High Courts08 Aug 1986
Albright Morarji and Pandit Ltd. Vs Union of India and others
Bombay High Court · (1986) 10 ECC 204 : (1988) 15 ECR 262 : (1987) 30 ELT 898
Customs Act, 1962 — Section 128
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,787 of 3,665
High Courts08 Aug 1986
Bombay Alloy Steel Industries Pvt. Ltd. Vs Union of India
Bombay High Court · (1988) 19 ECR 378 : (1988) 38 ELT 262
High Courts07 Aug 1986
Shree Sadguru Trading Company Vs Union of India and others
Bombay High Court · (1988) 19 ECR 10 : (1988) 38 ELT 458
High Courts07 Aug 1986
Cyrus Nazar Kolah Vs Union of India
Bombay High Court · (1988) 19 ECR 253 : (1988) 37 ELT 515
Customs Act, 1962 — Section 135(1)
High Courts07 Aug 1986
Tata Exports Limited Vs Union of India
Bombay High Court · (1989) 24 ECC 272 : (1989) 39 ELT 49
Customs Act, 1962 — Section 111, 112, 130, 131
High Courts06 Aug 1986
Charudatta Pingle Vs State of Maharashtra and Others
Bombay High Court · (1986) 3 BomCR 734 : (1986) MhLj 907
Admission to Medical Colleges Rules, 1984 — Rule 85Admission to Medical Colleges Rules, 1985 — Rule 86Constitution of India, 1950 — Article 226, 227
High Courts06 Aug 1986
Unnati Corporation Vs Union of India and others
Bombay High Court · (1986) 10 ECC 236 : (1988) 19 ECR 382 : (1987) 30 ELT 896
Customs Act, 1962 — Section 27, 27(1)
High Courts06 Aug 1986
Eastern Steamship Private Limited Vs Union of India and others
Bombay High Court · (1987) 11 ECC 53 : (1986) 25 ELT 683
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 116, 54, 54(1), 54(2), 54(3)
High Courts06 Aug 1986Allowed
Eastern Steamship Private Ltd. Vs Union of India (UOI), K.K. Kaira, Assistant Collector of Customs, Manifest Clearance Department and R.L. Beri, Deputy Collector of Customs, Manifest Clearance Department
Bombay High Court · (1988) 14 ECR 287
Customs Act, 1962 — Section 116
High Courts06 Aug 1986
Oliveira C. Henriques Vs Union of India (UOI) and Others
Bombay High Court · (1987) 1 BomCR 317
Maharashtra Municipalities Act, 1965 — Section 49
High Courts05 Aug 1986Dismissed
Sohanlal Awashthi and Another Vs Employees State Insurance Corporation
Bombay High Court · (1987) 1 BomCR 92 : (1987) 54 FLR 796 : (1987) MhLj 25
Criminal Procedure Code, 1973 (CrPC) — Section 117Employees State Insurance Act, 1948 — Section 85, 85A
High Courts04 Aug 1986
Dhirajlal Velji Gucka and Hasmukhlal Karsondas Mehta Vs Pratap Bhogilal and Others
Bombay High Court · (1986) 3 BomCR 120
Bombay Public Trusts Act, 1950 — Section 50, 50A, 51, 55, 56Civil Procedure Code, 1908 (CPC) — Section 92
High Courts04 Aug 1986Dismissed
Cosmos India Rubber Works (P) Ltd. Vs R.P.F. Commissioner
Bombay High Court · (1994) 3 LLJ 1157
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts04 Aug 1986
Video Master and etc. Vs Union of India (UOI) and Others
Bombay High Court · AIR 1986 Bom 428 : (1986) 3 BomCR 68 : (1986) 88 BOMLR 525 : (1986) MhLj 794
Cinematograph Act, 1952 — Section 4, 4(1), 5A, 5B, 6AConstitution of India, 1950 — Article 14
High Courts04 Aug 1986
W.S. Vaingankar Vs M/s Hodek Engineering Works Pvt. Ltd. and others etc.
Bombay High Court · (1986) 3 BomCR 444 : (1986) 88 BOMLR 550
Criminal Procedure Code, 1973 (CrPC) — Section 407(1)Penal Code, 1860 (IPC) — Section 120B
High Courts01 Aug 1986
Kishan Swaroop Ashok Kumar and Others, etc. Vs The Podar Mills Ltd. and etc.
Bombay High Court · AIR 1987 Bom 198 : (1986) 3 BomCR 1
Arbitration Act, 1940 — Section 34Negotiable Instruments Act, 1881 (NI) — Section 32
High Courts01 Aug 1986
Ratan Singh Ramsingh Rajput Vs M.V. Chitale and Another
Bombay High Court · (1986) MhLj 879
Bombay Police Act, 1951 — Section 57, 59, 66
High Courts01 Aug 1986Allowed
Aurangabad Asbestos Cement Products Pvt. Ltd. Vs Zakia Jalil (Smt.)
Bombay High Court · (1987) 1 BomCR 571
Constitution of India, 1950 — Article 227
High Courts01 Aug 1986
Acme Metal Industries Pvt. Ltd. Vs George Barla, Acce, Bombay
Bombay High Court · (1989) 19 ECR 31 : (1988) 38 ELT 270
Central Excises and Salt Act, 1944 — Section 11A, 11B
High Courts01 Aug 1986
Ratan Singh Ramsingh Rajput Vs M.V. Chitale and another
Bombay High Court · (1986) 3 BomCR 709 : (1986) 88 BOMLR 548
Bombay Police Act, 1951 — Section 57, 57(1), 59Bombay Prohibition Act, 1949 — Section 65, 66, 66A, 68