COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,840 of 3,665

High Courts20 Jul 1984

Thana Electric Supply Company Ltd. and Others Vs Maharashtra State Electricity Board, Bombay and Others

Bombay High Court · AIR 1985 Bom 48 : (1985) ILR (Bom) 1514

Constitution of India, 1950 — Article 14, 19(1), 31(2)Electricity (Maharashtra Amendment) Act, 1976 — Section 4Electricity Act, 1910 — Section 6

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High Courts20 Jul 1984Allowed

Tapar and Company, Amravati and others Vs Suganchand Nathamal

Bombay High Court · (1985) MhLj 366

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High Courts20 Jul 1984Dismissed

Syed Kabiruddin Kazi Vs Dean, Govt. Medical College, Nagpur and others

Bombay High Court · (1984) MhLj 1066

Constitution of India, 1950 — Article 14, 16

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High Courts19 Jul 1984

Anil Vs The Dean, Government Medical College, Nagpur and Others

Bombay High Court · AIR 1985 Bom 153

Admissions to the Government Medical Colleges Rules, 1983 — Rule 84Constitution of India, 1950 — Article 15, 15(4), 29, 29(2)

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High Courts19 Jul 1984Allowed

Madhusudansingh Laxmansingh Chouhan and another Vs Bhaskar Govind Deshpande

Bombay High Court · (1987) MhLj 487

Constitution of India, 1950 — Article 226, 227

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High Courts18 Jul 1984

Padmadevi Shankarrao Jadhav and Others Vs Kabalising Garmilsing Sardarji and Others

Bombay High Court · (1985) 2 ACC 99

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

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High Courts17 Jul 1984

Gulab Jagdusa Kakwane Vs Kamal Gulab Kakwane

Bombay High Court · AIR 1985 Bom 88 : (1985) 1 BomCR 82 : (1983) 86 BOMLR 662 : (1984) MhLj 681

Hindu Marriage Act, 1955 — Section 25(1)

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High Courts17 Jul 1984

Ismail Amir Shaikh Vs State of Maharashtra

Bombay High Court · (1984) 2 BomCR 615 : (1984) 86 BOMLR 408

Constitution of India, 1950 — Article 1Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 27

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High Courts16 Jul 1984

Western Coalfields Ltd. and Others etc. Vs Harichand Rai and etc.

Bombay High Court · AIR 1986 Bom 105

Arbitration Act, 1940 — Section 8(1)

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High Courts13 Jul 1984

Tata Oil Mills Company Limited Vs Union of India

Bombay High Court · (1990) 47 ELT 515

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High Courts13 Jul 1984

Ganesh Bhagwati Pandian Vs State of Maharashtra

Bombay High Court · (1984) 07 BOM CK 0018

Evidence Act, 1872 — Section 27

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High Courts11 Jul 1984

Seshrao Nagorao Umap Vs State of Maharashtra and others

Bombay High Court · (1985) 1 BomCR 30 : (1985) 2 LLJ 73 : (1984) MhLj 627

Constitution of India, 1950 — Article 14, 16

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High Courts11 Jul 1984Allowed

Tanaji Dhondlba Awale Vs State of Maharashtra and Another

Bombay High Court · (1984) 2 BomCR 695

Hindu Marriage Act, 1955 — Section 2, 5, 7Specific Relief Act, 1963 — Section 34

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High Courts11 Jul 1984

Prabhu Premlata Gurpur Vs Prabhu Subraya Gurpur

Bombay High Court · (1984) 2 BomCR 686

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96(2)Hindu Marriage Act, 1955 — Section 15, 28(4)Limitation Act, 1963 — Article 123, 5

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High Courts11 Jul 1984Allowed

Shaikh Babu Shaikh Sardar Vs State of Maharashtra

Bombay High Court · (1984) 2 BomCR 681

Bombay Police Act, 1951 — Section 57, 59

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High Courts10 Jul 1984Allowed

Durga Prasad Ramniwas Poddar Vs V. Vaswaney, 7th WTO

Bombay High Court · (1985) 153 ITR 76

Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 17

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High Courts09 Jul 1984

Arvind Narhar Wagh Vs Chintaman G. Khire and Others

Bombay High Court · AIR 1986 Bom 211 : (1984) 2 BomCR 582 : (1985) MhLj 11

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 15(1), 5(11)Constitution of India, 1950 — Article 227

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High Courts09 Jul 1984

Suhasini Baban Kate Vs State of Maharashtra

Bombay High Court · (1985) 1 BomCR 409

Protection of Civil Rights Act, 1955 — Section 7(1)

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High Courts05 Jul 1984Allowed

Satyanarayan Umraolal Agrawal Vs State Bank of India

Bombay High Court · (1984) MhLj 678

Civil Procedure Code, 1908 (CPC) — Section 13, 34, 34(1)

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High Courts05 Jul 1984

Madhukar Bhagwan Jambhale Vs State of Maharashtra and others

Bombay High Court · (1984) 2 BomCR 709

Constitution of India, 1950 — Article 14, 19(1), 21, 226

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