High Courts22 Aug 1985Allowed
Shahnaz Bano (Smt.) Vs Babbu Khan Pathan and Another
Bombay High Court · (1985) 2 BomCR 765 : (1985) MhLj 853
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3), 397
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,814 of 3,665
High Courts22 Aug 1985
L.M. D''Costa Vs Water Pinto and Others
Bombay High Court · (1986) 2 BomCR 403
Penal Code, 1860 (IPC) — Section 406
High Courts22 Aug 1985
Fali F. Poncha Vs State of Maharashtra and Others
Bombay High Court · (1985) MhLj 830
Constitution of India, 1950 — Article 299
High Courts20 Aug 1985Allowed
P. Ripalkumar and Co. Vs Union of India (UOI) and Others
Bombay High Court · (1992) 38 ECR 625
High Courts19 Aug 1985
In Re: Investment Corporation of India Ltd.
Bombay High Court · (1987) 61 CompCas 92
Companies Act, 1956 — Section 101, 390, 391, 393
High Courts16 Aug 1985
Vivek Ishwar Hebbar Vs Dean, Goa Medical College, Panaji, Goa and Others
Bombay High Court · AIR 1987 Bom 72 : (1986) MhLj 132
Constitution of India, 1950 — Article 14, 226
High Courts16 Aug 1985
Kalpita Enclave Co-operative Housing Society Ltd. and Others Vs Kiran Builders Pvt. Ltd. Ishwar Chinga Shetty and Another Vs Jivanji Bhulabhai Patel by his heirs and Others Dharshan Singh Velkhu and Others Vs Sardar Saudagar Singh Bhala Singh and Others
Bombay High Court · (1987) 1 BomCR 355 : (1986) 88 BOMLR 100 : (1986) MhLj 110
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 7, 7(1), 7(2)
High Courts16 Aug 1985
Suhas Yeshwant Sawant Vs Assistant Commissioner of Police and Others
Bombay High Court · (1986) 2 BomCR 303
Constitution of India, 1950 — Article 226
High Courts14 Aug 1985
Bata India Ltd. Vs Additional District Magistrate, Nagpur and Others
Bombay High Court · AIR 1986 Bom 259 : (1986) 1 BomCR 590 : (1986) MhLj 66
Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 2
High Courts14 Aug 1985
Arun H. Bakle Vs Union of India and Others
Bombay High Court · AIR 1986 Bom 230
Indian Medical Council Act, 1956 — Section 13(3), 15, 15(1), 33
High Courts14 Aug 1985
Kumar Mohamed Rafique (since deceased) by his heirs Vs Municipal Corporation of Greater Bombay
Bombay High Court · (1986) 2 ACC 42 : (1986) ACJ 55
Motor Vehicles Act, 1939 — Section 110A(1)(b)
High Courts12 Aug 1985Dismissed
Narayan Deshmukh Vs State of Maharashtra and Another
Bombay High Court · (1987) 1 BomCR 73
Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11, 11(1), 12, 12(1)Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2(1), 3
High Courts12 Aug 1985Dismissed
Janrao Ganpatrao Ohe and others Vs Bhimrao Madhavrao Aware
Bombay High Court · (1986) MhLj 516
Limitation Act, 1963 — Section 5
High Courts12 Aug 1985
State of Maharashtra Vs Kaluram Janardhan Barne
Bombay High Court · (1986) 2 BomCR 49
Criminal Procedure Code, 1973 (CrPC) — Section 209Penal Code, 1860 (IPC) — Section 209, 304, 325
High Courts09 Aug 1985Dismissed
Shivaji Raghunath Gaikwad Vs Jijabai Shivaji Gaikwad and Another
Bombay High Court · (1985) 2 BomCR 394
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3)
High Courts09 Aug 1985Dismissed
Guruprasad and etc. Vs Additional District Magistrate and Others
Bombay High Court · AIR 1986 Bom 288
Constitution of India, 1950 — Article 226, 227
High Courts08 Aug 1985Allowed
Arjandas Takandas Kataria Vs Assistant Collector of Customs
Bombay High Court · (1990) 48 ELT 242
Customs Act, 1962 — Section 28, 28(1)
High Courts08 Aug 1985
Ghelabhai Vs State of Maharashtra
Bombay High Court · (1985) 2 BomCR 508
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts07 Aug 1985
Sheshrao and etc. Vs Sonchand
Bombay High Court · AIR 1986 Bom 54 : (1985) 2 BomCR 582
Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 2Constitution of India, 1950 — Article 14
High Courts07 Aug 1985
Shaukat Mohd. Shikalgar Vs State of Maharashtra
Bombay High Court · (1986) 1 BomCR 436
Criminal Procedure Code, 1973 (CrPC) — Section 397Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 380, 457