High Courts06 Aug 1982
Om Prakash Berlia and another Vs Unit Trust of India and others (No. 2)
Bombay High Court · (1983) 54 CompCas 469
Companies Act, 1956 — Section 100, 101, 102, 103, 104
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,889 of 3,665
High Courts05 Aug 1982Dismissed
Vasudeo Pandurang Pathak Vs State of Maharashtra and Another
Bombay High Court · (1982) 2 BomCR 517
Bombay Civil Services Rules, 1959 — Rule 161Constitution of India, 1950 — Article 311
High Courts04 Aug 1982
Bhajirao G. Ghatke and others Vs Bombay Docking Co. Pvt. Ltd. and others
Bombay High Court · (1984) 56 CompCas 428
Companies Act, 1956 — Section 397, 398
High Courts04 Aug 1982
Laxmibai Surve and Others Vs Ramchandra Ragho Sawant
Bombay High Court · (1983) 1 BomCR 118
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5
High Courts04 Aug 1982
Tukaram Ramchandra Mirgal Vs Shankar alias Sakharam Kirshnaji Dabholkar and Others
Bombay High Court · AIR 1983 Bom 116 : (1982) MhLj 854
Maharashtra Debt Relief Act, 1975 — Section 2
High Courts04 Aug 1982
Nandkumar Gangadhar Agarmore Vs Laxmibai Ganpat Khade and another
Bombay High Court · (1984) MhLj 915
Transfer of Property Act, 1882 — Section 53A
High Courts03 Aug 1982
Abdul R. Pathan Vs State of Maharashtra
Bombay High Court · (1983) 1 BomCR 489
Bombay Children Act, 1948 — Section 57Penal Code, 1860 (IPC) — Section 376
High Courts03 Aug 1982
Raja Dhanrajgirji, Chela of Late Narsingirji Gijangirji Vs State Bank of Hyderabad
Bombay High Court · (1983) 2 BomCR 657
High Courts03 Aug 1982
Pandurang Sadashio Patil Vs Pandurang Chimnaji Patil
Bombay High Court · (1983) MhLj 460
High Courts02 Aug 1982
Suresh N. Hingorani Vs State of Maharashtra
Bombay High Court · (1982) 1 BomCR 854
Penal Code, 1860 (IPC) — Section 114, 34Prevention of Food Adulteration Act, 1954 — Section 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 14, 16, 9
High Courts02 Aug 1982Allowed
Joseph Francis Lobo (Dr.) Vs Secretary, Modern Education Society, N. Wadia College and Others
Bombay High Court · (1983) 1 BomCR 162
Pune University Act, 1974 — Section 42B, 59
High Courts02 Aug 1982
Surgical Corporation Vs Lachmibai Gagandas (Smt.)
Bombay High Court · (1982) 1 BomCR 916
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 11(4), 12, 12(2)
High Courts30 Jul 1982
Saikh Husenbi Jansaheb and Others Vs Sayyad Latif Sayyad Imam
Bombay High Court · (1982) 1 BomCR 844
Bombay Public Trusts Act, 1950 — Section 56B, 56B(2)
High Courts30 Jul 1982
White Lily Co-operative Housing Society Ltd. Vs Mukund Balkrishna Paradkar and Others
Bombay High Court · (1982) 1 BomCR 787
Contempt of Courts Act, 1971 — Section 12
High Courts30 Jul 1982
Commissioner of Income Tax Vs Badische Anilin and Soda Fabrik A.G.
Bombay High Court · (1983) 12 TAXMAN 107
Income Tax Act, 1961 — Section 5(2)
High Courts30 Jul 1982
Commissioner of Income Tax Vs Sassoon J. David and Co.
Bombay High Court · (1982) 07 BOM CK 0001
Income Tax Act, 1961 — Section 10(1)
High Courts29 Jul 1982
Shiv Hiraj Mining Industries and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1983 Bom 83
Limitation Act, 1963 — Article 54Mineral Concession Rules, 1960 — Rule 44
High Courts29 Jul 1982Dismissed
Hasan Usman Mulani Vs Tukaram Bhiwa Tevardekar Tukaram Bhiwa Tevardekar Vs Hasan Usman Mulani
Bombay High Court · (1982) 2 BomCR 553
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts29 Jul 1982Allowed
Jagoo Sarju Kathaute Vs Ramkali Jagoo Kathaute and others
Bombay High Court · (1982) MhLj 859
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 4(2), 421, 421(b)Penal Code, 1860 (IPC) — Section 22
High Courts29 Jul 1982Allowed
Radhakishan Bhaggulal Jaiswal Vs Assistant Collector and Returning Officer for Elections to the Jalna Agricultural Produce Marketing Committee, Jalna and others
Bombay High Court · (1983) MhLj 126
Constitution of India, 1950 — Article 226