COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,958 of 3,665

High Courts22 Mar 1979

Jagdeorao Anandrao Pawar Vs Kisan Namdeo Pawar and Another

Bombay High Court · AIR 1980 Bom 148 : (1980) 82 BOMLR 137 : (1979) MhLj 687

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 3, 4Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 52Land Acquisition Act, 1894 — Section 6(3)

Read judgment

High Courts21 Mar 1979

Bharat Cotton Growers'' Co-operative Spinning Mills Limited, Sangli Vs Miraj Taluka Girni Kamgar Sangh and Others

Bombay High Court · (1979) 39 FLR 173 : (1979) 1 LLJ 487

Bombay Industrial Relations Act, 1946 — Section 42, 42(2)

Read judgment

High Courts21 Mar 1979Dismissed

Basantilal Chhaganlal Gujrathi Vs Bhavaribai Raghunath Sikachi

Bombay High Court · (1979) 03 BOM CK 0017

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

Read judgment

High Courts21 Mar 1979

Bhikusa Yamasa Kshatriya Pvt. Ltd. Vs Jagannath Bhikusa Kshatriya and Others

Bombay High Court · AIR 1979 Bom 302 : (1980) 82 BOMLR 239

Trade and Merchandise Marks Act, 1958 — Section 105, 2(1), 27, 27(1)

Read judgment

High Courts21 Mar 1979Dismissed

Dattu Dnyanu Padalkar Vs Hari Natha Patil and Another

Bombay High Court · AIR 1979 Bom 247 : (1980) 82 BOMLR 269 : (1979) MhLj 628

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 88(1), 88(2)Bombay Tenancy and Agricultural Lands Act, 1956 — Section 48

Read judgment

High Courts20 Mar 1979Dismissed

Sukhadeo Krishnarao Ghatode Vs Laxmibai Dattatraya Mohoril

Bombay High Court · (1979) MhLj 545

Read judgment

High Courts20 Mar 1979

Gulam Nabi Chaku Vs G.M. Shahdadpuri and Others

Bombay High Court · (1979) 44 STC 387

Bombay Sales Tax Act, 1959 — Section 18, 19, 30, 63Gujarat Sales Tax Act, 1969 — Section 25

Read judgment

High Courts19 Mar 1979

In Re: Kelly and Henderson P. Ltd., L. Jai Kulbir Singh and Another

Bombay High Court · (1980) 50 CompCas 646

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 141Companies (Court) Rules, 1959 — Rule 6Companies Act, 1956 — Section 299, 300, 397, 398, 402

Read judgment

High Courts18 Mar 1979

Binod Mills Co. Ltd. Vs S.A. Kadre, Excess Profits Tax Officer and Others

Bombay High Court · (1980) 122 ITR 778 : (1979) 2 TAXMAN 470

Excess Profits Tax Act, 1940 — Section 14, 14A(7)

Read judgment

High Courts18 Mar 1979

Mill Stores Trading Co. of India P. Ltd. Vs J.B. Panchal, Income Tax Officer and Another

Bombay High Court · (1981) 131 ITR 470 : (1979) 2 TAXMAN 375

Constitution of India, 1950 — Article 226Excess Profits Tax Act, 1940 — Section 10A, 15

Read judgment

High Courts17 Mar 1979

Kulkarni Foundaries Ltd. Vs M.G. Chitale

Bombay High Court · (1980) 82 BOMLR 306

Industrial Disputes Act, 1947 — Section 25C, 25F, 25J

Read judgment

High Courts17 Mar 1979Dismissed

Tukaram Shabi Naik Vs P.A. Rege and Others

Bombay High Court · (1979) 03 BOM CK 0022

Motor Vehicles Act, 1939 — Section 47(1)

Read judgment

High Courts17 Mar 1979

Sonya Dagdu and Another Vs Manhu Dagadu and Others

Bombay High Court · AIR 1980 Bom 62 : (1980) 82 BOMLR 119 : (1980) MhLj 17

Civil Procedure Code Amendment Act, 1976 — Section 38, 97(2), 97(3)Civil Procedure Code, 1908 (CPC) — Section 100, 100A, 96General Clauses Act, 1897 — Section 6

Read judgment

High Courts15 Mar 1979Dismissed