High Courts03 Sept 1982
Ashok Shridhar Joshi Vs State of Maharashtra and Another
Bombay High Court · (1983) 1 BomCR 440
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,887 of 3,665
High Courts03 Sept 1982Dismissed
Asmita Chandrahas Patodekar Vs State of Maharashtra and others
Bombay High Court · (1983) MhLj 833
Constitution of India, 1950 — Article 14, 15, 15(4), 154, 162
High Courts03 Sept 1982Dismissed
Bhalchandra Raghunath Dalal Vs Laxman Dhanraj Gawali and another
Bombay High Court · (1983) MhLj 198
High Courts02 Sept 1982
Anandrao Bandu Jadhav and Another Vs Bibijan
Bombay High Court · AIR 1983 Bom 32 : (1982) MhLj 748
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5(2)
High Courts02 Sept 1982
Baban Chhagan Mali Vs State of Maharashtra
Bombay High Court · (1982) 1 BomCR 894
Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 109, 325, 342, 366, 376
High Courts02 Sept 1982Dismissed
Maharashtra General Kamgar Union Vs Mazdoor Congress and Others
Bombay High Court · (1983) 1 BomCR 381 : (1983) MhLj 147
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 13
High Courts01 Sept 1982Dismissed
Nagpur Hotel Owner''s Association Vs City of Nagpur Corporation
Bombay High Court · (1982) 84 BOMLR 600
City of Nagpur Corporation Act, 1948 — Section 57(1)(k)
High Courts01 Sept 1982Allowed
Dashrath Pirji Date Vs Mahadeo N. Kane and Another
Bombay High Court · (1984) 2 BomCR 430 : (1983) MhLj 43
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts01 Sept 1982
Indian Hume Pipe Co. Limited Vs P.S. Malvankar and others
Bombay High Court · (1983) 140 ITR 392 : (1983) 1 LLJ 174
High Courts01 Sept 1982Allowed
Jitendra Kumar Shrikrishnadas Mehta, Nagpur Vs State of Maharashtra and others
Bombay High Court · (1982) MhLj 764
Constitution of India, 1950 — Article 14, 16, 16(1)
High Courts31 Aug 1982
Fariyas Hotels Pvt. Ltd. Vs State of Maharashtra and another
Bombay High Court · (1983) 1 LLJ 24
Constitution of India, 1950 — Article 14Employees State Insurance Act, 1948 — Section 1, 1(2), 1(3), 1(4), 1(5)
High Courts31 Aug 1982
Ratansi Hirji Jain Vs State of Maharashtra
Bombay High Court · (1982) 2 BomCR 590
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts31 Aug 1982Allowed
Prakash Deoram Gurchal and Another Vs State of Maharashtra
Bombay High Court · (1983) 1 BomCR 476
Penal Code, 1860 (IPC) — Section 325, 326, 328, 34
High Courts31 Aug 1982
Dosa Hirjee Vs Bijoy Kumar Jhajharia
Bombay High Court · (1983) 85 BOMLR 49
Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 131, 132, 133Penal Code, 1860 (IPC) — Section 138Transfer of Property Act, 1882 — Section 52
High Courts31 Aug 1982
RUPAK EXPORTS Vs FOURTH Income Tax OFFICER.
Bombay High Court · (1984) 7 ITD 74
Income Tax Act, 1961 — Section 35B
High Courts31 Aug 1982
Murlidhar Govardhandas Shah Vs S.V. Kunnur and Others
Bombay High Court · AIR 1983 Bom 118 : (1982) MhLj 749
Provincial Small Cause Courts Act, 1887 — Article 8, 15
High Courts27 Aug 1982
Municipal Corporation of Greater Bombay Vs Gopal M. Guttal, Judge, Bombay City Civil Court, Bombay and others
Bombay High Court · (1983) MhLj 245
Maharashtra Regional and Town Planning Act, 1966 — Section 100, 104, 2(13), 2(22), 72
High Courts25 Aug 1982
Gangabai and Others Vs Ratan Kumar and Others
Bombay High Court · AIR 1983 Bom 291
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Aug 1982
Mukand Iron and Steel Works Ltd. Vs Maharashtra State Electricity Board and Another
Bombay High Court · AIR 1982 Bom 580
Electricity Act, 1910 — Section 22
High Courts23 Aug 1982
G.S. Wagh Vs Ananda Lahanu Dhonnar and Another
Bombay High Court · (1983) CriLJ 1147
Penal Code, 1860 (IPC) — Section 21