High Courts02 Jul 1980Dismissed
Premier Rubber and Cable Industries Vs Employees'' State Insurance and Another
Bombay High Court · (1980) 07 BOM CK 0004
Employees State Insurance Act, 1948 — Section 2(9), 38
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,938 of 3,665
High Courts02 Jul 1980
Jainuddin Abdul Rehman Shaikh Vs Sitaram Damodhar Varvadhar and Others
Bombay High Court · (1981) MhLj 498
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 13, 13(1)
High Courts30 Jun 1980
Cajubhai Balabhai Pradhan Vs The State of Maharashtra
Bombay High Court · (1982) 1 BomCR 284 : (1981) CriLJ 209
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Jun 1980
Rajaram Kalicharan Yadav Vs The State of Maharashtra and another
Bombay High Court · (1981) CriLJ 1603
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 17 , 44
High Courts26 Jun 1980Allowed
Indumati R. Mulay Vs V.N. Karandikar, Competent Authority Pune Urban Agglomeration, Collectrorate Pune and Others
Bombay High Court · (1980) 06 BOM CK 0013
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 6
High Courts26 Jun 1980Dismissed
Kapoorchand V. Jain and another Vs State of Maharashtra and others
Bombay High Court · (1980) MhLj 825
Constitution of India, 1950 — Article 134(1)(c)Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)(b), 195(3)(d), 251, 262(1)Customs Act, 1962 — Section 135(a), 135(ii)
High Courts23 Jun 1980Allowed
Suresh Admane Vs Purshottam Shankarrao Purohit
Bombay High Court · (1980) 06 BOM CK 0008
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 42, 151, 2(16), 49, 94
High Courts23 Jun 1980Allowed
Bedenshah Fetenshah Fakir and Another Vs State of Maharashtra and Others
Bombay High Court · (1980) 06 BOM CK 0002
Land Acquisition Act, 1894 — Section 17, 4, 5A, 5A(2), 6
High Courts21 Jun 1980
Maharashtra Vegetable Products Pvt. Ltd. and another Vs Union of India and others
Bombay High Court · (1981) 8 ELT 468
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 3, 4
High Courts21 Jun 1980
Ramchandra Balwantrao Dubal Vs Dhondiram Tatoba Kadam and Another
Bombay High Court · (1980) 06 BOM CK 0012
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15(1), 29(1), 76, 84C, 85A
High Courts20 Jun 1980
Pravinkant Keshavlal Parikh Vs The Bombay Municipal Corporation for Greater Bombay and Another
Bombay High Court · AIR 1981 Bom 37
Bombay Municipal Corporation Act, 1888 — Section 299, 3, 491, 502, 503Criminal Procedure Code, 1973 (CrPC) — Section 7, 9Essential Commodities Act, 1955 — Section 6
High Courts19 Jun 1980
B.N. Sarda (Pvt.) Ltd. Vs Kisan K. Borade
Bombay High Court · (1980) 41 FLR 168 : (1981) 1 LLJ 190 : (1980) MhLj 721
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 2(f)Bombay Shops and Establishments Act, 1948 — Section 28Payment of Gratuity Act, 1972 — Section 1(3)
High Courts18 Jun 1980
Manubhai A. Sheth and others Vs N.D. Nirgudkar, 2nd Income Tax Officer, A-II Ward, Bombay and another
Bombay High Court · (1981) 22 CTR 41 : (1981) 128 ITR 87 : (1980) 4 TAXMAN 381
Income Tax Act, 1961 — Section 2(14)
High Courts18 Jun 1980
Zabulal Durgalal Srivastav, since deceased by heirs and Others Vs State of Maharashtra and Others
Bombay High Court · (1981) MhLj 202
Maharashtra Debt Relief Act, 1975 — Section 4, 6, 7, 8, 9
High Courts17 Jun 1980
Arjun Babloo Tukaral Vs G.V. Javalkar and Others
Bombay High Court · AIR 1981 Bom 72 : (1981) MhLj 525
Constitution of India, 1950 — Article 14, 227, 311Criminal Procedure Code, 1973 (CrPC) — Section 482Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2
High Courts16 Jun 1980Dismissed
Venubai Ingale and Another Vs Saraswatibai alias Sumitra Ingale and Others
Bombay High Court · (1980) MhLj 907
Hindu Succession Act, 1956 — Section 6Hindu Womens Right to Property Act, 1937 — Section 3
High Courts16 Jun 1980
Gangadhar Vs The State of Maharashtra
Bombay High Court · (1980) 06 BOM CK 0003
Penal Code, 1860 (IPC) — Section 307
High Courts02 May 1980
Gulabchand Ramchand Jain Vs Noorbeg Umarbeg Mirza
Bombay High Court · AIR 1980 Bom 307
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(1), 11(3), 12, 12(3), 13(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 148Constitution of India, 1950 — Article 227
High Courts29 Apr 1980
Lokash Chemical Works Vs M.S. Mehta, Collector of Customs (Preventive) Bombay and others
Bombay High Court · (1981) 8 ELT 235
Customs Act, 1962 — Section 2(33), 3, 47
High Courts28 Apr 1980
Commissioner of Income Tax, Bombay City-II Vs Ramdas Lallubhai
Bombay High Court · (1981) 130 ITR 150 : (1981) 7 TAXMAN 317
Income Tax Act, 1961 — Section 10, 183, 297, 67, 67(2)