High Courts08 Jan 1985
Jaisingrao Pandurang Badadare and etc. Vs State of Maharashtra and Others
Bombay High Court · AIR 1985 Bom 454 : (1985) 2 BomCR 213 : (1985) 87 BOMLR 29
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,827 of 3,665
High Courts07 Jan 1985Allowed
P.T. Abraham Vs Union of India (UOI) and Others
Bombay High Court · (1989) 1 BomCR 116
Constitution of India, 1950 — Article 14
High Courts07 Jan 1985
The President, Union of India, New Delhi and Others Vs Sadashiv Vinayak Vaikar and Another
Bombay High Court · (1986) ACJ 767 : AIR 1985 Bom 345 : (1985) 87 BOMLR 243
Constitution of India, 1950 — Article 300
High Courts07 Jan 1985Allowed
Neeta Notani Vs State of Maharashtra
Bombay High Court · (1985) MhLj 573
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)(ii), 3(1)(iv)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108, 2(39)
High Courts31 Dec 1984
London Star Diamond Co. (India) Private Ltd. Vs Union of India
Bombay High Court · (1984) 12 BOM CK 0007
Customs Act, 1962 — Section 28, 75
High Courts21 Dec 1984
Kumudini Ramdas Shah Vs K.M. Mody and Others
Bombay High Court · AIR 1985 Bom 320 : (1985) MhLj 454
Limitation Act, 1963 — Article 113, 51
High Courts21 Dec 1984Dismissed
Mohan Mallu Rathod and Others Vs State of Maharashtra
Bombay High Court · (1985) 2 BomCR 633
Bombay Police Act, 1951 — Section 161, 161(1)Criminal Law (Amendment) Act, 1952 — Section 6, 7Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 218, 219, 220
High Courts21 Dec 1984Dismissed
Ganpatlal Baldeo Chamedia Vs Purushottam Ramgopal Bajoria and another
Bombay High Court · (1985) MhLj 123
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 33Maharashtra Co-operative Societies Act, 1960 — Section 120
High Courts19 Dec 1984Dismissed
Babasaheb Tukaram Nale and Others Vs Subhedar Tukaram Phadtare and Others
Bombay High Court · (1984) 12 BOM CK 0020
High Courts17 Dec 1984
Kirloskar Pneumatic Co. Ltd. Vs State of Maharashtra
Bombay High Court · (1987) 64 STC 420
Bombay Sales Tax Act, 1959 — Section 52, 61
High Courts17 Dec 1984Allowed
Abdul Jabbar Ibrahim Vs Serkop Builders and Others
Bombay High Court · (1985) 2 BomCR 274 : (1985) 87 BOMLR 258 : (1985) MhLj 163
Criminal Procedure Code, 1973 (CrPC) — Section 468Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10, 11, 13, 4, 5
High Courts17 Dec 1984
Karfule Pvt. Ltd. Vs Commissioner of Sales Tax
Bombay High Court · (1986) 61 STC 216
Bombay Sales of Motor Spirit Taxation Act, 1958 — Section 21(2)Bombay Sales of Motor Spirit Taxation Rules, 1958 — Rule 15, 15(3)
High Courts17 Dec 1984
Miheer Hemant Mafatlal and others Vs N. Rama Iyer, Income Tax Officer, Company Circle VI(1), Bombay and another
Bombay High Court · (1985) 47 CTR 340 : (1986) 159 ITR 515 : (1985) 21 TAXMAN 10
Income Tax Act, 1961 — Section 147, 147(A), 148
High Courts14 Dec 1984
Govind Shantaram Walavalkar Vs Pandharinath Shivaram Rege
Bombay High Court · AIR 1985 Bom 224 : (1985) 1 BomCR 571 : (1985) 87 BOMLR 1 : (1985) MhLj 236
High Courts13 Dec 1984
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Rajendra Motors
Bombay High Court · (1985) 59 STC 155
Bombay Sales Tax Act, 1959 — Section 17, 18, 33, 35, 36
High Courts13 Dec 1984
Sunanda Dhapal Shaha and Others Vs Baburao Shankarrao Shinde and Others
Bombay High Court · (1985) 2 ACC 282 : (1986) ACJ 734
High Courts13 Dec 1984
Union of India and others Vs Chowgule and Co. Pvt. Ltd.
Bombay High Court · (1985) 20 ELT 57
Customs Act, 1962 — Section 2, 2(21), 2(22), 2(9), 20
High Courts13 Dec 1984
Kekelwa Samuele Kongwa Vs Union of India and others
Bombay High Court · (1985) 1 BomCR 742 : (1985) 87 BOMLR 24
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8
High Courts13 Dec 1984
London Star Diamond Co. (India) Private Ltd. Vs Union of India (UOI)
Bombay High Court · (1989) 23 ECR 652 : (1989) 43 ELT 47
Customs Act, 1962 — Section 28, 75
High Courts12 Dec 1984
Rapidur (India) Private Limited Vs The Union of India and another
Bombay High Court · (1985) 59 STC 165
Central Sales Tax Act, 1956 — Section 10(1), 12, 6, 6(1A), 8