COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,937 of 3,665

High Courts29 Jul 1980

Avadhani Meena Ramchandra and Vs Maharashtra State Board of Secondary and Higher Secondary Education, Pune and etc.

Bombay High Court · AIR 1981 Bom 126 : (1981) MhLj 54

Constitution of India, 1950 — Article 133Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 19Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 102, 102(2), 102(3), 102(4), 104(1)

High Courts28 Jul 1980

Paritosh Bhupeshkumar Sheth and Others etc. Vs The Maharashtra State Board of Secondary and Higher Secondary Education, Pune and Another

Bombay High Court · AIR 1981 Bom 95 : (1981) MhLj 587

Constitution of India, 1950 — Article 133, 14, 21, 226General Clauses Act, 1897 — Section 3(31)Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 36, 36(1), 38, 42, 43

High Courts28 Jul 1980

Kamal K. Chadha Vs B.S. Subhedar and another

Bombay High Court · (1981) CriLJ 1799

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 437S, 439(1), 439(2)Evidence Act, 1872 — Section 31

High Courts25 Jul 1980

Abdul Karim Pirsaheb Sheikh Vs Laxman Bapu Bhosale and Others

Bombay High Court · AIR 1981 Bom 168 : (1981) MhLj 352

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(2), 2(6), 63, 64, 85Constitution of India, 1950 — Article 227

High Courts23 Jul 1980Allowed

Suresh Sankar Chavan Vs State of Maharashtra

Bombay High Court · (1980) 07 BOM CK 0019

Bombay Police Act, 1951 — Section 110, 117Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959 — Rule 4(2)Bombay Prohibition Act, 1949 — Section 66(1), 85(1)

High Courts22 Jul 1980Dismissed

Sadruddin Hussainbhai Somji Vs Jhangiani J.D. and Others

Bombay High Court · (1980) 07 BOM CK 0012

Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 13, 14, 4

High Courts17 Jul 1980

Apar (Pvt.) Limited Vs S.R. Samant and others

Bombay High Court · (1980) 41 FLR 213 : (1980) 2 LLJ 344

Industrial Disputes Act, 1947 — Section 9AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 27, 28, 30(1)(b)Minimum Wages Act, 1948 — Section 7, 9

High Courts17 Jul 1980

Dagadu Yadaora Damdhere and Others and Parbhu Sakharam Dorge Vs Shankar Vithoba Dhavale and Others

Bombay High Court · (1980) 07 BOM CK 0009

Bombay Inferior Villages Watans Abolition Act, 1958 — Section 5(1), 9Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4Maharashtra Land Revenue Code, 1966 — Section 149

High Courts17 Jul 1980

Sumintabai Ramkrishna Jadhav Vs Rakhmabai Ramkrishna Jadhav and Others

Bombay High Court · AIR 1981 Bom 52

Registration Act, 1908 — Section 17, 17(2)

High Courts15 Jul 1980

Kazi Cumrddin Hussein Vs Rajendrakumar Maneklal and Another

Bombay High Court · AIR 1982 Bom 17 : (1981) MhLj 239

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15(1)

High Courts15 Jul 1980

Dinkar S. Vaidya Vs Ganpat S. Gore and Others

Bombay High Court · AIR 1981 Bom 190

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 12(3), 13Constitution of India, 1950 — Article 227Easements Act, 1882 — Section 60

High Courts15 Jul 1980Allowed

Pradip Mulchand Mirpuri Vs M.R. Deshpande and Others

Bombay High Court · (1980) 07 BOM CK 0014

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 22(5)

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

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

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)

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

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)

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

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

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