High Courts30 Jun 1979
Century Spinning and Manufacturing Company Limited Vs Union of India
Bombay High Court · (1981) 8 ELT 676
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,956 of 3,665
High Courts29 Jun 1979
Maharashtra Small Scale Industries Development Corporation Vs Trawlers P. Ltd.
Bombay High Court · (1980) 50 CompCas 674
Companies Act, 1956 — Section 434(1)
High Courts28 Jun 1979Allowed
Kishan Gangaram Mahatre Vs State of Maharashtra
Bombay High Court · (1979) 06 BOM CK 0009
Evidence Act, 1872 — Section 59, 8Penal Code, 1860 (IPC) — Section 302
High Courts26 Jun 1979Dismissed
Pandhari Shamrao Kolhe Vs Meerabai Kolhe and others
Bombay High Court · (1980) MhLj 39
Specific Relief Act, 1963 — Section 6, 9
High Courts26 Jun 1979Dismissed
State of Maharashtra Vs Tillumal Tehumal Nankani and Others
Bombay High Court · (1979) 06 BOM CK 0007
Prevention of Food Adulteration Act, 1954 — Section 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 14, 17, 18, 44, 9
High Courts26 Jun 1979Allowed
State of Maharashtra Vs Tanaji Bajirao Bhosale and Others
Bombay High Court · (1980) MhLj 49
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 191Penal Code, 1860 (IPC) — Section 34, 341, 431, 447
High Courts25 Jun 1979
Sukhdeo Motiram Dike Vs Govinda Hari Mankar and Another
Bombay High Court · AIR 1980 Bom 231
Bombay Court Fees Act, 1959 — Article 1, 8, 9, 5(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 11(4), Order 41 Rule 31, Order 41 Rule 32
High Courts21 Jun 1979
In Re: Piramal Spinning and Weaving Mills Ltd.
Bombay High Court · (1980) 50 CompCas 514
Companies Act, 1956 — Section 394(1), 394A
High Courts20 Jun 1979
Acchut Kumar S. Inamdar Vs P.R. Hajarnavis and Another
Bombay High Court · (1981) 132 ITR 331
Wealth Tax Act, 1957 — Section 17(1)
High Courts19 Jun 1979
Abdul Wahab Sheikh Lal Bhai Vs G.E. Patankar, Industrial Tribunal and others
Bombay High Court · (1980) MhLj 100
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)(d), 2(j), 33C(2)
High Courts15 Jun 1979
Union of India (UOI) Vs Rameshkumar and Co.
Bombay High Court · (1979) 06 BOM CK 0012
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 78BRailways Act, 1989 — Section 73, 78B
High Courts14 Jun 1979
Manik Manmath Karande Vs State of Maharashtra
Bombay High Court · (1980) 82 BOMLR 69 : (1980) 1 LLJ 309 : (1979) MhLj 828
Constitution of India, 1950 — Article 14, 16, 311
High Courts12 Jun 1979Dismissed
State of Maharashtra Vs Vishwanathappa and Others
Bombay High Court · (1979) 06 BOM CK 0011
Prevention of Food Adulteration Act, 1954 — Section 7
High Courts12 Jun 1979
Sangli Municipal Council Vs Syndicate Bank, Branch Sangli and Others
Bombay High Court · (1979) 06 BOM CK 0005
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 115
High Courts12 Jun 1979
Labour Law Practitioner''s Association and Another Vs State of Maharashtra and Others
Bombay High Court · (1979) 39 FLR 89
Bombay General Clauses Act, 1904 — Section 3(15)Bombay Industrial Relations Act, 1946 — Section 81, 84, 85, 85A, 9Constitution of India, 1950 — Article 227, 234, 235, 236
High Courts11 Jun 1979Dismissed
State of Maharashtra Vs Jaya S. Shetty and Another
Bombay High Court · (1979) 06 BOM CK 0013
Prevention of Food Adulteration Act, 1954 — Section 11, 13Prevention of Food Adulteration Rules, 1955 — Rule 16, 19, 20, 7
High Courts03 May 1979
Union of India (UOI) and Others Vs C. Damani and Co. and Others
Bombay High Court · (1989) 25 ECR 216
Constitution of India, 1950 — Article 19(1)(f), 19(1)(g)
High Courts27 Apr 1979
The Municipal Corporation of Greater Bombay Vs Hindustan Lever Ltd.
Bombay High Court · (1980) 82 BOMLR 176
Constitution of India, 1950 — Article 133
High Courts27 Apr 1979
Shrikrishna Vasudeo Datye Vs Bhalchandra Anant Sawant
Bombay High Court · (1980) 82 BOMLR 142
Representation of the People Act, 1951 — Section 81
High Courts27 Apr 1979
Chandrabhan Chunnilal Gour Vs Shrawan Kumar Khunnolal Gour and Another
Bombay High Court · AIR 1980 Bom 48 : (1980) MhLj 690
Bombay Public Trusts Act, 1950 — Section 20, 22, 22Civil Procedure Code, 1908 (CPC) — Section 9