High Courts03 Dec 1982
Bhaskar Shripal Deobhajta Vs Shankar Ganesh Modak and Another
Bombay High Court · AIR 1983 Bom 104 : (1983) 1 BomCR 196
Bombay Public Trusts Act, 1950 — Section 2(13), 2(17)
COURT ARCHIVE
Bombay High Court judgments, 1982
501 judgments · page 2 of 26
High Courts03 Dec 1982
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Ravi Coffee Works
Bombay High Court · (1983) 52 STC 432
Bombay Sales Tax Act, 1959 — Section 20, 3, 4, 5, 70
High Courts03 Dec 1982Allowed
Kisan Amrut Pawar Vs Sarangdhar Baban Dhore and another
Bombay High Court · (1983) MhLj 592
High Courts02 Dec 1982
State of Maharashtra Vs Satpal Kaur Niranjan Singh (Smt.) and Others
Bombay High Court · (1983) 1 BomCR 546
Motor Vehicles Act, 1939 — Section 110
High Courts01 Dec 1982
Anand Distillery Vs The Assistant Commissioner of Sales Tax, Panaji (No. I)
Bombay High Court · (1983) 52 STC 262
Goa, Daman and Diu Sales Tax Act, 1964 — Section 10, 7(3)III, 8
High Courts01 Dec 1982
Anand Distillery Vs The Assistant Commissioner of Sales Tax, Panaji (No. II)
Bombay High Court · (1983) 52 STC 265
Goa, Daman and Diu Sales Tax Act, 1964 — Section 10, 4, 8
High Courts29 Nov 1982Dismissed
Safar Ali Nawab Vs Dr. Abdul Aziz Sharfuddin Bahauddin and another
Bombay High Court · (1983) MhLj 417
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(hh), 17B
High Courts29 Nov 1982
State of Maharashtra Vs Sharad B. Sarda
Bombay High Court · (1983) 1 BomCR 578
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437(5)General Clauses Act, 1897 — Section 10
High Courts26 Nov 1982
Shree Ram Steel Rolling Mills and Metro Steel Rolling Mills Vs State of Maharashtra
Bombay High Court · (1984) 17 ELT 109
Bombay Sales Tax Act, 1959 — Section 10, 12, 13, 17, 2Bombay Sales Tax Rules, 1959 — Rule 3Central Sales Tax Act, 1956 — Section 15
High Courts26 Nov 1982
Shree Ram Steel Rolling Mills Vs State of Maharashtra
Bombay High Court · (1983) 53 STC 202
Bombay Sales Tax Act, 1959 — Section 10, 12, 12A, 13, 14Central Sales Tax Act, 1956 — Section 14, 15, 2
High Courts26 Nov 1982
Mehta Gems and another Vs Union of India and others
Bombay High Court · (1985) 22 ELT 37
Constitution of India, 1950 — Article 226
High Courts26 Nov 1982
Narendra Mafatlal Mehta Vs Union of India and another
Bombay High Court · (1984) 17 ELT 106 : (1981) 129 ITR 609
Constitution of India, 1950 — Article 226
High Courts25 Nov 1982
Commissioner of Sales Tax Vs Agarwal and Co.
Bombay High Court · (1983) ECR 65 : (1983) 12 ELT 116 : (1983) 52 STC 117
High Courts24 Nov 1982
Dilipbhai Chhaganlal Patel Vs State of Maharashtra and Another
Bombay High Court · AIR 1983 Bom 128 : (1984) 2 BomCR 338
Hindu Marriage Act, 1955 — Section 23(2), 23(3), 24
High Courts24 Nov 1982
Mather and Platt Ltd. Vs State of Maharashtra
Bombay High Court · (1983) 53 STC 104
Bombay Sales Tax Act, 1959 — Section 37(1), 46, 46(2), 5, 61(1)
High Courts23 Nov 1982
Cosmic Radio Vs Union of India and another
Bombay High Court · (1984) 3 ECC 184 : (1983) 3 ECR 311 : (1983) 12 ELT 84
High Courts23 Nov 1982
Moraji Goculdas Deoji Trust and Others Vs Madhav Vithal Kudwa
Bombay High Court · AIR 1983 Bom 68 : (1983) 1 BomCR 272
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 24(1), 5(8)
High Courts22 Nov 1982
Food Corporation of India Vs K.K. Uppal, Chairman Bombay Port Trust
Bombay High Court · (1983) 85 BOMLR 9
High Courts22 Nov 1982
Chhaganlal Mulchand Jain Vs Narayan Jagannath Bangh
Bombay High Court · AIR 1983 Bom 212 : (1982) 84 BOMLR 537 : (1983) MhLj 254
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(2), 12(3)
High Courts22 Nov 1982
Dnyaneshwar and Others Vs Pandharinath Damodar Khadke
Bombay High Court · AIR 1983 Bom 217
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)