High Courts01 Mar 1982
Commissioner of Income Tax, Bombay City-I Vs Ralliwolf Ltd.
Bombay High Court · (1983) 32 CTR 79 : (1983) 143 ITR 720 : (1983) 14 TAXMAN 3
Income Tax Act, 1961 — Section 5(2), 9(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,900 of 3,665
High Courts28 Feb 1982
Prakash Awadhut Kulkarni Vs Rekha Prakash Kulkarni (Smt.) and Another
Bombay High Court · (1983) 2 BomCR 476
Criminal Procedure Code, 1973 (CrPC) — Section 127
High Courts26 Feb 1982
Ahmedabad Manufacturing and Calico Printing Co. Ltd. Vs Workmen
Bombay High Court · (1982) 45 FLR 295 : (1983) 1 LLJ 367
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 2(P)
High Courts25 Feb 1982
British Insulated Callendars'' Cables Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1982) 30 CTR 241 : (1983) 142 ITR 300 : (1982) 11 TAXMAN 139
Income Tax Act, 1961 — Section 139, 147, 148, 149, 43(1)
High Courts25 Feb 1982Dismissed
State of Maharashtra Vs Chhotabhai Jethabai Patel and Company and others
Bombay High Court · (1983) MhLj 399
Industrial Disputes Act, 1947 — Section 33C, 33C(2)
High Courts24 Feb 1982Dismissed
Marotrao Balaji Chavre, Mahadeo Bhagwanji Wairagade and Others, Gajanan Kawaduji Narnawara Patil, Madhav and Others and Udhawa Gawali and Others Vs Laxman Tanba Shingru and Others
Bombay High Court · (1982) 2 BomCR 233
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts24 Feb 1982
Tukaram Onkar Patil Vs State of Maharashtra
Bombay High Court · (1983) 2 BomCR 228
Bombay Police Act, 1951 — Section 112, 117Bombay Prohibition Act, 1949 — Section 85Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts24 Feb 1982
Commissioner of Income Tax, Bombay City-I Vs Indian Hotels Co. Ltd.
Bombay High Court · (1983) 53 CompCas 500 : (1982) 30 CTR 12 : (1983) 141 ITR 343
Companies Act, 1956 — Section 187B, 187B(2), 187B(3), 256(1)
High Courts24 Feb 1982
In Re: Ipco Paper Mills Ltd.
Bombay High Court · (1984) 55 CompCas 281
Companies Act, 1956 — Section 391, 58, 58A, 58A(1), 58A(2)
High Courts23 Feb 1982
Shree Sitaram Mills Limited Vs Union of India
Bombay High Court · (1990) 47 ELT 255
High Courts23 Feb 1982
Commissioner of Income Tax, Bombay City-I Vs Trustees of Visha Nima Charity Trust
Bombay High Court · (1982) 28 CTR 227 : (1982) 138 ITR 564 : (1982) 10 TAXMAN 10
Income Tax Act, 1961 — Section 11, 11(1), 12, 12(1), 4
High Courts23 Feb 1982
The State of Maharashtra Vs Ganpatrao Amritrao Deshpande
Bombay High Court · AIR 1982 Bom 225 : (1982) MhLj 639
Bombay Pargana and Kulkarni Watans Abolition Act, 1950 — Section 4(2)Land Acquisition Act, 1894 — Section 23(1)
High Courts19 Feb 1982
Commissioner of Income Tax, Bombay City-I Vs Cinceita Private Ltd.
Bombay High Court · (1982) 28 CTR 250 : (1982) 137 ITR 652 : (1982) 10 TAXMAN 82
Income Tax Act, 1961 — Section 37(1)
High Courts19 Feb 1982
The State of Maharashtra Vs M/s Hadapsar Bhajipala Kharedi Vikri Sahakari Society and others
Bombay High Court · (1982) 02 BOM CK 0023
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts19 Feb 1982
The State of Maharashtra Vs Tukaram Baburao Mane
Bombay High Court · (1982) 1 BomCR 816
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 9, 9A
High Courts18 Feb 1982Dismissed
Ranjit Singh Vs Shamabai
Bombay High Court · (1982) 02 BOM CK 0051
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 9, 21, 24, 49Defence of India Act, 1939 — Section 19(1)Hindu Marriage Act, 1955 — Section 10(1), 21, 26, 28
High Courts18 Feb 1982Dismissed
Ranjitsingh Baghele Vs Shamabai (Smt.) Baghele
Bombay High Court · (1982) 2 BomCR 171
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 9, 96Hindu Marriage Act, 1955 — Section 21, 28Marriage Laws (Amendment) Act, 1976 — Section 21A, 28A
High Courts18 Feb 1982
Killick Nixon Limited and others Vs Bank of India and others
Bombay High Court · (1983) 2 BomCR 631 : (1985) 57 CompCas 831
Companies Act, 1956 — Section 111, 114, 155, 2(27), 210
High Courts17 Feb 1982
Commissioner of Income Tax, Poona Vs Y.S. Desale
Bombay High Court · (1982) 28 CTR 237 : (1982) 137 ITR 117 : (1982) 10 TAXMAN 115
Income Tax Act, 1961 — Section 146, 147, 2(31), 4, 56
High Courts17 Feb 1982
Maruti Bhanudas Kamble Vs State of Maharashtra
Bombay High Court · (1982) 1 BomCR 764
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 380, 411, 414