High Courts03 Sept 1976Dismissed
Bajirao Baliram Mali Vs The State of Maharashtra
Bombay High Court · (1977) 79 BOMLR 189
Constitution of India, 1950 — Article 14, 21, 22, 226, 352General Clauses Act, 1897 — Section 21
COURT ARCHIVE
Bombay High Court judgments, 1976
345 judgments · page 6 of 18
High Courts03 Sept 1976
Kundlik Tukaram Fatangale Vs The State of Maharashtra
Bombay High Court · AIR 1977 Bom 83 : (1976) MhLj 825
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 2, 4, 4(1), 6
High Courts02 Sept 1976Allowed
Hanmant Kallappa Bhandare Vs The Food Inspector, Poona Municipal Corporation
Bombay High Court · (1977) 79 BOMLR 181 : (1977) MhLj 1
Constitution of India, 1950 — Article 276Government of India Act, 1935 — Section 142APrevention of Food Adulteration Act, 1954 — Section 11, 16
High Courts02 Sept 1976
Sadanand Khanchand and Another Vs The State of Maharashtra and Another
Bombay High Court · (1977) CriLJ 1341
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts01 Sept 1976
Rukhsana Parvin Vs Shaikh Mohomed Hussein Mohomed Akbar
Bombay High Court · (1977) 79 BOMLR 123 : (1977) MhLj 231
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128
High Courts01 Sept 1976
Rukhsana Parvin Vs Shaikha Mohad. Hussein and Others
Bombay High Court · (1977) CriLJ 1041
Criminal Procedure Code, 1973 (CrPC) — Section 127(3)(b)
High Courts01 Sept 1976
Ganesh Shankar Kulkarni Vs Janakibai Krishnaji Kulkarni and Others
Bombay High Court · AIR 1977 Bom 269
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 4, 80Limitation Act, 1908 — Section 14, 14(2), 2(7), 4Transfer of Property Act, 1882 — Section 41
High Courts26 Aug 1976
Kisan Baban Raut Vs The Collector, Akola and Others
Bombay High Court · AIR 1977 Bom 85 : (1976) MhLj 747
District Municipalities Act — Section 27(17)Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 10(1), 11(2), 49, 57(1), 64
High Courts24 Aug 1976
R.B. Shirke Brothers Vs Ratnagiri Municipal Borough
Bombay High Court · AIR 1978 Bom 25
Bombay Municipal Boroughs Act, 1925 — Section 73(1)
High Courts24 Aug 1976Allowed
D.H. Maniar Vs Waman Laxman Kudav
Bombay High Court · (1976) 78 BOMLR 533
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 5Civil Procedure Code, 1908 (CPC) — Section 115Easements Act, 1882 — Section 52, 62, 63
High Courts20 Aug 1976
Cajitan A. D''Souza and Another Vs The State of Maharashtra and Others
Bombay High Court · (1977) CriLJ 2032
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 146
High Courts20 Aug 1976Dismissed
Cajitan A. D''souza Vs The State
Bombay High Court · (1977) 79 BOMLR 175
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 140, 143, 145, 146
High Courts19 Aug 1976
Kamalabai and others Vs State of Maharashtra and others
Bombay High Court · (1977) MhLj 450
Hindu Succession Act, 1956 — Section 8Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 3, 3(3)(c)(ii)
High Courts19 Aug 1976
Kamalabai and Others Vs The State of Maharashtra and Others
Bombay High Court · AIR 1978 Bom 26 : (1977) 79 BOMLR 370 : (1977) ILR (Bom) 2459 : (1977) MhLj 450
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 3, 3(3), 8
High Courts18 Aug 1976
Bhalchandra Gangadhar Ghate Vs Pralhad Saduji Raghute and Others
Bombay High Court · (1977) CriLJ 1490 : (1976) MhLj 711
Contempt of Courts Act, 1971 — Section 12
High Courts17 Aug 1976
Keshavji Raisee Vs V.M. Patil and Another
Bombay High Court · (1977) CriLJ 885
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(i)
High Courts17 Aug 1976
Keshavji Raisee Vs Shri V.M. Patil
Bombay High Court · (1978) 80 BOMLR 186 : (1977) MhLj 8
Constitution of India, 1950 — Article 227Prevention of Food Adulteration Act, 1954 — Section 16, 19, 2, 20A, 7
High Courts17 Aug 1976Dismissed
Rajesaheb Karbhari Kupkar Vs The State
Bombay High Court · (1978) 80 BOMLR 175
Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 23, 4, 6
High Courts16 Aug 1976Allowed
Bhimashankar and others Vs State of Maharashtra
Bombay High Court · (1976) MhLj 719
Constitution of India, 1950 — Article 136, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(1), 12, 33, 44
High Courts16 Aug 1976Dismissed
State of Maharashtra Vs Mahipati Krishna Ingavale
Bombay High Court · (1977) MhLj 306
Criminal Procedure Code, 1973 (CrPC) — Section 377, 377(1), 377(2), 378, 378(1)