COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,973 of 3,665

High Courts21 Jul 1978

Hargovind Dharamsey and Co. and others Vs Ruby and Co.

Bombay High Court · AIR 1979 Bom 89

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15(1), 15(11)Presidency Towns Insolvency Act, 1909 — Section 17

High Courts20 Jul 1978

The Trustees of the Port of Bombay Vs Natwarlal Parekh

Bombay High Court · (1979) 81 BOMLR 373 : (1978) MhLj 870

Employees Compensation Act, 1923 — Section 12, 13, 19, 3, 30

High Courts19 Jul 1978Dismissed

State of Maharashtra Vs Ramdayal Ramchandra Bangad

Bombay High Court · (1978) 07 BOM CK 0037

Prevention of Food Adulteration Act, 1954 — Section 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 17, 22

High Courts19 Jul 1978

Vinayak Purushottam Kalantre Vs Vikram Balwantrao Deshmukh and Others

Bombay High Court · (1979) CriLJ 71

Criminal Procedure Code, 1973 (CrPC) — Section 94Penal Code, 1860 (IPC) — Section 34, 408, 420

High Courts18 Jul 1978Dismissed

Chandak and Company, Nagpur Vs Deokaran Kanaiyalal

Bombay High Court · (1979) MhLj 350

Forward Contracts (Regulation) Act, 1952 — Section 11, 15, 15(1)

High Courts18 Jul 1978Dismissed

State of Maharashtra Vs Bashir Ahmed Osman and Another

Bombay High Court · (1978) 07 BOM CK 0010

Prevention of Food Adulteration Act, 1954 — Section 16, 7

High Courts17 Jul 1978

Bhoorsingh Palasingh Vs Kesumal Aratmal and Others

Bombay High Court · AIR 1979 Bom 143 : (1979) 81 BOMLR 333

Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 17, 19, 19(1), 20(1), 24

High Courts17 Jul 1978

Standard Batteries Ltd. Vs Casings (India) Pvt. Ltd.

Bombay High Court · (1979) 81 BOMLR 331

Arbitration Act, 1940 — Section 20, 41

High Courts15 Jul 1978Dismissed

State of Maharashtra Vs Shrinivas Subrao Shenvi

Bombay High Court · (1978) 07 BOM CK 0018

Criminal Procedure Code, 1973 (CrPC) — Section 241Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 16(1A), 16A, 2

High Courts15 Jul 1978Allowed

Narottamdas Bhau Vs Regional Director, Employees'' State Insurance Corporation, Bombay-5

Bombay High Court · (1979) MhLj 641

Employees State Insurance Act, 1948 — Section 19A, 2(12), 2(9), 2(9), 2(9)(i)

High Courts14 Jul 1978Dismissed

Century Spg. and Mfg. Co. Ltd. Vs Employees'' State Insurance Corporation, Bombay

Bombay High Court · (1979) MhLj 144

Employees State Insurance Act, 1948 — Section 29, 66, 82(2), 82(2)Factories Act, 1948 — Section 21(1)(iv)(c)General Clauses Act, 1897 — Section 6

High Courts14 Jul 1978

Jaswantlal Harjivandas Dholakia Vs The State of Maharashtra

Bombay High Court · (1978) 80 BOMLR 411 : (1978) MhLj 672

Criminal Procedure Code, 1973 (CrPC) — Section 427, 428Prisons Act, 1894 — Section 27, 3

High Courts14 Jul 1978

Jaswantlal Harjivandas Dholakia Vs State of Maharashtra

Bombay High Court · (1979) CriLJ 971

Criminal Procedure Code, 1973 (CrPC) — Section 428

High Courts12 Jul 1978Dismissed

H.W. Pendarkar Vs Maharashtra State Electricity Board

Bombay High Court · (1978) 07 BOM CK 0039

Bombay Civil Services Rules, 1959 — Rule 161Constitution of India, 1950 — Article 226, 227Maharashtra State Electricity Board Employees Service Regulations, 1995 — Regulation 17, 7

High Courts12 Jul 1978

Ananda and Others Vs State of Maharashtra

Bombay High Court · (1978) 07 BOM CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 360(3), 360(4)Penal Code, 1860 (IPC) — Section 323, 451, 504Probation of Offenders Act, 1958 — Section 6

High Courts12 Jul 1978

Lakshmi Vishnu Textile Mills Vs P.S. Mavlankar

Bombay High Court · (1979) 38 FLR 378 : (1979) 1 LLJ 443

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25FPayment of Gratuity Act, 1972 — Section 1(3), 2, 4(1), 4(2), 4(3)

High Courts11 Jul 1978Dismissed

Anthony Lobo Vs C.M. Merchant

Bombay High Court · (1978) 07 BOM CK 0032

Employees Compensation Act, 1923 — Section 2, 22, 30Succession Act, 1925 — Section 42

High Courts11 Jul 1978Dismissed

Shahul Hamid Ismail Shahbendray Patel Vs Shri R.D. Pradhan

Bombay High Court · (1978) 80 BOMLR 440

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 8Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 108

High Courts07 Jul 1978

Estate Investment Co. Ltd. Vs Commissioner of Income Tax, Bombay

Bombay High Court · (1979) 2 CTR 272 : (1980) 121 ITR 580 : (1979) 1 TAXMAN 583

Income Tax Act, 1922 — Section 2(4)

High Courts06 Jul 1978Allowed

Bhumanna Poshanna Vs R.N. Ghanekar and Co.

Bombay High Court · (1979) ACJ 78

Workmens Compensation Act, 1923 — Section 2, 2(1), 30, 4A