High Courts05 Feb 1982
Gleitlargor (India) P. Ltd. and H.S. Kamlani, Official Liquidator Vs Mazagaon Dock Ltd. and others
Bombay High Court · (1985) 57 CompCas 742
Companies Act, 1956 — Section 447, 448, 451, 451(1), 451(2)
COURT ARCHIVE
Bombay High Court judgments, 1982
501 judgments · page 23 of 26
High Courts05 Feb 1982
Commissioner of Income Tax, Bombay City-I Vs Associated Building Co. Ltd.
Bombay High Court · (1982) 28 CTR 252 : (1982) 137 ITR 339 : (1982) 10 TAXMAN 14
Income Tax Act, 1961 — Section 14, 2
High Courts04 Feb 1982
R.J. Mehta Vs His Lordship the Chief Justice Venkat Shrinivas Deshpande and Others
Bombay High Court · AIR 1982 Bom 125 : (1982) 1 BomCR 273
Constitution of India, 1950 — Article 220, 226
High Courts03 Feb 1982
Ratanlal Dhondiram Vs Commissioner of Income Tax, Poona
Bombay High Court · (1983) 141 ITR 363 : (1982) 11 TAXMAN 141
Income Tax Act, 1961 — Section 143, 144, 208(2), 209, 217(1)Income Tax Rules, 1962 — Rule 40
High Courts03 Feb 1982Dismissed
Chhababai Patil Vs Chindu Shankar Patil and Others
Bombay High Court · (1982) 1 BomCR 507
Hindu Marriage Act, 1955 — Section 5Penal Code, 1860 (IPC) — Section 109, 494
High Courts02 Feb 1982
Madhukar Venkatesh Kulkarni Vs State of Maharashtra
Bombay High Court · (1983) 1 BomCR 307
Motor Vehicles Act, 1939 — Section 116Penal Code, 1860 (IPC) — Section 279, 337, 339, 427
High Courts02 Feb 1982
Dhondanbai Albat Vs Nana Damodar Albat and Another
Bombay High Court · (1983) 1 BomCR 408
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts02 Feb 1982
Kashinath Mahipal Gaikwad and Others Vs State of Maharashtra
Bombay High Court · (1982) 2 BomCR 337
Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 341
High Courts02 Feb 1982Dismissed
State of Maharashtra Vs Ganpatrao Amritrao Deshpande
Bombay High Court · (1982) MhLj 639
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Land Acquisition Act, 1894 — Section 18, 23(1), 4, 6
High Courts01 Feb 1982
Western India Paper and Board Mills Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1982) 28 CTR 242 : (1982) 137 ITR 525 : (1982) 11 TAXMAN 210(2)
Income Tax Act, 1961 — Section 36(1), 37, 7
High Courts01 Feb 1982
Kaira District Co-op. Milk Producers Union Ltd. and Another Vs Kishore Shantilal Shah
Bombay High Court · AIR 1983 Bom 66 : (1982) 1 BomCR 509
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(1)
High Courts01 Feb 1982
Century Spinning and Manufacturing Co. Ltd. Vs Commissioner of Wealth Tax Bombay City-I
Bombay High Court · (1982) 28 CTR 210 : (1982) 138 ITR 562 : (1982) 10 TAXMAN 108
Income Tax Act, 1961 — Section 27, 5Wealth Tax Act, 1957 — Section 2, 3, 5, 5(1)
High Courts01 Feb 1982
Commissioner of Gift-tax, Bangalore Vs Aleixo P. Velho and another
Bombay High Court · (1982) 28 CTR 220 : (1983) 143 ITR 372 : (1982) 10 TAXMAN 112
Gift Tax Act, 1958 — Section 2, 26(1), 3
High Courts30 Jan 1982
Abdur Rahim Undre Vs Padma Adbur Rahim Undre
Bombay High Court · AIR 1982 Bom 341 : (1982) 2 DMC 204
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151Constitution of India, 1950 — Article 14, 44Special Marriage Act, 1954 — Section 1
High Courts30 Jan 1982Dismissed
Bengal Water Proof Works (1940) Ltd. Vs Ardeshir Jehangir Works
Bombay High Court · (1983) 2 BomCR 136
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(4A), 8(A)
High Courts30 Jan 1982
Gajanan Vasant Vijjayankar and Another Vs Valubai Bapu Govindhi and Others
Bombay High Court · AIR 1982 Bom 325 : (1982) MhLj 933
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 29(2), 43A(3), 84
High Courts30 Jan 1982
Commissioner of Wealth Tax, Bombay City-II Vs Master Jehangir H.C. Jehangir
Bombay High Court · (1982) 28 CTR 195 : (1982) 137 ITR 48 : (1982) 10 TAXMAN 105
Wealth Tax Act, 1957 — Section 2
High Courts30 Jan 1982
Abdula Samad Makhadum Baksh Sheikh and etc. Vs Sudha Anant Parakhe
Bombay High Court · AIR 1982 Bom 585 : (1982) MhLj 647
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
High Courts29 Jan 1982
Vrindavan (Borivali) Co-operative Housing Society Limited Vs Karmarkar Brothers and Others
Bombay High Court · (1983) 2 BomCR 267 : (1982) MhLj 607
Bombay Court Fees Act, 1959 — Section 6Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 11, 4
High Courts29 Jan 1982
Shrikant Hari Joshi Vs Kesharmal Narayandas Bhandari and Another
Bombay High Court · (1982) 2 BomCR 547
Penal Code, 1860 (IPC) — Section 167, 352, 353, 504Prevention of Food Adulteration Act, 1954 — Section 16, 9