Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 3Transfer of Property Act, 1882 — Section 53A

Read judgment

High Courts11 Jan 1982

Vithal Shankar Dokhe Vs Bhavdu Sakharam Dokhe (deceased) and Another

Bombay High Court · (1983) 1 BomCR 27

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32F(1A), 32G, 78, 85A(2)

Read judgment

High Courts11 Jan 1982

Gulabbhai Bapubhai Gawandi Vs Sonubai Bapurao Katkar (Smt.) and Others

Bombay High Court · (1983) 1 BomCR 187

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32P

Read judgment

High Courts04 Jan 1982

Birju Makadwala alias Birju Satva Vs State of Maharashtra and Another

Bombay High Court · (1982) 1 BomCR 960

National Security Act, 1980 — Section 3(2)

Read judgment

High Courts23 Dec 1981

Hind Construction and Engineering Co. Ltd. Vs Union of India

Bombay High Court · AIR 1982 Bom 365 : (1982) 84 BOMLR 147

Arbitration Act, 1940 — Section 2

Read judgment

High Courts23 Dec 1981Allowed

Punja Chindhu and another Vs State of Maharashtra and others

Bombay High Court · (1983) MhLj 569

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 86

Read judgment

High Courts22 Dec 1981

Shankarrao Abasaheb Pawar and another Vs L.V. Jadhav and another

Bombay High Court · (1983) ARBLR 44 : (1982) 1 BomCR 352

Dowry Prohibition Act, 1961 — Section 2, 3, 4

Read judgment

High Courts21 Dec 1981

Mario Miranda Vs Pilot Bunder Co-operative Housing Society Ltd. and Others

Bombay High Court · (1982) 1 BomCR 186

Read judgment

High Courts18 Dec 1981Allowed

Ramchandra Choudhari Vs State of Maharashtra

Bombay High Court · (1982) 2 BomCR 205

Penal Code, 1860 (IPC) — Section 103, 307, 99

Read judgment

High Courts17 Dec 1981

In Re: C.A. Galiakotwala and Co. Pvt. Ltd.

Bombay High Court · (1981) 12 BOM CK 0001

Companies Act, 1913 — Section 163(1)Companies Act, 1956 — Section 434, 434(1)Sales of Goods Act, 1930 — Section 59

Read judgment

High Courts16 Dec 1981

Air India Corporation Vs Richard Rashid Khan

Bombay High Court · (1983) 1 LLJ 125

Air Corporations Act, 1953 — Section 20(1), 45, 8(2)Constitution of India, 1950 — Article 14, 16, 19(1), 226, 31Customs Act, 1962 — Section 112, 119, 135(1)

Read judgment

High Courts16 Dec 1981

Svadeshi Mills Company Ltd. Vs Union of India and others

Bombay High Court · (1982) 10 ELT 237

Read judgment

High Courts16 Dec 1981

Mary D'' Souza Vs Domnic John D''Souza, since deceased through his heir and legal representative Martinha D''Cruz

Bombay High Court · (1982) 1 BomCR 171 : (1982) 84 BOMLR 89

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 13(1), 13(2)Constitution of India, 1950 — Article 227

Read judgment

High Courts16 Dec 1981Allowed

Sardarkhan Rahimkhan Pathan Vs State of Maharashtra

Bombay High Court · (1982) 1 BomCR 319

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4(1), 5(1), 5(2)

Read judgment