COURT ARCHIVE

Bombay High Court judgments, 1980

335 judgments · page 17 of 17

High Courts15 Jan 1980Allowed

Hirjitsingh Bedi Vs State of Maharashtra and others

Bombay High Court · (1980) MhLj 787

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 321, 321(a), 333Penal Code, 1860 (IPC) — Section 147, 148, 302, 323, 34

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High Courts14 Jan 1980

Attarsing and Others Vs Nanded Sikh Gurudwara Sach Khand Shri Huzur Apachalnagar Saheb Board

Bombay High Court · AIR 1981 Bom 24 : (1981) MhLj 328

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226

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High Courts14 Jan 1980

Zenna Sorabji and Others Vs Mirabelle Hotel Co. (Pvt.) Ltd. and Others

Bombay High Court · AIR 1981 Bom 446

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 15(1), 15(2)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 133(3), 227

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High Courts14 Jan 1980

Kamarunisa Vs Farid Gafur Sayad and another

Bombay High Court · (1980) CriLJ 1390

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts10 Jan 1980

Shobha Haribhau Jadhav and Others Vs Tanaji Barku Jagade and Others

Bombay High Court · (1980) 01 BOM CK 0033

Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 2, 27, 27(1), 57, 57(1)

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High Courts10 Jan 1980Dismissed

Jashoda Factories Private Ltd., Bombay Vs Judge, Labour Court, Nagpur and others

Bombay High Court · (1980) MhLj 453

Industrial Disputes Act, 1947 — Section 2(S), 33, 33(c), 33C, 33C(1)Succession Act, 1925 — Section 306

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High Courts10 Jan 1980

Usha Paper Products Private Ltd. and Another Vs Kalyan Municipal Council and Others

Bombay High Court · AIR 1981 Bom 47 : (1980) MhLj 438

Bombay Municipal Boroughs Act, 1925 — Section 81, 82(1), 82(3)Maharashtra Municipalities (Consolidated Property Tax) Rules, 1969 — Rule 4, 5Maharashtra Municipalities Act, 1965 — Section 105, 105(1), 105(2), 106, 107

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High Courts10 Jan 1980