High Courts13 Sept 1978Allowed
Master Arjun Fatchand Govindani Vs Balshil Gulati and Another
Bombay High Court · (1978) 09 BOM CK 0024
Motor Vehicles Act, 1939 — Section 110A
COURT ARCHIVE
Bombay High Court judgments, 1978
321 judgments · page 4 of 17
High Courts13 Sept 1978
Shagwan Sonaji Ambhure Vs The State of Maharashtra
Bombay High Court · (1979) 81 BOMLR 437
Constitution of India, 1950 — Article 226, 227
High Courts13 Sept 1978
Bhagwan Sonaji Ambhure Vs State of Maharashtra and others
Bombay High Court · (1979) MhLj 476
Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 17, 18, 19, 20
High Courts13 Sept 1978Dismissed
Delta Products (Pvt.) Ltd. Vs Industrial Credit and Investment Corporation of India Ltd. and Others
Bombay High Court · (1978) 09 BOM CK 0009
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2, 151, 152
High Courts12 Sept 1978
District Judge, Pune Vs Vasant Shankar Mahagaonkar, Ex-Police Prosecutor
Bombay High Court · (1987) MhLj 625
Advocates Act, 1961 — Section 50Penal Code, 1860 (IPC) — Section 161
High Courts12 Sept 1978Dismissed
Jagdish Krishna Kapur Vs Vachha and Co. and another
Bombay High Court · (1978) MhLj 767
Limitation Act, 1963 — Section 12, 12(2)
High Courts12 Sept 1978
District Judge Vs Peader M.
Bombay High Court · (1987) 89 BOMLR 324
Advocates Act, 1961 — Section 50, 55Penal Code, 1860 (IPC) — Section 161
High Courts12 Sept 1978Dismissed
Jagdish Krishna Kapur Vs Vachha and Co. and Another
Bombay High Court · AIR 1979 Bom 33 : (1978) MhLj 767
Limitation Act, 1963 — Section 12, 12(2)
High Courts12 Sept 1978
Kantilal Nanchand and Co. Vs S.C. Roy, Addl. Collr. (P), C. Ex, Bombay
Bombay High Court · (1978) 09 BOM CK 0004
Customs Act, 1962 — Section 11, 11, 11D(2), 11H
High Courts11 Sept 1978Dismissed
The Nagpur Hotel Owners Association and Others Vs The Corporation of the City of Nagpur and Another
Bombay High Court · AIR 1979 Bom 190
City of Nagpur Corporation Act, 1948 — Section 2, 237, 415(35)Constitution of India, 1950 — Article 254Prevention of Food Adulteration Act, 1954 — Section 10, 11, 12, 13, 23
High Courts11 Sept 1978Allowed
Paikanna Vithoba Mamidwar and Another Vs Laxminarayan Sukhdeo Dalya and Another
Bombay High Court · AIR 1979 Bom 298 : (1979) 81 BOMLR 501 : (1979) MhLj 149
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1
High Courts11 Sept 1978
Saheblal Chandbhai Vs Chandanmal Kundanmal
Bombay High Court · AIR 1979 Bom 295
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 31D, 32R, 33A, 33B
High Courts04 Sept 1978
Mrs. Bayadabai Vs The State of Maharashtra
Bombay High Court · (1979) CriLJ 528
Penal Code, 1860 (IPC) — Section 325
High Courts04 Sept 1978Allowed
Sagunabai Lahanu Shende Vs Patru Goma Lengure and others
Bombay High Court · (1979) MhLj 18
Criminal Procedure Code, 1973 (CrPC) — Section 249, 256, 378, 378(4), 378(5)Limitation Act, 1963 — Section 10, 11, 12, 13, 14Penal Code, 1860 (IPC) — Section 109, 323, 34, 354, 447
High Courts04 Sept 1978
Navjeevan Chit Fund Pvt. Ltd. Vs Rupchand Bhatia and Others
Bombay High Court · (1978) 09 BOM CK 0008
Maharashtra Debt Relief Act, 1975 — Section 22
High Courts02 Sept 1978
B.M.K. Industries Private Limited Vs Employees'' State Insurance Corpn. and others
Bombay High Court · (1979) MhLj 202
Constitution of India, 1950 — Article 14, 19, 31Employees State Insurance Act, 1948 — Section 1(3), 2, 2(1), 40, 41
High Courts01 Sept 1978
Jagdishprasad Kesarmal Sabu Vs Dharamdas Tharumal Hasnani and Another
Bombay High Court · AIR 1980 Bom 42 : (1979) 81 BOMLR 536
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 109
High Courts01 Sept 1978Partly Allowed
Punja C. Dhotrale Vs Vithoba L. Dhotrale
Bombay High Court · (1978) 09 BOM CK 0022
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1
High Courts31 Aug 1978Allowed
Juliana Margarida Coelho by C.A. Peter Coelho Vs Makarand Shankar Parnaik
Bombay High Court · (1978) 08 BOM CK 0032
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 11(4), 11(5), 29, 29(1)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts30 Aug 1978
Municipal Corporation of Greater Bombay Vs N.L. Abhyankar and Others
Bombay High Court · (1979) 2 LLJ 258
Bombay Industrial Relations Act, 1946 — Section 42, 42(1), 42(2), 42(3), 42(4)Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 23, 25, 7, 7(1), 7(2)