COURT ARCHIVE

Bombay High Court judgments, 1980

335 judgments · page 5 of 17

High Courts25 Sept 1980Allowed

Pandurang Khade Vs State of Maharashtra

Bombay High Court · (1982) 2 BomCR 416

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 409, 477APosts and Telegraphs Financial Rules — Rule 120, 65

High Courts24 Sept 1980

Subhash Vs State of Maharashtra and Others

Bombay High Court · AIR 1981 Bom 382

Bombay Land Revenue Code, 1879 — Rule 75Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2(1), 2(16)

High Courts22 Sept 1980

Kallappa Balicha Chaugule and Another Vs The Collector, Kolhapur and Others

Bombay High Court · AIR 1981 Bom 281

Constitution of India, 1950 — Article 226

High Courts19 Sept 1980

Hasmukh J. Jhaveri Vs Shella Dadlani and another

Bombay High Court · (1981) 83 BOMLR 196 : (1981) CriLJ 958 : (1981) MhLj 304

Constitution of India, 1950 — Article 134

High Courts18 Sept 1980

Kashinath Trimbak Paradeshi Vs Radhabai Dnyanoba Nagtilak alias Kulkarni since deceased by her Heir

Bombay High Court · (1980) 09 BOM CK 0031

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

High Courts18 Sept 1980

Abdur Rahim Jiwani Vs Vithaldas Ramdas and Others

Bombay High Court · AIR 1981 Bom 58

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Limitation Act, 1908 — Article 134Limitation Act, 1963 — Article 113, 61

High Courts18 Sept 1980Allowed

Ramjeevan Chauthi Yadav Vs State of Maharashtra

Bombay High Court · (1980) 09 BOM CK 0021

Motor Vehicles Act, 1939 — Section 116Penal Code, 1860 (IPC) — Section 304A

High Courts18 Sept 1980Allowed

Gorakhnath Chavan Vs State of Maharashtra

Bombay High Court · (1980) 09 BOM CK 0015

Bombay Prohibition Act, 1949 — Section 85(1)Penal Code, 1860 (IPC) — Section 352, 353

High Courts18 Sept 1980Dismissed

Sopan T. Mhetre and Another Vs Shankar Balwant Jagtap

Bombay High Court · (1981) 83 BOMLR 255

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 29(1), 29(2), 29(3), 32GTransfer of Property Act, 1882 — Section 116

High Courts17 Sept 1980Dismissed

Govind (deceased) by his heirs Vs Sk. Rasheed and Others

Bombay High Court · (1982) 1 BomCR 648

Transfer of Property Act, 1882 — Section 53A, 58

High Courts16 Sept 1980Allowed

Kisan Shamrao Jadhav Vs State of Maharashtra and Others

Bombay High Court · (1982) 1 BomCR 675

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 3

High Courts12 Sept 1980

More Narayan Bhadke Vs Shashikant Balakrishna Malkar

Bombay High Court · AIR 1982 Bom 10 : (1981) 83 BOMLR 160

Bombay General Clauses Act, 1904 — Section 11Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(1), 11(3), 12, 12(2)Limitation (Amendment) Act, 1964 — Section 29(2), 4

High Courts12 Sept 1980

Gurudev Singh Puri and Others, Sudarshan Chits (India) Limited, M.V. Velayudhan, Director of Sudarshan Chits (India) Ltd. and D.C. Misra, The former Director of Sudarsan Chits (India) Ltd. and Another Vs Nari Tekchand Anandani and Another

Bombay High Court · (1980) 09 BOM CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 204, 205, 246, 482Penal Code, 1860 (IPC) — Section 34, 420

High Courts12 Sept 1980Allowed

S.R. Sawant Vs Bradbury Mills Ltd. and Others

Bombay High Court · (1980) 09 BOM CK 0022

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A)

High Courts11 Sept 1980

Harkishin Lakhimal Gidwani Vs Achyut Kashinath Wagh and another

Bombay High Court · (1982) 52 CompCas 1 : (1981) MhLj 61

Companies Act, 1956 — Section 1, 417, 418, 419, 420

High Courts10 Sept 1980

Shambusing Dhansing Jadhavrao Vs The State of Maharashtra and Others

Bombay High Court · AIR 1981 Bom 331

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2(1), 2(14), 2(16), 2(6A)

High Courts10 Sept 1980

O.N. Khajuria Vs The State of Maharashtra and another

Bombay High Court · (1980) 09 BOM CK 0007

Penal Code, 1860 (IPC) — Section 34, 500

High Courts09 Sept 1980

Controller of Estate Duty Vs V. Melnikoff

Bombay High Court · (1981) 22 CTR 271 : (1982) 134 ITR 583 : (1981) 7 TAXMAN 63

Estate Duty Act, 1953 — Section 21(1)Succession Act, 1925 — Section 15, 16

High Courts08 Sept 1980

Motiram Tanumal Lalwani Vs State of Maharashtra

Bombay High Court · (1980) 09 BOM CK 0013

Motor Vehicles Act, 1939 — Section 116Penal Code, 1860 (IPC) — Section 279, 304A

High Courts06 Sept 1980Allowed

Tulsabai Khairnar Vs State of Maharashtra

Bombay High Court · (1980) 09 BOM CK 0017

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302