High Courts17 Feb 1986Dismissed
Ramji Naniya and Others Vs Gautamchand
Bombay High Court · (1986) 2 BomCR 634 : (1987) MhLj 78
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,799 of 3,665
High Courts17 Feb 1986Dismissed
Employees'' State Insurance Corporation Vs Gulabbaksh Mulla
Bombay High Court · (1987) 1 ACC 70 : (1986) 88 BOMLR 412 : (1986) MhLj 455
Employees State Insurance Act, 1948 — Section 46
High Courts17 Feb 1986
Municipal Corporation of Gr. Bombay Vs Santan Marshall Fernandes
Bombay High Court · (1986) ACJ 432 : (1986) 2 BomCR 474 : (1986) 88 BOMLR 683 : (1986) MhLj 633
Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110A
High Courts17 Feb 1986Dismissed
Employees'' State Insurance Corporation Vs Gulab Baksh Mulla
Bombay High Court · (1987) ACJ 140
Employees State Insurance Act, 1948 — Section 46
High Courts14 Feb 1986Allowed
Yesmin Rustum Lentin Vs Union of India (UOI) and Others
Bombay High Court · (1987) 54 FLR 169 : (1994) 3 LLJ 396
Textile Undertakings (Taking Over of Management) Act, 1983 — Section 2, 3(1)
High Courts13 Feb 1986
Gwalior Investment Co. Pvt. Ltd. Vs The State of Maharashtra
Bombay High Court · (1986) 62 STC 363
Bombay Sales Tax Act, 1959 — Section 2(37), 3, 32, 33, 33(1)
High Courts13 Feb 1986Dismissed
Prabhakar Govindrao Bokade Vs Mangala Prabhakar Bokade
Bombay High Court · (1992) MhLj 1098
Hindu Marriage Act, 1955 — Section 13(1), 13(1)(ib), 25
High Courts13 Feb 1986
Jawasharlas Vs Saraswatibai Babulal Joshi and Others
Bombay High Court · AIR 1987 Bom 276 : (1986) 3 BomCR 94
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 10(1)
High Courts13 Feb 1986Allowed
Abdul Wahed and Others Vs State of Maharashtra and Another
Bombay High Court · (1986) 3 BomCR 288 : (1986) MhLj 833
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts12 Feb 1986
Commissioner of Sales Tax Vs Laxmi Cotton Mfg. Co. Ltd.
Bombay High Court · (1987) 65 STC 119
Bombay Sales Tax Act, 1953 — Section 2(13), 34(1), 34(4)Constitution of India, 1950 — Article 286(1)
High Courts12 Feb 1986Dismissed
Digvijay Cement Company Ltd. Vs State of Maharashtra and Others
Bombay High Court · (1986) 52 FLR 362 : (1995) 3 LLJ 491
Industrial Disputes Act, 1947 — Section 10(1), 10(3)
High Courts11 Feb 1986
Nemichand Sasmal and Others Vs Jainuddin Allihusien and Others
Bombay High Court · AIR 1986 Bom 369 : (1986) 1 BomCR 488 : (1986) 88 BOMLR 149 : (1986) MhLj 929
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23ATransfer of Property Act, 1882 — Section 105
High Courts11 Feb 1986
Pennwali India Ltd. and others Vs Registrar of Companies, Maharashtra and others
Bombay High Court · (1987) 62 CompCas 112 : (1986) MhLj 548
Companies Act, 1956 — Section 227(1A)(d), 295, 369, 370, 370(1)
High Courts11 Feb 1986
Abdul Rajak Haji Mohammed Vs Union of India and others
Bombay High Court · (1986) 2 BomCR 187 : (1986) 88 BOMLR 158
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 163, 173Evidence Act, 1872 — Section 24, 25Penal Code, 1860 (IPC) — Section 193, 228
High Courts11 Feb 1986Allowed
Purshottam Revachand Baviskar Vs Union of India (UOI) and Another
Bombay High Court · (1986) 52 FLR 634 : (1994) 3 LLJ 149
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts11 Feb 1986Allowed
Krishnacharan Pramodnath Chakraberti Vs Indian Textiles Co. Ltd. and Another
Bombay High Court · (1986) 52 FLR 289 : (1995) 3 LLJ 630
Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts11 Feb 1986Dismissed
Nemichand Sasmal and others Vs Jainuddin Allihusein and others
Bombay High Court · (1987) MhLj 808
Constitution of India, 1950 — Article 227
High Courts11 Feb 1986
Abdul Rajak Haji Mohammed Vs Union of India (UOI) and Others
Bombay High Court · (1986) CriLJ 2018
Foreign Exchange Regulation Act, 1973 — Section 40
High Courts11 Feb 1986
Abdul Rajak Haji Mohammed Vs Union of India and another
Bombay High Court · (1989) 65 CompCas 78 : (1986) 10 ECC 237 : (1989) 23 ECR 268 : (1986) 25 ELT 305
Foreign Exchange Regulation Act, 1973 — Section 40, 40(3)
High Courts07 Feb 1986Dismissed
Sardar Mohan Singh Ahluwalia (since deceased) through his wife Vs Maitri Park Co-operative Housing Society Ltd. and Another
Bombay High Court · (1986) 3 BomCR 57
Evidence Act, 1872 — Section 115