High Courts09 Apr 1985
Board of Trustees of the Port of Bombay Vs Ramniklal Hirjee*
Bombay High Court · AIR 1985 Bom 399 : (1985) 87 BOMLR 242 : (1985) MhLj 429
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 151
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,822 of 3,665
High Courts08 Apr 1985Partly Allowed
Nilkanth Sitaram Patil Vs The Dhule Taluka Doodh Utpadak Krishi Purak Udyog Sahakari Sangh Ltd. and Another
Bombay High Court · (1994) 3 LLJ 23
High Courts08 Apr 1985
Gajanan P. Achrekar Vs The State Transport Authority of Goa and Others
Bombay High Court · AIR 1985 Bom 389 : (1985) 87 BOMLR 314 : (1986) MhLj 825
Central Motor Vehicles Rules, 1989 — Rule 4Motor Vehicles Act, 1939 — Section 57(7), 64
High Courts08 Apr 1985
Sarju International, Bombay Vs Union of India
Bombay High Court · (1989) 39 ELT 542
High Courts04 Apr 1985
Pushpaben Narayan Rathod Vs Uttamchand Bhurmal Nahar etc.
Bombay High Court · AIR 1986 Bom 82 : (1985) 2 BomCR 650 : (1985) 87 BOMLR 431 : (1985) MhLj 757
Bombay General Clauses Act, 1904 — Section 3(30)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)Negotiable Instruments Act, 1881 (NI) — Section 23
High Courts04 Apr 1985
Bansilal Jesasingh Vs Union of India and others
Bombay High Court · (1988) ECR 396 : (1988) 36 ELT 52
High Courts04 Apr 1985Dismissed
Harilal Ramji Doshi Vs Manilal Sunderji Doshi
Bombay High Court · (1986) 88 BOMLR 707
High Courts04 Apr 1985
Bharat Barrel and Drum Mfg. Co. Ltd. Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · AIR 1985 Bom 415 : (1985) ILR (Bom) 2144 : (1985) MhLj 535
Electricity Act, 1910 — Section 23, 24, 24(1), 26(6)
High Courts04 Apr 1985
In Re: Kohinoor Mills Co. Ltd. Ex Parte Jay Chemi Colour Industries and Jaysynth Dyechem P. Ltd.
Bombay High Court · (1986) 60 CompCas 55
Companies Act, 1956 — Section 433Textile Undertakings (Taking Over of Management) Act, 1983 — Section 8(1)
High Courts04 Apr 1985
Vinayak Ramchandra Sakhalkar and Vs D. Ramchandran, Commissioner of Police, Thane and others etc.
Bombay High Court · (1985) 2 BomCR 384 : (1985) 87 BOMLR 211 : (1985) MhLj 879
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(2)Constitution of India, 1950 — Article 22(4), 22(5)
High Courts04 Apr 1985Dismissed
Babubhai Nylchand Mehta Vs Union of India (UOI)
Bombay High Court · (1986) 1 BomCR 274 : (1988) ECR 54 : (1986) MhLj 367
Central Excises and Salt Act, 1944 — Section 2
High Courts04 Apr 1985
Vinayak Ramchandra Sakhalkar and Vs D. Ramchandran, Commissioner of Police and Others etc.
Bombay High Court · (1985) CriLJ 1257
National Security Act, 1980 — Section 3(2), 3(5)
High Courts04 Apr 1985Dismissed
Executive Engineer, Electrical Division, Nagpur and another Vs Prakash Devidas Kalasit
Bombay High Court · (1985) MhLj 338
Industrial Disputes Act, 1947 — Section 25F
High Courts02 Apr 1985
Kripashanakar Laxminarayan Trivedi Vs Shioprasad Thanvi
Bombay High Court · AIR 1986 Bom 118 : (1986) 2 BomCR 691 : (1985) MhLj 922
High Courts02 Apr 1985
Ramjibhai Potiyabhai Mahala Vs Sitaram Jivyabhai Gavli
Bombay High Court · (1985) 87 BOMLR 414 : (1986) MhLj 497
Constitution of India, 1950 — Article 102Representation of the People Act, 1951 — Section 100, 36
High Courts01 Apr 1985
Bank of Maharashtra Vs M/S. United Construction Company*
Bombay High Court · AIR 1985 Bom 432 : (1985) ILR (Bom) 1856 : (1985) MhLj 461
Banking Regulation Act, 1949 — Section 20, 35AEvidence Act, 1872 — Section 114
High Courts01 Apr 1985Dismissed
Benisham Mohanlal Khetan Vs Mahadeo Tukaram Borkar
Bombay High Court · (1987) 87 BOMLR 397 : (1985) MhLj 616
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10
High Courts01 Apr 1985
Bank of Maharashtra Vs United Construction Company and others
Bombay High Court · (1986) 60 CompCas 163 : (1985) MhLj 461
High Courts01 Apr 1985
Bombay Paints and Allied Products Ltd. Vs Union of India and others
Bombay High Court · (1985) 21 ELT 663
High Courts01 Apr 1985
Amy Ray Vs Sobita Sur
Bombay High Court · (1986) MhLj 376
Civil Procedure Code, 1908 (CPC) — Section 113, 143Maharashtra Land Revenue Code, 1966 — Section 20(2), 22, 237(1), 42Penal Code, 1860 (IPC) — Section 193, 218, 219