COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,907 of 3,665

High Courts30 Nov 1981

Mir Karimoddin Ajmoddin Kavjang and Others Vs Kashinath Bhimsen Ingale and Others

Bombay High Court · (1982) 1 BomCR 182

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 98, 7Criminal Procedure Code, 1973 (CrPC) — Section 97

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High Courts30 Nov 1981Dismissed

Maloji Vishnu Sabale Vs Regional Deputy Director of Sugar, Kolhapur and others

Bombay High Court · (1982) MhLj 474

Maharashtra Co-operative Societies Act, 1960 — Section 13, 14, 144A, 144A(2), 144A(2)(b)

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High Courts27 Nov 1981Dismissed

Mohanlal Dhanraj Bhalgat Vs Vishnu Wasudeorao Saraf

Bombay High Court · (1982) MhLj 658

Constitution of India, 1950 — Article 19, 19(1), 19(1)(f)

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High Courts27 Nov 1981Dismissed

Union of India (UOI) and Another Vs Jayashree and Others

Bombay High Court · (1982) ACJ 25

Motor Vehicles (Amendment) Act, 1969 — Section 62Motor Vehicles Act, 1939 — Section 110CCC

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High Courts27 Nov 1981

All India Reporter Ltd. and Another Vs Union of India

Bombay High Court · AIR 1982 Bom 41

Companies Act, 1956 — Section 214(1B)

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High Courts26 Nov 1981

Shankarlal Damodar and others Vs Gayabai Sheshrao Maratha and others

Bombay High Court · (1983) MhLj 670

Transfer of Property Act, 1882 — Section 68, 68(1), 68(1)(d), 69(1)

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High Courts25 Nov 1981Dismissed

Ramchandra Kashiram Neharia Vs Narayandas Vallabhdas and others

Bombay High Court · (1982) MhLj 354

Constitution of India, 1950 — Article 226, 227, 32Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts24 Nov 1981Dismissed

Gulam Mohamed Allarakha Vs Akbarbhai Sheikh Abdeallibhai and another

Bombay High Court · (1982) MhLj 757

Civil Procedure Code, 1908 (CPC) — Section 144, 145, 151, 154, 2(2)Constitution of India, 1950 — Article 227

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High Courts24 Nov 1981Allowed

State of Maharashtra and Others Vs Cycle Rickshaw Union

Bombay High Court · (1982) 2 BomCR 166

Bombay Public Conveyances Act, 1920 — Section 7Specific Relief Act, 1963 — Section 34Trade Unions Act, 1926 — Section 18

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High Courts24 Nov 1981

Sakhubai (Smt.) Gadekar and Others Vs Catherine Antoni Nicolas (Smt.) and Others

Bombay High Court · (1982) 1 BomCR 793

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99

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High Courts23 Nov 1981Allowed