High Courts13 Nov 1981
D. Swarup, Income Tax Officer, Companies Circle, Bombay Vs Gammon India Ltd.
Bombay High Court · (1982) 28 CTR 264 : (1983) 141 ITR 841 : (1982) 10 TAXMAN 159
Income Tax Act, 1961 — Section 143, 144, 147, 148, 2(40)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,908 of 3,665
High Courts12 Nov 1981Dismissed
State of Maharashtra Vs Manohar Govind Raut
Bombay High Court · (1982) MhLj 342
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 307, 313, 377, 386, 386(a)(iii)Penal Code, 1860 (IPC) — Section 294, 409, 506
High Courts12 Nov 1981Allowed
C. Balan Vs Vijay Shankar Khare and another
Bombay High Court · (1982) MhLj 570
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 28
High Courts10 Nov 1981Dismissed
Kamlabai (Smt.) Sarode Vs Laxmanrao Sarode and Another Laxmanrao Sadashiorao Sarode Vs Geeta (Ku.) and Another
Bombay High Court · (1982) 2 BomCR 183
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts10 Nov 1981
Krishnaran Anandran Dhayagude and Others Vs Khandala Taluka Shetkari Sahakari Kharedi Vikri Sangh Ltd., Lonand and Others
Bombay High Court · AIR 1982 Bom 410
General Clauses Act, 1897 — Section 13
High Courts09 Nov 1981
Vithal Moreshwar Khandagale Vs J.F. Riberio and another
Bombay High Court · (1981) 11 BOM CK 0008
Constitution of India, 1950 — Article 21, 22
High Courts06 Nov 1981Dismissed
State of Maharashtra Vs Kishore Ramji Rokade
Bombay High Court · (1982) 2 BomCR 282
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Penal Code, 1860 (IPC) — Section 307, 332
High Courts06 Nov 1981Allowed
Ajaykumar Gupta Vs State of Maharashtra
Bombay High Court · (1982) 2 BomCR 176
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 392, 397, 411
High Courts06 Nov 1981
Narendra Engineering Works Vs Union of India and others
Bombay High Court · (1981) 8 ELT 859
Central Excises and Salt Act, 1944 — Section 4
High Courts04 Nov 1981
European Grain and Shipping Ltd. Vs Bombay Extractions Private Ltd. and Others
Bombay High Court · AIR 1983 Bom 36 : (1982) 84 BOMLR 246
Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 2
High Courts03 Nov 1981
Camlin Private Ltd. Vs Union of India and another
Bombay High Court · (1982) 10 ELT 1
Central Excises and Salt Act, 1944 — Section 36, 4
High Courts03 Nov 1981Allowed
Madan Manohar Ramchandralal Vs Noorbi Abdul Aziz and others
Bombay High Court · (1983) MhLj 208
Civil Procedure Code, 1908 (CPC) — Section 144, 144(1), 151, 2, 47
High Courts29 Oct 1981Allowed
Pandurang Jivaji Apte Vs Ramchandra Gangadhar Ashtekar (dead) by L.Rs. and Others
Bombay High Court · (1982) 2 BomCR 88
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 100Contract Act, 1872 — Section 176Evidence Act, 1872 — Section 114
High Courts19 Oct 1981
Wyeth (India) Pvt. Ltd. Vs N.D. Bhatt, Inspecting Assistant Commissioner of Income Tax and Another
Bombay High Court · (1982) 26 CTR 269 : (1982) 8 TAXMAN 189
Income Tax Act, 1961 — Section 147, 148, 56
High Courts16 Oct 1981
Sudhakar Vithalrao Welankiwar Vs Liberty Services and others
Bombay High Court · (1983) MhLj 676
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 133, 133, 133(1)(d), 133(1)(d)(iv), 133(l)(d)
High Courts16 Oct 1981
Shashi Nair Vs R.C. Mehta and Others
Bombay High Court · (1982) 1 BomCR 358
Criminal Procedure Code, 1973 (CrPC) — Section 204(1), 204(1A), 204(1B), 204(2), 244(1)Penal Code, 1860 (IPC) — Section 120B, 34, 406, 420
High Courts16 Oct 1981
Commissioner of Income Tax, Pune Vs E.H. Kathawala and Company
Bombay High Court · (1982) 26 CTR 268 : (1982) 135 ITR 384
Income Tax Act, 1961 — Section 28
High Courts16 Oct 1981
Jagadish Prasad Puranchand Vs Commissioner of Police, Pune and another
Bombay High Court · (1982) CriLJ 1292
Constitution of India, 1950 — Article 22(5)
High Courts15 Oct 1981
Parle Beverages (P) Ltd. Vs Union of India and others
Bombay High Court · (1982) 10 ELT 142
Central Excise Rules, 1944 — Rule 8(1), 9(2)
High Courts15 Oct 1981
Sahebal Rasulkhan Pathan Vs Nanubi Kasimsaheb Shaikh
Bombay High Court · AIR 1982 Bom 382
Civil Procedure Code, 1908 (CPC) — Section 103