CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Bombay High Court

COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,795 of 3,665

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
  • 1949
  • 1948
  • 1947
  • 1946
  • 1945
  • 1944
  • 1943
  • 1942
  • 1941
  • 1940
  • 1939
  • 1938
  • 1937
  • 1936
  • 1935
  • 1934
  • 1933
  • 1932
  • 1931
  • 1930
  • 1929
  • 1928
  • 1927
  • 1926
  • 1925
  • 1924
  • 1923
  • 1922
  • 1921
  • 1920
  • 1919
  • 1918
  • 1917
  • 1916
  • 1915
  • 1914
  • 1913
  • 1912
  • 1911
  • 1910
  • 1909
  • 1908
  • 1907
  • 1906
  • 1905
  • 1904
  • 1903
  • 1902
  • 1901
High Courts21 Mar 1986Dismissed

Guruddin Vaiju Patel alias Babu Vs State of Maharashtra

Bombay High Court · (1986) 3 BomCR 518

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9A
Read judgment
High Courts21 Mar 1986

Bank of India Vs Winston Vaz

Bombay High Court · (1986) 2 BomCR 74

Civil Procedure Code, 1908 (CPC) — Section 47
Read judgment
High Courts21 Mar 1986Dismissed

Vishwas Steel Industry Vs Zilla Parishad and Others

Bombay High Court · (1986) 2 BomCR 699 : (1987) MhLj 268

Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 125, 126
Read judgment
High Courts21 Mar 1986

Brihan Maharashtra Sugar Syndicate Ltd. and another Vs P.R. Joglekar Dy. Commr. of Agrl. Inc. Tax and others

Bombay High Court · (1987) 165 ITR 279

Maharashtra Agricultural Income Tax Act, 1962 — Section 8(9)
Read judgment
High Courts20 Mar 1986Dismissed

Bajirao Ganpat More Vs State of Maharashtra

Bombay High Court · (1986) 2 BomCR 541

Bombay Prohibition Act, 1949 — Section 67
Read judgment
High Courts20 Mar 1986

Commissioner of Sales-tax Vs Brihan Maharashtra Sugar Syndicate Ltd.

Bombay High Court · (1987) 165 ITR 275

Maharashtra Agricultural Income Tax Act, 1962 — Section 2(16), 8(6)
Read judgment
High Courts20 Mar 1986

Commissioner of Sales Tax Vs Brihan Maharashtra Sugar Syndicate Ltd.

Bombay High Court · (1987) 165 ITR 275

General Clauses Act, 1897 — Section 21Income Tax Act, 1922 — Section 2(11)Maharashtra Agricultural Income Tax Act, 1962 — Section 2(16), 3, 8(6), 9(1)
Read judgment
High Courts20 Mar 1986

Omprakash and Others etc. Vs Fattelal Maganala and Company and Another etc.

Bombay High Court · AIR 1987 Bom 3

Constitution of India, 1950 — Article 14
Read judgment
High Courts19 Mar 1986

Ramesh Bhumayya Guddeti and Pradip Kashinath Rewandekar Vs State of Maharashtra

Bombay High Court · (1986) 2 BomCR 562

Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 392, 397
Read judgment
High Courts18 Mar 1986

International Electronics Mfg. Co. and others Vs Union of India and others

Bombay High Court · (1986) 8 ECC 166 : (1986) 25 ELT 630

Read judgment
High Courts18 Mar 1986Dismissed

State of Maharashtra Vs Ramjan Adbul Masalman

Bombay High Court · (1986) 3 BomCR 54

Bombay Police Act, 1951 — Section 124Criminal Procedure Code, 1973 (CrPC) — Section 313
Read judgment
High Courts18 Mar 1986

Udhav Rao Saheb Magar Vs Laxmibai Magar and Another

Bombay High Court · (1986) 2 BomCR 609

Criminal Procedure Code, 1973 (CrPC) — Section 125, 128, 397
Read judgment
High Courts18 Mar 1986Allowed

Mumbai Mazdoor Sabha and Others Vs State of Maharashtra and Others

Bombay High Court · (1993) 3 LLJ 421

Industrial Disputes Act, 1947 — Section 10(1), 12(5)
Read judgment
High Courts18 Mar 1986Dismissed

Vidarbha Kshatriya Mali Shikshan Sanstha Vs Mahatma Fuley Shikshan Samiti, Amravati

Bombay High Court · (1986) MhLj 773

Bombay Public Trusts Act, 1950 — Section 2(10), 2(4), 50, 51(3), 52(1)Civil Procedure Code, 1908 (CPC) — Section 92
Read judgment
High Courts17 Mar 1986Dismissed

Krishna K. Puthran and Others Vs Shrikrishna B. Jadhav and Others

Bombay High Court · (1986) 2 BomCR 705

Criminal Procedure Code, 1973 (CrPC) — Section 154, 397Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
Read judgment
High Courts17 Mar 1986Dismissed

Umapati Vasudev Vyas Vs University of Bombay and Another

Bombay High Court · (1986) 2 BomCR 347

Evidence Act, 1872 — Section 115
Read judgment
High Courts14 Mar 1986

Usman Gulam Hyder Kadri Vs Abdul Hamid Abdul Karim Sheikh and Others

Bombay High Court · (1986) 3 BomCR 147

Civil Procedure Code, 1908 (CPC) — Section 115
Read judgment
High Courts14 Mar 1986

S. Kapur Vs Bhalchandra G. Naik and Others

Bombay High Court · (1986) 2 BomCR 624

Criminal Procedure Code, 1973 (CrPC) — Section 457
Read judgment
High Courts14 Mar 1986

Garware Plastics and Polyster Ltd. and another Vs Union of India and others

Bombay High Court · (1986) 2 BomCR 721 : (1986) 24 ELT 449

Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 12, 3, 37, 6Customs Act, 1962 — Section 25(1)
Read judgment
High Courts13 Mar 1986

The Premier Automobiles Limited Vs The State of Maharashtra

Bombay High Court · (1986) 63 STC 456

Bombay Sales Tax Act, 1959 — Section 13, 13(2), 33, 36, 36(3)Central Sales Tax Act, 1956 — Section 9(3)
Read judgment
Previous1…2,7932,7942,7952,7962,797…3,665Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions