High Courts04 Dec 1981Dismissed
Kashinath Krishnaji Soman (Dr.) and Another Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (1982) 1 BomCR 197
Bombay Municipal Corporation Act, 1888 — Section 105B(1), 105B(2), 105C(2), 68
COURT ARCHIVE
Bombay High Court judgments, 1981
519 judgments · page 2 of 26
High Courts04 Dec 1981
Msco (P) Limited Vs S.D. Rane and others
Bombay High Court · (1982) 1 LLJ 434
Industrial Disputes Act, 1947 — Section 36, 36(4)
High Courts04 Dec 1981Allowed
Hiraman Bawane Vs State of Maharashtra
Bombay High Court · (1982) 2 BomCR 187
Penal Code, 1860 (IPC) — Section 376
High Courts04 Dec 1981Dismissed
Chandrakantrao Kishanrao Jawalkar and Others Vs Rama Ranganath Wagchawre
Bombay High Court · (1982) 2 BomCR 160
Contract Act, 1872 — Section 37
High Courts04 Dec 1981Allowed
Sheshdatta Ganesh Vs Ganpat Revashankar
Bombay High Court · (1982) 1 BomCR 716
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, 9Presidency Small Cause Courts Act, 1882 — Section 41
High Courts03 Dec 1981
Bhupal Anna Bharisheth and Others Vs State of Maharashtra and Others
Bombay High Court · (1982) 1 BomCR 340
Criminal Procedure Code, 1973 (CrPC) — Section 468Maharashtra Ownership Flats (Regulation of the promotion of construction etc.) Rules, 1964 — Rule 8, 9Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10, 11, 4
High Courts03 Dec 1981
Obedur Rehman and Another Vs Ahmedali Bharucha and Others
Bombay High Court · AIR 1983 Bom 120 : (1982) 1 BomCR 430 : (1982) 84 BOMLR 310 : (1982) MhLj 283
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104(2)
High Courts03 Dec 1981Allowed
Dombivli Municipal Council Vs Sundrabai Khimji Chedha (Smt.) and Khimji Palan Chedha and Another
Bombay High Court · (1982) 1 BomCR 126 : (1982) 84 BOMLR 109
Criminal Procedure Code, 1973 (CrPC) — Section 473Limitation (Amendment) Act, 1965 — Section 5Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts01 Dec 1981Allowed
Dattatraya Balwantrao, since deceased, by his heirs and legal representatives Vs Shankar Kondia and Another
Bombay High Court · (1982) 2 BomCR 114
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B
High Courts01 Dec 1981
Krishna Tatya Chavan and Others Vs Shankar Yamaji Kadam and Others
Bombay High Court · AIR 1983 Bom 52
Bombay Inferior Villages Watans Abolition Act, 1958 — Section 8Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32
High Courts30 Nov 1981
Mir Karimoddin Ajmoddin Kavjang and Others Vs Kashinath Bhimsen Ingale and Others
Bombay High Court · (1982) 1 BomCR 182
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 98, 7Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts30 Nov 1981Dismissed
Maloji Vishnu Sabale Vs Regional Deputy Director of Sugar, Kolhapur and others
Bombay High Court · (1982) MhLj 474
Maharashtra Co-operative Societies Act, 1960 — Section 13, 14, 144A, 144A(2), 144A(2)(b)
High Courts27 Nov 1981Dismissed
Mohanlal Dhanraj Bhalgat Vs Vishnu Wasudeorao Saraf
Bombay High Court · (1982) MhLj 658
Constitution of India, 1950 — Article 19, 19(1), 19(1)(f)
High Courts27 Nov 1981Dismissed
Union of India (UOI) and Another Vs Jayashree and Others
Bombay High Court · (1982) ACJ 25
Motor Vehicles (Amendment) Act, 1969 — Section 62Motor Vehicles Act, 1939 — Section 110CCC
High Courts27 Nov 1981
All India Reporter Ltd. and Another Vs Union of India
Bombay High Court · AIR 1982 Bom 41
Companies Act, 1956 — Section 214(1B)
High Courts26 Nov 1981
Shankarlal Damodar and others Vs Gayabai Sheshrao Maratha and others
Bombay High Court · (1983) MhLj 670
Transfer of Property Act, 1882 — Section 68, 68(1), 68(1)(d), 69(1)
High Courts25 Nov 1981Dismissed
Ramchandra Kashiram Neharia Vs Narayandas Vallabhdas and others
Bombay High Court · (1982) MhLj 354
Constitution of India, 1950 — Article 226, 227, 32Presidency Small Cause Courts Act, 1882 — Section 41
High Courts24 Nov 1981Dismissed
Gulam Mohamed Allarakha Vs Akbarbhai Sheikh Abdeallibhai and another
Bombay High Court · (1982) MhLj 757
Civil Procedure Code, 1908 (CPC) — Section 144, 145, 151, 154, 2(2)Constitution of India, 1950 — Article 227
High Courts24 Nov 1981Allowed
State of Maharashtra and Others Vs Cycle Rickshaw Union
Bombay High Court · (1982) 2 BomCR 166
Bombay Public Conveyances Act, 1920 — Section 7Specific Relief Act, 1963 — Section 34Trade Unions Act, 1926 — Section 18
High Courts24 Nov 1981
Sakhubai (Smt.) Gadekar and Others Vs Catherine Antoni Nicolas (Smt.) and Others
Bombay High Court · (1982) 1 BomCR 793
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99