High Courts03 Jul 1986Dismissed
Putalabai Gowali and Others Vs Tatya Sakharam Dhere and Another
Bombay High Court · (1987) 1 BomCR 429
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 37
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,791 of 3,665
High Courts03 Jul 1986
Wipro Products Ltd. Vs Union of India and others
Bombay High Court · (1986) 9 ECC 331 : (1986) 25 ELT 485
High Courts03 Jul 1986Allowed
Wipro Products Limited Vs Union of India (UOI) and Others
Bombay High Court · (1986) 8 ECR 665
High Courts02 Jul 1986Dismissed
Joao Xavier Pinto Vs Oswald J.C. Velho and Others
Bombay High Court · (1987) 1 BomCR 113
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 16, 16(3), 32, 32(1), 32(3)Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 7
High Courts02 Jul 1986
Bashiruddin Khwaja Mohiuddin Vs Binraj Murlidhar Shop at Malkapur and Others
Bombay High Court · AIR 1987 Bom 235 : (1986) 3 BomCR 590 : (1987) MhLj 30
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 20 Rule 12(1), 20, 47, 47(1)Limitation Act, 1908 — Article 120, 136, 144
High Courts02 Jul 1986
Pan Asia Commercial Enterprises and another Vs Union of India and another
Bombay High Court · (1986) 10 ECC 49 : (1986) 9 ECR 36 : (1986) 25 ELT 508
High Courts02 Jul 1986
Vijay Valia and etc. Vs The State of Maharashtra and etc.
Bombay High Court · (1988) 1 BomCR 77 : (1986) 86 BOMLR 491 : (1987) MhLj 49
Constitution of India, 1950 — Article 14, 25(1)
High Courts01 Jul 1986
Rameshchandra Jamnadas and Co. Vs Terene Traders and Another
Bombay High Court · (1986) 3 BomCR 406 : (1986) 88 BOMLR 427
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts30 Jun 1986
The Bombay Dyeing and Mfg. Co. Ltd. and others Vs Mumbai Mazdoor Sabha and others
Bombay High Court · (1987) 1 LLJ 50
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(1)
High Courts30 Jun 1986Dismissed
Gangaram Vs Kamalkishore Panpalia and Another
Bombay High Court · (1987) 1 BomCR 310
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38(7)Civil Procedure Code, 1908 (CPC) — Section 47
High Courts27 Jun 1986
Syed Abdul Hassan Karimulla Vs Razik Hussein Afazal Hussein
Bombay High Court · AIR 1987 Bom 60
Evidence Act, 1872 — Section 101, 104
High Courts27 Jun 1986Dismissed
State of Maharashtra Vs Nargis B. Mewawala (Mrs.)
Bombay High Court · (1987) 2 BomCR 237
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 265Maharashtra Land Revenue (Conversion of use of Land and Non Agricultural Assessment) Rules, 1969 — Rule 18
High Courts26 Jun 1986Dismissed
Maharashtra State Road Transport Corporation Vs R.D. Toplewar, Ex-Conductor and Another
Bombay High Court · (1986) 3 BomCR 689 : (1987) MhLj 85
Bombay Industrial Relations Act, 1946 — Section 85Constitution of India, 1950 — Article 14, 227Labour Practices Act, 1971 — Section 44
High Courts26 Jun 1986
Mahendra Electricals Ltd. Vs Union of India and another
Bombay High Court · (1986) 10 ECC 63 : (1992) 42 ECR 787 : (1986) 26 ELT 882
Central Excise Rules, 1944 — Rule 8
High Courts25 Jun 1986Allowed
Navbharat Potteries Pvt. Ltd. Vs State of Maharashtra and Others
Bombay High Court · (1994) 3 LLJ 1144
Payment of Bonus Act, 1965 — Section 36
High Courts24 Jun 1986Allowed
Shankar Ramchandra Iparkar since deceased by his heirs Vs Bhanudas Shankar Iparkar and Others
Bombay High Court · (1987) 1 BomCR 434
Civil Procedure Code, 1908 (CPC) — Section 103Evidence Act, 1872 — Section 101, 114
High Courts23 Jun 1986Dismissed
Vithalrao Damodhar Salve Vs Savitrabai Vithalrao Salve and others
Bombay High Court · (1987) MhLj 226
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127
High Courts23 Jun 1986
Petron Engineering Construction (Pvt.) Ltd. and another Vs Central Board of Direct Taxes and others
Bombay High Court · (1986) 57 CTR 268 : (1987) 165 ITR 668
Income Tax Act, 1961 — Section 80, 80J
High Courts23 Jun 1986
Maharashtra State Road Transport Corporation Vs State Transport Appellate Tribunal and Others
Bombay High Court · AIR 1987 Bom 100 : (1986) 2 BomCR 486 : (1987) 89 BOMLR 23 : (1986) MhLj 626
Motor Vehicles Act, 1939 — Section 2(25), 2(29), 2(3), 63(6), 68B
High Courts20 Jun 1986
State Industrial and Investment Corporation of Maharashtra Limited Vs Maharashtra State Financial Corporation and another Maharashtra State Financial Corporation Vs Charan Investment Corporation and others
Bombay High Court · (1988) 64 CompCas 102
Companies Act, 1956 — Section 125, 132, 446, 537