COURT ARCHIVE

Bombay High Court judgments, 1987

707 judgments · page 3 of 36

High Courts23 Nov 1987Allowed

K.D. Anpat and others Vs State of Maharashtra and others

Bombay High Court · (1988) MhLj 101

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 116, 120, 161, 217, 342Prevention of Corruption Act, 1988 — Section 5(1)(d)

High Courts23 Nov 1987

Manohar Deshpande Vs Menkabai (Smt.) Brahmin and Others

Bombay High Court · (1988) 2 BomCR 242

Hindu Succession Act, 1956 — Section 23Hindu Womens Right to Property Act, 1937 — Section 3(3)

High Courts23 Nov 1987

M.C. Tahkur, Asstt. Collector of Central Excise and Another Vs Extrusion Processors Pvt. Ltd. and Another

Bombay High Court · (1992) 38 ECR 450

Central Excises and Salt Act, 1944 — Section 2(f)

High Courts21 Nov 1987

Abdul Sattar Rehmanbhai Vs Julekhabi Rahiman Daryawardi (Smt.) and Others

Bombay High Court · (1988) 2 BomCR 312 : (1988) 90 BOMLR 139

Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 39(1)Industrial Disputes Act, 1947 — Section 25F, 33C

High Courts20 Nov 1987Dismissed

Arvind Anand Gaikwad Vs Uni Abex Alloy Products Ltd. and Others

Bombay High Court · (1994) 3 LLJ 684

Industrial Disputes Act, 1947 — Section 25F, 25K, 9A

High Courts20 Nov 1987Dismissed

Pralhad Shamburao Newale and Others Vs State of Maharashtra and Others

Bombay High Court · (1988) 1 BomCR 566

Constitution of India, 1950 — Article 254(2)Penal Code, 1860 (IPC) — Section 21Prevention of Corruption Act, 1947 — Section 2, 5

High Courts20 Nov 1987

Jyoti Nikul Jariwala and Another Vs State of Maharashtra and Another

Bombay High Court · AIR 1988 Bom 123 : (1988) 1 BomCR 1 : (1988) MhLj 96

Constitution of India, 1950 — Article 14, 226, 265

High Courts20 Nov 1987

A.C. D''mello Vs Shipping Corporation of India

Bombay High Court · (1988) MhLj 78

High Courts20 Nov 1987Allowed

State of Maharashtra and Others Vs Dnyaneshwar Parkhi

Bombay High Court · (1988) 1 BomCR 628

High Courts19 Nov 1987

The Bombay Dyeing and Manufacturing Co. Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (1988) 15 ECC 369

Central Excises and Salt Act, 1944 — Section 11A

High Courts19 Nov 1987Allowed

Kay Foam Limited Vs Union of India (UOI)

Bombay High Court · (1988) 34 ELT 449

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27(1)

High Courts19 Nov 1987

Maharashtra Small Scale Electrical Manufacturers Association and Another Vs Union of India (UOI) and Another

Bombay High Court · (1988) 1 BomCR 458

Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 21Industries (Development and Regulation) Act, 1951 — Section 29B

High Courts18 Nov 1987

Gyandas Dama Lade (since deceased) by Lrs. Vs State of Maharashtra and Another

Bombay High Court · (1989) 2 BomCR 10

Maharashtra Land Revenue Code, 1966 — Section 13, 258(1)Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 6, 7, 9

High Courts18 Nov 1987Allowed

Mehboob Ahmad Sayyad and Others Vs State of Maharashtra

Bombay High Court · (1988) 1 BomCR 328

Criminal Procedure Code, 1973 (CrPC) — Section 151(3)

High Courts18 Nov 1987

Vaman Ganpatrao Trilokekar and Others Vs Malati Ramchandra Raut and Others

Bombay High Court · AIR 1988 Bom 321 : (1988) 2 BomCR 615 : (1988) 90 BOMLR 45

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 2, 3, 4, 54Partition Act, 1893 — Section 2, 3, 3(1), 3(2), 3(3)Succession Act, 1925 — Section 213

High Courts18 Nov 1987Allowed

United India Insurance Company Ltd. Vs Zumibai (Smt.) and Others

Bombay High Court · (1989) ACJ 1150 : (1988) 2 BomCR 1

Motor Vehicles Act, 1939 — Section 95(1)

High Courts18 Nov 1987

Piramal Spg. and Wvg. Mills Ltd. Vs Union of India

Bombay High Court · (1988) 15 ECC 382 : (1988) 36 ELT 236

Central Excises and Salt Act, 1944 — Section 11A, 35B

High Courts18 Nov 1987Dismissed

Piramal Spg. and Wvg. Mills Ltd. and V. Ranganathan Vs The Union of India (UOI) and Others

Bombay High Court · (1988) 14 ECR 339

Central Excises and Salt Act, 1944 — Section 11A

High Courts17 Nov 1987

Metal Distributors Ltd., Bombay and another Vs Union of India and others

Bombay High Court · (1988) 15 ECC 165 : (1988) 33 ELT 321

Customs Act, 1962 — Section 27

High Courts17 Nov 1987

Unichem Laboratories Ltd. and Another Vs Union of India (UOI)

Bombay High Court · AIR 1988 Bom 134 : (1988) 1 BomCR 134

Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 26A, 5