High Courts03 Apr 1986Allowed
Maharashtra State Electricity Board Vs Trimbakrao Narayan Phulari and Others
Bombay High Court · (1986) 3 BomCR 295 : (1987) MhLj 237
Electricity Act, 1910 — Section 24
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,794 of 3,665
High Courts02 Apr 1986
Khairunisa Mohamed Suleman Sayyed (Smt.) Vs Sub-Divisional Magistrate and Another
Bombay High Court · (1987) 1 BomCR 427
Bombay Police Act, 1951 — Section 56
High Courts02 Apr 1986
Subhash Ganu Bhoir Vs K.P. Raghuwanshi and Another
Bombay High Court · (1987) 1 BomCR 425
Bombay Police Act, 1951 — Section 56
High Courts02 Apr 1986Dismissed
Murlidhar Tukaramsao Bhandekar Vs The Nagpur District Central Co-operative Bank Ltd. and others
Bombay High Court · (1986) MhLj 599
Maharashtra Co-operative Societies Act, 1960 — Section 154
High Courts01 Apr 1986
Ajabrao Sambhaji Bhagat Vs Y.A. Khatke, Chairman, P and T Staff Co-op. Society, Nagpur and others
Bombay High Court · (1986) 2 LLJ 430 : (1986) MhLj 371
Trade Unions Act, 1926 — Section 25, 25(2), 30, 30(1), 30(2)
High Courts01 Apr 1986
Sadulla Mohamed Damad Vs State of Maharashtra
Bombay High Court · (1989) 25 ECR 241 : (1989) 44 ELT 435
Customs Act, 1962 — Section 135(1)
High Courts01 Apr 1986
Union of India and others Vs Gangadhar Narsingdas Agrawal and another
Bombay High Court · (1988) 33 ELT 673
Customs Act, 1962 — Section 25(1)
High Courts01 Apr 1986Dismissed
Antonio Xavier Silveria Vs Mariano Silveria and Others
Bombay High Court · (1987) 1 BomCR 80
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 35
High Courts01 Apr 1986Allowed
Smt. Shakuntalabai Krishna Bhoyar and Others Vs State of Maharashtra
Bombay High Court · AIR 1986 Bom 308 : (1986) 3 BomCR 163 : (1986) MhLj 669
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 254Land Acquisition Act, 1894 — Section 23(2), 28, 54
High Courts31 Mar 1986
Rekhabai Vs Dattatraya and another
Bombay High Court · (1986) CriLJ 1797
Criminal Procedure Code, 1973 (CrPC) — Section 179, 482Penal Code, 1860 (IPC) — Section 500
High Courts31 Mar 1986
Jamnadas Madhavji and Co. and another Vs J.B. Panchal, Income Tax Officer and another
Bombay High Court · (1986) 2 BomCR 63 : (1986) 88 BOMLR 620 : (1986) 58 CTR 1 : (1986) 162 ITR 331
Income Tax Act, 1961 — Section 131, 131(1), 131(1A), 131(2), 132
High Courts31 Mar 1986Allowed
Rajusha Munafsha, minor, through guardian mother Sahebbi Munafsha Vs Munafsha Mahboobsha
Bombay High Court · (1986) MhLj 347
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112
High Courts28 Mar 1986
Bombay Cricket Association Vs B.R. Sonkar, 1st, Wealth-tax Officer and another
Bombay High Court · (1986) 58 CTR 210 : (1987) 166 ITR 356
Income Tax Act, 1961 — Section 10(23), 80GWealth Tax Act, 1957 — Section 17, 3, 5(1)
High Courts27 Mar 1986
A.N. Shaikh and others Vs Suresh B. Jain
Bombay High Court · (1986) 58 CTR 204 : (1987) 165 ITR 86
Income Tax Act, 1961 — Section 245
High Courts25 Mar 1986Dismissed
Khotani Construction Co., Marceline Louis Misquitta (Smt.) and Virdi Builders Pvt. Ltd. and Others Vs Anwar Haji Alimohammed Cassum and Others
Bombay High Court · (1986) 3 BomCR 454
Bombay Court Fees Act, 1959 — Section 6Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 85Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts25 Mar 1986
Baburao R. Maskar Vs Kisansingh Durgasingh and Another
Bombay High Court · (1986) 2 BomCR 482 : (1986) MhLj 391
Bombay Children Act, 1948 — Section 4, 94Criminal Procedure Code, 1973 (CrPC) — Section 454
High Courts25 Mar 1986Dismissed
Ratanlal Ramgopal Agarwal and Others Vs Kurban Hussain Gulamali Lahri and Another
Bombay High Court · (1986) 2 BomCR 597 : (1986) 88 BOMLR 510
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 13(1)
High Courts25 Mar 1986
Sudhir Govind Khandge Vs State of Maharashtra and others
Bombay High Court · (1986) 03 BOM CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 110