COURT ARCHIVE

Bombay High Court judgments, 1987

707 judgments · page 29 of 36

High Courts26 Feb 1987Allowed

Vali Mohamed Jamal Mansuri Vs Vali Mohamed Suleman

Bombay High Court · AIR 1988 Bom 64 : (1987) MhLj 415

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(4A)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Presidency Small Cause Courts Act, 1882 — Section 19, 49

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High Courts26 Feb 1987Allowed

Apex Marketing Federation Employees Union Vs State of Maharashtra and another

Bombay High Court · (1987) MhLj 492

Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 73BB

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High Courts26 Feb 1987

Retired Employees of Non-Government College Association and Others Vs State of Maharashtra and Others

Bombay High Court · (1987) 2 BomCR 348 : (1987) MhLj 326

Constitution of India, 1950 — Article 14

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High Courts26 Feb 1987

Jaihind Vidyalaya, Nagpur Vs Ghanshyam Girdharilal Khinchi and Others

Bombay High Court · AIR 1989 Bom 99 : (1987) 3 BomCR 474

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High Courts26 Feb 1987

Sindhi Hindi Vidya Samiti, Nagpur and another Vs The City of Nagpur Corporation

Bombay High Court · (1988) MhLj 465

Maharashtra Education and Employment Guarantee (cess) Act, 1962 — Section 7, 7(e)

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High Courts26 Feb 1987

Suresh Dnyandeo Khumkar and Others Vs State of Maharashtra and Others

Bombay High Court · (1987) 3 BomCR 211 : (1987) MhLj 474

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High Courts25 Feb 1987Allowed

Narendra Shankar Mandavkar and others Vs Maharashtra State Board of Secondary and Higher Secondary Education and others

Bombay High Court · (1987) MhLj 294

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 182, 185, 186, 187, 238

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High Courts25 Feb 1987Allowed

Mandavkar Narendra Shankar and Others Vs The Maharashtra State Board of Secondary and Higher Secondary Education and Others

Bombay High Court · AIR 1988 Bom 234 : (1987) 3 BomCR 663 : (1987) MhLj 294

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 182, 185, 186, 187, 238Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 34(2)

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High Courts25 Feb 1987

Yeshwant Shripati Patil Vs Balkrishna Sakharam Patil and Others

Bombay High Court · (1987) 3 BomCR 380 : (1987) MhLj 635

Specific Relief Act, 1963 — Section 10, 28

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High Courts24 Feb 1987

Mrs. Marry Kutty Thomas Vs State of Maharashtra and others

Bombay High Court · (2001) 2 BomCR 196 : (1987) MhLj 342

Bombay Police Act, 1951 — Section 55, 56, 57, 57

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High Courts23 Feb 1987Dismissed

Anil and Others Vs The Dean, Indira Gandhi Medical College and Hospital, Nagpur and Others

Bombay High Court · AIR 1988 Bom 78 : (1987) 2 BomCR 539

Constitution of India, 1950 — Article 14

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High Courts20 Feb 1987Dismissed

Chase Bright Steel Ltd. Vs Shantaram Shankar Sawant and Another

Bombay High Court · (1988) 4 BomCR 235 : (1987) 89 BOMLR 134 : (1987) MhLj 432

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12, 12(2), 12(3)

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High Courts20 Feb 1987

Lata Vs Vilas

Bombay High Court · AIR 1987 Bom 231 : (1987) MhLj 174

Hindu Marriage Act, 1955 — Section 12, 15

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High Courts20 Feb 1987

Vishnupant Narharrao Baraskar Vs Pandit Vishnupant Baraskar and others

Bombay High Court · (1987) MhLj 325

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(1)

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High Courts19 Feb 1987

Krishnakumar Shende and Another Vs Additional Commissioner, Nagpur Division and Others

Bombay High Court · (1987) 3 BomCR 637 : (1987) MhLj 713

Law Officers (Condition of Service) Rules, 1939 — Rule 35, 7Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 16, 16(1), 16(2)

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High Courts19 Feb 1987

Kalyanpur Keshav Venkatrai Pai Vs Corporation Bank

Bombay High Court · (1988) 1 LLJ 244 : (1987) MhLj 404

Bank Officer Employees (Discipline and Appeal) Regulations, 1982 — Regulation 14Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 19Bombay Industrial Employment (Standing Orders) Rules, 1959 — Rule 25(5A)

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High Courts18 Feb 1987Allowed

Premchand Somchand Shah Vs The Union of India (UOI) and Others

Bombay High Court · (1987) 12 ECC 273

Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 18, 50, 76

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High Courts18 Feb 1987

Jagannath Sakharam Sahale and Another Vs Vasudeo Vyankatesh Kanade and Others

Bombay High Court · (1987) 3 BomCR 178

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 88CCivil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 41

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High Courts17 Feb 1987Allowed

Union of India (UOI) Vs Lucas Carvalho

Bombay High Court · (1987) 2 BomCR 588

Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 29(2)

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High Courts16 Feb 1987

Maharashtra General Kamgar Union Vs Hotel in Phom. and Others

Bombay High Court · (1987) 54 FLR 441 : (1995) 3 LLJ 198

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