High Courts20 Jun 1986Allowed
Subhash Ganpatrao Kabade Vs State of Maharashtra and Others
Bombay High Court · (1987) 3 BomCR 615
Evidence Act, 1872 — Section 114, 3Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976 — Section 4
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,792 of 3,665
High Courts20 Jun 1986Allowed
Shri Surendra Choudhary and Others Vs Nitin Castings Ltd. and Others
Bombay High Court · (1994) 3 LLJ 275
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts20 Jun 1986
Indian National Shipowners Association and others Vs A.B. Joshi, VI Wealth-tax Officer and another
Bombay High Court · (1986) 56 CTR 49 : (1987) 165 ITR 582
Wealth Tax Act, 1957 — Section 17, 3
High Courts19 Jun 1986Dismissed
State of Maharashtra and Others Vs Nanasaheb Mahanaji Deshmukh
Bombay High Court · (1986) 3 BomCR 357
Constitution of India, 1950 — Article 226
High Courts18 Jun 1986Allowed
Sheshrao Balwantrao Chavan Vs B.R. Bhonsle (Dr.), Ex-Vice-Chancellor, Marathwada University and Others
Bombay High Court · (1987) 1 BomCR 384
Civil Procedure Code, 1908 (CPC) — Section 11Marathwada University Act, 1974 — Section 24(1), 84
High Courts18 Jun 1986Allowed
Anwar Altaf Husan Kazi Vs State of Maharashtra
Bombay High Court · (1986) 3 BomCR 587
Motor Vehicles Act, 1939 — Section 89Penal Code, 1860 (IPC) — Section 279, 304A
High Courts18 Jun 1986
Madhukar Kishanrao Choudhari Vs Shri Suryakant Jog
Bombay High Court · (1986) 88 BOMLR 709
Bombay Children Act, 1948 — Section 79
High Courts17 Jun 1986Allowed
Mumbai Mazdoor Sabha Vs The Ahmedabad Advance Mills Ltd. and Others
Bombay High Court · (1995) 3 LLJ 752 : (1986) MhLj 687
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11
High Courts16 Jun 1986
Gulabchand Daulatram Agarwal Vs Datta Mandir Sansthan Trust and Others
Bombay High Court · (1986) 2 BomCR 528
Limitation (Amendment) Act, 1962 — Article 139, 28
High Courts12 Jun 1986
The Chief Revenue Controlling Authority (Revenue), Secretariat, Panaji Vs Luis Guilherme Dias Colaco and Others
Bombay High Court · AIR 1986 Bom 370 : (1986) 3 BomCR 522 : (1986) 88 BOMLR 423 : (1986) MhLj 622
Stamp Act, 1899 — Section 2(10)
High Courts12 Jun 1986Allowed
State of Maharashtra Vs Vishwanath Sadhuji Fating and others
Bombay High Court · (1986) MhLj 703
Criminal Procedure Code, 1973 (CrPC) — Section 2, 2(d), 378, 378(1), 378(3)
High Courts11 Jun 1986
Mahendranath Vs Nalini Vallabhdas Shah (Miss)
Bombay High Court · (1986) 3 BomCR 510
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(4)
High Courts11 Jun 1986
Ramanlal Vadilal Shah and others Vs Lalitkumar Ranchhodlal and another
Bombay High Court · (1986) 3 BomCR 265 : (1986) 88 BOMLR 403
Criminal Procedure Code, 1973 (CrPC) — Section 246(3), 309, 482
High Courts09 Jun 1986
Ram Nagappa Shetty Vs Syndicate Bank and others
Bombay High Court · (1987) 2 BomCR 362 : (1986) 88 BOMLR 409 : (1987) 62 CompCas 10
High Courts14 May 1986
In re: The Central India Spinning, Weaving and Mfg. Co. Ltd.
Bombay High Court · (1986) 88 BOMLR 226
High Courts03 May 1986Dismissed
Shantilal Amolakchand Burad Vs Vijay Ramji Pawar
Bombay High Court · (1986) 88 BOMLR 535 : (1986) MhLj 713
COMPANIES ACT, 1956 — Section 283, 284Constitution of India, 1950 — Article 19
High Courts02 May 1986
Vishal Gomantak Shipping Co. Pvt. Ltd. Vs Board of Trustees for the Port of Mormugao
Bombay High Court · AIR 1986 Bom 394
Constitution of India, 1950 — Article 226Major Port Trusts Act, 1963 — Section 21, 29, 39
High Courts30 Apr 1986Allowed
Mohan Gajanan Deshpande Vs Dhondiram Hari Chavan and Others
Bombay High Court · (1986) 2 BomCR 581 : (1986) 88 BOMLR 351 : (1986) MhLj 709
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32F(1), 32F(1A)
High Courts29 Apr 1986
Kusta Balsu Kandnekar Vs State of Goa
Bombay High Court · (1986) 2 BomCR 603 : (1986) 88 BOMLR 219 : (1986) MhLj 540
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 302, 304
High Courts25 Apr 1986Dismissed
Kamruddin Masjit Trust Vs Abdul Rahiman Fakiruddin
Bombay High Court · (1986) 2 BomCR 121 : (1986) MhLj 543
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3), 13, 13(1), 13(2)Transfer of Property Act, 1882 — Section 105, 6