High Courts06 Mar 1986Allowed
Shivdas Govind Lanjewar Vs Municipal Council and Others
Bombay High Court · AIR 1986 Bom 268 : (1986) MhLj 216
Maharashtra Municipalities Act, 1965 — Section 10, 19, 2(49), 2(7), 55
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,797 of 3,665
High Courts06 Mar 1986
Union Bank of India Vs Sunpac Corporation and Others
Bombay High Court · AIR 1986 Bom 353 : (1986) 88 BOMLR 148 : (1986) MhLj 237
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 4 Rule 2, Order 5 Rule 1, Order 5 Rule 7, Order 5 Rule 9
High Courts06 Mar 1986
Union Bank of India Vs Sunpac Corporation and others
Bombay High Court · (1986) MhLj 237
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 9, Order 9 Rule 1
High Courts05 Mar 1986
Municipal Corporation of Greater Bombay Vs M.S. Bhivandiwala and Another
Bombay High Court · (1986) 2 BomCR 495
Bombay Municipal Corporation Act, 1888 — Section 271, 474, 514
High Courts05 Mar 1986Dismissed
State of Maharashtra Vs Austin Anthony D''Souza
Bombay High Court · (1986) 3 BomCR 44
Motor Vehicles Act, 1939 — Section 116Penal Code, 1860 (IPC) — Section 279, 304
High Courts05 Mar 1986
Laxman Shankar Patil Vs Gopal Asaram Sharma and Others
Bombay High Court · (1986) 1 BomCR 605 : (1986) MhLj 451
Constitution of India, 1950 — Article 227Maharashtra Municipalities Act, 1965 — Section 22
High Courts05 Mar 1986
Commissioner of Sales Tax Vs Associated Dichem Corporation
Bombay High Court · (1986) 62 STC 54
Bombay Sales Tax Act, 1959 — Section 33, 57, 61(1)
High Courts05 Mar 1986
Siemens India Ltd. Vs The State of Maharashtra
Bombay High Court · (1986) 62 STC 40
Bombay Sales Tax Act, 1959 — Section 20, 55(6), 56, 57
High Courts05 Mar 1986
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Sunderdas Harjiwan
Bombay High Court · (1987) 65 STC 450
Bombay Sales Tax Act, 1959 — Section 11, 12(3A), 17, 18, 2(18)
High Courts04 Mar 1986
M. Sundareswaram Vs Oriental Bank of Commerce
Bombay High Court · (1986) 52 FLR 464 : (1986) 2 LLJ 417
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Mar 1986
The Singer Company and Another Vs Union of India (UOI) and Others
Bombay High Court · AIR 1986 Bom 286 : (1986) MhLj 280
Trade and Merchandise Marks Act, 1958 — Section 49(3)Trade and Merchandise Marks Rules, 1959 — Rule 86
High Courts04 Mar 1986
Veersasingh Lakhasingh Aulak Vs District Magistrate and Another
Bombay High Court · (1986) 3 BomCR 260
National Security Guard Act, 1986 — Section 3(2)
High Courts04 Mar 1986Allowed
Chandbi and Others Vs Narayan Lengure
Bombay High Court · (1987) 1 BomCR 252 : (1987) MhLj 143
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 124(4), 132(2), 38, 39, 46
High Courts04 Mar 1986Allowed
Maimunabai Akbar Ali and others Vs Mumtaz Hussain Akber Ali Topiwale and another
Bombay High Court · (1986) MhLj 946
Arbitration Act, 1940 — Section 14, 15, 16, 17, 3Registration Act, 1908 — Section 17(1)(b)
High Courts04 Mar 1986
Dattaram Advertising Pvt. Ltd. Vs Regional Director Maharashtra Employees State Insurance Corpn. Bombay and another
Bombay High Court · (1986) 2 BomCR 512 : (1986) 88 BOMLR 348 : (1987) 1 LLJ 9 : (1986) MhLj 646
Employees State Insurance Act, 1948 — Section 1, 75
High Courts04 Mar 1986
Akbar Ali and Others Vs Mumtaz Hussain and Another
Bombay High Court · AIR 1987 Bom 39
Arbitration Act, 1940 — Section 17, 30, 31, 31(2), 32Registration Act, 1908 — Section 17
High Courts04 Mar 1986Dismissed
Gram Panchayat, Kuhi and another Vs Vijaykumar Radheshyam Bhalotiya
Bombay High Court · (1986) MhLj 618
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts04 Mar 1986Allowed
Municipal Corporation of Greater Bombay Vs Govindbhai S. Patel and Another
Bombay High Court · (1986) 2 BomCR 428 : (1986) 88 BOMLR 217 : (1986) MhLj 323
Criminal Procedure Code, 1973 (CrPC) — Section 219Penal Code, 1860 (IPC) — Section 411
High Courts03 Mar 1986Allowed
Shamrao Bodhankar Vs Suresh Shamrao Bodhankar and Another
Bombay High Court · (1986) 2 BomCR 650
Constitution of India, 1950 — Article 226Marathwada University Act, 1974 — Section 42B(1), 42C
High Courts03 Mar 1986Dismissed
State of Maharashtra Vs Hiralal Maganlal Doshi and Others
Bombay High Court · (1986) 3 BomCR 82
Prevention of Food Adulteration Act, 1954 — Section 16(1), 17, 2