High Courts30 Apr 1981
Minoti Vs Sushil Mohan Singh Malik and Another
Bombay High Court · AIR 1982 Bom 68 : (1981) MhLj 659
Hindu Succession Act, 1956 — Section 25, 27Penal Code, 1860 (IPC) — Section 300
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,921 of 3,665
High Courts30 Apr 1981Allowed
State of Maharashtra Vs Wasudeo Mahadeo Butke
Bombay High Court · (1983) MhLj 982
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 437, 439, 57Penal Code, 1860 (IPC) — Section 302
High Courts30 Apr 1981
Savitribai and Another Vs Vithal Hari Petakar
Bombay High Court · AIR 1981 Bom 430 : (1981) 83 BOMLR 434
Bombay Civil Courts Act, 1869 — Section 23, 7Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 20, 28, 28(1), 28(2), 50Civil Procedure Code, 1908 (CPC) — Section 12, 14, 16, 17, 21
High Courts30 Apr 1981
Commissioner of Income Tax, Bombay City-I Vs W.T. Suren and Co. Ltd.
Bombay High Court · (1982) 31 CTR 128 : (1982) 138 ITR 91
Income Tax Act, 1961 — Section 10(2), 30, 37, 37(1), 7Wealth Tax Act, 1957 — Section 2
High Courts29 Apr 1981
Sk. Jameel Ahmad Vs Naseem Gulab Sk. (Smt.)
Bombay High Court · (1981) MhLj 847
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 106, 107
High Courts29 Apr 1981
Mehta Construction Company Vs State of Maharashtra and another
Bombay High Court · (1981) 83 BOMLR 625 : (1981) MhLj 835 : (1981) 48 STC 398
Bombay Sales Tax Act, 1959 — Section 10, 11, 12, 13, 14
High Courts28 Apr 1981
V. Venkatesh Vs Union of India and others
Bombay High Court · (1981) 43 FLR 65 : (1982) 1 LLJ 162
Employees Provident Fund and Family Pension Act, 1952 — Section 1(3), 1(5), 16, 2(A), 7A
High Courts28 Apr 1981
Rajeshbai and Others Vs Shantabai
Bombay High Court · AIR 1982 Bom 231 : (1981) 83 BOMLR 327 : (1981) MhLj 820
Civil Procedure Code, 1908 (CPC) — Section 9Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 25
High Courts27 Apr 1981Allowed
P. Ram Narayan Vs L.P. Pichan and Another
Bombay High Court · (1982) 2 BomCR 559
Penal Code, 1860 (IPC) — Section 499, 500
High Courts25 Apr 1981Allowed
Babarao Mirgaji Haramkar Vs Gangadevi Shrikisan Sewak
Bombay High Court · (1982) MhLj 738
Transfer of Property Act, 1882 — Section 100, 109
High Courts24 Apr 1981
Commissioner of Income Tax, Bombay City-I Vs Fiberglass Pilkington Ltd.
Bombay High Court · (1982) 26 CTR 140 : (1982) 133 ITR 506 : (1981) 7 TAXMAN 225
Income Tax Act, 1961 — Section 2(18)
High Courts23 Apr 1981
Sambhajirao Abajirao Patharkar Vs Leelabai Vasudeo Patharkar and Others
Bombay High Court · (1981) 04 BOM CK 0036
Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3(1), 3(2), 3(3), 3(4)
High Courts23 Apr 1981
Mohmood Abubukar Marwari Vs Union of India and others
Bombay High Court · (1982) CriLJ 53
Constitution of India, 1950 — Article 22, 22(5), 226, 227
High Courts22 Apr 1981
Commissioner of Income Tax Central, Bombay Vs Dharamchand Jalan
Bombay High Court · (1983) 140 ITR 972 : (1981) 7 TAXMAN 307
Income Tax Act, 1961 — Section 147, 155, 246, 257, 260
High Courts22 Apr 1981
Dattaji Sakharam Shinde Vs Premanand Vithal Awale
Bombay High Court · (1981) 83 BOMLR 465
High Courts21 Apr 1981
Commissioner of Income Tax, Bombay City-III Vs Bank of India
Bombay High Court · (1982) 26 CTR 223 : (1982) 136 ITR 218
Income Tax Act, 1961 — Section 34(3)
High Courts21 Apr 1981
Commissioner of Income Tax, Bombay City-VI Vs Trustees of the Jadi Trust
Bombay High Court · (1982) 133 ITR 494
Income Tax Act, 1961 — Section 11, 11(1), 12, 12(2), 16
High Courts21 Apr 1981
Gangaram Ratanlal Vs Simplex Mills Co. Ltd.
Bombay High Court · AIR 1982 Bom 72 : (1981) 83 BOMLR 307 : (1989) 177 ITR 176
Arbitration Act, 1940 — Section 2, 33Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 115
High Courts21 Apr 1981
Commissioner of Income Tax Vs Bank of India
Bombay High Court · (1981) 7 TAXMAN 248
Banking Regulation Act, 1949 — Section 29, 29(2), 34ACompanies Act, 1956 — Section 131(a), 132, 211, 215, 217Constitution of India, 1950 — Article 14, 19(1)(c)
High Courts20 Apr 1981
Yousuf Ali Abdulla Fazalbhoy and Others Vs M.S. Kasbekar and Another
Bombay High Court · AIR 1982 Bom 135
Bombay Land Requisition Act, 1948 — Section 9Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 13, 226