High Courts16 Jul 1983Dismissed
Chondru Gomes Vs Mamlatdar, Tiswadi Taluka and Others
Bombay High Court · (1983) MhLj 972
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,870 of 3,665
High Courts15 Jul 1983
Raghuvir Harischandra Salgaonkar Vs Saraswati Pundalik Salgaonkar
Bombay High Court · AIR 1984 Bom 284
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 39 Rule 2A
High Courts14 Jul 1983
Raghunath Bhaskar Chitale Vs Jagannath Balwant Kumathekar
Bombay High Court · (1983) 2 BomCR 469
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)Transfer of Property Act, 1882 — Section 105
High Courts13 Jul 1983Dismissed
Maharashtra Small Scale Industries Development Corporation Limited Vs M. Surda Corporation
Bombay High Court · (1983) 85 BOMLR 474
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 135
High Courts13 Jul 1983
Tulshiram Vs State of Maharashtra
Bombay High Court · (1983) 07 BOM CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 27
High Courts08 Jul 1983
Ghatageppa Parreppa Mugeri and Others Vs M.R. Naik and Others
Bombay High Court · AIR 1984 Bom 56 : (1983) MhLj 984
High Courts08 Jul 1983Allowed
Ghataoeppa Pakreppa Mugeri and others Vs M.R. Naik and others
Bombay High Court · (1983) MhLj 984
Maharashtra Co-operative Societies Act, 1960 — Section 73G(2), 77A, 77A(1)
High Courts07 Jul 1983
Sunder Mansukhani Vs Gobind Keswani
Bombay High Court · (1984) 1 BomCR 262
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227
High Courts07 Jul 1983Allowed
Jain Shwetambar Sthanak Vs Chintamani Bajirao Naiknavare and others
Bombay High Court · (1984) MhLj 736
Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 23
High Courts07 Jul 1983
The State of Maharashtra Vs Raghunath Hindurao Gajbar
Bombay High Court · (1984) 86 BOMLR 27
Prevention of Food Adulteration Act, 1954 — Section 11, 16
High Courts07 Jul 1983
Voltas Limited Vs M.M. Kendrekar, Presiding Officer and Another
Bombay High Court · (1984) 2 BomCR 15
High Courts06 Jul 1983Allowed
Municipal Corporation of Greater Bombay Vs Harilal Govindji and Another
Bombay High Court · (1983) 2 BomCR 625 : (1983) 85 BOMLR 586
Bombay Municipal Corporation Act, 1888 — Section 146, 147, 148, 203, 209
High Courts06 Jul 1983
Mary Manharlal Ratanlal Vakil Vs Wadhwa Sales Corporation, Nagpur and Others
Bombay High Court · AIR 1984 Bom 27
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 151
High Courts06 Jul 1983
Kastruchand Vs Qazi Syed Saifuddin
Bombay High Court · AIR 1983 Bom 360
Civil Procedure Code, 1908 (CPC) — Section 100, 13(3)
High Courts06 Jul 1983
United India Insurance Co. Ltd. etc. Vs H.K. Khatau and others
Bombay High Court · (1983) 2 BomCR 747 : (1984) 48 FLR 322 : (1984) 1 LLJ 448
Industrial Disputes Act, 1947 — Section 10(1), 2Payment of Gratuity Act, 1972 — Section 1(3), 2, 4, 7
High Courts06 Jul 1983
Nathu Dharmaji Padole and another Vs Commissioner, Nagpur Division, Nagpur and others
Bombay High Court · (1983) MhLj 1108
High Courts04 Jul 1983
Govind Pay Oxygen Ltd. Vs Assistant Collector Central Excise, Panaji and others
Bombay High Court · (1984) 86 BOMLR 14 : (1987) 11 ECC 204 : (1989) 20 ECR 404 : (1986) 23 ELT 394 : (1982) 134 ITR 268(1) : (1984) MhLj 114
Central Excise Rules, 1944 — Rule 9BCentral Excises and Salt Act, 1944 — Section 4
High Courts04 Jul 1983
K.K. Gupta Vs Devkumar Aggarwal and Another
Bombay High Court · (1983) 2 BomCR 707
Income Tax Act, 1961 — Section 277Penal Code, 1860 (IPC) — Section 191, 193
High Courts01 Jul 1983
Pramod Rajaram Chavan and Others Vs Agricultural Produce Market Committee and Another
Bombay High Court · (1984) 1 BomCR 50
Constitution of India, 1950 — Article 14, 16, 311General Clauses Act, 1897 — Section 16Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 101, 102, 103, 104