High Courts13 Nov 1984
K.F. Mody and Co. Vs Union of India (UOI) and Others
Bombay High Court · (1989) 20 ECR 68
COURT ARCHIVE
Bombay High Court judgments, 1984
602 judgments · page 5 of 31
High Courts13 Nov 1984Dismissed
Zilla Parishad Vs Khushal Lanjewar
Bombay High Court · (1985) 1 BomCR 372
Constitution of India, 1950 — Article 246, 254Industrial Disputes Act, 1947 — Section 25F, 25J
High Courts13 Nov 1984
Vimal Kishan Karle Vs United India Insurance Company
Bombay High Court · (1985) 1 ACC 279 : (1986) ACJ 1047
High Courts12 Nov 1984
Hari Shrawan Sutar Vs Ramdas Tukaram Patil
Bombay High Court · (1985) 2 BomCR 290 : (1985) MhLj 197
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A
High Courts12 Nov 1984
Maharasthra State Road Transport Corpn. Vs Shobhana Hemchand Sheth and Others
Bombay High Court · (1985) 2 ACC 306 : (1986) ACJ 689
High Courts12 Nov 1984
Commissioner of Sales Tax Vs Victor Gaskets India Ltd.
Bombay High Court · (1985) 58 STC 293
Bombay Sales Tax Act, 1959 — Section 11, 14, 14(3), 61(1)
High Courts10 Nov 1984Allowed
Munira Mohamed Sadique Bhiman Vs Mohamed Yasin Mohamed Sadique Patel and Another
Bombay High Court · (1985) 1 BomCR 304
High Courts09 Nov 1984
The Oriental Fire and General Insurance Co. Ltd. Vs Juliana M. D''souza and Others
Bombay High Court · (1985) 1 ACC 501 : (1986) ACJ 200
Motor Vehicles Act, 1939 — Section 110
High Courts09 Nov 1984
Savitri Devi Obhan and Another Vs Anasuyabai and Others and P.K. Reddy and Others
Bombay High Court · (1985) 1 ACC 273
High Courts09 Nov 1984
Escorts Ltd. and another Vs Union of India and others
Bombay High Court · (1985) 57 CompCas 241
Banking Regulation Act, 1949 — Section 35ACompanies Act, 1956 — Section 10E, 10E(6), 111, 111(2), 165Foreign Exchange Regulation Act, 1973 — Section 19, 19(1), 19(4), 19(5), 21
High Courts08 Nov 1984
Purificacao Fernandes and Another Vs Hugo Vicente de Perpetuo Socorro Andrade Menezes and Others
Bombay High Court · AIR 1985 Bom 202 : (1985) MhLj 224
Civil Procedure Code, 1908 (CPC) — Section 2(12)Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 2
High Courts07 Nov 1984
Commissioner of Sales Tax Vs Khimji Velji and Co.
Bombay High Court · (1985) 58 STC 95
Bombay Sales Tax Act, 1959 — Section 18, 19, 20, 27, 37Central Sales Tax Act, 1956 — Section 9, 9(2)
High Courts07 Nov 1984Allowed
Dharamdas B. Katira and Another Vs O.P. Bhardwaj and Another
Bombay High Court · (1985) 1 BomCR 522
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Nov 1984
S.P. Divekar and A.P. Divekar (Legal Representatives of P.K. Divekar) Vs Commissioner of Income Tax (Central)
Bombay High Court · (1985) 87 BOMLR 18 : (1985) 47 CTR 166 : (1986) 157 ITR 629 : (1985) 20 TAXMAN 396
Income Tax Act, 1922 — Section 34(1), 34(1A)Income Tax Act, 1961 — Section 147
High Courts07 Nov 1984
Bennet Coleman and Co. Ltd. Vs V.P. Damle, Third Income Tax Officer, T.D.S. Circle, Bombay and others
Bombay High Court · (1985) 87 BOMLR 132 : (1985) 47 CTR 342 : (1986) 157 ITR 812 : (1985) 21 TAXMAN 131
Income Tax Act, 1961 — Section 201(1A), 210(1A), 264
High Courts07 Nov 1984
Manohar Ganpatrao Mohite Vs Usha Manohar Mohite
Bombay High Court · (1985) MhLj 619
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)(b)Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 120B, 161, 218, 347, 389
High Courts07 Nov 1984
Maharashtra State Road Transport Corporation Vs Manohar Mahadeo Vairage
Bombay High Court · (1986) 1 ACC 377
High Courts06 Nov 1984
Commissioner of Sales Tax Vs Premier Automobiles Ltd.
Bombay High Court · (1985) 59 STC 147
Bombay Sales Tax Act, 1959 — Section 2, 2(27), 61(1)Central Sales Tax Act, 1956 — Section 2, 9(2)
High Courts06 Nov 1984Dismissed
Kamgar Utkarsha Sabha Vs Benett Coleman and Co. Ltd. and Others
Bombay High Court · (1994) 3 LLJ 798
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 12, 13
High Courts06 Nov 1984
Kantaben Kalidas Vs Parsi Dairy Farms and Others
Bombay High Court · (1985) 2 BomCR 353 : (1985) MhLj 220
Bombay Municipal Corporation Act, 1888 — Section 351, 448Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)