COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,796 of 3,665

High Courts13 Mar 1986

Mrugesh Jaykrishna Vs State of Maharashtra

Bombay High Court · (1987) 1 BomCR 262 : (1986) 88 BOMLR 182 : (1986) 10 ECC 303

Bombay High Court (Original Side) Rules, 1980 — Rule 1, 636Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(2), 8Constitution of India, 1950 — Article 226

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High Courts13 Mar 1986

Pandian Kandsway Nadar Vs State of Maharashtra

Bombay High Court · (1986) 1 BomCR 610

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3(3)

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High Courts12 Mar 1986Allowed

State of Maharashtra Vs Malak Sultan A.H. Shivaji

Bombay High Court · (1986) 2 BomCR 573 : (1993) 3 LLJ 36 : (1987) MhLj 131

Constitution of India, 1950 — Article 166(2)Industrial Disputes Act, 1947 — Section 25FFA, 30A, 34, 39

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High Courts12 Mar 1986Allowed

Agricultural Produce Market Committee, Dharni and others Vs District Deputy Registrar, Co-operative Societies, Amravati

Bombay High Court · (1986) MhLj 374

Constitution of India, 1950 — Article 222, 233(1)Maharashtra Co-operative Societies Act, 1960 — Section 78

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High Courts12 Mar 1986

Roop Kumar Gursahani Vs State of Maharashtra and Others

Bombay High Court · (1986) 3 BomCR 617

Constitution of India, 1950 — Article 226

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High Courts12 Mar 1986

Vijay Laxman Pawar Vs State of Maharashtra

Bombay High Court · (1986) 2 BomCR 713

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302

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High Courts12 Mar 1986

Belapur Sugar and Allied Industries Ltd. Vs State of Maharashtra

Bombay High Court · (1987) 63 CTR 264 : (1987) 165 ITR 27

Maharashtra Agricultural Income Tax Act, 1962 — Section 8(9)

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High Courts11 Mar 1986Allowed

Vishwas Gopal Jadhav Vs State of Maharashtra

Bombay High Court · (1986) 3 BomCR 22

Penal Code, 1860 (IPC) — Section 363, 366A

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High Courts11 Mar 1986

Nandkishore Purohit Vs Home Secretary and Others

Bombay High Court · (1986) 2 BomCR 25

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 9(1)Constitution of India, 1950 — Article 22

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High Courts11 Mar 1986Allowed

Vasudeo Vithal Shanbhag Vs State of Maharashtra and Others

Bombay High Court · (1986) 52 FLR 571 : (1994) 3 LLJ 144

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts11 Mar 1986

Municipal Corporation of Greater Bombay and Others Vs N.A. Qureshi and Another

Bombay High Court · (1986) 2 BomCR 315

Bombay Municipal Corporation Act, 1888 — Section 105B(2)

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High Courts11 Mar 1986

State of Maharashtra Vs Saroja Nagappa Mudaliar and another

Bombay High Court · (1986) 2 BomCR 451

Criminal Procedure Code, 1973 (CrPC) — Section 209, 227Penal Code, 1860 (IPC) — Section 201, 34

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High Courts10 Mar 1986

Purushottam R. Paradkar Vs Union of India and Others

Bombay High Court · AIR 1987 Bom 46

Goa, Daman and Diu Preservation of Trees Act, 1984 — Section 9, 9(5)

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High Courts10 Mar 1986

Gulb Singh Vs Chandrapal Singh and Others

Bombay High Court · (1986) 03 BOM CK 0037

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 65, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 93Partition Act, 1893 — Section 2, 3

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High Courts10 Mar 1986Allowed