High Courts11 Jan 1985
Hiraji Budho Dhake Vs State of Maharashtra
Bombay High Court · AIR 1986 Bom 390
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 30
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 25 of 25
High Courts10 Jan 1985
Mahadeo Tatu Naik Vs Ramakant Atmaram and Another
Bombay High Court · AIR 1985 Bom 347
Easements Act, 1882 — Section 1, 60Portuguese Civil Procedure Code, 1867 — Article 476, 576
High Courts10 Jan 1985Allowed
Ayub Yusuf Mansuri Vs Sub-Divisional Magistrate, Nandurbar and Others
Bombay High Court · (1986) 1 BomCR 144
Bombay Police Act, 1951 — Section 56(1), 59
High Courts10 Jan 1985
Sharad Sontakey Vs State of Maharashtra and Others
Bombay High Court · (1986) 2 BomCR 662
Nagpur University Act, 1974 — Section 24, 24(1), 39
High Courts09 Jan 1985
Mohd. Hanif and Others Vs Marian Begam and Others
Bombay High Court · AIR 1986 Bom 15 : (1986) 1 BomCR 33 : (1985) MhLj 625
Specific Relief Act, 1963 — Section 15, 19, 22
High Courts08 Jan 1985
Jaisingrao Pandurang Badadare and etc. Vs State of Maharashtra and Others
Bombay High Court · AIR 1985 Bom 454 : (1985) 2 BomCR 213 : (1985) 87 BOMLR 29
Constitution of India, 1950 — Article 14
High Courts07 Jan 1985Allowed
P.T. Abraham Vs Union of India (UOI) and Others
Bombay High Court · (1989) 1 BomCR 116
Constitution of India, 1950 — Article 14
High Courts07 Jan 1985
The President, Union of India, New Delhi and Others Vs Sadashiv Vinayak Vaikar and Another
Bombay High Court · (1986) ACJ 767 : AIR 1985 Bom 345 : (1985) 87 BOMLR 243
Constitution of India, 1950 — Article 300
High Courts07 Jan 1985Allowed
Neeta Notani Vs State of Maharashtra
Bombay High Court · (1985) MhLj 573
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)(ii), 3(1)(iv)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108, 2(39)