COURT ARCHIVE

Bombay High Court judgments, 1986

497 judgments · page 6 of 25

High Courts23 Sept 1986Dismissed

Sharan Ganga Sharan Chopra Vs Shantilal Khushaldas and Bros. Pvt. Ltd. and Others

Bombay High Court · (1987) 1 BomCR 273

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 3, Order 2 Rule 7Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2)Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 12

High Courts23 Sept 1986Allowed

N.M. Wadia Charitable Hospitals and Others Vs State of Maharashtra and Others

Bombay High Court · (1993) 3 LLJ 536

Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 3, 5, 5(1)

High Courts23 Sept 1986

Vasanta Tulshiram Bhoyar Vs State of Maharashtra

Bombay High Court · (1987) 1 BomCR 668 : (1987) MhLj 111

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498, 498A

High Courts23 Sept 1986Allowed

N.M. Wadia Charitable Hospital and Others Vs State of Maharashtra and Others

Bombay High Court · (1993) 3 LLJ 541

Minimum Wages Act, 1948 — Section 3, 5, 5(1), 5(2)

High Courts19 Sept 1986Allowed

Pratibha Sambaji Kubal Vs Ravindra Hindustan Platinum Pvt. Ltd. and Others

Bombay High Court · (1987) 54 FLR 328 : (1994) 3 LLJ 279

Industrial Disputes Act, 1947 — Section 25F, 25G, 25H, 25OMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10

High Courts19 Sept 1986

Pressure Cookers and Appliances Ltd. Vs P.A. Geetha

Bombay High Court · (1987) 1 BomCR 399

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Civil Procedure Code, 1908 (CPC) — Section 115, 144

High Courts19 Sept 1986Dismissed

State of Maharashtra Vs Bahiru Malhari Sadgir

Bombay High Court · (1987) 2 BomCR 147

Prevention of Food Adulteration Act, 1954 — Section 16, 7

High Courts18 Sept 1986

Ram Narayan Patil Vs State of Maharashtra and Others

Bombay High Court · (1987) 1 BomCR 471

Bombay Police Act, 1951 — Section 56(1)

High Courts18 Sept 1986Allowed

Maruti Dadu Dadakhe and another Vs Baburao Jyoti Kamble and others

Bombay High Court · (1986) MhLj 933

Constitution of India, 1950 — Article 227

High Courts18 Sept 1986

The Manager, The Government Milk Supply Scheme and Others Vs Prashant Chandrakant Gandhi and Others

Bombay High Court · (1987) 1 ACC 333

High Courts16 Sept 1986

The Municipal Corporation of the City of Pune and Others Vs Padmini Gopinath Ayangar

Bombay High Court · (1987) 1 ACC 42 : (1987) ACJ 960

High Courts14 Sept 1986

The Rahuri Sahakari Sakhar Karkhana Ltd. and Another Vs State of Maharashtra and Others

Bombay High Court · AIR 1987 Bom 248 : (1987) 1 BOMLR 168

Constitution of India, 1950 — Article 13, 14, 19(G), 19(I)C, 246Essential Commodities Act, 1955 — Section 3, 5, 6Industries (Development and Regulation) Act, 1951 — Section 18

High Courts12 Sept 1986

Pannalal Khivraj Dugad Vs Janardhan Gopal Deshpande and Others

Bombay High Court · (1986) 3 BomCR 400 : (1987) 89 BOMLR 8 : (1986) MhLj 937

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(4), 12(1), 12(3), 13(1)

High Courts12 Sept 1986

Archana Vs The Government Medical College, Nagpur and Others

Bombay High Court · AIR 1987 Bom 155 : (1987) 3 BomCR 39

Constitution of India, 1950 — Article 14, 226

High Courts12 Sept 1986

Kirti Natwarlal Thakkar Vs J.D. Jamdar and Others and M.G. Mehta and Others

Bombay High Court · (1987) 1 BomCR 195

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18(1), 18(3), 28, 28(1)Contempt of Courts Act, 1971 — Section 2

High Courts12 Sept 1986

Rekapally Laxminarayana Rao Naidu Vs Union of India and others

Bombay High Court · (1987) 1 BomCR 31 : (1987) 1 LLJ 360 : (1986) MhLj 838

Administrative Tribunals Act, 1985 — Section 14, 28, 29

High Courts11 Sept 1986Dismissed

Brijlal Zumbarlal Sarda Vs Amrulla Asadulla Irani and Others

Bombay High Court · (1986) 3 BomCR 681

Citizenship Act, 1955 — Section 9

High Courts10 Sept 1986Dismissed

Escorts Electricals and Others Vs State of Maharashtra and Others

Bombay High Court · (1986) 3 BomCR 599

Constitution of India, 1950 — Article 14Maharashtra Municipalities Act, 1965 — Section 306, 307, 308, 318, 93

High Courts10 Sept 1986Allowed

Prabhakar Purushottam Lonkar Vs Maharashtra State Road Transport Corpn. and Others

Bombay High Court · (1995) 3 LLJ 835

High Courts10 Sept 1986

Vasudev C. Wadhwa Vs Muktaben B. Khakhar

Bombay High Court · (1986) 88 BOMLR 587 : (1986) MhLj 931

Arbitration Act, 1940 — Section 17, 18, 20, 39