High Courts08 Mar 1985
Dasu and Others Vs State of Maharashtra
Bombay High Court · (1985) CriLJ 1933
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,824 of 3,665
High Courts08 Mar 1985
Jayantilal Thakurdas Suratwala and Another Vs State of Maharashtra
Bombay High Court · (1985) 2 BomCR 287
Criminal Procedure Code, 1973 (CrPC) — Section 397Prevention of Food Adulteration Act, 1954 — Section 13(2B)Prevention of Food Adulteration Rules, 1955 — Rule 4
High Courts08 Mar 1985
State of Maharashtra Vs Vithal Pandurang Bhagar
Bombay High Court · (1985) CriLJ 664
Criminal Procedure Code, 1973 (CrPC) — Section 367Penal Code, 1860 (IPC) — Section 302
High Courts08 Mar 1985
Sangeeta Prints Vs Hemal Prints and Others
Bombay High Court · (1985) MhLj 413
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, 151Presidency Small Cause Courts Act, 1882 — Section 41
High Courts08 Mar 1985
Dasu and others Vs State of Maharashtra
Bombay High Court · (1985) 2 BomCR 168
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 313Penal Code, 1860 (IPC) — Section 300, 304, 34
High Courts08 Mar 1985
State of Maharashtra Vs Vithal Pandurang Bhagat
Bombay High Court · (1985) CriLJ 664
Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3), 367Penal Code, 1860 (IPC) — Section 302
High Courts08 Mar 1985
Urmilaben Ishverlal Naik Vs Director of Education and Others
Bombay High Court · (1985) 2 BomCR 136
Constitution of India, 1950 — Article 226, 227
High Courts06 Mar 1985Allowed
The Raja Bahadur Motilal Poona Mills Ltd. Vs Girni Kamgar Sanghatana and Others
Bombay High Court · (1995) 3 LLJ 477
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26, 3(16)
High Courts28 Feb 1985
Rashtriya Mill Mazdoor Sangh and others Vs R.N. Gawande, Industrial Tribunal and President Industrial Court
Bombay High Court · (1985) 87 BOMLR 218 : (1985) 50 FLR 401 : (1985) 2 LLJ 524
Industrial Disputes Act, 1947 — Section 25
High Courts27 Feb 1985Dismissed
R.P. Nath, Principal, Dr. Ambedkar College of Commerce and Economics, Bombay Vs Prof. N.K. Minocher Homji and another
Bombay High Court · (1986) MhLj 607
Constitution of India, 1950 — Article 30, 30(1)
High Courts26 Feb 1985
Dattatraya Eknath Lanke Vs Returning Officer, Amravati and Others
Bombay High Court · AIR 1986 Bom 354 : (1985) 2 BomCR 185 : (1985) 87 BOMLR 405 : (1985) MhLj 875
Conduct of Elections Rules, 1961 — Rule 71(3), 75(3)Representation of the People Act, 1951 — Section 169
High Courts21 Feb 1985
Chandrakant Gordhandas Shah Vs Union Bank of India and Others
Bombay High Court · (1986) 1 BomCR 563
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(2)Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105
High Courts21 Feb 1985
Vinayak Sudame Vs State of Maharashtra and Others
Bombay High Court · (1986) 2 BomCR 671 : (1985) MhLj 569
Constitution of India, 1950 — Article 15(2), 16(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 35, 61(2)Secondary School Code — Rule 61(2)
High Courts20 Feb 1985Allowed
Lotu Bandu Sonavane Vs Pundalik Nimba Koli
Bombay High Court · (1985) MhLj 359
Specific Relief Act, 1963 — Section 22Transfer of Property Act, 1882 — Section 55(1)(f)
High Courts19 Feb 1985
Lotu Bandu Sonavane Vs Pundalik Nimba Koli
Bombay High Court · AIR 1985 Bom 412 : (1985) 2 BomCR 298 : (1985) 87 BOMLR 129 : (1985) MhLj 359
Specific Relief Act, 1963 — Section 22(1), 22(2)
High Courts19 Feb 1985
Union of India and others Vs P. Ripalkumar and Co., Bombay
Bombay High Court · (1988) 19 ECR 200 : (1988) 37 ELT 517
Constitution of India, 1950 — Article 226
High Courts19 Feb 1985
Suwidhi Enterprises and another Vs Union of India and others
Bombay High Court · (1985) 5 ECC 226 : (1989) 22 ECR 595 : (1989) 39 ELT 369
High Courts18 Feb 1985
The Administrator of the City of Nagpur Vs Laxman and another
Bombay High Court · (1986) 2 BomCR 409 : (1985) MhLj 376
Agricultural Holdings Act, 1949 — Section 94Board of Agriculture Act, 1889 — Section 12Prevention of Food Adulteration Act, 1954 — Section 16(1), 2(ia)(m), 7, 7(1)
High Courts14 Feb 1985
Shah Enterprises Vs Union of India
Bombay High Court · (1990) 27 ECR 52 : (1990) 50 ELT 229
Customs Act, 1962 — Section 25(1)
High Courts13 Feb 1985
Jayant Jairam Rohee Vs Maharashtra Public Service Commission and others
Bombay High Court · (1986) 2 LLJ 487 : (1986) MhLj 426
Bombay Judicial Services Recruitment Rules, 1956 — Rule 21, 3, 4(4)Constitution of India, 1950 — Article 14, 16, 226