High Courts24 Dec 1986
Harakchand Vassanji Gogri Vs Asstt. Collector of Customs and Another
Bombay High Court · (1990) 26 ECR 272
COURT ARCHIVE
Bombay High Court judgments, 1986
497 judgments · page 1 of 25
High Courts19 Dec 1986Dismissed
Pannalal Nemasa Jain Vs State of Maharashtra and Others
Bombay High Court · (1987) 2 BomCR 333 : (1987) MhLj 617
Bombay Cinemas (Regulation) Act, 1953 — Section 9, 9(1), 9(2), 9(3), 9(5)Bombay General Clauses Act, 1904 — Section 24Maharashtra Cinemas (Regulation) Rules, 1966 — Rule 101(3)
High Courts19 Dec 1986Dismissed
State of Maharashtra Vs Abdul Sattar Mohamedbhai and Others
Bombay High Court · (1990) 29 ECR 126
Criminal Procedure Code, 1973 (CrPC) — Section 423(1), 494Customs Act, 1962 — Section 135(i)
High Courts19 Dec 1986
Ballarpur Industries Ltd. and another Vs Union of India and others
Bombay High Court · (1987) 13 ECC 214 : (1987) 30 ELT 267 : (1985) MhLj 182
Central Excises and Salt Act, 1944 — Section 4
High Courts18 Dec 1986Dismissed
Fakira Khobragade Vs Ramesh Jaiswal
Bombay High Court · (1987) 1 BomCR 693
Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 111
High Courts18 Dec 1986
Raman Kantilal Bhandari Vs Union of India and others
Bombay High Court · (1987) 11 ECC 181 : (1987) 11 ECR 84 : (1987) 27 ELT 617
Customs Act, 1962 — Section 27(1)Customs Tariff Act, 1975 — Section 3
High Courts18 Dec 1986
State of Maharashtra Vs Abdul Sattar Mohammedbhai
Bombay High Court · (1987) 3 BomCR 241 : (1989) 42 ELT 179
Customs Act, 1962 — Section 108, 135, 135(1), 137(1), 138A
High Courts17 Dec 1986Dismissed
State of Maharashtra Vs Shaikh Ukhan Shaikh Rehman
Bombay High Court · (1988) 1 BomCR 444
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 17, 18, 29, 9
High Courts17 Dec 1986Allowed
Hariganga Cement Limited Vs The Company Law Board, Delhi and another
Bombay High Court · (1987) MhLj 775
Companies Act, 1956 — Section 237, 237(b), 247, 250, 406
High Courts17 Dec 1986
Hariganga Cement Ltd. Vs Company Law Hoard and another
Bombay High Court · (1987) 2 BomCR 250 : (1988) 64 CompCas 603 : (1987) MhLj 775
Companies Act, 1956 — Section 147, 237, 247, 250, 408
High Courts16 Dec 1986
Mirabai (Mrs.) Patil Vs Ashok Bhaurao Patil and Others
Bombay High Court · (1987) 1 BomCR 469
Criminal Procedure Code, 1973 (CrPC) — Section 378(5)Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 494
High Courts12 Dec 1986
Harikishan Narotamdas Kapadi Vs Union Territory of Dadra and Nagar Haveli and Another
Bombay High Court · (1987) 1 BomCR 487
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 20, 7Prevention of Food Adulteration Rules, 1955 — Rule 22
High Courts11 Dec 1986
Narendra Oil Refineries and others Vs The State of Maharashtra and others
Bombay High Court · (1988) 68 STC 208
Bombay Sales Tax Act, 1959 — Section 2(12A), 52
High Courts10 Dec 1986
Rajabai (Smt.) Vs Arjun Keru Walekar and Another
Bombay High Court · (1987) 1 BomCR 467 : (1987) MhLj 258
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2)
High Courts10 Dec 1986Allowed
S.R. Nagre Vs Divisional Controller, M.S.R. Transport Corporation
Bombay High Court · (1988) 1 BomCR 531 : (1987) 89 BOMLR 41 : (1987) 54 FLR 108 : (1987) MhLj 212
Bombay Prohibition Act, 1949 — Section 66(1)State Transport Employees Service Regulations — Regulation 10
High Courts09 Dec 1986Dismissed
State of Maharashtra Vs Labour Law Practitioners''s Association
Bombay High Court · (1988) 2 BomCR 16 : (1987) 89 BOMLR 120 : (1987) 54 FLR 732 : (1987) MhLj 191
Bombay General Clauses Act, 1904 — Section 3(15)Bombay Industrial Relations Act, 1946 — Section 9(2)Constitution of India, 1950 — Article 234, 236
High Courts06 Dec 1986Allowed
Akhil Anand Arya Vs K.V. Satyamurthy and another
Bombay High Court · (1987) MhLj 138
Criminal Procedure Code, 1973 (CrPC) — Section 397, 437, 439(2), 482Penal Code, 1860 (IPC) — Section 143, 144, 146, 147, 148
High Courts06 Dec 1986
The New India Assurance Company Ltd. Vs Ramkrishna and Others
Bombay High Court · (1987) 2 ACC 48
High Courts05 Dec 1986Allowed
Kishorilal Maikulal Jain Vs Santoshi Tel Utpadan Kendra
Bombay High Court · (1987) 2 BomCR 648 : (1994) 3 LLJ 399 : (1987) MhLj 365
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)
High Courts05 Dec 1986
Union of India and others Vs Popular Dyechem
Bombay High Court · (1990) 26 ECC 334 : (1989) 23 ECR 565 : (1987) 28 ELT 63
Customs Act, 1962 — Section 129D, 47