High Courts06 Mar 1980
Gorakh Daji Ghadge Vs The State of Maharashtra
Bombay High Court · (1980) CriLJ 1380
Penal Code, 1860 (IPC) — Section 366, 375, 376
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,943 of 3,665
High Courts05 Mar 1980
Maharashtra State Road Transport Corporation, Bombay Vs A.N. Jadhav and another
Bombay High Court · (1981) 1 LLJ 186
Industrial Disputes Act, 1947 — Section 33, 33(2)
High Courts04 Mar 1980
Roosi K. Modi and Another Vs Union of India and Others
Bombay High Court · AIR 1982 Bom 22
Land Acquisition Act, 1894 — Section 48, 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 42
High Courts04 Mar 1980
S.S. Sawant Vs S.G. Rege and Others
Bombay High Court · (1980) 03 BOM CK 0037
Constitution of India, 1950 — Article 311(2)
High Courts04 Mar 1980Allowed
Mohan Meakin Breweries Ltd. Vs Oceanic Imports and Exports Corporation and another
Bombay High Court · (1980) MhLj 803
Bombay Court Fees Act, 1959 — Section 6, 6(iv)(j)Contract Act, 1872 — Section 128, 140Transfer of Property Act, 1882 — Section 53
High Courts28 Feb 1980Dismissed
Sakharam Bhiva Patil Vs Ramchandra Balwant Methe and Others
Bombay High Court · (1980) 02 BOM CK 0041
Bombay Agricultural Debtors Relief Act, 1947 — Section 32Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 32, 32(1B), 32ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 35(1), Order 21 Rule 35(2)
High Courts28 Feb 1980Allowed
Napoleon Daniel John Vs State of Maharashtra and others
Bombay High Court · (1980) MhLj 639
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 203, 204, 345, 346Penal Code, 1860 (IPC) — Section 228
High Courts28 Feb 1980
Nandinidevi Vs Shripatrao Pratinidhi and Others
Bombay High Court · (1980) 02 BOM CK 0032
Guardians and Wards Act, 1890 — Section 7, 8Hindu Marriage Act, 1955 — Section 26Hindu Minority and Guardianship Act, 1956 — Section 4, 6
High Courts28 Feb 1980
A.M. Patel and Co. and Others Vs Narayan Gopal Basatwar and Others
Bombay High Court · AIR 1980 Bom 367 : (1980) MhLj 413
Maharashtra Debt Relief (Amendment) Act, 1979 — Section 60Maharashtra Debt Relief Act, 1975 — Section 11(1), 19, 2, 22, 4(1)
High Courts28 Feb 1980
The Shipping Development Fund Committee Vs M.V. Charisma and Another
Bombay High Court · AIR 1981 Bom 42
Merchant Shipping Act, 1854 — Section 66Merchant Shipping Act, 1894 — Section 31Merchant Shipping Act, 1958 — Section 3(15), 47, 51
High Courts26 Feb 1980
Laxman Shripati Yadav and Others Vs Dhirajrai Nanabhai Khatri
Bombay High Court · (1980) 02 BOM CK 0038
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(3), 13(1), 13(2)Transfer of Property Act, 1882 — Section 106
High Courts26 Feb 1980
Putalabai Lakhu Pawar and Others Vs Shiva Dhondi Pawar and Others
Bombay High Court · AIR 1981 Bom 9 : (1981) 83 BOMLR 149 : (1980) MhLj 547
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 31(1), 31(3), 31AA, 6(2)Bombay Prevention of Fragmentation and Consolidation of Holdings Rules, 1959 — Rule 11
High Courts25 Feb 1980
Ankush Hiraman Magar and Others Vs Thakubai Maruti Tupe and Others
Bombay High Court · AIR 1981 Bom 350 : (1981) 83 BOMLR 152
Bombay Tenancy and Agricultural Lands (Amendment) Act, 1956 — Section 2, 4ABombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 32, 32(1), 32(M)1
High Courts22 Feb 1980
Sandoz (India) Limited, Bombay Vs Sandoz Employees Union
Bombay High Court · (1981) 1 LLJ 71
Industrial Disputes Act, 1947 — Section 10(2), 10AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24(1), 28
High Courts22 Feb 1980
Daulat Mansingh Aher Vs C.R. Bansi and another
Bombay High Court · (1980) CriLJ 1171
Criminal Procedure Code, 1973 (CrPC) — Section 178, 179, 202, 482Penal Code, 1860 (IPC) — Section 107, 211
High Courts20 Feb 1980
Cadbury Fry (India) Private Limited Vs Union of India
Bombay High Court · (1990) ECR 219 : (1990) 46 ELT 7
Customs Act, 1962 — Section 14
High Courts20 Feb 1980
Ashok Srichand Kewalramani Vs Municipal Corporation of City of Poona and Another
Bombay High Court · AIR 1981 Bom 11 : (1980) MhLj 534
Bombay Provincial Municipal Corporations Act, 1949 — Section 406, 406(1), 406(2), 411
High Courts20 Feb 1980
Anil Anantrao Lokhande Vs The State of Maharashtra
Bombay High Court · (1981) CriLJ 125 : (1980) MhLj 849
Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 540Evidence Act, 1872 — Section 165
High Courts19 Feb 1980
Shyamkant Wamanrao Pawar and others Vs State of Maharashtra and others
Bombay High Court · (1980) CriLJ 1388
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 202(2), 208Penal Code, 1860 (IPC) — Section 34, 436
High Courts17 Feb 1980
State of Maharashtra Vs Manohar Kashinath Ghodake and another
Bombay High Court · (1980) 02 BOM CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 169, 432Penal Code, 1860 (IPC) — Section 149, 302, 303, 34, 55