High Courts20 Sept 1984
Ahmednagar Zilla Shet Majoor Union and Others Vs State of Maharashtra and others
Bombay High Court · (1985) 2 BomCR 18 : (1986) 1 LLJ 370 : (1985) MhLj 318
Minimum Wages Act, 1948 — Section 15, 7
COURT ARCHIVE
Bombay High Court judgments, 1984
602 judgments · page 9 of 31
High Courts20 Sept 1984
Commissioner of Income Tax, Bombay City-II Vs Minerva Maritime Corporation
Bombay High Court · (1985) 58 CompCas 255 : (1985) 155 ITR 258
Income Tax Act, 1961 — Section 32(1), 34(2)Income Tax Rules, 1962 — Rule 5(2)
High Courts19 Sept 1984
Commissioner of Income Tax Vs Bharat Lines Ltd.
Bombay High Court · (1985) 47 CTR 344 : (1986) 159 ITR 541 : (1988) 29 TAXMAN 76
Income Tax Act, 1961 — Section 32, 37, 41, 41(1), 41(2)
High Courts19 Sept 1984Dismissed
Bharat Petroleum Corporation Ltd. and another Vs Municipal Corporation of Greater Bombay and another
Bombay High Court · (1984) MhLj 865
Bombay Municipal Corporation Act, 1888 — Section 299
High Courts18 Sept 1984Allowed
Anita M. Barretto Vs Abdul Wahid Sanaullah
Bombay High Court · (1984) MhLj 931
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(4), 12(2)Constitution of India, 1950 — Article 227
High Courts18 Sept 1984
Anita M. Harretto Vs Abdul Wahid Sanaullah
Bombay High Court · AIR 1985 Bom 98 : (1985) 1 BomCR 130 : (1983) 86 BOMLR 485 : (1984) MhLj 931
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(4)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts18 Sept 1984
Commissioner of Income Tax, Bombay City-IV, Bombay Vs Hindustan Polymers Ltd.
Bombay High Court · (1985) 45 CTR 165 : (1985) 156 ITR 860
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84Income Tax Rules, 1962 — Rule 19A
High Courts18 Sept 1984Dismissed
B.K. Paper Mills Pvt. Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1984) 3 ECC 292 : (1984) 18 ELT 701
Central Excise (Amendment) Act, 1973 — Section 2Central Excise Rules, 1944 — Rule 10, 173C, 8(1)Central Excises and Salt Act, 1944 — Section 11A, 11B, 3, 4, 4(1)
High Courts18 Sept 1984
H. Patel and Company Vs Union of India (UOI) and Others
Bombay High Court · (1984) 09 BOM CK 0001
Constitution of India, 1950 — Article 226
High Courts14 Sept 1984
Bharat Petroleum Corpn. Ltd. and Another Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · AIR 1985 Bom 242 : (1985) 1 BomCR 310 : (1983) 86 BOMLR 504 : (1984) MhLj 865
Bombay Municipal Corporation Act, 1888 — Section 154(3), 155, 159, 209, 299(1)
High Courts14 Sept 1984
Maharashtra State Road Transport Corporation Vs Niranjan Shridhar Gade and Another
Bombay High Court · (1985) 1 BomCR 94 : (1984) 86 BOMLR 497 : (1985) 50 FLR 1 : (1984) MhLj 983
Evidence Act, 1872 — Section 101Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 7
High Courts14 Sept 1984Dismissed
Laxmikant Sinal Lotlekar and another Vs Raghuvir Sinai Lotlekar and another
Bombay High Court · (1984) MhLj 938
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 145
High Courts14 Sept 1984Allowed
Kisan Ganpat Nimbale Vs Pandurang Nathu Wankhade and others
Bombay High Court · (1985) MhLj 256
Hindu Minority and Guardianship Act, 1956 — Section 11, 6, 8
High Courts14 Sept 1984Allowed
Tukaram Kisan Nanaware Vs State of Maharashtra and Another
Bombay High Court · (1985) 2 BomCR 264 : (1984) 86 BOMLR 502 : (1984) MhLj 924
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts14 Sept 1984
Shankarlal Satyanarayan Oil Mills and etc. Vs State of Maharashtra and Others
Bombay High Court · AIR 1985 Bom 169 : (1985) MhLj 259
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 31, 34A, 34B, 36
High Courts14 Sept 1984
Pradeepkumar Vanravandas Gosalia Vs State of Maharashtra and others
Bombay High Court · (1985) 2 BomCR 58
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts14 Sept 1984Dismissed
Yeshwantrao Govindrao Tekwade by partner J.Y. Tekwade Vs Ramniklal Kanji (Firm) and others
Bombay High Court · (1986) MhLj 14
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 2(h), 21
High Courts13 Sept 1984
Sadiq Ali and Another Vs Manu Narrang
Bombay High Court · AIR 1985 Bom 274 : (1985) 1 BomCR 164 : (1984) 86 BOMLR 491 : (1984) MhLj 1075
Civil Procedure Code Amendment Act, 1976 — Section 97(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98, 122
High Courts13 Sept 1984Dismissed
S.G. Pharmaceuticals, Division of Ambalal Sarabhai Enterprises Ltd. Vs V.D. Padamwar, Presiding Officer, Third Labour Court, Nagpur and another
Bombay High Court · (1984) MhLj 964
Constitution of India, 1950 — Article 141Industrial Disputes Act, 1947 — Section 11(1), 2(A), 2(s), 33B, 33B
High Courts13 Sept 1984
State of Maharashtra Vs Gopichand Uttamchand Keswani
Bombay High Court · (1985) 1 BomCR 559
Penal Code, 1860 (IPC) — Section 302, 307