High Courts04 Jul 1984Dismissed
Municipal Council Vs Shaikh Rahim Shaikh Rustam and Others
Bombay High Court · (1994) 3 LLJ 17 : (1984) MhLj 998
Industrial Disputes Act, 1947 — Section 33C(2)Minimum Wages Act, 1948 — Section 20
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,841 of 3,665
High Courts03 Jul 1984
Goa Bottling Company (Private) Ltd. and others Vs Union of India and another
Bombay High Court · (1987) 28 ELT 215
High Courts03 Jul 1984
Smt. Madhurika C. Merchant Vs K.S. Dilipsinghji and others
Bombay High Court · (1984) 86 BOMLR 421
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts02 Jul 1984
Radheshyam Tiwari Vs Eknath Dinaji Bhiwapurkar and Others
Bombay High Court · AIR 1985 Bom 285
Criminal Procedure Code, 1860 — Section 109, 313, 376
High Courts29 Jun 1984
NINTH Income Tax OFFICER Vs MRS. PADMA H. KOREGAONKAR.
Bombay High Court · (1984) 10 ITD 388
Income Tax Act, 1922 — Section 23A
High Courts29 Jun 1984
Hasmukh Balubhai Shah Vs State of Maharashtra and Others
Bombay High Court · (1985) 2 BomCR 469
Criminal Procedure Code, 1973 (CrPC) — Section 173Essential Commodities Act, 1955 — Section 7Evidence Act, 1872 — Section 115, 123, 124, 125, 126
High Courts27 Jun 1984
Ratnakar Narasinha Hegde and others Vs Maharashtra Housing Area Development Board and others
Bombay High Court · (1985) MhLj 284
Maharashtra Housing And Area Development Act, 1976 — Section 188, 76, 76(g), 88, 88(3)Maharashtra Regional and Town Planning Act, 1966 — Section 45
High Courts27 Jun 1984
Gani Abdulla since deceased by his legal heirs and Others Vs Nennmal Jain and Another
Bombay High Court · (1984) 2 BomCR 738
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14(1)Evidence Act, 1872 — Section 102, 3, 6, 9
High Courts26 Jun 1984
Central Bank of India Vs Indian Light Gauge Metal Products Pvt. Ltd.
Bombay High Court · (1987) 61 CompCas 312
Stamp Act, 1899 — Section 13, 15, 35Stamp Rules, 1925 — Rule 7
High Courts25 Jun 1984
SILOO HOMEE MISTRY Vs SECOND ASSISTANT CONTROLLER OF ESTATE DUTY.
Bombay High Court · (1984) 10 ITD 391
Estate Duty Act, 1953 — Section 33(1)(n)
High Courts25 Jun 1984
Income Tax OFFICER Vs NATIONAL ORGANIC CHEMICAL INDUSTRIES LTD.
Bombay High Court · (1984) 10 ITD 398 : (1985) 22 TTJ 494
Sea Customs Act, 1878 — Section 111(d)
High Courts25 Jun 1984Dismissed
Union of India Vs K.T. Rizvi and Brothers
Bombay High Court · (1984) MhLj 1011
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts24 Jun 1984
Union of India Vs K.T. Rizvi and Brothers
Bombay High Court · (1986) 2 ACC 243 : (1986) ACJ 284 : AIR 1985 Bom 84 : (1984) MhLj 1011
Railways Act, 1890 — Section 78
High Courts22 Jun 1984
Subhkaran and Sons Vs N.A. Kazi, 5th Ito and others
Bombay High Court · (1984) 43 CTR 16 : (1985) 152 ITR 231 : (1984) 19 TAXMAN 250
Income Tax Act, 1961 — Section 184, 184(7), 264
High Courts22 Jun 1984
B.S. Hebbar, Assistant Collector of Customs Vs Jolly John
Bombay High Court · (1984) 2 BomCR 476 : (1989) 24 ECC 28 : (1989) 20 ECR 463 : (1989) 40 ELT 324
High Courts21 Jun 1984Allowed
Jaiprakash Shankarrao Pisal Vs Vilas Ganpat Dongre and Others
Bombay High Court · (1985) 1 BomCR 657
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Specific Relief Act, 1963 — Section 19
High Courts21 Jun 1984
Sitaram Vishnu Shirodkar Vs The Administrator, Government of Goa and others
Bombay High Court · (1985) 1 LLJ 480 : (1984) MhLj 566
Industrial Disputes Act, 1947 — Section 10(1)
High Courts20 Jun 1984
Trimbak Shankar Tidke Vs Nivratti Shankar Tidke
Bombay High Court · AIR 1985 Bom 128 : (1985) 1 BomCR 57
Specific Relief Act, 1963 — Section 16
High Courts19 Jun 1984
Jalauddin Keky Readymoney, through his Guardian and mother Banubi Vs Kaky Navroji Readymoney @ Roshan Mukhtar and Another
Bombay High Court · (1985) 1 BomCR 325
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts18 Jun 1984
Bhangre Purshotam and Others Vs State of Maharashtra and Others
Bombay High Court · (1985) 1 BomCR 174 : (1984) MhLj 633
Constitution of India, 1950 — Article 12, 14