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Bombay High Court judgments

73,288 judgments · page 2,798 of 3,665

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High Courts03 Mar 1986Dismissed

Lilabai (Smt.) Waghele and Others Vs Keshaorao Tidke Bhanudas Govindrao Pimple Vs Keshaorao Damaji Tidke

Bombay High Court · (1986) 3 BomCR 134 : (1986) MhLj 207

Provincial Small Cause Courts Act, 1887 — Section 25, 25A, 26, 26(1), 26(2)
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High Courts03 Mar 1986Dismissed

State of Maharashtra Vs Jairam Chandrarao Gujar and Others

Bombay High Court · (1986) 3 BomCR 205

Prevention of Food Adulteration Act, 1954 — Section 17
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High Courts03 Mar 1986Allowed

Bajaj Tempo Limited and Jay Hind Industries Pvt. Ltd. Vs Pimpri-Chinchwad New Township Municipal Council

Bombay High Court · (1986) 2 BomCR 321

Maharashtra Municipalities Act, 1965 — Section 304Maharashtra Village Panchayats Taxes and Fees Rules, 1960 — Rule 11, 13Specific Relief Act, 1963 — Section 38
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High Courts28 Feb 1986Dismissed

Consolidated Pneumatic Tool Company (India) Ltd. Vs R.A. Gadekar and Others

Bombay High Court · (1986) 1 BomCR 484 : (1986) 52 FLR 467 : (1986) MhLj 238

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 5Industrial Disputes Act, 1947 — Section 10
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High Courts28 Feb 1986

Hiralal M. Shah Vs The Central Board of Film Certification Bombay and Others

Bombay High Court · AIR 1987 Bom 192

Cinematograph Act, 1952 — Section 6
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High Courts27 Feb 1986Allowed

Mehta Agencies Vs Employees State Insurance Corporation

Bombay High Court · (1986) 3 BomCR 363

Employees State Insurance Act, 1948 — Section 75
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High Courts25 Feb 1986

Vijay Ramji Pawar and Others Vs Girna Sahakari Sakhar Karkhana Ltd. and Others and Shantilal Amlockchand Bured and Others

Bombay High Court · (1986) 2 BomCR 386 : (1986) MhLj 314

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 115
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High Courts25 Feb 1986

Shobhana Manji Thakkar and Another Vs State of Maharashtra

Bombay High Court · (1986) 2 BomCR 554

Penal Code, 1860 (IPC) — Section 201, 300, 302, 304, 34
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High Courts25 Feb 1986

Orkay Silk Mills Limited and another Vs M.S. Bindra and others

Bombay High Court · (1986) 9 ECC 44 : (1988) 19 ECR 503 : (1988) 33 ELT 48

Central Excises and Salt Act, 1944 — Section 2, 35B, 35C
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High Courts24 Feb 1986

Commissioner of Sales Tax Vs Paper Process Works

Bombay High Court · (1986) 62 STC 322

Bombay Sales Tax Act, 1959 — Section 14, 2(17), 61(1)
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High Courts24 Feb 1986Allowed

Bharat Petroleum Corporation Ltd. Vs S.D. Kadam and Others

Bombay High Court · (1987) 54 FLR 16 : (1994) 3 LLJ 1007

Industrial Disputes Act, 1947 — Section 10, 33C(2)
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High Courts24 Feb 1986

Rameshchandra Udapure Vs Bhaurao Uke and Others

Bombay High Court · (1986) 3 BomCR 700

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Motor Vehicles Act, 1939 — Section 22, 23, 31, 35, 42
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High Courts24 Feb 1986

Harish Vijaykumar Khaitan and another Vs State of Maharashtra and others

Bombay High Court · (1986) 2 BomCR 355 : (1986) 88 BOMLR 186 : (1986) 52 FLR 316 : (1988) 1 LLJ 314 : (1987) MhLj 794

Industrial Disputes Act, 1947 — Section 10(1), 10(3), 19(2), 9A
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High Courts24 Feb 1986Dismissed

Union of India (UOI) and Others Vs Indian Aluminium Co. Ltd. and Others

Bombay High Court · (1987) 12 ECR 1067

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High Courts20 Feb 1986

Commissioner of Sales Tax Vs Paper Process Works

Bombay High Court · (1986) 62 STC 317

Bombay Sales Tax Act, 1959 — Section 2(17), 52, 61(1)
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High Courts20 Feb 1986

Omprakash Khatri and Others Vs Fattelal Maganlal and Company and Others Laltaprasad Gupta Vs Miyamal Sindhi and Another

Bombay High Court · (1986) 3 BomCR 33 : (1986) MhLj 414

Constitution of India, 1950 — Article 14
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High Courts18 Feb 1986

Union of India and Another Vs Hardeo Dutta Tirtharam and Others

Bombay High Court · (1987) 1 ACC 81 : AIR 1986 Bom 350 : (1986) 2 BomCR 33

Motor Vehicles Act, 1939 — Section 110B
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High Courts18 Feb 1986

G.Y. Desle and S.V. Khandge Vs Mahatma Phule Krishi Vidyapeeth, Rahuri and Others

Bombay High Court · (1986) 1 BomCR 481

Constitution of India, 1950 — Article 226, 309
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High Courts18 Feb 1986Dismissed

Union of India (UOI) and Another Vs Hardeo Dutta Tirtharam and Others

Bombay High Court · (1987) 1 ACC 81 : AIR 1986 Bom 350 : (1986) 2 BomCR 33

Constitution of India, 1950 — Article 300, 361
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High Courts17 Feb 1986

Commissioner of Sales Tax, Maharashtra State, Bombay Vs N.L. Mehta

Bombay High Court · (1986) 61 STC 362

Bombay Sales Tax Act, 1959 — Section 13, 2(11), 2(17), 3, 33(6)
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