COURT ARCHIVE

Bombay High Court judgments, 1986

497 judgments · page 5 of 25

High Courts09 Oct 1986

Shivagir Ramgir Gosavi since deceased by his heirs and others Vs Shrinivas Kesharlal Palod and another

Bombay High Court · (1986) MhLj 976

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(21), 2(5), 2(8), 2(8)(a), 2(9)Constitution of India, 1950 — Article 227

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High Courts08 Oct 1986

State of Maharashtra Vs Padmashi Velji Chheda and Others

Bombay High Court · (1986) 3 BomCR 534

Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 14

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High Courts08 Oct 1986

Milan Kalidas Raikar (Smt.) Vs Union of India (UOI) and Others

Bombay High Court · (1987) 2 BomCR 489

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 111, 2(39)

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High Courts08 Oct 1986Allowed

K.U. Pachghare Vs Vivesvaraya Regional College of Engineering

Bombay High Court · (1987) 1 BomCR 664 : (1987) MhLj 60

Constitution of India, 1950 — Article 14, 16, 309, 39D

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High Courts07 Oct 1986Allowed

Raghunath Bajirao Borkar and others Vs State of Maharashtra and others

Bombay High Court · (1989) MhLj 483

Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 9

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High Courts06 Oct 1986

Suvarna Mala Venkatesh Desai Vs Union of India (UOI) and Others

Bombay High Court · (1987) 1 BomCR 738

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3(1), 9Constitution of India, 1950 — Article 22(3)

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High Courts04 Oct 1986Allowed

Vithal Topanna Kamble Vs Dattu Bhujinga More

Bombay High Court · (1986) 88 BOMLR 694 : (1987) MhLj 499

Constitution of India, 1950 — Article 227

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High Courts04 Oct 1986Allowed

Sunil Kumar Sharma and others Vs University of Bombay and another

Bombay High Court · (1987) MhLj 124

Constitution of India, 1950 — Article 14

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High Courts03 Oct 1986

Smt. Shashikala Krishnarao Rane Vs Union of India and others

Bombay High Court · (1987) 1 BomCR 617

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1), 5A, 9(1)

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High Courts01 Oct 1986

Simco Industries and others Vs Indian Overseas Bank and another

Bombay High Court · (1986) 10 BOM CK 0029

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High Courts01 Oct 1986Allowed

Fili (Firose) B. Elavia and Another Vs F.R. Engineer

Bombay High Court · (1987) 1 BomCR 1 : (1986) 88 BOMLR 628

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 5(4A)

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High Courts29 Sept 1986Dismissed

Mahadev Krishna Thakur alias Yam Vs Home Secretary (Spl), Government of Maharashtra and Another

Bombay High Court · (1990) 27 ECR 101

Customs Act, 1962 — Section 108

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High Courts26 Sept 1986

Kirloskar Pneumatic Co. Ltd Vs National Thermal Power Corporation Ltd. and another

Bombay High Court · AIR 1987 Bom 308 : (1987) 2 BomCR 405 : (1990) 69 CompCas 389

Contract Act, 1872 — Section 6

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High Courts26 Sept 1986

Kirloskar Pneumatic Company Ltd. Vs National Thermal Power Corporation Ltd. and Another

Bombay High Court · AIR 1987 Bom 308 : (1987) 2 BomCR 405 : (1990) 69 CompCas 389

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Contract Act, 1872 — Section 126

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High Courts26 Sept 1986

Maharashtra Adivasi Thakur Jamat Seva Mandal and Others Vs State of Maharashtra and Others

Bombay High Court · (1986) 3 BomCR 634

Constitution of India, 1950 — Article 15(4), 341, 342

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High Courts25 Sept 1986Allowed

Bhalchandra Ramchandra Nimkar Vs Badruddin Mohamed Hemani and Others

Bombay High Court · (1986) 3 BomCR 631

Bombay Provincial Municipal Corporations Act, 1949 — Section 398

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High Courts25 Sept 1986

Maruti Shripati Dubal Vs State of Maharashtra

Bombay High Court · (1987) 1 BomCR 499 : (1986) 88 BOMLR 589 : (1986) MhLj 913

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 300, 309

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High Courts24 Sept 1986Allowed

Kishan Arjundas Motwani Vs Keshav Gurdinomal Makhija

Bombay High Court · (1987) 2 BomCR 291

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 28

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High Courts24 Sept 1986

Domingos Teles and Another Vs Clara Viegas (Smt.)

Bombay High Court · (1986) 3 BomCR 225

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 41

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High Courts24 Sept 1986

Lourdu Antony Raj Vs M.V. Bhoja Mariner and others

Bombay High Court · (1987) MhLj 208

Major Port Trusts Act, 1963 — Section 64

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