High Courts01 Apr 1985Dismissed
Benisham Mohanlal Khetan Vs Mahadeo Tukaram Borkar
Bombay High Court · (1987) 87 BOMLR 397 : (1985) MhLj 616
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 21 of 25
High Courts01 Apr 1985
Bank of Maharashtra Vs United Construction Company and others
Bombay High Court · (1986) 60 CompCas 163 : (1985) MhLj 461
High Courts01 Apr 1985
Bombay Paints and Allied Products Ltd. Vs Union of India and others
Bombay High Court · (1985) 21 ELT 663
High Courts01 Apr 1985
Amy Ray Vs Sobita Sur
Bombay High Court · (1986) MhLj 376
Civil Procedure Code, 1908 (CPC) — Section 113, 143Maharashtra Land Revenue Code, 1966 — Section 20(2), 22, 237(1), 42Penal Code, 1860 (IPC) — Section 193, 218, 219
High Courts29 Mar 1985
Khan Abdul Hamid Abdul Rasak Vs Mohamad Haji Saboo Siddik Polytechnic and Others
Bombay High Court · AIR 1985 Bom 394 : (1985) 87 BOMLR 162
Constitution of India, 1950 — Article 30, 30(1)
High Courts29 Mar 1985Dismissed
Santu Joti Lamdade Vs Damodar Narayan Jamnis
Bombay High Court · (1986) 88 BOMLR 68 : (1986) MhLj 150
Constitution of India, 1950 — Article 14, 19, 226, 227Maharashtra Land Revenue Code, 1966 — Section 44
High Courts28 Mar 1985Allowed
Prabhu Bhau Pawar Vs State of Maharashtra
Bombay High Court · (1986) 1 BomCR 343
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts26 Mar 1985Allowed
Motiram Jaisingh Pawar Vs State of Maharashtra
Bombay High Court · (1985) 1 BomCR 669
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4, 5(1), 5(2)
High Courts21 Mar 1985
Teddington Chemical Kamgar Sangh Vs Maharashtra General Kamgar Sangh
Bombay High Court · (1985) 2 BomCR 108 : (1985) 87 BOMLR 174 : (1986) 52 FLR 11 : (1986) 1 LLJ 384 : (1985) MhLj 590
Trade Unions Act, 1926 — Section 10, 11, 11(2), 12, 13
High Courts21 Mar 1985Dismissed
Srinivas Ramnath Kamat Bambolkar Vs Union of India (UOI)
Bombay High Court · (1985) 87 BOMLR 246 : (1986) MhLj 441
General Clauses Act, 1897 — Section 6Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 25
High Courts21 Mar 1985
H. Nanjundiah Vs V. Govindan, Registrar of Companies, Maharashtra and another
Bombay High Court · (1986) 59 CompCas 356
Companies (Acceptance of Deposits) Rules, 1975 — Rule 3(2)Companies Act, 1956 — Section 5, 58A, 633
High Courts21 Mar 1985
Bharat Overseas Bank Ltd. Vs Shree Arcee Steels P. Ltd.
Bombay High Court · (1985) 58 CompCas 174
Companies Act, 1956 — Section 434, 439, 439(1), 439(2)
High Courts19 Mar 1985Dismissed
C.F. Marconi Vs Madhav Co-operative Housing Society Ltd.
Bombay High Court · (1985) 2 BomCR 357
High Courts19 Mar 1985
Union of India Vs V.H. Patel and Co.
Bombay High Court · (1992) 41 ECR 152 : (1990) 46 ELT 45
High Courts18 Mar 1985
Laxmi Motor Service Vs Regional Transport Authority for Goa, Panaji and Others
Bombay High Court · AIR 1985 Bom 436 : (1985) ILR (Bom) 1978
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 43, 44(2), 44(3), 47
High Courts18 Mar 1985Allowed
Union of India (UOI) and Another Vs Godrej Soaps Ltd. and Another
Bombay High Court · (1990) 27 ECR 287
High Courts18 Mar 1985Allowed
Carona Sahu Co. Limited Vs A.K. Roy, CCE and Others
Bombay High Court · (1992) 40 ECR 271
Central Excise Rules, 1944 — Rule 8(1)Constitution of India, 1950 — Article 226
High Courts17 Mar 1985
Sharad L. Patel Vs K.J. Chacko, 3rd Additional Income Tax Officer and another
Bombay High Court · (1985) 49 CTR 131 : (1986) 159 ITR 791 : (1986) 25 TAXMAN 7
Income Tax Act, 1961 — Section 147, 148
High Courts13 Mar 1985
Nandiram Harikishandas Mukhi Vs Union of India and others
Bombay High Court · (1985) 2 BomCR 419 : (1987) 11 ECC 207
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 313, 423
High Courts13 Mar 1985
Daungarshi Madanlal Zunzunwala Vs M/s Deviprasad Omprakash Bajoria and another
Bombay High Court · (1985) 03 BOM CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 401Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 34, 420