High Courts21 Aug 1980Allowed
Ramkrishna Barbhade Vs State of Maharashtra and Others
Bombay High Court · (1982) 1 BomCR 771
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 18
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,936 of 3,665
High Courts20 Aug 1980
Abid Haidarali Kachwala and Others Vs Jamuna Shyam Sunder (Smt.) and Others
Bombay High Court · (1980) 08 BOM CK 0011
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227
High Courts20 Aug 1980
Vimal Vs Sukumar Anna Patil and another
Bombay High Court · (1981) 83 BOMLR 37 : (1981) MhLj 82
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128
High Courts19 Aug 1980
Bhuramal Ishwarlal Sindhi Vs Yakub Baig Shukrulla Baig
Bombay High Court · (1980) 08 BOM CK 0017
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts19 Aug 1980Dismissed
Murlidhar Babulal Shah Vs Eagle Vacuum Bottle Manufacturing Company Pvt. Ltd. and Another
Bombay High Court · (1980) 08 BOM CK 0016
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 16
High Courts18 Aug 1980Dismissed
State of Maharashtra Vs Gangadhar Abarao Mankape
Bombay High Court · (1980) 08 BOM CK 0021
Prevention of Food Adulteration Act, 1954 — Section 10(1), 16(1)
High Courts18 Aug 1980
Shaikh Musa Shaikh Gulab Jamal Vs Shahajahan Begum and Others
Bombay High Court · (1980) 08 BOM CK 0018
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts18 Aug 1980
Sohanlal Ambalal Johari (Dr.) Vs M.M. Amonkar and Others
Bombay High Court · (1980) 08 BOM CK 0009
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15, 15A, 5(4A), 5(8)
High Courts14 Aug 1980
J.G. Sinkar and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1981 Bom 184 : (1981) MhLj 18
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 137, 145, 226Criminal Procedure Code, 1973 (CrPC) — Section 369, 424
High Courts14 Aug 1980
Khushalchand Daga Vs N.M. Joshi, 3rd Income Tax Officer, A-I Ward, Bombay and others
Bombay High Court · (1981) 130 ITR 180 : (1981) 5 TAXMAN 180
Income Tax Act, 1961 — Section 244
High Courts12 Aug 1980
Prasanna Dinkar Sohale and etc. Vs The Director-in-charge, Laxminarayan Institute of Technology, Nagpur and Others
Bombay High Court · AIR 1982 Bom 176
Constitution of India, 1950 — Article 14, 226Nagpur University Act, 1974 — Section 4(23), 4(30), 75
High Courts11 Aug 1980
Amar Dye-chem. Ltd. and another Vs Union of India and others
Bombay High Court · (1982) 10 ELT 948
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
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
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
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)
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
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
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
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)