High Courts10 Mar 1987Dismissed
Maharashtra State Electricity Board Vs M.L. Bajaj and Company
Bombay High Court · (1987) MhLj 361
Arbitration Act, 1940 — Section 11, 20, 31, 31(4), 34
COURT ARCHIVE
Bombay High Court judgments, 1987
707 judgments · page 28 of 36
High Courts10 Mar 1987Allowed
Shripati Pandurang Khade Vs Zonal Manager, Maharashtra State Co-Operative Marketing Federation Ltd.
Bombay High Court · (1987) 89 BOMLR 153 : (1987) MhLj 694
High Courts10 Mar 1987
Jayesh Bhupatri Parikh Vs University of Bombay
Bombay High Court · (1987) MhLj 483
Bombay University Act, 1974 — Section 87Constitution of India, 1950 — Article 226
High Courts09 Mar 1987
C.P. Syndicate Private Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1987) 167 ITR 490
Income Tax Act, 1922 — Section 23A
High Courts09 Mar 1987
Sunshine Exporters Vs Union of India
Bombay High Court · (1987) 13 ECC 235 : (1988) 36 ELT 546
Constitution of India, 1950 — Article 226
High Courts09 Mar 1987
Kooteeri Saithalavi Vs State of Maharashtra and others
Bombay High Court · (1988) MhLj 901
High Courts06 Mar 1987Dismissed
Sheroo Minoo Engineer Vs Minoo Jehangir Engineer
Bombay High Court · (1987) 89 BOMLR 139
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18, 28
High Courts06 Mar 1987
College of Engineering of Yeshwant Rural Education Society Vs Asmita Basole (Mrs.) and another
Bombay High Court · (1988) 1 LLJ 95 : (1987) MhLj 676
Companies Act, 1956 — Section 286, 290Constitution of India, 1950 — Article 12Contract Act, 1872 — Section 196, 200, 230(3)
High Courts05 Mar 1987
Ashokchand Tated and Others Vs State of Maharashtra
Bombay High Court · (1987) 3 BomCR 301 : (1987) MhLj 721
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2, 3, 3(2), 4(1)
High Courts05 Mar 1987Allowed
The Premier Automobiles Employees'' Union and Others Vs The Premier Automobiles Ltd. and Others
Bombay High Court · (1995) 3 LLJ 840
High Courts04 Mar 1987
Ramrao Tukaram Khedekar and Others Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (1987) 2 BomCR 722
Bombay Municipal Corporation Act, 1888 — Section 80BConstitution of India, 1950 — Article 14
High Courts04 Mar 1987
Ashwinkumar B. Halari Vs State of Maharashtra and others
Bombay High Court · (1987) 3 BomCR 11 : (1987) 89 BOMLR 413 : (1988) MhLj 240
High Courts03 Mar 1987
Fatehsinh Gaikwar of Baroda Vs A.D. Gupta and others
Bombay High Court · (1988) 173 ITR 529
Income Tax Act, 1961 — Rule 16(1), 16(2), 2, 51, 61Wealth Tax Act, 1957 — Section 34
High Courts03 Mar 1987
Maharashtra State Coop. Marketing Federation Ltd. Vs First Labour Court, Akola and others
Bombay High Court · (1988) 1 BomCR 695 : (1989) 1 LLJ 577 : (1987) MhLj 1020
Industrial Disputes Act, 1947 — Section 2, 33C(2)Payment of Bonus Act, 1965 — Section 10, 17, 18, 19, 32
High Courts03 Mar 1987
Abdul Rehman Ibrahim Telli Vs K.G. Bansal, First Income Tax Officer and others
Bombay High Court · (1988) 170 ITR 621
Income Tax Act, 1961 — Section 154, 264
High Courts03 Mar 1987Dismissed
Indian Lead Private Limited and Another Vs Union of India (UOI) and Others-I
Bombay High Court · (1988) 16 ECC 157
Customs Tariff Act, 1975 — Section 3
High Courts27 Feb 1987
Bhasir Oil Mills Vs Union of India
Bombay High Court · (1989) 24 ECR 513 : (1990) 47 ELT 305
Constitution of India, 1950 — Article 226National Oilseeds and Vegetable Oils Development Board Act, 1983 — Section 3(4), 9(1), 9(2)Vegetable Oils Cess Act, 1983 — Section 2(2), 3
High Courts27 Feb 1987Allowed
Ramprasad Ramchandra Rathod Vs Manik Radhakisan Misal and Others
Bombay High Court · (1987) 3 BomCR 36
Contract Act, 1872 — Section 4Specific Relief Act, 1963 — Section 10Transfer of Property Act, 1882 — Section 54
High Courts27 Feb 1987
Shailesh Prabhudas Mehta and others Vs Calico Dyeing and Printing Mills Ltd
Bombay High Court · (1990) 67 CompCas 533
Companies Act, 1956 — Section 108, 109, 111, 111(2), 119
High Courts27 Feb 1987Allowed
Mehta Gems and Another Vs Union of India (UOI) and Others
Bombay High Court · (1987) 13 ECC 109
Constitution of India, 1950 — Article 226