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)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,784 of 3,665
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
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
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)
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