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
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,783 of 3,665
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
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)
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
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
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)
High Courts01 Oct 1986
Simco Industries and others Vs Indian Overseas Bank and another
Bombay High Court · (1986) 10 BOM CK 0029
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)
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
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
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
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
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
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
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
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
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
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