High Courts15 Jul 1985Allowed
Maheshkumar Hanumanprasad Tiwari and another Vs R. B. Rithe, Food Inspector and others
Bombay High Court · (1985) MhLj 873
Prevention of Food Adulteration Act, 1954 — Section 16, 17, 20, 7
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 15 of 25
High Courts12 Jul 1985Allowed
Ajit Jilhewar Vs Nanded Municipal Council
Bombay High Court · (1986) 1 BomCR 520
Maharashtra Municipalities Act, 1965 — Section 75
High Courts12 Jul 1985
Dagadu Maruti Jadhav Vs Narendrapal Jaswantpal Barara and Others
Bombay High Court · (1985) 2 BomCR 399(1)
Maharashtra Municipalities Election Rules, 1966 — Rule 15(5), 15(6)
High Courts11 Jul 1985Dismissed
Vyapari Association Shirpur Vs State of Maharashtra and Others
Bombay High Court · AIR 1986 Bom 302 : (1985) 2 BomCR 603 : (1986) ILR (Bom) 158
Constitution of India, 1950 — Article 19(1), 19(6)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 2, 30A, 31, 34A
High Courts10 Jul 1985
Abdul Khalekh Mohd. Musa Vs Ramkrishna Maroti Bangar and Others
Bombay High Court · (1985) 2 BomCR 250
High Courts09 Jul 1985
Rambhau Vs State of Maharashtra
Bombay High Court · AIR 1986 Bom 69 : (1985) MhLj 869
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 3(3)
High Courts09 Jul 1985Dismissed
State of Maharashtra and Others Vs Omprakash Jaigopal Mehra and Others
Bombay High Court · (1985) MhLj 778
Bombay Land Requisition Act, 1948 — Section 6(4)(a)Government of India Act, 1935 — Section 102(1)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 23, 24, 3, 6
High Courts09 Jul 1985
Uttam Narayan Aoval and Others Vs State of Maharashtra and Another
Bombay High Court · (1986) 2 BomCR 11
Criminal Procedure Code, 1973 (CrPC) — Section 193Penal Code, 1860 (IPC) — Section 307
High Courts09 Jul 1985
Johnson and Johnson Limited Vs Collector of Central Excise and Others
Bombay High Court · (1989) 20 ECR 387
High Courts09 Jul 1985
Rao and Co. Vs The Accounts Officer, D.E.T. Officer, Panaji and Others
Bombay High Court · AIR 1986 Bom 227
Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 421
High Courts08 Jul 1985Allowed
Kalimuddin Gulam Dastgir Vs The Government of Maharashtra and others
Bombay High Court · (1986) MhLj 79
Constitution of India, 1950 — Article 226, 227
High Courts08 Jul 1985
Silicon Electricals Vs C. Kurup, Superintendent Central Excise and Others
Bombay High Court · (1989) 20 ECR 358
High Courts08 Jul 1985Allowed
V.S. Karandikar and sons and Others Vs Girdharilal Gokuldas Shah and Others
Bombay High Court · (1986) 2 BomCR 261
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15ACivil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227
High Courts05 Jul 1985Dismissed
Ashok Anandrao Bhandare and another Vs The Kolhapur Municipal Corporation and others
Bombay High Court · (1985) MhLj 613
High Courts05 Jul 1985
Radhikabai and Another Vs Janba
Bombay High Court · AIR 1986 Bom 48 : (1985) 2 BomCR 708 : (1985) MhLj 664
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 41, 42, 43, 44, 45
High Courts04 Jul 1985
Union of India (UOI) Vs Pundalik Manikrao Waghmare and Another
Bombay High Court · (1985) 2 BomCR 363 : (1986) MhLj 533
Central Reserve Police Force Act, 1949 — Section 11, 18Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226
High Courts04 Jul 1985
Ittefaq Trading Co. Vs Govt. of India, Ministry of Commerce
Bombay High Court · (1989) 40 ELT 44
High Courts03 Jul 1985
M.R.F. Limited Vs Union of India and others
Bombay High Court · (1986) 9 ECC 198 : (1985) 22 ELT 5
Central Excise Rules, 1944 — Rule 8(1)
High Courts03 Jul 1985Allowed
Laxman Kotamkar Vs Central Board of Excise and Customs and Others
Bombay High Court · (1985) 2 BomCR 573
Central Civil Services (Pension) Rules, 1972 — Rule 48
High Courts03 Jul 1985
Surendrasingh B. Saud and Others Vs State of Maharashtra
Bombay High Court · (1985) 2 BomCR 518
Criminal Procedure Code, 1973 (CrPC) — Section 2, 482Evidence Act, 1872 — Section 27, 3, 4, 8