High Courts17 Feb 1982
Krishna Shivaji Bhosale Vs Mangaldas Bhanudas and Others
Bombay High Court · (1982) 1 BomCR 767
Prevention of Food Adulteration Act, 1954 — Section 16(2), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 4(3)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,901 of 3,665
High Courts17 Feb 1982
Mukund Ukha Shimpi Vs Premji Durgarai Shah and Another
Bombay High Court · (1982) 1 BomCR 441
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2(1), 20, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 4(3)
High Courts17 Feb 1982
Vithal Yedu Khalse Vs The State of Maharashtra
Bombay High Court · (1982) 02 BOM CK 0026
Penal Code, 1860 (IPC) — Section 380
High Courts17 Feb 1982
Dnyaneshwar Dagdoba Hivrekar Vs The State of Maharashtra
Bombay High Court · (1982) CriLJ 1870
Penal Code, 1860 (IPC) — Section 302, 323
High Courts17 Feb 1982
Commissioner of Income Tax, Bombay City-I Vs Mulchand Electric and Radio Industries Ltd.
Bombay High Court · (1982) 28 CTR 202 : (1982) 138 ITR 238 : (1982) 10 TAXMAN 93
Income Tax Act, 1922 — Section 23A
High Courts17 Feb 1982
Rashidkhan Amirkhan Pathan Vs Halimabi and Another
Bombay High Court · (1983) 1 BomCR 9
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts16 Feb 1982Dismissed
Karuji Harji Gunjal Vs State of Maharashtra and Others
Bombay High Court · (1983) 1 BomCR 202
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 45(2), 8
High Courts16 Feb 1982
Commissioner of Income Tax, Poona Vs N.K. Pandya
Bombay High Court · (1982) 28 CTR 183 : (1982) 138 ITR 360
Income Tax Act, 1961 — Section 27, 64
High Courts16 Feb 1982
Commissioner of Income Tax, Poona Vs M.K. Pandya
Bombay High Court · (1982) 138 ITR 365
Income Tax Act, 1961 — Section 64
High Courts16 Feb 1982
Commissioner of Income Tax Vs N.K. Pandya
Bombay High Court · (1982) 10 TAXMAN 85
Income Tax Act, 1922 — Section 16, 16(3)(a)(iii), 16(3)(a)(iv)Income Tax Act, 1961 — Section 256(1), 27, 64, 64(iii)
High Courts15 Feb 1982Dismissed
Gangadhar Deshmukh Vs Nirmalaben (Smt.) Panchmatiya and Others
Bombay High Court · (1982) 2 BomCR 391
High Courts15 Feb 1982
Tukaram Janu Bhoge and Another Vs State of Maharashtra and Another
Bombay High Court · (1982) 1 BomCR 758
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 202(2), 432Penal Code, 1860 (IPC) — Section 302
High Courts15 Feb 1982
Nana Tukaram Jaikar Vs Sonabai and Others
Bombay High Court · AIR 1982 Bom 437 : (1982) 1 BomCR 811 : (1982) MhLj 538
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 11Transfer of Property Act, 1882 — Section 58
High Courts15 Feb 1982
Madhukar Nathu Barhate Vs Kusum Barhate (Smt.)
Bombay High Court · (1982) 2 BomCR 202
Hindu Marriage Act, 1955 — Section 12
High Courts12 Feb 1982
Ratnaraj Thangraj Vs Deputy Controller of Rationing and Others
Bombay High Court · (1982) 1 BomCR 475
Essential Commodities Act, 1955 — Section 6C, 7Limitation Act, 1963 — Section 29(2), 5
High Courts12 Feb 1982
Commissioner of Income Tax, Poona Vs R.S. Deshpande
Bombay High Court · (1982) 28 CTR 189 : (1982) 136 ITR 1 : (1982) 10 TAXMAN 212
Income Tax Act, 1961 — Section 148, 24(2), 271, 271(1), 271(4A)
High Courts12 Feb 1982
Commissioner of Income Tax, Poona Vs Mohammed Yakub Mohd. Ibrahim and Co.
Bombay High Court · (1982) 28 CTR 193 : (1983) 143 ITR 67
Income Tax Act, 1961 — Section 271(1)
High Courts12 Feb 1982
Commissioner of Income Tax, Poona Vs Bhaichand H. Gandhi
Bombay High Court · (1983) 53 CompCas 400 : (1983) 141 ITR 67
Income Tax Act, 1961 — Section 68
High Courts11 Feb 1982Allowed
Shahaji Dattu Patil Vs State of Maharashtra
Bombay High Court · (1982) 1 BomCR 418
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts11 Feb 1982
Commissioner of Income Tax, Bombay City-IV Vs Sultn Brothers Pvt. Ltd.
Bombay High Court · (1983) 142 ITR 249 : (1982) 11 TAXMAN 49
Income Tax Act, 1961 — Section 22, 32