High Courts05 Aug 1985Allowed
Hargovind Gangabisan Bajaj Vs State of Maharashtra
Bombay High Court · (1985) 2 BomCR 759 : (1986) MhLj 395
Criminal Procedure Code, 1973 (CrPC) — Section 473Penal Code, 1860 (IPC) — Section 406, 409
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 13 of 25
High Courts02 Aug 1985
Shri Changadeo Sugar Mills Ltd. Vs Belapur Sugar and Allied Industries Ltd.
Bombay High Court · AIR 1986 Bom 112 : (1986) 3 BomCR 332
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts02 Aug 1985
The Municipal Corporation of Greater Bombay and another Vs Smt. Annatte Raymond Uttanwala and others
Bombay High Court · (1985) 08 BOM CK 0009
Bombay Municipal Corporation Act, 1888 — Section 105Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 2
High Courts02 Aug 1985Allowed
Gautamchand B. Dige Vs Dhondiram D. Gurav
Bombay High Court · (1986) 88 BOMLR 5
Civil Procedure Code, 1908 (CPC) — Section 122, 151Transfer of Property Act, 1882 — Section 106, 107
High Courts01 Aug 1985
Jagdish Amritlal Karia Vs Madhusudan Nagindas Hundiwala and others
Bombay High Court · (1987) 1 LLJ 294 : (1986) MhLj 677
Bombay Shops and Establishments (Amendment) Act, 1977 — Section 2Bombay Shops and Establishments Act, 1948 — Section 2(4), 2(8), 48, 5(1), 52Constitution of India, 1950 — Article 14
High Courts01 Aug 1985
Shantaram Keshav Bhirodkar Vs Popatlal Bharmal Shah
Bombay High Court · (1986) 1 BomCR 398
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 5
High Courts01 Aug 1985Allowed
Chintaman Balkrishna Godbole Vs Damodar Hari Dixit and Others
Bombay High Court · (1986) 1 BomCR 364 : (1985) 87 BOMLR 473
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts01 Aug 1985Dismissed
President, Agricultural Produce Market Committee, Tumsar Vs Murari Kapurchand Yadav
Bombay High Court · (1986) MhLj 258
Bombay Shops And Establishments Act, 1948 — Section 2(4), 4Industrial Disputes Act, 1947 — Section 33C(2)
High Courts31 Jul 1985
Anwarali Ashrafali Vs Abdul Aayyum Fitwalla and Others
Bombay High Court · (1986) 1 BomCR 581
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 101, 102Presidency Small Cause Courts Act, 1882 — Section 41
High Courts31 Jul 1985
Jagannath Ganeshram Agrawal and Another, etc. Vs State of Maharashtra and Another, etc.
Bombay High Court · AIR 1986 Bom 241 : (1986) 1 BomCR 179 : (1986) MhLj 87
Bombay Land Requisition Act, 1948 — Section 6
High Courts30 Jul 1985Allowed
Vidarbha Engineering Industry Vs Member, Industrial Court and Others
Bombay High Court · (1986) 1 BomCR 66
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
High Courts30 Jul 1985
State Bank of India Vs M/s. Javed Textiles and Others
Bombay High Court · AIR 1986 Bom 246 : (1986) 1 BomCR 355 : (1986) MhLj 483
Limitation Act, 1963 — Section 5
High Courts30 Jul 1985
Dinyar Rustom Patell Vs Rustom J.R. Patell and Others
Bombay High Court · (1986) 2 BomCR 222
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts30 Jul 1985
Dorab Pirojsha Siganporia Vs The President and Appellate Authority of Industrial Tribunal, Bombay
Bombay High Court · (1985) 87 BOMLR 426 : (1986) 2 LLJ 501 : (1986) MhLj 409
Industrial Disputes Act, 1947 — Section 2, 25F, 25FFPayment of Gratuity Act, 1972 — Section 1(3), 4, 4(1)
High Courts30 Jul 1985
State Bank of India Vs Javed Textiles and others
Bombay High Court · (1985) 87 BOMLR 412 : (1988) 63 CompCas 161 : (1986) MhLj 483
Limitation Act, 1963 — Section 5
High Courts29 Jul 1985
Amratlal Shamji Thacker Vs Union of India (UOI), AC CE and Another
Bombay High Court · (1992) 38 ECR 462
High Courts29 Jul 1985Dismissed
Khodaram Sheriar Irani and Others Vs Damodar Shripal Bagal and Others
Bombay High Court · (1986) 1 BomCR 372 : (1985) 87 BOMLR 409 : (1986) MhLj 829
Bombay Prohibition Act, 1949 — Section 11Contract Act, 1872 — Section 23Maharashtra Country Liquor Rules, 1973 — Rule 7(1)
High Courts26 Jul 1985
Mukesh Sawadia Vs Vinod Gupta
Bombay High Court · AIR 1986 Bom 247
Constitution of India, 1950 — Article 14
High Courts26 Jul 1985
Abdul Wahed Vs Abdul Saleem Bhojani and Another
Bombay High Court · (1986) 1 BomCR 511
Evidence Act, 1872 — Section 135Penal Code, 1860 (IPC) — Section 363, 366
High Courts26 Jul 1985Dismissed
Shantinath Baburao Chaugule Vs Union of India (UOI) and Others
Bombay High Court · (1986) 2 BomCR 299
Criminal Procedure Code, 1973 (CrPC) — Section 251, 395(2)