High Courts05 Oct 1982
Mogul Line Ltd. Vs A.K. Dutt
Bombay High Court · (1982) 10 BOM CK 0006
Customs Act, 1962 — Section 111, 112, 115(2)Imports and Exports (Control) Act, 1947 — Section 3Sea Customs Act, 1878 — Section 167(8)
COURT ARCHIVE
Bombay High Court judgments, 1982
501 judgments · page 5 of 26
High Courts04 Oct 1982
Brijlal and Another Vs "Hotel Neelam-Lodging and Boarding" and Others
Bombay High Court · AIR 1983 Bom 432 : (1983) MhLj 300
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts04 Oct 1982
Searle (India) Ltd. Vs Central Board of Direct Taxes and another
Bombay High Court · (1983) 33 CTR 143 : (1984) 145 ITR 673 : (1983) 12 TAXMAN 300
Income Tax Act, 1961 — Section 80O
High Courts01 Oct 1982Allowed
Sitaram Kondi Talap and Another Vs State of Maharashtra
Bombay High Court · (1982) 1 BomCR 938
Penal Code, 1860 (IPC) — Section 104, 148, 307, 324, 326
High Courts29 Sept 1982
Jayanatilal Mohanlal Vs Narandas and Sons
Bombay High Court · AIR 1983 Bom 226
Civil Procedure Code, 1908 (CPC) — Section 11Partnership Act, 1932 — Section 32Presidency Towns Insolvency Act, 1909 — Section 7, 99
High Courts29 Sept 1982
Vinayak Nilkant Kale and Another Vs Shantabai Dattatraya Deshpande and Another
Bombay High Court · AIR 1983 Bom 172 : (1982) 1 BomCR 952
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts29 Sept 1982
Century Spinning and Manufacturing Company Ltd. and another Vs N.N. Mistry, Additional 1st Income Tax Officer, "X" Ward, Bombay and others
Bombay High Court · (1983) 34 CTR 60 : (1984) 145 ITR 435 : (1983) 13 TAXMAN 301
Income Tax Act, 1961 — Section 280ZB, 280ZE, 80E
High Courts24 Sept 1982
Seth Memant Bhagubhai Magatlal Vs N. Rama Iyer, Gift-tax Officer and another
Bombay High Court · (1983) 35 CTR 179 : (1983) 144 ITR 737 : (1983) 13 TAXMAN 509
Gift Tax Act, 1958 — Section 6(1)
High Courts24 Sept 1982Allowed
Manohar Joshi Vs Jhunnulal Yadao
Bombay High Court · (1983) 85 BOMLR 87 : (1983) MhLj 359
Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 21, 22
High Courts24 Sept 1982Allowed
Matsya Yojana Sahakari Sanstha Ltd., Umrer Vs Municipal Council, Umrer and others
Bombay High Court · (1983) MhLj 562
Maharashtra Municipalities Act, 1965 — Section 308(1)
High Courts23 Sept 1982
Balasaheb Desai Sahakari Sakhar Karkhana Ltd. Vs Union of India and others
Bombay High Court · (1982) 10 ELT 866
Central Excise Rules, 1944 — Rule 8(1)
High Courts23 Sept 1982Allowed
Usha Manohar Waradkar Vs Commissioner of Police, Greater Bombay and Others
Bombay High Court · (1983) 1 BomCR 225
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(2)
High Courts23 Sept 1982
Gopibai Ghanshamdas Advani and Others Vs Food Corporation of India and Others
Bombay High Court · AIR 1983 Bom 137 : (1983) 1 BomCR 216 : (1982) 84 BOMLR 558 : (1983) MhLj 53
Motor Vehicles Act, 1939 — Section 116, 95(1)
High Courts23 Sept 1982
Balkrishna Bhagwan Salunke Vs State of Maharashtra
Bombay High Court · (1983) 1 BomCR 259
Criminal Procedure Code, 1973 (CrPC) — Section 397, 427, 428
High Courts23 Sept 1982
In Re: Janata Works Pvt. Ltd. (In Liquidation)
Bombay High Court · (1982) 84 BOMLR 587
COMPANIES ACT, 1956 — Section 446, 457, 464, 465, 537
High Courts23 Sept 1982
State of Maharashtra Vs Amirali Abdulbhai Anosaya and another
Bombay High Court · (1983) 1 BomCR 463 : (1989) 20 ECR 270 : (1989) 39 ELT 243 : (1981) 130 ITR 479(1)
Customs Act, 1962 — Section 111, 123, 135, 138A
High Courts23 Sept 1982
Smt. Gopibai Ghanshamda Advani and others Vs Food Corporation of India, Bombay and others
Bombay High Court · (1986) 59 CompCas 660
Motor Vehicles Act, 1988 — Section 2, 9(5), 95
High Courts23 Sept 1982
Janata Works P. Ltd. (In Liquidation) : Dhanraj G. Bhatia Vs Janata Works P. Ltd.
Bombay High Court · (1984) 56 CompCas 229
Companies (Court) Rules, 1959 — Rule 11(B)Companies Act, 1956 — Section 179, 446, 457, 464, 465
High Courts23 Sept 1982
In Re: Dhanraj C. Bhatia
Bombay High Court · (1983) MhLj 19
Companies Act, 1956 — Section 446, 457, 464, 537, 646
High Courts22 Sept 1982
Deccan Sales Corporation and another Vs R. Parthasarthy and others
Bombay High Court · (1982) 10 ELT 885
Central Excise Rules, 1944 — Rule 173G(1), 56A, 56A(3), 9(3)