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Bombay High Court judgments

73,288 judgments · page 2,879 of 3,665

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High Courts20 Jan 1983Allowed

Meharunnishabai (Smt.) and Another Vs Abdul Razak Mohammed Ayub and Another

Bombay High Court · (1983) 1 BomCR 473

Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 497
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High Courts20 Jan 1983

Prabhakar Deshmukh Vs Vinayakrao Kaushal

Bombay High Court · AIR 1983 Bom 301 : (1983) 85 BOMLR 295

Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1(3)
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High Courts20 Jan 1983

Sayed Ahmed Vs The Additional Secretary to the Government of India and others

Bombay High Court · (1983) 01 BOM CK 0006

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Foreign Exchange Regulation Act, 1973 — Section 9
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High Courts20 Jan 1983

Mrs. Asha Arun Naik Vs Damodhar Naik

Bombay High Court · (1983) 85 BOMLR 300

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High Courts18 Jan 1983

Vasantkumar Radhakisan Vora and Others Vs Board of Trustees of the Port of Bombay and Others

Bombay High Court · AIR 1984 Bom 96 : (1984) 2 BomCR 478 : (1984) ILR (Bom) 1784(1)

Constitution of India, 1950 — Article 14, 226, 227
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High Courts17 Jan 1983

Corporation of the City of Nagpur Vs M/s Inland Carriers Nagpur and another

Bombay High Court · (1987) 1 LLJ 270

Bombay Shops and Establishments Act, 1948 — Section 2(27), 2(28), 35, 36, 37Factories Act, 1948 — Section 8Motor Transport Workers Act, 1961 — Section 1(4), 2, 20, 26, 27
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High Courts17 Jan 1983

Madhukar Vithoba Thakare Vs State of Maharashtra

Bombay High Court · (1983) 1 BomCR 595

Bombay Prohibition Act, 1949 — Section 66(1)
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High Courts14 Jan 1983

Jayaprakash Shamsundar Mandare Vs Laxminarayan Mulidhar Mundade and Others

Bombay High Court · AIR 1983 Bom 364 : (1983) 1 BomCR 552(1) : (1983) 85 BOMLR 96 : (1983) MhLj 362

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(1)
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High Courts14 Jan 1983

Harinarayan Jamnadas Lakhani Vs Commissioner of Income Tax, Vidarbha and Marathwada

Bombay High Court · (1983) 35 CTR 186 : (1984) 147 ITR 576 : (1983) 14 TAXMAN 455

Income Tax Act, 1961 — Section 66
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High Courts14 Jan 1983

Smt. Zubedabai Vs Commissioner of Income Tax, Vidarbha and Marathwada

Bombay High Court · (1984) 39 CTR 124 : (1984) 148 ITR 104 : (1984) 17 TAXMAN 124

Income Tax Act, 1961 — Section 37, 56, 57, 58, 58(1)
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High Courts14 Jan 1983

Sonubai Yeshwant Jadhay Vs Bala Govinda Yadav and Others

Bombay High Court · AIR 1983 Bom 156 : (1983) 1 BomCR 632 : (1983) 85 BOMLR 398

Civil Procedure Code, 1908 (CPC) — Section 100, 100(4), 101, 151Constitution of India, 1950 — Article 14, 15Hindu Succession Act, 1956 — Section 15(2)
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High Courts14 Jan 1983

Commissioner of Sales Tax Vs Express Printing Press

Bombay High Court · AIR 1983 Bom 190 : (1983) 52 STC 290

Bombay Sales Tax Act, 1959 — Section 2(13)
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High Courts14 Jan 1983

In Re: Swastik Textile Mills Ltd. and In Re: Phaltan Sugar Works Ltd.

Bombay High Court · (1983) 85 BOMLR 244 : (1985) 57 CompCas 766

Companies Act, 1956 — Section 391, 394, 394AMonopolies and Restrictive Trade Practices Act, 1969 — Section 2, 20, 23, 23(1)
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High Courts14 Jan 1983

H.N. Lakhani Vs Commissioner of Income Tax, Nagpur

Bombay High Court · (1983) 147 ITR 552 : (1983) 14 TAXMAN 455(1)

Income Tax Act, 1961 — Section 68
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High Courts13 Jan 1983

Raju Ramchandra Bhangde Vs Commissioner of Income Tax, Nagpur

Bombay High Court · (1983) 35 CTR 192 : (1984) 148 ITR 391 : (1983) 14 TAXMAN 498

Income Tax Act, 1922 — Section 33(2A)
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High Courts13 Jan 1983

Shankar Theatres Vs Commissioner of Income Tax, Vidarbha and Marathwada

Bombay High Court · (1983) 37 CTR 13 : (1984) 146 ITR 547 : (1983) 15 TAXMAN 225

Income Tax Act, 1961 — Section 36(1)
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High Courts13 Jan 1983

Y.M. Koli, Food Inspector Vs Dhavlu Ajaba Kokani and Another

Bombay High Court · (1985) CriLJ 1255

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
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High Courts13 Jan 1983

Commissioner of Income Tax, Vidarbha and Marathwada Vs United Transport Company Pvt. Ltd.

Bombay High Court · (1984) 148 ITR 57

Income Tax Act, 1922 — Section 23(A)(1)
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High Courts13 Jan 1983

Vegetable Oil Mfg. Co. P. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1984) 38 CTR 191 : (1984) 147 ITR 545

Income Tax Act, 1961 — Section 2(24), 30, 31, 32, 32(1)
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High Courts13 Jan 1983

Commissioner of Income Tax (Central), Bombay Vs Ambaji Traders Pvt. Ltd.

Bombay High Court · (1984) 40 CTR 193 : (1984) 148 ITR 401 : (1984) 16 TAXMAN 398

Income Tax Act, 1961 — Section 147, 148, 297(2), 68
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