High Courts18 Jun 1982
Sohoni (Smt.) Kantilal Jain Vs State of Maharashtra and Others
Bombay High Court · (1983) 1 BomCR 319
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,893 of 3,665
High Courts17 Jun 1982
Devidayal Rolling and Refineries Pvt. Ltd. Vs A.V. Borkar, Superintendent, Central Excise and others
Bombay High Court · (1983) 12 ELT 338
Central Excise Rules, 1944 — Rule 10, 173G, 52, 9, 9(2)Central Excises and Salt Act, 1944 — Section 4
High Courts16 Jun 1982
Addl. Commissioner of Income Tax, Gujarat Vs Mustakhusein Gulamhusein Ghia
Bombay High Court · (1982) 31 CTR 123 : (1983) 143 ITR 951 : (1983) 12 TAXMAN 61
Income Tax Act, 1961 — Section 139(1), 145
High Courts16 Jun 1982
Shobha Remesh Parekh (Smt.) Vs State of Maharashtra and Others
Bombay High Court · (1982) 1 BomCR 669
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3(1)Customs Act, 1962 — Section 111, 123, 2(39)
High Courts16 Jun 1982Allowed
Raymond Wollen Mills Ltd. Vs Monopolies and Restrictive Trade Practices Commission and Others
Bombay High Court · (1983) 1 BomCR 447 : (1983) MhLj 550
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, Order 6 Rule 5, 141Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 31, 31(3), 37(1), 37(2)Monopolies and Restrictive Trade Practices Commission Regulations, 1974 — Regulation 74
High Courts16 Jun 1982
Universal Ferro and Allied Chemical Ltd. and another Vs P.G.K. Warrier and others
Bombay High Court · (1983) 37 CTR 208 : (1983) 143 ITR 959 : (1982) 11 TAXMAN 5
Income Tax Act, 1961 — Section 256(2), 35B, 35B1
High Courts15 Jun 1982
Oriental Fire and General Insurance Co. Ltd. Vs Commissioner of Income Tax, Bombay City-IV
Bombay High Court · (1983) 33 CTR 137 : (1983) 143 ITR 378 : (1983) 13 TAXMAN 68
Income Tax Act, 1961 — Section 199, 28, 30, 31, 32Income Tax Rules, 1962 — Rule 5Insurance Act, 1938 — Section 15
High Courts15 Jun 1982
Shreeram Mills Ltd. and another Vs Union of India and others
Bombay High Court · (1982) 10 ELT 457 : (1982) 138 ITR 823(1)
Central Excise Rules, 1944 — Rule 8, 8(1), 9(A)Constitution of India, 1950 — Article 226
High Courts14 Jun 1982
Shripatrao Vinayakrao Patwardhan and Others Vs Sharatchandra Nilkanth Patwardhan and Others
Bombay High Court · (1982) 1 BomCR 619
Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 3, 5Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 4, 7Bombay Rent-free Estates Rules — Rule 10
High Courts12 May 1982
Sociedade De Fomento Industrial Pvt. Ltd. Vs K.C. Lakiri and another
Bombay High Court · (1987) 30 ELT 686
Customs Act, 1962 — Section 142, 142(1)
High Courts06 May 1982
Prabhavati Ishwardas Vs His. Highness Maharaj Dhiraj Mirza Maharao Madansinghji Vijaysinghji Savai Bahadur Maharao of Cutch and Others
Bombay High Court · (1983) 1 BomCR 143
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)
High Courts02 May 1982Dismissed
Gulabchand Dipchand Golcha Vs Nimbaji Bhiku Bari
Bombay High Court · (1983) MhLj 268
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 113
High Courts30 Apr 1982
Imam Mohamed Pendhari Vs Rahimatabai Allabaksha Pendhari
Bombay High Court · (1983) 1 BomCR 291
Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 7(3)Limitation Act, 1963 — Article 110
High Courts30 Apr 1982
Dadanbai Vs Hardas Premchand and Others
Bombay High Court · (1982) 1 BomCR 906
Succession Act, 1925 — Section 372
High Courts29 Apr 1982
M. Mohammed and Vs Union of India and Others
Bombay High Court · AIR 1982 Bom 443
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1), 151Constitution of India, 1950 — Article 299(1)Government of India Act, 1935 — Section 175(3)
High Courts29 Apr 1982
Madhavdas Dwarkadas Vs Jugal Kishore Saraf
Bombay High Court · AIR 1983 Bom 20
Evidence Act, 1872 — Section 115Presidency Small Cause Courts Act, 1882 — Section 41, 42
High Courts28 Apr 1982
Vasantrao Dattaji Dhanwatey and Another Vs Union of India and Another and Shamrao Dattaji Dhanwatey and Others, Intervenors
Bombay High Court · AIR 1984 Bom 181 : (1983) 85 BOMLR 56 : (1983) ILR (Bom) 1222
Companies Act, 1956 — Section 2(10), 3(1)Constitution of India, 1950 — Article 19(1), 226Industries (Development and Regulation) Act, 1951 — Section 18AA(1), 24, 3
High Courts28 Apr 1982
B.R. Tupkari Vs Sushilabai P. Chikate and Another
Bombay High Court · (1982) 1 BomCR 719 : (1982) 84 BOMLR 376 : (1983) MhLj 62
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 25
High Courts28 Apr 1982
Bhikamsingh Vs Maharashtra State Road Transport Corpn.
Bombay High Court · (1982) 2 BomCR 352 : (1982) 134 ITR 310(1) : (1982) 2 LLJ 304
Road Transport Corporations Act, 1950 — Section 45
High Courts28 Apr 1982
Commissioner of Income Tax, Poona Vs India Automobiles
Bombay High Court · (1982) 30 CTR 251 : (1983) 143 ITR 774 : (1982) 11 TAXMAN 111
Income Tax Act, 1961 — Section 139(1), 183, 27(2), 271, 271(1)