COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,988 of 3,665

High Courts01 Sept 1977

Rajnikant Ratilal Shah Vs Deccan Farms and Distilleries Ltd. (in Liquidation) and Another Harish Ratilal Shah Vs Deccan Farms and Distilleries Ltd. (in Liquidation) and Another Pravinchandra Ratilal Shah Vs Deccan Farms and Distilleries Ltd. (in Liquidation) and Another

Bombay High Court · (1978) 48 CompCas 322

Companies Act, 1956 — Section 155

High Courts31 Aug 1977

The State of Maharashtra Vs Laxmichand Varhomal Chugani

Bombay High Court · (1978) CriLJ 845

Criminal Procedure Code, 1973 (CrPC) — Section 390, 83Customs Act, 1962 — Section 135A

High Courts29 Aug 1977

The State of Maharashtra Vs Jesti Dosa

Bombay High Court · (1977) 79 BOMLR 580 : (1978) MhLj 157

High Courts29 Aug 1977

Mangilal Jawanmal and Others Vs The Special Land Acquisition Officer (I), Thana

Bombay High Court · AIR 1978 Bom 325 : (1978) 80 BOMLR 46

Bombay Court Fees Act, 1959 — Article 1, 15Civil Procedure Code, 1908 (CPC) — Section 2Land Acquisition Act, 1894 — Section 11, 12, 12(1), 12(2), 12A

High Courts29 Aug 1977

Saraswatibai Dattatraya Mannur (Smt.) Vs Dattatraya Bhimrao Mannur and Another

Bombay High Court · (1977) 08 BOM CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts25 Aug 1977Allowed

Indrasen Uttamrao Deshmukh Vs Sadashivrao Sambhajorao Arwade

Bombay High Court · (1978) 80 BOMLR 343 : (1978) MhLj 565

Arbitration Act, 1940 — Section 14, 17, 30, 33, 44

High Courts25 Aug 1977Allowed

Sharadchandra Chandrashekhar Satbhai Vs Indubai Sharad Satbhai

Bombay High Court · (1978) 80 BOMLR 69 : (1978) MhLj 123

Civil Procedure Code, 1908 (CPC) — Section 125Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts25 Aug 1977Dismissed

Vithalrao Madhaorao Walke Vs Gulabrao Baliraji Barai and another

Bombay High Court · (1977) MhLj 862

Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 203Penal Code, 1860 (IPC) — Section 120B, 323, 341, 348, 420

High Courts23 Aug 1977

Hirachand Birdichand Kothari Vs Vijay Cotton Company

Bombay High Court · (1979) 81 BOMLR 214 : (1978) MhLj 637

Limitation Act, 1963 — Section 20

High Courts23 Aug 1977

Janrao Balaji Tanje and Another Vs The State of Maharashtra

Bombay High Court · (1978) CriLJ 834

Bombay Prohibition Act, 1949 — Section 65(f), 66(1)(b)

High Courts22 Aug 1977

The State of Maharashtra Vs Abid Husen Sahib Husen

Bombay High Court · (1978) CriLJ 429

Penal Code, 1860 (IPC) — Section 115, 34, 420

High Courts20 Aug 1977

Laxman Namdeo Gabale Vs The State of Maharashtra and Others

Bombay High Court · (1977) CriLJ 2022

Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 34

High Courts20 Aug 1977

Achutrao Mokashi Vs The State of Maharashtra and Another

Bombay High Court · AIR 1978 Bom 246 : (1977) 79 BOMLR 714 : (1978) MhLj 782

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 33(3)Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 33(1A)

High Courts19 Aug 1977

Chandrakant Vishwanath Jakkal Vs The State of Maharashtra

Bombay High Court · (1978) CriLJ 431

Evidence Act, 1872 — Section 133

High Courts16 Aug 1977

B.S.J. Bedi Vs State of Maharashtra and Others

Bombay High Court · (1977) CriLJ 2025

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 483

High Courts12 Aug 1977

Sardar Ajitsingh Matharu Vs Saibaba Co-operative Housing Society Ltd.

Bombay High Court · (1978) MhLj 404

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 14(1), 15A, 28, 4AMaharashtra Co-operative Societies Act, 1960 — Section 91

High Courts12 Aug 1977Allowed

The Garrison Engineer (Projects) Officer Vs Guttamma Hanmatdas

Bombay High Court · (1978) 80 BOMLR 24

Employees Compensation Act, 1923 — Section 12, 2

High Courts12 Aug 1977

Chintaman Anant Khasnis Vs Keshav Dnyanu More and Others

Bombay High Court · AIR 1978 Bom 248 : (1977) MhLj 755

Bombay Tenancy and Agricultural Lands (Amendment) Act, 1956 — Section 88C, 88C(1), 88C(2), 88C(3), 88C(4)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 31D, 32R, 33A

High Courts12 Aug 1977Dismissed

Chintaman Anant Khasnis Vs Keshav Dnyanu More (Heirs of deceased Dnyanu Babaji More) and others

Bombay High Court · (1977) MhLj 755

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 29(2), 31, 31A

High Courts11 Aug 1977

Prabhat Theatres (P.) Ltd. Vs Commissioner of Income Tax, Poona

Bombay High Court · (1979) 118 ITR 953

Income Tax Act, 1961 — Section 37(1)