High Courts24 Jul 1978Allowed
Ch. S. Rao Vs Prabhudas S. Budhwani
Bombay High Court · (1978) 80 BOMLR 685
COMPANIES ACT, 1956 — Section 446, 458A
COURT ARCHIVE
Bombay High Court judgments, 1978
321 judgments · page 8 of 17
High Courts21 Jul 1978
Hargovind Dharamsey and Co. and others Vs Ruby and Co.
Bombay High Court · AIR 1979 Bom 89
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15(1), 15(11)Presidency Towns Insolvency Act, 1909 — Section 17
High Courts20 Jul 1978
The Trustees of the Port of Bombay Vs Natwarlal Parekh
Bombay High Court · (1979) 81 BOMLR 373 : (1978) MhLj 870
Employees Compensation Act, 1923 — Section 12, 13, 19, 3, 30
High Courts19 Jul 1978Dismissed
State of Maharashtra Vs Ramdayal Ramchandra Bangad
Bombay High Court · (1978) 07 BOM CK 0037
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 17, 22
High Courts19 Jul 1978
Vinayak Purushottam Kalantre Vs Vikram Balwantrao Deshmukh and Others
Bombay High Court · (1979) CriLJ 71
Criminal Procedure Code, 1973 (CrPC) — Section 94Penal Code, 1860 (IPC) — Section 34, 408, 420
High Courts18 Jul 1978Dismissed
Chandak and Company, Nagpur Vs Deokaran Kanaiyalal
Bombay High Court · (1979) MhLj 350
Forward Contracts (Regulation) Act, 1952 — Section 11, 15, 15(1)
High Courts18 Jul 1978Dismissed
State of Maharashtra Vs Bashir Ahmed Osman and Another
Bombay High Court · (1978) 07 BOM CK 0010
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts17 Jul 1978
Bhoorsingh Palasingh Vs Kesumal Aratmal and Others
Bombay High Court · AIR 1979 Bom 143 : (1979) 81 BOMLR 333
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 17, 19, 19(1), 20(1), 24
High Courts17 Jul 1978
Standard Batteries Ltd. Vs Casings (India) Pvt. Ltd.
Bombay High Court · (1979) 81 BOMLR 331
Arbitration Act, 1940 — Section 20, 41
High Courts15 Jul 1978Dismissed
State of Maharashtra Vs Shrinivas Subrao Shenvi
Bombay High Court · (1978) 07 BOM CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 241Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 16(1A), 16A, 2
High Courts15 Jul 1978Allowed
Narottamdas Bhau Vs Regional Director, Employees'' State Insurance Corporation, Bombay-5
Bombay High Court · (1979) MhLj 641
Employees State Insurance Act, 1948 — Section 19A, 2(12), 2(9), 2(9), 2(9)(i)
High Courts14 Jul 1978Dismissed
Century Spg. and Mfg. Co. Ltd. Vs Employees'' State Insurance Corporation, Bombay
Bombay High Court · (1979) MhLj 144
Employees State Insurance Act, 1948 — Section 29, 66, 82(2), 82(2)Factories Act, 1948 — Section 21(1)(iv)(c)General Clauses Act, 1897 — Section 6
High Courts14 Jul 1978
Jaswantlal Harjivandas Dholakia Vs The State of Maharashtra
Bombay High Court · (1978) 80 BOMLR 411 : (1978) MhLj 672
Criminal Procedure Code, 1973 (CrPC) — Section 427, 428Prisons Act, 1894 — Section 27, 3
High Courts14 Jul 1978
Jaswantlal Harjivandas Dholakia Vs State of Maharashtra
Bombay High Court · (1979) CriLJ 971
Criminal Procedure Code, 1973 (CrPC) — Section 428
High Courts12 Jul 1978Dismissed
H.W. Pendarkar Vs Maharashtra State Electricity Board
Bombay High Court · (1978) 07 BOM CK 0039
Bombay Civil Services Rules, 1959 — Rule 161Constitution of India, 1950 — Article 226, 227Maharashtra State Electricity Board Employees Service Regulations, 1995 — Regulation 17, 7
High Courts12 Jul 1978
Ananda and Others Vs State of Maharashtra
Bombay High Court · (1978) 07 BOM CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 360(3), 360(4)Penal Code, 1860 (IPC) — Section 323, 451, 504Probation of Offenders Act, 1958 — Section 6
High Courts12 Jul 1978
Lakshmi Vishnu Textile Mills Vs P.S. Mavlankar
Bombay High Court · (1979) 38 FLR 378 : (1979) 1 LLJ 443
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25FPayment of Gratuity Act, 1972 — Section 1(3), 2, 4(1), 4(2), 4(3)
High Courts11 Jul 1978Dismissed
Anthony Lobo Vs C.M. Merchant
Bombay High Court · (1978) 07 BOM CK 0032
Employees Compensation Act, 1923 — Section 2, 22, 30Succession Act, 1925 — Section 42
High Courts11 Jul 1978Dismissed
Shahul Hamid Ismail Shahbendray Patel Vs Shri R.D. Pradhan
Bombay High Court · (1978) 80 BOMLR 440
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 8Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 108
High Courts11 Jul 1978
Delux Silk Traders Vs Satyanarayan Mahendrakumar and Others
Bombay High Court · AIR 1979 Bom 149
Arbitration Act, 1940 — Section 2, 32