High Courts01 Aug 1986
Ratan Singh Ramsingh Rajput Vs M.V. Chitale and Another
Bombay High Court · (1986) MhLj 879
Bombay Police Act, 1951 — Section 57, 59, 66
COURT ARCHIVE
Bombay High Court judgments, 1986
497 judgments · page 10 of 25
High Courts01 Aug 1986Allowed
Aurangabad Asbestos Cement Products Pvt. Ltd. Vs Zakia Jalil (Smt.)
Bombay High Court · (1987) 1 BomCR 571
Constitution of India, 1950 — Article 227
High Courts01 Aug 1986
Acme Metal Industries Pvt. Ltd. Vs George Barla, Acce, Bombay
Bombay High Court · (1989) 19 ECR 31 : (1988) 38 ELT 270
Central Excises and Salt Act, 1944 — Section 11A, 11B
High Courts01 Aug 1986
Ratan Singh Ramsingh Rajput Vs M.V. Chitale and another
Bombay High Court · (1986) 3 BomCR 709 : (1986) 88 BOMLR 548
Bombay Police Act, 1951 — Section 57, 57(1), 59Bombay Prohibition Act, 1949 — Section 65, 66, 66A, 68
High Courts31 Jul 1986
Digambar Sakharm tambolkar and Another Vs Pune Municipal Corporation and Others
Bombay High Court · AIR 1987 Bom 297 : (1987) 1 BomCR 43 : (1987) MhLj 419
Constitution of India, 1950 — Article 14, 226Maharashtra Land Revenue Code, 1966 — Section 122, 2(10), 22Maharashtra Regional and Town Planning Act, 1966 — Section 26, 45, 51, 51(1)
High Courts31 Jul 1986
Malikshing Staran Mainawale and Vs Jagatissing Thakurishng Kallawale and Others etc.
Bombay High Court · (1986) 07 BOM CK 0037
Bombay Provincial Municipal Corporations Act, 1949 — Section 16, 453, 5Bombay Provincial Municipal Elecion Rules — Rule 12, 25, 36Constitution of India, 1950 — Article 133
High Courts31 Jul 1986
Ruby Mills and another Vs Union of India and others
Bombay High Court · (1986) 10 ECC 202 : (1988) 15 ECR 336 : (1986) 25 ELT 610
Customs Act, 1962 — Section 128, 27
High Courts31 Jul 1986
Firoz Haiderally Kachwalla Vs Union of India and others
Bombay High Court · (1986) 10 ECC 288 : (1987) 10 ECR 675 : (1987) 28 ELT 206
Major Port Trusts Act, 1963 — Section 53
High Courts30 Jul 1986
Uttam Hundrajmal Awatramani and Another Vs Jayant Dattatraya Bhalerao and Another
Bombay High Court · (1987) 2 BomCR 33 : (1986) 88 BOMLR 522
Contempt of Courts Act, 1971 — Section 2
High Courts30 Jul 1986Allowed
Dashrath Kishan Kotkar and Another Vs State of Maharashtra
Bombay High Court · (1986) 3 BomCR 418 : (1986) 88 BOMLR 507 : (1986) MhLj 986
Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(3), 156, 169, 190
High Courts30 Jul 1986
Music India Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1986) 25 ELT 1032
Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 4(4)Constitution of India, 1950 — Article 226
High Courts30 Jul 1986
Kautik Dandge Vs State of Maharashtra and Others
Bombay High Court · (1988) 2 BomCR 224
Constitution of India, 1950 — Article 310, 34
High Courts30 Jul 1986
Shridhar Dada Kate (Dr.) Vs Usha Shridhar Kate
Bombay High Court · (1986) 3 BomCR 676 : (1987) MhLj 81
Hindu Marriage Act, 1955 — Section 13(1A), 23
High Courts30 Jul 1986
Music India Ltd. and another Vs Union of India and others
Bombay High Court · (1987) 1 BomCR 8 : (1987) 11 ECC 46
Central Excises and Salt Act, 1944 — Section 11B, 11B(1)Constitution of India, 1950 — Article 226
High Courts30 Jul 1986
Music India Limited, Shri Ramesh Ambalal Patel Vs The Union of India (UOI), The Assistant Collector of Central Excise, Division R. and The Assistant Collector of Central Excise, Division VIII
Bombay High Court · (1988) 14 ECR 475
Constitution of India, 1950 — Article 226
High Courts29 Jul 1986
Oyaldas Topandas Vs Shrikant Ganpatlal Gupta
Bombay High Court · (1986) 3 BomCR 152 : (1986) MhLj 706
High Courts29 Jul 1986Allowed
Altish Bose Vs East India Hotels Ltd.
Bombay High Court · (1986) 3 BomCR 85
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts29 Jul 1986
Mahindra Re-rolls Industries and another Vs Union of India and others
Bombay High Court · (1990) 25 ECC 296 : (1988) 33 ELT 684
Central Excise Rules, 1944 — Rule 173B, 173B(5), 173CC, 9BCentral Excises and Salt Act, 1944 — Section 11A, 35, 35A, 35A(2), 35A(3)
High Courts28 Jul 1986Allowed
Ahmedabad Advance Mills Ltd. and Others Vs Union of India (UOI) and Others
Bombay High Court · (1988) 19 ECR 354 : (1986) 25 ELT 1030
Customs Act, 1962 — Section 25(1)
High Courts28 Jul 1986
Dhoot Compack Pvt. Ltd. Vs Union of India
Bombay High Court · (1987) 11 ECC 86 : (1988) 19 ECR 327 : (1986) 25 ELT 636