COURT ARCHIVE

Bombay High Court judgments, 1979

403 judgments · page 7 of 21

High Courts20 Aug 1979

Gangadhar Vishnu Puranik, etc. Vs Anandji Jethabai and Co., etc.

Bombay High Court · AIR 1980 Bom 115

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 34 Rule 1, 36, 60, 64Presidency Towns Insolvency Act, 1909 — Section 52(2), 53, 54, 7, 85

High Courts18 Aug 1979Allowed

Tata Oil Mills Co. Ltd. Vs Assistant Collector of Central Excise and Others

Bombay High Court · (1989) 24 ECR 530

Central Excises and Salt Act, 1944 — Section 4

High Courts18 Aug 1979Dismissed

Antu Suklal Mali and another Vs Sheikh Ismail Sheikh Mehtab

Bombay High Court · (1980) MhLj 123

Constitution of India, 1950 — Article 227

High Courts17 Aug 1979Dismissed

In Re: State of Maharashtra

Bombay High Court · (1979) 08 BOM CK 0037

Prevention of Food Adulteration Act, 1954 — Section 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 16

High Courts17 Aug 1979Allowed

Genba Shankar and Others Vs State of Maharashtra

Bombay High Court · (1979) 08 BOM CK 0001

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34, 342

High Courts16 Aug 1979

Deva Dudhya Bhil Vs State of Maharashtra

Bombay High Court · (1979) 08 BOM CK 0020

Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 32, 45Penal Code, 1860 (IPC) — Section 302, 304, 320, 325, 338

High Courts14 Aug 1979

Sau. Nakabai Vs Mahadu Sakharam Adsule and Others

Bombay High Court · AIR 1980 Bom 208 : (1980) MhLj 105

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 30, 37, 39, 40Housing Repairs and Rent Act, 1954 — Section 12(1), 13(1), 14, 49(1)Transfer of Property Act, 1882 — Section 105, 106, 111

High Courts14 Aug 1979

Corporation of the City of Nagpur Vs Ramdas Mahadeorao Gulhane and Another

Bombay High Court · (1980) CriLJ 597

Bombay Shops and Establishments Act, 1948 — Section 52, 60

High Courts14 Aug 1979Allowed

Maharashtra State Road Transport Corporation, Nagpur Vs B.H. Satfale, Conductor and another

Bombay High Court · (1980) MhLj 197

Industrial Disputes Act, 1947 — Section 33, 33(1)(b), 33(2)(b)

High Courts13 Aug 1979

Mumbai Mazdoor Sabha Vs Bennet Coleman and Co. Limited and Others

Bombay High Court · (1980) 1 LLJ 112

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24(1)

High Courts10 Aug 1979Dismissed

Industrial Cables India Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (1991) 79 ECR 324

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 17

High Courts10 Aug 1979Dismissed

In Re: State of Maharashtra

Bombay High Court · (1979) 08 BOM CK 0032

Prevention of Food Adulteration Rules, 1955 — Rule 6

High Courts10 Aug 1979Dismissed

Mrs. R.D. Pandit Vs Vyajantimala Bali and others

Bombay High Court · (1980) MhLj 680

Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 91, 91(1)

High Courts09 Aug 1979Allowed

Abdul Sattar Abdul Rahim Vs Mulchand Upashya Koshti and others

Bombay High Court · (1979) MhLj 726

Constitution of India, 1950 — Article 227

High Courts08 Aug 1979Allowed

Fairozkhan Abdulla Deshmukh Vs State of Maharashtra

Bombay High Court · (1979) 08 BOM CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 408, 438

High Courts08 Aug 1979

Sanghvi Non-Ferrous Metal Industries Vs Union of India (UOI) and Others

Bombay High Court · (1979) 4 ELT 543

Central Excise Rules, 1944 — Rule 10AConstitution of India, 1950 — Article 226

High Courts08 Aug 1979

Vishwanath Maharudra Matkari Vs Jan Mohammed and Another

Bombay High Court · AIR 1982 Bom 30 : (1981) ILR (Bom) 1222

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92Contract Act, 1872 — Section 65, 72

High Courts06 Aug 1979Dismissed

Anandrao Namdeorao Jachak Vs State of Maharashtra and others

Bombay High Court · (1980) MhLj 661

Civil Procedure Code, 1908 (CPC) — Section 48Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 21, 21(1), 21(4), 33, 45

High Courts06 Aug 1979

Garware Synthetic Bristles Pvt. Ltd. Vs Union of India

Bombay High Court · (1990) 46 ELT 34

Constitution of India, 1950 — Article 226

High Courts06 Aug 1979

Tulsidas Kilachand Vs D.R. Chawla and Others

Bombay High Court · (1980) 122 ITR 458 : (1979) 4 TAXMAN 248

Wealth Tax Act, 1957 — Section 17(1), 17(1)(B)