High Courts25 Apr 1986
Arunkumar Ganeshrao Mukhedkar Vs State of Maharashtra and Others
Bombay High Court · (1986) 3 BomCR 378
Bombay Judicial Services Recruitment Rules, 1956 — Rule 4Constitution of India, 1950 — Article 234
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,793 of 3,665
High Courts23 Apr 1986
Mahindra Saigal Vs State of Maharashtra and Another
Bombay High Court · (1986) 3 BomCR 25
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts18 Apr 1986
Halima Shaik Yacub (Smt.) and Others Vs Srinivassa N. Pai and Others
Bombay High Court · (1987) 1 BomCR 320
Constitution of India, 1950 — Article 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 12
High Courts17 Apr 1986
Anna Appa Sutar Vs State of Maharashtra
Bombay High Court · (1986) 3 BomCR 189 : (1986) MhLj 851
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts17 Apr 1986Dismissed
Popatlal Manishankar Pandya Vs Nanalal Nagardas Vora
Bombay High Court · (1986) 04 BOM CK 0017
Contract Act, 1872 — Section 55
High Courts16 Apr 1986
State of Maharashtra Vs Ankush and others
Bombay High Court · (1986) 04 BOM CK 0026
Penal Code, 1860 (IPC) — Section 300, 304, 34
High Courts16 Apr 1986Allowed
Charity Commissioner, Maharashtra State Vs Shaikh Kasam Shaikh Hussain and Others
Bombay High Court · (1988) 1 BomCR 400
Bombay Public Trusts Act, 1950 — Section 41E(1), 41E(4), 41E(5), 41E(6), 41E(7)Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115
High Courts16 Apr 1986Dismissed
Premier Synthetic Processors Ltd. and Others Vs Roshan F. Chinoy (Dr.) and Another
Bombay High Court · (1986) 3 BomCR 663 : (1986) MhLj 49
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13A(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 384
High Courts15 Apr 1986
Nowroji Jehangir Gamadia and Others Vs Deputy Collector, Inami and Special Tenures Abolition Branch, Bombay
Bombay High Court · AIR 1986 Bom 373 : (1987) 3 BomCR 119 : (1986) MhLj 582
Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969 — Section 19, 4(2)Bombay City (Inami and Special Tenures) Abolition Rules, 1972 — Rule 14
High Courts15 Apr 1986
Nitin Industrial Associates Vs State of Maharashtra and Others
Bombay High Court · AIR 1986 Bom 298 : (1986) 3 BomCR 174 : (1986) MhLj 474
Bombay High Court (Appellate Side) Rules, 1960 — Rule 127Bombay Reorganisation Act, 1960 — Section 41Constitution of India, 1950 — Article 14, 226, 226(1), 299
High Courts15 Apr 1986
Madhav Unde Vs Priyamvada Madhav Unde and others
Bombay High Court · (1986) 04 BOM CK 0009
Civil Procedure Code, 1908 (CPC) — Section 13
High Courts09 Apr 1986
Philips Workers Union, Thane Vs State of Maharashtra and another
Bombay High Court · (1987) 2 LLJ 91 : (1986) MhLj 332
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts08 Apr 1986
Association of Engineering Workers Vs Multiweld Wire Co. Pvt. Ltd. and Others
Bombay High Court · (1987) 54 FLR 239 : (1995) 3 LLJ 644
Industrial Disputes (Maharashtra Amendment) Act, 1981 — Section 25O
High Courts08 Apr 1986Dismissed
Gunwantrai Nandlal Lathiwala Vs Sarabai Fidahussai and others
Bombay High Court · (1986) MhLj 684
High Courts07 Apr 1986
Maharashtra Distilleries Ltd., Bombay Vs State of Maharashtra and others
Bombay High Court · (1986) MhLj 827
Bombay Prohibition Act, 1949 — Section 105, 106, 106(d)(i)
High Courts04 Apr 1986
C.R. Dalvi and Others Vs Municipal Corporation and Others
Bombay High Court · (1986) 3 BomCR 624 : (1987) MhLj 373
Maharashtra Regional and Town Planning Act, 1966 — Section 22
High Courts03 Apr 1986
Ahmed Khan Vs Gracy D''Souza (Miss)
Bombay High Court · (1986) 2 BomCR 612 : (1986) MhLj 764
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19, 144, 47Powers of Attorney Act, 1882 — Section 2
High Courts03 Apr 1986Dismissed
Smt. Sarojdevi and Others Vs Charushil and Others
Bombay High Court · AIR 1986 Bom 315 : (1986) MhLj 745
Civil Procedure Code Amendment Act, 1976 — Order 1 Rule 9Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 3(1)Contract Act, 1872 — Section 37, 45
High Courts03 Apr 1986Allowed
Nemichand Bhikamchand Jain Vs Collector of Customs (Preventive)
Bombay High Court · (1989) 20 ECR 522
High Courts03 Apr 1986
Arif @ Arifullah Khan Vs Shaikh Iqbal and Others
Bombay High Court · (1987) 2 ACC 171
Penal Code, 1860 (IPC) — Section 279, 337, 338