High Courts02 Aug 1984
Leukoplast (India) Private Ltd. and others Vs Union of India and others
Bombay High Court · (1984) 86 BOMLR 450 : (1986) 9 ECC 188 : (1985) 20 ELT 70
Central Excises and Salt Act, 1944 — Section 11A, 35A, 35A(3), 36
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,839 of 3,665
High Courts01 Aug 1984
Murlidhar Pusaram Vs 7th Asst. Controller of Estate Duty and another
Bombay High Court · (1985) 154 ITR 814 : (1984) 19 TAXMAN 315
Estate Duty Act, 1953 — Section 59Income Tax Act, 1961 — Section 147
High Courts31 Jul 1984Allowed
Timki @ Kishan Natharmal Mirchandani Vs M.V. Chitalay, Assistant Commissioner of Police and Another
Bombay High Court · (1984) 2 BomCR 680
Bombay Police Act, 1951 — Section 56, 59
High Courts31 Jul 1984
Dharamsi Morarji Chemicals Co. Ltd. Vs N.G. Desai, The Regional Provident Fund Commissioner and others
Bombay High Court · (1984) 86 BOMLR 458 : (1984) 49 FLR 446 : (1985) 1 LLJ 433 : (1984) MhLj 780
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)
High Courts31 Jul 1984
Madhu Vs The Commissioner of Police, Thane and another
Bombay High Court · (1986) 2 BomCR 365
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5ACriminal Procedure Code, 1973 (CrPC) — Section 7Penal Code, 1860 (IPC) — Section 323, 325, 326, 34, 394
High Courts31 Jul 1984
Oriental Fire and General Insurance Co. Ltd. and Hiraji Hansrj Patel Vs Ratnabai Balu Kadam and Others
Bombay High Court · (1985) 2 ACC 422 : (1986) ACJ 729
Motor Vehicles Act, 1939 — Section 103A
High Courts30 Jul 1984
Commissioner of Sales Tax Vs Toshniwal Brothers Pvt. Ltd.
Bombay High Court · (1984) 57 STC 198(1)
Bombay Sales Tax Act, 1959 — Section 2, 3(1), 37, 37(1), 46Central Sales Tax Act, 1956 — Section 3, 4, 4(2), 5
High Courts27 Jul 1984
The charity commissioner, Maharashtra State, Bombay Vs Rahandrasigh Anandrao Jadhao and Another
Bombay High Court · AIR 1984 Bom 478 : (1984) MhLj 806
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104(1), 104(2)
High Courts27 Jul 1984
Smt. Tanhubai Kashinath Brihamane Vs Kashinath Kala Brihamane
Bombay High Court · (1984) 86 BOMLR 620 : (1984) MhLj 1039
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts26 Jul 1984
Nuruddin Jaffarbhai Nathani Vs Khare and Tarkunde, Engineers and Contractors, Nagpur.
Bombay High Court · (1984) 2 ACC 292 : (1985) ACJ 612 : AIR 1985 Bom 401 : (1985) MhLj 385
High Courts26 Jul 1984
M.s New Chemi Industries Pvt. Ltd. Vs Union of India and Others
Bombay High Court · AIR 1985 Bom 408
Insecticides Act, 1968 — Section 9, 9(3), 9(4)
High Courts26 Jul 1984Allowed
Nuruddin Jaffarbhai Nathani Vs Khare and Tarkunde, Engineers and Contractors, Nagpur
Bombay High Court · (1985) MhLj 385
High Courts25 Jul 1984
Bhagu Isa Boudha and Others Vs Sunderlal Chunilal Agarwal and Others
Bombay High Court · AIR 1985 Bom 244 : (1984) MhLj 705
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 43, 43(2), 50
High Courts25 Jul 1984Allowed
Sainet Private Ltd. and Another Vs Union of India (UOI) and Another
Bombay High Court · (1989) 22 ECC 210 : (1984) 18 ELT 141
Constitution of India, 1950 — Article 226
High Courts24 Jul 1984
Surinder Singh Aleg and Another Vs M.G. Gurunathan and Others
Bombay High Court · (1986) ACJ 596 : AIR 1985 Bom 353
Motor Vehicles Act, 1939 — Section 95(2), 96(4)
High Courts23 Jul 1984Dismissed
Bhaskar Pandit Kadam and Another Vs State of Maharashtra
Bombay High Court · (1984) 2 BomCR 769 : (1984) 86 BOMLR 467
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts23 Jul 1984
Bhaskar Pandit Kadam and another Vs State of Maharashtra
Bombay High Court · (1987) MhLj 310
Penal Code, 1860 (IPC) — Section 299, 30, 300, 302, 304
High Courts20 Jul 1984
Chandrakant Govindrao Shinde Vs Naliammabai Narsappa Padram (Smt.) and Others Balaji Narasappa Pedram Vs Chandrakant Govindrao Shinde and Others
Bombay High Court · (1984) 2 BomCR 595 : (1985) 87 BOMLR 278 : (1984) MhLj 828
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 5(11)
High Courts20 Jul 1984
Syed Kabiruddin Vs The Dean, Government Medical College, Nagpur and Others
Bombay High Court · (1984) MhLj 1066
Constitution of India, 1950 — Article 14, 226