High Courts25 Jul 1986Allowed
Pyarsaheb Kesarisingh Rana Vs B.K. Solanki, Dy. Director, FERA
Bombay High Court · (1990) 27 ECC 66
Foreign Exchange Regulation Act, 1947 — Section 5(1)(a)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,789 of 3,665
High Courts24 Jul 1986
Sharadchandra Shripad Marathe Vs Gurushant Gangadhar Kamble and others
Bombay High Court · (1987) 1 BomCR 120 : (1987) 11 ECC 166 : (1986) 25 ELT 915 : (1986) MhLj 738
Central Excises and Salt Act, 1944 — Section 9AAConstitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts24 Jul 1986
Sai Shipping Co. Pvt. Ltd. Vs J. Datta, Member, C.B.E. and C. and others
Bombay High Court · (1987) 11 ECC 110 : (1988) 19 ECR 245 : (1986) 25 ELT 623
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 115, 115(2), 2(22)
High Courts24 Jul 1986
Light Metal Works and others Vs Union of India and another
Bombay High Court · (1987) 11 ECC 16 : (1986) 25 ELT 613
Central Excise Rules, 1944 — Rule 56
High Courts24 Jul 1986Allowed
Mohd. Hanif Gudusab Vs South India Corporation (Agencies) Pvt. Ltd.
Bombay High Court · (1986) 07 BOM CK 0054
Workmens Compensation Act, 1923 — Section 4A, 4A(3)
High Courts24 Jul 1986Dismissed
Shriram Krishnappa Asegaonkar Vs State of Maharashtra and Another
Bombay High Court · (1987) 1 BomCR 59 : (1986) MhLj 1004
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 195, 199, 2, 204Penal Code, 1860 (IPC) — Section 417A, 420, 468, 477A
High Courts24 Jul 1986
Kirtilal Moolchand and Co. and another Vs Union of India and others
Bombay High Court · (1987) 11 ECC 78 : (1986) 25 ELT 620
Constitution of India, 1950 — Article 226
High Courts24 Jul 1986Allowed
Kirtilal Moolchand and Co. Vs Union of India (UOI) and Others
Bombay High Court · (1988) 14 ECR 52
Constitution of India, 1950 — Article 226
High Courts23 Jul 1986
Silve Impex (Private) Ltd. and another Vs Union of India and others
Bombay High Court · (1988) 19 ECR 474 : (1986) 25 ELT 910
High Courts23 Jul 1986
Mackinnon Mackenzie and Co. Ltd. Vs Audrey D''Costa of Bombay and Another
Bombay High Court · (1987) 2 BomCR 654 : (1986) 88 BOMLR 516
Equal Remuneration Act, 1976 — Section 1(3), 4(3)
High Courts23 Jul 1986
Hong Kong Island Shipping Co. Ltd. and Others Vs The Additional Collector of Customs (Preventive) and Union of India (UOI) Hong Kong Island Shipping Co. Ltd. Vs V.M. Vaidya, Superintendent of Customs, Rummaging and Intelligence, The Collector of Customs and Union of India (UOI)
Bombay High Court · (1988) 14 ECR 141
Customs Act, 1962 — Section 115
High Courts23 Jul 1986
Hong Kong Island Shipping Co. Ltd. Vs Additional Collector of Customs (Preventive) Bombay and others
Bombay High Court · (1986) 10 ECC 232 : (1986) 26 ELT 35
Customs Act, 1962 — Section 111, 115, 115(2)
High Courts22 Jul 1986
Shri Cutchi Visa Oswal Derawasi Jain Mahajan Vs B.D. Borude, I.T. Maharashtra and others
Bombay High Court · (1987) 1 LLJ 81
Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts22 Jul 1986
Baburao Hari Pawar Vs State of Maharashtra
Bombay High Court · (1986) 07 BOM CK 0018
Penal Code, 1860 (IPC) — Section 201
High Courts21 Jul 1986
Parle Products Ltd. and another Vs Union of India and another
Bombay High Court · (1988) 15 ECC 353 : (1987) 30 ELT 180
High Courts21 Jul 1986Dismissed
Dinkar Shankar Pawar Vs The Elphinstone Spg. and Wvg. Mills Co. and Another
Bombay High Court · (1995) 3 LLJ 641
Industrial Disputes Act, 1947 — Section 33(C)Payment of Gratuity Act, 1972 — Section 4
High Courts21 Jul 1986
Kantilal Prekjit Patel Vs Range Forest Officer and another
Bombay High Court · (1986) 3 BomCR 613
Bombay Forest Rules, 1942 — Rule 88(1)Forest Act, 1927 — Section 52
High Courts21 Jul 1986
Airlines Cabin Crew Association Vs Indian Airlines Corporation and others
Bombay High Court · (1987) 1 LLJ 285
Industrial Disputes Act, 1947 — Section 2
High Courts20 Jul 1986
Rathi Alloys and Steel Ltd. and another Vs Union of India and others
Bombay High Court · (1988) 16 ECC 243 : (1987) 28 ELT 201
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25(1)
High Courts18 Jul 1986Dismissed
Xoc Malik Bepari Vs Josefato Francisco Pinto and Others
Bombay High Court · (1986) 3 BomCR 527
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 17(2), 22(2), 32(3)