High Courts09 Jul 1986
Olympic Oil Industries Ltd. and another Vs State of Maharashtra and others
Bombay High Court · (1987) 65 STC 191
Bombay Sales Tax Act, 1959 — Section 38, 41, 41A
COURT ARCHIVE
Bombay High Court judgments, 1986
497 judgments · page 13 of 25
High Courts09 Jul 1986Allowed
Remex Constructions Vs First Income Tax Officer
Bombay High Court · (1986) 28 TAXMAN 323
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 263, 263(1)
High Courts04 Jul 1986
Shaliabi Vs State of Maharashtra
Bombay High Court · AIR 1987 Bom 67 : (1986) 3 BomCR 86 : (1987) 89 BOMLR 45
Constitution of India, 1950 — Article 254, 31Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Act, 1976 — Section 2Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 45(2)
High Courts04 Jul 1986
Pentax Engineering Pvt. Limited and another Vs Union of India and others
Bombay High Court · (1986) 10 ECC 171 : (1989) 20 ECR 480 : (1986) 25 ELT 510
High Courts03 Jul 1986
Godrej Soaps Ltd. Vs Union of India and others
Bombay High Court · (1986) 10 ECC 174 : (1986) 25 ELT 482
Central Excises and Salt Act, 1944 — Section 4
High Courts03 Jul 1986Dismissed
Putalabai Gowali and Others Vs Tatya Sakharam Dhere and Another
Bombay High Court · (1987) 1 BomCR 429
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 37
High Courts03 Jul 1986
Wipro Products Ltd. Vs Union of India and others
Bombay High Court · (1986) 9 ECC 331 : (1986) 25 ELT 485
High Courts03 Jul 1986Allowed
Wipro Products Limited Vs Union of India (UOI) and Others
Bombay High Court · (1986) 8 ECR 665
High Courts02 Jul 1986Dismissed
Joao Xavier Pinto Vs Oswald J.C. Velho and Others
Bombay High Court · (1987) 1 BomCR 113
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 16, 16(3), 32, 32(1), 32(3)Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 7
High Courts02 Jul 1986
Bashiruddin Khwaja Mohiuddin Vs Binraj Murlidhar Shop at Malkapur and Others
Bombay High Court · AIR 1987 Bom 235 : (1986) 3 BomCR 590 : (1987) MhLj 30
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 20 Rule 12(1), 20, 47, 47(1)Limitation Act, 1908 — Article 120, 136, 144
High Courts02 Jul 1986
Pan Asia Commercial Enterprises and another Vs Union of India and another
Bombay High Court · (1986) 10 ECC 49 : (1986) 9 ECR 36 : (1986) 25 ELT 508
High Courts02 Jul 1986
Vijay Valia and etc. Vs The State of Maharashtra and etc.
Bombay High Court · (1988) 1 BomCR 77 : (1986) 86 BOMLR 491 : (1987) MhLj 49
Constitution of India, 1950 — Article 14, 25(1)
High Courts01 Jul 1986
Rameshchandra Jamnadas and Co. Vs Terene Traders and Another
Bombay High Court · (1986) 3 BomCR 406 : (1986) 88 BOMLR 427
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts30 Jun 1986
The Bombay Dyeing and Mfg. Co. Ltd. and others Vs Mumbai Mazdoor Sabha and others
Bombay High Court · (1987) 1 LLJ 50
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(1)
High Courts30 Jun 1986Dismissed
Gangaram Vs Kamalkishore Panpalia and Another
Bombay High Court · (1987) 1 BomCR 310
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38(7)Civil Procedure Code, 1908 (CPC) — Section 47
High Courts27 Jun 1986
Syed Abdul Hassan Karimulla Vs Razik Hussein Afazal Hussein
Bombay High Court · AIR 1987 Bom 60
Evidence Act, 1872 — Section 101, 104
High Courts27 Jun 1986Dismissed
State of Maharashtra Vs Nargis B. Mewawala (Mrs.)
Bombay High Court · (1987) 2 BomCR 237
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 265Maharashtra Land Revenue (Conversion of use of Land and Non Agricultural Assessment) Rules, 1969 — Rule 18
High Courts26 Jun 1986Dismissed
Maharashtra State Road Transport Corporation Vs R.D. Toplewar, Ex-Conductor and Another
Bombay High Court · (1986) 3 BomCR 689 : (1987) MhLj 85
Bombay Industrial Relations Act, 1946 — Section 85Constitution of India, 1950 — Article 14, 227Labour Practices Act, 1971 — Section 44
High Courts26 Jun 1986
Mahendra Electricals Ltd. Vs Union of India and another
Bombay High Court · (1986) 10 ECC 63 : (1992) 42 ECR 787 : (1986) 26 ELT 882
Central Excise Rules, 1944 — Rule 8
High Courts25 Jun 1986Allowed
Navbharat Potteries Pvt. Ltd. Vs State of Maharashtra and Others
Bombay High Court · (1994) 3 LLJ 1144
Payment of Bonus Act, 1965 — Section 36