High Courts27 Apr 1984
G.P. Gaikwad Vs State of Maharashtra and Others
Bombay High Court · AIR 1986 Bom 124
Constitution of India, 1950 — Article 14, 226Marathwada University Act, 1974 — Section 43
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,843 of 3,665
High Courts26 Apr 1984
Gulam Dastagir Khan and Others Vs Aziz Ahmed and Others
Bombay High Court · (1984) 2 BomCR 729
Criminal Procedure Code, 1973 (CrPC) — Section 197(1)Penal Code, 1860 (IPC) — Section 120, 34, 405, 406, 409Waqf Act, 1954 — Section 18, 36A, 66
High Courts26 Apr 1984
Fattechand Murlidhar Shop, Sitabuldi, Nagpur Vs Shrikrishna Tejmalji Chandak
Bombay High Court · AIR 1984 Bom 428 : (1984) MhLj 796
Civil Procedure Code, 1908 (CPC) — Section 47, 9Maharashtra Slum Improvement Board Act, 1973 — Section 26, 26(1), 26(2), 98
High Courts26 Apr 1984
Nav Bharat Medical Stores Vs Hyderabad Alwin Metal Works Ltd. and Another
Bombay High Court · (1985) 1 ACC 399
High Courts26 Apr 1984
The Canara Motor and General Insurance Co. Ltd. Vs Abdul Hamid Khan Sahab and Another
Bombay High Court · (1984) 2 ACC 364 : (1984) MhLj 733
Motor Vehicles Act, 1939 — Section 2(3), 2(8)
High Courts26 Apr 1984
Mr. Manohar S. Prabhu Vs Union of India (UOI)
Bombay High Court · (1984) 86 BOMLR 351
Constitution of India, 1950 — Article 14
High Courts26 Apr 1984
Canara Motor and General Insurance Co. Ltd Vs Abdul Hamid Khan Saheb and another
Bombay High Court · (1984) ACJ 467 : (1984) 2 BomCR 265 : (1984) 86 BOMLR 363 : (1986) 59 CompCas 522
Motor Vehicles Act, 1939 — Section 96(2)
High Courts24 Apr 1984
Sudam Jinappa Chougule Vs Kolhapur Municipal Corporation and Others
Bombay High Court · AIR 1985 Bom 114 : (1984) 2 BomCR 306
Bombay Provincial Municipal Corporations Act, 1949 — Section 6, 7
High Courts24 Apr 1984Allowed
Maruti Yashwant Jagtap Vs State of Maharashtra and another
Bombay High Court · (1985) MhLj 474
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 323, 34, 341, 504
High Courts23 Apr 1984
Maharashtra Girni Kamgar Union Vs S. Bhattacharji and others
Bombay High Court · (1984) 49 FLR 17 : (1984) 2 LLJ 111
Bombay Industrial Relations Act, 1946 — Section 123, 13, 13(1), 15, 15(B)Bombay Industrial Relations Rules, 1947 — Rule 28AConstitution of India, 1950 — Article 226
High Courts23 Apr 1984
Rafique Ramzan Ali Vs A.A. Jalgaonkar and another
Bombay High Court · (1985) 1 BomCR 47 : (1984) 86 BOMLR 347
Wild Life (Protection) Act, 1972 — Section 2(2), 39(3), 40(2), 42, 44(1)
High Courts23 Apr 1984
Janabai and etc. Vs Laxman Gunaji Wanole and Another, etc.
Bombay High Court · AIR 1985 Bom 290 : (1985) MhLj 265
Constitution of India, 1950 — Article 31Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 5
High Courts19 Apr 1984
The Commissioner of Sales Tax Vs Jayesh (India) Agencies
Bombay High Court · (1984) 57 STC 128
Bombay Sales Tax Act, 1959 — Section 61(1), 8
High Courts19 Apr 1984Dismissed
State of Maharashtra Vs George Fernandez and Others
Bombay High Court · (1985) 1 BomCR 693
Bombay Police Act, 1951 — Section 163, 37(3)
High Courts19 Apr 1984
Prakash Vs State of Maharashtra
Bombay High Court · (1984) 04 BOM CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 335(1)Penal Code, 1860 (IPC) — Section 84
High Courts19 Apr 1984
Miss R. Shakuntala Vs Roshanlal Agarwal and others
Bombay High Court · (1984) 04 BOM CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 397(1)Penal Code, 1860 (IPC) — Section 120B
High Courts18 Apr 1984
Commissioner of Sales Tax Vs Jamnadas Brothers (Pvt.) Ltd.
Bombay High Court · (1986) 62 STC 110
Bombay Sales Tax Act, 1959 — Section 33(6), 35
High Courts18 Apr 1984Allowed
Kamalakar Bapurao Kulkarni and Others Vs Yeola Municipal Council and Others
Bombay High Court · (1985) 1 BomCR 70
Constitution of India, 1950 — Article 226Maharashtra Municipalities Act, 1965 — Section 10(1)
High Courts17 Apr 1984
Geetabai Namdeo Daf Vs B.D. Manjrekar
Bombay High Court · AIR 1984 Bom 400 : (1984) 2 BomCR 352 : (1984) MhLj 836
Transfer of Property Act, 1882 — Section 106, 111, 114
High Courts16 Apr 1984
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Morarji Gokuldas Spg. and Wvg. Co. Ltd.
Bombay High Court · (1987) 67 STC 186
Bombay Sales Tax Act, 1959 — Section 19, 19(4), 36(2), 61