COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,830 of 3,665

High Courts17 Nov 1984

Kanchan Kumar Dhar, Official Liquidator (As Liquidator of Star of Cochin Chit Schemes P. Ltd.) Vs Dr. L.M. Visarai and others

Bombay High Court · (1986) 60 CompCas 746 : (1984) 149 ITR 594(1)

Companies Act, 1956 — Section 536(2)Limitation Act, 1963 — Article 59

Read judgment

High Courts17 Nov 1984

Noble Paints and Varnish Co. Pvt. Ltd. Vs Union of India (UOI) and Another

Bombay High Court · (1985) 6 ECC 64

Read judgment

High Courts16 Nov 1984

Ishwarlal J. Naik Vs Development Commissioner cum Secretary, Edu. Dept. and Others

Bombay High Court · (1985) 1 BomCR 138

Constitution of India, 1950 — Article 14, 16, 226

Read judgment

High Courts16 Nov 1984

Chhaya Ankush Singan and Others Vs Ashok Narayan More and Others

Bombay High Court · (1985) 2 ACC 219 : (1985) 1 ACC 269 : (1986) ACJ 379

Read judgment

High Courts16 Nov 1984

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Concord Lighting (India) Pvt. Ltd.

Bombay High Court · (1985) 156 ITR 54 : (1985) 59 STC 239

Bombay Sales Tax Act, 1959 — Section 52, 61

Read judgment

High Courts16 Nov 1984

Peeraj Trade Linkers Vs Union of India (UOI) and K. Srinivasan, Collector of Customs and Another

Bombay High Court · (1989) 20 ECR 57

Customs Tariff Act, 1975 — Section 2, 3

Read judgment

High Courts16 Nov 1984

Monopol Chemicals Pvt. Ltd. Vs Municipal Corporation of Greater Bombay and others

Bombay High Court · (1985) MhLj 114

Constitution of India, 1950 — Article 226

Read judgment

High Courts15 Nov 1984

Sharanappa Laxmanappa Paramshetti and Others Vs Manik Kashinath Mahindrakar and Others

Bombay High Court · (1985) 1 ACC 381

Read judgment

High Courts15 Nov 1984

Hasudeo Alias Aasudeo Fula Bhil Pawar and Others Vs Pratapsingh Valisingh Thakur and Others

Bombay High Court · (1985) 1 ACC 170

Read judgment

High Courts15 Nov 1984

Shridhar Govind Natu Vs Ankush Krishnaji Sawant

Bombay High Court · AIR 1985 Bom 267 : (1985) MhLj 246

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 5(8), 5(8)(I)

Read judgment

High Courts15 Nov 1984

Commissioner of Sales Tax Vs Ciba of India Ltd.

Bombay High Court · (1985) 5 ECC 242 : (1986) 23 ELT 343 : (1985) 59 STC 242

Bombay Sales Tax Act, 1959 — Section 10, 13, 14, 41, 52

Read judgment

High Courts15 Nov 1984

Karupai Ponnannan Chirangan Madrasi and Another Vs Magdum Masuddin Sayyed and Others

Bombay High Court · (1986) 1 ACC 344 : (1986) ACJ 914

Read judgment

High Courts15 Nov 1984Dismissed

Hirji Nensey and Co. Vs Union of India (UOI) and Others

Bombay High Court · (1989) 20 ECR 213

Customs Tariff Act, 1975 — Item 84.40

Read judgment

High Courts14 Nov 1984

Muradevi Kalgonda Patil Vs Laxman Bhimanna Saidapur and Others

Bombay High Court · (1986) 2 ACC 144 : (1986) ACJ 1110

Read judgment

High Courts14 Nov 1984

Abid Hussain Abedini Vs Sheikh Ahmed Sheikh Sayed and Others

Bombay High Court · (1985) 2 ACC 314

Read judgment

High Courts14 Nov 1984

Padmadevi Shankarrao Jadhav and Others Vs Kabalsing Garmilsing Sardarji and Others

Bombay High Court · AIR 1985 Bom 357 : (1986) 1 BomCR 279 : (1985) MhLj 41

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110, 110B

Read judgment

High Courts14 Nov 1984

Shalabai Alias Shanabai and Others Vs Chandrakant Manikeband Mardikar and Others

Bombay High Court · (1985) 1 ACC 423

Read judgment

High Courts14 Nov 1984

International Airports Authority of India, New Delhi Vs State of Maharashtra and others

Bombay High Court · (1985) MhLj 345

Constitution of India, 1950 — Article 285Maharashtra Land Revenue Code, 1966 — Section 44Major Port Trusts Act, 1963 — Section 29(1)(a)

Read judgment

High Courts13 Nov 1984

Uni Abex Alloy Products Ltd. Vs The State of Maharashtra

Bombay High Court · (1985) 58 STC 37

Read judgment

High Courts13 Nov 1984

Vernekar Industries Vs Starit Engineering Co. Pvt. Ltd.

Bombay High Court · AIR 1985 Bom 253 : (1985) 2 BomCR 119 : (1985) MhLj 34

Civil Procedure Code, 1908 (CPC) — Section 35A, 35B, 35B(2)

Read judgment