High Courts16 Feb 1987
Shantabai Vs Manakchand Ratanchand Raka
Bombay High Court · AIR 1988 Bom 82
Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 57Specific Relief Act, 1963 — Section 20
COURT ARCHIVE
Bombay High Court judgments, 1987
707 judgments · page 30 of 36
High Courts16 Feb 1987
Arvind Laxmanrao Kinge Vs State of Maharashtra, Urban Development Public Health and Housing Department and Others
Bombay High Court · (1988) 1 BomCR 280 : (1988) MhLj 575
Admission to Post Graduate Courses in Medical Colleges Rules — Rule 5Constitution of India, 1950 — Article 162Indian Medical Council Act, 1956 — Section 33
High Courts13 Feb 1987
Manjeet Singh Vs The Home Secretary (Spl.), Home Dept., Govt. of Maharashtra and others
Bombay High Court · (1987) 02 BOM CK 0014
High Courts12 Feb 1987
Percy Jal Padiwalla Vs The Bar Council of India and Others
Bombay High Court · AIR 1987 Bom 283 : (1987) 3 BomCR 281 : (1987) 89 BOMLR 99 : (1987) MhLj 317
Advocates Act, 1961 — Section 24, 49(1), 7Constitution of India, 1950 — Article 14, 246
High Courts12 Feb 1987
Khamgaon Central Co-operative Consumers Wholesale and Retail Stores Ltd. Vs Jaykumar Madiwale
Bombay High Court · (1987) 2 BomCR 536
Bombay Shops and Establishments Act, 1948 — Section 38BIndustrial Employment (Standing Orders) Act, 1946 — Section 1(3)
High Courts12 Feb 1987Dismissed
Shaikh Moin '' Kabadi Vs District Magistrate, Parbhani and Others
Bombay High Court · (1987) 2 BomCR 501
National Security Act, 1980 — Section 3(1), 5A
High Courts12 Feb 1987Dismissed
Abdul Rasheed Khan alias Rasheed Mamu Vs State of Maharashtra and Another
Bombay High Court · (1987) 2 BomCR 131
National Security Act, 1980 — Section 3, 3(2), 8(1), 8(2)
High Courts12 Feb 1987Allowed
Maheshwari Cotton Company Vs Shakuntaladevi Zunzunwala and Others
Bombay High Court · (1987) 3 BomCR 17
Criminal Procedure Code, 1973 (CrPC) — Section 204, 397(2), 482
High Courts11 Feb 1987
Vishwasrao Vs Ushabai and Another
Bombay High Court · AIR 1988 Bom 392 : (1987) 1 BomCR 707
Civil Procedure Code, 1908 (CPC) — Section 115, 38
High Courts11 Feb 1987
State of Maharashtra Vs Sadanand Laxman Tawde and another
Bombay High Court · (1987) 1 BomCR 656
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 34
High Courts11 Feb 1987
Eagle Flasks Pvt. Ltd. and another Vs Union of India and others
Bombay High Court · (1987) 29 ELT 850
High Courts10 Feb 1987Dismissed
Maharashtra State Financial Corporation Vs Jaycee Drugs and Pharmaceuticals Pvt. Ltd.
Bombay High Court · (1987) MhLj 291
Constitution of India, 1950 — Article 14State Financial Corporations Act, 1951 — Section 31, 32
High Courts09 Feb 1987Dismissed
Dulba Bakhar Vs State of Maharashtra and Others
Bombay High Court · (1987) 2 BomCR 331
Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts06 Feb 1987
Elpro International Ltd. Vs K.B. Joshi and others
Bombay High Court · (1987) 2 BomCR 1 : (1987) 54 FLR 428 : (1987) 2 LLJ 210 : (1987) MhLj 376
Industrial Disputes Act, 1947 — Section 17, 17B, 25B(2), 25F
High Courts06 Feb 1987
Bhartiya Magas Vargiya Zopadpatti Mahila Sarwangin Vikas Sanghatana, Nagpur Vs Best Bread Company and Others
Bombay High Court · AIR 1988 Bom 150 : (1987) 2 BomCR 563
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 39
High Courts06 Feb 1987Dismissed
Municipal Corporation of Greater Bombay (B.E.S.T. Undertaking) Vs Kisan Gangaram Hire and others
Bombay High Court · (1987) MhLj 452
Civil Procedure Code, 1908 (CPC) — Section 132, 133, 144, 145, 147
High Courts06 Feb 1987Dismissed
Municipal Corporation of Greater Bombay and Another Vs Kisan Gangaram Hire and Others
Bombay High Court · (1987) MhLj 452
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 291 , 291(1), 291(2), 291A, 292Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7, Order 7 Rule 10, Order 7 Rule 17, 132Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts06 Feb 1987
Chemistar Vs Union of India (UOI), The Collector of Customs and The Assistant Collector of Customs
Bombay High Court · (1988) 15 ECR 158
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27(1)
High Courts06 Feb 1987
J.C. Patel Vs The Employees State Insurance Corporation
Bombay High Court · (1987) 89 BOMLR 147 : (1987) MhLj 280
Employees State Insurance Act, 1948 — Section 11, 75, 96Limitation Act, 1963 — Section 29, 5
High Courts06 Feb 1987
Gahininath Bhimrao Patekar Vs State of Maharashtra and others
Bombay High Court · (1987) 2 BomCR 524 : (1987) MhLj 153
Prevention of Food Adulteration Act, 1954 — Section 12, 14, 14A, 16, 2