High Courts05 Dec 1985
Razia Patel Vs State of Maharashtra and Others
Bombay High Court · (1986) 2 BomCR 642
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 2 of 25
High Courts05 Dec 1985
Ramesh Ganpat Ghanekar Vs R.D. Tyagi and another
Bombay High Court · (1987) 2 BomCR 537 : (1985) 87 BOMLR 667
Constitution of India, 1950 — Article 226
High Courts04 Dec 1985Dismissed
Hindustani Prachar Sabha and Others Vs Dr. (Miss) Roma Sengupta and Another
Bombay High Court · (1986) 52 FLR 312 : (1994) 3 LLJ 34
Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts04 Dec 1985Dismissed
Hukumsingh Puranlal Siriah Vs The State of Maharashtra
Bombay High Court · (1986) MhLj 18
Constitution of India, 1950 — Article 14
High Courts04 Dec 1985
Abdul Rehman Vs Union of India and others
Bombay High Court · (1985) 12 BOM CK 0007
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)
High Courts03 Dec 1985
Smt. Subhada Kusumkar Sabnis Vs Union of India and others
Bombay High Court · (1985) 12 BOM CK 0031
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1), 9, 9(1)
High Courts03 Dec 1985
Raghunath Eknath Hivale Vs Shardabai Karbhari Kale and Others etc.
Bombay High Court · AIR 1986 Bom 386 : (1986) 1 BomCR 474 : (1985) 87 BOMLR 657 : (1986) MhLj 170
Central Motor Vehicles Rules, 1989 — Rule 118Motor Vehicles Act, 1939 — Section 96
High Courts03 Dec 1985Allowed
Ramchandra Ambaji Gite Vs Madhukar Vinayak Limaye and Another
Bombay High Court · (1988) 4 BomCR 362
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts03 Dec 1985
Jawahar Banode Vs Somajibhai Patel
Bombay High Court · (1986) 2 BomCR 447 : (1986) MhLj 480
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts03 Dec 1985
Hari Singh Verma Vs Union of India and others
Bombay High Court · (1986) 52 FLR 561 : (1987) 1 LLJ 368
High Courts03 Dec 1985
Raghunath Eknath Hivale Vs Shardabai Karbhari Kale and others
Bombay High Court · (1986) ACJ 460 : (1987) 62 CompCas 755 : (1986) MhLj 170
Central Motor Vehicles Rules, 1989 — Rule 118Motor Vehicles Act, 1939 — Section 96(2)
High Courts03 Dec 1985
Raghunath Eknath Hivale Vs Shardabai Karbhari Kale and Others
Bombay High Court · (1987) 1 ACC 253
Motor Vehicles Act, 1939 — Section 96
High Courts02 Dec 1985Allowed
Prabhakar Pandurang Sanzgiri Vs State of Maharashtra
Bombay High Court · (1986) 1 BomCR 272
Criminal Procedure Code, 1973 (CrPC) — Section 155(2)Penal Code, 1860 (IPC) — Section 114, 506
High Courts30 Nov 1985
Nag. Vidarbha Chamber of Commerce and Another and Akhil Bharatiya Grahak Panchayat and Another Vs Administrator and Others
Bombay High Court · (1986) 2 BomCR 398
City of Nagpur Corporation Act, 1948 — Section 114(1), 114(3), 115
High Courts30 Nov 1985
Pratap Jeevanlal Jadhav Vs State of Maharashtra and others
Bombay High Court · (1985) 11 BOM CK 0011
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(2)
High Courts30 Nov 1985Dismissed
B.D. Dakhane and Others Vs Corporation of City of Nagpur
Bombay High Court · (1986) 2 BomCR 92
Assessment, Collection and Refund of the Cess (Octroi Duty) etc. (Amendment) Rules, 1984 — Rule 10City of Nagpur Corporation Act, 1948 — Section 114, 115
High Courts30 Nov 1985
Jetha Drum Containers Pvt. Ltd. Vs S.R. Chanawala and Others and Sultanali Meherally Ratansi and Another
Bombay High Court · (1986) 2 BomCR 139
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts27 Nov 1985
Veronica Caitaninho D''Souza (Smt.) Vs Union of India (UOI) and Others
Bombay High Court · (1986) 2 BomCR 52
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 9(1)Constitution of India, 1950 — Article 22
High Courts26 Nov 1985Dismissed
Municipal Council Vs Shantabai Bais (Smt.)
Bombay High Court · (1986) 2 BomCR 419
Industrial Disputes Act, 1947 — Section 25, 25G
High Courts22 Nov 1985
Ignatius Louis Mascaranhas of Bombay Vs Central Bank Executor and Trustees Co. Ltd. and Others
Bombay High Court · (1986) 1 BomCR 377
Trusts Act, 1882 — Section 78