High Courts16 Jan 1986
Narendra Mafatlal Mehta Vs Union of India and others
Bombay High Court · (1987) 11 ECC 76 : (1987) 30 ELT 65
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,802 of 3,665
High Courts16 Jan 1986
Tata Oil Mills Company Ltd. and Another Vs Union of India (UOI) and Another
Bombay High Court · (1986) 9 ECC 146 : (1988) 15 ECR 246 : (1986) 26 ELT 931
Constitution of India, 1950 — Article 226
High Courts16 Jan 1986
Narendra Mafatlal Mehta Vs Union of India (UOI) and Chief Controller of Imports and Exports and Another
Bombay High Court · (1990) 30 ECR 46
High Courts15 Jan 1986
Nitin Industrial Associates, Khamgaon Vs State of Maharashtra and others
Bombay High Court · (1986) MhLj 474
Bombay Reorganisation Act, 1960 — Section 41Constitution of India, 1950 — Article 226, 227, 32
High Courts14 Jan 1986
Shroff and Company Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (1987) 1 BomCR 281
Bombay Municipal Corporation (Levy of Octroi) Rules, 1965 — Rule 2(7)Bombay Prohibition Act, 1949 — Section 106, 192(1)
High Courts14 Jan 1986
Gopalkrishna Ramchandra Chavan and Others, etc. Vs State of Maharastra and Others
Bombay High Court · (1986) 88 BOMLR 230 : (1987) MhLj 665
Constitution of India, 1950 — Article 16(4), 341(1), 342, 366(24), 366(25)
High Courts14 Jan 1986Dismissed
Agricultural Finance Corpn. Employees'' Association and Others Vs Agricultural Finance Corpn. Ltd. and Others
Bombay High Court · (1994) 3 LLJ 146
High Courts13 Jan 1986
Roche Anglo-french Employees'' Union, Bombay Vs Conciliation Officer, Industrial Disputes Act and another
Bombay High Court · (1985) 51 FLR 244 : (1987) 2 LLJ 169 : (1986) MhLj 308
Industrial Disputes Act, 1947 — Section 33, 33(2), 9A
High Courts13 Jan 1986Allowed
M. Laxminarayan Vs S.P. Singh and Others
Bombay High Court · (1994) 3 LLJ 1004
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(42), 39, 48
High Courts11 Jan 1986
Madhukar Vs State of Maharastra and Others
Bombay High Court · AIR 1986 Bom 436 : (1985) 50 FLR 411
High Courts10 Jan 1986Allowed
Bennett, Coleman and Co. Ltd. Vs State of Maharashtra and Others
Bombay High Court · (1994) 3 LLJ 140
Industrial Disputes Act, 1947 — Section 25O, 25R
High Courts10 Jan 1986Allowed
State of Maharashtra Vs Parshuram Laxman Chalke Parshuram Laxman Chalke Vs State of Maharashtra
Bombay High Court · (1987) 2 BomCR 10
Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 302, 376
High Courts09 Jan 1986Partly Allowed
Swan Mills Ltd. Vs S.V. Kotnis and Others
Bombay High Court · (1986) 52 FLR 292 : (1994) 3 LLJ 135
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts09 Jan 1986Allowed
Shri Kishore B. Dave Vs Dean, J.J. Group of Hospitals and Others
Bombay High Court · (1986) 52 FLR 380 : (1994) 3 LLJ 1001
Industrial Disputes Act, 1947 — Section 25B(1), 25F
High Courts09 Jan 1986
Jayant Vegoils and Chemicals (P) Ltd. and others Vs Union of India and others
Bombay High Court · (1986) 7 ECC 195 : (1987) 30 ELT 134
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 11, 111
High Courts09 Jan 1986
Kondiba Kamble Vs State of Maharashtra
Bombay High Court · (1986) 2 BomCR 241
Penal Code, 1860 (IPC) — Section 300, 304
High Courts09 Jan 1986Allowed
Yeshwantrao Martandrao Mukane since deceased through his legal representatives and Another Vs Khushal K. Bhatia
Bombay High Court · (1986) 1 BomCR 533
Specific Relief Act, 1963 — Section 14, 36, 37, 38, 41Transfer of Property Act, 1882 — Section 53(A)
High Courts09 Jan 1986
Bhagirathibai Sonu Jadhav and Another Vs G. Ratinath Nageshkar
Bombay High Court · (1987) 1 ACC 124
High Courts09 Jan 1986Dismissed
Associated Aluminium Industries Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (1986) 88 BOMLR 112 : (1989) 20 ECR 33 : (1986) MhLj 272
Central Excises and Salt Act, 1944 — Section 11, 11A
High Courts09 Jan 1986
Lingeshvaran Durgaiya Gaud Vs The State of Maharashtra and Others
Bombay High Court · (1987) 1 ACC 146