COURT ARCHIVE

Bombay High Court judgments, 1979

403 judgments · page 8 of 21

High Courts03 Aug 1979Dismissed

Shankar Savanta Bandagar Vs Sonabai Rau Kamalakar and Others

Bombay High Court · (1979) 08 BOM CK 0021

Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 28, 4, 7Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(G), 32(O)

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High Courts03 Aug 1979Dismissed

Anandrao Namdeo Jachak Vs State of Maharashtra and Others

Bombay High Court · (1980) MhLj 661

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 21, 21(1), 45(2)

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High Courts02 Aug 1979

Raghavendra Vasantrao Deshpande and Others Vs Agricultural Produce Market Committee and Others

Bombay High Court · AIR 1980 Bom 392 : (1980) MhLj 423

Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 28, 6Maharashtra Agricultural Produce Marketing (Regulation) (Amendment) Act, 1971 — Section 13(1)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13, 14, 14(2), 14(4), 31

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High Courts02 Aug 1979Dismissed

Dattu Thakye Patil and Others Vs State of Maharashtra

Bombay High Court · (1980) MhLj 522

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 439, 439(1)

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High Courts02 Aug 1979

Sitaram Hari Salunkhe Vs Laxman Rambodh Dubey and Another

Bombay High Court · AIR 1980 Bom 55

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 100(3), Order 21 Rule 101, 122, 141Presidency Small Cause Courts Act, 1882 — Section 41, 43, 48, 9Presidency Small Cause Courts Rules, 1948 — Rule 1(2)

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High Courts02 Aug 1979

General Films Distributors Ltd. Vs Union of India and Another

Bombay High Court · (1984) 17 ELT 68

Constitution of India, 1950 — Article 299

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High Courts01 Aug 1979Dismissed

State of Maharashtra Vs Ratanshi Shamji and Others

Bombay High Court · (1979) 08 BOM CK 0024

Prevention of Food Adulteration Act, 1954 — Section 2, 7

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High Courts01 Aug 1979Allowed

Banwarilal Maliram Kanodia Vs Laxminarayan and Another

Bombay High Court · (1979) 08 BOM CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 420

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High Courts01 Aug 1979

Rajmal Chhotelal Jain Vs Uttam Isnaji Ingole

Bombay High Court · (1980) MhLj 112

Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106, 117

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High Courts31 Jul 1979

Sitaram Hari Salunkhe Vs Laxman Rambodh Dubey and another

Bombay High Court · (1979) MhLj 864

Civil Procedure Code, 1908 (CPC) — Section 122, 141, 9Presidency Small Cause Courts Act, 1882 — Section 41, 43, 48, 61, 9

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High Courts31 Jul 1979

Gateway Auto Services, Bombay Vs Regional Director, E.S.I.C. and Another

Bombay High Court · (1981) 42 FLR 116 : (1980) 2 LLJ 255 : (1980) MhLj 339

Partnership Act, 1932 — Section 2(12), 45B

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High Courts30 Jul 1979

Arunkumar Surajmal Jain Vs Chandanbai Rupchandsa Jain and Others

Bombay High Court · (1980) CriLJ 601

Criminal Procedure Code, 1973 (CrPC) — Section 125, 488(6)

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High Courts30 Jul 1979Dismissed

Bombay Union Dyeing and Bleaching Mills Vs Narayan Tukaram More and another

Bombay High Court · (1980) MhLj 171

Bombay Industrial Relations Act, 1946 — Section 35, 40Industrial Disputes Act, 1947 — Section 2(kkk), 25B, 25C, 25F, 25FPayment of Gratuity Act, 1972 — Section 2, 2(c), 2(c), 2(e), 4

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High Courts26 Jul 1979