High Courts21 Mar 1984
Kamruddin Shabuddin Tamboli Vs Allauddin Fattemohamed Malik and Others
Bombay High Court · (1985) 1 BomCR 101 : (1984) MhLj 750
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 28, 5(11), 5(4A)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,847 of 3,665
High Courts21 Mar 1984
V.J. Acharya Vs Retinal Fulchand Shah and Another
Bombay High Court · (1984) 2 ACC 420 : (1984) ACJ 602 : AIR 1984 Bom 335 : (1984) 2 BomCR 82 : (1984) MhLj 456
Motor Vehicles Act, 1939 — Section 110
High Courts21 Mar 1984
Vinayak Narayan Deshmukh Vs Kasabai Ramchandra Pokale and Others
Bombay High Court · AIR 1985 Bom 237
Limitation Act, 1963 — Section 12(1), 18
High Courts21 Mar 1984
V.J. Acharya Vs Ratilal Fulchand Shah and Another
Bombay High Court · (1985) 1 ACC 186
High Courts19 Mar 1984
FIFTH Income Tax OFFICER Vs A. M. VAISHNAV.
Bombay High Court · (1984) 9 ITD 109
Income Tax Act, 1961 — Section 17(2)(iii)(c)
High Courts19 Mar 1984
Devkabai Mariyali and Others Vs Manohar Pradhan Mariyali and Others
Bombay High Court · (1984) 2 BomCR 813
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, 47, 50
High Courts19 Mar 1984
S.G. Rajadhyakshya Vs Razak Cassim Narkar and others
Bombay High Court · (1984) 03 BOM CK 0018
Penal Code, 1860 (IPC) — Section 120, 120B
High Courts19 Mar 1984
MECHNO-PLAST Vs SIXTH Income Tax OFFICER.
Bombay High Court · (1986) 17 ITD 786
High Courts16 Mar 1984Dismissed
State of Maharashtra Vs Bhiku Mahadeo Chavan
Bombay High Court · (1986) ACJ 558 : (1985) 1 BomCR 556
Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1939 — Section 116Penal Code, 1860 (IPC) — Section 279, 304A
High Courts16 Mar 1984Allowed
Indian Oil Corporation Ltd. and another Vs Kesarsingh Mohan Singh
Bombay High Court · (1984) MhLj 903
Arbitration Act, 1940 — Section 33, 34, 9(b)
High Courts16 Mar 1984
The State of Maharashtra Vs Bhiku Mahadeo Chavan
Bombay High Court · (1985) 2 ACC 125
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts16 Mar 1984Allowed
Babanrao Shankarrao Chavan Vs Chandrashekhar Ramchandra Shinde
Bombay High Court · (1984) 2 BomCR 671
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Evidence Act, 1872 — Section 102, 103, 3, 5, 6
High Courts15 Mar 1984
Jenson and Nicholson (India) Limited and another Vs Union of India and others
Bombay High Court · (1984) 2 ECC 179 : (1984) 17 ELT 4
Central Excises and Salt Act, 1944 — Section 4, 4(4)
High Courts15 Mar 1984
Bharat Petroleum Corporation Limited and Another Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (1985) 1 BomCR 310(2) : (1984) MhLj 865
Bombay Municipal Corporation Act, 1888 — Section 297, 299, 3Constitution of India, 1950 — Article 226
High Courts15 Mar 1984
Indian Drugs and Pharmaceuticals Ltd. Vs Industrial Oxygen Co. Ltd. and Another
Bombay High Court · AIR 1985 Bom 186 : (1984) 2 BomCR 261 : (1984) MhLj 690
Contract Act, 1872 — Section 74
High Courts15 Mar 1984Dismissed
Ghanshyamdas Vallabhadas Gujrathi Vs Brijraman Rasiklal
Bombay High Court · (1984) 2 BomCR 50
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Article 134, 58, 65
High Courts14 Mar 1984Dismissed
Tanubai Niprul Vs Ramchandra Pandurang Kadam and Another
Bombay High Court · (1984) 2 BomCR 375
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3Specific Relief Act, 1963 — Section 22Transfer of Property Act, 1882 — Section 45
High Courts14 Mar 1984
The Commissioner of Sales Tax, Maharashtra State, Bombay Vs Indian Express Newspapers (Bombay) Private Limited
Bombay High Court · (1984) 56 STC 38
Bombay Sales Tax Act, 1959 — Section 2, 2(11), 2(13), 2(36), 61(1)
High Courts13 Mar 1984
Trade Centre Developers and Builders Pvt. Ltd. and Another Vs Union of India and Another
Bombay High Court · AIR 1985 Bom 4
Constitution of India, 1950 — Article 14, 19, 31CESSO (Acquisition of Undertakings in India) Act, 1974 — Section 5(2), 7(3)
High Courts13 Mar 1984
R.S. Nayak Vs A.R. Antulay (3)
Bombay High Court · (1984) 86 BOMLR 651
Constitution of India, 1950 — Article 14, 141, 144, 21