COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,913 of 3,665

High Courts16 Sept 1981

Johnson and Johnson Ltd. Vs All India Pharmaceutical Employees Union

Bombay High Court · (1981) 43 FLR 335 : (1982) 2 LLJ 311

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11(2), 12, 13(1), 19

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High Courts16 Sept 1981

Commissioner of Income Tax, Bombay City-I Vs K.M. Mody

Bombay High Court · (1983) 141 ITR 903 : (1982) 8 TAXMAN 118

Income Tax Act, 1961 — Section 37

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High Courts16 Sept 1981

Carona Sahu Co. Ltd. Vs Superintendent, Central Excise and others

Bombay High Court · (1981) 8 ELT 730

Constitution of India, 1950 — Article 226

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High Courts15 Sept 1981

Narayan Madhav Sanghaneri and Others Vs Bhausaheb Karbhari Kale and Others

Bombay High Court · (1982) 1 BomCR 140 : (1982) MhLj 146

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 33B, 33C, 88C, 88C(1)

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High Courts15 Sept 1981

Indian Dairy Corporation Vs Union of India

Bombay High Court · (1989) 24 ECR 476 : (1981) 8 ELT 926

Central Excise Rules, 1944 — Rule 11Customs Act, 1962 — Section 18, 27, 27(1)

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High Courts14 Sept 1981Allowed

Manaklal Nathmal Kothari and others Vs State of Maharashtra and others

Bombay High Court · (1982) MhLj 654

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 17, 3(3)(i), 3(iii)

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High Courts11 Sept 1981

Ravji Industrial Corporation Vs Union of India and others

Bombay High Court · (1989) 24 ECR 520 : (1981) 8 ELT 734

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 36(2)

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High Courts11 Sept 1981Allowed

Shaligram Chandrabhan Bodkhe and another Vs State of Maharashtra

Bombay High Court · (1983) MhLj 178

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 12, 21, 3, 3(1)

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High Courts11 Sept 1981Dismissed

State of Maharashtra Vs Ramlal Malpani and Others and Omprakash Sharma

Bombay High Court · (1982) 2 BomCR 13

Penal Code, 1860 (IPC) — Section 272, 284Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 13(5), 16(1)

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High Courts11 Sept 1981

Addl. Commissioner of Income Tax, Bombay City-I Vs Aniline Dyestuffs and Pharmaceuticals P. Ltd.

Bombay High Court · (1982) 27 CTR 222 : (1982) 138 ITR 843 : (1982) 8 TAXMAN 89

Income Tax Act, 1961 — Section 37

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High Courts11 Sept 1981

Commissioner of Income Tax Vs Gokak Mills Ltd.

Bombay High Court · (1982) 26 CTR 259

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High Courts10 Sept 1981

Commissioner of Income Tax, Bombay City-III Vs Mrs. T. Fernandez

Bombay High Court · (1982) 26 CTR 283 : (1982) 136 ITR 180 : (1981) 7 TAXMAN 401

Income Tax Act, 1961 — Section 159, 256(2), 64, 64(1)

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High Courts10 Sept 1981

Sassoon Spg. and Wvg. Co. Ltd. Vs Commissioner of Income Tax, Bombay City-I

Bombay High Court · (1982) 26 CTR 244 : (1982) 137 ITR 427

Income Tax Act, 1961 — Section 147, 148, 149

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High Courts10 Sept 1981Allowed

Vinayak Mahadeo Nirgum Vs Sadanand Shantaram Bandekar

Bombay High Court · (1982) MhLj 126

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3)Transfer of Property Act, 1882 — Section 109, 3, 6

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High Courts10 Sept 1981

Commissioner of Income Tax, Bombay City-I Vs C.N. Caroe

Bombay High Court · (1982) 27 CTR 225 : (1983) 141 ITR 80 : (1982) 8 TAXMAN 103

Income Tax Act, 1961 — Section 23(3)

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High Courts10 Sept 1981

Commissioner of Income Tax, Bombay City-I Vs Ravalgaon Sugar Farm Ltd.

Bombay High Court · (1982) 27 CTR 223 : (1982) 138 ITR 235 : (1982) 8 TAXMAN 90

Income Tax Act, 1961 — Section 37(2)

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High Courts09 Sept 1981

Patel Engineering Co Ltd. Vs Commissioner of Income Tax (Central), Bombay

Bombay High Court · (1981) 25 CTR 151 : (1982) 135 ITR 49

Income Tax Act, 1961 — Section 10, 14, 28, 30, 31

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High Courts09 Sept 1981

Commissioner of Income Tax, Bombay City-II Vs Allied Silk Mills

Bombay High Court · (1982) 26 CTR 132 : (1983) 140 ITR 428

Income Tax Act, 1961 — Section 139, 139(1), 148, 271, 271(1)

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High Courts09 Sept 1981

COMMISSIONER OF Income Tax, BOMBAY CITY-II Vs ASIAN PAINTS (INDIA) P. LTD.

Bombay High Court · (1983) 141 ITR 708

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High Courts09 Sept 1981Dismissed

Kisan Bilas Badrinarayan Vs Union of India (UOI)

Bombay High Court · (1982) 2 BomCR 257

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 54, 77B, 78B

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