High Courts24 Dec 1985Dismissed
Dinkar Rajaram Pole Vs Ramrao Nandanwankar
Bombay High Court · (1986) MhLj 691
Penal Code, 1860 (IPC) — Section 161, 409
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 1 of 25
High Courts23 Dec 1985
Prabhakar Dattatraya Gune and Others Vs Union of India (UOI) and Others
Bombay High Court · (1986) 2 BomCR 30
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts23 Dec 1985
Forwarding P. Ltd. and another Vs Trustees, Port of Vizagapatnam and another. Winston Gregory Vaz Vs Trustees, Port of Vizagapatnam and others
Bombay High Court · (1987) 61 CompCas 513
Companies Act, 1956 — Section 446Major Port Trusts Act, 1963 — Section 64
High Courts19 Dec 1985Allowed
Jal R. Kavarana and another Vs State of Maharashtra and others
Bombay High Court · (1986) MhLj 175
Bombay Land Requisition Act, 1948 — Section 6(4)(a)Land Acquisition Act, 1894 — Section 49(1)
High Courts19 Dec 1985
Kirana Grains and Edible Oils, Wholesale and Retail Merchants Association Vs State of Maharashtra and Another
Bombay High Court · (1986) 2 BomCR 499
Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 32Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 31
High Courts18 Dec 1985
Union of India and another Vs Ajay Cotton Limited and another
Bombay High Court · (1988) 19 ECR 419 : (1986) 26 ELT 549
High Courts18 Dec 1985Dismissed
Corporation of City of Nagpur Vs Prakash Kaur Ratansingh Notey and another
Bombay High Court · (1986) MhLj 860
Prevention of Food Adulteration Act, 1954 — Section 13(2), 14, 14A, 16, 16(l)(a)(i)
High Courts18 Dec 1985
Pradeep Bhupatrai Vasa Vs Bombay Builders Pvt. Ltd. and Others
Bombay High Court · (1987) 1 BomCR 327
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 13, 14, 3, 4, 5Penal Code, 1860 (IPC) — Section 34, 406, 409, 420
High Courts18 Dec 1985Dismissed
T.C. Kanabar and Another Vs Assistant Collector of Customs, Preventive (Prosecution Cell) and Another
Bombay High Court · (1986) 10 ECC 308
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 236, 273, 403, 408Customs Act, 1962 — Section 135, 138A
High Courts18 Dec 1985Allowed
Chandrakant Ganpatrao Deshkar Vs Ramchandra Pralhad Bhakre
Bombay High Court · (1986) MhLj 299
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts16 Dec 1985
Ambabai Manjunath Amin Vs P.L. Majumdar Presiding Officer First Labour Court, Thane and others
Bombay High Court · (1987) 1 LLJ 36
Industrial Disputes Act, 1947 — Section 10, 10(8), 12, 2A, 33C(2)
High Courts12 Dec 1985
Bharatiya Shikshan Prasarak Sanstha and Another Vs Pralhad Apparao Mane and Another
Bombay High Court · (1986) 1 BomCR 529
Industrial Disputes Act, 1947 — Section 10Marathwada University Act, 1974 — Section 42E
High Courts12 Dec 1985
Patel Aluminium Pvt. Ltd. Vs Miss K.M. Tawadia, Income Tax Officer and another
Bombay High Court · (1985) 87 BOMLR 697 : (1986) 51 CTR 322 : (1987) 165 ITR 99 : (1987) MhLj 250 : (1986) 25 TAXMAN 248
Income Tax Act, 1961 — Section 2(24), 208, 208(2), 209, 209(1)
High Courts11 Dec 1985
Dina Dara Sukhia Vs Vijay Dattatraya Kanhere and Others
Bombay High Court · (1986) 2 BomCR 332
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(3)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4A, 11Constitution of India, 1950 — Article 226, 227
High Courts10 Dec 1985
Indian Hume Pipe Company Ltd. and another Vs Union of India and others
Bombay High Court · (1986) 9 ECC 14 : (1989) 20 ECR 460 : (1986) 26 ELT 685
Central Excise Rules, 1944 — Rule 8(1)
High Courts10 Dec 1985Allowed
Sharifunnisa and Others Vs Basappa Ramchandra Date and Others
Bombay High Court · (1985) 12 BOM CK 0024
High Courts10 Dec 1985
Starlite Corporation, Bombay Vs Union of India
Bombay High Court · (1989) 20 ECR 380 : (1989) 39 ELT 538
Central Excise Rules, 1944 — Rule 8Constitution of India, 1950 — Article 226
High Courts09 Dec 1985
Bhagwan Pandurang Patil Vs Special Land Acquisition Officer, Malkapur
Bombay High Court · (1986) MhLj 181
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18, 18(1), 53, 8
High Courts06 Dec 1985Dismissed
Harshad Ratilal Shah Vs Ishardas Sudarshanlal
Bombay High Court · (1985) 87 BOMLR 662 : (1986) MhLj 325
Married Womens Property Act, 1874 — Section 1
High Courts06 Dec 1985
In Re: Shree Laxmi Traders Limited and In Re: Ex Parte Bhagwati Dye-chem Industries
Bombay High Court · (1987) 62 CompCas 49