, Poona Vs Mohammed Yakub Mohd. Ibrahim and Co.

Bombay High Court · (1982) 28 CTR 193 : (1983) 143 ITR 67

Income Tax Act, 1961 — Section 271(1)

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High Courts12 Feb 1982

Commissioner of Income Tax, Poona Vs Bhaichand H. Gandhi

Bombay High Court · (1983) 53 CompCas 400 : (1983) 141 ITR 67

Income Tax Act, 1961 — Section 68

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High Courts11 Feb 1982Allowed

Shahaji Dattu Patil Vs State of Maharashtra

Bombay High Court · (1982) 1 BomCR 418

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34

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High Courts11 Feb 1982

Commissioner of Income Tax, Bombay City-IV Vs Sultn Brothers Pvt. Ltd.

Bombay High Court · (1983) 142 ITR 249 : (1982) 11 TAXMAN 49

Income Tax Act, 1961 — Section 22, 32

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High Courts11 Feb 1982

Commissioner of Income Tax, Bombay City-IV Vs New India Assurance Co. Ltd.

Bombay High Court · (1982) 28 CTR 206 : (1983) 141 ITR 367(2) : (1982) 10 TAXMAN 44

Income Tax Act, 1961 — Section 253(1), 253(2), 253(4)

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High Courts11 Feb 1982

F. Rehman Vs M/s Babson and Company

Bombay High Court · (1982) 2 LLJ 120

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 2, 28(1), 3, 3(17), 3(5)

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High Courts10 Feb 1982

K.G. Agarwal Vs The Divisional Superintendent, South Central Railway, Solapur and Another

Bombay High Court · AIR 1982 Bom 281

Arbitration Act, 1940 — Section 13

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High Courts10 Feb 1982

Commissioner of Income Tax, Bombay City-III Vs Oriental Government Security Life Assurance Co. Ltd.

Bombay High Court · (1982) 29 CTR 112 : (1983) 141 ITR 215 : (1982) 10 TAXMAN 308

Income Tax Act, 1961 — Section 244

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High Courts09 Feb 1982

Willingdon Sports Club Vs C.B. Patil, 3rd Additional Wealth-tax Officer, "G" Ward, Bombay and another

Bombay High Court · (1982) 30 CTR 226 : (1982) 137 ITR 83 : (1982) 11 TAXMAN 155

Wealth Tax Act, 1957 — Section 3

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High Courts08 Feb 1982

Orient Club Vs Commissioner of Wealth-tax, Bombay City-II

Bombay High Court · (1982) 29 CTR 117 : (1982) 136 ITR 697 : (1982) 10 TAXMAN 57

Income Tax Act, 1961 — Section 2(31), 4Wealth Tax Act, 1957 — Section 2, 21, 21(1), 27(1), 3Wealth Tax Rules, 1957 — Rule 2

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High Courts06 Feb 1982Dismissed

Noorkhan Gulzarkhan Vs Akbarali Ismailbhai Jiwani

Bombay High Court · (1982) MhLj 439

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120(c)

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High Courts06 Feb 1982

M. Vijayan Vs Lajpatrai G. Jasani

Bombay High Court · (1983) 1 BomCR 135

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227

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High Courts06 Feb 1982

L.Y. Lagoo Vs The Special Land Acquisition Officer (2), Pune and Another

Bombay High Court · AIR 1982 Bom 440

Land Acquisition Act, 1894 — Section 23, 35

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High Courts06 Feb 1982

Mohd. Hussain Vs Secretary, Govt. of Maharashtra, Home Department, Mantralaya, Bombay and others

Bombay High Court · (1982) 84 BOMLR 379 : (1982) CriLJ 1848

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(3)Constitution of India, 1950 — Article 22

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High Courts05 Feb 1982

H.S. Kamlani, Official Liquidator Vs Mazgaon Dock Ltd.

Bombay High Court · (1982) 84 BOMLR 100

COMPANIES ACT, 1956 — Section 447, 448, 451, 456, 457

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