COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,845 of 3,665

High Courts05 Apr 1984

Arjundas Jamnadas Udasi and Another Vs Pyrarelal Bindesari Prasad Bhujwa and Amravati and Another

Bombay High Court · AIR 1985 Bom 249 : (1984) MhLj 1001

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Constitution of India, 1950 — Article 226

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High Courts05 Apr 1984

Raj Kumar Ramavtar Chourasia Vs Mathew Charian Christian

Bombay High Court · AIR 1984 Bom 458 : (1984) MhLj 898

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts05 Apr 1984

Pravin Kantilal Vakil and another Vs Mrs. Rohini Ramesh Save and another

Bombay High Court · (1985) 57 CompCas 31

Companies (Court) Rules, 1959 — Rule 79Companies Act, 1956 — Section 391, 391(1), 391(2), 392Monopolies and Restrictive Trade Practices Act, 1969 — Section 23

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High Courts05 Apr 1984Allowed

Arjundas Jamnadas Udasi and another Vs Pyarelal Bindesari Prasad Bhujwa and another

Bombay High Court · (1984) MhLj 1001

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10

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High Courts04 Apr 1984

Superintending Agricultural Officer Nagpur Division, Nagpur and another Vs Govind Narayan Vaidya

Bombay High Court · (1986) 1 LLJ 318 : (1985) MhLj 640

Industrial Disputes Act, 1947 — Section 2

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High Courts04 Apr 1984

Ashok Leyland Limited Vs Union of India and others

Bombay High Court · (1986) 26 ELT 676

Central Excise Rules, 1944 — Rule 173CCentral Excises and Salt Act, 1944 — Section 11A, 4, 4(1), 4(2), 4(4)

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High Courts04 Apr 1984

Jayprakash Sumantrao Kale Vs Smt. Chandrakala Jayprakash Kale and others

Bombay High Court · (1985) 2 BomCR 271

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 482

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High Courts03 Apr 1984

Shivaji and Another Vs The Chairman, Maharashtra Public Service Commission and Another

Bombay High Court · AIR 1984 Bom 434

Constitution of India, 1950 — Article 15(4), 16, 16(1), 16(4)

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High Courts03 Apr 1984

Kumari Ranjana Ganpat rao Bhosale and Others Vs Competent Authority and Deputy Collector, Urban Land Ceiling, Kolhapur and Others

Bombay High Court · AIR 1984 Bom 409

Urban Land (Ceiling and Regulation) Act, 1976 — Section 3

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High Courts03 Apr 1984Dismissed

Mohamed Hanif Mohamed Siddique Vs State of Maharashtra

Bombay High Court · (1984) 86 BOMLR 317

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226

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High Courts01 Apr 1984

Benisham Mohanlal Khetan Vs Mahadeo Tukaram Borkar

Bombay High Court · AIR 1985 Bom 462 : (1986) 2 BomCR 352

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts31 Mar 1984

Oriental Fire and General Insurance Co. Ltd. Vs Ratnabai Balu Kadam and others Hiraji Hansraj Patel Vs Ratnabai Balu Kadam and others

Bombay High Court · (1985) 2 ACC 422 : (1986) 60 CompCas 677 : (1985) 151 ITR 496(1)

Motor Vehicles Act, 1939 — Section 103A(1), 95, 96

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High Courts31 Mar 1984

INSPECTING ASSISTANT COMMISSIONER Vs CHANDPUR SUGAR CO.

Bombay High Court · (1986) 17 ITD 795

Income Tax Act, 1961 — Section 57(iii)

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High Courts30 Mar 1984

Koel Sales and Service Vs The State of Maharashtra

Bombay High Court · (1984) 56 STC 151

Bombay Sales Tax Act, 1959 — Section 52, 61

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High Courts29 Mar 1984

Ramnath Jagannath Vs State of Maharashtra

Bombay High Court · (1984) 57 STC 46

Bombay Sales Tax (Registration, Licensing and Authorisation) Rules, 1954 — Rule 13(2)Bombay Sales Tax Act, 1953 — Section 14, 15, 16(4), 34(1), 9

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High Courts29 Mar 1984

Ghatge Patil Transport Pvt. Ltd. Vs B.K. Etale and others

Bombay High Court · AIR 1984 Bom 167 : (1984) 49 FLR 86 : (1984) 2 LLJ 121

Constitution of India, 1950 — Article 136, 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 22

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High Courts29 Mar 1984