High Courts15 Oct 1983Dismissed
Onkar Rajaram Wathodkar Vs Ramnarayan Khatod and Sons
Bombay High Court · (1984) MhLj 453
Civil Procedure Code, 1908 (CPC) — Section 38, 39
COURT ARCHIVE
Bombay High Court judgments, 1983
526 judgments · page 7 of 27
High Courts14 Oct 1983
Prakash '' Pakya Mahadeo Raut and Ashok Babu Jadhav '' Ashok Bhangi Vs Satish Sahaney, Commissioner of Police and Another
Bombay High Court · (1984) 1 BomCR 245
National Security Act, 1980 — Section 3(2)
High Courts14 Oct 1983
Madhya Pradesh Industrial and Commercial Corportation Pvt. Ltd. Vs Transport Commissioner, Maharashtra State and Another
Bombay High Court · AIR 1984 Bom 135 : (1984) MhLj 239
Bombay Motor Vehicles Tax Act, 1958 — Section 3(1), 3(3)Bombay Motor Vehicles Taxation Rules, 1959 — Rule 5(1), 5(2)
High Courts14 Oct 1983
Dineshkumar Hanumanprasad Tiwari Vs State of Maharashtra
Bombay High Court · AIR 1984 Bom 34
Bombay Cinemas (Regulation) Act, 1953 — Section 3Cinematograph Act, 1952 — Section 2Cinematograph Film Rules, 1948 — Rule 3
High Courts13 Oct 1983
Ashok Kashinath Kale Vs Ravindra Jadhav and Another
Bombay High Court · (1983) 2 BomCR 763
Bombay Police Act, 1951 — Section 56
High Courts13 Oct 1983
Hausabai Tukaram Wable Vs Waman Kondaji Ghogare
Bombay High Court · (1984) 86 BOMLR 163 : (1984) MhLj 168
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 190, 192, 200Penal Code, 1860 (IPC) — Section 307, 323, 336, 34, 342
High Courts13 Oct 1983
Nav Bharat Hindi Daily, Nagpur Vs Nav Bharat Shramik Sangha and another
Bombay High Court · (1982) 134 ITR 655(1) : (1985) 1 LLJ 474 : (1984) MhLj 483
Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 9
High Courts13 Oct 1983
Smt. Sayamma Vs Shabbir Ahmed A. Rehman and another
Bombay High Court · (1984) ACJ 203 : (1984) 1 LLJ 273
Workmens Compensation Act, 1923 — Section 5
High Courts13 Oct 1983
In Re: The Extra Assistant and additional Sessions Judge, Ahmednagar
Bombay High Court · (1983) 10 BOM CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202(2), 203Penal Code, 1860 (IPC) — Section 307, 323, 395, 447
High Courts13 Oct 1983
Arjitsing Fakirsing Potiwala Vs Omega Engineering Corporation
Bombay High Court · (1985) ACJ 115
Bombay Shops and Establishments Act, 1948 — Section 38AFactories Act, 1948 — Section 2Workmens Compensation Act, 1923 — Section 2(1), 4A
High Courts12 Oct 1983
Cadar Constructions Vs Tara Tiles
Bombay High Court · AIR 1984 Bom 258 : (1984) 2 BomCR 530 : (1984) MhLj 603
Bombay (Extension of Jurisdiction to Goa, Daman and Diu) Act, 1981 — Section 7(2), 7(2)Goa, Daman and Diu Civil Courts Act, 1965 — Section 22, 22Limitation Act, 1963 — Article 14, 14, 19, 19, 29(2)
High Courts12 Oct 1983Allowed
Keshao Yeshwantrao Kotwal Vs The Director of Education and others
Bombay High Court · (1984) MhLj 785
Constitution of India, 1950 — Article 226
High Courts12 Oct 1983
Popatlal Amichand Shah Vs State of Maharashtra and another
Bombay High Court · (1984) 86 BOMLR 174
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(3)
High Courts11 Oct 1983Dismissed
Union of India (UOI) and Others Vs Western Rolling Mills Ltd. and Another
Bombay High Court · (1990) 26 ECR 585
High Courts11 Oct 1983
Prakash R. Borkar Vs Union of India (UOI) and Others
Bombay High Court · (1984) 1 BomCR 95
Constitution of India, 1950 — Article 226, 311
High Courts11 Oct 1983
Ballapur Industries Limited Vs Union of India
Bombay High Court · (1985) 4 ECC 270 : (1987) 27 ELT 414
Central Excises and Salt Act, 1944 — Section 3, 35(2), 36(1), 38, 40Foreign Compensation Act, 1950 — Section 4(4)Limitation Act, 1908 — Article 113, 13
High Courts11 Oct 1983
Samir U. Parikh Vs Sikander Zahiruddin
Bombay High Court · (1984) 2 ACC 460
Workmens Compensation Act, 1923 — Section 3(1)
High Courts11 Oct 1983
Samir U. Parikh Vs Sikandar Zahiruddin
Bombay High Court · (1984) 2 ACC 325 : (1984) MhLj 38
Workmens Compensation Act, 1923 — Section 3(1)
High Courts10 Oct 1983
Commissioner of Income Tax Vs Poonamchand M. Shah (by L/rs)
Bombay High Court · (1984) 39 CTR 123 : (1984) 16 TAXMAN 109
Income Tax Act, 1961 — Section 261
High Courts10 Oct 1983
Finolex Pipes Pvt. Ltd. Vs Union of India
Bombay High Court · (1990) 47 ELT 316
Customs Act, 1962 — Section 25