High Courts23 Sept 1981
Sheela Schidananda Damle Vs Deputy Director of Education, Amravati Division, Amravati and others
Bombay High Court · (1982) MhLj 116
Constitution of India, 1950 — Article 12, 14, 162, 19, 226
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,912 of 3,665
High Courts22 Sept 1981
Commissioner of Income Tax, Bombay City-II Vs Kanchanlal L. Talsania
Bombay High Court · (1982) 27 CTR 215 : (1983) 141 ITR 284
Income Tax Act, 1961 — Section 5
High Courts22 Sept 1981
Commissioner of Income Tax, Bombay City-II Vs Govindram Brothers Pvt. Ltd.
Bombay High Court · (1983) 141 ITR 777 : (1982) 9 TAXMAN 177
Income Tax Act, 1961 — Section 10(2), 37(1)
High Courts22 Sept 1981
Two Star and another Vs Assistant Collector of Customs, Central Excise, Bombay and another
Bombay High Court · (1981) 8 ELT 865
Central Excise Rules, 1944 — Rule 8(1)
High Courts22 Sept 1981
Commissioner of Income Tax, Bombay City-II Vs Govindram Bros. P. Ltd.
Bombay High Court · (1982) 26 CTR 262 : (1983) 141 ITR 626
Income Tax Act, 1922 — Section 10(2), 10(4A)
High Courts22 Sept 1981
Lataru Sapaku Thakur Vs Hansaram Sakharam Pardhi
Bombay High Court · (1983) MhLj 423
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 21, 24(1), 31, 31(1), 31(1)(a)
High Courts22 Sept 1981
Kosan Metal Products Pvt. Ltd. Vs Union of India and others
Bombay High Court · (1981) 8 ELT 725
Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 36(2)
High Courts22 Sept 1981
Chandra Shekhar Ojha Vs A.K. Karnik and others
Bombay High Court · (1982) CriLJ 1642 : (1982) MhLj 43
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5A, 6
High Courts22 Sept 1981
Vilas Vasantrao Mahajan Vs The Central Bank of India
Bombay High Court · (1982) 84 BOMLR 171 : (1982) MhLj 139
Bombay Civil Courts Act, 1869 — Section 19, 26, 27, 6, 8
High Courts21 Sept 1981
Associated Cement Companies Ltd. Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1982) 27 CTR 210 : (1983) 141 ITR 318
Income Tax Act, 1961 — Section 156, 207
High Courts21 Sept 1981
Commissioner of Income Tax, Bombay City-III Vs Swadeshi Match Co.
Bombay High Court · (1982) 26 CTR 240 : (1983) 139 ITR 833 : (1982) 8 TAXMAN 202
Income Tax Act, 1961 — Section 47
High Courts19 Sept 1981
Tata Sons Limited Vs Union of India and others
Bombay High Court · (1982) 10 ELT 53
Customs Act, 1962 — Section 25(1)
High Courts18 Sept 1981Dismissed
Kasabai Lingayatwani and Others Vs Metilal Ramratan Rathi and Others
Bombay High Court · (1982) 2 BomCR 195
Bombay Money Lenders Act, 1946 — Section 10(2), 11, 5Evidence Act, 1872 — Section 114
High Courts18 Sept 1981
Manohar P. Kharkhar and another Vs Raghuraj and another
Bombay High Court · (1981) 2 LLJ 459
Air Corporations Act, 1953 — Section 8(1)Air India Employees Service Regulations, 2000 — Regulation 42, 43, 44, 44(10), 46Companies Act, 1956 — Section 290
High Courts18 Sept 1981
Ismail Vs State of Maharashtra and others
Bombay High Court · (1982) 84 BOMLR 20 : (1982) CriLJ 582 : (1982) MhLj 359
National Security Act, 1980 — Section 12(2), 13, 14, 14(2), 3(2)
High Courts18 Sept 1981
Premier Automobiles Ltd. Vs Engineering Mazdoor Sabha and others
Bombay High Court · (1982) 2 LLJ 73
Labour Practices Act, 1971 — Section 30, 32
High Courts17 Sept 1981
Ugar Sugar Works Ltd. Vs Commissioner of Income Tax, Poona
Bombay High Court · (1982) 27 CTR 174 : (1983) 141 ITR 326 : (1982) 8 TAXMAN 228
Income Tax Act, 1961 — Section 131, 148, 250, 250(2), 251Wealth Tax Act, 1957 — Section 19A
High Courts17 Sept 1981
Additional Commissioner of Income Tax, Bombay City-II Vs Lalit Bros
Bombay High Court · (1983) 141 ITR 392 : (1982) 8 TAXMAN 72
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 139(4)(a)
High Courts17 Sept 1981
Controller of Estate Duty, Karnataka Vs Xec Cadar Xec Usman
Bombay High Court · (1982) 26 CTR 84 : (1983) 140 ITR 42 : (1982) 8 TAXMAN 168
Estate Duty Act, 1953 — Section 21, 44, 47Finance Act, 1894 — Section 47, 7(2)
High Courts16 Sept 1981
Bombay Wire Ropes Ltd. and another Vs Union of India and another
Bombay High Court · (1989) 24 ECR 508 : (1981) 8 ELT 727
Constitution of India, 1950 — Article 226