High Courts22 Sept 1982
Vardhman Spg. and General Mills Limited and Another and Majavor Spinning Mills Ltd. Vs The Union of India (UOI) and Others
Bombay High Court · (1983) 3 ECR 45
COURT ARCHIVE
Bombay High Court judgments, 1982
501 judgments · page 6 of 26
High Courts22 Sept 1982
Mohamedkhalil Vs State of Maharashtra and Another
Bombay High Court · (1982) 1 BomCR 908
Trade and Merchandise Marks Act, 1958 — Section 2, 77, 78, 79
High Courts22 Sept 1982
Bennett Coleman and Co. Ltd. Vs Allahiri, Income Tax Officer, Companies Circle-VI(3), Bombay and others
Bombay High Court · (1983) 141 ITR 239
Income Tax Act, 1961 — Section 263, 263(1), 3
High Courts21 Sept 1982
Scindia Steam Navigation Co. Ltd. Vs Scindia Employees Union and others
Bombay High Court · (1983) 2 LLJ 476 : (1983) MhLj 1058
Industrial Disputes Act, 1947 — Section 10, 10A, 12, 18, 18(1)Payment of Bonus Act, 1965 — Section 10, 12, 2(13), 2(21), 31ATrade Unions Act, 1926 — Section 26, 28
High Courts20 Sept 1982
Omkar Shrawan, through its partner Ramesh Omkar Matturvaishya Vs State of Maharashtra and Another
Bombay High Court · (1983) 1 BomCR 1
Maharashtra Municipalities Act, 1965 — Section 139
High Courts20 Sept 1982
Syed Khuwaja Syed Ahmed Vs The Maharashtra Housing and Area Development Authority
Bombay High Court · AIR 1983 Bom 73 : (1982) 2 BomCR 619 : (1983) MhLj 120
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 151
High Courts20 Sept 1982Allowed
Syed Khuwaja Syed Ahmed Vs Maharashtra Housing and Area Development Authority
Bombay High Court · AIR 1983 Bom 73 : (1982) 2 BomCR 619 : (1983) MhLj 120
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 151Maharashtra Housing and Area Development Act, 1976 — Section 177, 41, 94
High Courts20 Sept 1982
Jain Shudh Vanaspati Ltd. and others Vs S.R. Patankar and others
Bombay High Court · (1983) 13 ELT 923
Customs Act, 1962 — Section 2(18), 2(23), 2(25), 2(27)
High Courts20 Sept 1982
Devpal Dhir Vs B.V. Kumar and another
Bombay High Court · (1989) 19 ECC 214 : (1987) 32 ELT 459
Customs Act, 1962 — Section 15(1), 17(1), 17(2), 30(1), 31(1)
High Courts20 Sept 1982
Krishan Oil Cake Industries Vs S.R. Patankar, Assistant Collector of Customs and others
Bombay High Court · (1983) 14 ELT 2153 : (1981) 127 ITR 591
Customs Act, 1962 — Section 12, 12(1), 15, 2(15), 25
High Courts20 Sept 1982
Devpal Dhir Vs B.V. Kumar, Collector of Customs (Appeals) and another
Bombay High Court · (1983) 12 ELT 796
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 17, 31
High Courts18 Sept 1982
Dharamsas Mangilal Jain Vs Shrikumar and Others
Bombay High Court · AIR 1983 Bom 114 : (1983) MhLj 160
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15(1)
High Courts17 Sept 1982
The State of Maharashtra Vs B.B. Kothavade
Bombay High Court · (1983) 1 BomCR 469
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts17 Sept 1982
Jogindersingh Ravail Singh Vs Sitavanti Avtarsingh Bhasin
Bombay High Court · (1983) MhLj 203
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts15 Sept 1982Allowed
Neelima Gangadhar Bakre Vs State of Maharashtra and others
Bombay High Court · (1983) MhLj 181
High Courts14 Sept 1982Dismissed
Suryabhan Patil Vs Ekbal Ahmed Ismail and Others
Bombay High Court · (1982) 2 BomCR 635
High Courts13 Sept 1982
Madhukar Timbak Gore Vs Vasant Ramkrishna Kolhatkar
Bombay High Court · AIR 1983 Bom 277
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 115, 47
High Courts13 Sept 1982
Dagdabai Manakchand and another Vs Municipal Council, Aurangabad
Bombay High Court · (1982) MhLj 866
Maharashtra Municipalities Act, 1965 — Section 169, 172
High Courts13 Sept 1982
Hindustan Zinc Limited Vs Associated Metals and Minerals Corporation and Others
Bombay High Court · AIR 1983 Bom 131 : (1983) 85 BOMLR 77 : (1983) MhLj 579
Arbitration Act, 1940 — Section 34, 39
High Courts09 Sept 1982
Kamlabai Lachmandas Dabrai Vs Madhav Co-op. Housing Society Ltd. and Another
Bombay High Court · (1982) 1 BomCR 857
Contempt of Courts Act, 1971 — Section 20Limitation Act, 1963 — Section 20(2)