High Courts24 Dec 1982
Bombay Municipal Corporation for Greater Bombay and Another Vs Ramesh G. Patel and Others
Bombay High Court · (1983) 1 BomCR 262 : (1984) MhLj 369
Bombay Municipal Corporation Act, 1888 — Section 140, 217, 3
COURT ARCHIVE
Bombay High Court judgments, 1982
501 judgments · page 1 of 26
High Courts24 Dec 1982
Indulal Hiralal Shah and Others Vs S.S. Salgaonkar and Others
Bombay High Court · AIR 1983 Bom 192
Constitution of India, 1950 — Article 29, 30(1)
High Courts23 Dec 1982Allowed
Ramkrishna Narayan Patekar Vs State of Maharashtra
Bombay High Court · (1983) 1 BomCR 280
Bombay Prohibition Act, 1949 — Section 66(1)
High Courts22 Dec 1982
Sakeena and Others Vs Kusumbi and Others
Bombay High Court · AIR 1983 Bom 384 : (1983) 2 BomCR 9
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 226, 227
High Courts20 Dec 1982
Billion Plastics P. Ltd. Vs Dyes and Chemical Workers Union and Others
Bombay High Court · (1983) 2 BomCR 25 : (1983) MhLj 572
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24, 25, 30(2)
High Courts17 Dec 1982
Shamji Mithubhai Vora Vs State of Maharashtra and Others
Bombay High Court · AIR 1983 Bom 219 : (1983) 1 BomCR 411
Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3(2)
High Courts16 Dec 1982
Sheela Manik Patkar (Smt.) and Others Vs State of Maharashtra and Others
Bombay High Court · (1983) 2 BomCR 242
Constitution of India, 1950 — Article 14, 227
High Courts16 Dec 1982
Chandrashekhar Sidramappa Chinchansure Vs Bhaurao Sidramappa Chinchansure and Others
Bombay High Court · AIR 1983 Bom 475 : (1983) 1 BomCR 507
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 2
High Courts15 Dec 1982
Gangadhar Vishwanath Ranade (No. 2) and another Vs Tax Recovery Officer
Bombay High Court · (1989) 177 ITR 176(1)
Income Tax Act, 1961 — Section 281
High Courts15 Dec 1982
Devayani Hari Shanbaug Vs Estate Manager (Sales), Bombay Housing and Area Development Board
Bombay High Court · (1983) 1 BomCR 405
Maharashtra Housing and Area Development Board (Allotment, Management and Sale of Tenements) Regulations, 1970 — Regulation 2
High Courts13 Dec 1982
Rajeshwar Sayanna Vs State of Maharashtra and another
Bombay High Court · (1983) 1 BomCR 343 : (1984) 1 LLJ 298
Penal Code, 1860 (IPC) — Section 323, 448, 504, 506
High Courts10 Dec 1982
Jaslok Hospital and Research Centre Vs Industrial Tribunal and others
Bombay High Court · (1982) 135 ITR 756 : (1984) 1 LLJ 76
Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(1), 12(5)Payment of Bonus Act, 1965 — Section 32(V)Trade Unions Act, 1926 — Section 28
High Courts08 Dec 1982
Commissioner of Sales Tax, Maharashtra State Vs Automobile Products of India Ltd.
Bombay High Court · (1983) 52 STC 314
Bombay Sales Tax Act, 1959 — Section 14, 22, 46, 46(2), 61(1)
High Courts08 Dec 1982Allowed
Laxmibai Nagappa Matiwadar and Others Vs Limbabai Nagappa Matiwadar
Bombay High Court · AIR 1983 Bom 222 : (1984) 1 BomCR 275 : (1983) 2 DMC 203 : (1983) MhLj 103
Hindu Marriage Act, 1955 — Section 10, 11, 16(1), 16(3), 5(1)
High Courts08 Dec 1982
Extrussion Processes Pvt. Ltd. and another Vs Chief Controller of Imports and Exports and others
Bombay High Court · (1984) 15 ELT 25
High Courts08 Dec 1982
Dahiben Umedbhai Patel and others Vs Norman James Hamilton and others
Bombay High Court · (1983) 85 BOMLR 275 : (1985) 57 CompCas 700
Companies Act, 1956 — Section 3Securities Contracts (Regulation) Act, 1956 — Section 13, 14, 15, 16, 18
High Courts07 Dec 1982
Basf India Limited Vs The State of Maharashtra
Bombay High Court · (1983) 52 STC 345
Bombay Sales Tax Act, 1959 — Section 32, 43, 55(4), 61(1), 62Central Sales Tax Act, 1956 — Section 2, 8A, 8A(1), 9, 9(2)
High Courts07 Dec 1982
Commissioner of Sales Tax, Maharashtra State Vs Bharat Trading Company
Bombay High Court · (1983) 52 STC 232
Bombay Sales Tax Act, 1959 — Section 14(1), 2, 46, 46(2), 61(1)
High Courts06 Dec 1982Dismissed
Hiraman Manga Jangale and another Vs Girjabai Jangale
Bombay High Court · (1983) MhLj 81
Hindu Adoptions and Maintenance Act, 1956 — Section 10, 11, 11(iv), 5, 5(1)
High Courts03 Dec 1982
Commissioner of Sales Tax, Maharashtra State, Bombay Vs G.M. Apte and Sons
Bombay High Court · (1983) 52 STC 89
Bombay Sales Tax Act, 1959 — Section 2