High Courts18 Nov 1980
Pandurang Narayan Mantri (by L. Rs) Vs Anant Shankarrao Samuel
Bombay High Court · AIR 1982 Bom 115
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)
COURT ARCHIVE
Bombay High Court judgments, 1980
335 judgments · page 3 of 17
High Courts17 Nov 1980
Kores (India) Limited Vs Union of India and others
Bombay High Court · (1982) 10 ELT 253
Central Excises and Salt Act, 1944 — Section 2, 37, 6Central Sales Tax Act, 1956 — Section 2Constitution of India, 1950 — Article 226
High Courts17 Nov 1980Dismissed
State of Maharashtra Vs Kusum Charudutt Bharma Upadhye
Bombay High Court · (1981) 83 BOMLR 75 : (1981) MhLj 93
Civil Procedure Code, 1908 (CPC) — Section 100A, 115, 141Constitution of India, 1950 — Article 1, 124, 125, 126, 127General Clauses Act, 1897 — Section 13, 8
High Courts15 Nov 1980Dismissed
Dharmarao Atram Vs Returning Officer
Bombay High Court · (1980) 82 BOMLR 544
Constitution of India, 1950 — Article 173, 342Government of Union Territories Act, 1963 — Section 14, 4Representation of the People Act, 1951 — Section 100, 30, 31, 33, 34
High Courts13 Nov 1980
Dilip Shankar Koli and others Vs The State of Maharashtra
Bombay High Court · (1981) CriLJ 500
Penal Code, 1860 (IPC) — Section 302
High Courts12 Nov 1980
Kesharbai Jagannath Gujar Vs The State of Maharashtra and Others
Bombay High Court · AIR 1981 Bom 115 : (1981) 83 BOMLR 159 : (1981) MhLj 1
Hindu Adoptions and Maintenance Act, 1956 — Section 12, 13, 14, 15, 16Hindu Succession Act, 1956 — Section 14(1), 14(2), 4, 4(1)Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 45(2)
High Courts12 Nov 1980
Ghanshyamdas Gopaldas Mohta and another Vs Union of India and others
Bombay High Court · (1983) 139 ITR 1013 : (1981) MhLj 560 : (1983) 14 TAXMAN 525
Income Tax Act, 1961 — Section 86
High Courts11 Nov 1980
Laxman Limbraj Rankhamb and Others etc. Vs State of Maharashtra and Others
Bombay High Court · AIR 1981 Bom 175(1) : (1981) 83 BOMLR 166 : (1981) MhLj 566
Constitution of India, 1950 — Article 163(3), 213, 213(1), 213(2), 213(4)Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 10, 10(2), 10(3)
High Courts10 Nov 1980
State of Maharashtra Vs Suresh Dattatraya Varnekar
Bombay High Court · (1981) CriLJ 1717
Customs Act, 1962 — Section 135Gold (Control) Act, 1968 — Section 85
High Courts10 Nov 1980
Pandurang Laxman Chaudhary (Dr.) Vs State of Maharashtra
Bombay High Court · (1980) 11 BOM CK 0012
Penal Code, 1860 (IPC) — Section 448Protection of Civil Rights Act, 1955 — Section 7(1)
High Courts10 Nov 1980
Shakharam Keshav Yadav Vs Rajaram Ranglal Sarda
Bombay High Court · (1982) 2 BomCR 484
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(I)
High Courts28 Oct 1980
Sarabhai Limited Vs Bombay Municipal Corporation of Greater Bombay
Bombay High Court · (1980) 10 BOM CK 0020
Bombay Municipal Corporation Act, 1888 — Section 162(2), 163, 166(2), 217, 218
High Courts28 Oct 1980
The Children''s Educational Uplift Society and Another Vs Kaushalya Govindsing Moral
Bombay High Court · AIR 1981 Bom 364
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 11(4), 11(5), 11A, 12(2)Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 3
High Courts27 Oct 1980Dismissed
Shantinath J. Upadhya and Another Vs Ajit N. Upadhya
Bombay High Court · (1982) 2 BomCR 464
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1)Transfer of Property Act, 1882 — Section 109, 50
High Courts27 Oct 1980
In Re: M/s Kirloskar Oil Engines Ltd.
Bombay High Court · (1981) 1 ECR 374 : (1981) 8 ELT 309
Customs Act, 1962 — Section 12, 14, 2(23), 2(27), 45(1)
High Courts21 Oct 1980
Krishnabai Vs Dnyandeo Laxman Yeyale and Others
Bombay High Court · AIR 1982 Bom 107
Transfer of Property Act, 1882 — Section 8
High Courts21 Oct 1980
Mohamed Shafi Suleman Kazi and Vs Vilas Dhondu Kavishwar and Others
Bombay High Court · AIR 1982 Bom 27
Constitution of India, 1950 — Article 300
High Courts16 Oct 1980
Jamnagri Mithai Vs F.F. Coutinho, Member Maharashtra Sales Tax Tribunal
Bombay High Court · (1982) 84 BOMLR 347
Bombay Sales Tax Act, 1959 — Section 21(5)
High Courts14 Oct 1980
Kamalabai Vs Ramdas Manga Ingale
Bombay High Court · AIR 1981 Bom 187 : (1982) MhLj 507
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11Hindu Marriage Act, 1955 — Section 28