High Courts04 Sept 1980Allowed
Rangnath Kulaba Chavan and Others Vs Dattatraya Keshavrao Chavan and Others
Bombay High Court · (1980) 09 BOM CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
COURT ARCHIVE
Bombay High Court judgments, 1980
335 judgments · page 6 of 17
High Courts03 Sept 1980
Govind Ranganath Kale Vs Maharashtra Revenue Tribunal, Pune and Another
Bombay High Court · AIR 1981 Bom 462 : (1981) MhLj 246
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 9 Rule 1Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 33, 33(3), 44B, 44R
High Courts03 Sept 1980
The State of Maharashtra Vs Harshed K. Shah and another
Bombay High Court · (1981) CriLJ 1096
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 204
High Courts29 Aug 1980Allowed
Satyawan Janardan Khanvilkar Vs State of Maharashtra
Bombay High Court · (1980) 08 BOM CK 0019
Penal Code, 1860 (IPC) — Section 363, 366
High Courts28 Aug 1980
Ramnarayan Rathi Vs State of Maharashtra and Another
Bombay High Court · (1980) 08 BOM CK 0013
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts27 Aug 1980
Dr. Dattatraya Samant and Vs State of Maharashtra
Bombay High Court · (1980) 08 BOM CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 201, 302
High Courts26 Aug 1980Allowed
The Trustees of the Port of Bombay Vs The Premier Automobiles Ltd.
Bombay High Court · (1981) 83 BOMLR 28
Contract Act, 1872 — Section 148, 151, 152, 161, 162
High Courts21 Aug 1980Allowed
Ramkrishna Barbhade Vs State of Maharashtra and Others
Bombay High Court · (1982) 1 BomCR 771
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 18
High Courts20 Aug 1980
Abid Haidarali Kachwala and Others Vs Jamuna Shyam Sunder (Smt.) and Others
Bombay High Court · (1980) 08 BOM CK 0011
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227
High Courts20 Aug 1980
Vimal Vs Sukumar Anna Patil and another
Bombay High Court · (1981) 83 BOMLR 37 : (1981) MhLj 82
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128
High Courts19 Aug 1980
Bhuramal Ishwarlal Sindhi Vs Yakub Baig Shukrulla Baig
Bombay High Court · (1980) 08 BOM CK 0017
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts19 Aug 1980Dismissed
Murlidhar Babulal Shah Vs Eagle Vacuum Bottle Manufacturing Company Pvt. Ltd. and Another
Bombay High Court · (1980) 08 BOM CK 0016
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 16
High Courts18 Aug 1980Dismissed
State of Maharashtra Vs Gangadhar Abarao Mankape
Bombay High Court · (1980) 08 BOM CK 0021
Prevention of Food Adulteration Act, 1954 — Section 10(1), 16(1)
High Courts18 Aug 1980
Shaikh Musa Shaikh Gulab Jamal Vs Shahajahan Begum and Others
Bombay High Court · (1980) 08 BOM CK 0018
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts18 Aug 1980
Sohanlal Ambalal Johari (Dr.) Vs M.M. Amonkar and Others
Bombay High Court · (1980) 08 BOM CK 0009
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15, 15A, 5(4A), 5(8)
High Courts18 Aug 1980
B.N. Chikaramane, Deputy Chief Officer, Dept. of Non-banking Companies, Reserve Bank of India Vs Arihant Finance And Chit Fund (P.) Ltd. and other State Of Maharashtra Vs Arihant Finance And Chit Fund (P.) Ltd. and other
Bombay High Court · (1989) 1 BomCR 540
Reserve Bank of India Act, 1934 — Section 45I(b), 45J, 45K, 58B(5)(a), 58C
High Courts14 Aug 1980
J.G. Sinkar and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1981 Bom 184 : (1981) MhLj 18
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 137, 145, 226Criminal Procedure Code, 1973 (CrPC) — Section 369, 424
High Courts14 Aug 1980
Khushalchand Daga Vs N.M. Joshi, 3rd Income Tax Officer, A-I Ward, Bombay and others
Bombay High Court · (1981) 130 ITR 180 : (1981) 5 TAXMAN 180
Income Tax Act, 1961 — Section 244
High Courts12 Aug 1980
Prasanna Dinkar Sohale and etc. Vs The Director-in-charge, Laxminarayan Institute of Technology, Nagpur and Others
Bombay High Court · AIR 1982 Bom 176
Constitution of India, 1950 — Article 14, 226Nagpur University Act, 1974 — Section 4(23), 4(30), 75
High Courts11 Aug 1980
Amar Dye-chem. Ltd. and another Vs Union of India and others
Bombay High Court · (1982) 10 ELT 948