High Courts12 Jan 1984
Devidayal Electronics and Wires Ltd. and another Vs Union of India and another
Bombay High Court · (1984) 86 BOMLR 149 : (1989) 23 ECR 256 : (1984) 16 ELT 30 : (1985) MhLj 120
Central Excise Rules, 1944 — Rule 8(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,855 of 3,665
High Courts12 Jan 1984
Nusserwanji E. Poonegar and Others Vs Shirinbai F. Bhesania and Others
Bombay High Court · AIR 1984 Bom 357 : (1984) MhLj 356
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 105, Order 21 Rule 99Presidency Small Cause Courts Act, 1882 — Section 41, 41(2), 92
High Courts12 Jan 1984
Brooke Bond India Ltd. Vs D.M.Gandhi and others
Bombay High Court · (1984) 1 BomCR 300 : (1984) 56 CompCas 9
High Courts12 Jan 1984Dismissed
Dashrath Laxman Satam and Others Vs State of Maharashtra and Others
Bombay High Court · (1984) 2 BomCR 137
Penal Code, 1860 (IPC) — Section 143, 302, 396, 454
High Courts11 Jan 1984
Rawji Industrial Corporation Vs Union of India
Bombay High Court · (1984) 86 BOMLR 158 : (1989) 23 ECR 452 : (1989) 42 ELT 199 : (1985) MhLj 691
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 36(2)
High Courts10 Jan 1984
Agricultural Produce Market Committee, Yavatmal and Others Vs Divisional Jonit Registrar, Co-opertive Socieites, Amravati and Others
Bombay High Court · AIR 1984 Bom 269 : (1984) 86 BOMLR 130 : (1984) MhLj 885
Constitution of India, 1950 — Article 226Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 97(6)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 10, 13, 30, 43, 58
High Courts10 Jan 1984
Indubai and Another Vs State of Maharashtra
Bombay High Court · AIR 1984 Bom 287
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 3, 3(3)(1)
High Courts10 Jan 1984Dismissed
Shrinivas Krishna Surve Vs Bombay Municipal Corporation and Others
Bombay High Court · (1985) 1 BomCR 337
Bombay Industrial Relations Act, 1946 — Section 78
High Courts10 Jan 1984
Vishnu Ganesh Joshi Vs Dang Seva Mandal and Another
Bombay High Court · AIR 1984 Bom 394 : (1983) 86 BOMLR 143 : (1984) MhLj 279
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 15(2), 31, 31A, 32PConstitution of India, 1950 — Article 227
High Courts09 Jan 1984
FIFTH WEALTH-TAX OFFICER Vs MADHAV L. APTE, TRUSTEES OF V. S. APTE.
Bombay High Court · (1984) 8 ITD 806
Trusts Act, 1882 — Section 83
High Courts05 Jan 1984
FIRST Income Tax OFFICER Vs DAXA A. PATEL (P.) REL. TRUST.
Bombay High Court · (1986) 17 ITD 263
Income Tax Act, 1961 — Section 164(2)
High Courts26 Dec 1983
Income Tax OFFICER Vs SULPHUR REFINERY (P.) LTD.
Bombay High Court · (1986) 17 ITD 430
Income Tax Act, 1961 — Section 273(2)(c)
High Courts23 Dec 1983
Ramesh Bhauraoji Girde and Another Vs State Maharashtra and Another
Bombay High Court · (1984) 2 ACC 40
General Clauses Act, 1897 — Section 16Road Transport Corporations (Amendement) Act, 1982 — Section 15Road Transport Corporations Act, 1950 — Section 5(2), 8, 8(2)
High Courts23 Dec 1983
Supreme General Films Exchange Private Limited Vs Durgaprasad Jannath Tiwar
Bombay High Court · AIR 1984 Bom 131
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 53A
High Courts23 Dec 1983
Ramesh Bhauraoji and Another Vs State of Maharashtra and Another
Bombay High Court · (1984) 2 ACC 40
Road Transport Corporations Act, 1950 — Section 8(2)
High Courts23 Dec 1983
Chandrashekhar Shankarrao Zade and others Vs Additional Collector, Nagpur and another
Bombay High Court · (1984) MhLj 821
Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 13, 7
High Courts22 Dec 1983
SAMPAT KUMAR SOMANI Vs THIRTEENTH WEALTH-TAX OFFICER.
Bombay High Court · (1986) 17 ITD 449
Wealth Tax Act, 1957 — Section 5(1)
High Courts21 Dec 1983
Woman Govind Shindore and Others Vs Gopal Baburao Chakradeo and Others
Bombay High Court · AIR 1984 Bom 208 : (1984) 1 BomCR 530 : (1983) 85 BOMLR 611 : (1984) MhLj 1
Hindu Succession Act, 1956 — Section 18
High Courts21 Dec 1983
Hoovayya Kanthappa Shetty Vs Renuks S. Shetty
Bombay High Court · AIR 1984 Bom 229 : (1984) 2 BomCR 356 : (1984) MhLj 345
Evidence Act, 1872 — Section 101, 104, 114
High Courts21 Dec 1983
Brooke Bond India Ltd. Vs Dinkar Landge
Bombay High Court · (1984) 56 CompCas 1
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4, Order 43 Rule 1(r)Companies Act, 1956 — Section 391, 394