COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,957 of 3,665

High Courts27 Apr 1979

The Municipal Corporation of Greater Bombay, etc. Vs Durgadas Shankarrao Rege and Another

Bombay High Court · AIR 1980 Bom 93 : (1980) 82 BOMLR 76

Bombay General Clauses Act, 1904 — Section 3(35), 4Bombay Municipal Act, 1872 — Section 163Bombay Municipal Corporation (Amendment) Act, 1905 — Section 297, 297(1)

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High Courts24 Apr 1979Dismissed

Sailesh Pranbhydas Mehta Vs Dilip Harilal Mehta and Another

Bombay High Court · (1979) 04 BOM CK 0008

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 240, 397(2), 397(3), 482Penal Code, 1860 (IPC) — Section 497

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High Courts19 Apr 1979

Mahadeo Maruti Bhagwat Vs Kantilal Khemchand Gujar and Others

Bombay High Court · AIR 1980 Bom 79

Transfer of Property Act, 1882 — Section 111, 76

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High Courts18 Apr 1979

Shaniwar Dhondu Dharnekar Vs Prabhavati Chandrakant Patange and Another

Bombay High Court · AIR 1980 Bom 276 : (1980) 82 BOMLR 104 : (1979) MhLj 836

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 25(1), 25(2)Constitution of India, 1950 — Article 227

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High Courts18 Apr 1979Dismissed

Pandurang Bhaurao Dabhade Vs Baburao Baburao Dabhade and Another

Bombay High Court · (1980) 82 BOMLR 116 : (1980) CriLJ 256 : (1979) MhLj 729

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Hindu Adoptions and Maintenance Act, 1956 — Section 20(3)

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High Courts16 Apr 1979

R.S. Bhosale, Advocate General of Maharashtra State Vs Anand Prakash Arya

Bombay High Court · (1979) 04 BOM CK 0002

Maharashtra Vexatious Litigation (Prevention) Act, 1971 — Section 2

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High Courts12 Apr 1979Dismissed

Kekoo J. Maneckji Vs Union of India (UOI)

Bombay High Court · (1980) 82 BOMLR 109

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 482, 91Foreign Exchange Regulation Act, 1973 — Section 56

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High Courts12 Apr 1979

Kekoo J. Maneckji Vs Union of India (UOI) and Others

Bombay High Court · (1980) CriLJ 258

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 120B, 482

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High Courts11 Apr 1979

Ananda Nanu Choudhari Vs Surgana Village Panchayat, Nasik and Others

Bombay High Court · AIR 1980 Bom 354 : (1980) 82 BOMLR 126

Bombay Village Panchayats Act, 1958 — Section 10(1), 10(3), 10(4)Bombay Village Panchayats Act, 1959 — Section 10, 10(1), 10(3), 151Constitution of India, 1950 — Article 226

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High Courts02 Apr 1979

Popatlal Gokuldas and Others Vs State of Maharashtra and Others

Bombay High Court · AIR 1980 Bom 140

Bombay Land Revenue Code, 1879 — Section 214, 45, 52, 52(1)Bombay Land Revenue Rules, 1921 — Rule 22, 80, 80Constitution of India, 1950 — Article 226

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High Courts02 Apr 1979

Indramani Radhakishan Santaram Singhania Vs Augustin Peter D''souza

Bombay High Court · (1980) 82 BOMLR 144

Constitution of India, 1950 — Article 31

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High Courts27 Mar 1979Allowed

Cooper Engineering Ltd. Vs B.B. Vagyani

Bombay High Court · (1980) 82 BOMLR 272 : (1980) MhLj 325

Industrial Disputes Act, 1947 — Section 7A, 9A

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High Courts27 Mar 1979

Voltas Limited Vs Central Stores and others

Bombay High Court · (1980) MhLj 559

Arbitration Act, 1940 — Section 17Maharashtra Debt Relief Act, 1975 — Section 11, 11(1), 12, 12(1), 19

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High Courts27 Mar 1979

In Re: Sumani Pvt. Ltd.

Bombay High Court · (1979) 49 CompCas 547

Companies Act, 1956 — Section 294, 391, 394, 394(1), 394A

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High Courts26 Mar 1979

Hussein Khan Mohamed Khan Vs The State of Maharashtra

Bombay High Court · (1980) 82 BOMLR 262

Criminal Procedure Code, 1973 (CrPC) — Section 413, 418, 428Essential Commodities Act, 1955 — Section 7, 8

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High Courts26 Mar 1979

Hussein Khan and Mohamed Khan Vs State of Maharashtra

Bombay High Court · (1979) CriLJ 1248

Criminal Procedure Code, 1973 (CrPC) — Section 418Essential Commodities Act, 1955 — Section 7, 8

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High Courts26 Mar 1979

Dunlop Rubber Co. (India) Ltd. Vs M.V. Raghwan Iyer and Others

Bombay High Court · (1983) 14 ELT 2289

Constitution of India, 1950 — Article 226

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High Courts23 Mar 1979

Trivikram Vs Vithalrao and Others

Bombay High Court · AIR 1980 Bom 1 : (1980) 82 BOMLR 253 : (1979) MhLj 614

Civil Procedure Code Amendment Act, 1951 — Section 20Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 13, 8Constitution of India, 1950 — Article 261

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High Courts23 Mar 1979

Shriram Manik Patil Vs Sojabai Manik Patil

Bombay High Court · AIR 1979 Bom 301

Civil Procedure Code, 1908 (CPC) — Section 100, 101Hindu Adoptions and Maintenance Act, 1956 — Section 10, 4, 5

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High Courts22 Mar 1979Allowed

Nagorao Nilkanthrao Deshmukh and another Vs Keshao Govind Patil

Bombay High Court · (1979) MhLj 809

Representation of the People Act, 1951 — Section 82

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