High Courts17 Feb 1983
Sawliram Balaji Dighe Vs Satyabhamabai Kisanrao (Smt.) and Others
Bombay High Court · (1983) 2 BomCR 211
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1), 13(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,877 of 3,665
High Courts17 Feb 1983
Ramsharan Dwarkadas Gupta Vs The State of Maharashtra and Another
Bombay High Court · (1983) CriLJ 1251
Prevention of Food Adulteration Act, 1954 — Section 2(i)(j), 7(i)
High Courts17 Feb 1983
Ramsharan Dwarkadas Gupta Vs The State of Maharashtra and another
Bombay High Court · (1983) CriLJ 1251
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 16, 17, 18, 23, 28
High Courts16 Feb 1983
Dnyanoba Phirangoo Katore Vs Housabai Katore and Another
Bombay High Court · (1983) 1 BomCR 461
Criminal Procedure Code, 1973 (CrPC) — Section 127, 407
High Courts15 Feb 1983
Meena Deshpande Vs Prakash Shriniwas Deshpande
Bombay High Court · AIR 1983 Bom 409 : (1983) 85 BOMLR 102 : (1983) 2 DMC 227 : (1983) MhLj 821
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, Order 8 Rule 5(2)Hindu Marriage Act, 1955 — Section 11, 12, 13, 21, 24
High Courts14 Feb 1983
Vikram Madhoba Ghodkhande Vs The Medical Officer
Bombay High Court · (1983) 85 BOMLR 168 : (1983) MhLj 190
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 14, 19
High Courts14 Feb 1983Dismissed
Balu Ibrahim Mulani Vs Mahadev Pandurang Mahadik
Bombay High Court · (1983) 85 BOMLR 190 : (1983) MhLj 376
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 37(3)
High Courts10 Feb 1983
Mrs. Mary Kutty Thomas Vs Mr. Pawar, D.C.P.-Zone-IV and another
Bombay High Court · (1983) CriLJ 1654
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 353
High Courts10 Feb 1983
Mrs. Mary Kutty Thomas Vs Mr. Pawar, D.C.P. Zone-IV and Others
Bombay High Court · (1983) CriLJ 1654
Bombay Prohibition Act, 1949 — Section 66(1)(b)
High Courts09 Feb 1983Allowed
Neena Sudarshan Wadia (Smt.) Vs Venus Enterprises Kunjan Construction Co. Vs Deepakbhai R. Shah and Others
Bombay High Court · (1984) 2 BomCR 505
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 4, 7, 7(1)Registration Act, 1908 — Section 17
High Courts09 Feb 1983
Viren Natwarlal Shah Vs Khursid Ahmed Jalil Ahmed and Another
Bombay High Court · (1985) 2 BomCR 693
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts09 Feb 1983
Bharti Surendra Shah Vs Surendra Ramanlal Shah
Bombay High Court · AIR 1983 Bom 258 : (1983) 85 BOMLR 129
Specific Relief Act, 1963 — Section 36
High Courts09 Feb 1983Allowed
The Employees'' State Insurance Corporation Vs R.R. Gundu
Bombay High Court · (1983) 85 BOMLR 356 : (1983) MhLj 761
Civil Procedure Code, 1908 (CPC) — Section 9Employees State Insurance Act, 1948 — Section 2, 45B, 75, 76, 77Specific Relief Act, 1963 — Section 2, 36, 41
High Courts09 Feb 1983Allowed
Employees'' State Insurance Corporation, Bombay-5 Vs R.P. Gundu (Firm) and another
Bombay High Court · (1983) MhLj 761
Civil Procedure Code, 1908 (CPC) — Section 9Employees State Insurance Act, 1948 — Section 2, 2(12), 2(17), 2(9), 45BSpecific Relief Act, 1963 — Section 2(12), 36, 41
High Courts08 Feb 1983Allowed
Narhar Shamrao Deshpande Vs Lakhu Raghu Dalvi (since decd.) through his heir, Yeshwant Laxman and Another
Bombay High Court · (1984) 1 BomCR 14
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 31, 32R, 88B
High Courts07 Feb 1983
State of Maharashtra Vs Shrimant Govindrao Narayanrao Ghorpade
Bombay High Court · (1983) 2 BomCR 487
Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 7Land Acquisition Act, 1894 — Section 23(2), 28, 4
High Courts07 Feb 1983
Punamchand Meghaji Shikhare Vs Superintendent of Police and Others
Bombay High Court · (1983) 1 BomCR 362
Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1947 — Section 5
High Courts07 Feb 1983
Goa, Daman and Diu Housing Board Vs Ramakant V.P. Darvotkar
Bombay High Court · AIR 1984 Bom 120
Arbitration Act, 1940 — Section 30
High Courts04 Feb 1983
Shakti Insulated Wires Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1989) 20 ECR 231
High Courts03 Feb 1983Dismissed
Chairman, Krushi Utpanna Bazar Samiti Vs Bhaiyya Kothe
Bombay High Court · (1983) 85 BOMLR 393
Bombay Industrial Relations Act, 1946 — Section 30, 35Constitution of India, 1950 — Article 309Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28