High Courts29 Aug 1981Dismissed
Gurucharansingh Mohansingh Jamadar Vs Nanded Sikh Gurudwara Sachkhand Shri Hazur Saheb Board
Bombay High Court · (1982) 2 BomCR 5
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,916 of 3,665
High Courts29 Aug 1981
Commissioner of Income Tax, Bombay City-II Vs Blundell Eomite Paints Ltd.
Bombay High Court · (1983) 140 ITR 51 : (1982) 8 TAXMAN 204
Income Tax Act, 1961 — Section 37
High Courts28 Aug 1981
Prabhakar Vasudav Gadgil and Others etc. Vs P.Y. Deshpande Special Land Acquisition Officer and Another
Bombay High Court · AIR 1983 Bom 342 : (1982) MhLj 76
Land Acquisition Act, 1894 — Section 18(3)
High Courts28 Aug 1981
Dattu Murlidhar Jagtap Vs Babi Bai Dattu Jagtap and Another
Bombay High Court · (1982) 2 BomCR 26
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)
High Courts28 Aug 1981
Commissioner of Income Tax, Bombay City-I Vs I.B.M. World Trade Corporation
Bombay High Court · (1982) 27 CTR 235 : (1982) 136 ITR 193 : (1982) 8 TAXMAN 98
Income Tax Act, 1922 — Section 10(2), 35, 35(2)Income Tax Act, 1961 — Section 147, 147(9), 148
High Courts28 Aug 1981
Commissioner of Income Tax, Bombay City-I Vs National Rayon Corporation Ltd.
Bombay High Court · (1983) 140 ITR 143 : (1982) 8 TAXMAN 11
Income Tax Act, 1961 — Section 35(1), 37
High Courts27 Aug 1981Allowed
Kondiba Maruti Khandagale Vs Shivajirao Vishwanath Ajbe and Another
Bombay High Court · (1982) 2 BomCR 120
Criminal Procedure Code, 1973 (CrPC) — Section 250Penal Code, 1860 (IPC) — Section 323, 504, 506Protection of Civil Rights Act, 1955 — Section 7, 7(1)
High Courts27 Aug 1981
S.K. Mahboob and Others Vs State of Maharashtra and Another
Bombay High Court · (1982) 2 BomCR 23
Legal Practitioners Act, 1879 — Section 36(4)Penal Code, 1860 (IPC) — Section 188
High Courts27 Aug 1981
T.C.G. Industries Pvt. Ltd. Vs Union of India and another
Bombay High Court · (1989) 25 ECR 414 : (1983) 12 ELT 319
Central Excise Rules, 1944 — Rule 173Q
High Courts27 Aug 1981
Commissioner of Income Tax, Bombay City-III Vs Public Utilities Investment Trust Ltd.
Bombay High Court · (1982) 26 CTR 135 : (1983) 143 ITR 257
Income Tax Act, 1961 — Section 18(3B), 256(1), 37
High Courts27 Aug 1981
Saroj Dattaram Salvi Vs The Commissioner of Police, Gr. Bombay and others
Bombay High Court · (1981) 08 BOM CK 0013
Penal Code, 1860 (IPC) — Section 143, 302, 324, 326, 34
High Courts25 Aug 1981
Rajendra Bhati Vs Babulal Tarachand and Co.
Bombay High Court · (1982) 1 BomCR 333
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 11Maharashtra Debt Relief Act, 1975 — Section 11, 12, 2, 4, 7
High Courts25 Aug 1981Allowed
Gitabai Deshmukh Vs Prabhavati Deshmukh
Bombay High Court · (1982) 84 BOMLR 412
Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 5AMaharashtra Land Revenue Code, 1966 — Section 13, 181, 182, 192, 193
High Courts25 Aug 1981
Commissioner of Income Tax, Bombay City-I Vs Bombay Suburban Electricity Co. Ltd.
Bombay High Court · (1983) 142 ITR 298
Income Tax Act, 1961 — Section 43(1), 43(6)(b)
High Courts25 Aug 1981
Dhirajlal Amritlal Mehta Vs Union of India
Bombay High Court · (1982) 10 ELT 273
Customs Act, 1962 — Section 110, 110(1), 110(2), 111, 112
High Courts24 Aug 1981
Sabira Begum Habibullah Shaikh Vs District Magistrate and Others
Bombay High Court · (1982) 1 BomCR 103
Constitution of India, 1950 — Article 22(5)
High Courts24 Aug 1981Dismissed
Maharashtra State Electricity Board Vs Shashibala Jagmohandas Saraf (L.R.)
Bombay High Court · (1982) MhLj 446
Contract Act, 1872 — Section 74Electricity Act, 1910 — Section 22, 23, 23(4), 24, 26(6)
High Courts24 Aug 1981Allowed
Pyaribi and others Vs Ulfatbi Khan and another
Bombay High Court · (1986) MhLj 619
Partition Act, 1893 — Section 2
High Courts24 Aug 1981
Commissioner of Income Tax Vs Gokak Mills Ltd.
Bombay High Court · (1982) 27 CTR 256 : (1982) 135 ITR 758
Income Tax Act, 1961 — Section 256(1)Super Profits Tax Act, 1963 — Section 2(9)
High Courts24 Aug 1981
Commissioner of Income Tax, Bombay City-II Vs Duncan Stratton and Company Ltd.
Bombay High Court · (1982) 26 CTR 280 : (1983) 140 ITR 1025
Income Tax Act, 1961 — Section 246