High Courts19 Oct 1982
Mushirkha Bashirkha Musalman Vs State of Maharashtra
Bombay High Court · (1983) 1 BomCR 282
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 322, 323, 325, 394
COURT ARCHIVE
Bombay High Court judgments, 1982
501 judgments · page 4 of 26
High Courts18 Oct 1982Allowed
Chunilal Anoopchand Dhoke Vs Shivprasad Devidan
Bombay High Court · (1982) 2 BomCR 625
High Courts18 Oct 1982
Shashikant Bajirao Pagare Vs State of Maharshtra
Bombay High Court · (1982) 1 BomCR 931
Penal Code, 1860 (IPC) — Section 366, 376
High Courts16 Oct 1982
Madhuvanti Purushottam Thatte Vs State of Maharashtra and Others
Bombay High Court · AIR 1983 Bom 443 : (1984) MhLj 23
Maharashtra State Rules Relating to Admission in Government Medical Colleges, 1971 — Rule 16, 3(6)
High Courts16 Oct 1982
Madankumar Dharamchand Jain and Another Vs State of Maharashtra and Another
Bombay High Court · (1983) 1 BomCR 416
Copyright Act, 1957 — Section 63Penal Code, 1860 (IPC) — Section 120, 120B, 34, 465, 471Trade and Merchandise Marks Act, 1958 — Section 2(1), 78, 79
High Courts16 Oct 1982
Caetano F.F. de Figueiredo Vs State (P.W.D.)
Bombay High Court · AIR 1983 Bom 285
Constitution of India, 1950 — Article 1, 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 1
High Courts15 Oct 1982
Union of India Vs Jaimspex Wires Traders
Bombay High Court · AIR 1983 Bom 169 : (1983) 85 BOMLR 93 : (1983) MhLj 503
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts15 Oct 1982
Pioneer Tools and Appliances (P) Ltd. Vs Union of India
Bombay High Court · (1989) 23 ECR 120 : (1989) 42 ELT 384
Central Excises and Salt Act, 1944 — Section 4
High Courts15 Oct 1982
Biharilal Bhagwandas Makhija Vs Pribhlal K. Gavalani
Bombay High Court · (1983) 2 BomCR 539
Arbitration Act, 1940 — Section 8, 9
High Courts14 Oct 1982
Crompton Greaves Limited Vs Union of India and others
Bombay High Court · (1986) 24 ELT 14
High Courts14 Oct 1982Dismissed
Chindu Khema Patil Vs Sarala (Sou.) Chindu Patil
Bombay High Court · (1983) 1 BomCR 340
Hindu Marriage Act, 1955 — Section 11
High Courts13 Oct 1982
Western Rolling Mills Pvt. Ltd. Vs Union of India
Bombay High Court · (1983) 3 ECR 509 : (1989) 43 ELT 221
Central Excise Rules, 1944 — Rule 11, 9
High Courts13 Oct 1982
Atlas Trading Co. Vs Official Assignee of Bombay and Others
Bombay High Court · AIR 1983 Bom 122 : (1983) MhLj 740
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(1)Presidency Towns Insolvency Act, 1909 — Section 17, 2, 52, 62
High Courts12 Oct 1982Allowed
Hanmatrao Vs Bhimrao and Others
Bombay High Court · (1983) 1 BomCR 30 : (1983) MhLj 434
High Courts10 Oct 1982
Gulam Kadar Gulam Rasul and Others Vs State of Maharashtra
Bombay High Court · (1982) 1 BomCR 928
Criminal Procedure Code, 1973 (CrPC) — Section 209Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts08 Oct 1982
Ramachandra Bastiram Saraswat Vs Ramniwas Bansilal Lakhotiya
Bombay High Court · AIR 1983 Bom 417
Transfer of Property Act, 1882 — Section 114
High Courts07 Oct 1982Allowed
Yeshwant Krishna Sonar Vs Annaji Balwantrao Bhosale
Bombay High Court · (1982) MhLj 863
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g), 13(1)(i), 25(1)
High Courts06 Oct 1982
Josts Engineering Limited, Bombay Vs Union of India and another
Bombay High Court · (1983) 85 BOMLR 12 : (1983) 2 LLJ 436 : (1983) MhLj 454
Constitution of India, 1950 — Article 14, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts06 Oct 1982
Lilavati H. Hiranandani Vs Smt. Usha Tandon
Bombay High Court · (1983) 85 BOMLR 18
Presidency Small Cause Courts Act, 1882 — Section 41, 43
High Courts05 Oct 1982
Indian Hume Pipe Co. Ltd. Vs Industrial Court and another
Bombay High Court · (1984) 1 LLJ 46
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24(2), 28