High Courts16 Jan 1982Dismissed
Manibai Parmar and Others Vs Manohar Balwani
Bombay High Court · (1982) 2 BomCR 228 : (1982) MhLj 338
Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Bombay High Court judgments, 1982
501 judgments · page 25 of 26
High Courts15 Jan 1982Dismissed
Sardarsingh Harisingh Bagga Vs Shrirang Ramratan Chandak
Bombay High Court · (1982) 2 BomCR 286
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 227Constitution of India, 1950 — Article 227
High Courts15 Jan 1982Allowed
Uttam Fancy Cloth Stores and others Vs Dayachand Hazarilal Jain
Bombay High Court · (1983) MhLj 449
Limitation Act, 1963 — Section 10, 11, 12, 12(2), 13
High Courts15 Jan 1982
Khando Ganesh Kulkarni Vs Bando Ramchandra Mujumdar and Others
Bombay High Court · (1982) 2 BomCR 480
Bombay General Clauses Act, 1904 — Section 11Bombay Tenancy and Agricultural Lands Act, 1948 — Section 25Maharashtra Land Revenue Code, 1966 — Section 202
High Courts15 Jan 1982
Prakash Cotton Mills Pvt. Ltd. Vs Municipal Commissioner for Greater Bombay and Another
Bombay High Court · AIR 1982 Bom 387 : (1982) 1 BomCR 819 : (1982) MhLj 840
Evidence Act, 1872 — Section 5, 64, 67
High Courts14 Jan 1982Allowed
Vijaykumar Gurunath Pawar Vs State of Maharashtra
Bombay High Court · (1982) 2 BomCR 143
Penal Code, 1860 (IPC) — Section 376, 511
High Courts14 Jan 1982Dismissed
Wasudeo Shriram Bhonde and others Vs Chintaman Waman Purohit
Bombay High Court · (1983) MhLj 335
High Courts13 Jan 1982
American Spring and Pressing Works Ltd. Vs S.L. Wadkar
Bombay High Court · (1990) 47 ELT 247
High Courts13 Jan 1982Allowed
B.S. Potey Vs B.A. Joshi, District Deputy Registrar
Bombay High Court · (1982) 84 BOMLR 363 : (1983) MhLj 543
Constitution of India, 1950 — Article 226
High Courts13 Jan 1982
Commissioner of Gift Tax Vs Lady Hirabai C. Jehangir
Bombay High Court · (1982) 10 TAXMAN 70
Gift Tax Act, 1958 — Section 2, 26(1), 3, 4, 5Income Tax Act, 1961 — Section 6, 80G
High Courts13 Jan 1982
Waman Hari Pathak since deceased by his heirs and legal representative and Others Vs State of Maharashtra and Another
Bombay High Court · (1983) 1 BomCR 359
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12
High Courts13 Jan 1982
Commissioner of Gift-tax, Bombay City-V Vs Lady Hirabhai C. Jehangir
Bombay High Court · (1982) 138 ITR 314 : (1980) 4 TAXMAN 358(2)
Gift Tax Act, 1958 — Section 2, 26(1), 3, 4, 5Income Tax Act, 1961 — Section 80G
High Courts13 Jan 1982
American Spring and Pressing Works Ltd. Vs S.L. Wadkar and Others
Bombay High Court · (1992) 39 ECR 332
High Courts12 Jan 1982
Samarth Ramdas Math(Shri) Vithal Rakhumai Mandir Trust Awas Vs Atmaram Damu Rane and Others
Bombay High Court · (1983) 1 BomCR 333
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 37, 37(1), 39
High Courts12 Jan 1982
P.B. Samant and Others Vs State of Maharashtra and Others
Bombay High Court · (1982) 1 BomCR 367
Essential Commodities Act, 1955 — Section 2Industries (Development and Regulation) Act, 1951 — Section 3(1)
High Courts12 Jan 1982
D.J. Gazdar Vs Controller of Estate Duty
Bombay High Court · (1982) 28 CTR 174 : (1982) 138 ITR 607 : (1982) 10 TAXMAN 169
Estate Duty Act, 1953 — Section 2(15), 40, 5, 7(1)
High Courts12 Jan 1982Allowed
Vithalrao Ganpatrao Wakhade Vs State of Maharashtra
Bombay High Court · (1983) MhLj 952
Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(1), 3
High Courts12 Jan 1982Allowed
Subhadrabai Karlekar Vs State of Maharashtra and others
Bombay High Court · (1983) MhLj 638
Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 3Transfer of Property Act, 1882 — Section 53A
High Courts11 Jan 1982
Vithal Shankar Dokhe Vs Bhavdu Sakharam Dokhe (deceased) and Another
Bombay High Court · (1983) 1 BomCR 27
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32F(1A), 32G, 78, 85A(2)
High Courts11 Jan 1982
Gulabbhai Bapubhai Gawandi Vs Sonubai Bapurao Katkar (Smt.) and Others
Bombay High Court · (1983) 1 BomCR 187
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32P