High Courts18 Jun 1984Allowed
Chandar Dayaldas Sindhi Vs M.W. Chitale, Dy. Commissioner of Police
Bombay High Court · (1984) 2 BomCR 682
Bombay Police Act, 1951 — Section 56(1), 59
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,842 of 3,665
High Courts18 Jun 1984
Mohanlal Vs B.G. Deshmukh and Others
Bombay High Court · AIR 1985 Bom 188
Land Acquisition Act, 1894 — Section 18, 18(1), 18(2)
High Courts15 Jun 1984Dismissed
Yamanawwa Bhlmappa Kamble Vs Rayavva Nalappa Kamble
Bombay High Court · (1984) 2 BomCR 423
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14(1)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, 103, 11Evidence Act, 1872 — Section 102
High Courts15 Jun 1984Allowed
Industrial Cables (India) Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1989) 23 ECR 264
Tariff Act, 1934 — Section 2A
High Courts14 Jun 1984
Bankeshwardhan K. Dubey Vs New Standard Engineering Co. Ltd.
Bombay High Court · (1985) 1 BomCR 141 : (1984) 49 FLR 108 : (1984) MhLj 771
Payment of Bonus Act, 1965 — Section 19, 8, 9
High Courts13 Jun 1984
Shaba Yeshwant Naik Vs Vinod Kumar Gosalia and Others
Bombay High Court · AIR 1985 Bom 79 : (1984) MhLj 699
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 21(3), 37, 39, 39(1)
High Courts13 Jun 1984
Kishanlal Ramlal Vs Balkrishna Shetty and Others and Rajkumar Motwani and Others
Bombay High Court · (1984) 2 BomCR 368
Civil Procedure Code, 1908 (CPC) — Section 11Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts13 Jun 1984Dismissed
Atmaram Sukhdeorao Patil and another Vs The State of Maharashtra
Bombay High Court · (1986) MhLj 70
Constitution of India, 1950 — Article 14, 19, 19(l)(f), 246, 300AHindu Minority and Guardianship Act, 1956 — Section 8Land Acquisition Act, 1894 — Section 28
High Courts12 Jun 1984
Chintaman Sadashiv Deshpande Vs The Maharashtra State Road Transport Corporation and Others
Bombay High Court · (1985) 1 ACC 143 : (1986) ACJ 191
High Courts12 Jun 1984
Tukaram Balaji Kadam and Others Vs State of Maharashtra and Others
Bombay High Court · (1984) 2 BomCR 457
Penal Code, 1860 (IPC) — Section 23, 24, 405, 409
High Courts12 Jun 1984
Sampuran Singh Vs Kubrabi and Others
Bombay High Court · (1985) 1 ACC 157 : (1986) ACJ 183
Workmens Compensation Act, 1923 — Section 14(1)
High Courts11 Jun 1984
Kadarbhai Noorali Bohari and Others Vs The State of Maharashtra and Others
Bombay High Court · AIR 1985 Bom 247 : (1985) 1 BomCR 104
Bombay High Court (Appellate Side) Rules, 1960 — Rule 21, 22, 23, 24Civil Procedure Code, 1908 (CPC) — Section 39
High Courts11 Jun 1984
Pushpalata Vs Shaligram and Another
Bombay High Court · (1984) 06 BOM CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts11 Jun 1984
Govind Dadu Kamble Vs Gangubai Kamble
Bombay High Court · (1985) 1 BomCR 504
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts18 May 1984
Income Tax OFFICER Vs DHANRAJ MILLS (P.) LTD.
Bombay High Court · (1986) 17 ITD 457
Industrial Disputes Act, 1947 — Section 25F
High Courts11 May 1984
AMPOULES and VIALS MFG. CO. (P.) LTD. Vs Income Tax OFFICER.
Bombay High Court · (1984) 10 ITD 69
Income Tax Act, 1961 — Section 104
High Courts05 May 1984
FOURTH Income Tax OFFICER Vs C. D. J. ESSA THAVER.
Bombay High Court · (1984) 10 ITD 24
Income Tax Act, 1961 — Section 10(10A)
High Courts04 May 1984
Ramdas Shriniwas Nayak Vs Abdul Rehman Antulay
Bombay High Court · (1984) 86 BOMLR 296
Constitution of India, 1950 — Article 163, 166, 167, 74Evidence Act, 1872 — Section 123
High Courts27 Apr 1984
Western Coalfields Ltd. Vs Rajkumar Kanhiyalal Bhiwapurkar and others
Bombay High Court · (1986) MhLj 525
Civil Procedure Code, 1908 (CPC) — Section 148, 151
High Courts27 Apr 1984
Commissioner of Sales Tax Vs R. Sureshchandra and Co.
Bombay High Court · (1984) 57 STC 151
Bombay Sales Tax Act, 1959 — Section 10, 11, 12, 14, 14(1)