High Courts19 Jun 1985
Prabhakar and Another etc. Vs State of Maharashtra and Others
Bombay High Court · AIR 1986 Bom 64
Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 2Constitution of India, 1950 — Article 14
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,819 of 3,665
High Courts19 Jun 1985
Prabhakar Tanbaji Rokde and another Vs State of Maharashtra and others
Bombay High Court · (1985) MhLj 548
Constitution of India, 1950 — Article 14, 226States Reorganisation Act, 1956 — Section 119
High Courts18 Jun 1985
Nishit M. Prabhu Verlekar Vs Chandranath Vinayak Dhume and Others
Bombay High Court · AIR 1986 Bom 46
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts17 Jun 1985Dismissed
Basavanappa Vs Abdul Sattar and Another
Bombay High Court · (1986) 2 BomCR 202
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts14 Jun 1985Dismissed
Bombay Electric Supply and Transport Undertaking and Another Vs BEST Kamgar Union and Others
Bombay High Court · (1986) 1 BomCR 440 : (1986) 52 FLR 39
Bombay Industrial Relations Act, 1946 — Section 23, 27A, 3(38), 30, 35Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 22(2)
High Courts14 Jun 1985Dismissed
Ashish Sharma Vs Maharashtra Secondary and Higher Secondary Educational Board and Another
Bombay High Court · (1986) 2 BomCR 82 : (1985) MhLj 826
Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 44(1)
High Courts13 Jun 1985Allowed
Shaikh Abdul Vs State of Maharashtra
Bombay High Court · (1986) 2 BomCR 675
Evidence Act, 1872 — Section 102Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 19, 20
High Courts12 Jun 1985
Mangal Vithal Koyale Vs Gopalrao Bhimrao Koyale and Others
Bombay High Court · (1986) 2 BomCR 639
Criminal Procedure Code, 1973 (CrPC) — Section 65
High Courts12 Jun 1985
Mansingh Vs Sudhir Ganpatrao Girdhari and Others Mansingh Vs Sushila Girdhari and Others
Bombay High Court · (1986) 1 ACC 191 : (1986) ACJ 828 : (1985) 2 BomCR 771 : (1985) MhLj 659
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 294, 294(2), 310Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts12 Jun 1985
Mansingh Vs Sudhir Ganpatrao Girdhari and Others and Sushila and Others
Bombay High Court · (1986) 1 ACC 191
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts11 Jun 1985
Nagraj Pukhraj Sheth Vs Tahsildar, Uran Dist., Raigad and Others
Bombay High Court · AIR 1986 Bom 132 : (1985) 2 BomCR 717 : (1985) 87 BOMLR 309 : (1985) MhLj 576
Maharashtra Municipalities Act, 1965 — Section 51(6), 63, 65
High Courts11 Jun 1985Dismissed
Baikrao Nayasnsingh Rajput Vs Bandu Ana Bhill and Others
Bombay High Court · (1987) 2 BomCR 261 : (1985) 87 BOMLR 342 : (1985) MhLj 525
Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2(1), 3, 3(1), 4
High Courts10 Jun 1985Dismissed
Prabhakar Mangulkar Vs Suresh Takalkar
Bombay High Court · (1985) 2 BomCR 293 : (1986) MhLj 101
High Courts10 Jun 1985
Narayan Ramachandra Katkar and Others Vs Arjun Bhimrao Gore and Others
Bombay High Court · AIR 1985 Bom 122 : (1985) 2 BomCR 247 : (1985) 87 BOMLR 680
Limitation Act, 1963 — Section 7
High Courts10 Jun 1985
Gannon Dunkerley and Co. Ltd. and another Vs Central Board of Direct Taxes and others
Bombay High Court · (1986) 53 CTR 1 : (1986) 159 ITR 162 : (1986) 24 TAXMAN 460
Income Tax Act, 1961 — Section 80
High Courts03 Jun 1985
Union of India and another Vs Arvind N. Mafatlal, Trustee of Seth Hemantbhagubhai Trust and another
Bombay High Court · (1986) 3 BomCR 50 : (1985) 87 BOMLR 305 : (1986) 51 CTR 362 : (1986) 160 ITR 420
Estate Duty Act, 1953 — Section 59Income Tax Act, 1961 — Section 147
High Courts22 May 1985
Gopal Govind Chogale Vs Assistant Collector of Central Excise and Another
Bombay High Court · (1985) 2 BomCR 499
Criminal Procedure Code, 1973 (CrPC) — Section 246(1)Customs Act, 1962 — Section 138B(1)Evidence Act, 1872 — Section 30
High Courts20 May 1985
Shree Krishna Woollen Mills Pvt. Ltd. Vs Union of India
Bombay High Court · (1992) 43 ECR 339 : (1990) 47 ELT 320
High Courts20 May 1985
Jaspalsingh Jagatsingh Vig Vs J. F. Rebeiro, Commissioner of Police and others
Bombay High Court · (1985) MhLj 927
National Security Act, 1980 — Section 17, 2, 2(a), 2(b), 3Penal Code, 1860 (IPC) — Section 341, 353
High Courts03 May 1985
Chandrakant Chintaman Bhise and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 1986 Bom 198
Bombay District Municipal Act, 1901 — Section 179Bombay Primary Education Act, 1947 — Section 4(10), 4(8)Bombay Provincial Municipal Corporations Act, 1949 — Section 452