High Courts04 Dec 1986
Godawaribai and Others Vs Maharashtra State Road Transport Corporation and Another
Bombay High Court · (1987) 2 ACC 425
Motor Vehicles Act, 1988 — Section 110A
COURT ARCHIVE
Bombay High Court judgments, 1986
497 judgments · page 2 of 25
High Courts04 Dec 1986
Pramilabai and Another Vs Maharashtra State Road Transport Corporation and Another
Bombay High Court · (1987) 1 ACC 494
Motor Vehicles Act, 1988 — Section 110A
High Courts03 Dec 1986
Maharashtra State Financial Corporation Vs Hindtex Engineers Pvt. Ltd.
Bombay High Court · (1987) MhLj 243
Bombay City Civil Court Act, 1948 — Section 3State Financial Corporations Act, 1951 — Section 29, 30, 31, 31(1), 32Suits Valuation Act, 1887 — Section 9
High Courts03 Dec 1986
Thermax Pvt. Ltd. Vs Union of India
Bombay High Court · (1987) 11 ECR 152 : (1987) 27 ELT 68
Central Excises and Salt Act, 1944 — Section 11B
High Courts03 Dec 1986
Shiv Kumar Tulsian and another Vs Union of India and others
Bombay High Court · (1990) 68 CompCas 720
Banking Regulation Act, 1949 — Section 45(1), 45(2), 45(3), 45(4)Constitution of India, 1950 — Article 14, 19, 31A
High Courts02 Dec 1986
Ratanlal Bhagwandas Agrawal Vs S.D. Mehta
Bombay High Court · (1989) 44 ELT 26
Criminal Procedure Code, 1973 (CrPC) — Section 51Gold (Control) Act, 1968 — Section 26, 66
High Courts02 Dec 1986Dismissed
Neela Rajiv Deshpande Vs State of Maharashtra and Another
Bombay High Court · (1986) 12 BOM CK 0001
Constitution of India, 1950 — Article 13, 14, 19, 246, 31Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 16, 16(3), 4(1)
High Courts01 Dec 1986
Mafatlal Fine Spinning and Manufacturing Co. Ltd. Vs Union of India and others
Bombay High Court · (1987) 11 ECC 175 : (1987) 11 ECR 92 : (1987) 27 ELT 19
Customs Act, 1962 — Section 23(2), 72(1)
High Courts01 Dec 1986
K.S. Deshmukh Vs State of Maharashtra
Bombay High Court · (1989) 44 ELT 29
Central Excise Rules, 1944 — Rule 152, 153, 156, 9Central Excises and Salt Act, 1944 — Section 3, 4, 4(2), 9(1)
High Courts01 Dec 1986Dismissed
Maliwada Mandal Devasthan and Dharma Fund Vs Pandharinath Honaji Raskar
Bombay High Court · (1987) 89 BOMLR 1
High Courts28 Nov 1986Dismissed
Jagannath Ramchandra Nunekar Vs Genu Govind Kadam and others
Bombay High Court · (1987) MhLj 260
Evidence Act, 1872 — Section 79Representation of the People Act, 1951 — Section 103, 10A, 2(e), 33(4), 33(5)
High Courts28 Nov 1986
Hemchand M. Singhania Vs Shakuntala S. Tiwari (Smt.)
Bombay High Court · (1987) 2 BomCR 428
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 13, 13(1), 13(2)Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 113, 66, 67, 27
High Courts28 Nov 1986Allowed
Abdulla Kadar Husseinbhai Lakdawala Vs Special Land Acquisition Officer, Thane
Bombay High Court · AIR 1988 Bom 18
Land Acquisition Act, 1894 — Section 18, 4, 6, 9, 9(1)
High Courts28 Nov 1986
Dewas Tools Pvt. Ltd. and another Vs Union of India and others
Bombay High Court · (1987) 11 ECR 80 : (1987) 27 ELT 646
High Courts27 Nov 1986
Asim Gadighar Vs Abdul Aziz
Bombay High Court · (1987) 1 BomCR 341
Trade and Merchandise Marks Act, 1958 — Section 105
High Courts27 Nov 1986
Vapson Products and another Vs Union of India and others
Bombay High Court · (1987) 11 ECC 200 : (1987) 15 ECR 138 : (1987) 27 ELT 608
Central Excise Rules, 1944 — Rule 9(1)
High Courts27 Nov 1986
Achyut Amrit Rasal Vs Shrikrishna Vyankatesh Chincholkar and others
Bombay High Court · (1988) MhLj 250
Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 13(1)(f), 53A
High Courts25 Nov 1986Dismissed
Mill Manager, Savatram Ramprasad Mills Vs Industrial Court and Another
Bombay High Court · (1987) 1 BomCR 517
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)
High Courts25 Nov 1986
Shipyard Technical Staff Assn. and others Vs Mazgaon Docks Ltd. and another
Bombay High Court · (1987) 2 LLJ 266
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 102, 12, 139A, 182Mazgaon Docks Officers (Conduct, Discipline and Appeal) Rules, 1977 — Rule 10, 12, 15, 19, 21
High Courts24 Nov 1986Allowed
Vishram Sitaram Raut Vs M.A. Deshpande and Others
Bombay High Court · (1987) 54 FLR 68 : (1994) 3 LLJ 277
Industrial Disputes Act, 1947 — Section 33C(2)