COURT ARCHIVE

Bombay High Court judgments, 1982

501 judgments · page 3 of 26

High Courts22 Nov 1982

State of Maharashtra Vs Deepchand Khushalchand Jain and others

Bombay High Court · (1982) 11 BOM CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(3), 378(4), 417, 417(1)General Clauses Act, 1897 — Section 8Limitation Act, 1963 — Article 114, 29, 29(2)

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High Courts20 Nov 1982

Union of India Vs Central Provinces Manganese Ore Co. Ltd., Nagpur

Bombay High Court · (1983) 1 BomCR 590 : (1983) ECR 72 : (1983) 12 ELT 254

Customs Act, 1962 — Section 137, 21(1), 38Sea Customs Act, 1878 — Section 25

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High Courts19 Nov 1982

Venkat Dharmaji Gontalwar Vs Vishwanath and Another

Bombay High Court · AIR 1983 Bom 413 : (1983) 1 BomCR 374 : (1983) MhLj 284

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94Transfer of Property Act, 1882 — Section 53A

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High Courts16 Nov 1982

Shanlal Shantilal and Bros. Vs Union of India

Bombay High Court · (1981) 132 ITR 631

General Clauses Act, 1897 — Section 25(1)

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High Courts05 Nov 1982

Rashid Gafoor Parkar Vs State of Maharashtra

Bombay High Court · (1983) 85 BOMLR 35

Customs Act, 1962 — Section 107, 108, 135, 138A, 138BEvidence Act, 1872 — Section 3, 30, 8Penal Code, 1860 (IPC) — Section 109, 120

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High Courts03 Nov 1982

Paikamma and Another Vs Maroti

Bombay High Court · AIR 1983 Bom 363 : (1983) 1 BomCR 552

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts03 Nov 1982

Kisan Amrut Pawar Vs Sarangdhar Baban Dhore and Another

Bombay High Court · AIR 1983 Bom 442 : (1983) MhLj 592

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts03 Nov 1982Dismissed

M. Sen Sharma Vs Ambika Prasad Sharma

Bombay High Court · (1983) MhLj 415

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High Courts02 Nov 1982

Tradesvel Security Services Pvt. Ltd. Vs State of Maharashtra

Bombay High Court · (1982) 84 BOMLR 608

BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 2Constitution of India, 1950 — Article 14, 16, 19, 20, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10

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High Courts30 Oct 1982