High Courts17 Mar 1986Dismissed
Umapati Vasudev Vyas Vs University of Bombay and Another
Bombay High Court · (1986) 2 BomCR 347
Evidence Act, 1872 — Section 115
COURT ARCHIVE
Bombay High Court judgments, 1986
497 judgments · page 18 of 25
High Courts14 Mar 1986
Usman Gulam Hyder Kadri Vs Abdul Hamid Abdul Karim Sheikh and Others
Bombay High Court · (1986) 3 BomCR 147
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts14 Mar 1986
S. Kapur Vs Bhalchandra G. Naik and Others
Bombay High Court · (1986) 2 BomCR 624
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts14 Mar 1986
Garware Plastics and Polyster Ltd. and another Vs Union of India and others
Bombay High Court · (1986) 2 BomCR 721 : (1986) 24 ELT 449
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 12, 3, 37, 6Customs Act, 1962 — Section 25(1)
High Courts13 Mar 1986
The Premier Automobiles Limited Vs The State of Maharashtra
Bombay High Court · (1986) 63 STC 456
Bombay Sales Tax Act, 1959 — Section 13, 13(2), 33, 36, 36(3)Central Sales Tax Act, 1956 — Section 9(3)
High Courts13 Mar 1986
Mrugesh Jaykrishna Vs State of Maharashtra
Bombay High Court · (1987) 1 BomCR 262 : (1986) 88 BOMLR 182 : (1986) 10 ECC 303
Bombay High Court (Original Side) Rules, 1980 — Rule 1, 636Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(2), 8Constitution of India, 1950 — Article 226
High Courts13 Mar 1986
Pandian Kandsway Nadar Vs State of Maharashtra
Bombay High Court · (1986) 1 BomCR 610
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3(3)
High Courts12 Mar 1986Allowed
State of Maharashtra Vs Malak Sultan A.H. Shivaji
Bombay High Court · (1986) 2 BomCR 573 : (1993) 3 LLJ 36 : (1987) MhLj 131
Constitution of India, 1950 — Article 166(2)Industrial Disputes Act, 1947 — Section 25FFA, 30A, 34, 39
High Courts12 Mar 1986Allowed
Agricultural Produce Market Committee, Dharni and others Vs District Deputy Registrar, Co-operative Societies, Amravati
Bombay High Court · (1986) MhLj 374
Constitution of India, 1950 — Article 222, 233(1)Maharashtra Co-operative Societies Act, 1960 — Section 78
High Courts12 Mar 1986
Roop Kumar Gursahani Vs State of Maharashtra and Others
Bombay High Court · (1986) 3 BomCR 617
Constitution of India, 1950 — Article 226
High Courts12 Mar 1986
Vijay Laxman Pawar Vs State of Maharashtra
Bombay High Court · (1986) 2 BomCR 713
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts12 Mar 1986
Belapur Sugar and Allied Industries Ltd. Vs State of Maharashtra
Bombay High Court · (1987) 63 CTR 264 : (1987) 165 ITR 27
Maharashtra Agricultural Income Tax Act, 1962 — Section 8(9)
High Courts11 Mar 1986Allowed
Vishwas Gopal Jadhav Vs State of Maharashtra
Bombay High Court · (1986) 3 BomCR 22
Penal Code, 1860 (IPC) — Section 363, 366A
High Courts11 Mar 1986
Nandkishore Purohit Vs Home Secretary and Others
Bombay High Court · (1986) 2 BomCR 25
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 9(1)Constitution of India, 1950 — Article 22
High Courts11 Mar 1986Allowed
Vasudeo Vithal Shanbhag Vs State of Maharashtra and Others
Bombay High Court · (1986) 52 FLR 571 : (1994) 3 LLJ 144
Industrial Disputes Act, 1947 — Section 10(1)
High Courts11 Mar 1986
Municipal Corporation of Greater Bombay and Others Vs N.A. Qureshi and Another
Bombay High Court · (1986) 2 BomCR 315
Bombay Municipal Corporation Act, 1888 — Section 105B(2)
High Courts11 Mar 1986
State of Maharashtra Vs Saroja Nagappa Mudaliar and another
Bombay High Court · (1986) 2 BomCR 451
Criminal Procedure Code, 1973 (CrPC) — Section 209, 227Penal Code, 1860 (IPC) — Section 201, 34
High Courts10 Mar 1986
Purushottam R. Paradkar Vs Union of India and Others
Bombay High Court · AIR 1987 Bom 46
Goa, Daman and Diu Preservation of Trees Act, 1984 — Section 9, 9(5)
High Courts10 Mar 1986
Gulb Singh Vs Chandrapal Singh and Others
Bombay High Court · (1986) 03 BOM CK 0037
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 65, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 93Partition Act, 1893 — Section 2, 3
High Courts10 Mar 1986Allowed
Murgendra Pirappa Dhere Vs State of Maharashtra and Another
Bombay High Court · (1986) 2 BomCR 100 : (1986) 52 FLR 462
Constitution of India, 1950 — Article 14, 16, 311(2)