COURT ARCHIVE

Bombay High Court judgments, 1983

526 judgments · page 10 of 27

High Courts20 Sept 1983

Manjula and Another Vs Himansu Prakash Boral and Another

Bombay High Court · (1984) 1 BomCR 433 : (1983) 85 BOMLR 604

Guardians and Wards Act, 1890 — Section 7, 7(3)Hindu Minority and Guardianship Act, 1956 — Section 9(1), 9(2)

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High Courts20 Sept 1983Allowed

Waman Limbaji Ashtekar and Co. and another Vs Kantilal Maganlal Parekh and others

Bombay High Court · (1984) MhLj 228

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(a), 13(1)(b), 15, 15AConstitution of India, 1950 — Article 227Evidence Act, 1872 — Section 114

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High Courts20 Sept 1983

Haresh Hemandas Melwani Vs Union of India and others

Bombay High Court · (1986) 23 ELT 400

Constitution of India, 1950 — Article 226

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High Courts19 Sept 1983

P.K. Divekar (By Legal Representatives - S.P. Divekar and A.P. Divekar) Vs Commissioner of Income Tax (Central), Bombay

Bombay High Court · (1985) 151 ITR 11

Income Tax Act, 1922 — Section 33

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High Courts19 Sept 1983

R.B.S. Khandeparkar Vs Commissioner of Income Tax, Bangalore

Bombay High Court · (1984) 38 CTR 200 : (1985) 151 ITR 15 : (1983) 15 TAXMAN 495

Income Tax Act, 1961 — Section 143, 2(31), 2(7), 4

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High Courts19 Sept 1983Dismissed

Balaji Bhaurao Kalbanade Vs Parubai Bhaguji Warhade and Another

Bombay High Court · (1984) 1 BomCR 61

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 386, 399(1)

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High Courts19 Sept 1983

Rewant and Others Vs Divisional Manager, Life Insurance Corporation of India, Nagpur and Another

Bombay High Court · AIR 1985 Bom 75

Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 38(5)

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High Courts19 Sept 1983

Additional Commissioner of Income Tax, Mysore Vs M.S. Caro

Bombay High Court · (1984) 38 CTR 185 : (1985) 151 ITR 39 : (1983) 15 TAXMAN 530

Income Tax Act, 1961 — Section 256(2)

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High Courts19 Sept 1983

General Superintendence Company of India Ltd. Vs General Secretary, Goa Dock Labour Union and others

Bombay High Court · (1984) 86 BOMLR 30 : (1984) 1 LLJ 56 : (1983) MhLj 938

Industrial Disputes Act, 1947 — Section 10, 2, 3, 7, 8

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High Courts19 Sept 1983

Rewant and others Vs Divisional Manager, Life Insurance Corpn. of India and another

Bombay High Court · (1986) 59 CompCas 792

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High Courts16 Sept 1983

R.M. Goculdas Vs Commissioner of Income Tax, Bombay

Bombay High Court · (1984) 38 CTR 203 : (1985) 151 ITR 67

Income Tax Act, 1961 — Section 119, 263, 263(1), 64

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High Courts16 Sept 1983

The Phoenix Mills Ltd. Vs Union of India (UOI)

Bombay High Court · (1988) 14 ECR 482

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High Courts16 Sept 1983

Manohar Vs State of Maharashtra and Others

Bombay High Court · AIR 1984 Bom 47

Constitution of India, 1950 — Article 14, 19(1), 19(4)

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High Courts16 Sept 1983Allowed

Maruti Sambha Surve Vs Parshuram Krishna Koratkar

Bombay High Court · (1984) 86 BOMLR 1 : (1983) MhLj 958

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High Courts15 Sept 1983

Commissioner of Income Tax, Poona Vs New Sind Weaving Factory

Bombay High Court · (1984) 38 CTR 208 : (1984) 150 ITR 671 : (1983) 15 TAXMAN 551

Income Tax Act, 1961 — Section 139(1), 271(1), 274

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High Courts15 Sept 1983Allowed

Chandrakant Bhalchandra Nalavadkar and Another Vs Hiralal Mulchand Shah

Bombay High Court · (1984) 1 BomCR 480 : (1984) 86 BOMLR 45 : (1983) MhLj 1100

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

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High Courts15 Sept 1983Allowed

Indravan Trivedi Vs Ambaben Mohanlal Soni

Bombay High Court · (1985) 2 BomCR 41

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)

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High Courts15 Sept 1983

Kamani Engineering Corporation Ltd. Vs Commissioner of Income Tax (Central), Bombay

Bombay High Court · (1984) 37 CTR 204 : (1984) 150 ITR 586 : (1983) 15 TAXMAN 211

Income Tax Act, 1961 — Section 28

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High Courts15 Sept 1983

Additional Commissioner of Income Tax Vs M.G. Husain Ghiya

Bombay High Court · (1983) 15 TAXMAN 377

Income Tax Act, 1961 — Section 139(1), 271(1)(a), 274

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High Courts14 Sept 1983

Phoenix Mills Ltd. Vs Union of India

Bombay High Court · (1985) 4 ECC 286 : (1983) 14 ELT 2113

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