High Courts07 Feb 1986Allowed
Khushal Janbaji Gaidhane Vs State of Maharashtra and others
Bombay High Court · (1986) MhLj 235
Criminal Procedure Code, 1973 (CrPC) — Section 468Prevention of Corruption Act, 1988 — Section 5(2), 5(l)(d)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,800 of 3,665
High Courts06 Feb 1986
Megha Chanchaldas Jeswani Vs Commissioner of Police and Another
Bombay High Court · (1986) 3 BomCR 214 : (1986) MhLj 561
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 2(A), 3
High Courts05 Feb 1986
Mukand Iron and Steel Works Ltd. Vs V.G. Deshpande Registrar of Trade Unions Bombay and another
Bombay High Court · (1987) 1 BomCR 286 : (1986) 52 FLR 367 : (1986) 2 LLJ 290 : (1986) MhLj 267
Industrial Disputes Act, 1947 — Section 10Trade Unions Act, 1926 — Section 10, 11, 11(3), 12, 13
High Courts05 Feb 1986
Maharashtra General Kamgar Union Vs The State of Maharashtra
Bombay High Court · (1987) 2 BomCR 276 : (1986) 2 LLJ 113 : (1986) MhLj 202
Industrial Disputes Act, 1947 — Section 2, 25, 25N, 25N(2), 25N(3)
High Courts05 Feb 1986
Phoenix Mills Ltd. Vs Union of India
Bombay High Court · (1986) 8 ECC 164 : (1988) 19 ECR 318
High Courts05 Feb 1986
T.T. Blades Vs Union of India and others
Bombay High Court · (1986) 9 ECC 104 : (1989) 20 ECR 485 : (1986) 24 ELT 231
Customs Act, 1962 — Section 27
High Courts05 Feb 1986
New India Assurance Co. Ltd. Vs Mandar Madhav Tambe and others
Bombay High Court · (1986) ACJ 874 : (1986) 2 BomCR 115 : (1989) 65 CompCas 251 : (1986) MhLj 274
Motor Vehicles Act, 1939 — Section 96(2)
High Courts04 Feb 1986
R.N. Agarwal and Co. Vs Board of Trustees of The Port of Bombay
Bombay High Court · (1986) 10 ECC 350 : (1987) 11 ECR 49 : (1987) 30 ELT 872
Major Port Trusts Act, 1963 — Section 48, 49, 50, 51
High Courts03 Feb 1986
Varson Chemicals Private Limited Vs Collector of Customs, Bombay and others
Bombay High Court · (1986) 9 ECC 313 : (1988) 15 ECR 72 : (1987) 27 ELT 55
High Courts03 Feb 1986Dismissed
Manohar S. Prabhu and Uday Bhembre Vs Union of India (UOI) and Others
Bombay High Court · AIR 1987 Bom 158 : (1987) 1 BomCR 130
Constitution (Fourteenth Amendment) Act, 1962 — Section 14, 3(1), 3(2), 3(3), 4Constitution of India, 1950 — Article 171(3), 226, 239A, 240, 331Representation of the People Act, 1951 — Section 14, 4, 5, 6
High Courts03 Feb 1986
Santosh Enterprises, Amravati and others Vs State of Maharashtra and another
Bombay High Court · (1986) 2 RCR(Criminal) 451
Penal Code, 1860 (IPC) — Section 294A
High Courts03 Feb 1986
B. Arunkumar and Co. Vs Union of India and others
Bombay High Court · (1986) 9 ECC 153 : (1988) 19 ECR 329 : (1987) 30 ELT 903
High Courts31 Jan 1986
M. Shashikant and Co. and others Vs Union of India and others
Bombay High Court · (1986) 9 ECC 150 : (1988) 19 ECR 379 : (1987) 30 ELT 868
High Courts31 Jan 1986
Bennett Coleman and Company Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · AIR 1986 Bom 321
Constitution of India, 1950 — Article 14, 19, 19(1), 31C, 39Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 21, 22
High Courts31 Jan 1986Partly Allowed
Robin Products Vs Shankar Tukaram Mali
Bombay High Court · (1994) 3 LLJ 1151
Workmens Compensation Act, 1923 — Section 4(1)
High Courts30 Jan 1986
Ningu Vithu Bamane and Others Vs Sadashiv Ningu Bamane and Others
Bombay High Court · AIR 1987 Bom 27 : (1986) 2 BomCR 146 : (1986) MhLj 186
Evidence Act, 1872 — Section 101, 102, 103, 104, 114
High Courts30 Jan 1986
Mangilal Rungta Vs Manganese Ore (India) Ltd.
Bombay High Court · AIR 1987 Bom 87 : (1987) MhLj 383
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 9 Rule 13, 96
High Courts30 Jan 1986
Anoopchand Nathmal Baid Vs Maharashtra Revenue Tribunal and Others
Bombay High Court · (1986) 3 BomCR 157
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 111, 315(1)Maharashtra Land Revenue Code, 1966 — Section 320, 322
High Courts29 Jan 1986
Bombay Port Trust Employees Union Vs Union of India
Bombay High Court · (1987) 1 BomCR 268 : (1988) 2 LLJ 39
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2, 22
High Courts29 Jan 1986
Garware Nylons Ltd. Vs Government of India and another
Bombay High Court · (1986) 9 ECC 102 : (1992) 40 ECR 147 : (1986) 26 ELT 688
Central Excise Rules, 1944 — Rule 8