High Courts28 Jan 1982
Ananda Maruti Jadhav and Others Vs Hansabai Bandu Ghunake
Bombay High Court · (1983) 1 BomCR 21
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(B), 88(C)
COURT ARCHIVE
Bombay High Court judgments, 1982
501 judgments · page 24 of 26
High Courts28 Jan 1982Allowed
M/s. Co-operative Bidi Utpadak Mazdoor Sahakari Society Ltd., Brahmapuri Vs Naktu Tulshiram Thaorf
Bombay High Court · (1983) MhLj 176
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 31
High Courts27 Jan 1982
Bansilal Shankar Gosavi Vs Popatlal Dhondiram Katare
Bombay High Court · (1982) 1 BomCR 741
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10, 10A, 10AA, 10AAA, 12(2)
High Courts27 Jan 1982
Bhagwani Enterprises Vs Tarachand Tharoomal
Bombay High Court · (1983) 1 BomCR 345
Evidence Act, 1872 — Section 106Maharashtra Debt Relief Act, 1975 — Section 11, 12, 2
High Courts25 Jan 1982
Scindia Employees Union and others Vs Scindia Steam Navigation Co. Ltd. and others
Bombay High Court · (1982) 45 FLR 420 : (1983) 1 LLJ 347
Industrial Disputes Act, 1947 — Section 18, 2Payment of Bonus Act, 1965 — Section 12, 15, 17, 2(13), 2(21)
High Courts22 Jan 1982
Fatechand Murlidhar and etc. Vs Maharashtra State Electricity Board, Nagpur and etc.
Bombay High Court · AIR 1985 Bom 71 : (1985) ILR (Bom) 1222
Contract Act, 1872 — Section 2, 37Electricity Act, 1910 — Section 2
High Courts22 Jan 1982
Star Chemicals Vs Bhisham Kumar Suri
Bombay High Court · (1983) 2 BomCR 543
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6
High Courts22 Jan 1982Dismissed
Amravati District Central Co-operative Bank Ltd., Amravati Vs Shamrao Tanbaji Ladavikar and others
Bombay High Court · (1982) MhLj 434
Bombay Industrial Relations Act, 1946 — Section 35(2)Industrial Disputes Act, 1947 — Section 11A, 30
High Courts22 Jan 1982
Goodlas Nerolac Prints Ltd. Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1982) 28 CTR 186 : (1982) 137 ITR 58 : (1982) 10 TAXMAN 25
Income Tax Act, 1961 — Section 133, 133(4), 263, 37
High Courts22 Jan 1982
Chimanram Motilal Pvt. Ltd. Vs Commissioner of Income Tax Bombay City-I
Bombay High Court · (1982) 31 CTR 318 : (1983) 140 ITR 809
Income Tax Act, 1961 — Section 28, 41(1)
High Courts22 Jan 1982Allowed
Fatechand Murlidhar Vs Maharashtra State Electricity Board
Bombay High Court · (1983) MhLj 292
Electricity Act, 1910 — Section 12, 2(1), 2(c), 2(n), 22
High Courts22 Jan 1982
Peroja Dadabhoy Sett and Anrs. Vs State of Maharashtra and Others
Bombay High Court · AIR 1983 Bom 49
Urban Land (Ceiling and Regulation) Act, 1976 — Section 27(4), 28
High Courts21 Jan 1982
Additional Commissioner of Income Tax, Bombay City-I Vs Putco Pvt. Ltd.
Bombay High Court · (1982) 84 BOMLR 59 : (1982) 28 CTR 256 : (1983) 140 ITR 740
Income Tax Act, 1961 — Section 37
High Courts21 Jan 1982
Commissioner of Income Tax, Bombay City-I Vs Investment Corporation of India Ltd.
Bombay High Court · (1982) 28 CTR 198 : (1982) 137 ITR 307 : (1982) 10 TAXMAN 83
Income Tax Act, 1961 — Section 37(1)
High Courts21 Jan 1982
Addl. Commissioner of Income Tax, Bombay City-I Vs Seth Hemant Bhagubhai Trust
Bombay High Court · (1982) 28 CTR 261 : (1983) 140 ITR 471 : (1982) 10 TAXMAN 90
Income Tax Act, 1961 — Section 147, 148, 263, 4(2), 41(1)
High Courts20 Jan 1982
Commissioner of Income Tax, Poona Vs Devandas Perumal and Co.
Bombay High Court · (1982) 28 CTR 211 : (1983) 140 ITR 943 : (1982) 10 TAXMAN 104
Income Tax Act, 1961 — Section 143, 144, 147, 271(1), 274(2)
High Courts19 Jan 1982
Oriental Fire and General Insurance Co. Ltd. Vs Jagdish Babu and others
Bombay High Court · (1988) 63 CompCas 135
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 95, 95(1), 96
High Courts19 Jan 1982
Commissioner of Income Tax, Bombay City-I Vs Industrial Perfumes Ltd.
Bombay High Court · (1982) 01 BOM CK 0010
Income Tax Act, 1961 — Section 148
High Courts18 Jan 1982
Sukhdayal Rambilas Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1982) 28 CTR 232 : (1982) 136 ITR 414 : (1982) 10 TAXMAN 151
Income Tax Act, 1961 — Section 69
High Courts18 Jan 1982
Chemitex, Goa and another Vs Union of India and others
Bombay High Court · (1983) 14 ELT 2130
Central Excise Rules, 1944 — Rule 156Central Excises and Salt Act, 1944 — Section 12, 18, 35, 35BCustoms Act, 1962 — Section 105, 110, 110(2), 110(3), 124