COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,785 of 3,665

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

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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

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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)

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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

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High Courts26 Aug 1986Dismissed

Nisha Chandrashekhar Khobragade Vs Chandrashekhar Gopichand Khobragade

Bombay High Court · (1986) 3 BomCR 742 : (1987) MhLj 63

Hindu Marriage Act, 1955 — Section 10(1), 13, 13(1), 13A, 13B

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High Courts22 Aug 1986

Dharmaji Krishnaji Sonavane Vs K.A. Parmar

Bombay High Court · (1986) 3 BomCR 713 : (1987) 89 BOMLR 31

Civil Procedure Code, 1908 (CPC) — Section 144

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High Courts22 Aug 1986

Joaquim Mascarenhas Fiuza Vs Smt. Jaime Rebello and another

Bombay High Court · (1986) 3 BomCR 236 : (1989) 66 CompCas 349 : (1990) 27 ECC 20

Foreign Exchange Regulation Act, 1973 — Section 31(1), 31(4), 50Specific Relief Act, 1963 — Section 38

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High Courts22 Aug 1986

Narotamdas Trikamdas Toprani Vs Bombay Dyeing and Manufacturing Co. Ltd. and others

Bombay High Court · (1986) 88 BOMLR 649 : (1990) 68 CompCas 300

Companies Act, 1956 — Section 118, 163(2), 209(4), 209A, 439

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