High Courts27 Jan 1984Allowed
Ambiabal K. Killeder Vs Kisan Ramchandra Nair and Others
Bombay High Court · (1984) 1 BomCR 446
Criminal Procedure Code, 1973 (CrPC) — Section 256
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,853 of 3,665
High Courts27 Jan 1984
Homi Jamshedji Khansaheb and Others Vs Chandrakant Atmaram Lamage and Others
Bombay High Court · (1984) 2 BomCR 342 : (1984) 86 BOMLR 188 : (1984) MhLj 719
Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1978 — Section 2(2)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)
High Courts27 Jan 1984
Abhay Shrawanji Parate Vs State of Maharashtra and Others
Bombay High Court · AIR 1985 Bom 45 : (1984) MhLj 289
Constitution of India, 1950 — Article 342
High Courts27 Jan 1984
Dattu Bhau Undage and Others etc. Vs Tarabai Dattu Undage and etc.
Bombay High Court · AIR 1985 Bom 106 : (1985) 1 BomCR 203 : (1984) MhLj 224
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 25
High Courts27 Jan 1984
Walchandnagar Industries Ltd. Vs Union of India
Bombay High Court · (1987) 27 ELT 613
High Courts27 Jan 1984
Commissioner of Income Tax, Bombay City-V, Bombay Vs Anil. J. Chinai
Bombay High Court · (1984) 148 ITR 3 : (1984) 17 TAXMAN 181
Income Tax Act, 1961 — Section 256(2)
High Courts27 Jan 1984Dismissed
Dattu Bhau Undage and other Vs Tarabai Dattu Undage and another
Bombay High Court · (1984) MhLj 224
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Adoptions and Maintenance Act, 1956 — Section 18, 25
High Courts27 Jan 1984Allowed
Abhay Shrawanji Parate Vs State of Maharashtra and others
Bombay High Court · (1984) MhLj 289
Constitution of India, 1950 — Article 342
High Courts25 Jan 1984
Naarden (India) Ltd. Vs Union of India
Bombay High Court · (1989) 20 ECR 369 : (1989) 39 ELT 530
Central Excises and Salt Act, 1944 — Section 11A
High Courts25 Jan 1984
In Re: Joseph Eleouet
Bombay High Court · AIR 1984 Bom 266
Bombay Public Trusts Act, 1950 — Section 41Guardians and Wards Act, 1890 — Section 41, 7
High Courts25 Jan 1984
J.M. Baxi and Co. Vs Gowri Shankar, Dy. Collector of Customs and Another
Bombay High Court · (1989) 20 ECR 478
Customs Act, 1962 — Section 116
High Courts25 Jan 1984
The Municipal Corporation of Greater Bombay Vs Govind V. Pethe
Bombay High Court · (1985) ACJ 51 : AIR 1984 Bom 411
Motor Vehicles Act, 1939 — Section 110B
High Courts25 Jan 1984
Deorao Vs Devkinandan Bhojaj Chandak and Another
Bombay High Court · AIR 1984 Bom 475 : (1984) 86 BOMLR 264 : (1985) 58 CompCas 267 : (1984) MhLj 439
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1A, Order 43 Rule 1A(2), 96(1), 96(3)
High Courts24 Jan 1984
C.N. Bhaskaran Vs S.A. Patil, Presiding Officer Labour Court, Bombay and another
Bombay High Court · (1984) 86 BOMLR 204 : (1985) 51 FLR 530 : (1984) 1 LLJ 436 : (1984) MhLj 343
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts24 Jan 1984
Rashtriya Chemicals and Fertilizers Limited Vs Mohindersingh and Co. and Another
Bombay High Court · AIR 1985 Bom 381 : (1984) 86 BOMLR 212 : (1984) MhLj 491
Arbitration Act, 1940 — Section 14, 30
High Courts24 Jan 1984
Patiram Budharao Pimpalkar Vs Mohammed Usman
Bombay High Court · AIR 1984 Bom 364 : (1983) 86 BOMLR 480
Constitution of India, 1950 — Article 227
High Courts24 Jan 1984
Ramchandra Shankar Khaire and Others Vs Sarjerao Bajirao Jagtap
Bombay High Court · AIR 1985 Bom 113
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63(1)Succession Act, 1925 — Section 227
High Courts24 Jan 1984
Advani Oerlikon Ltd. and another Vs Union of India and another
Bombay High Court · (1984) 16 ELT 27
High Courts24 Jan 1984
Dr. Vivekanand Atmaram Chitale and another Vs Vidya Vardhini Sabha and others
Bombay High Court · (1984) MhLj 520
Bombay Public Trusts Act, 1950 — Section 2(4), 41A, 41B, 41C, 41DConstitution of India, 1950 — Article 227, 235Contempt of Courts Act, 1971 — Section 10, 12, 2, 3
High Courts24 Jan 1984
Commissioner of Income Tax Vs Devidayal Rolling Refineries Pvt. Ltd.
Bombay High Court · (1984) 01 BOM CK 0011
Income Tax Act, 1961 — Section 80, 80E