High Courts22 Sept 1983Allowed
Chunilal Ishwarlal Patel Vs Union of India (UOI) and Others
Bombay High Court · (1984) 1 BomCR 115
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,864 of 3,665
High Courts21 Sept 1983
Sow. Shantabai Vs Sahadeo and Another
Bombay High Court · (1984) 2 ACC 513 : (1985) ACJ 845
Workmens Compensation Act, 1923 — Section 30
High Courts21 Sept 1983
Vijayakumar and etc. Vs State of Maharashtra and Others
Bombay High Court · AIR 1985 Bom 280
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 36(1), 49BMaharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 2(14), 3, 3(1), 8
High Courts21 Sept 1983
Chandrakant Mulraj Vs Tata Engineering and Locomotive Co. Ltd.
Bombay High Court · (1985) 58 CompCas 320
High Courts20 Sept 1983
Manjula and Another Vs Himansu Prakash Boral and Another
Bombay High Court · (1984) 1 BomCR 433 : (1983) 85 BOMLR 604
Guardians and Wards Act, 1890 — Section 7, 7(3)Hindu Minority and Guardianship Act, 1956 — Section 9(1), 9(2)
High Courts20 Sept 1983Allowed
Waman Limbaji Ashtekar and Co. and another Vs Kantilal Maganlal Parekh and others
Bombay High Court · (1984) MhLj 228
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(a), 13(1)(b), 15, 15AConstitution of India, 1950 — Article 227Evidence Act, 1872 — Section 114
High Courts20 Sept 1983
Haresh Hemandas Melwani Vs Union of India and others
Bombay High Court · (1986) 23 ELT 400
Constitution of India, 1950 — Article 226
High Courts19 Sept 1983
P.K. Divekar (By Legal Representatives - S.P. Divekar and A.P. Divekar) Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1985) 151 ITR 11
Income Tax Act, 1922 — Section 33
High Courts19 Sept 1983
R.B.S. Khandeparkar Vs Commissioner of Income Tax, Bangalore
Bombay High Court · (1984) 38 CTR 200 : (1985) 151 ITR 15 : (1983) 15 TAXMAN 495
Income Tax Act, 1961 — Section 143, 2(31), 2(7), 4
High Courts19 Sept 1983Dismissed
Balaji Bhaurao Kalbanade Vs Parubai Bhaguji Warhade and Another
Bombay High Court · (1984) 1 BomCR 61
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 386, 399(1)
High Courts19 Sept 1983
Rewant and Others Vs Divisional Manager, Life Insurance Corporation of India, Nagpur and Another
Bombay High Court · AIR 1985 Bom 75
Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 38(5)
High Courts19 Sept 1983
Additional Commissioner of Income Tax, Mysore Vs M.S. Caro
Bombay High Court · (1984) 38 CTR 185 : (1985) 151 ITR 39 : (1983) 15 TAXMAN 530
Income Tax Act, 1961 — Section 256(2)
High Courts19 Sept 1983
General Superintendence Company of India Ltd. Vs General Secretary, Goa Dock Labour Union and others
Bombay High Court · (1984) 86 BOMLR 30 : (1984) 1 LLJ 56 : (1983) MhLj 938
Industrial Disputes Act, 1947 — Section 10, 2, 3, 7, 8
High Courts19 Sept 1983
Rewant and others Vs Divisional Manager, Life Insurance Corpn. of India and another
Bombay High Court · (1986) 59 CompCas 792
High Courts16 Sept 1983
R.M. Goculdas Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1984) 38 CTR 203 : (1985) 151 ITR 67
Income Tax Act, 1961 — Section 119, 263, 263(1), 64
High Courts16 Sept 1983
The Phoenix Mills Ltd. Vs Union of India (UOI)
Bombay High Court · (1988) 14 ECR 482
High Courts16 Sept 1983
Manohar Vs State of Maharashtra and Others
Bombay High Court · AIR 1984 Bom 47
Constitution of India, 1950 — Article 14, 19(1), 19(4)
High Courts16 Sept 1983Allowed
Maruti Sambha Surve Vs Parshuram Krishna Koratkar
Bombay High Court · (1984) 86 BOMLR 1 : (1983) MhLj 958
High Courts15 Sept 1983
Commissioner of Income Tax, Poona Vs New Sind Weaving Factory
Bombay High Court · (1984) 38 CTR 208 : (1984) 150 ITR 671 : (1983) 15 TAXMAN 551
Income Tax Act, 1961 — Section 139(1), 271(1), 274
High Courts15 Sept 1983Allowed
Chandrakant Bhalchandra Nalavadkar and Another Vs Hiralal Mulchand Shah
Bombay High Court · (1984) 1 BomCR 480 : (1984) 86 BOMLR 45 : (1983) MhLj 1100
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)