High Courts17 Nov 1978
Arunodaya Prefab Vs M.D. Kambli
Bombay High Court · (1980) 82 BOMLR 284 : (1979) MhLj 104
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,968 of 3,665
High Courts17 Nov 1978
Satvashila and Others Vs Rukmini D. Gath
Bombay High Court · (1978) 11 BOM CK 0012
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 85A
High Courts17 Nov 1978
State Bank of India Vs Kalpaka Transport Company P. Ltd. and Another
Bombay High Court · (1980) 50 CompCas 740
Constitution of India, 1950 — Article 12
High Courts15 Nov 1978Dismissed
Balkrishna Karkera Vs K.J. Mishra and Another
Bombay High Court · AIR 1979 Bom 198
Bombay Municipal Corporation Act, 1888 — Section 3, 394(1), 471Factories Act, 1948 — Section 46, 46(1)Factories Rules, 1963 — Rule 79, 80, 81, 82, 83
High Courts10 Nov 1978Allowed
Bhanudas Ramji Lokhande Vs State of Maharashtra
Bombay High Court · (1978) 11 BOM CK 0013
Bombay Prohibition Act, 1949 — Section 66(1), 85(1)
High Courts20 Oct 1978Dismissed
Dhirubhai H. Ambani Vs Dhanpati Thakersi
Bombay High Court · (1980) 82 BOMLR 382
Mumbai Municipal Corporation Act, 1888 — Section 354, 499
High Courts19 Oct 1978Allowed
Sushilabai Vasudeo Jaeel Vs M.S. Dillon
Bombay High Court · (1980) 82 BOMLR 360
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 13A1, 5
High Courts19 Oct 1978
John Joseph Kummel Vs State of Maharashtra and Others
Bombay High Court · (1979) CriLJ 1150
Bombay Rent Act, 1947 — Section 18(1)
High Courts19 Oct 1978Dismissed
John Joseph Kummel Vs The State of Maharashtra
Bombay High Court · (1980) 82 BOMLR 375 : (1978) MhLj 856
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18Criminal Procedure Code, 1973 (CrPC) — Section 18, 468, 469, 470, 471
High Courts18 Oct 1978Allowed
Mahant Madhavdas Guru Devadas Vs Mathuradas Mohta and others
Bombay High Court · (1979) MhLj 216
Bombay Public Trusts Act, 1950 — Section 80, 86, 86(3), 86(3)(a)
High Courts16 Oct 1978
In Re: Vasant Investment Corporation Ltd.
Bombay High Court · (1982) 52 CompCas 139
Companies (Court) Rules, 1959 — Rule 279, 67, 68, 69Companies Act, 1913 — Section 150(1), 153(1), 391, 41, 41(2)
High Courts12 Oct 1978
N.B. Shukla Vs Bank of Baroda and Another
Bombay High Court · (1979) 1 LLJ 291
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 11Constitution of India, 1950 — Article 12, 226, 311, 311(2)
High Courts12 Oct 1978Dismissed
Prabhakar Ganpatrao Pokale Vs The State of Maharashtra
Bombay High Court · (1980) 82 BOMLR 378
Constitution of India, 1950 — Article 14, 16
High Courts05 Oct 1978
Krishna A. Khasgiwale Vs Sitaram L. Rathi and Others
Bombay High Court · (1978) 10 BOM CK 0005
Bombay Public Trusts Act, 1950 — Section 56B(1)
High Courts05 Oct 1978
Pandharinath Kishtiah Renguntawar Vs Deputy Director of Enforcement, Foreign Exchange Regulations and Others
Bombay High Court · (1980) 82 BOMLR 367 : (1981) 51 CompCas 163 : (1979) MhLj 176
Foreign Exchange Regulation Act, 1947 — Section 4(1)
High Courts03 Oct 1978Allowed
Shripatrao Limbaji Kadam and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1979 Bom 222 : (1979) 81 BOMLR 504 : (1979) MhLj 267
Bombay General Clauses Act, 1904 — Section 16
High Courts22 Sept 1978Dismissed
The Coorla Spinning and Weaving Co. Ltd. Vs Trimbak Narayan Deshmukh
Bombay High Court · (1979) 81 BOMLR 512
Constitution of India, 1950 — Article 42Employees State Insurance Act, 1948 — Section 46, 47, 48, 49, 56Industrial Disputes Act, 1947 — Section 33C
High Courts22 Sept 1978Dismissed
Sakinabibi Rajabali Bohri Vs Gopal Hiru Gharat
Bombay High Court · (1979) 81 BOMLR 519 : (1979) MhLj 302
Constitution of India, 1950 — Article 227
High Courts20 Sept 1978
B.M.K. Industries (P) Ltd. Vs Employees'' State Insurance Corporation
Bombay High Court · (1979) 81 BOMLR 529 : (1979) MhLj 202
Constitution of India, 1950 — Article 14, 19, 31Employees State Insurance Act, 1948 — Section 1, 2, 40, 41, 43
High Courts20 Sept 1978Dismissed
Smt. Mannabi Shamsi Vs B.B. Gujral
Bombay High Court · (1979) 81 BOMLR 476
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5AConstitution of India, 1950 — Article 22