High Courts12 Feb 1985
Maniklal Pokhraj Jain Vs Collector of Customs (Preventive), Bombay and others
Bombay High Court · (1986) 26 ELT 689
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 115(2), 121, 124
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,825 of 3,665
High Courts11 Feb 1985
Sunil Ishwarlal Damania Vs Shivprasad Rungta and Another
Bombay High Court · AIR 1985 Bom 369 : (1985) 2 BomCR 123
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts08 Feb 1985
Kohinoor Tobacco Products Pvt. Ltd. Vs Presiding Officer, Second Labour Court and Others
Bombay High Court · AIR 1986 Bom 340 : (1986) 3 BomCR 106 : (1985) 87 BOMLR 387
Industrial Disputes Act, 1947 — Section 33C(2)Payment of Bonus Act, 1965 — Section 10, 22
High Courts07 Feb 1985
Taj Mohamed Yakub Vs Abdul Gani Bhikan
Bombay High Court · AIR 1991 Bom 236 : (1991) 93 BLJR 29
Constitution of India, 1950 — Article 227Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 2, 22(1), 3(1), 33, 4
High Courts04 Feb 1985
Francisco Ferreira Martins and Others Vs Union of India and Others
Bombay High Court · AIR 1985 Bom 312 : (1985) ILR (Bom) 2125
Goa, Daman and Diu Land Acquisition Rules, 1972 — Rule 4(2)Land Acquisition Act, 1894 — Section 17(4), 4(1), 55, 5A, 6
High Courts04 Feb 1985Allowed
Vijay Daulatani Vs State of Maharashtra and Others
Bombay High Court · (1985) 2 BomCR 488
Constitution of India, 1950 — Article 29(2)
High Courts04 Feb 1985
Clara Auroro de Brangenca and Others Vs Sylvia Angela Alvares and Others
Bombay High Court · AIR 1985 Bom 372
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 32 Rule 15, Order 41 Rule 2, Order 41 Rule 33, Order 6 Rule 14Contract Act, 1872 — Section 12Evidence Act, 1872 — Section 101, 104
High Courts04 Feb 1985
Sopan Namdeo Hadke Vs The State of Maharashtra
Bombay High Court · (1985) CriLJ 1642
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 91
High Courts04 Feb 1985
Indoceanic Shipping Co. Ltd. Vs Addl. Collector of Customs (P)
Bombay High Court · (1993) 64 ELT 196
Customs Act, 1962 — Section 111, 112, 115, 115(1), 115(2)
High Courts01 Feb 1985
National Hotel and Others Vs Rukaiyabai and Others
Bombay High Court · AIR 1985 Bom 403 : (1985) 2 BomCR 399 : (1985) 87 BOMLR 186 : (1985) MhLj 353
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29, 31, 49Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 — Rule 16, 5, 7, 8, 9Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 115
High Courts31 Jan 1985
Laxmi and others Vs Sawanta Bapu Mali
Bombay High Court · (1985) MhLj 314
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts31 Jan 1985
Laxmi and Others Vs Savanta Bapu Mali
Bombay High Court · AIR 1986 Bom 169 : (1988) 4 BomCR 278 : (1985) 87 BOMLR 159
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts30 Jan 1985
Kirloskar Oil Engines Ltd. Vs V.B. Dharurkar and others
Bombay High Court · (1987) 1 LLJ 366
Constitution of India, 1950 — Article 227
High Courts30 Jan 1985Dismissed
Khadi and Village Industries'' Commission Vs B. Satyanarayana
Bombay High Court · (1985) 87 BOMLR 182 : (1995) 3 LLJ 481 : (1985) MhLj 390
Bombay Shops and Establishments Act, 1948 — Section 38(1), 4Payment of Wages Act, 1936 — Section 1(4), 1(5)
High Courts28 Jan 1985
East India Hotels Ltd. Vs State of Maharashtra
Bombay High Court · (1985) 87 BOMLR 90 : (1985) MhLj 137
BOMBAY ENTERTAINMENTS DUTY ACT, 1923 — Section 2, 3
High Courts25 Jan 1985
Nandita B. Palekar Vs Y.S. Kasbekar and others
Bombay High Court · (1985) 87 BOMLR 135 : (1986) 52 FLR 504 : (1985) 2 LLJ 336 : (1985) MhLj 405
Industrial Disputes Act, 1947 — Section 33(2)
High Courts24 Jan 1985Allowed
Santana Furtado Dias Vs Smt. Uttam Tari and others
Bombay High Court · (1985) MhLj 211
Constitution of India, 1950 — Article 226, 227
High Courts22 Jan 1985
Polyset Corporation and others Vs Collector of Customs, Bombay and another
Bombay High Court · (1989) 20 ECR 73 : (1985) 21 ELT 48 : (1985) MhLj 765
Customs Act, 1962 — Section 12, 14, 14(1), 14(2), 15
High Courts22 Jan 1985Allowed
Balkrishna Shantaram Dhume Vs Union of India (UOI)
Bombay High Court · (1985) 87 BOMLR 82 : (1986) MhLj 998
Constitution of India, 1950 — Article 14Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21