COURT ARCHIVE
Bombay High Court judgments, 1986
497 judgments · page 4 of 25
High Courts04 Nov 1986
Narayan Hiralal Pardeshi and Another Vs Eknath Ghanashyam Galphade and Others
Bombay High Court · (1988) 1 ACC 226
High Courts24 Oct 1986Dismissed
Rama and Others Vs Nuruddin and Another
Bombay High Court · (1988) 3 BomCR 513
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts24 Oct 1986Dismissed
Liwe International and Others Vs Asst. Collector of Customs and Another
Bombay High Court · (1990) 28 ECR 102
Criminal Procedure Code, 1973 (CrPC) — Section 451Customs Act, 1962 — Section 112
High Courts24 Oct 1986Dismissed
Purshottam Rambhao Khandwekar and Others Vs Gangadhar alias Dadasahib and Others
Bombay High Court · (1987) 1 BomCR 696
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts24 Oct 1986Dismissed
Purushottam Rambhao Khandwekar since deceased by legal representatives Premlata Purushottam Khandwekar and others Vs Gangadhar Mansingrao Wagh since deceased by legal representatives Jaisingh Pandhari Wagh and others
Bombay High Court · (1987) MhLj 41
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 108, 108(h)
High Courts23 Oct 1986Allowed
Shaikh Ibrahim Janmohammad Vs Tekchand Alias Ravindra Fakirchand Rathod
Bombay High Court · (1988) 2 BomCR 436 : (1987) 89 BOMLR 39 : (1986) MhLj 902
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A(3)
High Courts23 Oct 1986
Maria Berta da Costa Miranda and Others etc. Vs The Court of the Deputy Collector, Goa North Division, Panjim and Others
Bombay High Court · AIR 1987 Bom 105
Constitution of India, 1950 — Article 14, 239, 239A, 240(2), 245Goa, Daman and Diu Land Revenue Code, 1968 — Section 14, 40, 41Government of Union Territories Act, 1963 — Section 18, 21
High Courts23 Oct 1986
International Metal Industries and others Vs Durga M. Joshi
Bombay High Court · (1987) MhLj 157
Presidency Towns Insolvency Act, 1909 — Section 51, 53
High Courts21 Oct 1986
Consolidated Pneumatic Tool Co. (I) Ltd. and others Vs Additional Registrar of Companies and another
Bombay High Court · (1986) 3 BomCR 572 : (1989) 65 CompCas 259
Companies Act, 1956 — Section 2(30), 205A, 205A(1), 205A(8), 207
High Courts20 Oct 1986
Chawla and Sons and Another Vs Union of India (UOI) and Deputy Collector of Customs
Bombay High Court · (1991) 34 ECR 280
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 122
High Courts17 Oct 1986Dismissed
Joseph Alme''da and Another Vs Krishnanath Harayan and Others
Bombay High Court · (1987) 1 BomCR 731
Goa, Daman and Diu (Protection from Eviction of Mundkars, Agricultural Labourers and Village Artisans) Act, 1971 — Section 2
High Courts17 Oct 1986Allowed
Dhrupad Bhagwan Sawale and Another Vs Collector, District Buldana
Bombay High Court · (1987) 1 BomCR 531 : (1986) MhLj 996
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 274(2)Maharashtra Zilla Parishads Presiding Authorities (No-confidence Motion) Rules, 1962 — Rule 2
High Courts16 Oct 1986
Rapidur (India) Ltd. Vs Union of India and another
Bombay High Court · (1987) 3 BomCR 411 : (1987) 27 ELT 222 : (1987) 65 STC 400
Central Sales Tax Act, 1956 — Section 8(2A)
High Courts16 Oct 1986
Rapidur (India) Ltd. Vs Union of India and others
Bombay High Court · (1987) 11 ECR 236 : (1985) 59 STC 165(1)
Central Sales Tax Act, 1956 — Section 8(2A)Civil Procedure Code, 1908 (CPC) — Section 11Goa Sales Tax Act, 1964 — Section 10(1)
High Courts16 Oct 1986Allowed
Babubhal Cloth Stores Vs Union of India (UOI) and Another
Bombay High Court · (1988) MhLj 434
Civil Procedure Code, 1908 (CPC) — Section 80, 80(4)Railways Act, 1989 — Section 72, 72A, 73, 74, 74A
High Courts16 Oct 1986Allowed
Babubhai Cloth Stores Vs Union of India (UOI) and another
Bombay High Court · (1988) MhLj 434
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts15 Oct 1986
Swami Ratanbabu Banne Vs Wamanrako Shankarrao Deshmukh
Bombay High Court · (1987) 1 BomCR 98
High Courts09 Oct 1986Allowed
Meenakshi Ashokbhai Doshi Vs Ashok Dhirajlal Doshi
Bombay High Court · (1989) 1 BomCR 156
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 11, Order 6 Rule 17, Order 6 Rule 4, 11, 2(2)Evidence Act, 1872 — Section 114, 3Hindu Marriage Act, 1955 — Section 13, 21, 25(1)