COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,931 of 3,665

High Courts19 Dec 1980

Vinnakota Venkata Krishna Sharma and Others, Alikilathu Skaria Ninan and Devdasan Ezekiel Pillay Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (1980) 12 BOM CK 0030

Bombay Municipal Corporation Act, 1888 — Section 209ABombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(10)

Read judgment

High Courts19 Dec 1980

State of Maharashtra Vs Manohar Kashinath Ghodake

Bombay High Court · (1982) 84 BOMLR 29

Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 149, 302, 303, 307, 326

Read judgment

High Courts19 Dec 1980Allowed

Western Coalfields Limited, Nagpur and another Vs V.P. Grover and Co., Jabalpur

Bombay High Court · (1982) MhLj 460

Arbitration Act, 1940 — Section 20, 24, 31, 31(4), 41Bombay Civil Courts Act, 1869 — Section 12, 37Civil Procedure Code, 1908 (CPC) — Section 151, 2, 24

Read judgment

High Courts18 Dec 1980

Mohd. Hanif Vs Additional Commissioner and Additional Regional Director and Others

Bombay High Court · (1980) 12 BOM CK 0033

Bombay Prohibition Act, 1949 — Section 66(1), 85(1)Maharashtra Municipalities Act, 1965 — Section 16(1), 44(1)

Read judgment

High Courts18 Dec 1980Dismissed

Arun Trivikramrao Rajurkar and others Vs Gowardhan Janardhan Khotre and others

Bombay High Court · (1982) MhLj 576

Constitution of India, 1950 — Article 136, 190(3), 191, 191(1), 192Representation of the People Act, 1951 — Section 7(b)

Read judgment

High Courts18 Dec 1980

The Union of India (UOI) Vs The Indian Hume Pipe Co. Ltd. and Another

Bombay High Court · AIR 1981 Bom 414 : (1981) MhLj 752

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 15, 16, 17, 18Railways Act, 1890 — Section 80

Read judgment

High Courts16 Dec 1980Dismissed

Vasant Shivram Nare Vs Maharashtra State Co-operative Land Development Bank Limited

Bombay High Court · (1982) MhLj 28

Bombay Industrial Relations Act, 1946 — Section 3(17), 3(18), 42, 42(4), 78Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 467, 471

Read judgment

High Courts16 Dec 1980

The Union of India Vs Bhasawal Municipal Council

Bombay High Court · AIR 1982 Bom 512 : (1981) 83 BOMLR 452

Bombay Municipal Boroughs Act, 1955 — Section 72Constitution of India, 1950 — Article 285Government of India Act, 1935 — Section 154

Read judgment

High Courts12 Dec 1980

Kagal Education Society Ltd. Vs Shrimant Ajitsinhrao Yeshwantrao Ghatge and Others

Bombay High Court · AIR 1982 Bom 206 : (1981) MhLj 665

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 32M, 32P, 43

Read judgment

High Courts10 Dec 1980

Commissioner of Income Tax, Bombay City-III Vs Smt. T.P. Sidhwa

Bombay High Court · (1981) 22 CTR 146 : (1982) 133 ITR 840 : (1981) 6 TAXMAN 91

Income Tax Act, 1961 — Section 14, 176, 176(3A), 176(4), 22

Read judgment

High Courts09 Dec 1980Dismissed

State of Maharashtra Vs Labour Law Practitioners'' Association, Bombay and others

Bombay High Court · (1987) MhLj 191

Bombay General Clauses Act, 1904 — Section 3(35)Bombay Industrial Relations Act, 1946 — Section 78, 84, 85, 9Companies Act, 1956 — Section 111(3)

Read judgment

High Courts09 Dec 1980

Hanmantro Yeshwantrao Patil and Others Vs Chinatamani K. Gulvani and Others

Bombay High Court · AIR 1982 Bom 377 : (1982) MhLj 477

Maharashtra Municipalities Act, 1965 — Section 10, 13, 16, 18, 2(7)

Read judgment

High Courts08 Dec 1980

Narayandas Jaskaranji Rathi and Others Vs State of Maharashtra and Another

Bombay High Court · (1980) 12 BOM CK 0032

Bombay Provincial Municipal Corporations Act, 1949 — Section 452, 452(1)

Read judgment

High Courts08 Dec 1980Dismissed

Vishwanath Shyamrao Narwade Vs Vasant Co-operative Sugar Factory Limited, Pusad and others

Bombay High Court · (1982) MhLj 925

Maharashtra Co-operative Societies Act, 1960 — Section 144A, 144A, 144A(2)(a), 144A(2)(b), 144E

Read judgment

High Courts08 Dec 1980Allowed

Association of Commerce House Block Owners Ltd. Vs Vishandas Samaldas and Others

Bombay High Court · (1981) 83 BOMLR 339

Contract Act, 1872 — Section 56Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 4, 7, 7(1)Registration Act, 1908 — Section 23, 24, 25, 26, 28

Read judgment

High Courts08 Dec 1980

Godrej Soaps Private Limited Vs A.K. Bandyopadhyay and others

Bombay High Court · (1981) 8 ELT 555

Customs Act, 1962 — Section 19

Read judgment

High Courts06 Dec 1980Allowed

S.S. Pilani (Smt.) Vs J.P. Sawe and Others

Bombay High Court · (1980) 12 BOM CK 0034

Read judgment

High Courts06 Dec 1980

Omega Motor Company Vs Popular Garage and Others

Bombay High Court · (1980) 12 BOM CK 0018

Administration of Evacuee Property Act, 1950 — Section 19(2)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(1)Transfer of Property Act, 1882 — Section 108

Read judgment

High Courts05 Dec 1980

Dada Bhau Nilkanth (Gurav) Vs Shankar Santu Gurav and Others

Bombay High Court · (1980) 12 BOM CK 0031

Hindu Adoptions and Maintenance Act, 1956 — Section 12

Read judgment

High Courts05 Dec 1980Allowed

Bhagwan Motiram Mali (Mahajan) Vs Jayant Shridhar Khare and another

Bombay High Court · (1980) 12 BOM CK 0021

Maharashtra Debt Relief Act, 1975 — Section 10, 11, 12, 2, 2(f)

Read judgment