COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,910 of 3,665

High Courts06 Oct 1981

Nityanand A. Shetty Vs Vikram Jayantilal Bangdiwala and Another

Bombay High Court · (1982) 1 BomCR 513

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 203, 245, 482Penal Code, 1860 (IPC) — Section 420

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High Courts06 Oct 1981Allowed

Bayabai Bondhe Vs Saibai Tonge and another

Bombay High Court · (1983) MhLj 172

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High Courts06 Oct 1981Allowed

M.R. Bhuibhar Vs Divisional Joint Registrar, Co-operative Society, Nagpur and others

Bombay High Court · (1982) MhLj 368

Industries (Development and Regulation) Act, 1951 — Section 18AAMaharashtra Co-operative Societies Act, 1960 — Section 78

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High Courts06 Oct 1981Allowed

Kewaldas Pandurang Awale Vs Kunda Kewaldas Awale

Bombay High Court · (1982) MhLj 167

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401

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High Courts05 Oct 1981

Ravindra Hindustan Platinum Private Ltd. Vs Union of India and others

Bombay High Court · (1989) 25 ECR 189 : (1981) 8 ELT 870

Constitution of India, 1950 — Article 226, 299

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High Courts03 Oct 1981

Dr. Keki Hormusji Gharda Vs B.H. Raisinghani, Wealth-tax Officer, Companies Circle III (2), Bombay and another

Bombay High Court · (1981) 83 BOMLR 610 : (1982) 28 CTR 230 : (1982) 135 ITR 386 : (1982) 10 TAXMAN 109

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High Courts03 Oct 1981Allowed

Anusuyabai Patil Vs State of Maharashtra

Bombay High Court · (1983) 85 BOMLR 84

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 8

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High Courts03 Oct 1981

Shakti Insulated Wires Pvt. Limited and another Vs Union of India and others

Bombay High Court · (1982) 10 ELT 10

Central Excise Rules, 1944 — Rule 173BCentral Excises and Salt Act, 1944 — Section 2

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High Courts01 Oct 1981

Raghunath Gavali and Another Vs State of Maharashtra

Bombay High Court · (1982) 2 BomCR 124

Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 152

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High Courts01 Oct 1981

Bombay Chemicals Pvt. Ltd. Vs Union of India and 14 others

Bombay High Court · (1992) ECR 278 : (1982) 10 ELT 171

Customs Act, 1962 — Section 131, 25(1)

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High Courts30 Sept 1981

Khandesh Roller Flour Mills Vs State of Maharashtra and Another

Bombay High Court · (1982) 2 BomCR 299

Evidence Act, 1872 — Section 115Industries (Development and Regulation) Act, 1951 — Section 3

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High Courts30 Sept 1981

A. Raman and another Vs K.N. Vani and others

Bombay High Court · (1982) 2 LLJ 1

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 23, 24, 25

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High Courts30 Sept 1981

Balwantrai Maganlal Mehta Vs M.C. Satyawadi and Two others

Bombay High Court · (1982) 10 ELT 168

Constitution of India, 1950 — Article 226

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High Courts29 Sept 1981

Apar Private Ltd. and another Vs Union of India and others

Bombay High Court · (1989) 24 ECR 749 : (1982) 10 ELT 364

Central Excise Rules, 1944 — Rule 56Constitution of India, 1950 — Article 226

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High Courts29 Sept 1981

Ramasamuz Narsing Upadhyaya Vs Vinubhai M. Mitra

Bombay High Court · (1982) 44 FLR 406 : (1982) 2 LLJ 186

Industrial Disputes Act, 1947 — Section 2, 25B, 25B(1), 33C(2)Payment of Gratuity Act, 1972 — Section 4

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High Courts29 Sept 1981

Commissioner of Income Tax Vs Govindram Brothers (P.) Ltd.

Bombay High Court · (1982) 9 TAXMAN 86

Income Tax Act, 1922 — Section 10(4A)

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High Courts29 Sept 1981

Commissioner of Income Tax Vs Kanchanlal L. Talsania

Bombay High Court · (1982) 8 TAXMAN 1

Income Tax Act, 1961 — Section 256(1)

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High Courts28 Sept 1981

Commissioner of Income Tax, Bombay City-III Vs Belapur Sugar and Allied Industries Ltd.

Bombay High Court · (1981) 09 BOM CK 0101

Income Tax Act, 1961 — Section 143(3), 147, 148, 149, 163

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High Courts28 Sept 1981

Commissioner of Income Tax, Poona Vs Khosla Plastics Pvt. Ltd

Bombay High Court · (1982) 27 CTR 202 : (1982) 138 ITR 455

Income Tax Act, 1961 — Section 33, 33(1), 80, 80E

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High Courts28 Sept 1981

Commissioner of Income Tax Vs Belapur Sugar and Allied Industries Ltd.

Bombay High Court · (1982) 11 TAXMAN 140

Income Tax Act, 1961 — Section 143(3), 147, 148, 149, 149(3)

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