High Courts11 Feb 1986Allowed
Purshottam Revachand Baviskar Vs Union of India (UOI) and Another
Bombay High Court · (1986) 52 FLR 634 : (1994) 3 LLJ 149
Industrial Disputes Act, 1947 — Section 2, 25F
COURT ARCHIVE
Bombay High Court judgments, 1986
497 judgments · page 22 of 25
High Courts11 Feb 1986Allowed
Krishnacharan Pramodnath Chakraberti Vs Indian Textiles Co. Ltd. and Another
Bombay High Court · (1986) 52 FLR 289 : (1995) 3 LLJ 630
Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts11 Feb 1986Dismissed
Nemichand Sasmal and others Vs Jainuddin Allihusein and others
Bombay High Court · (1987) MhLj 808
Constitution of India, 1950 — Article 227
High Courts11 Feb 1986
Abdul Rajak Haji Mohammed Vs Union of India (UOI) and Others
Bombay High Court · (1986) CriLJ 2018
Foreign Exchange Regulation Act, 1973 — Section 40
High Courts11 Feb 1986
Abdul Rajak Haji Mohammed Vs Union of India and another
Bombay High Court · (1989) 65 CompCas 78 : (1986) 10 ECC 237 : (1989) 23 ECR 268 : (1986) 25 ELT 305
Foreign Exchange Regulation Act, 1973 — Section 40, 40(3)
High Courts07 Feb 1986Dismissed
Sardar Mohan Singh Ahluwalia (since deceased) through his wife Vs Maitri Park Co-operative Housing Society Ltd. and Another
Bombay High Court · (1986) 3 BomCR 57
Evidence Act, 1872 — Section 115
High Courts07 Feb 1986Allowed
Khushal Janbaji Gaidhane Vs State of Maharashtra and others
Bombay High Court · (1986) MhLj 235
Criminal Procedure Code, 1973 (CrPC) — Section 468Prevention of Corruption Act, 1988 — Section 5(2), 5(l)(d)
High Courts06 Feb 1986
Megha Chanchaldas Jeswani Vs Commissioner of Police and Another
Bombay High Court · (1986) 3 BomCR 214 : (1986) MhLj 561
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 2(A), 3
High Courts05 Feb 1986
Mukand Iron and Steel Works Ltd. Vs V.G. Deshpande Registrar of Trade Unions Bombay and another
Bombay High Court · (1987) 1 BomCR 286 : (1986) 52 FLR 367 : (1986) 2 LLJ 290 : (1986) MhLj 267
Industrial Disputes Act, 1947 — Section 10Trade Unions Act, 1926 — Section 10, 11, 11(3), 12, 13
High Courts05 Feb 1986
Maharashtra General Kamgar Union Vs The State of Maharashtra
Bombay High Court · (1987) 2 BomCR 276 : (1986) 2 LLJ 113 : (1986) MhLj 202
Industrial Disputes Act, 1947 — Section 2, 25, 25N, 25N(2), 25N(3)
High Courts05 Feb 1986
Phoenix Mills Ltd. Vs Union of India
Bombay High Court · (1986) 8 ECC 164 : (1988) 19 ECR 318
High Courts05 Feb 1986
New India Assurance Company Limited Vs Mandar Madhav Tambe and Others
Bombay High Court · (1987) 1 ACC 269
Motor Vehicles Act, 1939 — Section 110A
High Courts05 Feb 1986
T.T. Blades Vs Union of India and others
Bombay High Court · (1986) 9 ECC 104 : (1989) 20 ECR 485 : (1986) 24 ELT 231
Customs Act, 1962 — Section 27
High Courts05 Feb 1986
New India Assurance Co. Ltd. Vs Mandar Madhav Tambe and others
Bombay High Court · (1986) ACJ 874 : (1986) 2 BomCR 115 : (1989) 65 CompCas 251 : (1986) MhLj 274
Motor Vehicles Act, 1939 — Section 96(2)
High Courts04 Feb 1986
R.N. Agarwal and Co. Vs Board of Trustees of The Port of Bombay
Bombay High Court · (1986) 10 ECC 350 : (1987) 11 ECR 49 : (1987) 30 ELT 872
Major Port Trusts Act, 1963 — Section 48, 49, 50, 51
High Courts04 Feb 1986
Mavumkoottathil Subramanian Mohandasan Vs State of Maharashtra and Others
Bombay High Court · (1990) 26 ECR 95
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226
High Courts03 Feb 1986
Varson Chemicals Private Limited Vs Collector of Customs, Bombay and others
Bombay High Court · (1986) 9 ECC 313 : (1988) 15 ECR 72 : (1987) 27 ELT 55
High Courts03 Feb 1986Dismissed
Manohar S. Prabhu and Uday Bhembre Vs Union of India (UOI) and Others
Bombay High Court · AIR 1987 Bom 158 : (1987) 1 BomCR 130
Constitution (Fourteenth Amendment) Act, 1962 — Section 14, 3(1), 3(2), 3(3), 4Constitution of India, 1950 — Article 171(3), 226, 239A, 240, 331Representation of the People Act, 1951 — Section 14, 4, 5, 6
High Courts03 Feb 1986
Santosh Enterprises, Amravati and others Vs State of Maharashtra and another
Bombay High Court · (1986) 2 RCR(Criminal) 451
Penal Code, 1860 (IPC) — Section 294A
High Courts03 Feb 1986
B. Arunkumar and Co. Vs Union of India and others
Bombay High Court · (1986) 9 ECC 153 : (1988) 19 ECR 329 : (1987) 30 ELT 903