COURT ARCHIVE

Bombay High Court judgments, 1980

335 judgments · page 8 of 17

High Courts14 Jul 1980

Maharashtra State Electricity Board Vs M.C. Chitale and others

Bombay High Court · (1980) 41 FLR 199 : (1981) 1 LLJ 462

Bonus Act, 1965 — Section 10(1), 2(11), 2(16), 32Companies Act, 1956 — Section 617Electricity (Supply) Act, 1948 — Section 1, 12, 26, 5, 57

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High Courts14 Jul 1980

Narayanrao Vs The State of Maharashtra and Others

Bombay High Court · AIR 1981 Bom 271

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227, 311, 32Hindu Succession Act, 1956 — Section 14

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High Courts10 Jul 1980

Manharlal Narang Vs Union of India (UOI)

Bombay High Court · (1980) 82 BOMLR 572

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 11, 3, 7, 8Constitution of India, 1950 — Article 14, 19, 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 85

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High Courts09 Jul 1980

Parle Products Private Limited Vs C.S. Saraswati and another

Bombay High Court · (1981) 43 FLR 122 : (1981) 2 LLJ 419 : (1981) MhLj 646

Industrial Disputes Act, 1947 — Section 33(2)Post and Telegraph Manual — Rule 285, 285(3)

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High Courts08 Jul 1980Allowed

Sanaulla Vs Sanjiva Anna Shetty and Others

Bombay High Court · (1980) 07 BOM CK 0017

Central Motor Vehicles Rules, 1989 — Regulation 6, 7Motor Vehicles Act, 1988 — Section 110BPenal Code, 1860 (IPC) — Section 304A

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High Courts04 Jul 1980

Ramesh Mulchand Ramani Vs State of Maharashtra

Bombay High Court · (1980) 07 BOM CK 0008

Bombay Police Act, 1951 — Section 135, 37, 37(1)

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High Courts03 Jul 1980

Kaddeeranbi and Others Vs Fatimabi and Others

Bombay High Court · AIR 1981 Bom 406

Evidence Act, 1872 — Section 101, 102, 103, 104, 114

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High Courts02 Jul 1980

Kishan Thakurdas Gokalani and another Vs Gopichand Jodhram Devnani and another

Bombay High Court · (1981) CriLJ 1325

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 482Penal Code, 1860 (IPC) — Section 463, 465

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High Courts02 Jul 1980

Kashinath Tapuria Vs Leela Welingkar and others

Bombay High Court · (1983) MhLj 494

Criminal Procedure Code, 1973 (CrPC) — Section 244, 244, 245, 245, 246Evidence Act, 1872 — Section 137, 3, 32, 32(3), 33Penal Code, 1860 (IPC) — Section 120B, 408

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High Courts02 Jul 1980Dismissed

Premier Rubber and Cable Industries Vs Employees'' State Insurance and Another

Bombay High Court · (1980) 07 BOM CK 0004

Employees State Insurance Act, 1948 — Section 2(9), 38

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High Courts02 Jul 1980

Jainuddin Abdul Rehman Shaikh Vs Sitaram Damodhar Varvadhar and Others

Bombay High Court · (1981) MhLj 498

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 13, 13(1)

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High Courts30 Jun 1980

Cajubhai Balabhai Pradhan Vs The State of Maharashtra

Bombay High Court · (1982) 1 BomCR 284 : (1981) CriLJ 209

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts27 Jun 1980

Rajaram Kalicharan Yadav Vs The State of Maharashtra and another

Bombay High Court · (1981) CriLJ 1603

Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 17 , 44

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High Courts26 Jun 1980Allowed

Indumati R. Mulay Vs V.N. Karandikar, Competent Authority Pune Urban Agglomeration, Collectrorate Pune and Others

Bombay High Court · (1980) 06 BOM CK 0013

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 6

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High Courts26 Jun 1980Dismissed

Kapoorchand V. Jain and another Vs State of Maharashtra and others

Bombay High Court · (1980) MhLj 825

Constitution of India, 1950 — Article 134(1)(c)Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)(b), 195(3)(d), 251, 262(1)Customs Act, 1962 — Section 135(a), 135(ii)

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High Courts23 Jun 1980Allowed

Suresh Admane Vs Purshottam Shankarrao Purohit

Bombay High Court · (1980) 06 BOM CK 0008

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 42, 151, 2(16), 49, 94

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High Courts23 Jun 1980Allowed

Bedenshah Fetenshah Fakir and Another Vs State of Maharashtra and Others

Bombay High Court · (1980) 06 BOM CK 0002

Land Acquisition Act, 1894 — Section 17, 4, 5A, 5A(2), 6

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High Courts21 Jun 1980

Maharashtra Vegetable Products Pvt. Ltd. and another Vs Union of India and others

Bombay High Court · (1981) 8 ELT 468

Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 3, 4

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High Courts21 Jun 1980

Ramchandra Balwantrao Dubal Vs Dhondiram Tatoba Kadam and Another

Bombay High Court · (1980) 06 BOM CK 0012

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15(1), 29(1), 76, 84C, 85A

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High Courts20 Jun 1980

Pravinkant Keshavlal Parikh Vs The Bombay Municipal Corporation for Greater Bombay and Another

Bombay High Court · AIR 1981 Bom 37

Bombay Municipal Corporation Act, 1888 — Section 299, 3, 491, 502, 503Criminal Procedure Code, 1973 (CrPC) — Section 7, 9Essential Commodities Act, 1955 — Section 6

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