High Courts21 Feb 1983Allowed
Smt. Suryaben Vinodbhai Shah Vs Shri B.K. Jhala
Bombay High Court · (1983) 85 BOMLR 364
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Bombay High Court judgments, 1983
526 judgments · page 23 of 27
High Courts21 Feb 1983
Sahabrao Kacharu Paul and others Vs Collector, Aurangabad and others
Bombay High Court · (1983) MhLj 476
Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 144A(2)(o), 144B, 144B, 144C, 144V
High Courts18 Feb 1983
K.B. Varade and Others Vs Superintending Engineer and Others
Bombay High Court · (1983) 2 BomCR 176
Constitution of India, 1950 — Article 226
High Courts18 Feb 1983
Bharat Varnish Mfg. Co. Vs The State of Maharashtra
Bombay High Court · (1983) 53 STC 365
Central Sales Tax Act, 1956 — Section 2
High Courts18 Feb 1983
Ramnath Laxman Jadhav Vs Kausalya Ramnath Jadhav and Others (Smt.)
Bombay High Court · (1983) 2 BomCR 483 : (1983) 85 BOMLR 185
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts17 Feb 1983
Sawliram Balaji Dighe Vs Satyabhamabai Kisanrao (Smt.) and Others
Bombay High Court · (1983) 2 BomCR 211
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1), 13(2)
High Courts17 Feb 1983
Ramsharan Dwarkadas Gupta Vs The State of Maharashtra and Another
Bombay High Court · (1983) CriLJ 1251
Prevention of Food Adulteration Act, 1954 — Section 2(i)(j), 7(i)
High Courts17 Feb 1983
Gopal Shioramji Dhabarde Vs Lalita and others
Bombay High Court · (1984) MhLj 562
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 11, 5(i)
High Courts17 Feb 1983
Ramsharan Dwarkadas Gupta Vs The State of Maharashtra and another
Bombay High Court · (1983) CriLJ 1251
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 16, 17, 18, 23, 28
High Courts16 Feb 1983
Dnyanoba Phirangoo Katore Vs Housabai Katore and Another
Bombay High Court · (1983) 1 BomCR 461
Criminal Procedure Code, 1973 (CrPC) — Section 127, 407
High Courts15 Feb 1983
Meena Deshpande Vs Prakash Shriniwas Deshpande
Bombay High Court · AIR 1983 Bom 409 : (1983) 85 BOMLR 102 : (1983) 2 DMC 227 : (1983) MhLj 821
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, Order 8 Rule 5(2)Hindu Marriage Act, 1955 — Section 11, 12, 13, 21, 24
High Courts14 Feb 1983
Vikram Madhoba Ghodkhande Vs The Medical Officer
Bombay High Court · (1983) 85 BOMLR 168 : (1983) MhLj 190
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 14, 19
High Courts14 Feb 1983Dismissed
Balu Ibrahim Mulani Vs Mahadev Pandurang Mahadik
Bombay High Court · (1983) 85 BOMLR 190 : (1983) MhLj 376
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 37(3)
High Courts10 Feb 1983
Mrs. Mary Kutty Thomas Vs Mr. Pawar, D.C.P.-Zone-IV and another
Bombay High Court · (1983) CriLJ 1654
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 353
High Courts10 Feb 1983
Mrs. Mary Kutty Thomas Vs Mr. Pawar, D.C.P. Zone-IV and Others
Bombay High Court · (1983) CriLJ 1654
Bombay Prohibition Act, 1949 — Section 66(1)(b)
High Courts09 Feb 1983
Municipal Corporation of Greater Bombay Vs Century Spinning and Manufacturing Co. Ltd.
Bombay High Court · (1983) 85 BOMLR 423
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11A, 5
High Courts09 Feb 1983Allowed
Neena Sudarshan Wadia (Smt.) Vs Venus Enterprises Kunjan Construction Co. Vs Deepakbhai R. Shah and Others
Bombay High Court · (1984) 2 BomCR 505
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 4, 7, 7(1)Registration Act, 1908 — Section 17
High Courts09 Feb 1983
Viren Natwarlal Shah Vs Khursid Ahmed Jalil Ahmed and Another
Bombay High Court · (1985) 2 BomCR 693
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts09 Feb 1983
Bharti Surendra Shah Vs Surendra Ramanlal Shah
Bombay High Court · AIR 1983 Bom 258 : (1983) 85 BOMLR 129
Specific Relief Act, 1963 — Section 36
High Courts09 Feb 1983Allowed
The Employees'' State Insurance Corporation Vs R.R. Gundu
Bombay High Court · (1983) 85 BOMLR 356 : (1983) MhLj 761
Civil Procedure Code, 1908 (CPC) — Section 9Employees State Insurance Act, 1948 — Section 2, 45B, 75, 76, 77Specific Relief Act, 1963 — Section 2, 36, 41