High Courts21 Jan 1986Allowed
Air India Vs S. Ganapathi and Others
Bombay High Court · (1993) 3 LLJ 425
Income Tax Act, 1961 — Section 17(3)Industrial Disputes Act, 1947 — Section 33(2)
COURT ARCHIVE
Bombay High Court judgments, 1986
497 judgments · page 24 of 25
High Courts21 Jan 1986
Metal Distributors Ltd. Vs Union of India
Bombay High Court · (1988) 19 ECR 324 : (1988) 37 ELT 512
Customs Act, 1962 — Section 17(1)
High Courts21 Jan 1986
Gujarat Detergent Manufacturers Association Vs Union of India
Bombay High Court · (1988) 19 ECR 228 : (1988) 38 ELT 447
Customs Act, 1962 — Section 25(1)
High Courts20 Jan 1986
Dhanraj Sitaramji Ghatbanbe Vs Chunnibhai Chaganlal Mansatha
Bombay High Court · (1986) 01 BOM CK 0038
Civil Procedure Code, 1908 (CPC) — Section 151Provincial Small Cause Courts Act, 1887 — Section 15
High Courts19 Jan 1986
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Kalpana Waterproof Products Mfg. Co.
Bombay High Court · (1986) 62 STC 181
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts17 Jan 1986Dismissed
The Director of the National Cadet Crops and Others Vs Nanu Jha and Others
Bombay High Court · (1994) 3 LLJ 822
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts17 Jan 1986
Kalicharan Mansaram @ Maniram Snaziand and Others Vs State of Maharashtra
Bombay High Court · (1986) 3 BomCR 540
Evidence Act, 1872 — Section 27, 9Identification of Prisoners Act, 1920 — Section 4, 5Penal Code, 1860 (IPC) — Section 120B, 391, 443
High Courts17 Jan 1986Dismissed
New India Assurance Co. Ltd. Vs Minguel Correia and Others
Bombay High Court · (1987) 1 ACC 524 : (1986) ACJ 646 : (1986) 3 BomCR 647 : (1986) MhLj 242
Goa Daman and Diu Motor Accident Claims Tribunal Rules, 1966 — Rule 18, 6Motor Vehicles Act, 1939 — Section 110A, 111A, 92A, 92A(3)
High Courts17 Jan 1986Allowed
Vilas Krishnarao Raut Vs Returning Officer, Sale Purchase Society Election Digras and others
Bombay High Court · (1986) MhLj 200
Constitution of India, 1950 — Article 226
High Courts16 Jan 1986
Narendra Mafatlal Mehta Vs Union of India and others
Bombay High Court · (1987) 11 ECC 76 : (1987) 30 ELT 65
High Courts16 Jan 1986
Tata Oil Mills Company Ltd. and Another Vs Union of India (UOI) and Another
Bombay High Court · (1986) 9 ECC 146 : (1988) 15 ECR 246 : (1986) 26 ELT 931
Constitution of India, 1950 — Article 226
High Courts16 Jan 1986
Narendra Mafatlal Mehta Vs Union of India (UOI) and Chief Controller of Imports and Exports and Another
Bombay High Court · (1990) 30 ECR 46
High Courts15 Jan 1986
Nitin Industrial Associates, Khamgaon Vs State of Maharashtra and others
Bombay High Court · (1986) MhLj 474
Bombay Reorganisation Act, 1960 — Section 41Constitution of India, 1950 — Article 226, 227, 32
High Courts14 Jan 1986
Shroff and Company Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (1987) 1 BomCR 281
Bombay Municipal Corporation (Levy of Octroi) Rules, 1965 — Rule 2(7)Bombay Prohibition Act, 1949 — Section 106, 192(1)
High Courts14 Jan 1986
Gopalkrishna Ramchandra Chavan and Others, etc. Vs State of Maharastra and Others
Bombay High Court · (1986) 88 BOMLR 230 : (1987) MhLj 665
Constitution of India, 1950 — Article 16(4), 341(1), 342, 366(24), 366(25)
High Courts14 Jan 1986Dismissed
Agricultural Finance Corpn. Employees'' Association and Others Vs Agricultural Finance Corpn. Ltd. and Others
Bombay High Court · (1994) 3 LLJ 146
High Courts13 Jan 1986
Roche Anglo-french Employees'' Union, Bombay Vs Conciliation Officer, Industrial Disputes Act and another
Bombay High Court · (1985) 51 FLR 244 : (1987) 2 LLJ 169 : (1986) MhLj 308
Industrial Disputes Act, 1947 — Section 33, 33(2), 9A
High Courts13 Jan 1986Allowed
M. Laxminarayan Vs S.P. Singh and Others
Bombay High Court · (1994) 3 LLJ 1004
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(42), 39, 48
High Courts11 Jan 1986
Madhukar Vs State of Maharastra and Others
Bombay High Court · AIR 1986 Bom 436 : (1985) 50 FLR 411
High Courts10 Jan 1986Allowed
Bennett, Coleman and Co. Ltd. Vs State of Maharashtra and Others
Bombay High Court · (1994) 3 LLJ 140
Industrial Disputes Act, 1947 — Section 25O, 25R