COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,917 of 3,665

High Courts24 Aug 1981

Shantabai and another Vs State of Maharashtra

Bombay High Court · (1981) 08 BOM CK 0011

Constitution of India, 1950 — Article 17, 366Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 504, 506

High Courts22 Aug 1981

Shankar Ganpat Sarphare and Another Vs Maruti Haibat Sarphare and Others

Bombay High Court · AIR 1982 Bom 191

Khoti Settlement Act, 1980 — Section 6, 9Transfer of Property Act, 1882 — Section 52

High Courts21 Aug 1981

Madhu Wool Spinning Mills Vs Union of India and others

Bombay High Court · (1989) 25 ECR 531 : (1983) 14 ELT 2200

Customs Act, 1962 — Section 124, 160, 19, 25

High Courts21 Aug 1981

Trustees and Executors of the Late Shri Shamji Kheta Vs Income Tax Officer, Central Circle-V, Nagpur

Bombay High Court · (1984) 148 ITR 219

Income Tax Act, 1922 — Section 34(1)

High Courts21 Aug 1981Dismissed

Bansilal Rampratap Rathi Vs Suratsing Chandanmal and others

Bombay High Court · (1982) MhLj 628

Transfer of Property Act, 1882 — Section 108, 108(o)

High Courts19 Aug 1981Allowed

Ramsevak Durgaprasad Tiwari Vs Ramesh Dullabhji

Bombay High Court · (1982) MhLj 185

Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13(3)(i)(ii)(iv)

High Courts18 Aug 1981

Controller of Estate Duty, Bombay City-I Vs Fakirchand Fatehchand Sachdev Controller of Estate Duty, Poona Vs Rikabchand Ratnaji Controller of Estate Duty Vs Ahilya Kashinath Sawant

Bombay High Court · (1981) 25 CTR 376 : (1982) 134 ITR 268

Income Tax Act, 1961 — Section 45

High Courts18 Aug 1981

Controller of Estate Duty, Bombay City-II Vs Mrs. Jayalaxmi Chimanlal Dalal

Bombay High Court · (1982) 26 CTR 89 : (1982) 134 ITR 314

High Courts18 Aug 1981

Jagmohandas Kuberdas Katakia Vs Union of India and others

Bombay High Court · (1982) 10 ELT 399

Constitution of India, 1950 — Article 226Major Port Trusts Act, 1963 — Section 48, 49, 50, 51

High Courts18 Aug 1981

State of Maharashtra Vs Anil Baloba Donbe and others

Bombay High Court · (1983) CriLJ 1308

High Courts18 Aug 1981

Controller of Estate Duty Vs Fakirchand Fatehchand Sachdev

Bombay High Court · (1982) 9 TAXMAN 145

Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 10, 11, 14, 15, 16Income Tax Act, 1961 — Section 45

High Courts18 Aug 1981

State of Maharashtra Vs Anil Baloba Donbe and Others

Bombay High Court · (1983) CriLJ 1308

High Courts17 Aug 1981

Spun Pipe and Construction Company of India Limited Vs Sewaram Popatmal Asanani

Bombay High Court · (1982) 2 BomCR 291

Bombay Industrial Relations Act, 1946 — Section 116, 3(39), 42, 44, 46Constitution of India, 1950 — Article 227Payment of Gratuity Act, 1972 — Section 4, 4(2), 4(5)

High Courts17 Aug 1981

Biswa Bandhu Sen Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (1981) 08 BOM CK 0004

Bombay Municipal Corporation Act, 1888 — Section 162(2)

High Courts13 Aug 1981

Century Enka Limited and others Vs Union of India and Two others

Bombay High Court · (1982) 10 ELT 64

Central Excise Rules, 1944 — Rule 8(1)Constitution of India, 1950 — Article 226Customs Tariff Act, 1975 — Section 3

High Courts13 Aug 1981

Evans Fraser and Co. Ltd. (In Liquidation) Vs Commissioner of Income Tax, Bombay City-II

Bombay High Court · (1981) 25 CTR 128 : (1982) 137 ITR 493 : (1982) 8 TAXMAN 22

Income Tax Act, 1961 — Section 2(14), 2(47), 45, 48, 49

High Courts11 Aug 1981Dismissed

A Vs B

Bombay High Court · (1982) 1 BomCR 236(1)

Hindu Marriage Act, 1955 — Section 13

High Courts11 Aug 1981

P. Vs P. and Others

Bombay High Court · AIR 1983 Bom 8 : (1982) 1 BomCR 236

Hindu Marriage Act, 1955 — Section 13(1)

High Courts11 Aug 1981

Babu Kantappa Shetty Vs M.S. Kasbekar and others

Bombay High Court · (1982) CriLJ 1303

Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers and Drug offenders Ordinance, 1981 — Section 2, 3, 3(1)

High Courts10 Aug 1981

Rahimtulla Abdul Rahiman Nakib Vs Chandrakant Anant Moog and Others

Bombay High Court · AIR 1982 Bom 282

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15(2)Transfer of Property Act, 1882 — Section 108