COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,804 of 3,665

High Courts11 Dec 1985

Dina Dara Sukhia Vs Vijay Dattatraya Kanhere and Others

Bombay High Court · (1986) 2 BomCR 332

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(3)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4A, 11Constitution of India, 1950 — Article 226, 227

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High Courts10 Dec 1985

Indian Hume Pipe Company Ltd. and another Vs Union of India and others

Bombay High Court · (1986) 9 ECC 14 : (1989) 20 ECR 460 : (1986) 26 ELT 685

Central Excise Rules, 1944 — Rule 8(1)

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High Courts10 Dec 1985Allowed

Sharifunnisa and Others Vs Basappa Ramchandra Date and Others

Bombay High Court · (1985) 12 BOM CK 0024

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High Courts10 Dec 1985

Starlite Corporation, Bombay Vs Union of India

Bombay High Court · (1989) 20 ECR 380 : (1989) 39 ELT 538

Central Excise Rules, 1944 — Rule 8Constitution of India, 1950 — Article 226

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High Courts09 Dec 1985

Bhagwan Pandurang Patil Vs Special Land Acquisition Officer, Malkapur

Bombay High Court · (1986) MhLj 181

Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18, 18(1), 53, 8

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High Courts06 Dec 1985Dismissed

Harshad Ratilal Shah Vs Ishardas Sudarshanlal

Bombay High Court · (1985) 87 BOMLR 662 : (1986) MhLj 325

Married Womens Property Act, 1874 — Section 1

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High Courts06 Dec 1985

In Re: Shree Laxmi Traders Limited and In Re: Ex Parte Bhagwati Dye-chem Industries

Bombay High Court · (1987) 62 CompCas 49

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High Courts05 Dec 1985

Razia Patel Vs State of Maharashtra and Others

Bombay High Court · (1986) 2 BomCR 642

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144

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High Courts05 Dec 1985

Ramesh Ganpat Ghanekar Vs R.D. Tyagi and another

Bombay High Court · (1987) 2 BomCR 537 : (1985) 87 BOMLR 667

Constitution of India, 1950 — Article 226

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High Courts04 Dec 1985Dismissed

Hindustani Prachar Sabha and Others Vs Dr. (Miss) Roma Sengupta and Another

Bombay High Court · (1986) 52 FLR 312 : (1994) 3 LLJ 34

Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

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High Courts04 Dec 1985Dismissed

Hukumsingh Puranlal Siriah Vs The State of Maharashtra

Bombay High Court · (1986) MhLj 18

Constitution of India, 1950 — Article 14

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High Courts04 Dec 1985

Abdul Rehman Vs Union of India and others

Bombay High Court · (1985) 12 BOM CK 0007

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)

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High Courts03 Dec 1985

Smt. Subhada Kusumkar Sabnis Vs Union of India and others

Bombay High Court · (1985) 12 BOM CK 0031

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1), 9, 9(1)

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High Courts03 Dec 1985

Raghunath Eknath Hivale Vs Shardabai Karbhari Kale and Others etc.

Bombay High Court · AIR 1986 Bom 386 : (1986) 1 BomCR 474 : (1985) 87 BOMLR 657 : (1986) MhLj 170

Central Motor Vehicles Rules, 1989 — Rule 118Motor Vehicles Act, 1939 — Section 96

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High Courts03 Dec 1985Allowed

Ramchandra Ambaji Gite Vs Madhukar Vinayak Limaye and Another

Bombay High Court · (1988) 4 BomCR 362

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts03 Dec 1985

Jawahar Banode Vs Somajibhai Patel

Bombay High Court · (1986) 2 BomCR 447 : (1986) MhLj 480

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts03 Dec 1985

Hari Singh Verma Vs Union of India and others

Bombay High Court · (1986) 52 FLR 561 : (1987) 1 LLJ 368

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High Courts03 Dec 1985

Raghunath Eknath Hivale Vs Shardabai Karbhari Kale and others

Bombay High Court · (1986) ACJ 460 : (1987) 62 CompCas 755 : (1986) MhLj 170

Central Motor Vehicles Rules, 1989 — Rule 118Motor Vehicles Act, 1939 — Section 96(2)

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High Courts03 Dec 1985

Raghunath Eknath Hivale Vs Shardabai Karbhari Kale and Others

Bombay High Court · (1987) 1 ACC 253

Motor Vehicles Act, 1939 — Section 96

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High Courts02 Dec 1985Allowed

Prabhakar Pandurang Sanzgiri Vs State of Maharashtra

Bombay High Court · (1986) 1 BomCR 272

Criminal Procedure Code, 1973 (CrPC) — Section 155(2)Penal Code, 1860 (IPC) — Section 114, 506

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