High Courts20 Jul 1981
Laherchand Dhanji Vs Union of India
Bombay High Court · (1981) 7 TAXMAN 419
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Income Tax Act, 1961 — Section 139, 148
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,919 of 3,665
High Courts20 Jul 1981
Dr. P.K. Antia Vs Dr. Shridhar Sadashiv Katdare and another
Bombay High Court · (1982) 1 BomCR 654 : (1982) 84 BOMLR 181 : (1982) CriLJ 1463 : (1982) MhLj 7
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)Penal Code, 1860 (IPC) — Section 350
High Courts16 Jul 1981
Shah Champalal Ravchand (Firm) Vs Ramanlal Laherchand Shah (Firm)
Bombay High Court · (1983) MhLj 898
Arbitration Act, 1940 — Section 16, 2, 2(a), 30(c)Constitution of India, 1950 — Article 227
High Courts16 Jul 1981
Dadasaheb Bapusaheb Naik and etc. Vs State of Maharashtra
Bombay High Court · (1982) CriLJ 856
Evidence Act, 1872 — Section 105, 30Penal Code, 1860 (IPC) — Section 109, 120B, 120B(1), 300, 34
High Courts16 Jul 1981
Navin Chimanlal Sutaria Vs Union of India and others
Bombay High Court · (1981) 8 ELT 913
High Courts15 Jul 1981
P. Vs K.
Bombay High Court · AIR 1982 Bom 400 : (1982) 1 BomCR 454
Hindu Marriage Act, 1955 — Section 12, 12(1)
High Courts15 Jul 1981
P.V. Gopalkrishnan Vs Kanaksha Gopalkrishnan (Mrs.)
Bombay High Court · (1982) 1 BomCR 454(1)
Hindu Marriage Act, 1955 — Section 12(1)Hindu Marriage Laws (Amendment) Act, 1976 — Section 39
High Courts15 Jul 1981
Mansukh Gopinath Jadhav Vs W.M. Bapat and others
Bombay High Court · (1981) 43 FLR 243 : (1982) 1 LLJ 144
Bombay Industrial Relations Act, 1946 — Section 27A, 30, 32, 33Payment of Wages Act, 1936 — Section 23, 7
High Courts14 Jul 1981
Morarji Gokuldas Spinning Weaving Co. Ltd. and another Vs Union of India and others
Bombay High Court · (1990) 26 ECR 66 : (1981) 8 ELT 429
Central Excise Rules, 1944 — Rule 173C
High Courts14 Jul 1981
Shardaben Mafatlal and others Vs V.N. Karandikar and another
Bombay High Court · (1982) MhLj 732
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(i), 33, 6, 6(1), 6(2)
High Courts10 Jul 1981Allowed
Maroti Ashroba Sodner Vs Balaprasad Govardhandas and others
Bombay High Court · (1982) MhLj 255
Contract Act, 1872 — Section 2, 65Hindu Minority and Guardianship Act, 1956 — Section 11, 6
High Courts09 Jul 1981
Abdur Rahim Undre (Dr.) Vs Padma Abdur Rahim Undre (Smt.)
Bombay High Court · (1983) 1 BomCR 395 : (1982) 84 BOMLR 33
Foreign Marriage Act, 1969 — Section 18(1), 18(4)
High Courts09 Jul 1981
Indian Plastics Ltd. Vs Union of India and others
Bombay High Court · (1981) 8 ELT 509
Central Excise Rules, 1944 — Rule 11, 8(1)Central Excises and Salt Act, 1944 — Section 3, 4
High Courts08 Jul 1981
Mundra Salt and Chemical Industries Vs Paramjit Singh
Bombay High Court · (1981) 7 TAXMAN 305
Income Tax Act, 1922 — Section 34(1)(b)Income Tax Act, 1961 — Section 147, 154, 45
High Courts08 Jul 1981
Balasaheb Rajaramji Dampurikar Vs The Collector of Parbhani
Bombay High Court · (1981) 83 BOMLR 489 : (1981) MhLj 893
Constitution of India, 1950 — Article 43A, 46
High Courts07 Jul 1981Allowed
R. Parmeshwar Menon and Ganesh Dattatraya Koli Vs State of Maharashtra
Bombay High Court · (1981) 07 BOM CK 0030
Evidence Act, 1872 — Section 3, 45, 61, 9
High Courts07 Jul 1981Allowed
Radhelal Jagannath Bitholia Vs State of Maharashtra
Bombay High Court · (1982) MhLj 181
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 13(2), 16(1)(a)(i), 7(i)
High Courts07 Jul 1981
Hindurao Balwant Patil and Another Vs Krishnaro Pashuram Patil and Others
Bombay High Court · AIR 1982 Bom 216 : (1982) 1 BomCR 65
Constitution of India, 1950 — Article 19(1)General Clauses Act, 1897 — Section 16
High Courts03 Jul 1981
Commissioner of Income Tax Vs S.C. Shah
Bombay High Court · (1981) 25 CTR 401 : (1982) 137 ITR 287 : (1982) 11 TAXMAN 66
Income Tax Act, 1961 — Section 144, 154, 155, 158, 244
High Courts02 Jul 1981
Marotrao Baburao Chaudhari Vs Chandrakanta and Another
Bombay High Court · (1982) 2 BomCR 94 : (1981) MhLj 907
Criminal Procedure Code, 1973 (CrPC) — Section 125