Bombay High Court Judgments 1979

High Courts20 Dec 1979

Shukar Hanan Mutawali and Others Vs Malkappa and Others

Bombay High Court · AIR 1980 Bom 213 : (1980) MhLj 725

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 20 Rule 12Limitation Act, 1963 — Article 64, 65Transfer of Property Act, 1882 — Section 60, 83

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High Courts20 Dec 1979Allowed

Indubai Vs Govindrao

Bombay High Court · (1980) 82 BOMLR 605

Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 13

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High Courts20 Dec 1979

Greaves Cotton and Company Ltd. Vs Union of India

Bombay High Court · (1989) 25 ECR 489 : (1989) 43 ELT 263

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High Courts19 Dec 1979

Sunil Kumar Vs Commissioner of Income Tax, Vidarbha and Marathwada and Others

Bombay High Court · (1980) 82 BOMLR 607 : (1983) 139 ITR 880

Income Tax Act, 1961 — Section 143, 289

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High Courts18 Dec 1979Dismissed

Akbaralli Hasan Alli (by his heirs) Rukiyabai Akbaralli Hasanalli and Others Vs Ramchandra Narayan Karande (by his heirs) Lilabai Ramchandra Karande and Others

Bombay High Court · (1979) 12 BOM CK 0012

Transfer of Property Act, 1882 — Section 105, 106, 116

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High Courts14 Dec 1979

C.C. Industries and Others Vs H.N. Ray and Another

Bombay High Court · (1980) 6 ELT 442

Central Excise Rules, 1944 — Rule 10, 173J, 2(11), 210, 226Central Excises and Salt Act, 1944 — Section 11, 40, 40(2)

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High Courts13 Dec 1979

Kamalabai Champalal Sahu Vs Annapurnabai Sahu and another

Bombay High Court · (1980) MhLj 250

Hindu Succession Act, 1956 — Section 14(1), 15, 15(1), 16

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High Courts11 Dec 1979Allowed

Bhaurao Marotrao Manekar Vs State of Maharashtra

Bombay High Court · (1980) MhLj 445

Constitution of India, 1950 — Article 311, 311(1)Maharashtra Land Revenue Code, 1966 — Section 11(2), 13(4), 7(4), 9APenal Code, 1860 (IPC) — Section 161

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High Courts11 Dec 1979Dismissed

Gurudatta Housing Society Vs Maruti Bali Kokate

Bombay High Court · (1980) 82 BOMLR 397 : (1980) MhLj 619

Civil Procedure Code, 1908 (CPC) — Section 11, 96Criminal Procedure Code, 1973 (CrPC) — Section 110Land Acquisition Act, 1894 — Section 11, 18, 26, 30, 53

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High Courts11 Dec 1979

Pascoal D''Souza Vs Bombay Municipal Corporation and another

Bombay High Court · (1980) MhLj 416

Industrial Disputes Act, 1947 — Section 33C, 33C(2)Minimum Wages Act, 1948 — Section 15, 2, 20(1), 20(J), 3Payment of Wages Act, 1936 — Section 15, 15(1), 15(1)

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High Courts11 Dec 1979Dismissed