High Courts23 Aug 1982
G.S. Wagh Vs Ananda Lahanu Dhonnar and another
Bombay High Court · (1983) CriLJ 1147
Criminal Procedure Code, 1973 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 21
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,888 of 3,665
High Courts19 Aug 1982
Kantilal Nahalchand and others Vs T.Y.C. Rao, Commissioner of Income Tax and others
Bombay High Court · (1983) 33 CTR 111 : (1984) 145 ITR 378 : (1983) 14 TAXMAN 162
Excess Profits Tax Act, 1940 — Section 14, 14AIncome Tax Act, 1922 — Section 49E
High Courts19 Aug 1982Allowed
Mathew Charian Christian Vs Rajkumar Ramavatar Chourasia
Bombay High Court · (1982) MhLj 724
Transfer of Property Act, 1882 — Section 105, 106, 108
High Courts19 Aug 1982Allowed
Harish Mahadeo Pimpalkhute Vs State of Maharashtra and others
Bombay High Court · (1983) MhLj 30
Bombay Prohibition Act, 1949 — Section 52, 53, 54, 54(1)(d), 60Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 419, 468, 471, 482, 483
High Courts17 Aug 1982
Ganesh Damodar Datar, Manager, United Commercial Bank Vs State of Maharashtra and Another
Bombay High Court · (1982) 2 BomCR 612
Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 102B, 109, 477Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts17 Aug 1982
Sukhdev Prasad Raghubir Vs Rambhujarat Kshampati
Bombay High Court · AIR 1983 Bom 25 : (1982) 1 BomCR 832 : (1982) 84 BOMLR 546 : (1983) MhLj 9
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(1), 29(3)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Aug 1982
Madhusudan Dwarkadas Vora Vs Superintendent of Stamps
Bombay High Court · (1982) 84 BOMLR 595 : (1983) 35 CTR 370 : (1983) 141 ITR 802 : (1982) MhLj 842
Wealth Tax Rules, 1957 — Rule 1BB
High Courts16 Aug 1982
Pandurang Namdeo Dhabekar Vs Vithal Rangrao Patil and Others
Bombay High Court · (1982) 1 BomCR 891
High Courts16 Aug 1982
Centron Industrial Alliance Ltd. Vs Pravin Kantilal Vakil and another Mrs. Rohini Ramesh Save Vs Pravin Kantilal Vakil and another
Bombay High Court · (1985) 57 CompCas 12
Companies Act, 1956 — Section 169, 173, 274, 391, 391(1)Monopolies and Restrictive Trade Practices Act, 1969 — Section 23
High Courts13 Aug 1982
Reserve Bank of India Employees'' Association, Nagpur Vs A.P. Aiyer, Manager, Reserve Bank of India, Nagpur and another
Bombay High Court · (1984) 1 LLJ 156 : (1983) MhLj 976
Constitution of India, 1950 — Article 226
High Courts13 Aug 1982
Maharashtra General Kamgar Union Vs Glass Containers Pvt. Ltd. and another
Bombay High Court · (1983) 1 LLJ 326
Industrial Disputes Act, 1947 — Section 25FFA, 25FFA(1), 25FFA(2), 25FFF, 25FFF(1)
High Courts13 Aug 1982
Keshao Balasa Saoji Vs Shashikar Jankiram Saoji and another
Bombay High Court · (1983) MhLj 462
Contract Act, 1872 — Section 25Evidence Act, 1872 — Section 91, 92
High Courts13 Aug 1982Allowed
Management of the Deccan Education Societies running Fergusson College Vs Ramchandra Dattatraya Kodre and another
Bombay High Court · (1983) MhLj 163
Poona University Act, 1974 — Section 42B
High Courts12 Aug 1982
Board of Trustees of the Post of Bombay and Others Vs Sriyansh Knitters
Bombay High Court · AIR 1983 Bom 88 : (1983) 2 BomCR 185 : (1982) 84 BOMLR 509
Contract Act, 1872 — Section 171Major Port Trusts Act, 1963 — Section 42, 42(2), 43(1), 49, 59(1)
High Courts12 Aug 1982Allowed
Harilal Bansu Kewat Vs State of Maharashtra and Another
Bombay High Court · (1983) 1 BomCR 569
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)
High Courts12 Aug 1982
Madhukar Laxman Kokate Vs State of Maharashtra and others
Bombay High Court · (1983) MhLj 750
National Security Act, 1980 — Section 3
High Courts11 Aug 1982Allowed
Marotrao Chandrabhan Bhurande Vs Rambhau Tukaram Alone
Bombay High Court · (1983) 85 BOMLR 268
Evidence Act, 1872 — Section 116
High Courts10 Aug 1982Dismissed
Municipal Corporation of Greater Bombay Vs Bombay Electric Workers'' Union and another
Bombay High Court · (1982) MhLj 675
Bombay Industrial Relations Act, 1946 — Section 12, 13, 14, 2, 20Industrial Disputes Act, 1947 — Section 3, 30Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10, 11, 20, 20(1), 21
High Courts09 Aug 1982
Babubhai and Others Vs Gangji Jesang Cheda
Bombay High Court · AIR 1983 Bom 54 : (1983) MhLj 107
Limitation Act, 1963 — Article 137Presidency Towns Insolvency Act, 1909 — Section 55, 57, 7
High Courts06 Aug 1982Dismissed
Hatimbhai Abdeali Vs Bhagwandas Hiralal Gundaria and Others
Bombay High Court · (1982) 1 BomCR 797
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 14(2), 15, 15(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 100(7)