High Courts03 May 1985
Sangeeta Prints Vs Hemal Prints and Others
Bombay High Court · AIR 1986 Bom 423 : (1986) 2 BomCR 519
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, 151Presidency Small Cause Courts Act, 1882 — Section 41, 43
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,820 of 3,665
High Courts02 May 1985
Osman Shaikh Vs Bismillabi and Another Bismillabi Vs Osman Shaikh
Bombay High Court · (1986) 1 BomCR 549
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts02 May 1985Dismissed
State of Maharashta Vs Baban Linganna Gavli
Bombay High Court · (1985) MhLj 696
Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 16(1)(a)(i), 16A, 7(i)(2)
High Courts30 Apr 1985
Mrs. Amina Mohammedali Khoja Vs Mohammedali Ramjanali Khoja and Another
Bombay High Court · (1985) CriLJ 1909
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10
High Courts30 Apr 1985
Mrs. Amina Mohammedali, Khoja Vs Mohammedali Ramjanali Khoja and another
Bombay High Court · (1985) 2 BomCR 267 : (1985) 87 BOMLR 274 : (1985) MhLj 988
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts26 Apr 1985
Baburao Shankarrao Wadikar and Others Vs State of Maharashtra and Others
Bombay High Court · (1985) 2 BomCR 655
Constitution of India, 1950 — Article 226Maharashtra Municipalities Act, 1965 — Section 21Maharashtra Municipalities Election Rules, 1966 — Rule 4, 4A
High Courts26 Apr 1985Allowed
Bombay Paints and Allied Products Ltd. Vs Union of India (UOI) and V.S. Raje, Assistant Collector of Customs, (Refund Deptt.) and Another
Bombay High Court · (1989) 20 ECR 513
Customs Tariff Act, 1975 — Item 28.01
High Courts26 Apr 1985
Maosi Nainsi Jain and Others Vs State of Maharashtra
Bombay High Court · (1985) CriLJ 1818 : (1985) MhLj 469
Criminal Procedure Code, 1973 (CrPC) — Section 337Penal Code, 1860 (IPC) — Section 420, 467
High Courts26 Apr 1985
Maosi Nainsi Jain and others Vs State of Maharashtra
Bombay High Court · (1985) CriLJ 1818 : (1985) MhLj 469
Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 306(1), 397(2)Penal Code, 1860 (IPC) — Section 120, 420, 467, 468, 471
High Courts26 Apr 1985Dismissed
Premier Synthetics Processor Ltd. and another Vs Roshan F. Chinoy and another
Bombay High Court · (1986) MhLj 49
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1), 13A1, 13A2, 3Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14
High Courts26 Apr 1985
Abdul Aziz Vs Syed Zulfikar Husan
Bombay High Court · AIR 1986 Bom 220 : (1985) 2 BomCR 576 : (1985) MhLj 655
Bombay Tenancy and Agricultural Lands (Vidarbha Region) (Amendment) Act, 1961 — Section 128, 128Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 2(32)
High Courts24 Apr 1985
Dattatraya Bapurao Bhalerao Vs State of Maharashtra and Another
Bombay High Court · AIR 1986 Bom 295 : (1986) 2 BomCR 156 : (1985) MhLj 850
High Courts24 Apr 1985
Santosh Pundlik Madankar Vs Ramdas Mahadeorao Waghe
Bombay High Court · (1985) MhLj 973
Bombay Stamp Act, 1958 — Section 2(n)Stamp Act, 1899 — Section 2(16)
High Courts24 Apr 1985Dismissed
Sudhakar Govindrao Deshpande Vs State of Maharashtra and Others
Bombay High Court · (1986) 1 BomCR 594 : (1985) MhLj 680
Bombay Judicial Services Recruitment Rules, 1956 — Rule 5(2)Constitution of India, 1950 — Article 233(2), 234, 309
High Courts24 Apr 1985Allowed
Municipal Corporation of Greater Bombay and Another Vs Thakurdevi Shriniwas Khemraj (Smt.) and Another
Bombay High Court · (1986) 1 BomCR 40 : (1985) MhLj 581
Bombay Municipal Corporation Act, 1888 — Section 491, 503, 503(1)Limitation Act, 1963 — Article 137
High Courts24 Apr 1985
S.S. Miranda Ltd. Vs Union of India
Bombay High Court · (1990) 47 ELT 553
Central Excises and Salt Act, 1944 — Section 11B, 4Constitution of India, 1950 — Article 226
High Courts24 Apr 1985
Jayantilal A. Shah Vs K.N. Anantharam Aiyar, Commissioner of Income Tax and others
Bombay High Court · (1985) 46 CTR 189 : (1985) 156 ITR 448 : (1985) 23 TAXMAN 14
Income Tax Act, 1961 — Section 2(14), 264
High Courts24 Apr 1985
Shahaji Vishnu Lokhande Vs M.P. Mirgali
Bombay High Court · (1986) 88 BOMLR 114
Constitution of India, 1950 — Article 14, 141, 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 149, 151
High Courts24 Apr 1985Dismissed
S.S. Miranda Limited and Another Vs Union of Inida (UOI), M.C. Thakur, ACCE and Another
Bombay High Court · (1992) 41 ECR 373
Central Excises and Salt Act, 1944 — Section 11B, 4(d)(ii)
High Courts23 Apr 1985Allowed
Karunabai Chavan and Abdul Latif Abdul Gafoor Vs State of Maharashtra
Bombay High Court · (1985) 2 BomCR 154
Evidence Act, 1872 — Section 3, 5, 6, 7, 8