High Courts12 Feb 1980Allowed
Karbhari Deoram Rehamare and Others Vs Dada Shahaji Rehamare and Others
Bombay High Court · (1980) 02 BOM CK 0013
COURT ARCHIVE
Bombay High Court judgments, 1980
335 judgments · page 15 of 17
High Courts11 Feb 1980
Jamsetjee Jeejeebhoy and Others Vs Bapurao Krishnaji Bhonsale and Another
Bombay High Court · AIR 1980 Bom 302
Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969 — Section 2, 4(1)Bombay City (Inami and Special Tenures) Abolition Rules, 1972 — Rule 12, 4Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts08 Feb 1980
Sau, Kusum Bhimrao Patil and Another Vs Javahar Lalchand Katariya and Another
Bombay High Court · AIR 1982 Bom 245
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15(1)Partnership Act, 1932 — Section 32
High Courts08 Feb 1980
Yamunabai Ghandharrao Sadaphal Vs State of Maharashtra and Another
Bombay High Court · (1980) 02 BOM CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 311, 401(3), 540Evidence Act, 1872 — Section 165Motor Vehicles Act, 1939 — Section 116
High Courts08 Feb 1980
Hirabai and Another Vs Babu Manika Ingale
Bombay High Court · AIR 1980 Bom 315 : (1980) MhLj 494
Hindu Adoptions and Maintenance Act, 1956 — Section 11, 12, 13, 16, 8Hindu Succession Act, 1956 — Section 14, 14(1), 4, 4(1), 6
High Courts08 Feb 1980
K.P. Kshatriya Vs Khandelwal Udyog Limited and others
Bombay High Court · (1980) 2 LLJ 261
Industrial Disputes Act, 1947 — Section 11A
High Courts07 Feb 1980Dismissed
Baburao and Others Vs Trimbak and Others
Bombay High Court · (1980) 02 BOM CK 0036
High Courts05 Feb 1980Partly Allowed
Abedabi and Another Vs Sikandar Akbar Mujawar and Another
Bombay High Court · (1980) 02 BOM CK 0037
Constitution of India, 1950 — Article 15(3), 38, 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3)
High Courts05 Feb 1980
Contessa Knit Wear Vs Udyog Mandir Co-operative Housing Society
Bombay High Court · AIR 1980 Bom 374 : (1980) MhLj 539
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(3), 5(4A)Constitution of India, 1950 — Article 141Transfer of Property Act, 1882 — Section 105, 53A
High Courts05 Feb 1980
P.A. Narayanan Vs S. Shankar and Another
Bombay High Court · AIR 1981 Bom 339 : (1980) MhLj 707
Presidency Small Cause Courts Act, 1882 — Section 41, 46, 46(1)
High Courts05 Feb 1980Allowed
Ciba-Geigy of India Ltd. Vs Union of India (UOI) and Another
Bombay High Court · (1989) 25 ECR 428
Central Excises and Salt Act, 1944 — Section 2(f)
High Courts05 Feb 1980
Bhagwan Motiram Mali (Mahajan) Vs Jayani Shridhar Khare and Another
Bombay High Court · AIR 1982 Bom 82 : (1981) MhLj 216
Maharashtra Debt Relief Act, 1975 — Section 11, 12, 4, 7, 7(1)
High Courts05 Feb 1980
Sarabhai M. Chemicals Private Ltd. Vs P.N. Mittal Competent Authority, Inspecting Assistant Commissioner of Income Tax, Acquisition Range-II, Ahmedabad and another Telerad Private Ltd. Vs P.N. Mittal, Competent Authority, Inspecting Assistant Commissioner of Income Tax, Acquisition Range-II, Ahmedabad and another
Bombay High Court · (1980) 16 CTR 315 : (1980) 126 ITR 1 : (1980) 3 TAXMAN 541
Income Tax Act, 1961 — Section 131, 269(2), 269A, 269A(3), 269B
High Courts04 Feb 1980
Tejoomal Lakhmichand Vs M.J. Talegaonkar and Others
Bombay High Court · AIR 1980 Bom 369
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 5(11)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11Companies Act, 1956 — Section 588
High Courts04 Feb 1980
Union of India and Others Vs Alok Exports etc.
Bombay High Court · AIR 1980 Bom 280 : (1989) 24 ECR 677
Constitution of India, 1950 — Article 226Defence of India Rules, 1939 — Rule 84General Clauses Act, 1897 — Section 6
High Courts04 Feb 1980Dismissed
Rambhau Wagh Vs Consolidation Officer, Buldana Division
Bombay High Court · (1980) 82 BOMLR 447
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 15A, 19, 20Central Excises and Salt Act, 1944 — Section 36Constitution of India, 1950 — Article 226, 227
High Courts04 Feb 1980
Nivrutti Nana Waghmare Vs Narayan Mahadeo Mokal and Others
Bombay High Court · AIR 1980 Bom 250
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 5, Order 9 Rule 13, 144, 151Limitation Act, 1963 — Article 123, 29, 5
High Courts04 Feb 1980Allowed
Tukaram Laxman since deceased by his legal representatives and Others Vs Sk. Ameer and Others
Bombay High Court · (1983) 1 BomCR 17
Maharashtra Land Revenue Code, 1966 — Section 53
High Courts01 Feb 1980Allowed
Bajranglal K. Agrawal and others Vs Narayan Krishna Patwardhan
Bombay High Court · (1980) MhLj 885
Provincial Small Cause Courts Act, 1887 — Section 15(2), 15(3), 32, 32(2)
High Courts30 Jan 1980
Kartarchand Dalliram Jain Vs Taravati Kartarchand Jain
Bombay High Court · AIR 1982 Bom 15
Hindu Adoptions and Maintenance Act, 1956 — Section 20Hindu Marriage Act, 1955 — Section 22, 24, 26