High Courts31 Jan 1986
M. Shashikant and Co. and others Vs Union of India and others
Bombay High Court · (1986) 9 ECC 150 : (1988) 19 ECR 379 : (1987) 30 ELT 868
COURT ARCHIVE
Bombay High Court judgments, 1986
497 judgments · page 23 of 25
High Courts31 Jan 1986
Bennett Coleman and Company Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · AIR 1986 Bom 321
Constitution of India, 1950 — Article 14, 19, 19(1), 31C, 39Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 21, 22
High Courts31 Jan 1986Partly Allowed
Robin Products Vs Shankar Tukaram Mali
Bombay High Court · (1994) 3 LLJ 1151
Workmens Compensation Act, 1923 — Section 4(1)
High Courts30 Jan 1986
Ningu Vithu Bamane and Others Vs Sadashiv Ningu Bamane and Others
Bombay High Court · AIR 1987 Bom 27 : (1986) 2 BomCR 146 : (1986) MhLj 186
Evidence Act, 1872 — Section 101, 102, 103, 104, 114
High Courts30 Jan 1986
Mangilal Rungta Vs Manganese Ore (India) Ltd.
Bombay High Court · AIR 1987 Bom 87 : (1987) MhLj 383
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 9 Rule 13, 96
High Courts30 Jan 1986
Shankar Kashinath Godse Vs State of Maharashtra
Bombay High Court · (1986) 88 BOMLR 167 : (1986) MhLj 250
High Courts30 Jan 1986
Anoopchand Nathmal Baid Vs Maharashtra Revenue Tribunal and Others
Bombay High Court · (1986) 3 BomCR 157
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 111, 315(1)Maharashtra Land Revenue Code, 1966 — Section 320, 322
High Courts29 Jan 1986
Bombay Port Trust Employees Union Vs Union of India
Bombay High Court · (1987) 1 BomCR 268 : (1988) 2 LLJ 39
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2, 22
High Courts29 Jan 1986
Garware Nylons Ltd. Vs Government of India and another
Bombay High Court · (1986) 9 ECC 102 : (1992) 40 ECR 147 : (1986) 26 ELT 688
Central Excise Rules, 1944 — Rule 8
High Courts29 Jan 1986
Central India Spinning, Weaving and Manufacturing Co. Ltd., Bombay and others Vs Union of India and others
Bombay High Court · (1986) 2 BomCR 455
Central Excises and Salt Act, 1944 — Section 11A, 3, 4, 4(4)
High Courts29 Jan 1986Allowed
Ganesh Rajan Servai, Vilas Pandurang Manjrekar and Bhagwat Bechan Mishra Vs Bennett Coleman and Co. Ltd. and Another
Bombay High Court · (1988) 2 BomCR 351
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)
High Courts27 Jan 1986Allowed
The Employees'' State Insurance Corpn. Vs Indian Dyestuff Industries Ltd.
Bombay High Court · (1994) 3 LLJ 1149
Employees State Insurance Act, 1948 — Section 2(12)
High Courts27 Jan 1986
Associated Bearing Company Limited, Bombay Vs Union of India
Bombay High Court · (1988) 37 ELT 510
Customs Act, 1962 — Section 14, 14(1), 18(1)Customs Valuation Rules, 1963 — Rule 6
High Courts23 Jan 1986
Megha Chanchaldas Jeswani Vs R.D. Tyagi, Commissioner of Police
Bombay High Court · (1986) 2 BomCR 587
High Courts23 Jan 1986Dismissed
West Coast Paper Mills Ltd. and Others Vs West Coast Paper Mills Ltd. Emp. Union and Others
Bombay High Court · (1987) 54 FLR 742 : (1994) 3 LLJ 1152
High Courts23 Jan 1986
Regional Director E.S.I. Corporation Vs M/s Arudyog and others
Bombay High Court · (1987) 1 LLJ 292
Apprentices Act, 1961 — Section 1(4), 18Employees State Insurance Act, 1948 — Section 2(12)
High Courts23 Jan 1986Dismissed
National Union of Comm. Employees and Others Vs B.D. Borude and Others
Bombay High Court · (1995) 3 LLJ 633
Industrial Disputes Act, 1947 — Section 15
High Courts22 Jan 1986
MANU BHARATI COOPERATIVE HOUSING SOCIETY LTD. Vs COMMISSIONER OF INCOME TAX.
Bombay High Court · (1987) 59 CTR 226
Income Tax Act, 1961 — Section 260F(6)
High Courts22 Jan 1986
Amritlal Shah and etc. Vs State of Maharashtra and others
Bombay High Court · (1986) 2 BomCR 545 : (1986) 88 BOMLR 175 : (1986) 10 ECC 292 : (1986) MhLj 193
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(1), 11(2), 3, 8Constitution of India, 1950 — Article 22(4)
High Courts22 Jan 1986
Manu Bharati Cooperative Housing Society Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1986) 162 ITR 693 : (1987) 33 TAXMAN 411
Income Tax Act, 1961 — Section 269C, 269C(2), 269F(6)