COURT ARCHIVE

Bombay High Court judgments, 1980

335 judgments · page 16 of 17

High Courts29 Jan 1980

Shivraj Fine Art Litho Works and Another Vs Judge, First Labour Court and Others

Bombay High Court · (1982) 2 BomCR 343

Bombay Industrial Relations (Amendment) Act, 1949 — Section 119D, 78(1)Bombay Industrial Relations Act, 1946 — Section 3(24), 3(8A)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts29 Jan 1980

D.J. Belekar Vs Rambhau Bhagwanji Gorale

Bombay High Court · AIR 1981 Bom 45

Bombay Stamp Act, 1958 — Article 1, 2(1), 34Stamp Act, 1899 — Section 2(14), 2(33), 35, 36

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High Courts28 Jan 1980Dismissed

M.N. Khan Vs Bombay Municipal Corporation and another

Bombay High Court · (1980) MhLj 550

Industrial Disputes Act, 1947 — Section 33C(2)Workmens Compensation Act, 1923 — Section 3, 3(1), 4(1)(d)

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High Courts28 Jan 1980

Keshavrao Girjuba Singare Vs Chandrabhan Bhojaji Singare

Bombay High Court · AIR 1980 Bom 380

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4, 2(17)Evidence Act, 1872 — Section 74, 75, 76, 77

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High Courts28 Jan 1980

Union of India Vs Loksons Pvt. Ltd.

Bombay High Court · (1989) 43 ELT 226

Constitution of India, 1950 — Article 226

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High Courts24 Jan 1980

Hanif Banomiya Shikalkar Vs The State of Maharashtra

Bombay High Court · (1980) 01 BOM CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 231, 232, 233, 235, 323Penal Code, 1860 (IPC) — Section 302, 304(1)

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High Courts24 Jan 1980

Mallappa Guruppa Chaugule Vs Padmanna Ormanna Sajane and Others

Bombay High Court · AIR 1982 Bom 211 : (1980) MhLj 377

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 15A, 19, 32(1)

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High Courts23 Jan 1980Allowed

Ajay Cottons Limited Vs C. Venkatraman, Chief Controller of Imports and Exports and Others

Bombay High Court · (1990) 29 ECR 489

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High Courts23 Jan 1980

Sakharam Shinde and Others Vs Vilas Anant Deshpande and Others

Bombay High Court · AIR 1981 Bom 68 : (1981) 83 BOMLR 23 : (1980) MhLj 384

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 31, 31(1), 31(3)

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High Courts23 Jan 1980Partly Allowed

Shantaram Pandurang Dengare Vs State of Maharashtra

Bombay High Court · (1980) 01 BOM CK 0004

Motor Vehicles Act, 1939 — Section 116Penal Code, 1860 (IPC) — Section 279, 337, 338

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High Courts22 Jan 1980

D.J. Warkari Vs K.V. Karanjkar

Bombay High Court · (1980) 2 LLJ 270

Constitution of India, 1950 — Article 226

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High Courts19 Jan 1980

Peter Gonsalves Vs Killick Nixon Limited and another

Bombay High Court · (1980) 2 LLJ 471 : (1980) MhLj 658

Bombay Shops and Establishments Act, 1948 — Section 63, 63(1), 69Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts19 Jan 1980Dismissed

Budhmal Khushalchand and Another Vs Bansilal Gulabchand Agarwal and Others

Bombay High Court · (1983) 1 BomCR 11

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)

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High Courts17 Jan 1980

Rango Laxman Pingle Vs Kumudini Chandrakant Pethkar and Others

Bombay High Court · AIR 1981 Bom 220 : (1980) MhLj 605

Bombay Land Revenue Code, 1879 — Section 59Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32M, 85, 89, 89(2)Khoti Settlement Act, 1880 — Section 6, 9

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High Courts17 Jan 1980

Balvantsingji Anand Vs Bhagwantrao Ganpatrao Deshmukh

Bombay High Court · AIR 1980 Bom 333 : (1980) MhLj 459

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(4)Constitution of India, 1950 — Article 227Easements Act, 1882 — Section 52

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High Courts16 Jan 1980