COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,926 of 3,665

High Courts06 Mar 1981

Elliot Waud and Hill Pvt. Ltd. Vs Life Insurance Corporation and Another

Bombay High Court · (1981) 03 BOM CK 0032

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4Companies Act, 1956 — Section 3Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 1

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High Courts06 Mar 1981

Dattaray Shankrbhat 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)

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High Courts05 Mar 1981

Patel Metal Production and Construction Company Vs Deputy Collector (Private Forests) Divisional Thane and Others

Bombay High Court · AIR 1981 Bom 362

Maharashtra Private Forests (Acquisition) Act, 1975 — Section 12, 6

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High Courts05 Mar 1981

Dhanaji Fakira Mokashi and Others Vs Lahu Kamalakar Koli and Others

Bombay High Court · AIR 1982 Bom 113

Bombay Public Trusts Act, 1950 — Section 18

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High Courts05 Mar 1981

Jain and Jain and others Vs Union of India and others

Bombay High Court · (1981) 22 CTR 17 : (1982) 134 ITR 655 : (1982) 8 TAXMAN 48

Income Tax Act, 1961 — Section 131, 132, 132(1), 132(13), 132(3)

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High Courts03 Mar 1981

Commissioner of Income Tax, Bombay City-III Vs Jameal and Co.

Bombay High Court · (1981) 24 CTR 133 : (1981) 132 ITR 414

Income Tax Act, 1961 — Section 271, 271(1)

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High Courts03 Mar 1981

Commissioner of Income Tax, Bombay City-II Vs S.C. Shah

Bombay High Court · (1981) 03 BOM CK 0021

Income Tax Act, 1961 — Section 139(1), 139(2), 142, 144, 15

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High Courts03 Mar 1981

In Re: Tri-sure India Ltd. Richard laurence parish (Jr.) and others

Bombay High Court · (1983) 54 CompCas 197

Companies Act, 1956 — Section 209A, 448, 62, 63, 63(1)

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High Courts03 Mar 1981

Sadashiv Bajrang Sutar Vs The State of Maharashtra

Bombay High Court · (1981) 03 BOM CK 0009

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302

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High Courts02 Mar 1981

Commissioner of Sales Tax Vs Jasmine Mills Pvt. Ltd.

Bombay High Court · (1981) 47 STC 357

Bombay Sales Tax Act, 1959 — Section 41(1), 41(2)

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High Courts02 Mar 1981

Controller of Estate Duty, Bombay City-II Vs Mrs. Sushila Umedlal Zaveri and others

Bombay High Court · (1982) 24 CTR 136 : (1981) 7 TAXMAN 322

Estate Duty Act, 1953 — Section 10, 64

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High Courts01 Mar 1981

Controller of Estate Duty, M.P. Vs Haji Sattar and another

Bombay High Court · (1981) 24 CTR 134 : (1982) 135 ITR 330

Estate Duty Act, 1953 — Section 10

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High Courts27 Feb 1981

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Vansal and Vansal Pvt. Ltd.

Bombay High Court · (1981) 48 STC 419

Bombay Sales Tax Act, 1959 — Section 22, 37, 37(1), 37(2), 37(3)

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High Courts27 Feb 1981

Commissioner of Sales Tax Vs Automatic Engineering Works

Bombay High Court · (1981) 47 STC 343

Bombay Sales Tax Act, 1959 — Section 61(1)

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High Courts27 Feb 1981

Kashibai Bhiwa Balflekar (Smt.) Vs Under Secretary to Government of Maharashtra and Others

Bombay High Court · (1981) 02 BOM CK 0034

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)

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High Courts27 Feb 1981

Central Camera Company Limited Vs Union of India and others

Bombay High Court · (1981) 8 ELT 344

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High Courts27 Feb 1981

Drinkar Ananda Decore Vs Shantaram Punjaji Ahed and Others

Bombay High Court · AIR 1982 Bom 99

Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 14, 15

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High Courts27 Feb 1981

Laxman Madhavdas Harwani Vs Assistant Secretary to the Government of Maharashtra and others

Bombay High Court · (1981) CriLJ 1095

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High Courts25 Feb 1981

Cromelite (India) Pvt. Ltd. Vs State of Maharashtra

Bombay High Court · (1981) 48 STC 223

Bombay Sales Tax Act, 1959 — Section 12, 2, 22, 23, 24

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High Courts24 Feb 1981

Suresh Trading Company Vs State of Maharashtra

Bombay High Court · (1981) 48 STC 207

Bombay Sales Tax Act, 1959 — Section 12A, 2, 22, 22(3), 22(5A)

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