High Courts22 Aug 1983
Barku Chendha Datir Vs Sub-Divisional Magistrate and Another
Bombay High Court · (1983) 2 BomCR 761
Bombay Police Act, 1951 — Section 56, 59
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,868 of 3,665
High Courts22 Aug 1983
Air Corporation Employees'' Cooperative Bank Ltd. Vs Cooperative Bank Employees'' Union and others
Bombay High Court · (1984) 1 LLJ 207
Banking Regulation Act, 1948 — Section 2(8), 6Income Tax Act, 1961 — Section 80P
High Courts20 Aug 1983
Retd. Lt. Col. Bhimrao Raghunath Karandikar Vs Advocate Madhukar Yeshwant Joshi and Others
Bombay High Court · (1983) 2 BomCR 558
Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 18, 2Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Aug 1983
Brijendrakumar Vs Prakash and others
Bombay High Court · (1983) 08 BOM CK 0017
Penal Code, 1860 (IPC) — Section 193, 34, 420, 467, 468
High Courts19 Aug 1983Dismissed
Venkatrao Satappa and Others Vs Mari Jakya and Others
Bombay High Court · (1984) 1 BomCR 31
High Courts19 Aug 1983
Union of India (UOI) Vs Laljee Brothers and Others
Bombay High Court · (1984) 1 BomCR 20
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 9AIncome Tax Act, 1961 — Rule 11(6), 9
High Courts18 Aug 1983Allowed
Bhaurao and Others Vs Godawaribai Giri and Another
Bombay High Court · (1984) 1 BomCR 103
High Courts18 Aug 1983
Tapti Oil Industries and another Vs State of Maharashtra and others
Bombay High Court · (1984) 56 STC 193
Bombay Sales Tax Act, 1959 — Section 41, 41(1)
High Courts18 Aug 1983
Tapti Oil Industries and Another etc. Vs State of Maharashtra and Others
Bombay High Court · AIR 1984 Bom 161 : (1984) 86 BOMLR 67 : (1984) 2 ECC 307 : (1984) MhLj 321
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115
High Courts17 Aug 1983
Manoel Francisco Agremiro Da Conceicao Fernandes and etc. Vs Collector of Daman and Others
Bombay High Court · AIR 1984 Bom 461 : (1984) MhLj 144
High Courts17 Aug 1983Allowed
Surjeetsingh Ranjeet Jabinda Vs Marathwada Shikshan Prasarak Mandal and others
Bombay High Court · (1985) MhLj 630
Marathwada University Act, 1974 — Section 42B
High Courts17 Aug 1983
Atmaram Marya Bhoir and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1984 Bom 71
Land Acquisition Act, 1894 — Section 48
High Courts17 Aug 1983
D.M.R. Textiles Vs State of Maharashtra and another
Bombay High Court · (1984) MhLj 976
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 482, 93, 93(1)(c), 94
High Courts16 Aug 1983
Prabhakar Narhar Pawar Vs State of Maharashtra and Another
Bombay High Court · AIR 1984 Bom 122 : (1984) 1 BomCR 180 : (1983) 86 BOMLR 82 : (1984) MhLj 63
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2
High Courts11 Aug 1983Dismissed
Smt. Swaran Kantilal Gupta Vs State of Maharashtra
Bombay High Court · (1984) 86 BOMLR 48 : (1983) MhLj 893
Constitution of India, 1950 — Article 14, 19
High Courts10 Aug 1983
Gangadhar Madhorao Raut Vs The H.A.O., Amravati and Another
Bombay High Court · AIR 1984 Bom 17 : (1983) MhLj 1111
High Courts10 Aug 1983
Gangadhar Madhaorao Raut Vs House Allotment Officer, Amravati and another
Bombay High Court · (1983) MhLj 1111
Constitution of India, 1950 — Article 226, 227
High Courts10 Aug 1983
Oommen David Vs State of Maharashtra and Others
Bombay High Court · (1984) 1 BomCR 153
Constitution of India, 1950 — Article 226
High Courts10 Aug 1983Allowed
Bhiwa Ganpati Vs Sunil Narayan Deshpande
Bombay High Court · (1984) MhLj 208
Constitution of India, 1950 — Article 226, 227
High Courts09 Aug 1983
Perfect Paper and Steel Converters Private Ltd. and Another Vs Bombay National General Workers Union and Others
Bombay High Court · (1984) 2 BomCR 30
Industrial Court Regulations, 1975 — Regulation 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 33