High Courts16 Jul 1979
Karendra Kumar and Co. Vs S.D. Shahapurkar
Bombay High Court · (1989) 22 ECR 565 : (1989) 42 ELT 381
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,955 of 3,665
High Courts13 Jul 1979
General Spares Industries Pvt. Ltd. Vs Union of India
Bombay High Court · (1989) 23 ECR 251 : (1989) 43 ELT 52
High Courts12 Jul 1979
Sarabhai M. Chemicals (S.M. Chemicals and Electronics) Limited Vs M.S. Ajmere and Another
Bombay High Court · (1980) 1 LLJ 295 : (1979) MhLj 903
Constitution of India, 1950 — Article 226, 227
High Courts12 Jul 1979
Ferdinand Aloysius Francis Miranda Vs The State of Maharashtra and Others
Bombay High Court · AIR 1980 Bom 34
Bombay Land Requisition Act, 1948 — Section 9, 9(3), 9(4)Constitution of India, 1950 — Article 226
High Courts11 Jul 1979
Kashinath Bhimanna Ghante and Others Vs State of Maharashtra and Another
Bombay High Court · AIR 1980 Bom 132
Essential Commodities Act, 1955 — Section 3, 3(2), 6
High Courts11 Jul 1979
Martin and Harris and Others Vs State of Maharashtra
Bombay High Court · (1979) 07 BOM CK 0032
Bombay Land Requisition Act, 1948 — Section 4(3), 6(4)
High Courts11 Jul 1979
Ramkrishna Sawalaram Redkar Vs State of Maharashtra
Bombay High Court · (1980) CriLJ 254
Criminal Procedure Code, 1973 (CrPC) — Section 309
High Courts10 Jul 1979Allowed
Shravan Ganpat Randhir Vs State of Maharashtra
Bombay High Court · (1979) 07 BOM CK 0033
Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959 — Rule 4, 5Bombay Prohibition Act, 1949 — Section 66(1), 66(2), 85, 85(1)
High Courts10 Jul 1979
K.V. Sundaram and another Vs Raj Rajeshwari Co-op. Housing Society Ltd. and others
Bombay High Court · (1980) MhLj 4
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 13, 149, 149(11), 149(9), 150
High Courts10 Jul 1979Allowed
Madhukar Sadashiv Parkhi Vs Satyabhamabai Ganesh Sakrikar and Others
Bombay High Court · (1979) 07 BOM CK 0014
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 113(1)(I), 13(1)
High Courts06 Jul 1979
Vasant Investment Corporation Ltd. Vs Official Liquidator, Colaba Land and Mill Co. Ltd.
Bombay High Court · (1981) 51 CompCas 20
Companies Act, 1956 — Section 100, 101, 102, 103, 104
High Courts06 Jul 1979
Jenson And Nicholson (India) Ltd. Vs Union of India and Others
Bombay High Court · (1981) 8 ELT 128
Central Excise Rules, 1944 — Rule 174, 176, 8
High Courts04 Jul 1979
Anant Trimbak Sabnis Vs Vasant Pratap Pandit
Bombay High Court · AIR 1980 Bom 69 : (1979) MhLj 755
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(3), 15, 5(11)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(21)Companies Act, 1956 — Section 312
High Courts04 Jul 1979Dismissed
Bhagwandas Gatadhar Agrawal Vs Shriram Govinda Raut
Bombay High Court · (1980) MhLj 98
Civil Procedure Code, 1908 (CPC) — Section 36, 58
High Courts04 Jul 1979Allowed
Sunni Masjid and Madrassa Trust and others Vs Abdul Kadar Usuf Bhabha and another
Bombay High Court · (1979) MhLj 821
Bombay Court Fees Act, 1959 — Section 6(vi)Suits Valuation Act, 1887 — Section 6, 8
High Courts04 Jul 1979Allowed
S.W. Phadke and others Vs Union Government and others
Bombay High Court · (1980) MhLj 89
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 16, 226, 227
High Courts04 Jul 1979Allowed
Ahmednagar District Secondary Teachers Co-operative Credit Society Ltd. Vs General Secretary, Ahmednagar Education Society, Ahmednagar and another
Bombay High Court · (1980) MhLj 126
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 237Societies Registration Act, 1860 — Section 6
High Courts03 Jul 1979Dismissed
Ramchandra Tukaram Losawar Vs Lakhmir Singh and Another
Bombay High Court · (1979) 07 BOM CK 0024
Motor Vehicles Act, 1939 — Section 123Penal Code, 1860 (IPC) — Section 304A
High Courts02 Jul 1979Dismissed
State of Maharashtra Vs Jaywant Ramchandra Kamble
Bombay High Court · (1980) 82 BOMLR 100 : (1979) CriLJ 1460 : (1980) MhLj 67
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts30 Jun 1979
Ratanlal Hanumanbax Sharma and Another Vs Narendra Manilal Shah and Another
Bombay High Court · AIR 1980 Bom 135 : (1979) MhLj 737
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 9 Rule 13