High Courts11 Dec 1981Allowed
Narayan Muktaji Dhage and Ganpat Narayan Dhage Vs Special Land Acquisition Officer and Another
Bombay High Court · (1982) 2 BomCR 132
Land Acquisition Act, 1894 — Section 4(1), 9
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,906 of 3,665
High Courts10 Dec 1981
Sitaram Shivchandrai Gadodia Vs Gordhandas Shivchandrai
Bombay High Court · (1983) MhLj 830
Succession Act, 1925 — Section 263
High Courts09 Dec 1981Allowed
Madhukar Deuba Patil Vs State of Maharashtra
Bombay High Court · (1982) 2 BomCR 214
Penal Code, 1860 (IPC) — Section 406, 408
High Courts08 Dec 1981Dismissed
Riyasatbi Shaikh Jani and Another Vs Shaikh Jani Shaikh Kasam and Another
Bombay High Court · (1982) 2 BomCR 156
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Dec 1981
Avinash alias Tatyarao Martandarao Mahajan Vs State of Maharashtra and Another
Bombay High Court · (1982) 2 BomCR 110
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12
High Courts08 Dec 1981Dismissed
Khalil-Ur-Rehman Vs Zafar-Abid and Another
Bombay High Court · (1982) 1 BomCR 305
Criminal Procedure Code, 1973 (CrPC) — Section 145(1), 146, 146(1), 482Penal Code, 1860 (IPC) — Section 114, 323, 341, 448
High Courts07 Dec 1981Allowed
Municipal Corporation of Greater Bombay Vs Akatai Tataba Hankare
Bombay High Court · (1982) ACJ 284
High Courts05 Dec 1981
Municipal Corporation of Greater Bombay Vs Ramadevi Shri Nivas Ruja and Another
Bombay High Court · AIR 1982 Bom 391 : (1982) 84 BOMLR 399 : (1982) MhLj 377
Land Acquisition Act, 1894 — Section 3, 30Transfer of Property Act, 1882 — Section 40
High Courts05 Dec 1981
Patel Prabhudas Purshottamdas Vs Union of India and others
Bombay High Court · (1982) 10 ELT 112
Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 11A, 35, 35A, 36, 36(2)
High Courts05 Dec 1981
Smt. Chandra Srinivasan Vs D.M. Sukhtankar
Bombay High Court · AIR 1982 Bom 254 : (1982) 84 BOMLR 48
Bombay Municipal Corporation Act, 1888 — Section 69
High Courts04 Dec 1981Dismissed
Kashinath Krishnaji Soman (Dr.) and Another Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (1982) 1 BomCR 197
Bombay Municipal Corporation Act, 1888 — Section 105B(1), 105B(2), 105C(2), 68
High Courts04 Dec 1981
Msco (P) Limited Vs S.D. Rane and others
Bombay High Court · (1982) 1 LLJ 434
Industrial Disputes Act, 1947 — Section 36, 36(4)
High Courts04 Dec 1981Allowed
Hiraman Bawane Vs State of Maharashtra
Bombay High Court · (1982) 2 BomCR 187
Penal Code, 1860 (IPC) — Section 376
High Courts04 Dec 1981Dismissed
Chandrakantrao Kishanrao Jawalkar and Others Vs Rama Ranganath Wagchawre
Bombay High Court · (1982) 2 BomCR 160
Contract Act, 1872 — Section 37
High Courts04 Dec 1981Allowed
Sheshdatta Ganesh Vs Ganpat Revashankar
Bombay High Court · (1982) 1 BomCR 716
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, 9Presidency Small Cause Courts Act, 1882 — Section 41
High Courts03 Dec 1981
Bhupal Anna Bharisheth and Others Vs State of Maharashtra and Others
Bombay High Court · (1982) 1 BomCR 340
Criminal Procedure Code, 1973 (CrPC) — Section 468Maharashtra Ownership Flats (Regulation of the promotion of construction etc.) Rules, 1964 — Rule 8, 9Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10, 11, 4
High Courts03 Dec 1981
Obedur Rehman and Another Vs Ahmedali Bharucha and Others
Bombay High Court · AIR 1983 Bom 120 : (1982) 1 BomCR 430 : (1982) 84 BOMLR 310 : (1982) MhLj 283
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104(2)
High Courts03 Dec 1981Allowed
Dombivli Municipal Council Vs Sundrabai Khimji Chedha (Smt.) and Khimji Palan Chedha and Another
Bombay High Court · (1982) 1 BomCR 126 : (1982) 84 BOMLR 109
Criminal Procedure Code, 1973 (CrPC) — Section 473Limitation (Amendment) Act, 1965 — Section 5Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts01 Dec 1981Allowed
Dattatraya Balwantrao, since deceased, by his heirs and legal representatives Vs Shankar Kondia and Another
Bombay High Court · (1982) 2 BomCR 114
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B
High Courts01 Dec 1981
Krishna Tatya Chavan and Others Vs Shankar Yamaji Kadam and Others
Bombay High Court · AIR 1983 Bom 52
Bombay Inferior Villages Watans Abolition Act, 1958 — Section 8Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32