High Courts18 Jan 1984
Speciality Fats Pvt. Ltd. Vs V.B. Kale, Income Tax Officer and Another
Bombay High Court · (1984) 43 CTR 340 : (1984) 17 TAXMAN 192
Income Tax Act, 1961 — Section 147, 148, 35B
COURT ARCHIVE
Bombay High Court judgments, 1984
602 judgments · page 30 of 31
High Courts18 Jan 1984
Vinay Shehrao Kalbande Vs Dean, Government Medical College and Hospital, Nagpur and Others
Bombay High Court · AIR 1986 Bom 36 : (1986) MhLj 22
Constitution of India, 1950 — Article 226Nagpur University Ordinance — Ordinance 56, Ordinance 57
High Courts16 Jan 1984
Gwalior Rayon Silk Manufacturing Co. Ltd. Vs V. Raghavan, IAC of I.T., Range-III, Bombay and others
Bombay High Court · (1985) 44 CTR 325 : (1984) 150 ITR 12
Income Tax Act, 1961 — Section 139, 147, 148, 148(2)
High Courts16 Jan 1984
Varun Shipping Co. Ltd. Vs Govindas S. Tampi
Bombay High Court · (1989) 20 ECR 450 : (1989) 42 ELT 204
Customs Act, 1962 — Section 116, 23
High Courts16 Jan 1984Allowed
Indirabai Ganpatrao Kuhikar Vs House Allotment Officer, Nagpur and another
Bombay High Court · (1984) MhLj 397
Constitution of India, 1950 — Article 227
High Courts14 Jan 1984Dismissed
Manvirsingh Malkhan Singh Vs Union of India (UOI)
Bombay High Court · (1984) 86 BOMLR 681
Constitution of India, 1950 — Article 309, 311
High Courts13 Jan 1984
Vibgyor Textile International Vs Union of India
Bombay High Court · (1989) 39 ELT 535
High Courts13 Jan 1984Dismissed
Sashikant James Patole Vs Mohd. Naeemuddin Sidiqui and Another
Bombay High Court · (1985) 1 BomCR 403
High Courts13 Jan 1984
L.M. Mahurkar Vs Vidarbha Housing Board and another
Bombay High Court · (1984) MhLj 569
Constitution of India, 1950 — Article 14, 226
High Courts13 Jan 1984Allowed
Amrit Ganpat Shinde Vs Maroti Amritrao Shinde
Bombay High Court · (1984) MhLj 195
Transfer of Property Act, 1882 — Section 106
High Courts13 Jan 1984Dismissed
Gajanan Narayan Mali Vs Sudhir Narhar Rasal
Bombay High Court · (1984) 86 BOMLR 356
Constitution of India, 1950 — Article 227
High Courts12 Jan 1984
Devidayal Electronics and Wires Ltd. and another Vs Union of India and another
Bombay High Court · (1984) 86 BOMLR 149 : (1989) 23 ECR 256 : (1984) 16 ELT 30 : (1985) MhLj 120
Central Excise Rules, 1944 — Rule 8(1)
High Courts12 Jan 1984
Nusserwanji E. Poonegar and Others Vs Shirinbai F. Bhesania and Others
Bombay High Court · AIR 1984 Bom 357 : (1984) MhLj 356
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 105, Order 21 Rule 99Presidency Small Cause Courts Act, 1882 — Section 41, 41(2), 92
High Courts12 Jan 1984
Brooke Bond India Ltd. Vs D.M.Gandhi and others
Bombay High Court · (1984) 1 BomCR 300 : (1984) 56 CompCas 9
High Courts12 Jan 1984Dismissed
Dashrath Laxman Satam and Others Vs State of Maharashtra and Others
Bombay High Court · (1984) 2 BomCR 137
Penal Code, 1860 (IPC) — Section 143, 302, 396, 454
High Courts11 Jan 1984
Rawji Industrial Corporation Vs Union of India
Bombay High Court · (1984) 86 BOMLR 158 : (1989) 23 ECR 452 : (1989) 42 ELT 199 : (1985) MhLj 691
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 36(2)
High Courts10 Jan 1984
Agricultural Produce Market Committee, Yavatmal and Others Vs Divisional Jonit Registrar, Co-opertive Socieites, Amravati and Others
Bombay High Court · AIR 1984 Bom 269 : (1984) 86 BOMLR 130 : (1984) MhLj 885
Constitution of India, 1950 — Article 226Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 97(6)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 10, 13, 30, 43, 58
High Courts10 Jan 1984
Indubai and Another Vs State of Maharashtra
Bombay High Court · AIR 1984 Bom 287
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 3, 3(3)(1)
High Courts10 Jan 1984Dismissed
Shrinivas Krishna Surve Vs Bombay Municipal Corporation and Others
Bombay High Court · (1985) 1 BomCR 337
Bombay Industrial Relations Act, 1946 — Section 78
High Courts10 Jan 1984
Vishnu Ganesh Joshi Vs Dang Seva Mandal and Another
Bombay High Court · AIR 1984 Bom 394 : (1983) 86 BOMLR 143 : (1984) MhLj 279
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 15(2), 31, 31A, 32PConstitution of India, 1950 — Article 227