High Courts03 Jul 1985Dismissed
Vasant Shripad Kumbhojkar Vs State of Maharashtra and Another
Bombay High Court · (1985) MhLj 738
Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 6
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 16 of 25
High Courts03 Jul 1985Allowed
Nimba Bhuta Koli Vs Barku Zamarya Bhil and another
Bombay High Court · (1986) MhLj 333
Bombay Inferior Villages Watans Abolition Act, 1958 — Section 4Bombay Revenue Jurisdiction Act, 1876 — Section 5
High Courts02 Jul 1985
Nirmalaben Devchandbhai Tandel Vs Union of India (UOI) and Others
Bombay High Court · (1985) 2 BomCR 482
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 11B, 123Evidence Act, 1872 — Section 101
High Courts02 Jul 1985
Narayan Shrinivass Fugro Vs Shamjibhai Bhika Solanki and Another
Bombay High Court · AIR 1986 Bom 275
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3
High Courts01 Jul 1985
Union of India and others Vs The Century Spg. and Mfg. Co. Ltd.
Bombay High Court · (1986) 9 ECC 2 : (1990) ECR 78 : (1985) 21 ELT 668
High Courts01 Jul 1985
Roche/anglo-french Employees'' Union Vs P.B. Banne and another
Bombay High Court · (1986) 2 LLJ 31
Industrial Disputes Act, 1947 — Section 12(1), 33, 33(1), 9A
High Courts28 Jun 1985
Everest Mudranalay Vs J.F. Silva, Superintendent of C. Ex.
Bombay High Court · (1990) 47 ELT 315
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 3
High Courts28 Jun 1985
Vasant Ambadas Hanchate Vs State of Maharashtra
Bombay High Court · (1985) 87 BOMLR 352 : (1985) MhLj 699
Constitution of India, 1950 — Article 14, 15, 16, 39, 42
High Courts28 Jun 1985Allowed
Godfrey Phillips India Ltd. Vs Union of India (UOI)
Bombay High Court · (1985) 87 BOMLR 349
Central Excises and Salt Act, 1944 — Section 2
High Courts28 Jun 1985
State of Maharashtra Vs P.C. Tatyaji
Bombay High Court · (1985) 06 BOM CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 170, 173, 190, 258
High Courts27 Jun 1985
Jalyan Udyog and Another Vs Union of India (UOI) and Others Director general of shipping Vs Jalyon Udyag and Others
Bombay High Court · (1986) 7 ECC 90
Customs Act, 1962 — Section 2MERCHANT SHIPPING ACT, 1958 — Section 20, 3, 39, 42, 7
High Courts27 Jun 1985
Sulekha Sandip Parikh and others Vs S.N. Nadkarni, 6th Income Tax Officer and another
Bombay High Court · (1986) 52 CTR 82 : (1986) 159 ITR 775 : (1986) 24 TAXMAN 474
Income Tax Act, 1961 — Section 10(1), 2, 2(1), 2(14), 256(2)
High Courts27 Jun 1985
Municipal Corporation Vs Mohd. Hussnuddin and Another
Bombay High Court · (1986) 2 BomCR 1 : (1986) MhLj 329
Maharashtra Municipalities Act, 1965 — Section 189
High Courts26 Jun 1985
Ajinath Sahebrao Hore Vs State of Maharashtra
Bombay High Court · (1986) 1 BomCR 546
Bombay Prohibition Act, 1949 — Section 66(1)Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts26 Jun 1985Allowed
Mohammed Sharif Mohd. ISA Vs Raisa Begum Mohd. Shariff and another
Bombay High Court · (1986) MhLj 1041
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 2
High Courts26 Jun 1985
Mohd. Umar Vs Jaheda Begum and Others
Bombay High Court · (1986) 2 BomCR 171
Criminal Procedure Code, 1973 (CrPC) — Section 25
High Courts25 Jun 1985Dismissed
Asasing Vs International Conveyors Ltd. and Another
Bombay High Court · (1986) 2 BomCR 343
Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 468
High Courts24 Jun 1985Allowed
The Vegetable Vitamin Foods Co. Pvt. Ltd. Vs Union of India (UOI) and Shri A.P. Sudhir, Assistant Collector of CE, Bombay Division and Another
Bombay High Court · (1989) 22 ECR 593
Central Excises and Salt Act, 1944 — Item 13
High Courts21 Jun 1985
Indian Vegetable Products Limited Vs Union of India and others
Bombay High Court · (1986) 7 ECC 183 : (1985) 22 ELT 406
Central Excise Rules, 1944 — Rule 56A
High Courts21 Jun 1985Allowed
Greaves International Ltd. and Another Vs Union of India (UOI), B.V. Kumar, CC (A) and Another
Bombay High Court · (1992) 39 ECR 326
Motor Vehicles Act, 1962 — Section 27(1)