High Courts10 Sept 1985
Deochand and Others Vs Gangabai Goenka
Bombay High Court · (1985) 2 BomCR 613 : (1986) MhLj 639
Civil Procedure Code, 1908 (CPC) — Section 11
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 10 of 25
High Courts10 Sept 1985
Vijay Trimbak Kulkarni Vs Vasudha Vijay Kulkarni and Another
Bombay High Court · (1986) 1 BomCR 390
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 Sept 1985Allowed
Maharashtra Housing and Area Development Authority Vs Mohan K. Gandhi
Bombay High Court · (1986) 88 BOMLR 50
Constitution of India, 1950 — Article 14, 16, 309Government of India Act, 1935 — Section 241
High Courts10 Sept 1985
Commissioner of Income Tax Vs A.I. Rahimtulla
Bombay High Court · (1986) 50 CTR 322 : (1986) 160 ITR 784 : (1986) 26 TAXMAN 614
Income Tax Act, 1961 — Section 139, 147, 148, 2(45), 271
High Courts10 Sept 1985
Durga Prasad Mandelia and others Vs Registrar of Companies, Maharashtra
Bombay High Court · (1987) 61 CompCas 479
Companies Act, 1956 — Section 370, 58A, 633
High Courts09 Sept 1985
C.N. Bhaskaran Vs Sri S.A. Patil and others
Bombay High Court · (1986) 1 LLJ 163 : (1984) MhLj 343
Bombay Shops and Establishments Act, 1948 — Section 38(B), 38BIndustrial Employment (Standing Orders) Act, 1946 — Section 1(3)
High Courts09 Sept 1985Dismissed
S.H. Pande Vs Municipal Corporation of Greater Bombay and another
Bombay High Court · (1986) MhLj 337
Constitution of India, 1950 — Article 12, 14, 16, 226, 311
High Courts06 Sept 1985
Narayan Ganpat Navbudha Vs Sk. Subhan Sher Mohammad and another
Bombay High Court · (1985) MhLj 968
Civil Procedure Code, 1908 (CPC) — Section 148, 151
High Courts05 Sept 1985
Dinesh Brothers and Co. Vs Union of India (UOI), CCI and E and Another
Bombay High Court · (1992) 39 ECR 322
High Courts05 Sept 1985
Ratilal Tribhovandas and Sons Vs Union of India (UOI), Chief Controller of I and E and Another
Bombay High Court · (1992) 39 ECR 324
High Courts05 Sept 1985
Hukumchand Mills Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1986) 160 ITR 661
Income Tax Act, 1922 — Section 10(5)
High Courts05 Sept 1985
Jayant Veerappa Shetty and another Vs State of Maharashtra and others
Bombay High Court · (1986) 1 BomCR 311 : (1986) 88 BOMLR 44
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 401, 426
High Courts05 Sept 1985
Commissioner of Income Tax Vs Hukumchand Mills Ltd.
Bombay High Court · (1986) 52 CTR 338 : (1986) 160 ITR 650
Income Tax Act, 1922 — Section 10(2)
High Courts05 Sept 1985
Bombay Municipal Corporation Vs Suresh U. Gupta and another
Bombay High Court · (1986) MhLj 40
Criminal Procedure Code, 1973 (CrPC) — Section 309, 397(2)
High Courts04 Sept 1985Allowed
Milind Katware alongwith intervenors Vs State of Maharashtra alongwith intervenors
Bombay High Court · (1986) 1 BomCR 403
Constitution of India, 1950 — Article 14, 341, 342
High Courts03 Sept 1985
Shashidhar Korga Shetty Vs D.S. Soman, Commissioner of Police, Greater Bombay and Others
Bombay High Court · (1986) 1 BomCR 139
National Security Act, 1980 — Section 11, 3(5)
High Courts03 Sept 1985
Ramchandra Aba Raut Vs Suman Ramchandra Raut and Another
Bombay High Court · (1986) 1 BomCR 123
Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 401
High Courts03 Sept 1985
Additional Commissioner of Income Tax Vs Chowgule and Co. Pvt. Ltd.
Bombay High Court · (1985) 87 BOMLR 446 : (1986) 52 CTR 224 : (1986) 159 ITR 12
Income Tax Act, 1961 — Section 263, 33, 35, 35A, 36
High Courts02 Sept 1985Dismissed
Digambar Madhavsa Vs Sk. Yasmin Sk. Iman and Another
Bombay High Court · (1985) 2 BomCR 617
High Courts02 Sept 1985
Asha Goel Vs Life Insurance Corporation of India and Others
Bombay High Court · (1987) ACJ 280 : AIR 1986 Bom 412
Constitution of India, 1950 — Article 12, 226Insurance Act, 1938 — Section 45Life Insurance Corporation Act, 1956 — Section 43