COURT ARCHIVE

Bombay High Court judgments, 1980

335 judgments · page 7 of 17

High Courts07 Aug 1980

Laxman Siddu Pote Vs Shri Govindrao Koregaonkar Dharmadaya Sanstha Managing Trustee

Bombay High Court · AIR 1981 Bom 33 : (1981) MhLj 338

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 49Evidence Act, 1872 — Section 115

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High Courts06 Aug 1980

Madras Rubber Factory Limited, Madras Vs Union of India and others

Bombay High Court · (1981) 8 ELT 906

Central Excise Rules, 1944 — Rule 173B, 174, 175(3), 8(1)Central Excises and Salt Act, 1944 — Section 6, 7

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High Courts05 Aug 1980

D.R. Kohli, Collector of Central Excise and others Vs Associated Film Industries Pvt. Ltd. and another

Bombay High Court · (1983) 12 ELT 754

Cinematograph (Censorship) Rules, 1958 — Rule 22, 36Cinematograph Act, 1952 — Section 2, 3, 5, 5(A), 6(A)Constitution of India, 1950 — Article 226

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High Courts05 Aug 1980

Amar Dye-chem. Ltd. and another Vs Union of India and another

Bombay High Court · (1981) 8 ELT 348

Central Excises and Salt Act, 1944 — Section 2, 4, 4(1), 4(4)

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High Courts04 Aug 1980Dismissed

Kamlabai Pujari and others Vs Shantirai and others

Bombay High Court · (1983) MhLj 221

Evidence Act, 1872 — Section 67, 68Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1), 21, 27, 28Hindu Succession Act, 1956 — Section 14, 14(1), 30, 8

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High Courts01 Aug 1980Dismissed

Sachin Sahakari Gruhanirman Sanstha Maryadit Vs Shreeram Construction Co.

Bombay High Court · (1980) 82 BOMLR 647

Arbitration Act, 1940 — Section 14, 15, 16, 17, 20Constitution of India, 1950 — Article 133

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High Courts01 Aug 1980

Sachin Sahakari Gruhanirman Sanstha Maryadit Vs Shree Ram Construction Co.

Bombay High Court · AIR 1981 Bom 260

Arbitration Act, 1940 — Section 14, 14(1), 14(2), 16, 17Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2, Order 5 Rule 17, Order 5 Rule 19A(2)Limitation Act, 1963 — Article 119, 158

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High Courts31 Jul 1980Allowed

Maharashtra State Road Transport Corporation and Another Vs Kachru Saudagar and Another

Bombay High Court · (1980) 07 BOM CK 0021

Industrial Disputes Act, 1947 — Section 33(2)

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High Courts29 Jul 1980

Avadhani Meena Ramchandra and Vs Maharashtra State Board of Secondary and Higher Secondary Education, Pune and etc.

Bombay High Court · AIR 1981 Bom 126 : (1981) MhLj 54

Constitution of India, 1950 — Article 133Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 19Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 102, 102(2), 102(3), 102(4), 104(1)

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High Courts28 Jul 1980

Paritosh Bhupeshkumar Sheth and Others etc. Vs The Maharashtra State Board of Secondary and Higher Secondary Education, Pune and Another

Bombay High Court · AIR 1981 Bom 95 : (1981) MhLj 587

Constitution of India, 1950 — Article 133, 14, 21, 226General Clauses Act, 1897 — Section 3(31)Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 36, 36(1), 38, 42, 43

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High Courts28 Jul 1980

Kamal K. Chadha Vs B.S. Subhedar and another

Bombay High Court · (1981) CriLJ 1799

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 437S, 439(1), 439(2)Evidence Act, 1872 — Section 31

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High Courts25 Jul 1980

Abdul Karim Pirsaheb Sheikh Vs Laxman Bapu Bhosale and Others

Bombay High Court · AIR 1981 Bom 168 : (1981) MhLj 352

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(2), 2(6), 63, 64, 85Constitution of India, 1950 — Article 227

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High Courts23 Jul 1980Allowed

Suresh Sankar Chavan Vs State of Maharashtra

Bombay High Court · (1980) 07 BOM CK 0019

Bombay Police Act, 1951 — Section 110, 117Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959 — Rule 4(2)Bombay Prohibition Act, 1949 — Section 66(1), 85(1)

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High Courts22 Jul 1980Dismissed

Sadruddin Hussainbhai Somji Vs Jhangiani J.D. and Others

Bombay High Court · (1980) 07 BOM CK 0012

Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 13, 14, 4

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High Courts17 Jul 1980

Apar (Pvt.) Limited Vs S.R. Samant and others

Bombay High Court · (1980) 41 FLR 213 : (1980) 2 LLJ 344

Industrial Disputes Act, 1947 — Section 9AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 27, 28, 30(1)(b)Minimum Wages Act, 1948 — Section 7, 9

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High Courts17 Jul 1980

Dagadu Yadaora Damdhere and Others and Parbhu Sakharam Dorge Vs Shankar Vithoba Dhavale and Others

Bombay High Court · (1980) 07 BOM CK 0009

Bombay Inferior Villages Watans Abolition Act, 1958 — Section 5(1), 9Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4Maharashtra Land Revenue Code, 1966 — Section 149

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High Courts17 Jul 1980

Sumintabai Ramkrishna Jadhav Vs Rakhmabai Ramkrishna Jadhav and Others

Bombay High Court · AIR 1981 Bom 52

Registration Act, 1908 — Section 17, 17(2)

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High Courts15 Jul 1980

Kazi Cumrddin Hussein Vs Rajendrakumar Maneklal and Another

Bombay High Court · AIR 1982 Bom 17 : (1981) MhLj 239

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15(1)

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High Courts15 Jul 1980

Dinkar S. Vaidya Vs Ganpat S. Gore and Others

Bombay High Court · AIR 1981 Bom 190

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 12(3), 13Constitution of India, 1950 — Article 227Easements Act, 1882 — Section 60

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High Courts15 Jul 1980Allowed

Pradip Mulchand Mirpuri Vs M.R. Deshpande and Others

Bombay High Court · (1980) 07 BOM CK 0014

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 22(5)

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