Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 31(1), 31(3), 31AA, 6(2)Bombay Prevention of Fragmentation and Consolidation of Holdings Rules, 1959 — Rule 11

Read judgment

High Courts25 Feb 1980

Ankush Hiraman Magar and Others Vs Thakubai Maruti Tupe and Others

Bombay High Court · AIR 1981 Bom 350 : (1981) 83 BOMLR 152

Bombay Tenancy and Agricultural Lands (Amendment) Act, 1956 — Section 2, 4ABombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 32, 32(1), 32(M)1

Read judgment

High Courts22 Feb 1980

Sandoz (India) Limited, Bombay Vs Sandoz Employees Union

Bombay High Court · (1981) 1 LLJ 71

Industrial Disputes Act, 1947 — Section 10(2), 10AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24(1), 28

Read judgment

High Courts22 Feb 1980

Daulat Mansingh Aher Vs C.R. Bansi and another

Bombay High Court · (1980) CriLJ 1171

Criminal Procedure Code, 1973 (CrPC) — Section 178, 179, 202, 482Penal Code, 1860 (IPC) — Section 107, 211

Read judgment

High Courts20 Feb 1980

Cadbury Fry (India) Private Limited Vs Union of India

Bombay High Court · (1990) ECR 219 : (1990) 46 ELT 7

Customs Act, 1962 — Section 14

Read judgment

High Courts20 Feb 1980

Ashok Srichand Kewalramani Vs Municipal Corporation of City of Poona and Another

Bombay High Court · AIR 1981 Bom 11 : (1980) MhLj 534

Bombay Provincial Municipal Corporations Act, 1949 — Section 406, 406(1), 406(2), 411

Read judgment

High Courts20 Feb 1980

Anil Anantrao Lokhande Vs The State of Maharashtra

Bombay High Court · (1981) CriLJ 125 : (1980) MhLj 849

Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 540Evidence Act, 1872 — Section 165

Read judgment

High Courts19 Feb 1980

Shyamkant Wamanrao Pawar and others Vs State of Maharashtra and others

Bombay High Court · (1980) CriLJ 1388

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 202(2), 208Penal Code, 1860 (IPC) — Section 34, 436

Read judgment

High Courts19 Feb 1980

Vishnuprasad Chakkilal and another Vs Ganpat Dhanga Kalal

Bombay High Court · (1983) MhLj 133

Limitation Act, 1963 — Section 30(b)

Read judgment

High Courts17 Feb 1980

State of Maharashtra Vs Manohar Kashinath Ghodake and another

Bombay High Court · (1980) 02 BOM CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 169, 432Penal Code, 1860 (IPC) — Section 149, 302, 303, 34, 55

Read judgment

High Courts15 Feb 1980

The Municipality of Trimbak Vs Ramchandra Kisan Aher

Bombay High Court · AIR 1981 Bom 18

Maharashtra Municipalities Act, 1965 — Section 88

Read judgment

High Courts14 Feb 1980

Petroleum Employees Union Vs Industrial Court Maharashtra and Another

Bombay High Court · (1981) MhLj 316

Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26Payment of Bonus Act, 1965 — Section 2(13), 31A, 34

Read judgment

High Courts14 Feb 1980