High Courts09 Aug 1983
Fattulal Kasam Mulla Vs State of Maharashtra
Bombay High Court · (1983) 2 BomCR 767
Arms Act, 1959 — Section 25, 27, 3Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,869 of 3,665
High Courts08 Aug 1983Allowed
Ishveralal J. Naik Vs S.C. Arya, Principal, Govt. Arts and Science College and Others
Bombay High Court · (1984) 1 BomCR 122
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 14, 16, 226, 311(2), 311(3)
High Courts05 Aug 1983
Rewaram and others Vs State of Maharashtra
Bombay High Court · (1983) CriLJ 1845
Penal Code, 1860 (IPC) — Section 201, 304, 324, 34, 341
High Courts05 Aug 1983
Luis De Piedade Lobo Vs Mahadev Vishwanath Parulekar and another
Bombay High Court · (1983) 08 BOM CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 244, 245, 245(1)Penal Code, 1860 (IPC) — Section 379
High Courts04 Aug 1983
Oriental Coal Co. Ltd. Vs Mohanlal Kisnlal and Another
Bombay High Court · AIR 1984 Bom 174
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 10, 34Civil Procedure Code, 1988 — Section 18(2), 20, 23(2), 28, 8Coal Mines (Nationalisation) Act, 1973 — Section 19, 20, 28, 32
High Courts04 Aug 1983Allowed
Municipal Corporation of Greater Bombay Vs Prakash Cotton Mills Pvt. Ltd.
Bombay High Court · (1984) 86 BOMLR 16
High Courts03 Aug 1983
Ananthasubramaniam Jagadesan Vs T.V. Parwani
Bombay High Court · (1983) 2 BomCR 580
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 41Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105
High Courts02 Aug 1983
Vasant Dattatraya Bopardikar Vs Sakharam Dattatraya Bopardikar and Others
Bombay High Court · AIR 1983 Bom 495
High Courts01 Aug 1983
Municipal Corporation for Greater Bombay and Another Vs Devidayal Metal Industries and Another Piem Hotels Ltd. and Indian Hotels Co. Ltd. Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (1983) 85 BOMLR 540
Bombay Electricity Duty Act, 1958 — Section 4(1)Electricity Act, 1910 — Section 21(2), 3(2), 37Electricity Rules, 1956 — Rule 27, 27(1)
High Courts01 Aug 1983Dismissed
Phattechand Anandram Vs Uma Valoo
Bombay High Court · (1933) 35 BOMLR 1138
Transfer of Property Act, 1882 — Section 100
High Courts28 Jul 1983
Shantabai Keshav Joshi Vs State of Maharashtra
Bombay High Court · (1988) 90 BOMLR 684
High Courts27 Jul 1983
I.T.C. Ltd. Vs Union of India
Bombay High Court · (1989) 20 ECR 241 : (1993) 64 ELT 202
Central Excise Rules, 1944 — Rule 4, 8Central Excises and Salt Act, 1944 — Section 4
High Courts27 Jul 1983
Lawrence Kannandas Vs The State of Maharashtra
Bombay High Court · (1983) CriLJ 1819
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts27 Jul 1983Dismissed
Venkat Kabade Vs Kishan Dhumal
Bombay High Court · (1984) 1 BomCR 74 : (1983) MhLj 1105
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35(5), 36
High Courts25 Jul 1983Dismissed
Vasant Vishnu Vartak by heirs Lilabai and others Vs Padmakar Vishnu Vartak
Bombay High Court · (1983) MhLj 996
Contempt of Courts Act, 1971 — Section 12, 13, 14, 15, 17
High Courts25 Jul 1983Dismissed
Bhaurao Khanderao Patil Vs State of Maharashtra and others
Bombay High Court · (1983) MhLj 991
Bombay General Clauses Act, 1904 — Section 7Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 6
High Courts22 Jul 1983
Suryakant Natvarlal Surati and others Vs Kamani Bros. P. Ltd. and others
Bombay High Court · (1985) 58 CompCas 121
Companies Act, 1956 — Section 125, 125(1), 125(4)
High Courts21 Jul 1983
Sri Oswal Traders Vs Shri Mahila Griha Udyod Lijjat Papad
Bombay High Court · AIR 1983 Bom 484
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, 42
High Courts19 Jul 1983
Vishwanath Balmukand Gujarathi (deceased) by his heirs Vs Shivdayal Dhulilal Padiyal and Another
Bombay High Court · (1984) 1 BomCR 339
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13(1), 3
High Courts18 Jul 1983
Rashtriya Maharashtra Elektrosmelt Kamgar Sangh Vs K.B. Satpute, Assistant Commissioner of Labour and another
Bombay High Court · (1984) 2 LLJ 781 : (1984) MhLj 592
Industrial Disputes Act, 1947 — Section 2, 25C, 25M