High Courts16 Feb 1978Dismissed
Parsu Antu Bardeshkar Vs Tamas Shahu Bardeshkar
Bombay High Court · (1979) 81 BOMLR 359 : (1978) MhLj 572
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
COURT ARCHIVE
Bombay High Court judgments, 1978
321 judgments · page 16 of 17
High Courts16 Feb 1978
Flori Rodriques Vs Maxie Jerome Daniel Cabral
Bombay High Court · (1978) 80 BOMLR 150 : (1978) MhLj 627
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts15 Feb 1978
State of Maharashtra Vs Rasiklal K. Mehta and Others
Bombay High Court · (1978) CriLJ 809
Constitution of India, 1950 — Article 227
High Courts15 Feb 1978
Kamal Tukaram Chaudhari Vs Ramchandra Laxman Nagulde
Bombay High Court · (1979) 81 BOMLR 357 : (1978) MhLj 598
Hindu Marriage Act, 1955 — Section 10, 23, 25
High Courts14 Feb 1978Allowed
Dadoo Atmaram Patil and others Vs Raghunath Atmaram Patil and others
Bombay High Court · (1978) MhLj 739
Hindu Succession Act, 1956 — Section 2, 3, 3(1)(fj), 3(11)(j), 4
High Courts14 Feb 1978
Bajirao Domaji Shreerang and Others Vs Kashirao Ajabrao Deshmukh
Bombay High Court · AIR 1978 Bom 350 : (1978) MhLj 665
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 16, Order 21 Rule 2, 151, 2Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969 — Section 13, 18, 2, 2(12), 2(4)Specific Relief Act, 1963 — Section 28
High Courts14 Feb 1978
Om Rajnarain Shivpuri Vs R.M. Patil and Another
Bombay High Court · (1978) CriLJ 1432
Criminal Procedure Code, 1973 (CrPC) — Section 34, 420, 451
High Courts14 Feb 1978Allowed
Daddo Atmaram Patil and Others Vs Raghunath Atmaram Patil (Savant) and Others
Bombay High Court · AIR 1979 Bom 176 : (1980) 82 BOMLR 130 : (1978) MhLj 739
Hindu Succession Act, 1956 — Section 1, 12, 2, 3, 3(1)
High Courts14 Feb 1978
Malini Ganesh Tarlekar and Others Vs Hansraj Madhaorao Patil and Others
Bombay High Court · AIR 1979 Bom 230
Poona University Act, 1974 — Section 2, 2(23), 2(30), 2(31), 20
High Courts13 Feb 1978
Bharat Barrel and Drum Manufacturing Co. Pvt. Ltd. Vs The Municipal Corporation of Greater Bombay and Another
Bombay High Court · AIR 1978 Bom 369 : (1978) 80 BOMLR 218
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Companies (Amendment) Act, 1956 — Section 433, 434, 469Companies Act, 1913 — Section 186
High Courts10 Feb 1978
Murlidhar Yadav Patil Vs The State of Maharashtra
Bombay High Court · (1978) 80 BOMLR 90 : (1978) MhLj 609
Criminal Procedure Code, 1973 (CrPC) — Section 229, 235, 236, 313Penal Code, 1860 (IPC) — Section 408
High Courts10 Feb 1978Dismissed
The State of Maharashtra Vs Yashwantrao Dattatraya Rananavare
Bombay High Court · (1978) 80 BOMLR 91 : (1978) MhLj 698
Evidence Act, 1872 — Section 41
High Courts10 Feb 1978
Purshottam Bhagwant Sulakhe and Others Vs Suryakant Gopal Sulakhe
Bombay High Court · AIR 1978 Bom 303
Civil Procedure Code, 1882 — Section 257ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(3), 144, 47
High Courts09 Feb 1978
Ashok Hariba More Vs State of Maharashtra
Bombay High Court · (1978) 02 BOM CK 0024
Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959 — Rule 4(2)Bombay Prohibition Act, 1949 — Section 66(1), 85(1)(2)
High Courts09 Feb 1978Dismissed
Baban Alias Madhav Dagadu Dange Vs Parvatibai Dagadu Dange
Bombay High Court · (1978) 80 BOMLR 305 : (1978) MhLj 604
Criminal Procedure Code, 1973 (CrPC) — Section 125General Clauses Act, 1897 — Section 3Hindu Adoptions and Maintenance Act, 1956 — Section 12, 23, 4
High Courts08 Feb 1978
Praveen Dalpatrai Desai Vs Gangavishindas Rijharam Bajaj
Bombay High Court · (1978) 80 BOMLR 100 : (1978) MhLj 646
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245Penal Code, 1860 (IPC) — Section 420
High Courts08 Feb 1978Partly Allowed
Mohd. Muneer Mohammad Hayat Vs Yadav Narayan Adkar since deceased by his heirs Asrab Adkar and Others
Bombay High Court · (1978) 02 BOM CK 0015
High Courts08 Feb 1978
Keshav Dattu Patil Vs The State of Maharashtra
Bombay High Court · AIR 1978 Bom 289
Land Acquisition Act, 1894 — Section 11, 11(2), 18, 18(2), 26
High Courts07 Feb 1978
Mohamad Ismail Ansari Vs E.S.I.C. Bombay
Bombay High Court · (1979) 2 LLJ 168
Constitution of India, 1950 — Article 133Employees State Insurance Act, 1948 — Section 2(22), 2(9), 46, 46(1), 51
High Courts20 Jan 1978
The Union of India (UOI) and Others Vs The Elphinstone Spinning and Weaving Mills Co. Ltd.
Bombay High Court · (1978) 2 ELT 680
Central Excise Rules, 1944 — Rule 2, 8(1), 9A, 9A(1), 9A(2)Central Excises and Salt Act, 1944 — Section 3, 7, 8, 9, 9(1)Constitution of India, 1950 — Article 226