COURT ARCHIVE

Bombay High Court judgments, 1979

403 judgments · page 3 of 21

High Courts18 Oct 1979

The State of Maharashtra Vs Mahadeo Pandharinath Dhole and Others

Bombay High Court · AIR 1980 Bom 348

Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 16, 17Maharashtra Regional and Town Planning Act, 1966 — Section 127, 128, 31, 38, 50

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High Courts17 Oct 1979Allowed

Materials Handling Engg. Co. Vs M.G. Waknis, Superintendent of Central Excise and Others

Bombay High Court · (1989) 22 ECR 474

Constitution of India, 1950 — Article 226

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High Courts16 Oct 1979

Radhakrishna Ramnarain Private Ltd. Vs Chief Controller of Imports and Exports and Others

Bombay High Court · (1982) 10 ELT 182

Constitution of India, 1950 — Article 226Export (Quality Control and Inspection) Act, 1963 — Section 6, 7

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High Courts15 Oct 1979

Vijay Pundalik Sagwekar and Others Vs State of Maharashtra

Bombay High Court · (1979) 10 BOM CK 0001

Penal Code, 1860 (IPC) — Section 302, 324, 34

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High Courts12 Oct 1979

Commissioner of Income Tax (Central) Vs Piramal Spinning and Weaving Mills Ltd.

Bombay High Court · (1980) 124 ITR 408

Income Tax Act, 1961 — Section 256(2), 35B

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High Courts11 Oct 1979

Yesho Nathu Mahajan and Another Vs The State of Maharashtra and Others

Bombay High Court · AIR 1980 Bom 221

Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 4(1), 5

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High Courts09 Oct 1979

Commissioner of Income Tax, Bombay City-iv Vs Excel Industries Ltd.

Bombay High Court · (1980) 14 CTR 44 : (1980) 122 ITR 995 : (1979) 4 TAXMAN 89

Income Tax Act, 1961 — Section 256(2)

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High Courts09 Oct 1979

Vijay Ramchandra Bhuwania Vs Collector of Customs

Bombay High Court · (1989) 42 ELT 396

Central Excise Rules, 1944 — Rule 174

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High Courts05 Oct 1979

Abdul Jaffar Abdul Sattar Vs Union of India (UOI) and Others

Bombay High Court · (1983) ECR 639

Constitution of India, 1950 — Article 226

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High Courts05 Oct 1979

Balkrishna Tukaram Shikhare Vs Madhukar Ramchandra Pawar

Bombay High Court · (1979) 10 BOM CK 0005

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70B, 74Constitution of India, 1950 — Article 227Maharashtra Land Revenue Code, 1966 — Section 322

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High Courts04 Oct 1979

Bhagwan since deceased by his heirs Vs Babanrao Kasar and Another

Bombay High Court · (1979) 10 BOM CK 0009

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High Courts04 Oct 1979

Ramchandra Shewchandray and Sons Pvt. Ltd. and Another Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (1979) 10 BOM CK 0008

Bombay Town Planning Act, 1954 — Section 51

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High Courts03 Oct 1979

Nandkuwarbai M. Patil Vs P.N. Shahane and Others

Bombay High Court · (1979) 10 BOM CK 0015

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High Courts03 Oct 1979Dismissed

Union of India (UOI) and Another Vs Kanti Oil Mills

Bombay High Court · (1979) 10 BOM CK 0014

Foreign Exchange Regulation Act, 1947 — Section 5(1)

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High Courts02 Oct 1979

Ramchand Bhojraj Vs Ex Parte: Ramchand Hoodraj

Bombay High Court · AIR 1980 Bom 130

Maharashtra Debt Relief Act, 1975 — Section 2(O), 4

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High Courts02 Oct 1979Dismissed

Vinayak Ramchandra Chatre and others Vs Pandurang Ganaji Khatkar and another

Bombay High Court · (1980) MhLj 365

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 36, 38

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High Courts28 Sept 1979

Doma and Another Vs The State of Maharashtra

Bombay High Court · (1981) CriLJ 653

Penal Code, 1860 (IPC) — Section 161, 21(8), 34

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High Courts27 Sept 1979

Controller of Estate Duty, Bombay City-I Vs General Manager, Bank of India

Bombay High Court · (1980) 18 CTR 187 : (1981) 131 ITR 626

Estate Duty Act, 1953 — Section 10

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High Courts26 Sept 1979

Ramnath Nandlal Dhoot and Co. and Another Vs B.R. Shroti and Others

Bombay High Court · AIR 1980 Bom 387

Bombay High Court (Original Side) Rules, 1980 — Rule 174Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 13 Rule 1, Order 13 Rule 2, Order 13 Rule 2(1)

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High Courts24 Sept 1979Dismissed

Ashokgir Rajangir Gosawi and others Vs Shankarrao Jairam Ghose and another

Bombay High Court · (1980) MhLj 816

Bombay Public Trusts Act, 1950 — Section 17, 18, 19, 20, 21

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