High Courts14 Oct 1980
Narayan Ganpat Raut Vs Smt. Habiba Yusuf Landye
Bombay High Court · AIR 1981 Bom 371 : (1980) 82 BOMLR 663 : (1981) MhLj 261
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 31, 33B, 34, 37
COURT ARCHIVE
Bombay High Court judgments, 1980
335 judgments · page 4 of 17
High Courts09 Oct 1980Allowed
Priamvada Devi Pramodkumar Pande Vs Hiralal Kalicharan Yadav and another
Bombay High Court · (1982) MhLj 59
Constitution of India, 1950 — Article 227
High Courts09 Oct 1980
Chandrakant Maganlal Patel and Another Vs Ishwarlal Ghelabhai Choksey and Others
Bombay High Court · AIR 1981 Bom 248 : (1981) MhLj 552
Arbitration Act, 1940 — Section 16(2), 25Registration Act, 1908 — Section 17(1), 17(2)
High Courts06 Oct 1980
Sk. Bale Mohammad Vs Hafizoddin and Others Arvind Vinayakrao Savant and Vithalrao Chincholikar and Others Vs Shaikh Bale Mohammad and Others Tukaram Manku Parlikar and Others Vs Sk. Bale Mohammad and Another Sk. Bale Mohammad Vs Arvind Savant
Bombay High Court · (1982) 1 BomCR 545
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 245(1)Penal Code, 1860 (IPC) — Section 223, 323, 34, 395, 488
High Courts06 Oct 1980
Pitambardas Kalyanji Bakotiya Vs Dattatraya Krishnaji
Bombay High Court · AIR 1981 Bom 388 : (1981) MhLj 290
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
High Courts03 Oct 1980
A.C.P. Wadia and Others Vs Special Land Acquisition Officer (2) and Others
Bombay High Court · AIR 1981 Bom 278
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 12(2), 31, 4, 6
High Courts03 Oct 1980
Gopaldas Kishanchand Taireja Vs Viyaysingh Bhimsingh Patil and Others
Bombay High Court · AIR 1982 Bom 305
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Maharashtra Municipalities Act, 1965 — Section 195
High Courts03 Oct 1980
Amrutlal Vs The State of Maharashtra
Bombay High Court · (1981) CriLJ 1728
Criminal Procedure Code, 1973 (CrPC) — Section 151
High Courts02 Oct 1980
Shankarrao Vs State of Maharashtra
Bombay High Court · (1980) 82 BOMLR 622 : (1980) MhLj 888
Constitution of India, 1950 — Article 245, 286Government of India Act, 1935 — Section 99
High Courts01 Oct 1980Dismissed
Sahney Kirkwood Private Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1991) 34 ECR 406
Mica Mines Labour Welfare Fund Act, 1946 — Section 2
High Courts01 Oct 1980
Metropolitan Springs Pvt. Ltd. Vs Commissioner of Income Tax, (Central) Bombay
Bombay High Court · (1981) 22 CTR 260 : (1981) 132 ITR 893 : (1981) 7 TAXMAN 92
Income Tax Act, 1922 — Section 15C
High Courts01 Oct 1980
Ramchandra Vishwanath Ghaisas and Others Vs The State of Maharashtra
Bombay High Court · AIR 1981 Bom 164
Bombay Stamp Act, 1958 — Article 25, 34, 28, 33, 62Stamp Act, 1899 — Article 23, 33, 27, 33, 40
High Courts30 Sept 1980
Shantilal Jethalal Vasa Vs State of Maharashtra
Bombay High Court · (1980) 09 BOM CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420
High Courts30 Sept 1980Allowed
Ashok Mahadeo Mahajan
Bombay High Court · (1980) 09 BOM CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 294, 401Evidence Act, 1872 — Section 3Motor Vehicles Act, 1939 — Section 116
High Courts30 Sept 1980
Sulochana Ravindrakumar Bhandari and Another Vs K. Rama Rao and Another
Bombay High Court · (1980) 09 BOM CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1), 482
High Courts29 Sept 1980
Controller of Estate Duty, Bombay City-III Vs Bhagwandas Velji Joshi and others
Bombay High Court · (1983) 139 ITR 316 : (1981) 6 TAXMAN 202
Estate Duty Act, 1953 — Section 12, 64(1)Income Tax Act, 1922 — Section 4(3), 4(3)(i), 66Transfer of Property Act, 1882 — Section 12, 12(1), 122, 126, 30
High Courts29 Sept 1980Dismissed
Bhoorabai Vs Bhaulal and Another
Bombay High Court · (1980) 09 BOM CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts26 Sept 1980Allowed
Baburao Akaram Kalaskar Vs Kusum Baburao Kalaskar
Bombay High Court · (1980) MhLj 871
Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 126(2), 127, 482Hindu Marriage Act, 1955 — Section 10
High Courts26 Sept 1980
Alisaheb Abdul Latif Mulla Vs Abdul Karim Abdul Rahman Mulla and Others
Bombay High Court · AIR 1981 Bom 253 : (1981) MhLj 734
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Transfer of Property Act, 1882 — Section 108, 28
High Courts25 Sept 1980
Shyamlal Devisevak Sharma Vs State of Maharashtra and Another
Bombay High Court · (1980) 09 BOM CK 0030
Constitution of India, 1950 — Article 226