COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,857 of 3,665

High Courts13 Dec 1983Dismissed

Hormazd Kaikhushroo Sethna Vs Tulsidas Chogumal Chabria of Bombay and Others

Bombay High Court · (1985) 1 BomCR 1

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 5(11), 5(4A)Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105

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High Courts13 Dec 1983

Laxman Rana Gavli and Others Vs State of Maharashtra

Bombay High Court · (1984) 1 BomCR 458

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts12 Dec 1983

M.T. Kapadia and another Vs S.V. Naik and another

Bombay High Court · (1984) 41 CTR 169 : (1985) 154 ITR 251 : (1984) 17 TAXMAN 70

Income Tax Act, 1961 — Section 139, 141, 141(1)

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High Courts12 Dec 1983

Modern Chemical Works and another Vs V.B. Kulkarni and others

Bombay High Court · (1984) 39 CTR 139 : (1984) 39 CTR 138 : (1985) 154 ITR 230 : (1984) 17 TAXMAN 66

Income Tax Act, 1961 — Section 119, 119(2)

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High Courts12 Dec 1983

Annat Gopalrao Shende Vs Jankibai Gopalrao Shende and Others

Bombay High Court · AIR 1984 Bom 319 : (1983) 86 BOMLR 123 : (1984) MhLj 183

General Clauses Act, 1897 — Section 13, 13(2)Hindu Succession Act, 1956 — Section 23

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High Courts09 Dec 1983

Shamsudeen Abdul Rahim and another Vs National Dairy Development Board, Anand and others

Bombay High Court · (1984) 48 FLR 187 : (1982) 135 ITR 689(1) : (1984) 1 LLJ 496

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High Courts09 Dec 1983

Apte Amalgamations Limited Vs Central Board of Direct Taxes and others

Bombay High Court · (1984) 39 CTR 251 : (1985) 153 ITR 824 : (1984) 17 TAXMAN 135

Income Tax Act, 1961 — Section 80

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High Courts08 Dec 1983Allowed

Biharilal Ramprasad Vs State of Maharashtra and Others Radheshyam Biharilal and Another Vs State and Others

Bombay High Court · (1984) 1 BomCR 379 : (1984) MhLj 729

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 17(1), 17(2)

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High Courts08 Dec 1983Dismissed

Indirabai Vaidya and others Vs Vijaya Vaidya and another

Bombay High Court · (1984) MhLj 1053

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High Courts08 Dec 1983

Shyam Sunder Kabra Vs S.M. Nadkarni and others

Bombay High Court · (1984) 43 CTR 26 : (1985) 155 ITR 500

Income Tax Act, 1961 — Section 119, 143, 143(2), 143(3), 297

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High Courts07 Dec 1983

Gufic Laboratories and three others Vs Union of India and three others

Bombay High Court · (1989) 23 ECR 473 : (1984) 17 ELT 27 : (1983) 140 ITR 158(1)

Central Excises and Salt Act, 1944 — Section 36(2)

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High Courts07 Dec 1983

Shantilal Walchand Kothari Vs Shantabai Purushotam Deshmukh and Others

Bombay High Court · AIR 1984 Bom 306

Constitution of India, 1950 — Article 226

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High Courts07 Dec 1983Dismissed

Asha Soap Factory Vs Dhanthak and Company and Another

Bombay High Court · (1985) 1 BomCR 298

Trade and Merchandise Marks Act, 1958 — Section 105, 109, 11, 28, 29

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High Courts07 Dec 1983

Veeramma B. Babu Vs Janardhan

Bombay High Court · (1984) 2 BomCR 46 : (1984) MhLj 276

Maharashtra Vacant Lands (Prohibition of Unauthorised Occupation and Summary Eviction) Act, 1975 — Section 5, 8Specific Relief Act, 1963 — Section 6

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High Courts07 Dec 1983

Hindustan Spinning and Weaving Mills Vs Union of India and another

Bombay High Court · (1984) 17 ELT 281

Customs Act, 1962 — Section 25(1)

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High Courts06 Dec 1983

Johann A. Wulfing Vs Chemical Industrial and Pharmaceutical Laboratories Limited and Another

Bombay High Court · AIR 1984 Bom 281

Trade and Merchandise Marks Act, 1958 — Section 12

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High Courts06 Dec 1983Dismissed

Salgaocar Engineers Private Ltd. Vs Shri O.J.F. Gomes, Asst. Collector of Customs

Bombay High Court · (1984) 86 BOMLR 127

Customs Act, 1962 — Section 2, 87

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High Courts06 Dec 1983

Ratnaprapha V. Tople Vs Sulochana Damodar and Others

Bombay High Court · (1985) 2 BomCR 128

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3), 13, 18

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High Courts06 Dec 1983

Hiralal Parbhudas Vs Ganesh Trading Company and Others

Bombay High Court · AIR 1984 Bom 218

Criminal Procedure Code, 1973 (CrPC) — Section 6Oaths Act, 1969 — Section 3(1)Trade and Merchandise Marks Act, 1958 — Section 12, 12(3), 56

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High Courts06 Dec 1983

Kamani Tubes Ltd. Vs Official Liquidator and Liquidator, Kamani Bros. P. Ltd. and another

Bombay High Court · (1984) 86 BOMLR 92 : (1985) 58 CompCas 233 : (1984) MhLj 618

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15Companies Act, 1956 — Section 457

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