High Courts22 Aug 1986Allowed
Bajaj Plastics Limited Vs The Collector, Central Excise and Another
Bombay High Court · (1986) 10 ECC 338
Customs Act, 1962 — Section 2, 57, 58, 68, 69
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,786 of 3,665
High Courts20 Aug 1986
N. Vaghul and others Vs State of Maharashtra and others
Bombay High Court · (1986) 3 BomCR 422
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 21, 406
High Courts18 Aug 1986
Saikh Mahboob Saikh Omer Vs Patna Gangadhar Mahalappa and Others
Bombay High Court · (1987) 2 BomCR 37
Maharashtra Municipalities Act, 1965 — Section 9Maharashtra Municipalities Election Rules, 1966 — Rule 12
High Courts18 Aug 1986
Bhalchandra Keshav Gadre Vs Gurushant Gangadhar Kamble
Bombay High Court · (1986) 3 BomCR 657 : (1989) 25 ECR 81
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Aug 1986
Sangappa Nigappa Malabadi Vs State of Maharashtra State of Maharashtra Vs Bhagwant Vithappa Waikar and Others
Bombay High Court · (1987) 1 BomCR 576
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313, 465Evidence Act, 1872 — Section 3, 9Penal Code, 1860 (IPC) — Section 302, 326, 332, 34, 353
High Courts14 Aug 1986
Oriental Fire and General Insurance Co. Ltd. Vs Shantabai S. Dhume and Others
Bombay High Court · (1987) 1 ACC 453 : (1987) ACJ 198 : AIR 1987 Bom 52 : (1986) 88 BOMLR 689 : (1989) 65 CompCas 206 : (1987) MhLj 35
Motor Vehicles Act, 1939 — Section 92
High Courts14 Aug 1986
Rahuri Sahakari Sakhar Karkhana Ltd. and Another Vs State of Maharashtra and Others
Bombay High Court · (1987) 1 BomCR 168
Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(6)Essential Commodities Act, 1955 — Section 3, 6General Clauses Act, 1897 — Section 2(29)
High Courts14 Aug 1986
Oriental Fire and General Insurance Company Limited Vs Smt. Shantabi S. Dhume and others
Bombay High Court · AIR 1989 Bom 46
Motor Vehicles Act, 1939 — Section 110A, 92A
High Courts14 Aug 1986
Satyapal Vs Wool and Woollen Export Promotion Council and another
Bombay High Court · (1987) 59 CTR 221 : (1988) 169 ITR 507 : (1987) 169 ITR 507 : (1987) 32 TAXMAN 145
Income Tax Act, 1961 — Section 89(1)Income Tax Rules, 1962 — Rule 21A
High Courts13 Aug 1986Allowed
N.C.K. Sons Corporation Vs Madhavnagar Cotton Mill Ltd.
Bombay High Court · (1986) 3 BomCR 729
Arbitration Act, 1940 — Section 28(2), 3Evidence Act, 1872 — Section 115, 28(1)
High Courts13 Aug 1986
Mohammed Afzal Yakub and Yashpal Hiralal Mehra Vs The State of Maharastra and Others
Bombay High Court · (1987) 11 ECC 83
High Courts12 Aug 1986
Vijay L. Deshmukh and etc. Vs The Dean, Medical College, Nagpur
Bombay High Court · AIR 1987 Bom 56 : (1986) MhLj 776
Constitution of India, 1950 — Article 226
High Courts12 Aug 1986
Albright Morarji and Pandit Ltd. Vs Central Board of Direct Taxes and others
Bombay High Court · (1987) 59 CTR 119 : (1987) 166 ITR 583 : (1986) 29 TAXMAN 118
Income Tax Act, 1961 — Section 80MM
High Courts12 Aug 1986
Vishwanath Mahalu Gondhali and another Vs Ramanlal Deoram Tamboli and another
Bombay High Court · (1987) ACJ 45 : (1986) 88 BOMLR 515 : (1987) 62 CompCas 510
Motor Vehicles Act, 1939 — Section 110A, 92A, 92B
High Courts12 Aug 1986
Rakesh Enterprises and another Vs Union of India and another
Bombay High Court · (1986) 10 ECC 46 : (1986) 25 ELT 906
Customs Tariff Act, 1975 — Section 3
High Courts12 Aug 1986
Meghana A.P. Desai (Smt.) and Vikas Vithal Desai Vs Union of India (UOI) and Others
Bombay High Court · (1987) 1 BomCR 377
Goa, Daman and Diu Town and Country Planning (Planning and Development Authorities) Rules, 1977 — Rule 13Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 140, 44
High Courts11 Aug 1986Partly Allowed
Vemly Hotels Vs Kuldeep Singh and Others
Bombay High Court · (1995) 3 LLJ 761
Employees State Insurance Act, 1948 — Section 2(13), 2(17), 3A, 40(1), 93
High Courts11 Aug 1986
GTC Industries Limited and another Vs Union of India and others
Bombay High Court · (1987) 11 ECC 33 : (1989) 23 ECR 239 : (1986) 25 ELT 925
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Central Excise Rules, 1944 — Rule 8, 8(1), 8(3)Central Excises and Salt Act, 1944 — Section 12, 3(1), 3(2), 3(3), 37
High Courts08 Aug 1986Dismissed
Arvi Tahsil Co-operative Agricultural Purchase and Sale Society Ltd. Vs Dnyaneshwar Krishnaji Dhale
Bombay High Court · (1987) 1 BomCR 28
Minimum Wages Act, 1948 — Section 1(4)
High Courts08 Aug 1986Dismissed
Sadu Vithal Joshi Vs Municipal Corporation and Another
Bombay High Court · (1986) 3 BomCR 628
Bombay Municipal Corporation Act, 1888 — Section 351, 527Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11