High Courts11 Feb 1982
Commissioner of Income Tax, Bombay City-IV Vs New India Assurance Co. Ltd.
Bombay High Court · (1982) 28 CTR 206 : (1983) 141 ITR 367(2) : (1982) 10 TAXMAN 44
Income Tax Act, 1961 — Section 253(1), 253(2), 253(4)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,902 of 3,665
High Courts11 Feb 1982
F. Rehman Vs M/s Babson and Company
Bombay High Court · (1982) 2 LLJ 120
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 2, 28(1), 3, 3(17), 3(5)
High Courts10 Feb 1982
K.G. Agarwal Vs The Divisional Superintendent, South Central Railway, Solapur and Another
Bombay High Court · AIR 1982 Bom 281
Arbitration Act, 1940 — Section 13
High Courts10 Feb 1982
Commissioner of Income Tax, Bombay City-III Vs Oriental Government Security Life Assurance Co. Ltd.
Bombay High Court · (1982) 29 CTR 112 : (1983) 141 ITR 215 : (1982) 10 TAXMAN 308
Income Tax Act, 1961 — Section 244
High Courts09 Feb 1982
Willingdon Sports Club Vs C.B. Patil, 3rd Additional Wealth-tax Officer, "G" Ward, Bombay and another
Bombay High Court · (1982) 30 CTR 226 : (1982) 137 ITR 83 : (1982) 11 TAXMAN 155
Wealth Tax Act, 1957 — Section 3
High Courts08 Feb 1982
Orient Club Vs Commissioner of Wealth-tax, Bombay City-II
Bombay High Court · (1982) 29 CTR 117 : (1982) 136 ITR 697 : (1982) 10 TAXMAN 57
Income Tax Act, 1961 — Section 2(31), 4Wealth Tax Act, 1957 — Section 2, 21, 21(1), 27(1), 3Wealth Tax Rules, 1957 — Rule 2
High Courts06 Feb 1982Dismissed
Noorkhan Gulzarkhan Vs Akbarali Ismailbhai Jiwani
Bombay High Court · (1982) MhLj 439
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120(c)
High Courts06 Feb 1982
M. Vijayan Vs Lajpatrai G. Jasani
Bombay High Court · (1983) 1 BomCR 135
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227
High Courts06 Feb 1982
L.Y. Lagoo Vs The Special Land Acquisition Officer (2), Pune and Another
Bombay High Court · AIR 1982 Bom 440
Land Acquisition Act, 1894 — Section 23, 35
High Courts06 Feb 1982
Mohd. Hussain Vs Secretary, Govt. of Maharashtra, Home Department, Mantralaya, Bombay and others
Bombay High Court · (1982) 84 BOMLR 379 : (1982) CriLJ 1848
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(3)Constitution of India, 1950 — Article 22
High Courts05 Feb 1982
H.S. Kamlani, Official Liquidator Vs Mazgaon Dock Ltd.
Bombay High Court · (1982) 84 BOMLR 100
COMPANIES ACT, 1956 — Section 447, 448, 451, 456, 457
High Courts05 Feb 1982
Gleitlargor (India) P. Ltd. and H.S. Kamlani, Official Liquidator Vs Mazagaon Dock Ltd. and others
Bombay High Court · (1985) 57 CompCas 742
Companies Act, 1956 — Section 447, 448, 451, 451(1), 451(2)
High Courts05 Feb 1982
Commissioner of Income Tax, Bombay City-I Vs Associated Building Co. Ltd.
Bombay High Court · (1982) 28 CTR 252 : (1982) 137 ITR 339 : (1982) 10 TAXMAN 14
Income Tax Act, 1961 — Section 14, 2
High Courts04 Feb 1982
R.J. Mehta Vs His Lordship the Chief Justice Venkat Shrinivas Deshpande and Others
Bombay High Court · AIR 1982 Bom 125 : (1982) 1 BomCR 273
Constitution of India, 1950 — Article 220, 226
High Courts03 Feb 1982
Ratanlal Dhondiram Vs Commissioner of Income Tax, Poona
Bombay High Court · (1983) 141 ITR 363 : (1982) 11 TAXMAN 141
Income Tax Act, 1961 — Section 143, 144, 208(2), 209, 217(1)Income Tax Rules, 1962 — Rule 40
High Courts03 Feb 1982Dismissed
Chhababai Patil Vs Chindu Shankar Patil and Others
Bombay High Court · (1982) 1 BomCR 507
Hindu Marriage Act, 1955 — Section 5Penal Code, 1860 (IPC) — Section 109, 494
High Courts02 Feb 1982
Madhukar Venkatesh Kulkarni Vs State of Maharashtra
Bombay High Court · (1983) 1 BomCR 307
Motor Vehicles Act, 1939 — Section 116Penal Code, 1860 (IPC) — Section 279, 337, 339, 427
High Courts02 Feb 1982
Dhondanbai Albat Vs Nana Damodar Albat and Another
Bombay High Court · (1983) 1 BomCR 408
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts02 Feb 1982
Kashinath Mahipal Gaikwad and Others Vs State of Maharashtra
Bombay High Court · (1982) 2 BomCR 337
Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 341
High Courts02 Feb 1982Dismissed
State of Maharashtra Vs Ganpatrao Amritrao Deshpande
Bombay High Court · (1982) MhLj 639
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Land Acquisition Act, 1894 — Section 18, 23(1), 4, 6