High Courts21 Nov 1985Allowed
J.N. Baxi and Co. Vs Assistant Collector of Customs and Others
Bombay High Court · (1991) 33 ECR 701
Customs Act, 1962 — Section 116, 124
COURT ARCHIVE
Bombay High Court judgments, 1985
489 judgments · page 3 of 25
High Courts19 Nov 1985
Babasaheb Krishna Karande and Virbhadrayya Sidulingappa Batur Vs State of Maharashtra
Bombay High Court · (1986) 2 BomCR 716
Criminal Procedure Code, 1973 (CrPC) — Section 481Penal Code, 1860 (IPC) — Section 34, 379, 461
High Courts18 Nov 1985Dismissed
Ramakant Shivgopal Shukla Vs Krishna Kumar Shivgopal Shukla
Bombay High Court · (1986) 1 BomCR 599
High Courts15 Nov 1985
Sarbhansingh Nukumsingh Keer and Others Vs Hussein Khan Kadarnawaz Khan and Others
Bombay High Court · (1986) 1 BomCR 459 : (1986) MhLj 386
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts11 Nov 1985
Rajendra Sadashiv Rasal and Others Vs State of Maharashtra
Bombay High Court · (1987) 2 BomCR 287
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482
High Courts10 Nov 1985
Soma Daradmare and Others Vs State of Maharashtra and Another
Bombay High Court · (1986) 2 BomCR 109
Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2(1)
High Courts08 Nov 1985
Sardar Mohan Singh Ahluwalia since deceased through his heir Vs Maitri Park Co-op. Housing Society Ltd. and Another
Bombay High Court · (1986) 2 BomCR 163
High Courts08 Nov 1985Allowed
Liyakat Ali Khan, President, Municipal Council, Hingoli Vs Minister of State for Urban Development, Govt. of Maharashtra, Bombay and others
Bombay High Court · (1986) MhLj 466
Maharashtra Municipalities Act, 1965 — Section 51(5)
High Courts08 Nov 1985Allowed
Roshan Porus Mistry Vs State of Maharashtra and Others
Bombay High Court · (1986) 1 BomCR 385 : (1986) MhLj 602
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1)
High Courts07 Nov 1985Allowed
Shivsingh Jonwal Vs Marathwada University
Bombay High Court · (1986) 2 BomCR 17 : (1986) 88 BOMLR 58
Constitution of India, 1950 — Article 20(2)
High Courts07 Nov 1985Dismissed
Krishna Khore Sahakari Dudh Utpadak and Purvatha Sangh Ltd. Vs Mohanrao Ganpatrao Shinde and Others
Bombay High Court · (1986) 2 BomCR 87
Constitution of India, 1950 — Article 226
High Courts07 Nov 1985
Ubaidulla Abdul Aziz Farid Vs Sharafuddin Abdul Fakih and Others
Bombay High Court · (1986) 3 BomCR 207
Penal Code, 1860 (IPC) — Section 405, 415, 420
High Courts07 Nov 1985
Chandrakant Bhanudas Labde Vs Shobhabai Chandrakant Labde and Another
Bombay High Court · (1986) 3 BomCR 12
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts06 Nov 1985
Kamal Kailas Kalbhor Vs Kailas Ramchandra Kalbhor
Bombay High Court · (1986) 2 BomCR 80
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts06 Nov 1985
Madhav Khandero Ambikar Vs State of Maharashtra
Bombay High Court · (1987) 1 LLJ 31
Constitution of India, 1950 — Article 14, 226, 311
High Courts05 Nov 1985
Prabhulal Chhaganlal Kothari Vs Chandrakant S. Doshi
Bombay High Court · (1986) 2 BomCR 103
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 13(1), 15
High Courts05 Nov 1985Allowed
Sarbhansingh Nukumsingh Keer and Others Vs Husein Khan Kadarnawaz Khan and others
Bombay High Court · (1986) MhLj 386
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1)
High Courts05 Nov 1985Allowed
Shree Vyankatesh Collector Staff Co-operative Housing Society Ltd. Vs Ramchand Bapurao Gulhane and others
Bombay High Court · (1986) MhLj 421
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 57
High Courts04 Nov 1985
Swaran S. Ahuja Vs Union of India and others
Bombay High Court · (1986) MhLj 752
Constitution of India, 1950 — Article 12, 14, 226
High Courts04 Nov 1985
Fancy Corporation Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1986) 50 CTR 140 : (1986) 162 ITR 827 : (1986) 24 TAXMAN 155
Income Tax Act, 1961 — Section 84