High Courts01 Aug 1979Allowed
Banwarilal Maliram Kanodia Vs Laxminarayan and Another
Bombay High Court · (1979) 08 BOM CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 420
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,954 of 3,665
High Courts01 Aug 1979
Rajmal Chhotelal Jain Vs Uttam Isnaji Ingole
Bombay High Court · (1980) MhLj 112
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106, 117
High Courts31 Jul 1979
Gateway Auto Services, Bombay Vs Regional Director, E.S.I.C. and Another
Bombay High Court · (1981) 42 FLR 116 : (1980) 2 LLJ 255 : (1980) MhLj 339
Partnership Act, 1932 — Section 2(12), 45B
High Courts30 Jul 1979
Arunkumar Surajmal Jain Vs Chandanbai Rupchandsa Jain and Others
Bombay High Court · (1980) CriLJ 601
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488(6)
High Courts26 Jul 1979
Mansukhlal Raichand Shah Vs Union of India
Bombay High Court · (1989) 22 ECR 570 : (1989) 42 ELT 378
Customs Act, 1962 — Section 25(1), 47
High Courts26 Jul 1979
Vasant Industrial and Engineering Works Vs Narayan Damodar Desai and another
Bombay High Court · (1980) MhLj 32
Payment of Gratuity Act, 1972 — Section 2, 2(e), 3, 4, 4(1)
High Courts26 Jul 1979Dismissed
Mahadeo Raoji Wanjari Vs Vinayakrao Govindrao Deshmukh and another
Bombay High Court · (1980) MhLj 275
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 50Constitution of India, 1950 — Article 227Mamlatdars Court Act, 1906 — Section 16, 16(2)
High Courts26 Jul 1979Allowed
Samba Motiram Alone Vs Tukaram Mahadeo Chandakar
Bombay High Court · (1980) MhLj 213
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14Constitution of India, 1950 — Article 227
High Courts24 Jul 1979
Suresh Tulsidas Kailachand and Others Vs Collector of Bombay and Others
Bombay High Court · (1980) 2 LLJ 81
Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3, 4(1)Employees State Insurance Act, 1948 — Section 2(17)
High Courts24 Jul 1979
State of Maharashtra Vs Sewaram Aaildas Aamesar
Bombay High Court · (1979) CriLJ 1463
High Courts20 Jul 1979
Vithal Kondhalkar Vs State of Maharashtra and Others
Bombay High Court · (1979) 07 BOM CK 0031
Bombay Inferior Villages Watans Abolition Act, 1958 — Section 5, 5(3), 6, 9Maharashtra Land Revenue Code, 1966 — Section 37, 59
High Courts19 Jul 1979Allowed
Shri Vijaysinh Virchand Vs S.K. Bhardwaj, Asstt. Collector of Central Excise and Others
Bombay High Court · (1980) CENCUS 422
Central Excises and Salt Act, 1944 — Item 15A
High Courts19 Jul 1979Allowed
Vijaysinh Virchand Vs S.K. Bhardwaj, Assistant Collector of Central Excise and Others
Bombay High Court · (1989) 22 ECR 477
Central Excises and Salt Act, 1944 — Item 15A(2), Item 59
High Courts19 Jul 1979
S.S. Muley Vs J.R.D. Tata and Others
Bombay High Court · (1980) 2 LLJ 1
Constitution of India, 1950 — Article 14, 16, 311
High Courts18 Jul 1979
Mill Stores Trading Co. of India P. Ltd. Vs J.B. Panchal, Income Tax Officer and Another
Bombay High Court · (1979) 07 BOM CK 0034
Excess Profits Tax Act, 1940 — Section 10A, 15
High Courts18 Jul 1979
Victoria Jubilee Technical Institute Vs K.S. Naik, Regional P.F. Commissioner, Maharashtra and Others
Bombay High Court · (1980) 1 LLJ 254
Constitution of India, 1950 — Article 226Employees Provident Fund and Family Pension Act, 1952 — Section 17
High Courts18 Jul 1979Dismissed
Abdul Aziz Sk. Ismail Choudhari and another Vs Sk. Ahmed Sk. Ameer and others
Bombay High Court · (1980) MhLj 25
Bombay Public Trusts Act, 1950 — Section 1, 41A, 41D, 41E, 47Civil Procedure Code, 1908 (CPC) — Section 38, 92
High Courts17 Jul 1979
Vijay Jethalal Shah Vs Laja Nandlal Raheja and Another
Bombay High Court · AIR 1980 Bom 76
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Presidency Towns Insolvency Act, 1909 — Section 13(2), 9Succession Act, 1925 — Section 214
High Courts17 Jul 1979
Nabi Mohamad Chand Husain and Others Vs State of Maharashtra
Bombay High Court · (1980) CriLJ 860
Criminal Procedure Code, 1973 (CrPC) — Section 162(2)Evidence Act, 1872 — Section 17, 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 326, 506
High Courts16 Jul 1979
Harshavardhan Shrinivas Potnis Vs Mahadu Pundalik Gangurde
Bombay High Court · AIR 1980 Bom 198 : (1981) 83 BOMLR 59 : (1980) MhLj 359
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 31(1), 31(2), 31(3)