COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,987 of 3,665

High Courts22 Sept 1977

Jamunabai Motilal etc. Vs State of Maharashtra and Another

Bombay High Court · AIR 1978 Bom 200 : (1978) MhLj 93

Charitable Trusts Act, 1853 — Section 41Constitution of India, 1950 — Article 226Judicature Act, 1873 — Section 89, 90

High Courts21 Sept 1977

Jaikumar Chhaganlal Patni and Others Vs Mary Jerome D''souza and Others

Bombay High Court · AIR 1978 Bom 239 : (1978) 80 BOMLR 95 : (1978) MhLj 164

Fatal Accidents Act, 1855 — Section 1A, 2Motor Vehicles Act, 1939 — Section 110 , 110A, 110B, 110C, 110D

High Courts20 Sept 1977Dismissed

Ganesh Govindrao Khuley Vs Narayan Wasudeo Band and others

Bombay High Court · (1977) MhLj 906

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 46, 49A

High Courts20 Sept 1977Dismissed

Rafiq Abdul Rehman Vs The State of Maharashtra

Bombay High Court · (1977) 79 BOMLR 576 : (1978) MhLj 211

Bombay Prohibition Act, 1949 — Section 66Criminal Procedure Code, 1973 (CrPC) — Section 428, 433Penal Code, 1860 (IPC) — Section 302, 324, 53, 53A

High Courts20 Sept 1977

Madhusudan A. Mahale Vs P.M. Gidh and Others

Bombay High Court · AIR 1978 Bom 234 : (1978) 80 BOMLR 628 : (1978) MhLj 436

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 14, 14(1), 14(2)Constitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 41

High Courts20 Sept 1977

Krishnabai and Others Vs Baburao and Others

Bombay High Court · AIR 1978 Bom 290 : (1978) 80 BOMLR 582 : (1978) MhLj 85

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100(2), 36, 38, 6(1), 8Civil Procedure Code, 1908 (CPC) — Section 106, 11Evidence Act, 1872 — Section 115

High Courts19 Sept 1977

Dattaram Shripat Khurase Vs Harkisondas Laxmidas Ghaswalla

Bombay High Court · (1979) 81 BOMLR 175

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5Hindu Succession Act, 1956 — Section 19

High Courts13 Sept 1977Dismissed

Akola Municipal Council Vs Nilkanth Anant Athalye

Bombay High Court · (1979) 81 BOMLR 171 : (1977) MhLj 773

Government of India Act, 1935 — Section 154Transfer of Property Act, 1882 — Section 105

High Courts09 Sept 1977

The State of Maharashtra Vs Gopal Chunimal Podhar and Another

Bombay High Court · (1978) CriLJ 425

Criminal Procedure Code, 1973 (CrPC) — Section 239

High Courts09 Sept 1977

Ramchandra Vishwanath Karve Vs Savitribai

Bombay High Court · AIR 1978 Bom 212 : (1978) 80 BOMLR 622 : (1978) MhLj 418

Hindu Succession Act, 1956 — Section 14(1), 14(2)

High Courts09 Sept 1977

Sheshrao Topaji Shep Vs The State of Maharashtra and Another

Bombay High Court · (1978) CriLJ 217

Prevention of Food Adulteration Act, 1954 — Section 16(1)(b)

High Courts09 Sept 1977

In Re: United Western Bank Ltd.

Bombay High Court · (1978) 48 CompCas 378

Companies Act, 1956 — Section 433, 434, 434(1)

High Courts09 Sept 1977

The Municipal Corporation of Greater Bombay Vs Bhagwandas Dwarkadas and Another

Bombay High Court · AIR 1978 Bom 271 : (1978) 80 BOMLR 193 : (1978) MhLj 43

Bombay Municipal Corporation Act, 1888 — Section 329(2), 354, 489, 491, 503Presidency Small Cause Courts Act, 1882 — Section 38

High Courts08 Sept 1977

Commissioner of Income Tax, Bombay City-III, Bombay Vs Tribhuvandas G. Patel

Bombay High Court · (1978) 115 ITR 95

Income Tax Act, 1961 — Section 2(47), 45

High Courts07 Sept 1977

Vistari Narayan Shebe Vs The State of Maharashtra

Bombay High Court · (1978) CriLJ 891 : (1978) MhLj 244

Penal Code, 1860 (IPC) — Section 302, 326

High Courts07 Sept 1977Dismissed

Kachrulal Hiralal Dhoot Vs The Gurudwara Board Nanded and Others

Bombay High Court · AIR 1979 Bom 31 : (1979) 81 BOMLR 146

Easements Act, 1882 — Section 60Land Acquisition Act, 1894 — Section 3, 30, 9

High Courts05 Sept 1977

Baswantrao Appaji Choudhari Vs Commissioner, Nagpur Division, Nagpur and Another

Bombay High Court · AIR 1978 Bom 167 : (1978) 80 BOMLR 575 : (1977) MhLj 834

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 14, 15, 16, 17, 18

High Courts05 Sept 1977Dismissed

Baswantrao Appaji Choudhari Vs Commissioner, Nagpur Division and another

Bombay High Court · (1977) MhLj 834

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 12, 13(3), 16, 17, 17

High Courts01 Sept 1977

The Phaltan Sugar Works Ltd. Vs Mansingrao Dhondiram Kadam and Another

Bombay High Court · (1977) CriLJ 2021

Criminal Procedure Code, 1973 (CrPC) — Section 199(1)

High Courts01 Sept 1977

Maruti Sakharam Aher Vs The State of Maharashtra

Bombay High Court · (1978) CriLJ 67