High Courts23 Feb 1981
Central Bank of India Vs Femme Pharma Ltd. and Others
Bombay High Court · AIR 1982 Bom 67
Bombay High Court (Original Side) Rules, 1980 — Rule 227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,927 of 3,665
High Courts23 Feb 1981
Divisional Superintendent, South Central Railway Sholapur and others Vs Madhav Kashinath Kulkarni and another
Bombay High Court · (1982) 1 LLJ 64
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C, 33C(2)
High Courts23 Feb 1981
Govindji Jevat and Co. Vs Shree Saraswati Mills Ltd.
Bombay High Court · AIR 1982 Bom 76
Evidence Act, 1872 — Section 115
High Courts20 Feb 1981
Vinayakrao Pralhadrao Desmukh and Others Vs Ambadasrao Pralhadrao Deshmukh (Dr.) and Others
Bombay High Court · (1981) 02 BOM CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482
High Courts19 Feb 1981
Mohamed Hanif Abdul Hamid and Others and B. Sahib Dittamal and Sons Pvt. Ltd. Vs Chunilal Ukabhai Padia and Others
Bombay High Court · AIR 1981 Bom 156
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 27, Order 21 Rule 52, Order 21 Rule 99, Order 21 Rule 99(1)
High Courts19 Feb 1981
Baburao Satgonda Patil Vs The Collector of Bombay and Returning Officer, Maharashtra State Co-operative Societies and Others
Bombay High Court · AIR 1981 Bom 228
Criminal Procedure Code, 1973 (CrPC) — Section 21
High Courts17 Feb 1981
Premier Automobiles Limited Vs State of Maharashtra
Bombay High Court · (1981) 48 STC 552
Bombay Sales Tax Act, 1959 — Section 22, 32(1), 36, 36(2), 36(3)
High Courts17 Feb 1981
Advani-oerlikon Ltd. and another Vs Union of India and others
Bombay High Court · (1981) 8 ELT 432
Central Excises and Salt Act, 1944 — Section 10
High Courts16 Feb 1981
Kanshiram Surinderkumar a firm Vs Thakurdas Deoomal Rohire and Others
Bombay High Court · AIR 1982 Bom 505 : (1982) 84 BOMLR 291
Trade and Merchandise Marks Act, 1958 — Section 11, 12(1), 12(3), 33
High Courts16 Feb 1981
Pandurang Sakharam Pawar Vs Under Secretary to Government of Maharashtra, Home Department (Special) and Others
Bombay High Court · (1981) 02 BOM CK 0030
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 22(5), 22(6)
High Courts16 Feb 1981Dismissed
Rajendra Kumar Sabharwal Vs Smt. Lila K. Jagtiani and others
Bombay High Court · (1982) MhLj 154
Maharashtra Co-operative Societies Act, 1960 — Section 91
High Courts16 Feb 1981Dismissed
Rajendra Kumar Sabharwal Vs Lila K. Jagtiani and others
Bombay High Court · (1982) MhLj 154
Maharashtra Co-operative Societies Act, 1960 — Section 91
High Courts13 Feb 1981
Commissioner of Sales Tax, Maharashtra State, Bombay Vs L. D. Bhave and Sons
Bombay High Court · (1981) 47 STC 318
Bombay Sales Tax Act, 1959 — Entry 7A(E)
High Courts13 Feb 1981
Eastman Consultants P. Ltd. Vs Central Board of Direct Taxes and another
Bombay High Court · (1981) 24 CTR 140 : (1981) 132 ITR 637 : (1981) 7 TAXMAN 93
Income Tax Act, 1961 — Section 80
High Courts10 Feb 1981
Rajendra Kumar Sabharwal Vs Lila K. Jagtiani
Bombay High Court · AIR 1982 Bom 243 : (1982) 84 BOMLR 1 : (1982) MhLj 154
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29
High Courts09 Feb 1981
Commissioner of Sales Tax Vs Empico Traders
Bombay High Court · (1981) 47 STC 426
Bombay Sales Tax Act, 1959 — Section 11, 13, 32, 33, 36(2)
High Courts09 Feb 1981
Leong and Another Vs Jinabai G. Gulrajani and Others
Bombay High Court · AIR 1981 Bom 244 : (1981) 83 BOMLR 299 : (1981) MhLj 777
Constitution of India, 1950 — Article 227
High Courts09 Feb 1981
Mohanlal Jugaraj Khabiya and Others Vs Kamlabai (Smt.) and Others
Bombay High Court · (1981) 02 BOM CK 0019
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts09 Feb 1981
Shaikh Farid Hussinsab Vs The State of Maharashtra
Bombay High Court · (1981) MhLj 345
Evidence Act, 1872 — Section 157, 67, 71Penal Code, 1860 (IPC) — Section 302
High Courts09 Feb 1981Allowed
Madhav Govindrao Vaidya Vs State of Maharashtra
Bombay High Court · (1983) MhLj 1032
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 307, 386, 389, 390Police (incitement To Disaffection) Act, 1922 — Section 3, 5