COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,953 of 3,665

High Courts14 Aug 1979

Sau. Nakabai Vs Mahadu Sakharam Adsule and Others

Bombay High Court · AIR 1980 Bom 208 : (1980) MhLj 105

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 30, 37, 39, 40Housing Repairs and Rent Act, 1954 — Section 12(1), 13(1), 14, 49(1)Transfer of Property Act, 1882 — Section 105, 106, 111

Read judgment

High Courts14 Aug 1979

Corporation of the City of Nagpur Vs Ramdas Mahadeorao Gulhane and Another

Bombay High Court · (1980) CriLJ 597

Bombay Shops and Establishments Act, 1948 — Section 52, 60

Read judgment

High Courts14 Aug 1979Allowed

Maharashtra State Road Transport Corporation, Nagpur Vs B.H. Satfale, Conductor and another

Bombay High Court · (1980) MhLj 197

Industrial Disputes Act, 1947 — Section 33, 33(1)(b), 33(2)(b)

Read judgment

High Courts13 Aug 1979

Mumbai Mazdoor Sabha Vs Bennet Coleman and Co. Limited and Others

Bombay High Court · (1980) 1 LLJ 112

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24(1)

Read judgment

High Courts10 Aug 1979Dismissed

Industrial Cables India Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (1991) 79 ECR 324

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 17

Read judgment

High Courts10 Aug 1979Dismissed

In Re: State of Maharashtra

Bombay High Court · (1979) 08 BOM CK 0032

Prevention of Food Adulteration Rules, 1955 — Rule 6

Read judgment

High Courts10 Aug 1979Dismissed

Mrs. R.D. Pandit Vs Vyajantimala Bali and others

Bombay High Court · (1980) MhLj 680

Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 91, 91(1)

Read judgment

High Courts09 Aug 1979Allowed

Abdul Sattar Abdul Rahim Vs Mulchand Upashya Koshti and others

Bombay High Court · (1979) MhLj 726

Constitution of India, 1950 — Article 227

Read judgment

High Courts08 Aug 1979Allowed

Fairozkhan Abdulla Deshmukh Vs State of Maharashtra

Bombay High Court · (1979) 08 BOM CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 408, 438

Read judgment

High Courts08 Aug 1979

Sanghvi Non-Ferrous Metal Industries Vs Union of India (UOI) and Others

Bombay High Court · (1979) 4 ELT 543

Central Excise Rules, 1944 — Rule 10AConstitution of India, 1950 — Article 226

Read judgment

High Courts06 Aug 1979Dismissed

Anandrao Namdeorao Jachak Vs State of Maharashtra and others

Bombay High Court · (1980) MhLj 661

Civil Procedure Code, 1908 (CPC) — Section 48Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 21, 21(1), 21(4), 33, 45

Read judgment

High Courts06 Aug 1979

Garware Synthetic Bristles Pvt. Ltd. Vs Union of India

Bombay High Court · (1990) 46 ELT 34

Constitution of India, 1950 — Article 226

Read judgment

High Courts06 Aug 1979

Tulsidas Kilachand Vs D.R. Chawla and Others

Bombay High Court · (1980) 122 ITR 458 : (1979) 4 TAXMAN 248

Wealth Tax Act, 1957 — Section 17(1), 17(1)(B)

Read judgment

High Courts03 Aug 1979Dismissed

Shankar Savanta Bandagar Vs Sonabai Rau Kamalakar and Others

Bombay High Court · (1979) 08 BOM CK 0021

Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 28, 4, 7Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(G), 32(O)

Read judgment

High Courts03 Aug 1979Dismissed

Anandrao Namdeo Jachak Vs State of Maharashtra and Others

Bombay High Court · (1980) MhLj 661

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 21, 21(1), 45(2)

Read judgment

High Courts02 Aug 1979

Raghavendra Vasantrao Deshpande and Others Vs Agricultural Produce Market Committee and Others

Bombay High Court · AIR 1980 Bom 392 : (1980) MhLj 423

Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 28, 6Maharashtra Agricultural Produce Marketing (Regulation) (Amendment) Act, 1971 — Section 13(1)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13, 14, 14(2), 14(4), 31

Read judgment

High Courts02 Aug 1979Dismissed

Dattu Thakye Patil and Others Vs State of Maharashtra

Bombay High Court · (1980) MhLj 522

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 439, 439(1)

Read judgment

High Courts02 Aug 1979

Sitaram Hari Salunkhe Vs Laxman Rambodh Dubey and Another

Bombay High Court · AIR 1980 Bom 55

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 100(3), Order 21 Rule 101, 122, 141Presidency Small Cause Courts Act, 1882 — Section 41, 43, 48, 9Presidency Small Cause Courts Rules, 1948 — Rule 1(2)

Read judgment

High Courts02 Aug 1979

General Films Distributors Ltd. Vs Union of India and Another

Bombay High Court · (1984) 17 ELT 68

Constitution of India, 1950 — Article 299

Read judgment

High Courts01 Aug 1979Dismissed

State of Maharashtra Vs Ratanshi Shamji and Others

Bombay High Court · (1979) 08 BOM CK 0024

Prevention of Food Adulteration Act, 1954 — Section 2, 7

Read judgment