High Courts06 Nov 1984
Tulsidas Kesharlal Blyani Vs Kasabai (Smt.) and Another
Bombay High Court · (1985) 1 BomCR 583 : (1984) MhLj 1007
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, 151
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,832 of 3,665
High Courts06 Nov 1984
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Toshniwal Bros. Pvt. Ltd.
Bombay High Court · (1985) 58 STC 161
Bombay Sales Tax Act, 1959 — Section 33, 35, 38, 38(1), 38(4)Central Sales Tax Act, 1956 — Section 9(2)
High Courts06 Nov 1984
Krishan Avatar Bahadur Vs Col. Irwin Extross and others
Bombay High Court · (1985) 1 BomCR 443 : (1984) 86 BOMLR 596 : (1986) 59 CompCas 417
Companies Act, 1956 — Section 563, 630, 630(1)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Nov 1984
Poona Municipal Corporation Vs Chandrakant Ramchandra Taware and Another
Bombay High Court · (1985) 2 ACC 403 : (1986) ACJ 256
High Courts06 Nov 1984
Bai Hanifabai Dada Tofique Vs State of Maharashtra
Bombay High Court · (1984) 86 BOMLR 653 : (1985) MhLj 134
High Courts06 Nov 1984Dismissed
Krishan Avtar Badahur Vs Col. Irwin Extross, Administrative Officer, Rallis India Ltd. and another
Bombay High Court · (1984) MhLj 1041
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Companies Act, 1956 — Section 630, 630(1)(b)Constitution of India, 1950 — Article 226, 227, 246, 346
High Courts05 Nov 1984
Commissioner of Sales Tax Vs Premier Automobile Ltd.
Bombay High Court · (1985) 87 BOMLR 6
Bombay Sales Tax Act, 1959 — Section 61(7)
High Courts05 Nov 1984
Maharashtra State Road Transport Corpn. Vs Girdhar Vitthal Patil
Bombay High Court · (1985) 1 ACC 380
High Courts02 Nov 1984
N.S. Raut and Another Vs A.V. Shrinivasan and Others
Bombay High Court · AIR 1986 Bom 72
Motor Vehicles Act, 1939 — Section 110 B
High Courts02 Nov 1984
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Walchandnagar Industries
Bombay High Court · (1985) 58 STC 89
High Courts02 Nov 1984
Shriniwasan Raut and Another Vs A.V. Shriniwasan and Others
Bombay High Court · (1985) 1 ACC 353
High Courts30 Oct 1984Dismissed
Bajirao Tukaram Manav Vs Administrative Officer and Another
Bombay High Court · (1985) 1 BomCR 587
Bombay Primary Education Act, 1947 — Section 62Bombay Provincial Municipal Corporations Act, 1949 — Section 4, 487, 5
High Courts30 Oct 1984
R.L. Sangle, Administrator, Manmad Municipal Council Vs Vasantrao Sampatrao Ahire and another
Bombay High Court · (1985) 1 BomCR 355
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 116, 166, 290, 406
High Courts30 Oct 1984
Fr. Anthony Mendonca and another Vs State of Maharashtra and another
Bombay High Court · (1985) 2 LLJ 58 : (1985) MhLj 148
Constitution of India, 1950 — Article 29(1), 30, 30(1)Secondary School Code — Rule 57(4), 57.4
High Courts30 Oct 1984
Salgaocar Industrial Gases Private Limited Vs Assistant Collector of Customs, Bombay and others
Bombay High Court · (1987) 30 ELT 666
Customs Act, 1962 — Section 157, 2(23), 46, 47Customs Tariff Act, 1975 — Section 3Tariff Act, 1934 — Section 2A
High Courts29 Oct 1984Dismissed
Ganpat Bapu Sawant Vs Balkrishna Atmaram Shirsat
Bombay High Court · (1985) 2 BomCR 334 : (1985) MhLj 84
Specific Relief Act, 1963 — Section 39Transfer of Property Act, 1882 — Section 53A
High Courts29 Oct 1984
Ramji Ghayaji Vs Chandrakant Chintaman and Others
Bombay High Court · (1985) 1 ACC 502
Penal Code, 1860 (IPC) — Section 304A
High Courts19 Oct 1984
Citizens Action Committee, Nagpur Vs Civil Surgeon, Mayo (General) Hospital, Nagpur and Others
Bombay High Court · AIR 1986 Bom 136 : (1985) 1 BomCR 379
City of Nagpur Corporation Act, 1948 — Section 57, 57(2)Constitution of India, 1950 — Article 226
High Courts19 Oct 1984
Citizens Action Committee Vs Civil Surgeon, Mayo (General Hospital) and Others and Administrators, Municipal Corporation and Others
Bombay High Court · AIR 1986 Bom 136 : (1985) 1 BomCR 379
City of Nagpur Corporation Act, 1948 — Section 57(1)Constitution of India, 1950 — Article 226, 47
High Courts12 Oct 1984
State of Maharashtra Vs O.V. Pawar and others
Bombay High Court · (1987) 11 ECC 67
Penal Code, 1860 (IPC) — Section 500