High Courts01 Oct 1984Dismissed
The Federal Bank Ltd. Vs Indiradevi Kunjamma and others
Bombay High Court · (1984) MhLj 942
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)(kb), 60(kb)Insurance Act, 1938 — Section 39
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,834 of 3,665
High Courts29 Sept 1984
Viswasrao Chudaman Patil Vs Lok Ayukta, State of Maharashtra and Others
Bombay High Court · AIR 1985 Bom 136 : (1985) 1 BomCR 108 : (1983) 86 BOMLR 506 : (1985) MhLj 54
Constitution of India, 1950 — Article 226
High Courts28 Sept 1984
Narendra Keshrichand Fuladi and another Vs State of Maharashtra
Bombay High Court · (1985) 2 LLJ 24 : (1985) MhLj 1
Industrial Disputes Act, 1947 — Section 2
High Courts28 Sept 1984
N.K. Kapur, Assistant Collector of Customs and others Vs Kirloskar Cummins Ltd.
Bombay High Court · (1984) 86 BOMLR 609 : (1985) 21 ELT 392
Sea Customs Act, 1878 — Section 23
High Courts27 Sept 1984Dismissed
Shikshan Prasarak Mandal and Another Vs Municipal Council and Another
Bombay High Court · (1985) 1 BomCR 472
Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 4Maharashtra Municipalities Act, 1965 — Section 137, 141Maharashtra Municipalities Act, 1985 — Section 137, 138
High Courts27 Sept 1984
Khadelwal Traders Vs The Akola Municipal Council
Bombay High Court · AIR 1985 Bom 218
Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 2, 23, 25, 28Maharashtra Municipalities Act, 1965 — Section 105(1), 2(28), 321(2)
High Courts26 Sept 1984
Wasudeo Sonone and Another Vs Jagannath Ramlalji Jugele
Bombay High Court · AIR 1986 Bom 43 : (1985) MhLj 565
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 20 Rule 1, Order 23 Rule 2(4)
High Courts26 Sept 1984
Municipal Corporation of Greater Bombay Vs Best Workers'' Union and others
Bombay High Court · (1984) 49 FLR 323 : (1985) 1 LLJ 327
Bombay Industrial Relations Act, 1946 — Section 78, 79
High Courts24 Sept 1984
Godawari Vs State of Maharashtra and Others
Bombay High Court · (1985) CriLJ 1472
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 494
High Courts24 Sept 1984
Tukaram Nathuji Sonkusare Vs Dayalnath Dudhanath Mishra
Bombay High Court · AIR 1986 Bom 109 : (1985) MhLj 38
Civil Procedure Code, 1908 (CPC) — Section 114
High Courts24 Sept 1984
Commissioner of Income Tax Vs N.P. Khedkar
Bombay High Court · (1985) 47 CTR 178 : (1986) 157 ITR 276 : (1985) 22 TAXMAN 112
Income Tax Act, 1961 — Section 64, 64(1)
High Courts24 Sept 1984
Godawari Vs State of Maharashtra and others
Bombay High Court · (1985) MhLj 395
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 494
High Courts21 Sept 1984
Commissioner of Income Tax Vs Victoria Mills Ltd.
Bombay High Court · (1985) 20 TAXMAN 420
Income Tax Act, 1922 — Section 10(2), 10(2)(vib)Income Tax Act, 1961 — Section 10, 11, 12, 12(2)(ii), 13
High Courts20 Sept 1984
Godavari Sugar Mills Limited Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1985) 46 CTR 197 : (1985) 155 ITR 306 : (1985) 20 TAXMAN 280
Income Tax Act, 1961 — Section 143(2), 37
High Courts20 Sept 1984Dismissed
The Maharashtra Girni Kamgar Union Vs Carona Sahu Co. Pvt. Ltd. and Others
Bombay High Court · (1994) 3 LLJ 20
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 50, 59
High Courts20 Sept 1984
Commissioner of Income Tax Vs Balsara Hygiene Products
Bombay High Court · (1985) 20 TAXMAN 374
Income Tax Act, 1961 — Section 256(1), 256(2)
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
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 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