High Courts28 Jan 1985
East India Hotels Ltd. Vs State of Maharashtra
Bombay High Court · (1985) 87 BOMLR 90 : (1985) MhLj 137
BOMBAY ENTERTAINMENTS DUTY ACT, 1923 — Section 2, 3
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 24 of 25
High Courts25 Jan 1985
Nandita B. Palekar Vs Y.S. Kasbekar and others
Bombay High Court · (1985) 87 BOMLR 135 : (1986) 52 FLR 504 : (1985) 2 LLJ 336 : (1985) MhLj 405
Industrial Disputes Act, 1947 — Section 33(2)
High Courts24 Jan 1985Allowed
Santana Furtado Dias Vs Smt. Uttam Tari and others
Bombay High Court · (1985) MhLj 211
Constitution of India, 1950 — Article 226, 227
High Courts22 Jan 1985
Polyset Corporation and others Vs Collector of Customs, Bombay and another
Bombay High Court · (1989) 20 ECR 73 : (1985) 21 ELT 48 : (1985) MhLj 765
Customs Act, 1962 — Section 12, 14, 14(1), 14(2), 15
High Courts22 Jan 1985Allowed
Balkrishna Shantaram Dhume Vs Union of India (UOI)
Bombay High Court · (1985) 87 BOMLR 82 : (1986) MhLj 998
Constitution of India, 1950 — Article 14Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21
High Courts21 Jan 1985
Dinshaw Jamshed Irani Vs Union of India (UOI) and Others
Bombay High Court · (1990) 26 ECR 583
Foreign Exchange Regulation Act, 1973 — Section 41
High Courts18 Jan 1985
Rohinton P. Daruwalla Vs Deputy Commissioner of Labour (Conciliation) and Others
Bombay High Court · (1994) 3 LLJ 800
Industrial Disputes Act, 1947 — Section 12(5)
High Courts16 Jan 1985
Arun Sanghai and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1986 Bom 236
Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Act, 1975 — Section 4(1)Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10(1)
High Courts16 Jan 1985
Abhay S. Darshane Vs State of Maharashtra and others
Bombay High Court · (1985) MhLj 155
Constitution of India, 1950 — Article 14, 15, 226
High Courts16 Jan 1985
Nirmalabai and Others Vs State of Maharashtra
Bombay High Court · AIR 1985 Bom 260
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10(1), 3(2), 491
High Courts16 Jan 1985
Prithvichand Ramchand Sablok Vs S.Y. Shinde
Bombay High Court · AIR 1985 Bom 297 : (1985) 2 BomCR 200 : (1985) 87 BOMLR 111 : (1985) MhLj 199
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 5(1)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47
High Courts16 Jan 1985Allowed
Jawahar Vastra Bhandar and Others Vs Satyapal Khatri
Bombay High Court · (1986) 1 BomCR 553 : (1985) MhLj 466
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 107
High Courts15 Jan 1985
State of Maharashtra Vs Shriraman Govindarao Narayanrao Ghorpade
Bombay High Court · AIR 1985 Bom 336 : (1985) 2 BomCR 94 : (1985) 87 BOMLR 101
Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 7, 7(3)Land Acquisition Act, 1894 — Section 23, 4
High Courts15 Jan 1985Dismissed
Captain Madhav Pralhad Joglekar Vs Union of India (UOI) and Others
Bombay High Court · (1985) 2 BomCR 321 : (1985) MhLj 954
Air Corporations Act, 1953 — Section 2, 45Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 18
High Courts15 Jan 1985Dismissed
Madhav Pralhad Joglekar Vs Union of India and others
Bombay High Court · (1985) MhLj 954
Constitution of India, 1950 — Article 14, 16, 311(2)Industrial Disputes Act, 1947 — Section 18
High Courts15 Jan 1985
Union of India and others Vs Morarji Goculdas Spg. Wvg. Co. Ltd. and another
Bombay High Court · (1986) 24 ELT 13
High Courts14 Jan 1985
Chief Executive Officer Zilla Parishad Vs Sitaram Sitaram Vs Chief Executive Officer Zilla Parishad
Bombay High Court · (1985) 01 BOM CK 0024
High Courts14 Jan 1985
Sita Ram Vs The Chief Executive Officer, Zilla Parishad The Chief Executive Officer, Zilla Parishad Vs Sita Ram
Bombay High Court · (1985) 2 ACC 80
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts14 Jan 1985
Sitaram Vs The Chief Executive Officer, Zila Parishad
Bombay High Court · (1985) 2 ACC 227 : (1986) ACJ 303
Workmens Compensation Act, 1923 — Section 30
High Courts11 Jan 1985Dismissed
Sk. Sandu Sk. Nathu Vs Pirjade Iqbaluddin Ziauddin
Bombay High Court · (1988) 4 BomCR 241 : (1985) 87 BOMLR 86 : (1985) MhLj 143
Bombay Village Panchayats Act, 1958 — Section 14(h)