High Courts20 Jul 1979
Vithal Kondhalkar Vs State of Maharashtra and Others
Bombay High Court · (1979) 07 BOM CK 0031
Bombay Inferior Villages Watans Abolition Act, 1958 — Section 5, 5(3), 6, 9Maharashtra Land Revenue Code, 1966 — Section 37, 59
COURT ARCHIVE
Bombay High Court judgments, 1979
403 judgments · page 9 of 21
High Courts19 Jul 1979Allowed
Shri Vijaysinh Virchand Vs S.K. Bhardwaj, Asstt. Collector of Central Excise and Others
Bombay High Court · (1980) CENCUS 422
Central Excises and Salt Act, 1944 — Item 15A
High Courts19 Jul 1979Allowed
Vijaysinh Virchand Vs S.K. Bhardwaj, Assistant Collector of Central Excise and Others
Bombay High Court · (1989) 22 ECR 477
Central Excises and Salt Act, 1944 — Item 15A(2), Item 59
High Courts19 Jul 1979
S.S. Muley Vs J.R.D. Tata and Others
Bombay High Court · (1980) 2 LLJ 1
Constitution of India, 1950 — Article 14, 16, 311
High Courts18 Jul 1979
Mill Stores Trading Co. of India P. Ltd. Vs J.B. Panchal, Income Tax Officer and Another
Bombay High Court · (1979) 07 BOM CK 0034
Excess Profits Tax Act, 1940 — Section 10A, 15
High Courts18 Jul 1979
Victoria Jubilee Technical Institute Vs K.S. Naik, Regional P.F. Commissioner, Maharashtra and Others
Bombay High Court · (1980) 1 LLJ 254
Constitution of India, 1950 — Article 226Employees Provident Fund and Family Pension Act, 1952 — Section 17
High Courts18 Jul 1979Dismissed
Abdul Aziz Sk. Ismail Choudhari and another Vs Sk. Ahmed Sk. Ameer and others
Bombay High Court · (1980) MhLj 25
Bombay Public Trusts Act, 1950 — Section 1, 41A, 41D, 41E, 47Civil Procedure Code, 1908 (CPC) — Section 38, 92
High Courts17 Jul 1979
Vijay Jethalal Shah Vs Laja Nandlal Raheja and Another
Bombay High Court · AIR 1980 Bom 76
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Presidency Towns Insolvency Act, 1909 — Section 13(2), 9Succession Act, 1925 — Section 214
High Courts17 Jul 1979
Nabi Mohamad Chand Husain and Others Vs State of Maharashtra
Bombay High Court · (1980) CriLJ 860
Criminal Procedure Code, 1973 (CrPC) — Section 162(2)Evidence Act, 1872 — Section 17, 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 326, 506
High Courts16 Jul 1979
Harshavardhan Shrinivas Potnis Vs Mahadu Pundalik Gangurde
Bombay High Court · AIR 1980 Bom 198 : (1981) 83 BOMLR 59 : (1980) MhLj 359
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 31(1), 31(2), 31(3)
High Courts16 Jul 1979
Karendra Kumar and Co. Vs S.D. Shahapurkar
Bombay High Court · (1989) 22 ECR 565 : (1989) 42 ELT 381
High Courts13 Jul 1979
General Spares Industries Pvt. Ltd. Vs Union of India
Bombay High Court · (1989) 23 ECR 251 : (1989) 43 ELT 52
High Courts12 Jul 1979
Sarabhai M. Chemicals (S.M. Chemicals and Electronics) Limited Vs M.S. Ajmere and Another
Bombay High Court · (1980) 1 LLJ 295 : (1979) MhLj 903
Constitution of India, 1950 — Article 226, 227
High Courts12 Jul 1979
Ferdinand Aloysius Francis Miranda Vs The State of Maharashtra and Others
Bombay High Court · AIR 1980 Bom 34
Bombay Land Requisition Act, 1948 — Section 9, 9(3), 9(4)Constitution of India, 1950 — Article 226
High Courts11 Jul 1979
Kashinath Bhimanna Ghante and Others Vs State of Maharashtra and Another
Bombay High Court · AIR 1980 Bom 132
Essential Commodities Act, 1955 — Section 3, 3(2), 6
High Courts11 Jul 1979
Martin and Harris and Others Vs State of Maharashtra
Bombay High Court · (1979) 07 BOM CK 0032
Bombay Land Requisition Act, 1948 — Section 4(3), 6(4)
High Courts11 Jul 1979
The Tata Oil Mills Company Ltd. Vs Superintendent, Central Excise and Another
Bombay High Court · (1983) ECR 648
Central Excises and Salt Act, 1944 — Section 3
High Courts11 Jul 1979
Ramkrishna Sawalaram Redkar Vs State of Maharashtra
Bombay High Court · (1980) CriLJ 254
Criminal Procedure Code, 1973 (CrPC) — Section 309
High Courts10 Jul 1979Allowed
Shravan Ganpat Randhir Vs State of Maharashtra
Bombay High Court · (1979) 07 BOM CK 0033
Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959 — Rule 4, 5Bombay Prohibition Act, 1949 — Section 66(1), 66(2), 85, 85(1)
High Courts10 Jul 1979
K.V. Sundaram and another Vs Raj Rajeshwari Co-op. Housing Society Ltd. and others
Bombay High Court · (1980) MhLj 4
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 13, 149, 149(11), 149(9), 150