COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,809 of 3,665

High Courts10 Oct 1985Dismissed

Gerald Joseph Saldanha and Others Vs State of Maharashtra and Others and Bombay Municipal Corporation and Others

Bombay High Court · (1986) 1 BomCR 491

Bombay High Court (Original Side) Rules, 1980 — Rule 871, 871(1), 988Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, 141Constitution of India, 1950 — Article 136, 226

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High Courts09 Oct 1985

Mohammed Yusuf Vs Union of India and others

Bombay High Court · (1986) 1 BomCR 187 : (1989) 24 ECC 23 : (1989) 24 ECR 718 : (1989) 40 ELT 14

Customs Act, 1962 — Section 11, 111, 135

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High Courts09 Oct 1985

Commissioner of Income Tax Vs O.P. Monga

Bombay High Court · (1986) 51 CTR 22 : (1986) 162 ITR 224 : (1986) 24 TAXMAN 56

Income Tax Act, 1961 — Section 32

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High Courts09 Oct 1985

International Airports Authority Vs P.K. Srivastava

Bombay High Court · (1986) 1 BomCR 335 : (1986) 52 FLR 91 : (1987) 1 LLJ 242 : (1986) MhLj 491

Industrial Disputes Act, 1947 — Section 10, 2, 2A

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High Courts09 Oct 1985

Murlidhar Chintaman Waghmare Vs Smt. Pratibha Murlidhar Waghmare and another

Bombay High Court · (1986) 1 BomCR 358 : (1985) 87 BOMLR 561 : (1985) MhLj 958

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2)

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High Courts09 Oct 1985Dismissed

Vasant Narayan Pihulkar Vs Sumanbai Laxman Mairal and others

Bombay High Court · (1987) MhLj 202

Constitution of India, 1950 — Article 14States Reorganisation Act, 1956 — Section 119Transfer of Property Act, 1882 — Section 106

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High Courts08 Oct 1985Allowed

Jayawantibai Namdeo Sonawale and Others Vs Vilas Dnyanu Salunkhe and Others

Bombay High Court · (1986) 1 BomCR 456 : (1986) MhLj 1052

Hindu Succession Act, 1956 — Section 14

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High Courts08 Oct 1985

Commissioner of Income Tax Vs Alimchand Topandas

Bombay High Court · (1986) 50 CTR 207 : (1987) 163 ITR 511

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84

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High Courts07 Oct 1985Dismissed

Watsalbai Parate and Another Vs Shripat Parasram Gaikwad

Bombay High Court · (1987) 1 BomCR 105

Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 17

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High Courts07 Oct 1985

Commissioner of Income Tax Vs Yorkshire Insurance Co. Ltd.

Bombay High Court · (1986) 162 ITR 565

Income Tax Act, 1961 — Section 30, 31, 32, 33

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High Courts07 Oct 1985

Commissioner of Income Tax Vs Borosil Glass Works Ltd.

Bombay High Court · (1986) 51 CTR 18 : (1986) 161 ITR 286 : (1986) 24 TAXMAN 92

Income Tax Act, 1961 — Section 10, 10(6), 241, 244(1A), 244(2)

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High Courts07 Oct 1985

Commissioner of Income Tax Vs Tata Engineering and Locomotive Co. Ltd.

Bombay High Court · (1986) 51 CTR 365

Income Tax Act, 1961 — Section 256(1)

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High Courts05 Oct 1985Allowed

Smt. Ishwari U. Advani Vs Employees'' State Insurance Corporation and Others

Bombay High Court · (1985) 51 FLR 569 : (1994) 3 LLJ 126

Constitution of India, 1950 — Article 14, 16, 226

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High Courts05 Oct 1985Allowed

Fashion Production Mazdoor Sabha Vs Smt. Smita Prabhakar Dalvi and Others

Bombay High Court · (1985) 51 FLR 542 : (1994) 3 LLJ 814 : (1985) MhLj 819

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 12, 13

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High Courts04 Oct 1985Allowed

Tantrik Shikshan Karmachari Gruha Nirman Sahakari Sanstha Vs Shankar Kamble and Others

Bombay High Court · (1986) 2 BomCR 504

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 5, 6, 6(4)

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High Courts04 Oct 1985Dismissed

Ganpat Nana Loke Vs The Ahmedabad Jupiter Spg. and Mfg. Co. Ltd. and Others

Bombay High Court · (1986) 52 FLR 282 : (1995) 3 LLJ 486

Bombay Industrial Relations Act, 1946 — Section 78Constitution of India, 1950 — Article 226, 227

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High Courts04 Oct 1985

B.G. Shah Vs Commissioner of Income Tax

Bombay High Court · (1986) 52 CTR 313 : (1986) 162 ITR 23

Income Tax Act, 1961 — Section 4

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High Courts04 Oct 1985

Baijnath Brijmohan and Sons P. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1986) 52 CTR 266 : (1986) 161 ITR 234

Income Tax Act, 1961 — Section 14, 28

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High Courts03 Oct 1985

Venkatraman Sambamurthy Vs Union of India and another

Bombay High Court · (1986) 2 LLJ 62

Khadi and Village Industries Commission Employees (Conduct, Discipline and Appeal) Regulations, 1961 — Regulation 26(4), 26(5), 3(1)

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High Courts03 Oct 1985

Pandurang Chimaji Agale and Another Vs New India Life Insurance Company and Others

Bombay High Court · (1986) 2 ACC 75

Motor Vehicles Act, 1939 — Section 110A

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