COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,993 of 3,665

High Courts12 Apr 1977Allowed

Murlidhar Dullabhdas Wani Vs The State of Maharashtra

Bombay High Court · (1978) 80 BOMLR 160 : (1978) MhLj 149 : (1977) MhLj 54

Criminal Procedure Code, 1973 (CrPC) — Section 4Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 17, 7

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High Courts12 Apr 1977Dismissed

Mahmad Usaf Abasbhai Bidiwale Vs Hurbanu Mansur Atar

Bombay High Court · (1979) 81 BOMLR 102 : (1978) MhLj 26

Contract Act, 1872 — Section 64, 65

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High Courts12 Apr 1977

The State of Maharashtra Vs Bodya Ramji Patil

Bombay High Court · (1978) CriLJ 411

Penal Code, 1860 (IPC) — Section 335Probation of Offenders Act, 1958 — Section 4

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High Courts11 Apr 1977Dismissed

Jeevan Singh Gurubax Singh Rajmestry Vs The State of Maharashtra

Bombay High Court · (1977) 79 BOMLR 257

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 303, 304

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High Courts07 Apr 1977Allowed

Yeotmal District Central Co-Operative Bank Ltd., Yeotmal Vs Ramchandra Wamanrao Deshpande and another

Bombay High Court · (1977) MhLj 680

Industrial Disputes Act, 1947 — Section 2(oo), 33C(2), 7, 7(A)

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High Courts06 Apr 1977

The State of Maharashtra Vs Morarji Hirji Maru

Bombay High Court · (1979) 81 BOMLR 87 : (1978) MhLj 260

Constitution of India, 1950 — Article 20Essential Commodities Act, 1955 — Section 1, 3, 6, 6A, 6B

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High Courts04 Apr 1977Dismissed

Sharad Shankar Ambekar Vs Vishnu Ramchandra Deoras

Bombay High Court · (1977) MhLj 787

General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106

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High Courts04 Apr 1977

Ratanlal Manikchand Shah Vs Chanbasappa Sanganbasappa Chincholi and Others

Bombay High Court · AIR 1978 Bom 216

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3), 13, 18Transfer of Property Act, 1882 — Section 111

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High Courts04 Apr 1977

Indian Organic Chemicals Ltd. etc. Vs Chemtex Fibres Inc. and Others

Bombay High Court · AIR 1978 Bom 106 : (1979) 81 BOMLR 49

Arbitration Act, 1940 — Section 34, 35Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 2, 3

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High Courts04 Apr 1977

Paramhansa Ramkrishna Maunibaba Vs Trimbak Rajaram Deshmukh and Another

Bombay High Court · AIR 1978 Bom 176

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 4, 151

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High Courts04 Apr 1977

Sharad Vs Vishnu

Bombay High Court · AIR 1978 Bom 187

General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106

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High Courts01 Apr 1977Dismissed

Yadunathsing Gendasingh Rathor Vs Tirora Municipal Council and others

Bombay High Court · (1977) MhLj 556

Constitution of India, 1950 — Article 14, 16

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High Courts30 Mar 1977

Narsingrao Gangaram Pimpale Vs The State of Maharashta

Bombay High Court · (1978) CriLJ 711

Arms Act, 1959 — Section 25(1)(a)Bombay Police Act, 1951 — Section 161

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High Courts30 Mar 1977

Chandrakant Laxman Barate and Others Vs The State of Maharashtra

Bombay High Court · (1978) CriLJ 72

Criminal Procedure Code, 1973 (CrPC) — Section 235Probation of Offenders Act, 1958 — Section 4

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High Courts29 Mar 1977

Mumtaz Begum Vs Assistant Commissioner of Police and Another

Bombay High Court · (1978) CriLJ 719

Constitution of India, 1950 — Article 226

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High Courts28 Mar 1977

Oriental Products and Others Vs The State of Maharashtra

Bombay High Court · (1978) CriLJ 722

Criminal Procedure Code, 1973 (CrPC) — Section 482Trade and Merchandise Marks Act, 1958 — Section 84, 85

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High Courts28 Mar 1977

The State of Maharashtra Vs Aherbhai Abdeally Khinkhadwala and Another

Bombay High Court · (1978) CriLJ 820

Penal Code, 1860 (IPC) — Section 95

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High Courts28 Mar 1977

Empire Dyeing and Manufacturing Company Limited Vs The State of Maharashtra

Bombay High Court · (1977) 40 STC 1

Bombay Sales Tax Act, 1959 — Section 61(1)Central Sales Tax Act, 1956 — Section 10, 10A, 2, 6, 7

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High Courts28 Mar 1977

Empire Dyeing and Manufacturing Co. Ltd. Vs State of Maharashtra

Bombay High Court · (1977) 6 CTR 706

Bombay Sales Tax Act, 1959 — Section 61(1)Central Sales Tax Act, 1956 — Section 10A, 8(3), 9(2)

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High Courts25 Mar 1977

Limba and Others Vs Manikrao and Others

Bombay High Court · AIR 1978 Bom 83 : (1978) MhLj 490

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 23, Order 21 Rule 58Hindu Adoptions and Maintenance Act, 1956 — Section 19Hindu Succession Act, 1956 — Section 14, 14(1), 6, 8

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