High Courts16 Nov 1982
Shanlal Shantilal and Bros. Vs Union of India
Bombay High Court · (1981) 132 ITR 631
General Clauses Act, 1897 — Section 25(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,883 of 3,665
High Courts05 Nov 1982
Rashid Gafoor Parkar Vs State of Maharashtra
Bombay High Court · (1983) 85 BOMLR 35
Customs Act, 1962 — Section 107, 108, 135, 138A, 138BEvidence Act, 1872 — Section 3, 30, 8Penal Code, 1860 (IPC) — Section 109, 120
High Courts03 Nov 1982
Paikamma and Another Vs Maroti
Bombay High Court · AIR 1983 Bom 363 : (1983) 1 BomCR 552
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts03 Nov 1982
Kisan Amrut Pawar Vs Sarangdhar Baban Dhore and Another
Bombay High Court · AIR 1983 Bom 442 : (1983) MhLj 592
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts03 Nov 1982Dismissed
M. Sen Sharma Vs Ambika Prasad Sharma
Bombay High Court · (1983) MhLj 415
High Courts02 Nov 1982
Tradesvel Security Services Pvt. Ltd. Vs State of Maharashtra
Bombay High Court · (1982) 84 BOMLR 608
BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 2Constitution of India, 1950 — Article 14, 16, 19, 20, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts30 Oct 1982
RAVALGAON SUGAR FARM LTD. Vs Income Tax OFFICER.
Bombay High Court · (1984) 7 ITD 57
High Courts28 Oct 1982
Smt. Bina Mohamed Shakeel Wahid Ahmed Vs State of Maharashtra and others
Bombay High Court · (1983) CriLJ 762
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5A
High Courts26 Oct 1982
National Radio and Electronics Co. Ltd. Vs Union of India and another
Bombay High Court · (1983) 3 ECR 77 : (1983) 12 ELT 214
Central Excises and Salt Act, 1944 — Section 4
High Courts25 Oct 1982Allowed
Nanubhai M. Patel Vs Jagmohanlal Bilasari Rungta
Bombay High Court · (1983) 1 BomCR 157
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12A
High Courts25 Oct 1982
Shridhar Sadashiv Katdare Vs P.K. Antia (Dr.) and Another
Bombay High Court · (1983) 1 BomCR 5
Criminal Procedure Code, 1973 (CrPC) — Section 145(1), 146(1), 482
High Courts25 Oct 1982Allowed
Kamala Prasad Shukla Vs S.N. Ingole and Others
Bombay High Court · (1983) 2 BomCR 251 : (1983) 85 BOMLR 1 : (1983) MhLj 348
Secondary School Code — Rule 77.3(1)
High Courts25 Oct 1982Allowed
Kamla Prasad Shukla Vs S.N. Ingole and others
Bombay High Court · (1983) MhLj 348
Constitution of India, 1950 — Article 226, 227
High Courts22 Oct 1982
Narendra Kumar Jain Vs Chanchalben Babubhai Panchal and Another
Bombay High Court · AIR 1983 Bom 418
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts21 Oct 1982
Noble Trading Co. and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1983 Bom 108
Bombay Weights and Measures (Enforcement) Act, 1958 — Section 10, 13, 2, 7, 7(1)
High Courts20 Oct 1982Dismissed
Champatrao Giridharrao Shrikant Vs Govinda Krishna Mali and another
Bombay High Court · (1983) MhLj 261
Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 45, 45(2)
High Courts20 Oct 1982
Harischandra Narayan Khadape Vs State of Maharashtra
Bombay High Court · (1983) 1 BomCR 296
Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts19 Oct 1982
Mushirkha Bashirkha Musalman Vs State of Maharashtra
Bombay High Court · (1983) 1 BomCR 282
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 322, 323, 325, 394
High Courts18 Oct 1982Allowed
Chunilal Anoopchand Dhoke Vs Shivprasad Devidan
Bombay High Court · (1982) 2 BomCR 625
High Courts18 Oct 1982
Shashikant Bajirao Pagare Vs State of Maharshtra
Bombay High Court · (1982) 1 BomCR 931
Penal Code, 1860 (IPC) — Section 366, 376