High Courts18 Sept 1980Allowed
Gorakhnath Chavan Vs State of Maharashtra
Bombay High Court · (1980) 09 BOM CK 0015
Bombay Prohibition Act, 1949 — Section 85(1)Penal Code, 1860 (IPC) — Section 352, 353
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,935 of 3,665
High Courts18 Sept 1980Dismissed
Sopan T. Mhetre and Another Vs Shankar Balwant Jagtap
Bombay High Court · (1981) 83 BOMLR 255
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 29(1), 29(2), 29(3), 32GTransfer of Property Act, 1882 — Section 116
High Courts17 Sept 1980Dismissed
Govind (deceased) by his heirs Vs Sk. Rasheed and Others
Bombay High Court · (1982) 1 BomCR 648
Transfer of Property Act, 1882 — Section 53A, 58
High Courts16 Sept 1980Allowed
Kisan Shamrao Jadhav Vs State of Maharashtra and Others
Bombay High Court · (1982) 1 BomCR 675
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 3
High Courts12 Sept 1980
More Narayan Bhadke Vs Shashikant Balakrishna Malkar
Bombay High Court · AIR 1982 Bom 10 : (1981) 83 BOMLR 160
Bombay General Clauses Act, 1904 — Section 11Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(1), 11(3), 12, 12(2)Limitation (Amendment) Act, 1964 — Section 29(2), 4
High Courts12 Sept 1980
Gurudev Singh Puri and Others, Sudarshan Chits (India) Limited, M.V. Velayudhan, Director of Sudarshan Chits (India) Ltd. and D.C. Misra, The former Director of Sudarsan Chits (India) Ltd. and Another Vs Nari Tekchand Anandani and Another
Bombay High Court · (1980) 09 BOM CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 204, 205, 246, 482Penal Code, 1860 (IPC) — Section 34, 420
High Courts12 Sept 1980Allowed
S.R. Sawant Vs Bradbury Mills Ltd. and Others
Bombay High Court · (1980) 09 BOM CK 0022
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A)
High Courts11 Sept 1980
Harkishin Lakhimal Gidwani Vs Achyut Kashinath Wagh and another
Bombay High Court · (1982) 52 CompCas 1 : (1981) MhLj 61
Companies Act, 1956 — Section 1, 417, 418, 419, 420
High Courts10 Sept 1980
Shambusing Dhansing Jadhavrao Vs The State of Maharashtra and Others
Bombay High Court · AIR 1981 Bom 331
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2(1), 2(14), 2(16), 2(6A)
High Courts10 Sept 1980
O.N. Khajuria Vs The State of Maharashtra and another
Bombay High Court · (1980) 09 BOM CK 0007
Penal Code, 1860 (IPC) — Section 34, 500
High Courts09 Sept 1980
Controller of Estate Duty Vs V. Melnikoff
Bombay High Court · (1981) 22 CTR 271 : (1982) 134 ITR 583 : (1981) 7 TAXMAN 63
Estate Duty Act, 1953 — Section 21(1)Succession Act, 1925 — Section 15, 16
High Courts08 Sept 1980
Motiram Tanumal Lalwani Vs State of Maharashtra
Bombay High Court · (1980) 09 BOM CK 0013
Motor Vehicles Act, 1939 — Section 116Penal Code, 1860 (IPC) — Section 279, 304A
High Courts06 Sept 1980Allowed
Tulsabai Khairnar Vs State of Maharashtra
Bombay High Court · (1980) 09 BOM CK 0017
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
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
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