High Courts21 Jul 1986Dismissed
Dinkar Shankar Pawar Vs The Elphinstone Spg. and Wvg. Mills Co. and Another
Bombay High Court · (1995) 3 LLJ 641
Industrial Disputes Act, 1947 — Section 33(C)Payment of Gratuity Act, 1972 — Section 4
COURT ARCHIVE
Bombay High Court judgments, 1986
497 judgments · page 12 of 25
High Courts21 Jul 1986
Kantilal Prekjit Patel Vs Range Forest Officer and another
Bombay High Court · (1986) 3 BomCR 613
Bombay Forest Rules, 1942 — Rule 88(1)Forest Act, 1927 — Section 52
High Courts21 Jul 1986
Airlines Cabin Crew Association Vs Indian Airlines Corporation and others
Bombay High Court · (1987) 1 LLJ 285
Industrial Disputes Act, 1947 — Section 2
High Courts20 Jul 1986
Rathi Alloys and Steel Ltd. and another Vs Union of India and others
Bombay High Court · (1988) 16 ECC 243 : (1987) 28 ELT 201
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25(1)
High Courts18 Jul 1986Dismissed
Xoc Malik Bepari Vs Josefato Francisco Pinto and Others
Bombay High Court · (1986) 3 BomCR 527
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 17(2), 22(2), 32(3)
High Courts18 Jul 1986Allowed
Shyamlal Smarak Arya Shikshan Sanstha Vs Marathwada University and Others
Bombay High Court · (1987) 2 BomCR 171 : (1987) MhLj 439
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114Marathwada University Act, 1974 — Section 39, 43, 43(1), 43(4), 43(5)
High Courts18 Jul 1986
Kirloskar Oil Engines Ltd. and another Vs Union of India and others
Bombay High Court · (1986) ECR 511 : (1986) 26 ELT 504
Central Excises and Salt Act, 1944 — Section 35A, 4, 4(4)
High Courts17 Jul 1986Allowed
Pundalik Ingole and Others Vs Sidheshwar Tukaram Uparkar and Others
Bombay High Court · (1986) 3 BomCR 684 : (1987) MhLj 470
High Courts17 Jul 1986
IVP Ltd. and another Vs Union of India and others
Bombay High Court · (1986) 10 ECC 68 : (1988) 15 ECR 115 : (1986) 25 ELT 615
Central Excises and Salt Act, 1944 — Section 36(2)
High Courts17 Jul 1986
South East Asia Shipping Co. Ltd. Vs Dy. Collector of Customs
Bombay High Court · (1988) 19 ECR 126 : (1993) 64 ELT 200
Customs Act, 1962 — Section 116
High Courts17 Jul 1986
Shaw Wallace and Co. Ltd. Vs Assistant Collector of Customs and others
Bombay High Court · (1987) 3 BomCR 151 : (1986) 10 ECC 191 : (1988) 18 ECR 384 : (1986) 25 ELT 948
Carriage of Goods by Sea Act, 1925 — Section 6Contract Act, 1872 — Section 151, 152, 161Customs Act, 1962 — Section 116, 124, 152, 28, 30(1)
High Courts17 Jul 1986
Govind Narayan Loktlikar Vs Savitribal Roghurira Lotlikar and Others
Bombay High Court · (1986) MhLj 844
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 30
High Courts16 Jul 1986
Devidayal Electronics and Wires Ltd. Vs Union of India and others
Bombay High Court · (1986) 10 ECC 89 : (1986) 25 ELT 638 : (1985) MhLj 120
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B, 4Constitution of India, 1950 — Article 226
High Courts16 Jul 1986
Shalimar Textile Mfg. Pvt. Limited Vs Union of India and others
Bombay High Court · (1986) 10 ECC 83 : (1986) 25 ELT 625
Central Excise Rules, 1944 — Rule 11Constitution of India, 1950 — Article 226, 265Contract Act, 1872 — Section 72
High Courts15 Jul 1986Allowed
Rajesh Dyeing and Bleaching Works (P) Ltd. and Others Vs Sayed Noor Razvi and Others
Bombay High Court · (1995) 3 LLJ 635
Bombay Industrial Relations Act, 1946 — Section 87
High Courts15 Jul 1986
Brahmanand Morandram Malkani Vs Dy. Collector, Gold Control Cell
Bombay High Court · (1988) 19 ECR 208 : (1988) 37 ELT 507
Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 2, 27, 27(1), 8(1), 8(6)
High Courts11 Jul 1986
Madhukar Purushottam Patil Vs State of Maharashtra and others
Bombay High Court · (1986) MhLj 781
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 40Constitution of India, 1950 — Article 19(1)(f)Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(1), 11, 2, 2
High Courts10 Jul 1986
Diamond Shamrock (I) Ltd. Vs Union of India
Bombay High Court · (1988) 15 ECR 199 : (1988) 36 ELT 393
Central Excise Rules, 1944 — Rule 11, 173F, 173JCentral Excises and Salt Act, 1944 — Section 11B
High Courts10 Jul 1986
Bharat Oxygen and Acetylene Co. and another Vs Union of India and others
Bombay High Court · (1986) 10 ECC 139 : (1987) 29 ELT 858
Customs Act, 1962 — Section 111, 112Imports and Exports (Control) Act, 1947 — Section 2
High Courts10 Jul 1986
Smt. Bella Cajeton Travasso Vs Third Wealth-tax Officer and others
Bombay High Court · (1986) 58 CTR 223 : (1987) 166 ITR 49
Wealth Tax Act, 1957 — Section 16(2), 16(5), 16A, 16A(1)Wealth Tax Rules, 1957 — Rule 1BB