COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,856 of 3,665

High Courts21 Dec 1983

Iqbal Hussain Hassan Ali Rupani Vs Assistant Secretary to the Government of Maharashtra and others

Bombay High Court · (1984) 2 BomCR 180

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8, 8(1)Constitution of India, 1950 — Article 22, 22(5), 22(6), 226

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High Courts21 Dec 1983

Dipashri Vs Life Insurance Corporation of India and others

Bombay High Court · (1985) 58 CompCas 178

Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 45

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High Courts20 Dec 1983

Siesta Steel Construction Pvt. Ltd. Vs K.K. Shikare and others

Bombay High Court · (1984) 39 CTR 144 : (1985) 154 ITR 547 : (1984) 17 TAXMAN 122

Income Tax Act, 1961 — Section 148

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High Courts20 Dec 1983

Dr. H. Habicht and another Vs Makhija and another

Bombay High Court · (1984) 39 CTR 136 : (1985) 154 ITR 552 : (1984) 17 TAXMAN 56

Income Tax Act, 1961 — Section 10(6), 147, 148

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High Courts20 Dec 1983

Calcutta Silk Mfg. Co. Ltd. Vs Asstt. Collector of Customs (Appg.) Unit III (C) and others

Bombay High Court · (1984) 17 ELT 244

Customs Act, 1962 — Section 25, 28

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High Courts19 Dec 1983

Synthetic and Chemicals Ltd. Vs D.R. Chawla, Income Tax Officer, Companies Circle IV(1), Bombay and another

Bombay High Court · (1984) 39 CTR 247 : (1985) 154 ITR 504 : (1984) 17 TAXMAN 104

Income Tax Act, 1961 — Section 139, 141A

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High Courts19 Dec 1983

The Administration of Dadra and Nagar Haveli and others Vs C.B. Shah and another

Bombay High Court · (1983) 12 BOM CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 153, 165, 166, 4, 4(2)

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High Courts19 Dec 1983Dismissed

Morarji Goculdas Spinning and Weaving Co. Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (1990) 27 ECR 106

Constitution of India, 1950 — Article 226

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High Courts19 Dec 1983Allowed

Renukabai Gedam and Others Vs Manager, Nagpur Times and Others

Bombay High Court · (1983) 12 BOM CK 0008

Employees State Insurance Act, 1948 — Section 2(8), 46(1), 51A, 82, 82(2)Workmens Compensation Act, 1923 — Section 3

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High Courts16 Dec 1983

Purshottam Thackersey Vs K.N. Anantarama Ayyar, Commissioner of Income Tax and another (No. 2)

Bombay High Court · (1985) 44 CTR 109 : (1985) 154 ITR 438 : (1984) 17 TAXMAN 162

Income Tax Act, 1961 — Section 271(1), 273A

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High Courts16 Dec 1983

Purshottam Thackersey Vs K.N. Anantarama Ayyar, Commissioner of Wealth-tax and another

Bombay High Court · (1984) 39 CTR 249 : (1985) 154 ITR 395 : (1984) 18 TAXMAN 443

Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 18(1), 18(1)A, 18B

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High Courts16 Dec 1983Dismissed

Govind Mahadeo Bandekar, Panaji Vs Ramkrishna Vassu Usgaonkar and others

Bombay High Court · (1988) MhLj 224

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 12

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High Courts16 Dec 1983

Nusli Neville Wadia Vs T.L. Nilkanthan, Wealth Tax Officer, Companies Circle-VI(II), Bombay and another

Bombay High Court · (1984) 39 CTR 145 : (1985) 154 ITR 447 : (1984) 17 TAXMAN 64

Wealth Tax Act, 1957 — Section 17

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High Courts15 Dec 1983

Gulam Husain Mirza Vs Laxmidas Premji alias Sagar Premji and Another

Bombay High Court · (1984) 1 BomCR 520 : (1984) MhLj 215

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

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High Courts15 Dec 1983

Manavendra Chitnis and another Vs Leela Chitnis Studios P. Ltd. and others

Bombay High Court · (1985) 58 CompCas 113 : (1984) MhLj 586

Arbitration Act, 1940 — Section 30, 34Civil Procedure Code, 1908 (CPC) — Section 10, 141, 151Companies Act, 1956 — Section 397, 398, 399, 400, 402

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High Courts14 Dec 1983Allowed

Nirmala Dhondiram Kadam (Smt.) Vs Shatrughana K. Padava and Others

Bombay High Court · (1984) 1 BomCR 395 : (1984) MhLj 244

Maharashtra Housing and Area Development Act, 1976 — Section 664, 71

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High Courts14 Dec 1983

Namdeo Govindrao Patil and Others Vs State of Maharashtra and Others

Bombay High Court · (1984) 1 BomCR 592

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High Courts14 Dec 1983

Rameshchandra Ramlal Khandelwal Vs Shankarlal Maganlal Joshi and Others

Bombay High Court · (1984) 2 BomCR 245 : (1984) MhLj 187

Arbitration Act, 1940 — Section 34

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High Courts14 Dec 1983

Balasaheb Ramrao Latkar Vs State of Maharashtra

Bombay High Court · (1983) 12 BOM CK 0021

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 300, 302

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High Courts13 Dec 1983

Vimalabai Pawar Vs Laxmibai Nandrekar

Bombay High Court · (1984) 1 BomCR 177

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

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