High Courts08 Jan 1986
Bombay Wires Healds Manufacturing Company, Bombay Vs Employees State Insurance Corporation
Bombay High Court · (1986) 3 BomCR 18 : (1986) 2 LLJ 121 : (1986) MhLj 283
Employees State Insurance Act, 1948 — Section 2(9)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,803 of 3,665
High Courts08 Jan 1986
Ahmed Comerbhoy Mills Vs Union of India and another
Bombay High Court · (1986) 7 ECC 190 : (1986) 25 ELT 513
High Courts08 Jan 1986
Ranbir Rajkapoor Vs S.S. Bhonsale, Tax Recovery Officer and others
Bombay High Court · (1986) 52 CTR 388 : (1986) 162 ITR 153 : (1986) 26 TAXMAN 290
Income Tax Act, 1961 — Section 60, 61
High Courts07 Jan 1986Dismissed
Janata Janardan Shikshan Sanstha and Another Vs Vasant P. Satpute (Dr.)
Bombay High Court · (1986) 2 BomCR 131 : (1986) MhLj 260
Civil Procedure Code, 1908 (CPC) — Section 100Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 12, 16(1), 16(2), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28(2), 28(4)
High Courts07 Jan 1986
Bombay Tyres International Ltd. Vs Union of India
Bombay High Court · (1989) 21 ECR 43 : (1989) 39 ELT 544
Central Excises and Salt Act, 1944 — Section 4(4)
High Courts06 Jan 1986Allowed
D. Thangavel Vs Jaswantrai P. Mathurla and another
Bombay High Court · (1986) MhLj 432
Criminal Procedure Code, 1973 (CrPC) — Section 294, 360(1)Penal Code, 1860 (IPC) — Section 34, 420
High Courts06 Jan 1986Allowed
Jagannath Bhau Deokate Vs State of Maharashtra
Bombay High Court · (1986) 2 BomCR 422
Penal Code, 1860 (IPC) — Section 376
High Courts06 Jan 1986Dismissed
State of Maharashtra Vs Ravindranath Arjunsingh and Others
Bombay High Court · (1986) 2 BomCR 464
Penal Code, 1860 (IPC) — Section 375
High Courts24 Dec 1985Dismissed
Dinkar Rajaram Pole Vs Ramrao Nandanwankar
Bombay High Court · (1986) MhLj 691
Penal Code, 1860 (IPC) — Section 161, 409
High Courts23 Dec 1985
Prabhakar Dattatraya Gune and Others Vs Union of India (UOI) and Others
Bombay High Court · (1986) 2 BomCR 30
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts23 Dec 1985
Forwarding P. Ltd. and another Vs Trustees, Port of Vizagapatnam and another. Winston Gregory Vaz Vs Trustees, Port of Vizagapatnam and others
Bombay High Court · (1987) 61 CompCas 513
Companies Act, 1956 — Section 446Major Port Trusts Act, 1963 — Section 64
High Courts19 Dec 1985Allowed
Jal R. Kavarana and another Vs State of Maharashtra and others
Bombay High Court · (1986) MhLj 175
Bombay Land Requisition Act, 1948 — Section 6(4)(a)Land Acquisition Act, 1894 — Section 49(1)
High Courts19 Dec 1985
Kirana Grains and Edible Oils, Wholesale and Retail Merchants Association Vs State of Maharashtra and Another
Bombay High Court · (1986) 2 BomCR 499
Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 32Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 31
High Courts18 Dec 1985
Union of India and another Vs Ajay Cotton Limited and another
Bombay High Court · (1988) 19 ECR 419 : (1986) 26 ELT 549
High Courts18 Dec 1985Dismissed
Corporation of City of Nagpur Vs Prakash Kaur Ratansingh Notey and another
Bombay High Court · (1986) MhLj 860
Prevention of Food Adulteration Act, 1954 — Section 13(2), 14, 14A, 16, 16(l)(a)(i)
High Courts18 Dec 1985
Pradeep Bhupatrai Vasa Vs Bombay Builders Pvt. Ltd. and Others
Bombay High Court · (1987) 1 BomCR 327
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 13, 14, 3, 4, 5Penal Code, 1860 (IPC) — Section 34, 406, 409, 420
High Courts18 Dec 1985Dismissed
T.C. Kanabar and Another Vs Assistant Collector of Customs, Preventive (Prosecution Cell) and Another
Bombay High Court · (1986) 10 ECC 308
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 236, 273, 403, 408Customs Act, 1962 — Section 135, 138A
High Courts18 Dec 1985Allowed
Chandrakant Ganpatrao Deshkar Vs Ramchandra Pralhad Bhakre
Bombay High Court · (1986) MhLj 299
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts16 Dec 1985
Ambabai Manjunath Amin Vs P.L. Majumdar Presiding Officer First Labour Court, Thane and others
Bombay High Court · (1987) 1 LLJ 36
Industrial Disputes Act, 1947 — Section 10, 10(8), 12, 2A, 33C(2)
High Courts12 Dec 1985
Bharatiya Shikshan Prasarak Sanstha and Another Vs Pralhad Apparao Mane and Another
Bombay High Court · (1986) 1 BomCR 529
Industrial Disputes Act, 1947 — Section 10Marathwada University Act, 1974 — Section 42E