COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,872 of 3,665

High Courts16 Jun 1983

New Shakti Dye Works Pvt. Ltd. and Mahalakshmi Dyeing and Printing Works and others Vs Union of India and another

Bombay High Court · (1984) 3 ECC 274 : (1983) ECR 1142 : (1983) 14 ELT 1736

Central Excise Rules, 1944 — Rule 173B, 56A, 56A(2)Central Excises and Salt Act, 1944 — Section 2, 3, 4

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High Courts16 Jun 1983

Kalkhusru Nanabhoy Bharucha and Others Vs Doss Maneckshaw Bharucha and Others

Bombay High Court · (1983) 2 BomCR 277

Bombay High Court (Original Side) Rules, 1980 — Rule 62Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts15 Jun 1983

Chandrabhan Rupchand Dakhale and others Vs Birdichand Lalchand Navlakha and others

Bombay High Court · (1983) MhLj 1043

Arbitration Act, 1940 — Section 17, 30, 30(a), 33Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5

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High Courts14 Jun 1983

Gurumukhdas Seumal Nangrani Vs Kantilal Lalji Chheda and Another

Bombay High Court · (1983) 2 BomCR 406

Criminal Procedure Code, 1973 (CrPC) — Section 410, 451

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High Courts14 Jun 1983Dismissed

Pundlik Balkrushna Patil and others Vs Arun Shankar Patil and others

Bombay High Court · (1985) MhLj 296

Civil Procedure Code, 1908 (CPC) — Section 115, 9Maharashtra Land Revenue Code, 1966 — Section 143Mamlatdars Court Act, 1906 — Section 5

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High Courts14 Jun 1983Allowed

Gangadhar Yeshwantrao Bansode Vs Chancellor, Marathwada University and Others

Bombay High Court · (1983) 2 BomCR 452

Constitution of India, 1950 — Article 226, 227Marathwada University Act, 1974 — Section 2(30), 20(1), 23(1), 86

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High Courts14 Jun 1983Dismissed

All India Reporter Ltd. Vs Nagpur Improvement Trust

Bombay High Court · (1983) 85 BOMLR 321

Constitution of India, 1950 — Article 14, 19, 226, 31Land Acquisition Act, 1894 — Section 23, 26, 4, 5, 54

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High Courts13 Jun 1983

Ram Ugrah Singh Girjarsingh and Another Vs Board of Trustees of the Port of Bombay

Bombay High Court · (1983) 2 BomCR 447

Bombay General Clauses Act, 1904 — Section 3(26)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4

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High Courts27 May 1983

Extrusion Processes Pvt. Ltd. and Another Vs The Chief Controller of Imports and Exports and Others

Bombay High Court · AIR 1983 Bom 369

Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 3

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High Courts03 May 1983

Varsha Publications Pvt. Ltd. and Another Vs State of Maharashtra and Others

Bombay High Court · (1983) CriLJ 1446

Criminal Procedure Code, 1973 (CrPC) — Section 96Penal Code, 1860 (IPC) — Section 153A

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High Courts03 May 1983

Unit Trust of India and others Vs Om Prakash Berlia and others

Bombay High Court · (1983) 54 CompCas 723

Capital Issues (Control) Act, 1947 — Section 3(2), 4(2)Companies Act, 1956 — Section 187C, 187D, 2(12), 247, 293

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High Courts03 May 1983

M/s Varsha Publications Pvt. Ltd. and another Vs State of Maharashtra and others

Bombay High Court · (1983) 05 BOM CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 95, 96, 99APenal Code, 1860 (IPC) — Section 124A, 153A, 295A

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High Courts03 May 1983Allowed

State of Maharashtra Vs Vyasendra

Bombay High Court · (1983) 2 BomCR 331 : (1983) 85 BOMLR 262

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 4(1)

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High Courts29 Apr 1983

Mohmad Hussen Shamshoddin Vs Fakruddin Abasali Momin and Another

Bombay High Court · (1984) 1 BomCR 42 : (1984) MhLj 422

Transfer of Property Act, 1882 — Section 76

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High Courts29 Apr 1983

Mahindra and Mahindra Ltd. Vs Union of India and another

Bombay High Court · (1983) ECR 786 : (1983) 13 ELT 904

Customs Act, 1962 — Section 27(1)

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High Courts28 Apr 1983

Mahindra and Mahindra Ltd. Vs Union of India

Bombay High Court · (1993) 64 ELT 172 : (1982) 135 ITR 330(1)

Central Excise Rules, 1944 — Rule 192, 196A, 196A(1), 8, 9ACentral Excises and Salt Act, 1944 — Section 3, 35, 4

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High Courts28 Apr 1983

Balu Ganpat Koshire Vs State of Maharashtra

Bombay High Court · (1983) CriLJ 1769

Criminal Procedure Code, 1973 (CrPC) — Section 313, 325, 329, 334, 335Penal Code, 1860 (IPC) — Section 302, 84

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High Courts27 Apr 1983Allowed

Hukumchand Chunilal Bagmar and Others Vs Nasik Merchants Co-operative Bank Limited and Others

Bombay High Court · (1984) 1 BomCR 1 : (1983) MhLj 921

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High Courts27 Apr 1983

Leukoplast (India) Ltd. Vs Union of India and others

Bombay High Court · (1983) 14 ELT 2106 : (1983) 140 ITR 42(1)

Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(4), 11B(5), 27

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High Courts26 Apr 1983

Prabhakar Atmaram Kale Vs Bharat and Another

Bombay High Court · AIR 1983 Bom 488 : (1983) MhLj 426

Civil Procedure Code, 1908 (CPC) — Section 11

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