High Courts08 Sept 1986Dismissed
Ratanlal Gulabji Bhati Vs Himmatlal Hukumaji Parihar
Bombay High Court · (1987) 1 BomCR 458
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 19A, 28, 5(4A)
COURT ARCHIVE
Bombay High Court judgments, 1986
497 judgments · page 7 of 25
High Courts06 Sept 1986Dismissed
Mahindra Ugine Steel Co. Ltd. Vs The Union of India (UOI) and Others
Bombay High Court · (1986) 10 ECC 354
Customs Act, 1962 — Section 12, 15, 16General Clauses Act, 1897 — Section 24
High Courts05 Sept 1986
Rajesh Steel Centre Vs Smt. Rashmi K. Agarwal
Bombay High Court · (1986) 88 BOMLR 697 : (1986) MhLj 993
High Courts04 Sept 1986Allowed
All India Labour Union Vs Jeewanlal (1929) Ltd. and Another
Bombay High Court · (1986) 88 BOMLR 560 : (1995) 3 LLJ 755
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 59
High Courts04 Sept 1986Dismissed
Nagji Vallabhaji and Co. Vs Meghji Vijpar and Co. and Others
Bombay High Court · AIR 1987 Bom 142 : (1987) 1 BomCR 547 : (1986) 88 BOMLR 633
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 115, 116
High Courts04 Sept 1986Allowed
Sakharam Mitkar and Suresh Kivansara Vs Dattu Khobre per L.Rs. and Others
Bombay High Court · (1987) 1 BomCR 681
Constitution of India, 1950 — Article 227
High Courts04 Sept 1986
Mohammedi Fida Hussain Vs State of Maharashtra
Bombay High Court · (1986) 88 BOMLR 557
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11(5)
High Courts03 Sept 1986
Vashdev Bheroomal Pamnai Vs M. Bipinkumar and Co.
Bombay High Court · AIR 1987 Bom 226 : (1987) 2 BomCR 645
Arbitration Act, 1940 — Section 34, 41
High Courts02 Sept 1986
Dilip Dattatraya Pukale and Another Vs State of Maharashtra
Bombay High Court · (1986) 3 BomCR 505
Prevention of Food Adulteration Act, 1954 — Section 3, 7
High Courts02 Sept 1986
State of Maharashtra Vs Ashok Yashwant Atigre
Bombay High Court · (1987) 2 BomCR 46 : (1986) 88 BOMLR 718
Penal Code, 1860 (IPC) — Section 86
High Courts02 Sept 1986Dismissed
Vardhan Syntex, a Unit of Zenith Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1986) 9 ECR 348
Central Excises and Salt Act, 1944 — Section 35F
High Courts01 Sept 1986Allowed
Shaikh Ibrahim Janmohammad Vs Tekchand Fakirchand Rathod and others
Bombay High Court · (1986) 09 BOM CK 0006
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29, 31Limitation Act, 1963 — Section 5
High Courts29 Aug 1986Allowed
Pramod Sisamkar and Uday Narayanrao Kirpekar Vs Garware Plastics and Polyester Ltd. and Another
Bombay High Court · (1986) 3 BomCR 411
Penal Code, 1860 (IPC) — Section 408, 420
High Courts29 Aug 1986
Vidarbha (Rent Contorl) Bhadekaru Sangh, Akola and Another etc. Vs State of Maharashtra and Another
Bombay High Court · AIR 1987 Bom 10 : (1986) MhLj 882
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 1Constitution of India, 1950 — Article 14, 226
High Courts29 Aug 1986
Hiralal Bhandari Vs Bhagirathibai Agarwal and Others
Bombay High Court · (1987) 1 BomCR 67 : (1986) MhLj 925
Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 13(3), 2
High Courts29 Aug 1986
Hanuman Vitamin Foods Pvt. Ltd. and Others Vs Union of India and others
Bombay High Court · (1986) 9 ECR 553 : (1987) 32 ELT 376
Customs, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 — Rule 10
High Courts29 Aug 1986Allowed
Bhivraj and Another Vs Ravindra Nagreshwar Mamidwar and Another
Bombay High Court · (1986) 3 BomCR 284
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379, 411
High Courts28 Aug 1986Allowed
Krishna Govind Gaikar and Another Vs Manoharlal D. Rupani
Bombay High Court · (1987) 1 BomCR 419
Transfer of Property Act, 1882 — Section 53A
High Courts28 Aug 1986
Ashokkumar Jain and others Vs State of Maharashtra and another
Bombay High Court · (1986) 08 BOM CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 482Penal Code, 1860 (IPC) — Section 499, 500, 501, 502
High Courts27 Aug 1986Allowed
Shridhar Waman Surushe Vs State of Maharashtra and Another
Bombay High Court · (1987) 1 BomCR 533 : (1986) MhLj 942
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 484, 494