High Courts26 Jul 1985
Abdul Wahed Vs Abdul Saleem Bhojani and Another
Bombay High Court · (1986) 1 BomCR 511
Evidence Act, 1872 — Section 135Penal Code, 1860 (IPC) — Section 363, 366
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,816 of 3,665
High Courts26 Jul 1985Dismissed
Shantinath Baburao Chaugule Vs Union of India (UOI) and Others
Bombay High Court · (1986) 2 BomCR 299
Criminal Procedure Code, 1973 (CrPC) — Section 251, 395(2)
High Courts26 Jul 1985
Sudhakar Bhagwan Kambli Vs State of Maharashtra
Bombay High Court · (1986) 1 BomCR 192
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300
High Courts26 Jul 1985
Mohammed Sharif Vs Raisa Begum and Another
Bombay High Court · (1986) 2 BomCR 276 : (1986) MhLj 1041
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts26 Jul 1985Allowed
Gulam Mohd. Gulam Mustafa Salod Vs Union of India (UOI) and Others
Bombay High Court · (1985) 51 FLR 318 : (1994) 3 LLJ 810
Constitution of India, 1950 — Article 141, 144Industrial Disputes Act, 1947 — Section 2, 25F
High Courts25 Jul 1985
Kokilabai Mahajan Vs Gangadhar Mahajan and Another
Bombay High Court · (1986) 2 BomCR 289
Criminal Procedure Code, 1973 (CrPC) — Section 397, 402
High Courts25 Jul 1985Dismissed
Prakash Cotton Mills Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1990) 28 ECR 83
Imports and Exports (Control) Act, 1947 — Section 3, 4A
High Courts24 Jul 1985
Arun Kautik Pawar Vs Sau Laxmi Arun Pawar Prabhu Premlata Gurpur Vs Prabhu Subraya Gurpur
Bombay High Court · (1985) 2 BomCR 619 : (1985) 87 BOMLR 670 : (1985) MhLj 743
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 15, 21Limitation Act, 1963 — Article 123, 29(3), 5
High Courts23 Jul 1985Allowed
Municipal Corporation Vs Shankar Jadhav and Another
Bombay High Court · (1986) 2 BomCR 38
Criminal Procedure Code, 1973 (CrPC) — Section 468Maharashtra Regional and Town Planning Act, 1966 — Section 142, 152, 43, 52, 53
High Courts23 Jul 1985Dismissed
Uklya and Another Vs State of Maharashtra
Bombay High Court · (1986) 2 BomCR 431
Evidence Act, 1872 — Section 114, 24, 27, 3
High Courts22 Jul 1985
Vidarbha Nagarpalika Parishad and Others etc. Vs State of Maharashtra and Others etc.
Bombay High Court · AIR 1986 Bom 147 : (1985) 2 BomCR 724 : (1995) 87 BOMLR 492 : (1985) MhLj 887
Constitution of India, 1950 — Article 14, 226Maharashtra Municipalities Act, 1965 — Section 40(1), 40(3), 40A, 51
High Courts22 Jul 1985Partly Allowed
Sumeshchandra Kailashchandra and Co. and Others Vs State of Maharashtra and Another
Bombay High Court · (1986) 1 BomCR 103
Land Acquisition Act, 1894 — Section 18, 30
High Courts22 Jul 1985
S.C. Roy and others Vs Kantilal Nanchand and Co. and others
Bombay High Court · (1989) 41 ELT 191
Customs Act, 1962 — Section 11, 11, 11H
High Courts22 Jul 1985Allowed
P.R. Shendulekar Vs Settlement Commissioner and Director of Land Records
Bombay High Court · (1985) 87 BOMLR 683
Constitution of India, 1950 — Article 226, 311
High Courts19 Jul 1985
Association of Engineering Workers Vs Indian Hume Pipe Company Ltd. and others
Bombay High Court · (1985) 2 BomCR 699 : (1985) 51 FLR 237 : (1986) 1 LLJ 450 : (1986) MhLj 34
Industrial Disputes Act, 1947 — Section 10, 10(2A), 15, 17(1), 2
High Courts19 Jul 1985Dismissed
Maharashtra State Road Transport Corporation Vs Maharashtra Motor Kamgar Federation and Another Maharashtra State Road Transport Corporation and Others Vs Provincial Rashtriya Motor Kamgar Union
Bombay High Court · (1986) 1 BomCR 126 : (1985) MhLj 802
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts19 Jul 1985
Jethmal Kapurchand Kothari Vs Union of India and others
Bombay High Court · (1985) 87 BOMLR 525
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1), 8, 9
High Courts18 Jul 1985
R.N. Lotlikar and Another Vs Kashinath Ghanashyam Sinai Kakodkar and Others
Bombay High Court · (1986) 3 BomCR 367
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 32, 32(1), 32(3), 32(4)Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 7
High Courts17 Jul 1985Allowed
Bombay Gas Company Employees Union Vs The Bombay Gas Public Ltd. and Another
Bombay High Court · (1994) 3 LLJ 805
Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)
High Courts16 Jul 1985
Union of India Vs Maria Olivia Carvalho and Others
Bombay High Court · AIR 1986 Bom 1
Land Acquisition (Amendment) Act, 1984 — Section 30(2)Land Acquisition Act, 1894 — Section 23