High Courts07 Mar 1983
State of Maharashtra Vs Dadaji Kacharu Sonawane
Bombay High Court · (1983) 03 BOM CK 0009
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 376
COURT ARCHIVE
Bombay High Court judgments, 1983
526 judgments · page 22 of 27
High Courts04 Mar 1983
Sugrabi and Others Vs Cavas Navroji Patel by his heirs and Others
Bombay High Court · (1984) 2 BomCR 277
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 14(1)Maharashtra Municipalities Act, 1965 — Section 115(2)Transfer of Property Act, 1882 — Section 111
High Courts04 Mar 1983
State of Maharashtra Vs Dr. Mahesh P. Mehta
Bombay High Court · (1983) 1 BomCR 606
Customs Act, 1962 — Section 135(1), 50, 52, 54, 71Foreign Exchange Regulation Act, 1973 — Section 8(1)
High Courts03 Mar 1983Dismissed
Euclides Joao Rodrigues and Another Vs Custodio Dias and Another
Bombay High Court · (1983) ACJ 478
Motor Vehicles Act, 1939 — Section 110A
High Courts03 Mar 1983
Navinchandra Ratilal Thakkar Vs Girdharilal H. Valia and Another
Bombay High Court · (1983) 2 BomCR 39
Presidency Small Cause Courts Act, 1882 — Section 41
High Courts02 Mar 1983
The Britannia Biscuit Co. Ltd. Vs The State of Maharashtra
Bombay High Court · (1983) 53 STC 179
Contract Act, 1872 — Section 148
High Courts02 Mar 1983Allowed
State of Maharashtra Vs Madhukar Anant Walavalkar
Bombay High Court · (1983) 2 BomCR 390
Evidence Act, 1872 — Section 115
High Courts02 Mar 1983
Vishwanath Ramchandra Sathe Vs Madhukar Hari Tanksala
Bombay High Court · (1983) 2 BomCR 171
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts01 Mar 1983
Pune Municipal Corporation Vs Hazarat Khawaja Shaikh Sallaluddin Chisti alias Dhahta Shaikh Salla Darga and Another
Bombay High Court · (1983) 2 BomCR 33
Bombay Provincial Municipal Corporations Act, 1949 — Section 213, 216
High Courts01 Mar 1983
Vasudev Daulatram Sadarangani Vs Sajni Prem Lalwani
Bombay High Court · AIR 1983 Bom 268 : (1984) 1 BomCR 211 : (1983) 85 BOMLR 113
Limitation Act, 1963 — Article 137
High Courts28 Feb 1983
Sanmukh D. Makhija and Another, M.V. Bhatia and Girish Wines, Narayan A. Gore, Mohan Motiram Hingorani and Others, Ulhasnagar Excise Liquor Association and Others, Ulhasnagar Country Liquor Bar Owners Association and Others Vs State of Maharashtra and Others
Bombay High Court · (1983) 2 BomCR 431 : (1983) 85 BOMLR 411
Bombay Prohibition Act, 1949 — Section 2(15), 53Constitution of India, 1950 — Article 14, 226Maharashtra Country Liquor Rules, 1973 — Rule 25
High Courts28 Feb 1983Dismissed
Baroundeb Harisadan Mukerjee Vs House Allotment Officer
Bombay High Court · (1983) 85 BOMLR 163
Transfer of Property Act, 1882 — Section 3
High Courts28 Feb 1983
Chhotalal Hariram and Another Vs Nagindas Jagjiwan Shah
Bombay High Court · (1983) 2 BomCR 480
Evidence Act, 1872 — Section 80
High Courts28 Feb 1983
State of Maharashtra Vs Khodya Alias Khodidas Sonabhai Chavan
Bombay High Court · (1983) 2 BomCR 100
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts25 Feb 1983
G. Swaminathan Vs Shivram Co-operative Housing Society and Others
Bombay High Court · (1983) 2 BomCR 548
Contract Act, 1872 — Section 69Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 4, 8
High Courts25 Feb 1983
Jagdish Vs Bhanumati
Bombay High Court · AIR 1983 Bom 297 : (1983) MhLj 754
Hindu Marriage Act, 1955 — Section 19, 24, 25, 26
High Courts24 Feb 1983
Shiram Swami Shikshan Sanstha, Nagpur Vs Education Officer, Zilla Parishad, Nagpur and others
Bombay High Court · (1983) 85 BOMLR 288 : (1982) 138 ITR 703 : (1984) 1 LLJ 432 : (1984) MhLj 31
Industrial Disputes Act, 1947 — Section 2Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7, 9
High Courts23 Feb 1983
Hansa Babulal Dave Vs University of Poona
Bombay High Court · (1983) 85 BOMLR 192 : (1983) MhLj 626
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts22 Feb 1983
State of Maharashtra Vs Sher Ali Mohamed Sadique and Others
Bombay High Court · (1983) 1 BomCR 625
Criminal Procedure Code, 1973 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 302, 307
High Courts21 Feb 1983
State of Maharashtra Vs Arvind Ambalal Patel
Bombay High Court · (1983) 1 BomCR 466 : (1989) 20 ECR 510 : (1989) 40 ELT 322
Central Excises and Salt Act, 1944 — Section 37(2), 6, 8, 9, 9(1)