High Courts07 Apr 1983Dismissed
The Executive Engineer, Electrical Division Vs Prakash Kalsait
Bombay High Court · (1983) 85 BOMLR 270 : (1983) MhLj 615
Industrial Disputes Act, 1947 — Section 25F
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,874 of 3,665
High Courts06 Apr 1983
Vijay Devji Aiya Vs University of Bombay and Others
Bombay High Court · (1983) 1 BomCR 2
Bombay University Ordinance — Order 237AConstitution of India, 1950 — Article 226
High Courts05 Apr 1983
Pune Municipal Corporation Vs Keshav Ganpat Bhise and Another
Bombay High Court · (1983) 2 BomCR 715
Industrial Disputes Act, 1947 — Section 33CIndustrial Employment (Standing Orders) Act, 1946 — Section 1(3), 13B, 2, 2A, 5APayment of Wages Act, 1936 — Section 2
High Courts05 Apr 1983Allowed
Antu Mahadu Dhavade Vs State of Maharashtra
Bombay High Court · (1983) 2 BomCR 414
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts05 Apr 1983
S.K. Oil and Pulses Mill Vs State of Maharashtra and Others
Bombay High Court · (1983) 2 BomCR 668
Constitution of India, 1950 — Article 14, 19(1), 226Evidence Act, 1872 — Section 115
High Courts04 Apr 1983
Washim Municipal Council, Washim Vs Chaganlal
Bombay High Court · AIR 1983 Bom 437
Maharashtra Municipalities Act, 1965 — Section 105
High Courts04 Apr 1983
All India Reporter Limited Vs State of Maharashtra and others
Bombay High Court · (1981) 131 ITR 16(1) : (1983) 2 LLJ 387
Evidence Act, 1872 — Section 38, 84Post Office Act, 1898 — Section 9Post Officer Rules, 1933 — Rule 30, 30(1), 30(2)
High Courts31 Mar 1983
Nagji Vallabhaji and Co. Vs Meghji Vijpar and Co. and Others
Bombay High Court · (1983) 2 BomCR 140
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4(4)Transfer of Property Act, 1882 — Section 106, 107
High Courts30 Mar 1983
J.D. Metha and Another Vs P.H. Nanavati and Others
Bombay High Court · (1983) 2 BomCR 45
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 91Evidence Act, 1872 — Section 162
High Courts30 Mar 1983
Yahya Ali Ahmad Fahem Vs State of Maharashtra and Others
Bombay High Court · (1983) 2 BomCR 84 : (1983) 85 BOMLR 188
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts27 Mar 1983
Premier Automobiles Limited Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1984) 41 CTR 184 : (1984) 150 ITR 28 : (1984) 16 TAXMAN 202
Income Tax Act, 1961 — Section 37(1)
High Courts26 Mar 1983
WEALTH-TAX OFFICER Vs SMT. URMILA DEVI SHRIYA.
Bombay High Court · (1986) 17 ITD 809
Wealth Tax Act, 1957 — Section 7(1)
High Courts25 Mar 1983
Mohamed Hanif Kasim Maniyar Vs Pralhad Mahadeo Kamble and Another
Bombay High Court · (1983) 1 BomCR 648
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts25 Mar 1983
NAROTTAMDAS RAMCHAND AND CO. Vs FOURTH Income Tax OFFICER.
Bombay High Court · (1984) 7 ITD 46
Income Tax Act, 1961 — Section 216
High Courts25 Mar 1983
Globe Theatres Pvt. Ltd. and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1983 Bom 265 : (1983) 85 BOMLR 174
Bombay Entertainments Duty Act, 1923 — Section 6(3), 8(3)Bombay Entertainments Duty Rules, 1958 — Rule 24Constitution of India, 1950 — Article 14, 226
High Courts24 Mar 1983Allowed
Vishnu Kisan Dengre and others Vs State of Maharashtra and others
Bombay High Court · (1984) MhLj 340
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 13, 17, 18, 19, 20
High Courts24 Mar 1983
Hamilton Industries (Pvt.) Ltd. Vs Board of Trustees of the Port of Bombay
Bombay High Court · AIR 1983 Bom 248 : (1984) 1 BomCR 316
Bombay Port Trust Act, 1879 — Section 43B(2), 87Major Port Trusts Act, 1963 — Section 120, 53
High Courts24 Mar 1983
Mohamed Abdul Waheed Mohomed Nakim Khan Vs Shyam Behari Rameshwar Kalvar and others
Bombay High Court · (1986) 59 CompCas 284
Motor Vehicles Act, 1988 — Section 31Sales of Goods Act, 1930 — Section 20
High Courts24 Mar 1983
Govind T. Jagtiani Vs Sirajuddin S. Kazi another
Bombay High Court · (1983) 2 BomCR 155 : (1983) 85 BOMLR 203 : (1984) 56 CompCas 329 : (1984) 150 ITR 12(1) : (1983) MhLj 529
Companies Act, 1956 — Section 2(30), 630, 630(1)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 16
High Courts24 Mar 1983Dismissed
Govind T. Jagtiani Vs Sirajuddin S. Kazi, Sr. Administrative Officer, Indian Oil Corporation and another
Bombay High Court · (1983) MhLj 529
Companies Act, 1956 — Section 630, 630(1)Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 482