High Courts16 Jan 1980
Central Camera Co. Private Ltd. Vs Registrar of Trade Marks
Bombay High Court · (1980) 01 BOM CK 0019
Trade and Merchandise Marks Act, 1958 — Section 109, 12(1), 9(1)Trade and Merchandise Marks Rules, 1959 — Rule 41(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,946 of 3,665
High Courts16 Jan 1980Dismissed
Bayaji Chandru Patil Vs Sadashiv Dattatraya Kulkarni
Bombay High Court · (1980) 01 BOM CK 0017
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 88C
High Courts16 Jan 1980
Talakchand Jayachand Doshi and Others Vs Bhaichand Gautamchand Doshi and Others
Bombay High Court · AIR 1981 Bom 19 : (1981) MhLj 931
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, 48Limitation Act, 1908 — Article 182, 183Limitation Act, 1963 — Article 136, 18, 19, 20, 30
High Courts16 Jan 1980
Isak Chanda Palkar Vs Nyamatbi and others
Bombay High Court · (1980) CriLJ 1180 : (1980) MhLj 287
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 2(y), 5Penal Code, 1860 (IPC) — Section 41, 42
High Courts16 Jan 1980
Ratiram Pundlik Khedkar Vs Pundlik Arjun Khedkar
Bombay High Court · AIR 1982 Bom 79
Civil Procedure Code Amendment Act, 1960 — Order 39 Rule 1, Order 39 Rule 2, 94Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts15 Jan 1980Allowed
Hirjitsingh Bedi Vs State of Maharashtra and others
Bombay High Court · (1980) MhLj 787
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 321, 321(a), 333Penal Code, 1860 (IPC) — Section 147, 148, 302, 323, 34
High Courts14 Jan 1980
Attarsing and Others Vs Nanded Sikh Gurudwara Sach Khand Shri Huzur Apachalnagar Saheb Board
Bombay High Court · AIR 1981 Bom 24 : (1981) MhLj 328
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
High Courts14 Jan 1980
Zenna Sorabji and Others Vs Mirabelle Hotel Co. (Pvt.) Ltd. and Others
Bombay High Court · AIR 1981 Bom 446
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 15(1), 15(2)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 133(3), 227
High Courts14 Jan 1980
Kamarunisa Vs Farid Gafur Sayad and another
Bombay High Court · (1980) CriLJ 1390
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 Jan 1980
Shobha Haribhau Jadhav and Others Vs Tanaji Barku Jagade and Others
Bombay High Court · (1980) 01 BOM CK 0033
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 2, 27, 27(1), 57, 57(1)
High Courts10 Jan 1980Dismissed
Jashoda Factories Private Ltd., Bombay Vs Judge, Labour Court, Nagpur and others
Bombay High Court · (1980) MhLj 453
Industrial Disputes Act, 1947 — Section 2(S), 33, 33(c), 33C, 33C(1)Succession Act, 1925 — Section 306
High Courts10 Jan 1980
Usha Paper Products Private Ltd. and Another Vs Kalyan Municipal Council and Others
Bombay High Court · AIR 1981 Bom 47 : (1980) MhLj 438
Bombay Municipal Boroughs Act, 1925 — Section 81, 82(1), 82(3)Maharashtra Municipalities (Consolidated Property Tax) Rules, 1969 — Rule 4, 5Maharashtra Municipalities Act, 1965 — Section 105, 105(1), 105(2), 106, 107
High Courts10 Jan 1980
Jagdishchandra Popatlal Dodhiwala Vs Khandesh Education Society and Others
Bombay High Court · AIR 1981 Bom 26 : (1980) MhLj 306
Bombay Public Trusts Act, 1950 — Section 56Constitution of India, 1950 — Article 227
High Courts09 Jan 1980
Rajiya Vs Sayyed Munir Ahmad Hassen and Another
Bombay High Court · (1980) 01 BOM CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127(3)
High Courts09 Jan 1980
Stretch Fibres (India) Ltd. and others Vs Union of India and others
Bombay High Court · (1985) 21 ELT 400
Customs Act, 1962 — Section 25
High Courts09 Jan 1980Allowed
Shankar Kaluji Patil and Another Vs Hammersmith Industrial Premises Co-operative Society Ltd. and Others
Bombay High Court · (1980) 01 BOM CK 0002
High Courts08 Jan 1980
Ibrahim Ahmed Kokani and Another Vs State of Maharashtra
Bombay High Court · (1980) 01 BOM CK 0013
Prevention of Food Adulteration Act, 1954 — Section 10(4), 11, 2, 7
High Courts07 Jan 1980
Anant Purushottam Athavle Vs Damodar Dattatraya Bedekar and Others
Bombay High Court · AIR 1980 Bom 257 : (1980) MhLj 737
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12, 12(1), 12(2), 12(3)Constitution of India, 1950 — Article 227
High Courts07 Jan 1980
Anant Purushottam Athavle Vs Damodar Dattatraya Bedekar
Bombay High Court · (1980) 82 BOMLR 414
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Constitution of India, 1950 — Article 227
High Courts03 Jan 1980Allowed
Colour Chemical Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1980) 01 BOM CK 0012
Central Excises and Salt Act, 1944 — Section 4