High Courts25 Apr 1978
Bhiwa Yeshwant Vs Regional Director, E.S.I. Corp. and Others
Bombay High Court · (1978) 80 BOMLR 361 : (1978) MhLj 589
Advocates Act, 1961 — Section 32, 45Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1
COURT ARCHIVE
Bombay High Court judgments, 1978
321 judgments · page 12 of 17
High Courts25 Apr 1978Allowed
Pradyut Natwarlal Shah Vs Suryakant N. Sangani and Others
Bombay High Court · AIR 1979 Bom 166 : (1978) 80 BOMLR 486 : (1979) MhLj 72
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 54, Order 21 Rule 60, Order 21 Rule 63, Order 21 Rule 97Constitution of India, 1950 — Article 141
High Courts25 Apr 1978
State of Maharashtra Vs Anderson Finn Kay Ove
Bombay High Court · (1978) CriLJ 1666
Criminal Procedure Code, 1973 (CrPC) — Section 428Dangerous Drugs Act, 1930 — Section 38
High Courts24 Apr 1978Allowed
Poona Contractors'' Co-Operative Bank Ltd. Vs Dattatraya Shankarrao Dhumal and another
Bombay High Court · (1978) MhLj 804
Maharashtra Co-operative Societies Act, 1960 — Section 149, 42, 42(5)(a), 42(b), 91
High Courts24 Apr 1978Allowed
Sitabai Jaltare and others Vs Masjid Nurun Mohalla Jingerwadi
Bombay High Court · (1978) MhLj 789
Bombay Public Trusts Act, 1950 — Section 56B, 86, 86(3), 86(3)(a)Civil Procedure Code, 1908 (CPC) — Section 2
High Courts24 Apr 1978Allowed
Sitabai Ramchandra Jaltare and Others Vs Masjid Nurun Mohalla Jingerwadi
Bombay High Court · AIR 1979 Bom 109 : (1978) MhLj 789
Bombay Public Trusts Act, 1950 — Section 56B, 56B(1), 86(3)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, 2Limitation Act, 1908 — Article 181
High Courts18 Apr 1978Dismissed
Hashmatrai Hiranand Sindhi and another Vs Tarachand Laxmichand Mohota and Others
Bombay High Court · (1978) MhLj 750
Transfer of Property Act, 1882 — Section 111, 113
High Courts18 Apr 1978Dismissed
Hashmatrai and Another Vs Tarachand and Others
Bombay High Court · AIR 1979 Bom 95 : (1978) MhLj 750
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1), Order 41 Rule 1, Order 41 Rule 33Transfer of Property Act, 1882 — Section 106, 111, 113
High Courts17 Apr 1978
Avaba Bajirao Nikam and Others Vs The State of Maharashtra
Bombay High Court · (1979) CriLJ 72
Criminal Procedure Code, 1973 (CrPC) — Section 143, 147, 148, 323
High Courts14 Apr 1978Allowed
Shafique Ahmed Vs Jayant Metals Corporation Bombay
Bombay High Court · AIR 1979 Bom 81 : (1978) 80 BOMLR 702
Presidency Small Cause Courts Act, 1882 — Section 4, 41, 50, 53, 53(1)
High Courts13 Apr 1978Allowed
Shivlingavva Irappa Birajdar Vs Yeshwantrao Hanmatrao Vorpetti
Bombay High Court · (1979) 81 BOMLR 353 : (1979) MhLj 117
High Courts11 Apr 1978
Kewal P. Kashyap Vs J.H. Jagtiani
Bombay High Court · AIR 1979 Bom 5
Civil Procedure Code, 1908 (CPC) — Section 151Presidency Towns Insolvency Act, 1909 — Section 10, 13(8), 7(1), 92Provincial Insolvency Act, 1920 — Section 14, 16
High Courts10 Apr 1978Allowed
Maharashtra State Road Transport Corporation Vs Prabhakar Kashinath Parate and another
Bombay High Court · (1978) MhLj 656
Industrial Disputes Act, 1947 — Section 10, 31(1), 33, 33(1)(a), 33(1)(b)
High Courts06 Apr 1978Dismissed
The Controller of Estate Duty Vs Shri Mohd. Ismail
Bombay High Court · (1978) 80 BOMLR 436
Estate Duty Act, 1953 — Section 10, 5, 64Partnership Act, 1932 — Section 14
High Courts04 Apr 1978Allowed
The State of Maharashtra Vs Vishwas Shripati Patil
Bombay High Court · (1978) 80 BOMLR 432 : (1978) MhLj 746
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 438, 439, 482
High Courts03 Apr 1978
Commissioner of Sales Tax Vs Indian Oil Corporation Ltd.
Bombay High Court · (1978) 41 STC 471
Bombay Sales Tax Act, 1959 — Section 2, 2(17), 2(26), 52(1), 61(1)
High Courts03 Apr 1978
Commissioner of Sales Tax Vs Joy Ice Cream
Bombay High Court · (1978) 42 STC 14
Bombay Sales Tax Act, 1959 — Section 11, 14, 2, 5, 61(1)
High Courts03 Apr 1978
Chhatru Shobraj Taleraj Vs The State of Maharashtra
Bombay High Court · (1978) 80 BOMLR 727 : (1978) MhLj 817
Constitution of India, 1950 — Article 134, 214, 215, 225Criminal Procedure Code, 1973 (CrPC) — Section 2, 393, 407, 482
High Courts31 Mar 1978
M.R. Joshi (H.U.F.) Vs Commissioner of Income Tax, Poona
Bombay High Court · (1979) 118 ITR 11
Income Tax Act, 1922 — Section 24(2)