High Courts30 Dec 1980
V.M. Salgaocar and Brother Pvt. Ltd. and others Vs K.C. Lahiri, Assistant Collector of Customs and Central Excise, Marmagoa and others
Bombay High Court · (1982) 10 ELT 322
Customs Act, 1962 — Section 2(21)
COURT ARCHIVE
Bombay High Court judgments, 1980
335 judgments · page 1 of 17
High Courts19 Dec 1980
Vinnakota Venkata Krishna Sharma and Others, Alikilathu Skaria Ninan and Devdasan Ezekiel Pillay Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (1980) 12 BOM CK 0030
Bombay Municipal Corporation Act, 1888 — Section 209ABombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(10)
High Courts19 Dec 1980
State of Maharashtra Vs Manohar Kashinath Ghodake
Bombay High Court · (1982) 84 BOMLR 29
Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 149, 302, 303, 307, 326
High Courts19 Dec 1980Allowed
Western Coalfields Limited, Nagpur and another Vs V.P. Grover and Co., Jabalpur
Bombay High Court · (1982) MhLj 460
Arbitration Act, 1940 — Section 20, 24, 31, 31(4), 41Bombay Civil Courts Act, 1869 — Section 12, 37Civil Procedure Code, 1908 (CPC) — Section 151, 2, 24
High Courts18 Dec 1980
Mohd. Hanif Vs Additional Commissioner and Additional Regional Director and Others
Bombay High Court · (1980) 12 BOM CK 0033
Bombay Prohibition Act, 1949 — Section 66(1), 85(1)Maharashtra Municipalities Act, 1965 — Section 16(1), 44(1)
High Courts18 Dec 1980Dismissed
Arun Trivikramrao Rajurkar and others Vs Gowardhan Janardhan Khotre and others
Bombay High Court · (1982) MhLj 576
Constitution of India, 1950 — Article 136, 190(3), 191, 191(1), 192Representation of the People Act, 1951 — Section 7(b)
High Courts18 Dec 1980
The Union of India (UOI) Vs The Indian Hume Pipe Co. Ltd. and Another
Bombay High Court · AIR 1981 Bom 414 : (1981) MhLj 752
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 15, 16, 17, 18Railways Act, 1890 — Section 80
High Courts16 Dec 1980Dismissed
Vasant Shivram Nare Vs Maharashtra State Co-operative Land Development Bank Limited
Bombay High Court · (1982) MhLj 28
Bombay Industrial Relations Act, 1946 — Section 3(17), 3(18), 42, 42(4), 78Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 467, 471
High Courts16 Dec 1980
The Union of India Vs Bhasawal Municipal Council
Bombay High Court · AIR 1982 Bom 512 : (1981) 83 BOMLR 452
Bombay Municipal Boroughs Act, 1955 — Section 72Constitution of India, 1950 — Article 285Government of India Act, 1935 — Section 154
High Courts12 Dec 1980
Kagal Education Society Ltd. Vs Shrimant Ajitsinhrao Yeshwantrao Ghatge and Others
Bombay High Court · AIR 1982 Bom 206 : (1981) MhLj 665
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 32M, 32P, 43
High Courts10 Dec 1980
Commissioner of Income Tax, Bombay City-III Vs Smt. T.P. Sidhwa
Bombay High Court · (1981) 22 CTR 146 : (1982) 133 ITR 840 : (1981) 6 TAXMAN 91
Income Tax Act, 1961 — Section 14, 176, 176(3A), 176(4), 22
High Courts09 Dec 1980Dismissed
State of Maharashtra Vs Labour Law Practitioners'' Association, Bombay and others
Bombay High Court · (1987) MhLj 191
Bombay General Clauses Act, 1904 — Section 3(35)Bombay Industrial Relations Act, 1946 — Section 78, 84, 85, 9Companies Act, 1956 — Section 111(3)
High Courts09 Dec 1980
Hanmantro Yeshwantrao Patil and Others Vs Chinatamani K. Gulvani and Others
Bombay High Court · AIR 1982 Bom 377 : (1982) MhLj 477
Maharashtra Municipalities Act, 1965 — Section 10, 13, 16, 18, 2(7)
High Courts08 Dec 1980
Narayandas Jaskaranji Rathi and Others Vs State of Maharashtra and Another
Bombay High Court · (1980) 12 BOM CK 0032
Bombay Provincial Municipal Corporations Act, 1949 — Section 452, 452(1)
High Courts08 Dec 1980Dismissed
Vishwanath Shyamrao Narwade Vs Vasant Co-operative Sugar Factory Limited, Pusad and others
Bombay High Court · (1982) MhLj 925
Maharashtra Co-operative Societies Act, 1960 — Section 144A, 144A, 144A(2)(a), 144A(2)(b), 144E
High Courts08 Dec 1980Allowed
Association of Commerce House Block Owners Ltd. Vs Vishandas Samaldas and Others
Bombay High Court · (1981) 83 BOMLR 339
Contract Act, 1872 — Section 56Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 4, 7, 7(1)Registration Act, 1908 — Section 23, 24, 25, 26, 28
High Courts08 Dec 1980
Godrej Soaps Private Limited Vs A.K. Bandyopadhyay and others
Bombay High Court · (1981) 8 ELT 555
Customs Act, 1962 — Section 19
High Courts06 Dec 1980Allowed
S.S. Pilani (Smt.) Vs J.P. Sawe and Others
Bombay High Court · (1980) 12 BOM CK 0034
High Courts06 Dec 1980
Omega Motor Company Vs Popular Garage and Others
Bombay High Court · (1980) 12 BOM CK 0018
Administration of Evacuee Property Act, 1950 — Section 19(2)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(1)Transfer of Property Act, 1882 — Section 108
High Courts05 Dec 1980
Dada Bhau Nilkanth (Gurav) Vs Shankar Santu Gurav and Others
Bombay High Court · (1980) 12 BOM CK 0031
Hindu Adoptions and Maintenance Act, 1956 — Section 12