High Courts01 Oct 1982Allowed
Sitaram Kondi Talap and Another Vs State of Maharashtra
Bombay High Court · (1982) 1 BomCR 938
Penal Code, 1860 (IPC) — Section 104, 148, 307, 324, 326
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,885 of 3,665
High Courts29 Sept 1982
Jayanatilal Mohanlal Vs Narandas and Sons
Bombay High Court · AIR 1983 Bom 226
Civil Procedure Code, 1908 (CPC) — Section 11Partnership Act, 1932 — Section 32Presidency Towns Insolvency Act, 1909 — Section 7, 99
High Courts29 Sept 1982
Vinayak Nilkant Kale and Another Vs Shantabai Dattatraya Deshpande and Another
Bombay High Court · AIR 1983 Bom 172 : (1982) 1 BomCR 952
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts29 Sept 1982
Century Spinning and Manufacturing Company Ltd. and another Vs N.N. Mistry, Additional 1st Income Tax Officer, "X" Ward, Bombay and others
Bombay High Court · (1983) 34 CTR 60 : (1984) 145 ITR 435 : (1983) 13 TAXMAN 301
Income Tax Act, 1961 — Section 280ZB, 280ZE, 80E
High Courts24 Sept 1982
Seth Memant Bhagubhai Magatlal Vs N. Rama Iyer, Gift-tax Officer and another
Bombay High Court · (1983) 35 CTR 179 : (1983) 144 ITR 737 : (1983) 13 TAXMAN 509
Gift Tax Act, 1958 — Section 6(1)
High Courts24 Sept 1982Allowed
Manohar Joshi Vs Jhunnulal Yadao
Bombay High Court · (1983) 85 BOMLR 87 : (1983) MhLj 359
Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 21, 22
High Courts23 Sept 1982
Balasaheb Desai Sahakari Sakhar Karkhana Ltd. Vs Union of India and others
Bombay High Court · (1982) 10 ELT 866
Central Excise Rules, 1944 — Rule 8(1)
High Courts23 Sept 1982Allowed
Usha Manohar Waradkar Vs Commissioner of Police, Greater Bombay and Others
Bombay High Court · (1983) 1 BomCR 225
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(2)
High Courts23 Sept 1982
Gopibai Ghanshamdas Advani and Others Vs Food Corporation of India and Others
Bombay High Court · AIR 1983 Bom 137 : (1983) 1 BomCR 216 : (1982) 84 BOMLR 558 : (1983) MhLj 53
Motor Vehicles Act, 1939 — Section 116, 95(1)
High Courts23 Sept 1982
Balkrishna Bhagwan Salunke Vs State of Maharashtra
Bombay High Court · (1983) 1 BomCR 259
Criminal Procedure Code, 1973 (CrPC) — Section 397, 427, 428
High Courts23 Sept 1982
In Re: Janata Works Pvt. Ltd. (In Liquidation)
Bombay High Court · (1982) 84 BOMLR 587
COMPANIES ACT, 1956 — Section 446, 457, 464, 465, 537
High Courts23 Sept 1982
State of Maharashtra Vs Amirali Abdulbhai Anosaya and another
Bombay High Court · (1983) 1 BomCR 463 : (1989) 20 ECR 270 : (1989) 39 ELT 243 : (1981) 130 ITR 479(1)
Customs Act, 1962 — Section 111, 123, 135, 138A
High Courts23 Sept 1982
Smt. Gopibai Ghanshamda Advani and others Vs Food Corporation of India, Bombay and others
Bombay High Court · (1986) 59 CompCas 660
Motor Vehicles Act, 1988 — Section 2, 9(5), 95
High Courts23 Sept 1982
Janata Works P. Ltd. (In Liquidation) : Dhanraj G. Bhatia Vs Janata Works P. Ltd.
Bombay High Court · (1984) 56 CompCas 229
Companies (Court) Rules, 1959 — Rule 11(B)Companies Act, 1956 — Section 179, 446, 457, 464, 465
High Courts23 Sept 1982
In Re: Dhanraj C. Bhatia
Bombay High Court · (1983) MhLj 19
Companies Act, 1956 — Section 446, 457, 464, 537, 646
High Courts22 Sept 1982
Deccan Sales Corporation and another Vs R. Parthasarthy and others
Bombay High Court · (1982) 10 ELT 885
Central Excise Rules, 1944 — Rule 173G(1), 56A, 56A(3), 9(3)
High Courts22 Sept 1982
Vardhman Spg. and General Mills Limited and Another and Majavor Spinning Mills Ltd. Vs The Union of India (UOI) and Others
Bombay High Court · (1983) 3 ECR 45
High Courts22 Sept 1982
Mohamedkhalil Vs State of Maharashtra and Another
Bombay High Court · (1982) 1 BomCR 908
Trade and Merchandise Marks Act, 1958 — Section 2, 77, 78, 79
High Courts22 Sept 1982
Bennett Coleman and Co. Ltd. Vs Allahiri, Income Tax Officer, Companies Circle-VI(3), Bombay and others
Bombay High Court · (1983) 141 ITR 239
Income Tax Act, 1961 — Section 263, 263(1), 3
High Courts21 Sept 1982
Scindia Steam Navigation Co. Ltd. Vs Scindia Employees Union and others
Bombay High Court · (1983) 2 LLJ 476 : (1983) MhLj 1058
Industrial Disputes Act, 1947 — Section 10, 10A, 12, 18, 18(1)Payment of Bonus Act, 1965 — Section 10, 12, 2(13), 2(21), 31ATrade Unions Act, 1926 — Section 26, 28