COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,790 of 3,665

High Courts18 Jul 1986Allowed

Shyamlal Smarak Arya Shikshan Sanstha Vs Marathwada University and Others

Bombay High Court · (1987) 2 BomCR 171 : (1987) MhLj 439

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114Marathwada University Act, 1974 — Section 39, 43, 43(1), 43(4), 43(5)

High Courts18 Jul 1986

Kirloskar Oil Engines Ltd. and another Vs Union of India and others

Bombay High Court · (1986) ECR 511 : (1986) 26 ELT 504

Central Excises and Salt Act, 1944 — Section 35A, 4, 4(4)

High Courts17 Jul 1986Allowed

Pundalik Ingole and Others Vs Sidheshwar Tukaram Uparkar and Others

Bombay High Court · (1986) 3 BomCR 684 : (1987) MhLj 470

High Courts17 Jul 1986

IVP Ltd. and another Vs Union of India and others

Bombay High Court · (1986) 10 ECC 68 : (1988) 15 ECR 115 : (1986) 25 ELT 615

Central Excises and Salt Act, 1944 — Section 36(2)

High Courts17 Jul 1986

South East Asia Shipping Co. Ltd. Vs Dy. Collector of Customs

Bombay High Court · (1988) 19 ECR 126 : (1993) 64 ELT 200

Customs Act, 1962 — Section 116

High Courts17 Jul 1986

Shaw Wallace and Co. Ltd. Vs Assistant Collector of Customs and others

Bombay High Court · (1987) 3 BomCR 151 : (1986) 10 ECC 191 : (1988) 18 ECR 384 : (1986) 25 ELT 948

Carriage of Goods by Sea Act, 1925 — Section 6Contract Act, 1872 — Section 151, 152, 161Customs Act, 1962 — Section 116, 124, 152, 28, 30(1)

High Courts17 Jul 1986

Govind Narayan Loktlikar Vs Savitribal Roghurira Lotlikar and Others

Bombay High Court · (1986) MhLj 844

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 30

High Courts16 Jul 1986

Devidayal Electronics and Wires Ltd. Vs Union of India and others

Bombay High Court · (1986) 10 ECC 89 : (1986) 25 ELT 638 : (1985) MhLj 120

Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B, 4Constitution of India, 1950 — Article 226

High Courts16 Jul 1986

Shalimar Textile Mfg. Pvt. Limited Vs Union of India and others

Bombay High Court · (1986) 10 ECC 83 : (1986) 25 ELT 625

Central Excise Rules, 1944 — Rule 11Constitution of India, 1950 — Article 226, 265Contract Act, 1872 — Section 72

High Courts15 Jul 1986Allowed

Rajesh Dyeing and Bleaching Works (P) Ltd. and Others Vs Sayed Noor Razvi and Others

Bombay High Court · (1995) 3 LLJ 635

Bombay Industrial Relations Act, 1946 — Section 87

High Courts15 Jul 1986

Brahmanand Morandram Malkani Vs Dy. Collector, Gold Control Cell

Bombay High Court · (1988) 19 ECR 208 : (1988) 37 ELT 507

Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 2, 27, 27(1), 8(1), 8(6)

High Courts11 Jul 1986

Madhukar Purushottam Patil Vs State of Maharashtra and others

Bombay High Court · (1986) MhLj 781

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 40Constitution of India, 1950 — Article 19(1)(f)Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(1), 11, 2, 2

High Courts10 Jul 1986

Diamond Shamrock (I) Ltd. Vs Union of India

Bombay High Court · (1988) 15 ECR 199 : (1988) 36 ELT 393

Central Excise Rules, 1944 — Rule 11, 173F, 173JCentral Excises and Salt Act, 1944 — Section 11B

High Courts10 Jul 1986

Bharat Oxygen and Acetylene Co. and another Vs Union of India and others

Bombay High Court · (1986) 10 ECC 139 : (1987) 29 ELT 858

Customs Act, 1962 — Section 111, 112Imports and Exports (Control) Act, 1947 — Section 2

High Courts10 Jul 1986

Smt. Bella Cajeton Travasso Vs Third Wealth-tax Officer and others

Bombay High Court · (1986) 58 CTR 223 : (1987) 166 ITR 49

Wealth Tax Act, 1957 — Section 16(2), 16(5), 16A, 16A(1)Wealth Tax Rules, 1957 — Rule 1BB

High Courts09 Jul 1986

Olympic Oil Industries Ltd. and another Vs State of Maharashtra and others

Bombay High Court · (1987) 65 STC 191

Bombay Sales Tax Act, 1959 — Section 38, 41, 41A

High Courts09 Jul 1986Allowed

Remex Constructions Vs First Income Tax Officer

Bombay High Court · (1986) 28 TAXMAN 323

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 263, 263(1)

High Courts04 Jul 1986

Shaliabi Vs State of Maharashtra

Bombay High Court · AIR 1987 Bom 67 : (1986) 3 BomCR 86 : (1987) 89 BOMLR 45

Constitution of India, 1950 — Article 254, 31Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Act, 1976 — Section 2Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 45(2)

High Courts04 Jul 1986

Pentax Engineering Pvt. Limited and another Vs Union of India and others

Bombay High Court · (1986) 10 ECC 171 : (1989) 20 ECR 480 : (1986) 25 ELT 510

High Courts03 Jul 1986

Godrej Soaps Ltd. Vs Union of India and others

Bombay High Court · (1986) 10 ECC 174 : (1986) 25 ELT 482

Central Excises and Salt Act, 1944 — Section 4