COURT ARCHIVE

Bombay High Court judgments, 1987

707 judgments · page 2 of 36

High Courts07 Dec 1987

Eknath Vithal Ogale Vs Mansukhlal Dhanraj Jain

Bombay High Court · (1988) 2 BomCR 9 : (1988) 90 BOMLR 22

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Presidency Small Cause Courts Act, 1882 — Section 41, 6Specific Relief Act, 1963 — Section 3

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High Courts07 Dec 1987

Augustinno Fernandes Vs Mamlatdar of Mormugao and others

Bombay High Court · (1988) 2 LLJ 281

Industrial Disputes Act, 1947 — Section 33C, 33C(1)

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High Courts04 Dec 1987

K.S.K. Aiyangar and Another Vs Union of India (UOI) and Others

Bombay High Court · (1988) 2 BomCR 92 : (1988) MhLj 500

Criminal Procedure Code, 1973 (CrPC) — Section 446(3)

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High Courts03 Dec 1987

Associated Bearing Co. Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (1988) 14 ECR 5

Civil Procedure Code, 1908 (CPC) — Section 98Constitution of India, 1950 — Article 226

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High Courts03 Dec 1987Allowed

Madhukar Kalbande and Others Vs Mangalchand Agrawal and Others

Bombay High Court · (1988) 2 BomCR 303 : (1988) MhLj 558

Bombay Court Fees Act, 1959 — Section 6

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High Courts03 Dec 1987

Associated Bearing Co. Ltd., Bombay Vs Union of India and others

Bombay High Court · (1988) 15 ECC 436 : (1988) 33 ELT 285

Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B

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High Courts02 Dec 1987

Union of India Vs Praveen D. Desai

Bombay High Court · (1988) 72 CTR 212 : (1988) 173 ITR 303

Income Tax Act, 1961 — Section 179, 179(1)

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High Courts02 Dec 1987Dismissed

State of Maharashtra Vs Maruti Dadu Kamble

Bombay High Court · (1987) 12 BOM CK 0026

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High Courts02 Dec 1987

Union of India Vs Babubhai Nylchand Mehta, Bombay

Bombay High Court · (1988) 15 ECC 137 : (1988) 33 ELT 292

Central Excises and Salt Act, 1944 — Section 11B, 2

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High Courts02 Dec 1987Dismissed

Savlo Rama Porobo Vs Union of India and others

Bombay High Court · (1989) MhLj 527

Constitution of India, 1950 — Article 226, 32

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High Courts02 Dec 1987Dismissed

Gunvantlal Kantilal Khamar Vs State of Maharashtra

Bombay High Court · (1988) 90 BOMLR 9 : (1988) MhLj 194

Constitution of India, 1950 — Article 14, 19, 226, 30

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High Courts01 Dec 1987Dismissed

Ketaki Vs Girish '' Satish

Bombay High Court · (1990) 1 DMC 382

Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24

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High Courts27 Nov 1987

Sheth and Bharmal (Firm) Vs Municipal Administrator, Municipal Corporation of Greater Bombay and Others

Bombay High Court · (1990) 3 BomCR 556 : (1988) MhLj 613

Maharashtra Regional and Town Planning Act, 1966 — Section 126, 126(2), 127, 22, 23

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High Courts27 Nov 1987Dismissed

Ishwarlal Sarabhai Parikh Vs Prabhawati Ishwarlal Parikh (Smt.) and Another

Bombay High Court · (1988) 1 BomCR 464

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 3Hindu Marriage Act, 1955 — Section 13(1)

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High Courts27 Nov 1987Dismissed

Mr. P. Vs Mrs. P. and Mr. R.

Bombay High Court · (1987) 89 BOMLR 588

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage Act, 1955 — Section 10, 13

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High Courts27 Nov 1987

Maharashtra State Financial Corporation Vs Official Liquidator, Sidhu Tyres (P.) Ltd.

Bombay High Court · (1988) 64 CompCas 641

Companies Act, 1956 — Section 125, 446, 456(1)Maharashtra State Financial Corporation Act, 1953 — Section 29, 31

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High Courts26 Nov 1987

Vijayaben Narayandas Gujarathi Vs Girish Thakorlal Vakil and Others

Bombay High Court · AIR 1988 Bom 292 : (1989) 1 BomCR 382

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts25 Nov 1987

The Municipal Corporation for Greater Bombay and Another Vs Shroff and Company

Bombay High Court · AIR 1988 Bom 334 : (1987) 89 BOMLR 612

Bombay Municipal Corporation Act, 1888 — Section 143, 192, 192(1), 195(1B)Bombay Prohibition Act, 1949 — Section 105, 106, 2(14)Maharashtra Foreign Liquor (Storage in Bond) Rules, 1964 — Rule 2(9)

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High Courts24 Nov 1987Dismissed

Therapeutics Chemicals Research Corporation Vs Justice R.D. Tulpule, Presiding Officer, Commissioner of Income Tax and Another

Bombay High Court · (1988) 3 BomCR 727

Constitution of India, 1950 — Article 227Dock Workers (Regulation of Employment) Act, 1948 — Section 2

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High Courts24 Nov 1987Allowed

The Vegetable Vitamin Foods Co. (P) Ltd. Vs Shri C.S. Yadav, Presiding Officer, 10th Labour Court and Others

Bombay High Court · (1995) 3 LLJ 580

Industrial Disputes Act, 1947 — Section 10(1), 12(5)Payment of Wages Act, 1936 — Section 2

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