COURT ARCHIVE

Bombay High Court judgments, 1983

526 judgments · page 24 of 27

High Courts09 Feb 1983Allowed

Employees'' State Insurance Corporation, Bombay-5 Vs R.P. Gundu (Firm) and another

Bombay High Court · (1983) MhLj 761

Civil Procedure Code, 1908 (CPC) — Section 9Employees State Insurance Act, 1948 — Section 2, 2(12), 2(17), 2(9), 45BSpecific Relief Act, 1963 — Section 2(12), 36, 41

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High Courts08 Feb 1983Allowed

Narhar Shamrao Deshpande Vs Lakhu Raghu Dalvi (since decd.) through his heir, Yeshwant Laxman and Another

Bombay High Court · (1984) 1 BomCR 14

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 31, 32R, 88B

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High Courts07 Feb 1983Allowed

Kheta Sons and Co. Vs State of Maharashtra

Bombay High Court · (1983) 85 BOMLR 239 : (1983) MhLj 621

Civil Procedure Code, 1908 (CPC) — Section 2, 80

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High Courts07 Feb 1983

State of Maharashtra Vs Shrimant Govindrao Narayanrao Ghorpade

Bombay High Court · (1983) 2 BomCR 487

Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 7Land Acquisition Act, 1894 — Section 23(2), 28, 4

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High Courts07 Feb 1983

Punamchand Meghaji Shikhare Vs Superintendent of Police and Others

Bombay High Court · (1983) 1 BomCR 362

Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1947 — Section 5

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High Courts07 Feb 1983

Goa, Daman and Diu Housing Board Vs Ramakant V.P. Darvotkar

Bombay High Court · AIR 1984 Bom 120

Arbitration Act, 1940 — Section 30

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High Courts04 Feb 1983

Shakti Insulated Wires Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (1989) 20 ECR 231

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High Courts03 Feb 1983Dismissed

Chairman, Krushi Utpanna Bazar Samiti Vs Bhaiyya Kothe

Bombay High Court · (1983) 85 BOMLR 393

Bombay Industrial Relations Act, 1946 — Section 30, 35Constitution of India, 1950 — Article 309Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts03 Feb 1983

Dinanath Ajabrao Ingole and Another Vs Shetkari Shikshan Prasarak Mandal and Others

Bombay High Court · AIR 1983 Bom 404

Bombay Public Trusts Act, 1950 — Section 80

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High Courts03 Feb 1983

Girisons Distributors and Others Vs Parekh Brothers and Others

Bombay High Court · (1983) 2 BomCR 309

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts02 Feb 1983

Arlem Breweries Ltd. Vs The Assistant Commissioner of Sales Tax, Panaji

Bombay High Court · (1983) 53 STC 172

Goa, Daman and Diu Excise Duty Act, 1964 — Section 2Goa, Daman and Diu Sales Tax Act, 1964 — Section 2(1), 7(1)

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High Courts02 Feb 1983

B.J. Marda Vs Trustees of The Port of Bombay

Bombay High Court · (1989) 43 ELT 262

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High Courts02 Feb 1983

Bhagirathprasad Jagannath Marda Vs The Trustees of the Port of Bombay and Others

Bombay High Court · (1989) 24 ECR 255

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High Courts01 Feb 1983

Sitabai Ramnath Vaidya Vs Shridhar Abajit Maind

Bombay High Court · (1983) 2 BomCR 6

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12(2)Constitution of India, 1950 — Article 227

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High Courts01 Feb 1983

The Saraswat Co-operative Bank Limited and Others Vs P.G. Koranne and Others

Bombay High Court · AIR 1983 Bom 317 : (1983) 85 BOMLR 134

Banking Regulation Act, 1949 — Section 34AConstitution of India, 1950 — Article 14, 19(1), 245, 246Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(13)

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High Courts01 Feb 1983

Mingoa Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (1983) 2 BomCR 720

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High Courts01 Feb 1983

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Gordhandas Tokersey

Bombay High Court · (1983) 52 STC 381

Bombay Sales Tax Act, 1959 — Section 52

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High Courts01 Feb 1983

Hiralal Vithaldas Gujarathi and Others Vs Namdeo Mahadu Jadhav

Bombay High Court · (1983) 2 BomCR 71

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Constitution of India, 1950 — Article 227

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High Courts31 Jan 1983Allowed

B.B. Billimoria and Another Vs State of Maharashtra and Others

Bombay High Court · (1983) 2 BomCR 618

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4

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High Courts31 Jan 1983

Bata India Limited Vs The State of Maharashtra

Bombay High Court · (1983) 53 STC 132

Bombay Sales Tax Act, 1959 — Section 2(29), 2(36), 3, 37, 37(1)

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