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Bombay High Court judgments

73,288 judgments · page 2,805 of 3,665

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High Courts30 Nov 1985

Nag. Vidarbha Chamber of Commerce and Another and Akhil Bharatiya Grahak Panchayat and Another Vs Administrator and Others

Bombay High Court · (1986) 2 BomCR 398

City of Nagpur Corporation Act, 1948 — Section 114(1), 114(3), 115
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High Courts30 Nov 1985

Pratap Jeevanlal Jadhav Vs State of Maharashtra and others

Bombay High Court · (1985) 11 BOM CK 0011

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(2)
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High Courts30 Nov 1985Dismissed

B.D. Dakhane and Others Vs Corporation of City of Nagpur

Bombay High Court · (1986) 2 BomCR 92

Assessment, Collection and Refund of the Cess (Octroi Duty) etc. (Amendment) Rules, 1984 — Rule 10City of Nagpur Corporation Act, 1948 — Section 114, 115
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High Courts30 Nov 1985

Jetha Drum Containers Pvt. Ltd. Vs S.R. Chanawala and Others and Sultanali Meherally Ratansi and Another

Bombay High Court · (1986) 2 BomCR 139

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33C(2)
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High Courts27 Nov 1985

Veronica Caitaninho D''Souza (Smt.) Vs Union of India (UOI) and Others

Bombay High Court · (1986) 2 BomCR 52

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 9(1)Constitution of India, 1950 — Article 22
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High Courts26 Nov 1985Dismissed

Municipal Council Vs Shantabai Bais (Smt.)

Bombay High Court · (1986) 2 BomCR 419

Industrial Disputes Act, 1947 — Section 25, 25G
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High Courts22 Nov 1985

Ignatius Louis Mascaranhas of Bombay Vs Central Bank Executor and Trustees Co. Ltd. and Others

Bombay High Court · (1986) 1 BomCR 377

Trusts Act, 1882 — Section 78
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High Courts21 Nov 1985Allowed

J.N. Baxi and Co. Vs Assistant Collector of Customs and Others

Bombay High Court · (1991) 33 ECR 701

Customs Act, 1962 — Section 116, 124
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High Courts19 Nov 1985

Babasaheb Krishna Karande and Virbhadrayya Sidulingappa Batur Vs State of Maharashtra

Bombay High Court · (1986) 2 BomCR 716

Criminal Procedure Code, 1973 (CrPC) — Section 481Penal Code, 1860 (IPC) — Section 34, 379, 461
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High Courts18 Nov 1985Dismissed

Ramakant Shivgopal Shukla Vs Krishna Kumar Shivgopal Shukla

Bombay High Court · (1986) 1 BomCR 599

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High Courts15 Nov 1985

Sarbhansingh Nukumsingh Keer and Others Vs Hussein Khan Kadarnawaz Khan and Others

Bombay High Court · (1986) 1 BomCR 459 : (1986) MhLj 386

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
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High Courts11 Nov 1985

Rajendra Sadashiv Rasal and Others Vs State of Maharashtra

Bombay High Court · (1987) 2 BomCR 287

Criminal Procedure Code, 1973 (CrPC) — Section 439, 482
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High Courts10 Nov 1985

Soma Daradmare and Others Vs State of Maharashtra and Another

Bombay High Court · (1986) 2 BomCR 109

Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2(1)
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High Courts08 Nov 1985

Sardar Mohan Singh Ahluwalia since deceased through his heir Vs Maitri Park Co-op. Housing Society Ltd. and Another

Bombay High Court · (1986) 2 BomCR 163

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High Courts08 Nov 1985Allowed

Liyakat Ali Khan, President, Municipal Council, Hingoli Vs Minister of State for Urban Development, Govt. of Maharashtra, Bombay and others

Bombay High Court · (1986) MhLj 466

Maharashtra Municipalities Act, 1965 — Section 51(5)
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High Courts08 Nov 1985Allowed

Roshan Porus Mistry Vs State of Maharashtra and Others

Bombay High Court · (1986) 1 BomCR 385 : (1986) MhLj 602

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1)
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High Courts07 Nov 1985Allowed

Shivsingh Jonwal Vs Marathwada University

Bombay High Court · (1986) 2 BomCR 17 : (1986) 88 BOMLR 58

Constitution of India, 1950 — Article 20(2)
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High Courts07 Nov 1985Dismissed

Krishna Khore Sahakari Dudh Utpadak and Purvatha Sangh Ltd. Vs Mohanrao Ganpatrao Shinde and Others

Bombay High Court · (1986) 2 BomCR 87

Constitution of India, 1950 — Article 226
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High Courts07 Nov 1985

Ubaidulla Abdul Aziz Farid Vs Sharafuddin Abdul Fakih and Others

Bombay High Court · (1986) 3 BomCR 207

Penal Code, 1860 (IPC) — Section 405, 415, 420
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High Courts07 Nov 1985

Chandrakant Bhanudas Labde Vs Shobhabai Chandrakant Labde and Another

Bombay High Court · (1986) 3 BomCR 12

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 125
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