High Courts13 Apr 1982
Shantabai Hari Chavhan Vs Satyawatibai alias Chandrabai Raghunath Acharekar
Bombay High Court · (1983) 1 BomCR 139
Presidency Small Cause Courts Act, 1882 — Section 41
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,895 of 3,665
High Courts13 Apr 1982
Commissioner of Income Tax, Bombay City-I Vs Indian Textile Engineers Pvt. Ltd. and another
Bombay High Court · (1982) 30 CTR 234 : (1983) 141 ITR 69 : (1982) 11 TAXMAN 48
Income Tax Act, 1961 — Section 9
High Courts13 Apr 1982
Narayan Shankar Patil Vs Commissioner of Police and Others
Bombay High Court · (1982) 1 BomCR 949
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3
High Courts08 Apr 1982
Banas Domnic Miranda Vs A.K. Ankola and others
Bombay High Court · (1982) CriLJ 2059
Constitution of India, 1950 — Article 14, 141, 19, 21
High Courts08 Apr 1982
Hemchandra Shridhar Nair Vs Hemangi Hemchandra Nair and Another
Bombay High Court · (1982) 1 BomCR 777
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Apr 1982
Colaba Land and Mill Co. Ltd. Vs Union of India
Bombay High Court · (1985) 58 CompCas 513
Companies Act, 1956 — Section 155, 35, 391, 391(2), 426
High Courts08 Apr 1982Allowed
Ramswaroop Gawrishankar Gupta and another Vs Motilal Biranchilal Gupta and another
Bombay High Court · (1983) MhLj 65
Constitution of India, 1950 — Article 227
High Courts07 Apr 1982
Prakash Ghanshamdas Nathani and Others Vs State of Maharashtra and Others
Bombay High Court · (1982) 1 BomCR 408
High Courts07 Apr 1982
Commissioner of Income Tax, Bombay City-IV Vs Chemicals and Fibres of India Ltd.
Bombay High Court · (1982) 31 CTR 104 : (1983) 142 ITR 413 : (1982) 11 TAXMAN 213
Income Tax Act, 1961 — Section 28, 30, 37, 80VV
High Courts07 Apr 1982
Jai Hind Oil Mills Co. and Another Vs State of Maharashtra and Another
Bombay High Court · (1982) 1 BomCR 556
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7, 8Maharashtra Hydrogenated Vegetable Oil Dealers Licensing Order, 1970 — Section 2
High Courts05 Apr 1982
Amarchand Jainarain Agarwal Vs Union of India and others
Bombay High Court · (1982) 31 CTR 122 : (1983) 142 ITR 410
Income Tax Act, 1961 — Section 269C
High Courts05 Apr 1982
Dagadu Shamrao Deshmukh Vs The State of Maharashtra
Bombay High Court · (1983) 2 BomCR 424 : (1982) CriLJ 1866 : (1982) MhLj 559
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 409
High Courts03 Apr 1982Allowed
Dy. Assessor and Collector and Others Vs Frizair Corporation
Bombay High Court · (1984) 1 BomCR 234
Bombay Municipal Corporation (Levy of Octroi) Rules, 1965 — Rule 26Bombay Municipal Corporation Act, 1888 — Section 217(2), 218
High Courts02 Apr 1982
Purshottam Visindas Raheja Vs Life Insurance Corporation of India and Others
Bombay High Court · AIR 1982 Bom 523
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 7 Rule 11Specific Relief Act, 1963 — Section 20, 5
High Courts02 Apr 1982Allowed
Nilesh Construction Company and another Vs Gangubai Choudhary and others
Bombay High Court · (1982) MhLj 664
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 43, 43(c), 43C
High Courts01 Apr 1982
Maharashtra State Electricity Board Vs Trimbak Narayanrao Phulari and Others
Bombay High Court · (1982) 1 BomCR 749
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 2, Order 39 Rule 1, Order 39 Rule 2, 80Electricity Act, 1910 — Section 24(1)Industrial Electricity Act, 1960 — Section 24(1)
High Courts01 Apr 1982
Madhusudan Palshetkar Vs State of Maharashtra and another
Bombay High Court · (1982) MhLj 752
Criminal Procedure Code, 1973 (CrPC) — Section 374, 377, 378, 394, 394(2)Limitation Act, 1963 — Section 3
High Courts31 Mar 1982
Cadglin A. D''Souza and Another Vs Harichandrai Vanjumal Sangtani and Another
Bombay High Court · (1983) 1 BomCR 313
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(3)Evidence Act, 1872 — Section 40, 41, 42, 43
High Courts30 Mar 1982
Siemens India Ltd. and another Vs K. Subramanian, ITO, Companies Circle-IV (4), Bombay and another
Bombay High Court · (1983) 34 CTR 23 : (1983) 143 ITR 120 : (1983) 13 TAXMAN 146
Income Tax Act, 1961 — Section 10, 139, 141, 2, 34
High Courts30 Mar 1982
Gajanan Narayan Patil Vs Chhagan Devchand Patil of Shirud and Others
Bombay High Court · (1984) 2 BomCR 87
Bombay Public Trusts Act, 1950 — Section 22, 47, 70