COURT ARCHIVE

Bombay High Court judgments, 1982

501 judgments · page 7 of 26

High Courts09 Sept 1982Dismissed

Tukaram Bhau Mane Vs State of Maharashtra

Bombay High Court · (1983) 85 BOMLR 115 : (1983) MhLj 317

Bombay Police Act, 1951 — Section 25, 31Constitution of India, 1950 — Article 128, 133, 134A, 163, 166Criminal Procedure Code, 1973 (CrPC) — Section 151

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High Courts08 Sept 1982

Balubhai G. Navlakhi and Another Vs Dharamdas Vithaldas Shah and Another

Bombay High Court · AIR 1982 Bom 538 : (1982) CriLJ 2147

Law Reports Act, 1875 — Section 3

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High Courts07 Sept 1982

Moosa Velliat Vs The Asstt. Secretary, Government of Maharashtra and others

Bombay High Court · (1983) CriLJ 1246

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22(5)

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High Courts07 Sept 1982

Moosa Velliat Vs The Asstt. Secretary, Government of Maharashtra and Others

Bombay High Court · (1983) CriLJ 1246

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)

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High Courts03 Sept 1982

Ashok Shridhar Joshi Vs State of Maharashtra and Another

Bombay High Court · (1983) 1 BomCR 440

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)

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High Courts03 Sept 1982Dismissed

Asmita Chandrahas Patodekar Vs State of Maharashtra and others

Bombay High Court · (1983) MhLj 833

Constitution of India, 1950 — Article 14, 15, 15(4), 154, 162

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High Courts03 Sept 1982Dismissed

Bhalchandra Raghunath Dalal Vs Laxman Dhanraj Gawali and another

Bombay High Court · (1983) MhLj 198

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High Courts02 Sept 1982

Anandrao Bandu Jadhav and Another Vs Bibijan

Bombay High Court · AIR 1983 Bom 32 : (1982) MhLj 748

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5(2)

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High Courts02 Sept 1982

Baban Chhagan Mali Vs State of Maharashtra

Bombay High Court · (1982) 1 BomCR 894

Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 109, 325, 342, 366, 376

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High Courts02 Sept 1982Dismissed

Maharashtra General Kamgar Union Vs Mazdoor Congress and Others

Bombay High Court · (1983) 1 BomCR 381 : (1983) MhLj 147

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 13

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High Courts01 Sept 1982Dismissed

Nagpur Hotel Owner''s Association Vs City of Nagpur Corporation

Bombay High Court · (1982) 84 BOMLR 600

City of Nagpur Corporation Act, 1948 — Section 57(1)(k)

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High Courts01 Sept 1982Allowed

Dashrath Pirji Date Vs Mahadeo N. Kane and Another

Bombay High Court · (1984) 2 BomCR 430 : (1983) MhLj 43

Civil Procedure Code, 1908 (CPC) — Section 51

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High Courts01 Sept 1982

Indian Hume Pipe Co. Limited Vs P.S. Malvankar and others

Bombay High Court · (1983) 140 ITR 392 : (1983) 1 LLJ 174

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High Courts01 Sept 1982Allowed

Jitendra Kumar Shrikrishnadas Mehta, Nagpur Vs State of Maharashtra and others

Bombay High Court · (1982) MhLj 764

Constitution of India, 1950 — Article 14, 16, 16(1)

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High Courts31 Aug 1982

Fariyas Hotels Pvt. Ltd. Vs State of Maharashtra and another

Bombay High Court · (1983) 1 LLJ 24

Constitution of India, 1950 — Article 14Employees State Insurance Act, 1948 — Section 1, 1(2), 1(3), 1(4), 1(5)

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High Courts31 Aug 1982

Ratansi Hirji Jain Vs State of Maharashtra

Bombay High Court · (1982) 2 BomCR 590

Prevention of Food Adulteration Act, 1954 — Section 16(1), 7

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High Courts31 Aug 1982Allowed

Prakash Deoram Gurchal and Another Vs State of Maharashtra

Bombay High Court · (1983) 1 BomCR 476

Penal Code, 1860 (IPC) — Section 325, 326, 328, 34

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High Courts31 Aug 1982

Dosa Hirjee Vs Bijoy Kumar Jhajharia

Bombay High Court · (1983) 85 BOMLR 49

Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 131, 132, 133Penal Code, 1860 (IPC) — Section 138Transfer of Property Act, 1882 — Section 52

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High Courts31 Aug 1982

RUPAK EXPORTS Vs FOURTH Income Tax OFFICER.

Bombay High Court · (1984) 7 ITD 74

Income Tax Act, 1961 — Section 35B

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High Courts31 Aug 1982

Murlidhar Govardhandas Shah Vs S.V. Kunnur and Others

Bombay High Court · AIR 1983 Bom 118 : (1982) MhLj 749

Provincial Small Cause Courts Act, 1887 — Article 8, 15

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