COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,873 of 3,665

High Courts26 Apr 1983

M/s Bush India Ltd. and another Vs Lekharaj Pohoomal Kewalramani and others

Bombay High Court · AIR 1983 Bom 134

Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 397, 397(2), 401, 482Penal Code, 1860 (IPC) — Section 403, 406, 420

High Courts22 Apr 1983

Mandakini Shivaji Jondhale (Smt.) Vs Shivaji Dattaraya Jondhale and Another

Bombay High Court · (1983) 2 BomCR 217

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts22 Apr 1983

Vasant Bapurao Sakare Vs State of Maharashtra and Another

Bombay High Court · (1983) 2 BomCR 623

Civil Procedure Code, 1908 (CPC) — Section 115, 149Land Acquisition Act, 1894 — Section 18(3), 53

High Courts22 Apr 1983

All India Reporter Ltd. Vs State of Maharashtra and Others

Bombay High Court · AIR 1983 Bom 201 : (1983) LabIC 789 : (1983) 2 LLJ 387

Post Office Act, 1898 — Section 9Post Office Rules, 1933 — Rule 30Press and Registration of Books Act, 1867 — Section 5

High Courts22 Apr 1983

Bagalkot Udyog Limited Vs Minal Surendra Patel (Smt.) and Others

Bombay High Court · (1983) 2 BomCR 593

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2), 15A

High Courts21 Apr 1983Allowed

Sitaram Balwant Patil and Others Vs Madhukar Gopal Kulkarni and Others

Bombay High Court · (1983) 2 BomCR 577

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 12, 32, 88C

High Courts21 Apr 1983

Chemical Process Equipments Private Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (1989) 20 ECR 192

High Courts20 Apr 1983

K. Subramanian, Ito and another Vs Siemens India Ltd. and another

Bombay High Court · (1983) 36 CTR 197 : (1985) 156 ITR 11 : (1983) 15 TAXMAN 594

Income Tax Act, 1961 — Section 141

High Courts20 Apr 1983

Dr. Subramaniam Swamy Vs Prabhakar S. Pai and another

Bombay High Court · (1983) 2 BomCR 129

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 179, 202, 482Penal Code, 1860 (IPC) — Section 34, 420, 499, 500

High Courts18 Apr 1983

Bungalow Plot Owners (Sector 8) Association and Others Vs State of Maharashtra

Bombay High Court · AIR 1983 Bom 448

Bombay Motor Vehicles Tax Act, 1958 — Section 20(1)

High Courts15 Apr 1983

Rajabally Hirji Meghani Vs Union of India (UOI) and Another

Bombay High Court · (1983) 2 BomCR 5

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6

High Courts15 Apr 1983

Shree Siddheshwar Sahakari Sankar Karkhana Ltd. and Another Vs State of Maharashtra and Another

Bombay High Court · AIR 1984 Bom 81 : (1984) ILR (Bom) 1784 : (1983) MhLj 719

Constitution of India, 1950 — Article 14

High Courts15 Apr 1983

Pinhas Ezekil Silas Vs Sally Pinhas Silas

Bombay High Court · AIR 1983 Bom 263

High Courts11 Apr 1983

Ladhaji Mavaji Jain Vs The Union of India (UOI) and Others

Bombay High Court · (1983) CriLJ 1468

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

High Courts11 Apr 1983

Ladhaji Mavaji Jain Vs The Union of India and others

Bombay High Court · (1983) 2 BomCR 90 : (1983) 85 BOMLR 339

Constitution of India, 1950 — Article 22(5)

High Courts08 Apr 1983

Neeta Deelip Kumar Suchak Vs Deelip Kumar Mohan Lal Suchak and Others

Bombay High Court · AIR 1983 Bom 235 : (1984) 1 BomCR 222

Hindu Adoptions and Maintenance Act, 1956 — Section 18

High Courts08 Apr 1983

State of Maharashtra Vs Vishwanathrao Parshuram Mali

Bombay High Court · AIR 1983 Bom 313 : (1983) 2 BomCR 19

Land Acquisition Act, 1894 — Section 25(2), 54

High Courts07 Apr 1983

Madhukar Akhand Vs Bhima Akhand and Others

Bombay High Court · AIR 1983 Bom 489 : (1983) ARBLR 291

Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1), 18(2), 18(3), 20

High Courts07 Apr 1983

Bhagwandas and Others Vs State of Maharashtra and Others

Bombay High Court · AIR 1983 Bom 471 : (1983) MhLj 825

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2(5), 3(3), 4, 5

High Courts07 Apr 1983

Bhoja Babu Salian Vs State of Maharashtra

Bombay High Court · (1983) 2 BomCR 165

Criminal Procedure Code, 1973 (CrPC) — Section 446, 514Penal Code, 1860 (IPC) — Section 419, 457, 458, 461, 467