High Courts20 Feb 1986
Omprakash Khatri and Others Vs Fattelal Maganlal and Company and Others Laltaprasad Gupta Vs Miyamal Sindhi and Another
Bombay High Court · (1986) 3 BomCR 33 : (1986) MhLj 414
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Bombay High Court judgments, 1986
497 judgments · page 21 of 25
High Courts18 Feb 1986
Union of India and Another Vs Hardeo Dutta Tirtharam and Others
Bombay High Court · (1987) 1 ACC 81 : AIR 1986 Bom 350 : (1986) 2 BomCR 33
Motor Vehicles Act, 1939 — Section 110B
High Courts18 Feb 1986
G.Y. Desle and S.V. Khandge Vs Mahatma Phule Krishi Vidyapeeth, Rahuri and Others
Bombay High Court · (1986) 1 BomCR 481
Constitution of India, 1950 — Article 226, 309
High Courts18 Feb 1986Dismissed
Union of India and another Vs Hardeo Dutta Tirtharam and others
Bombay High Court · (1989) MhLj 1017
Constitution of India, 1950 — Article 300, 361
High Courts18 Feb 1986Dismissed
Union of India (UOI) and Another Vs Hardeo Dutta Tirtharam and Others
Bombay High Court · (1987) 1 ACC 81 : AIR 1986 Bom 350 : (1986) 2 BomCR 33
Constitution of India, 1950 — Article 300, 361
High Courts17 Feb 1986
Commissioner of Sales Tax, Maharashtra State, Bombay Vs N.L. Mehta
Bombay High Court · (1986) 61 STC 362
Bombay Sales Tax Act, 1959 — Section 13, 2(11), 2(17), 3, 33(6)
High Courts17 Feb 1986Dismissed
Ramji Naniya and Others Vs Gautamchand
Bombay High Court · (1986) 2 BomCR 634 : (1987) MhLj 78
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts17 Feb 1986Dismissed
Employees'' State Insurance Corporation Vs Gulabbaksh Mulla
Bombay High Court · (1987) 1 ACC 70 : (1986) 88 BOMLR 412 : (1986) MhLj 455
Employees State Insurance Act, 1948 — Section 46
High Courts17 Feb 1986
Municipal Corporation of Gr. Bombay Vs Santan Marshall Fernandes
Bombay High Court · (1986) ACJ 432 : (1986) 2 BomCR 474 : (1986) 88 BOMLR 683 : (1986) MhLj 633
Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110A
High Courts17 Feb 1986Dismissed
Employees'' State Insurance Corporation Vs Gulab Baksh Mulla
Bombay High Court · (1987) ACJ 140
Employees State Insurance Act, 1948 — Section 46
High Courts14 Feb 1986Allowed
Yesmin Rustum Lentin Vs Union of India (UOI) and Others
Bombay High Court · (1987) 54 FLR 169 : (1994) 3 LLJ 396
Textile Undertakings (Taking Over of Management) Act, 1983 — Section 2, 3(1)
High Courts13 Feb 1986
Gwalior Investment Co. Pvt. Ltd. Vs The State of Maharashtra
Bombay High Court · (1986) 62 STC 363
Bombay Sales Tax Act, 1959 — Section 2(37), 3, 32, 33, 33(1)
High Courts13 Feb 1986Dismissed
Prabhakar Govindrao Bokade Vs Mangala Prabhakar Bokade
Bombay High Court · (1992) MhLj 1098
Hindu Marriage Act, 1955 — Section 13(1), 13(1)(ib), 25
High Courts13 Feb 1986
Jawasharlas Vs Saraswatibai Babulal Joshi and Others
Bombay High Court · AIR 1987 Bom 276 : (1986) 3 BomCR 94
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 10(1)
High Courts13 Feb 1986Allowed
Abdul Wahed and Others Vs State of Maharashtra and Another
Bombay High Court · (1986) 3 BomCR 288 : (1986) MhLj 833
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts12 Feb 1986
Commissioner of Sales Tax Vs Laxmi Cotton Mfg. Co. Ltd.
Bombay High Court · (1987) 65 STC 119
Bombay Sales Tax Act, 1953 — Section 2(13), 34(1), 34(4)Constitution of India, 1950 — Article 286(1)
High Courts12 Feb 1986Dismissed
Digvijay Cement Company Ltd. Vs State of Maharashtra and Others
Bombay High Court · (1986) 52 FLR 362 : (1995) 3 LLJ 491
Industrial Disputes Act, 1947 — Section 10(1), 10(3)
High Courts11 Feb 1986
Nemichand Sasmal and Others Vs Jainuddin Allihusien and Others
Bombay High Court · AIR 1986 Bom 369 : (1986) 1 BomCR 488 : (1986) 88 BOMLR 149 : (1986) MhLj 929
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23ATransfer of Property Act, 1882 — Section 105
High Courts11 Feb 1986
Pennwali India Ltd. and others Vs Registrar of Companies, Maharashtra and others
Bombay High Court · (1987) 62 CompCas 112 : (1986) MhLj 548
Companies Act, 1956 — Section 227(1A)(d), 295, 369, 370, 370(1)
High Courts11 Feb 1986
Abdul Rajak Haji Mohammed Vs Union of India and others
Bombay High Court · (1986) 2 BomCR 187 : (1986) 88 BOMLR 158
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 163, 173Evidence Act, 1872 — Section 24, 25Penal Code, 1860 (IPC) — Section 193, 228