High Courts30 Aug 1979
Controller of Estate Duty, Bombay City-III Vs Bai Suntokbai Damodar Govindji and Others
Bombay High Court · (1980) 15 CTR 116 : (1981) 132 ITR 223 : (1980) 3 TAXMAN 42
Succession Act, 1925 — Section 121, 57, 82, 88
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,952 of 3,665
High Courts30 Aug 1979
Bombay Union Dyeing and Bleaching Mills Vs Narayan Tukaram More and Another Lalappa Lingappa and Others Vs Laxmi Vishnu Textile Mills Limited
Bombay High Court · (1980) 2 LLJ 424 : (1980) MhLj 171
Bombay Industrial Relations Act, 1946 — Section 33, 36(3), 40Industrial Disputes Act, 1947 — Section 25B, 25B(2), 25C, 25F, 33CPayment of Gratuity Act, 1972 — Section 2, 4, 4(1)
High Courts29 Aug 1979
Rajendralal Shadilal and Co. Pvt. Ltd. and Another Vs The State of Maharashtra and Another
Bombay High Court · AIR 1980 Bom 261
Bombay Land Requisition (Exemption) Rules, 1948 — Rule 4Bombay Land Requisition Act, 1948 — Section 4(1), 5, 5(1), 5(2), 6Constitution of India, 1950 — Article 19(1), 226, 227, 32
High Courts29 Aug 1979
Ganpat and Others Vs Nanaji and Another
Bombay High Court · AIR 1981 Bom 335 : (1980) MhLj 263
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100(2)Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 91, 92
High Courts24 Aug 1979
Mahindra and Mahindra Ltd. Vs Union of India (UOI)
Bombay High Court · (1989) 25 ECR 150
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27
High Courts24 Aug 1979
Kalidas Vs Wamanrao
Bombay High Court · AIR 1981 Bom 28
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120, 21Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 3(1)
High Courts24 Aug 1979
Priyavari Mehta Vs Priyanath Mehta
Bombay High Court · AIR 1980 Bom 337 : (1980) MhLj 269
Civil Procedure Code, 1908 (CPC) — Section 10, 13, 151, 22, 23Criminal Procedure Code, 1973 (CrPC) — Section 406Evidence Act, 1872 — Section 41
High Courts24 Aug 1979
Bhagirathprasad Kaluram Gupta Vs Motilal Budhomal Talreja
Bombay High Court · (1979) 08 BOM CK 0004
Limitation Act, 1963 — Section 2, 29(2), 5
High Courts23 Aug 1979
Manohar Narayan Joshi and Others Vs State of Maharashtra and Others
Bombay High Court · (1980) 1 LLJ 230
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 27, 3, 3(1), 3(3), 5
High Courts23 Aug 1979
British Burmah Petroleum Co. Ltd. Vs Kohinoor Mills Co. Ltd.
Bombay High Court · (1980) 50 CompCas 544
Companies Act, 1956 — Section 434, 439(1)
High Courts22 Aug 1979Allowed
Mohd. Altafur Rehman Taj Mohammad Vs House Allotment Officer, Nagpur and another
Bombay High Court · (1980) MhLj 94
Constitution of India, 1950 — Article 226, 227
High Courts21 Aug 1979
Oriental Products and Another Vs Bhailal Tarachand Sheth and Another
Bombay High Court · (1979) 08 BOM CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 259Trade and Merchandise Marks Act, 1958 — Section 21, 78, 79
High Courts21 Aug 1979Allowed
V.S. Naik Vs State of Maharashtra and another
Bombay High Court · (1979) MhLj 804
High Courts21 Aug 1979
Dattajirao Parashram Ranaware Vs State of Maharashtra and Others
Bombay High Court · (1979) 08 BOM CK 0002
Hindu Adoptions and Maintenance Act, 1956 — Section 14, 6Hindu Succession Act, 1956 — Section 14Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 45(2)
High Courts20 Aug 1979
Gangadhar Vishnu Puranik, etc. Vs Anandji Jethabai and Co., etc.
Bombay High Court · AIR 1980 Bom 115
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 34 Rule 1, 36, 60, 64Presidency Towns Insolvency Act, 1909 — Section 52(2), 53, 54, 7, 85
High Courts18 Aug 1979Allowed
Tata Oil Mills Co. Ltd. Vs Assistant Collector of Central Excise and Others
Bombay High Court · (1989) 24 ECR 530
Central Excises and Salt Act, 1944 — Section 4
High Courts18 Aug 1979Dismissed
Antu Suklal Mali and another Vs Sheikh Ismail Sheikh Mehtab
Bombay High Court · (1980) MhLj 123
Constitution of India, 1950 — Article 227
High Courts17 Aug 1979Dismissed
In Re: State of Maharashtra
Bombay High Court · (1979) 08 BOM CK 0037
Prevention of Food Adulteration Act, 1954 — Section 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 16
High Courts17 Aug 1979Allowed
Genba Shankar and Others Vs State of Maharashtra
Bombay High Court · (1979) 08 BOM CK 0001
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34, 342
High Courts16 Aug 1979
Deva Dudhya Bhil Vs State of Maharashtra
Bombay High Court · (1979) 08 BOM CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 32, 45Penal Code, 1860 (IPC) — Section 302, 304, 320, 325, 338