High Courts24 Apr 1985
Shahaji Vishnu Lokhande Vs M.P. Mirgali
Bombay High Court · (1986) 88 BOMLR 114
Constitution of India, 1950 — Article 14, 141, 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 149, 151
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 19 of 25
High Courts24 Apr 1985Dismissed
S.S. Miranda Limited and Another Vs Union of Inida (UOI), M.C. Thakur, ACCE and Another
Bombay High Court · (1992) 41 ECR 373
Central Excises and Salt Act, 1944 — Section 11B, 4(d)(ii)
High Courts23 Apr 1985Allowed
Karunabai Chavan and Abdul Latif Abdul Gafoor Vs State of Maharashtra
Bombay High Court · (1985) 2 BomCR 154
Evidence Act, 1872 — Section 3, 5, 6, 7, 8
High Courts23 Apr 1985
A.J. D''souza, Commissioner of Income Tax and Others Vs Bombay Burmah Trading Corporation Ltd.
Bombay High Court · (1985) 87 BOMLR 337 : (1987) 165 ITR 460
Income Tax Act, 1922 — Section 66(7)Income Tax Act, 1961 — Section 243, 297, 297(1), 297(2)
High Courts23 Apr 1985
A. J. DSOUZA, COMMISSIONER OF INCOME TAX and Others Vs BOMBAY BURMAH TRADING CORPORATION LTD.
Bombay High Court · (1988) 67 CTR 92
Income Tax Act, 1922 — Section 66(7)
High Courts23 Apr 1985
Theodosio Luciano Fernandes Vs Jagdisb Sagar and Others
Bombay High Court · AIR 1985 Bom 397
Motor Vehicles Act, 1939 — Section 63(7)
High Courts19 Apr 1985
N.S. Corporation Vs Union of India (UOI) and J.L.D. Cunha, Assistant Collector, Central Excise
Bombay High Court · (1989) 20 ECR 471
Central Excises and Salt Act, 1944 — Section 35
High Courts18 Apr 1985
Sarita Vs The Dean, Govt. Medical Colleged, Nagpur and Others
Bombay High Court · AIR 1986 Bom 166 : (1987) MhLj 120
Constitution of India, 1950 — Article 14
High Courts18 Apr 1985
Oriental Fire and General Insurance Company Ltd. Vs Aleixo Fernandes and Others
Bombay High Court · (1990) 2 ACC 246 : (1986) ACJ 1137
Motor Vehicles Act, 1988 — Section 92A
High Courts18 Apr 1985Dismissed
Oriental Fire and General Insurance Co. Ltd., Goa Vs Aleixo Fernandes and others
Bombay High Court · (1989) MhLj 468
Motor Vehicles Act, 1988 — Section 92A
High Courts18 Apr 1985
State of Maharashtra Vs Bharat
Bombay High Court · (1988) 33 ELT 676
Customs Act, 1962 — Section 105(1), 108, 111, 123, 132
High Courts18 Apr 1985
Oriental Fire and General Insurance Co. Ltd. Goa Vs Aleixo Fernandes and others
Bombay High Court · AIR 1986 Bom 280 : (1987) 61 CompCas 130
Motor Vehicles Act, 1939 — Section 92A, 92B, 92C, 95(5), 96
High Courts17 Apr 1985
Chandrakant S. Parab Vs Superintendent of Police (Training) Panaji, Goa and Others
Bombay High Court · (1985) MhLj 761
High Courts16 Apr 1985Dismissed
Stretch Fibres (India) Limited and Others Vs Sharad Dudhat and Others
Bombay High Court · (1985) 2 BomCR 540
Bombay Industrial Relations Act, 1946 — Section 119D, 3(14), 42, 46(1), 78Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Apr 1985
Awabai Muncharji Cama and Others Vs M.N. Kaka
Bombay High Court · (1987) 3 BomCR 338
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3)
High Courts15 Apr 1985
Bhimrao Tatoba Sawant and Another Vs Heramb Anant Patwardhan and Others
Bombay High Court · AIR 1986 Bom 408
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32F, 32G(3), 32M, 43
High Courts12 Apr 1985
Vanessa Fernandes Vs Francisco Fernandes and Another
Bombay High Court · AIR 1986 Bom 89 : (1985) MhLj 788
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 4(3)Evidence Act, 1872 — Section 112Portuguese Civil Procedure Code, 1867 — Article 101
High Courts11 Apr 1985Allowed
Sudhakar Vinayak Joshi Vs Sulabha Sudhakar Joshi
Bombay High Court · (1985) 87 BOMLR 496
Hindu Marriage Act, 1955 — Section 13B, 23
High Courts11 Apr 1985
Lalit Taori Vs Nagpur University, Nagpur and Others
Bombay High Court · AIR 1986 Bom 255 : (1986) 2 BomCR 567
Nagpur University Act, 1974 — Section 11(5), 24, 40, 64
High Courts11 Apr 1985
Naresh Pran Jivan Mehta Vs State of Maharashtra and others
Bombay High Court · (1985) 2 BomCR 282 : (1985) 87 BOMLR 255 : (1985) MhLj 446 : (1986) 61 STC 309
Bombay Sales Tax Act, 1959 — Section 36, 63, 63(14), 64, 65