High Courts20 Mar 1981
Laherchand Dhanji Vs Union of India and others
Bombay High Court · (1981) 25 CTR 159 : (1982) 135 ITR 689
Income Tax Act, 1961 — Section 10, 139, 148, 3, 3(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,925 of 3,665
High Courts20 Mar 1981
Hari Nilkantha Patwardhan Vs Mahadev Vinayak Sathe
Bombay High Court · (1981) 83 BOMLR 524 : (1982) MhLj 91
Criminal Procedure Code, 1973 (CrPC) — Section 204, 243, 244, 246, 247Penal Code, 1860 (IPC) — Section 109, 323, 354, 408, 409
High Courts20 Mar 1981
Dawn Mills Co. Limited Vs Union of India
Bombay High Court · (1990) 47 ELT 256
Constitution of India, 1950 — Article 226
High Courts20 Mar 1981
Federation of Western India Cine Employees Vs Filmalaya Pvt. Ltd.
Bombay High Court · (1981) 83 BOMLR 423 : (1981) 2 LLJ 393
Trade Unions Act, 1926 — Section 18
High Courts19 Mar 1981
Shakuntala Chawla and Another Vs Official Assignee, Bombay
Bombay High Court · AIR 1981 Bom 443
Companies Act, 1913 — Section 171, 179Companies Act, 1956 — Section 446Presidency Towns Insolvency Act, 1909 — Section 17
High Courts19 Mar 1981
State of Maharashtra Vs Dhanalaxmi V. Meisheri
Bombay High Court · (1981) 83 BOMLR 295 : (1981) 42 FLR 335 : (1982) 1 LLJ 18 : (1981) MhLj 635
Bombay Shops and Establishments Act, 1948 — Section 5
High Courts16 Mar 1981
Devilal Ganeshlal Mehta Vs The Director of Enforcement and another
Bombay High Court · (1982) CriLJ 588
Foreign Exchange Regulation Act, 1973 — Section 52, 54, 56, 8(1), 8(2)
High Courts15 Mar 1981Allowed
Homoeopathic Education Society Vs Purushottam Anant Kelkar
Bombay High Court · (1983) MhLj 873
Constitution of India, 1950 — Article 12General Clauses Act, 1897 — Section 9
High Courts13 Mar 1981
Municipal Corporation of Greater Bombay and Another Vs Vijay Metal Works
Bombay High Court · AIR 1982 Bom 6 : (1981) MhLj 798
Evidence Act, 1872 — Section 126, 129
High Courts12 Mar 1981Dismissed
Ruprao Nagorao Mahulkar Vs Murlidhar Dagduseth Dabhade
Bombay High Court · (1982) MhLj 104
Factories Act, 1948 — Section 2(k)Transfer of Property Act, 1882 — Section 106, 107, 108(a), 111(g)
High Courts12 Mar 1981
Jethmal Himmatmal Jain and others Vs State of Maharashtra
Bombay High Court · (1981) 83 BOMLR 603 : (1981) CriLJ 1813 : (1982) MhLj 19
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(1), 469(1), 473
High Courts10 Mar 1981
Sadashiv Rangnath Vs Shaikh Biban Shaikh Balambhai and Others
Bombay High Court · (1981) 03 BOM CK 0027
High Courts10 Mar 1981
Rahimtulla Abdul Rahiman Nakib Vs Chandrakant Anant Moog and others
Bombay High Court · (1981) 03 BOM CK 0026
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2)Constitution of India, 1950 — Article 227
High Courts10 Mar 1981Allowed
Ramsomer Habai Yadav Vs State of Maharashtra
Bombay High Court · (1981) 03 BOM CK 0005
Evidence Act, 1872 — Section 114Motor Vehicles Act, 1939 — Section 110CC
High Courts09 Mar 1981
State of Maharashtra Vs Nanaji Kalu Jadhav
Bombay High Court · (1981) CriLJ 1092 : (1982) 2 LLJ 241 : (1982) MhLj 565
Bombay State Reserve Police Force Act, 1951 — Section 10, 14, 15, 2, 21Bombay State Reserve Police Force Rules, 1959 — Rule 47(1), 47(2)
High Courts09 Mar 1981
Bhagwandas Atmasingh Bajaj Vs Gulam Mohiuddin M. Sayyed and another
Bombay High Court · (1983) 140 ITR 460 : (1981) 7 TAXMAN 97
Income Tax Act, 1961 — Section 137, 138, 138(2), 271(4A)
High Courts08 Mar 1981
Mundra Salt and Chemical Industries Vs Paramjit Singh and another
Bombay High Court · (1982) 138 ITR 823
Income Tax Act, 1961 — Section 147, 45
High Courts07 Mar 1981
Commissioner of Sales Tax Vs Radha Dyeing and Printing Mills
Bombay High Court · (1981) 48 STC 61
Bombay Sales Tax Act, 1959 — Section 2, 41(1), 41(2), 61(1)
High Courts06 Mar 1981
Dattatray Shankarbhat Ambalgi and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1981 Bom 326 : (1981) 83 BOMLR 401 : (1981) MhLj 764
Maharashtra Regional and Town Planning Act, 1966 — Section 43Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 20, 20(1), 2Q, 3
High Courts06 Mar 1981
Commissioner of Sales Tax Vs Mafatlal Fine Spinning and Weaving Company Limited
Bombay High Court · (1981) 48 STC 316
Bombay Sales Tax Act, 1959 — Section 10, 11, 12, 13, 14