High Courts21 Jan 1985
Dinshaw Jamshed Irani Vs Union of India (UOI) and Others
Bombay High Court · (1990) 26 ECR 583
Foreign Exchange Regulation Act, 1973 — Section 41
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,826 of 3,665
High Courts18 Jan 1985
Rohinton P. Daruwalla Vs Deputy Commissioner of Labour (Conciliation) and Others
Bombay High Court · (1994) 3 LLJ 800
Industrial Disputes Act, 1947 — Section 12(5)
High Courts16 Jan 1985
Arun Sanghai and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1986 Bom 236
Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Act, 1975 — Section 4(1)Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10(1)
High Courts16 Jan 1985
Abhay S. Darshane Vs State of Maharashtra and others
Bombay High Court · (1985) MhLj 155
Constitution of India, 1950 — Article 14, 15, 226
High Courts16 Jan 1985
Nirmalabai and Others Vs State of Maharashtra
Bombay High Court · AIR 1985 Bom 260
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10(1), 3(2), 491
High Courts16 Jan 1985
Prithvichand Ramchand Sablok Vs S.Y. Shinde
Bombay High Court · AIR 1985 Bom 297 : (1985) 2 BomCR 200 : (1985) 87 BOMLR 111 : (1985) MhLj 199
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 5(1)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47
High Courts16 Jan 1985Allowed
Jawahar Vastra Bhandar and Others Vs Satyapal Khatri
Bombay High Court · (1986) 1 BomCR 553 : (1985) MhLj 466
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 107
High Courts15 Jan 1985
State of Maharashtra Vs Shriraman Govindarao Narayanrao Ghorpade
Bombay High Court · AIR 1985 Bom 336 : (1985) 2 BomCR 94 : (1985) 87 BOMLR 101
Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 7, 7(3)Land Acquisition Act, 1894 — Section 23, 4
High Courts15 Jan 1985Dismissed
Captain Madhav Pralhad Joglekar Vs Union of India (UOI) and Others
Bombay High Court · (1985) 2 BomCR 321 : (1985) MhLj 954
Air Corporations Act, 1953 — Section 2, 45Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 18
High Courts15 Jan 1985Dismissed
Madhav Pralhad Joglekar Vs Union of India and others
Bombay High Court · (1985) MhLj 954
Constitution of India, 1950 — Article 14, 16, 311(2)Industrial Disputes Act, 1947 — Section 18
High Courts15 Jan 1985
Union of India and others Vs Morarji Goculdas Spg. Wvg. Co. Ltd. and another
Bombay High Court · (1986) 24 ELT 13
High Courts14 Jan 1985
Chief Executive Officer Zilla Parishad Vs Sitaram Sitaram Vs Chief Executive Officer Zilla Parishad
Bombay High Court · (1985) 01 BOM CK 0024
High Courts14 Jan 1985
Sita Ram Vs The Chief Executive Officer, Zilla Parishad The Chief Executive Officer, Zilla Parishad Vs Sita Ram
Bombay High Court · (1985) 2 ACC 80
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts14 Jan 1985
Sitaram Vs The Chief Executive Officer, Zila Parishad
Bombay High Court · (1985) 2 ACC 227 : (1986) ACJ 303
Workmens Compensation Act, 1923 — Section 30
High Courts11 Jan 1985Dismissed
Sk. Sandu Sk. Nathu Vs Pirjade Iqbaluddin Ziauddin
Bombay High Court · (1988) 4 BomCR 241 : (1985) 87 BOMLR 86 : (1985) MhLj 143
Bombay Village Panchayats Act, 1958 — Section 14(h)
High Courts11 Jan 1985
Hiraji Budho Dhake Vs State of Maharashtra
Bombay High Court · AIR 1986 Bom 390
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 30
High Courts10 Jan 1985
Mahadeo Tatu Naik Vs Ramakant Atmaram and Another
Bombay High Court · AIR 1985 Bom 347
Easements Act, 1882 — Section 1, 60Portuguese Civil Procedure Code, 1867 — Article 476, 576
High Courts10 Jan 1985Allowed
Ayub Yusuf Mansuri Vs Sub-Divisional Magistrate, Nandurbar and Others
Bombay High Court · (1986) 1 BomCR 144
Bombay Police Act, 1951 — Section 56(1), 59
High Courts10 Jan 1985
Sharad Sontakey Vs State of Maharashtra and Others
Bombay High Court · (1986) 2 BomCR 662
Nagpur University Act, 1974 — Section 24, 24(1), 39
High Courts09 Jan 1985
Mohd. Hanif and Others Vs Marian Begam and Others
Bombay High Court · AIR 1986 Bom 15 : (1986) 1 BomCR 33 : (1985) MhLj 625
Specific Relief Act, 1963 — Section 15, 19, 22