High Courts20 Oct 1983Dismissed
Laxman Govindrao and others Vs Bapurao Punyaji
Bombay High Court · (1984) MhLj 435
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 36, 39
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,861 of 3,665
High Courts19 Oct 1983
Gannon Norton Metal Diamond Dies Ltd. Vs Commissioner of Income Tax.
Bombay High Court · (1987) 61 CTR 25 : (1987) 163 ITR 606
Income Tax Act, 1961 — Section 32, 33, 37, 37(1), 43(3)
High Courts15 Oct 1983
Malathi Madhav Potbhare Vs Madhv Gopal Potbhare and Another
Bombay High Court · AIR 1984 Bom 113 : (1984) 86 BOMLR 50 : (1983) MhLj 1056
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 8
High Courts15 Oct 1983Allowed
Malati Madhav Potbhare Vs Madhav Gopal Potbhare and another
Bombay High Court · (1983) MhLj 1056
High Courts15 Oct 1983
Garda Chemicals Pvt. Ltd. and three others Vs Shri R. Parthasarthy, Assistant Collector, Central Excise, Kalyan and another
Bombay High Court · (1984) 2 ECC 384 : (1984) 15 ELT 18 : (1984) 147 ITR 412(1)
Central Excise Rules, 1944 — Rule 173G(1), 173Q(1), 221, 225, 9(1)Central Excises and Salt Act, 1944 — Section 9, 9(1), 9C(1)
High Courts15 Oct 1983Dismissed
Narendra Pranjivan Dave Vs Chunilal Hinduji Oswal
Bombay High Court · (1983) 85 BOMLR 568
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 28Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 482
High Courts14 Oct 1983
Prakash '' Pakya Mahadeo Raut and Ashok Babu Jadhav '' Ashok Bhangi Vs Satish Sahaney, Commissioner of Police and Another
Bombay High Court · (1984) 1 BomCR 245
National Security Act, 1980 — Section 3(2)
High Courts14 Oct 1983
Madhya Pradesh Industrial and Commercial Corportation Pvt. Ltd. Vs Transport Commissioner, Maharashtra State and Another
Bombay High Court · AIR 1984 Bom 135 : (1984) MhLj 239
Bombay Motor Vehicles Tax Act, 1958 — Section 3(1), 3(3)Bombay Motor Vehicles Taxation Rules, 1959 — Rule 5(1), 5(2)
High Courts13 Oct 1983
Ashok Kashinath Kale Vs Ravindra Jadhav and Another
Bombay High Court · (1983) 2 BomCR 763
Bombay Police Act, 1951 — Section 56
High Courts13 Oct 1983
Hausabai Tukaram Wable Vs Waman Kondaji Ghogare
Bombay High Court · (1984) 86 BOMLR 163 : (1984) MhLj 168
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 190, 192, 200Penal Code, 1860 (IPC) — Section 307, 323, 336, 34, 342
High Courts13 Oct 1983
Nav Bharat Hindi Daily, Nagpur Vs Nav Bharat Shramik Sangha and another
Bombay High Court · (1982) 134 ITR 655(1) : (1985) 1 LLJ 474 : (1984) MhLj 483
Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 9
High Courts13 Oct 1983
Smt. Sayamma Vs Shabbir Ahmed A. Rehman and another
Bombay High Court · (1984) ACJ 203 : (1984) 1 LLJ 273
Workmens Compensation Act, 1923 — Section 5
High Courts13 Oct 1983
In Re: The Extra Assistant and additional Sessions Judge, Ahmednagar
Bombay High Court · (1983) 10 BOM CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202(2), 203Penal Code, 1860 (IPC) — Section 307, 323, 395, 447
High Courts13 Oct 1983
Arjitsing Fakirsing Potiwala Vs Omega Engineering Corporation
Bombay High Court · (1985) ACJ 115
Bombay Shops and Establishments Act, 1948 — Section 38AFactories Act, 1948 — Section 2Workmens Compensation Act, 1923 — Section 2(1), 4A
High Courts12 Oct 1983
Cadar Constructions Vs Tara Tiles
Bombay High Court · AIR 1984 Bom 258 : (1984) 2 BomCR 530 : (1984) MhLj 603
Bombay (Extension of Jurisdiction to Goa, Daman and Diu) Act, 1981 — Section 7(2), 7(2)Goa, Daman and Diu Civil Courts Act, 1965 — Section 22, 22Limitation Act, 1963 — Article 14, 14, 19, 19, 29(2)
High Courts12 Oct 1983Allowed
Keshao Yeshwantrao Kotwal Vs The Director of Education and others
Bombay High Court · (1984) MhLj 785
Constitution of India, 1950 — Article 226
High Courts12 Oct 1983
Popatlal Amichand Shah Vs State of Maharashtra and another
Bombay High Court · (1984) 86 BOMLR 174
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(3)
High Courts11 Oct 1983Dismissed
Union of India (UOI) and Others Vs Western Rolling Mills Ltd. and Another
Bombay High Court · (1990) 26 ECR 585
High Courts11 Oct 1983
Prakash R. Borkar Vs Union of India (UOI) and Others
Bombay High Court · (1984) 1 BomCR 95
Constitution of India, 1950 — Article 226, 311
High Courts11 Oct 1983
Ballapur Industries Limited Vs Union of India
Bombay High Court · (1985) 4 ECC 270 : (1987) 27 ELT 414
Central Excises and Salt Act, 1944 — Section 3, 35(2), 36(1), 38, 40Foreign Compensation Act, 1950 — Section 4(4)Limitation Act, 1908 — Article 113, 13