COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,928 of 3,665

High Courts06 Feb 1981Dismissed

Mukund Mahadeo Kanitkar Vs Maharashtra State Co-op. Land Development Bank Ltd. and others

Bombay High Court · (1982) MhLj 845

Banking Regulation Act, 1949 — Section 3, 3(b), 5, 5(c), 56Bombay Industrial Relations Act, 1946 — Section 79Bombay Shops And Establishments Act, 1948 — Section 13, 2(4), 3, 4

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High Courts06 Feb 1981

Chamanlal Dutta Vs Jharna Ghosh and Others

Bombay High Court · (1981) 02 BOM CK 0018

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 9APresidency Small Cause Courts Act, 1882 — Section 41, 41(1), 41(2)

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High Courts06 Feb 1981

All India Reported Ltd. and others Vs Competent Authority, Inspecting Assistant Commissioner of Income Tax and others

Bombay High Court · (1986) 162 ITR 697

Income Tax Act, 1961 — Section 269, 269B, 269C, 269C(1), 269C(1)Wealth Tax Act, 1957 — Section 18, 18(1)

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High Courts05 Feb 1981

B.S. Patel Vs Vadilal Dolalram and Sons and Others

Bombay High Court · AIR 1982 Bom 66 : (1981) 83 BOMLR 599 : (1982) MhLj 252

Transfer of Property Act, 1882 — Section 52

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High Courts05 Feb 1981Dismissed

Shantabai Tajaram Kunbi Vs Kashiram Doma Kunbi and others

Bombay High Court · (1982) MhLj 264

Hindu Succession Act, 1956 — Section 14, 14(1)

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High Courts04 Feb 1981Allowed

Suresh Mohanlal Goradia Vs Hiralal G. Thakkar and Others

Bombay High Court · (1982) 1 BomCR 117

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(1), 202(2), 465Evidence Act, 1872 — Section 114Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 11, 13, 3, 4, 5

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High Courts04 Feb 1981

Acme Plastic Industries Vs The State of Maharashtra

Bombay High Court · (1981) 48 STC 29

Bombay Sales Tax Act, 1959 — Section 52

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High Courts04 Feb 1981

Nemichand Rajmal and Co. Vs Commissioner of Income Tax, Poona

Bombay High Court · (1981) 23 CTR 100 : (1981) 7 TAXMAN 100

Income Tax Act, 1961 — Section 139, 184, 184(7), 2(9)

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High Courts03 Feb 1981

Suresh Anant Chaugle Vs State of Maharashtra State of Maharashtra Vs Suresh Anant Chaugle and Bapu Maruti Mandale

Bombay High Court · (1981) 02 BOM CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 201, 302, 376

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High Courts03 Feb 1981

Chandulal and Company Vs State of Maharashtra

Bombay High Court · (1981) 48 STC 205

Bombay Sales Tax Act, 1959 — Section 23, 61(3), 9

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High Courts03 Feb 1981

Sheila Umesh Tahiliani Vs Soli Phirozshaw Shroff and Others

Bombay High Court · AIR 1981 Bom 175

Guardians and Wards Act, 1890 — Section 17, 19Hindu Minority and Guardianship Act, 1956 — Section 13, 6

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High Courts02 Feb 1981Dismissed

State of Maharashtra Vs Punjaji Amruta Gite and Shriram Babarao Gite

Bombay High Court · (1981) 02 BOM CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 377(3), 378Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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High Courts02 Feb 1981

Batliboi and Company Pvt. Ltd. Vs The State of Maharashtra

Bombay High Court · (1981) 47 STC 321

Bombay Sales Tax Act, 1959 — Section 2(28), 4(2), 52Central Sales Tax Act, 1956 — Section 3, 4, 4(1), 4(2), 5

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High Courts28 Jan 1981

Taj Mohammad and Others Vs Agricultural Produce Market Committee Nagpur

Bombay High Court · AIR 1982 Bom 558 : (1981) MhLj 453

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, 9Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 120, 7(4)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 29, 46

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High Courts23 Jan 1981Allowed

Makhanlal Ganeshdas Kaul Vs Municipal Corporation of Greater Bombay

Bombay High Court · (1981) 83 BOMLR 223

Constitution of India, 1950 — Article 226

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High Courts23 Jan 1981

Air India Cabin Crew Association and others Vs Air India

Bombay High Court · (1981) 2 LLJ 306

Air Corporations Act, 1953 — Section 7, 9Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 9A, 9B

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High Courts22 Jan 1981

Commissioner of Sales Tax Vs R. J. Pande and Sons

Bombay High Court · (1981) 47 STC 417

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

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High Courts22 Jan 1981

Commissioner of Sales Tax Vs Barium Chemicals Ltd.

Bombay High Court · (1981) 48 STC 121

Bombay Sales Tax Act, 1959 — Section 61(1)Central Sales Tax Act, 1956 — Section 2, 3, 6, 6(2), 7

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High Courts22 Jan 1981

Dr. Dattatraya Narayan Samant and others Vs State of Maharashtra

Bombay High Court · (1982) 1 BomCR 1 : (1981) 83 BOMLR 553 : (1982) CriLJ 1025

Constitution of India, 1950 — Article 134(1), 227Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 109, 115, 120B, 307, 316

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High Courts21 Jan 1981

Narinder Singh Saran Singh Vs The State of Maharashtra

Bombay High Court · (1981) CriLJ 772 : (1981) MhLj 547

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22(5)

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