High Courts29 Jan 1986
Central India Spinning, Weaving and Manufacturing Co. Ltd., Bombay and others Vs Union of India and others
Bombay High Court · (1986) 2 BomCR 455
Central Excises and Salt Act, 1944 — Section 11A, 3, 4, 4(4)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,801 of 3,665
High Courts29 Jan 1986Allowed
Ganesh Rajan Servai, Vilas Pandurang Manjrekar and Bhagwat Bechan Mishra Vs Bennett Coleman and Co. Ltd. and Another
Bombay High Court · (1988) 2 BomCR 351
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)
High Courts27 Jan 1986Allowed
The Employees'' State Insurance Corpn. Vs Indian Dyestuff Industries Ltd.
Bombay High Court · (1994) 3 LLJ 1149
Employees State Insurance Act, 1948 — Section 2(12)
High Courts27 Jan 1986
Associated Bearing Company Limited, Bombay Vs Union of India
Bombay High Court · (1988) 37 ELT 510
Customs Act, 1962 — Section 14, 14(1), 18(1)Customs Valuation Rules, 1963 — Rule 6
High Courts23 Jan 1986
Megha Chanchaldas Jeswani Vs R.D. Tyagi, Commissioner of Police
Bombay High Court · (1986) 2 BomCR 587
High Courts23 Jan 1986Dismissed
West Coast Paper Mills Ltd. and Others Vs West Coast Paper Mills Ltd. Emp. Union and Others
Bombay High Court · (1987) 54 FLR 742 : (1994) 3 LLJ 1152
High Courts23 Jan 1986
Regional Director E.S.I. Corporation Vs M/s Arudyog and others
Bombay High Court · (1987) 1 LLJ 292
Apprentices Act, 1961 — Section 1(4), 18Employees State Insurance Act, 1948 — Section 2(12)
High Courts23 Jan 1986Dismissed
National Union of Comm. Employees and Others Vs B.D. Borude and Others
Bombay High Court · (1995) 3 LLJ 633
Industrial Disputes Act, 1947 — Section 15
High Courts22 Jan 1986
MANU BHARATI COOPERATIVE HOUSING SOCIETY LTD. Vs COMMISSIONER OF INCOME TAX.
Bombay High Court · (1987) 59 CTR 226
Income Tax Act, 1961 — Section 260F(6)
High Courts22 Jan 1986
Amritlal Shah and etc. Vs State of Maharashtra and others
Bombay High Court · (1986) 2 BomCR 545 : (1986) 88 BOMLR 175 : (1986) 10 ECC 292 : (1986) MhLj 193
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(1), 11(2), 3, 8Constitution of India, 1950 — Article 22(4)
High Courts22 Jan 1986
Manu Bharati Cooperative Housing Society Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1986) 162 ITR 693 : (1987) 33 TAXMAN 411
Income Tax Act, 1961 — Section 269C, 269C(2), 269F(6)
High Courts21 Jan 1986Allowed
Air India Vs S. Ganapathi and Others
Bombay High Court · (1993) 3 LLJ 425
Income Tax Act, 1961 — Section 17(3)Industrial Disputes Act, 1947 — Section 33(2)
High Courts21 Jan 1986
Metal Distributors Ltd. Vs Union of India
Bombay High Court · (1988) 19 ECR 324 : (1988) 37 ELT 512
Customs Act, 1962 — Section 17(1)
High Courts21 Jan 1986
Gujarat Detergent Manufacturers Association Vs Union of India
Bombay High Court · (1988) 19 ECR 228 : (1988) 38 ELT 447
Customs Act, 1962 — Section 25(1)
High Courts20 Jan 1986
Dhanraj Sitaramji Ghatbanbe Vs Chunnibhai Chaganlal Mansatha
Bombay High Court · (1986) 01 BOM CK 0038
Civil Procedure Code, 1908 (CPC) — Section 151Provincial Small Cause Courts Act, 1887 — Section 15
High Courts19 Jan 1986
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Kalpana Waterproof Products Mfg. Co.
Bombay High Court · (1986) 62 STC 181
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts17 Jan 1986Dismissed
The Director of the National Cadet Crops and Others Vs Nanu Jha and Others
Bombay High Court · (1994) 3 LLJ 822
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts17 Jan 1986
Kalicharan Mansaram @ Maniram Snaziand and Others Vs State of Maharashtra
Bombay High Court · (1986) 3 BomCR 540
Evidence Act, 1872 — Section 27, 9Identification of Prisoners Act, 1920 — Section 4, 5Penal Code, 1860 (IPC) — Section 120B, 391, 443
High Courts17 Jan 1986Dismissed
New India Assurance Co. Ltd. Vs Minguel Correia and Others
Bombay High Court · (1987) 1 ACC 524 : (1986) ACJ 646 : (1986) 3 BomCR 647 : (1986) MhLj 242
Goa Daman and Diu Motor Accident Claims Tribunal Rules, 1966 — Rule 18, 6Motor Vehicles Act, 1939 — Section 110A, 111A, 92A, 92A(3)
High Courts17 Jan 1986Allowed
Vilas Krishnarao Raut Vs Returning Officer, Sale Purchase Society Election Digras and others
Bombay High Court · (1986) MhLj 200
Constitution of India, 1950 — Article 226