High Courts16 Apr 1984
Arun Vasant Agashe Vs State of Maharashtra and Another
Bombay High Court · (1984) 2 BomCR 684
Bombay Police Act, 1951 — Section 124
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,844 of 3,665
High Courts12 Apr 1984
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Mohanlal Anilkumar
Bombay High Court · (1984) 86 BOMLR 334 : (1984) 57 STC 145
Bombay Sales Tax Act, 1959 — Section 10, 11, 12, 13, 14Central Sales Tax Act, 1956 — Section 10, 14, 15, 8, 9
High Courts11 Apr 1984
Ramachandra Vithuji Kothare Vs Industrial Court, Nagpur and Others
Bombay High Court · (1986) 1 LLJ 363 : (1985) MhLj 709
Industrial Disputes Act, 1947 — Section 2, 25(F), 25FTrade Unions Act, 1926 — Section 28, 30
High Courts11 Apr 1984
Commissioner of Sales Tax, Maharashtra State, Bombay Vs V. Purshottam and Co.
Bombay High Court · (1985) 59 STC 190
Bombay Sales Tax Act, 1959 — Section 14, 15(1), 33, 35
High Courts11 Apr 1984
Om Parkash Sharma Vs Union of India (UOI)
Bombay High Court · (1985) 1 ACC 78 : (1984) ACJ 537
Railways Act, 1890 — Section 82A
High Courts11 Apr 1984
Baburao Ravji Bansode Vs State of Maharashtra
Bombay High Court · (1984) 04 BOM CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 304(1), 304(I)
High Courts11 Apr 1984
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Shrimal Sakharchand
Bombay High Court · (1984) 57 STC 224
Bombay Sales Tax (Procedure) Rules, 1954 — Rule 17, 2, 47, 47(1)Bombay Sales Tax (Validating Provisions) Act, 1957 — Section 2(1)Bombay Sales Tax Act, 1953 — Section 14, 14(3), 15, 15(1), 34(1)
High Courts11 Apr 1984
United India Insurance Co. Ltd. Vs Mathurabai and Others
Bombay High Court · (1985) 2 ACC 390 : (1986) ACJ 1092
Sales of Goods Act, 1930 — Section 19
High Courts10 Apr 1984
United Western Bank Limited Vs Central Provident Fund Commissioner and Others
Bombay High Court · (1984) 2 BomCR 232
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(5)
High Courts10 Apr 1984Dismissed
State of Maharashtra and another Vs Damodhar Kisan Raut and others
Bombay High Court · (1984) MhLj 709
Criminal Procedure Code, 1973 (CrPC) — Section 162, 162(2), 39(5)Evidence Act, 1872 — Section 27, 32, 32(1), 32(3)Penal Code, 1860 (IPC) — Section 201, 202, 302, 34
High Courts09 Apr 1984
Bhojumal Dhanumal Kundal and another Vs Shirpur Warwade Municipal Council, Shirpur and another
Bombay High Court · (1984) 04 BOM CK 0044
Prevention of Food Adulteration Act, 1954 — Section 16, 17, 2, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 14, 16
High Courts09 Apr 1984
Harkishin Khushalani Vs S.G. Rajadhyaksha and another
Bombay High Court · (1984) 04 BOM CK 0021
Customs Act, 1962 — Section 111, 77
High Courts09 Apr 1984
Babu Sadashiv Jadhav Vs State of Maharashtra
Bombay High Court · (1984) 04 BOM CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 86
High Courts07 Apr 1984
Commissioner of Sales Tax Vs B.A. Kulkarni
Bombay High Court · (1984) 56 STC 62
Bombay Sales Tax Act, 1953 — Section 34(1), 8
High Courts07 Apr 1984
Das Gupta Vs Prakash K. Shah
Bombay High Court · AIR 1984 Bom 390 : (1984) 2 BomCR 685 : (1984) 86 BOMLR 267 : (1984) MhLj 694
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A
High Courts06 Apr 1984
New Nagpur Copra Industries Vs The State of Maharashtra and another
Bombay High Court · (1985) 60 STC 380
Bombay Sales Tax Act, 1959 — Section 14(6), 2(17)
High Courts06 Apr 1984
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Roopchand Tarachand
Bombay High Court · (1984) 57 STC 145(1)
Bombay Sales Tax Act, 1959 — Section 14, 46, 46(2), 61
High Courts06 Apr 1984
The Commissioner of Sales Tax Vs Babubhai Valji Mehta
Bombay High Court · (1984) 57 STC 43
Bombay Sales Tax Act, 1959 — Section 33(6), 35
High Courts06 Apr 1984
J.F. Pareira Vs Eastern Watch Company Ltd.
Bombay High Court · (1984) 2 ACC 350 : (1984) 2 BomCR 228 : (1985) 1 LLJ 472
Workmens Compensation Act, 1923 — Section 3, 30
High Courts06 Apr 1984
Purushottamdass and another (Bulakidas Mohta Co. P. Ltd.) Vs Registrar of Companies, Maharashtra and others
Bombay High Court · (1986) 60 CompCas 154
Companies Act, 1956 — Section 41, 41(2), 560, 560(6)