High Courts24 Sept 1979
Harbansingh Kripalsingh Vs M.K. Chakarborty and Another
Bombay High Court · (1979) 09 BOM CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245(1), 379(1), 379(2), 482Customs Act, 1962 — Section 108, 135(1)
COURT ARCHIVE
Bombay High Court judgments, 1979
403 judgments · page 4 of 21
High Courts24 Sept 1979Allowed
Mehendra Kumar Kakani Vs State of Maharashtra
Bombay High Court · (1979) 09 BOM CK 0017
Evidence Act, 1872 — Section 63Penal Code, 1860 (IPC) — Section 161, 165APrevention of Corruption Act, 1988 — Section 4, 4(2)
High Courts21 Sept 1979Allowed
Govind Krishna Jadhav Vs State of Maharashtra
Bombay High Court · (1980) 82 BOMLR 173 : (1980) MhLj 72
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts21 Sept 1979
Ganpat Raoji Suryavanshi Vs State of Maharashtra
Bombay High Court · (1980) MhLj 60
Criminal Procedure Code, 1973 (CrPC) — Section 293, 294
High Courts20 Sept 1979
Controller of Estate Duty, Pune Vs R.G. Deshmukh
Bombay High Court · (1980) 124 ITR 273 : (1980) 3 TAXMAN 260
Estate Duty Act, 1953 — Section 24
High Courts20 Sept 1979
Balaji Ulhas Agrawal Vs State of Maharashtra and Others
Bombay High Court · (1979) 09 BOM CK 0041
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 3
High Courts20 Sept 1979
Mohiuddin Tayab Sony Vs The State of Maharashtra and Another
Bombay High Court · (1980) CriLJ 1040 : (1980) MhLj 742
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12A, 7(1)(b)
High Courts20 Sept 1979Allowed
Sadguna Chimanlal Shah and another Vs New Sagar Darshan Co-operative Housing Society Limited, Bombay and others
Bombay High Court · (1980) MhLj 203
Maharashtra Co-operative Societies Act, 1960 — Section 164, 91
High Courts20 Sept 1979
P.M. Rawal and Another Vs Controller of Estate Duty, Bombay City-I
Bombay High Court · (1980) 124 ITR 181 : (1980) 3 TAXMAN 171
Estate Duty Act, 1953 — Section 10, 22
High Courts19 Sept 1979
Rama Bhopya Teli Vs Naimunnisa Naimunbi
Bombay High Court · AIR 1980 Bom 247 : (1980) MhLj 82
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100, 100(2), 101, 102Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Mamlatdars Court Act, 1906 — Section 36, 5(3), 5(4), 7
High Courts18 Sept 1979Dismissed
Gunabai Raithurkar Vs Kumari Ujwala Sujansingh Jadhavrao n/j Laxmibai S. Jadhav and Others
Bombay High Court · (1979) 09 BOM CK 0025
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 25, 25(1), 25(2), 29, 43AConstitution of India, 1950 — Article 227
High Courts18 Sept 1979
Chetan B. Thadani Vs Union of India and Others
Bombay High Court · (1983) ECR 630 : (1987) 30 ELT 287
Central Excises and Salt Act, 1944 — Section 4Constitution of India, 1950 — Article 226
High Courts17 Sept 1979Allowed
Baburao Chanappa Chakote and another Vs Brihmadeo Krishnat Mane and others
Bombay High Court · (1980) MhLj 75
Maharashtra Co-operative Societies Act, 1960 — Section 12, 2, 2(9), 22, 73G
High Courts17 Sept 1979Dismissed
Vasant Balwant Mohite and others Vs Shakun B. Dhote and others
Bombay High Court · (1980) MhLj 347
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(3A)Evidence Act, 1872 — Section 106
High Courts14 Sept 1979Dismissed
Ukunda Deoba Korpe Vs Rama Sabla Dhangar
Bombay High Court · (1980) MhLj 254
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 15(1)
High Courts14 Sept 1979
Controller of Estate Duty, Bombay City II Vs Shantilal Mulchand and Others
Bombay High Court · (1980) 14 CTR 41 : (1980) 124 ITR 175 : (1980) 3 TAXMAN 172
Estate Duty Act, 1953 — Section 10
High Courts13 Sept 1979
Khatijabai Abdulla Soomar Vs Controller of Estate Duty
Bombay High Court · (1980) 3 TAXMAN 137
Estate Duty Act, 1953 — Section 10, 64(1)
High Courts13 Sept 1979
Pidilite Industries Pvt. Ltd. and Others Vs Government of India and Others
Bombay High Court · (1983) ECR 728 : (1983) 12 ELT 46
Central Excises and Salt Act, 1944 — Section 3
High Courts13 Sept 1979
Khatijabai Abdulla Soomar Vs Controller of Estate Duty, Bombay
Bombay High Court · (1980) 15 CTR 126 : (1980) 124 ITR 160 : (1979) 3 TAXMAN 137
Estate Duty Act, 1953 — Section 10
High Courts13 Sept 1979
Vasant Tatoba Hargude and Others Vs Dikkaya Muttaya Pujari
Bombay High Court · AIR 1980 Bom 341 : (1980) MhLj 229
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 13, 13(1), 14Constitution of India, 1950 — Article 141Transfer of Property Act, 1882 — Section 52