COURT ARCHIVE

Bombay High Court judgments, 1983

526 judgments · page 11 of 27

High Courts14 Sept 1983Allowed

Association of Engineering Workers Vs Automobile Products of India Ltd.

Bombay High Court · (1984) 86 BOMLR 52

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 13, 3

Read judgment

High Courts13 Sept 1983

Anandrao and Others Vs Govindrao Zingraji

Bombay High Court · AIR 1984 Bom 338 : (1984) ILR (Bom) 2559 : (1984) MhLj 671

Hindu Succession Act, 1956 — Section 15(1), 8

Read judgment

High Courts12 Sept 1983

Prabhakar Tularam Vinchurkar and Vs Dev Ashish Cooperative Housing Society Ltd. and Another

Bombay High Court · AIR 1984 Bom 65 : (1983) MhLj 1114

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115

Read judgment

High Courts12 Sept 1983

Chandubhai Explosives Pvt. Ltd. Vs Union Bank of India and others

Bombay High Court · (1984) MhLj 108

Limitation Act, 1963 — Section 21(1)Maharashtra Co-operative Societies Act, 1960 — Section 164

Read judgment

High Courts12 Sept 1983

Embassy Radio Television Pvt. Ltd. and another Vs Union of India and others

Bombay High Court · (1984) 38 CTR 214 : (1984) 150 ITR 678 : (1983) 15 TAXMAN 519

Income Tax Act, 1961 — Section 226, 226(3)

Read judgment

High Courts12 Sept 1983

Baliram Maruti Satvekar Vs Dadu Govind Tipugade and others

Bombay High Court · (1985) MhLj 311

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 85A, 88CConstitution of India, 1950 — Article 227

Read judgment

High Courts12 Sept 1983Dismissed

Prabhakar Tularam Vinchurkar Vs Dev Ashish Co-operative Housing Society and another

Bombay High Court · (1983) MhLj 1114

Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts09 Sept 1983

The State of Maharashtra Vs Chandrakant Tripathi and Others

Bombay High Court · (1983) CriLJ 1841

Contempt of Courts Act, 1971 — Section 2(c)

Read judgment

High Courts09 Sept 1983

The State of Maharashtra Vs Chandrakant Tripathi and others

Bombay High Court · (1983) 85 BOMLR 562

Contempt of Courts Act, 1971 — Section 2

Read judgment

High Courts09 Sept 1983

Commissioner of Income Tax, Mysore Vs Confeitaria De Janeiro

Bombay High Court · (1983) 37 CTR 180 : (1984) 150 ITR 502 : (1983) 15 TAXMAN 331

Income Tax Act, 1961 — Section 185

Read judgment

High Courts09 Sept 1983

Forbes Forbes Campbell and Company Ltd. Vs Commissioner of Income Tax, Bombay City-III, Bombay

Bombay High Court · (1983) 37 CTR 212 : (1984) 150 ITR 529 : (1983) 15 TAXMAN 473

Income Tax Act, 1961 — Section 2(47), 45, 47

Read judgment

High Courts09 Sept 1983

Addl. Commissioner of Income Tax, Mysore Vs Krishna Narayan Naik

Bombay High Court · (1983) 37 CTR 195 : (1984) 150 ITR 513 : (1983) 15 TAXMAN 535

Income Tax Act, 1961 — Section 139, 139(1), 139(8), 142, 263

Read judgment

High Courts08 Sept 1983

D. Vasantrai and Co. Vs The Official Assignee, High Court of Judicature at Bombay and Others

Bombay High Court · AIR 1985 Bom 1

Read judgment

High Courts08 Sept 1983

Waman Deoram Sonawane Vs Shri Ganesh Mandir

Bombay High Court · (1984) 86 BOMLR 40 : (1984) MhLj 791

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts08 Sept 1983

Additional Commissioner of Income Tax, Mysore Vs Mr. and Mrs. Valentino F. Pinto, Mapuca

Bombay High Court · (1983) 37 CTR 201 : (1984) 150 ITR 408 : (1983) 15 TAXMAN 433

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

Read judgment

High Courts08 Sept 1983

Anil Paper Industries Pvt. Ltd. and another Vs Union of India and others

Bombay High Court · (1985) 4 ECC 295 : (1983) 14 ELT 2173

Customs Act, 1962 — Section 25, 59(1)

Read judgment

High Courts06 Sept 1983

Shankar Mahadeo Charpe Vs S.S.H. Qazi and others

Bombay High Court · (1985) 2 LLJ 94 : (1984) MhLj 615

Trade Unions Act, 1926 — Section 28

Read judgment

High Courts06 Sept 1983

Gaurabai and Another Vs Jagsih Prasad and Another

Bombay High Court · (1984) 2 ACC 191 : AIR 1984 Bom 231

Fatal Accidents Act, 1855 — Section 1Motor Vehicles Act, 1939 — Section 110

Read judgment

High Courts06 Sept 1983

Blue Star Limited Vs Santosh Datta, IAC and others

Bombay High Court · (1984) 39 CTR 134 : (1984) 150 ITR 356 : (1983) 15 TAXMAN 548

Income Tax Act, 1961 — Section 269A, 269L

Read judgment

High Courts06 Sept 1983

The Nav Samaj Ltd. Vs Shamrao Tukaramji Patel

Bombay High Court · AIR 1984 Bom 23

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 8 Rule 6A, Order 8 Rule 9

Read judgment