High Courts05 Feb 1987Allowed
Jokhiram Jiwanram Ginning Factory Vs Radhamohon Badridas Bajaj
Bombay High Court · (1988) 3 BomCR 428
Civil Procedure Code Amendment Act, 1973 — Section 11
COURT ARCHIVE
Bombay High Court judgments, 1987
707 judgments · page 31 of 36
High Courts05 Feb 1987
Keshariprasad Tiwari Vs State of Maharashtra and Others
Bombay High Court · (1987) 3 BomCR 74
Bombay Industrial Relations Act, 1946 — Section 3(13), 42(4)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)
High Courts05 Feb 1987
Works of Art (Pvt.) Ltd. and another Vs Union of India and others
Bombay High Court · (1988) 36 ELT 91
Customs Act, 1962 — Section 110, 110(1), 110(2), 124, 47
High Courts05 Feb 1987
Maria Madeirae Fernandes Vs Vishnu Mahadeo Kanekar
Bombay High Court · AIR 1987 Bom 240 : (1987) 2 BomCR 224 : (1987) 89 BOMLR 347
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22, 22(2), 22(3), 22(4), 23Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 7
High Courts05 Feb 1987
Sudhir Chimanlal Vs Union of India
Bombay High Court · (1988) 19 ECR 26 : (1988) 36 ELT 406
Customs Act, 1962 — Section 27Drugs and Cosmetics Rules, 1945 — Rule 38, 40, 41
High Courts05 Feb 1987
P. and T. Central Co-operative Society Ltd. and Others Vs Judge, Co-operative Court and Others
Bombay High Court · (1987) 2 BomCR 190 : (1987) MhLj 232
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1(5), Order 1 Rule 10(2), Order 1 Rule 10(5), 141Maharashtra Co-operative Societies Act, 1960 — Section 2(21), 92(1), 94, 94(1), 94(2)
High Courts05 Feb 1987
Nilesh Narayanrao Vs Ramadas Bapurao Ghude
Bombay High Court · AIR 1987 Bom 279
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115Transfer of Property Act, 1882 — Section 108
High Courts04 Feb 1987Dismissed
Kannad Sahakari Sakhar Karkhana Ltd. Vs Suresh Khandsari Mills and Others
Bombay High Court · (1987) 2 BomCR 260
Maharashtra Sugar Factories (Reservation of Areas and Regulation of Crushing and Sugarcane Supply) Order, 1984 — Section 3
High Courts04 Feb 1987
The Indian Resort Hotels Ltd. and Others Vs Sushil Prakash and Another
Bombay High Court · AIR 1988 Bom 13 : (1987) 2 BomCR 529
Constitution of India, 1950 — Article 226Post and Telegraph Manual — Rule 155, 155(3), 155(4), 155(5), 240
High Courts04 Feb 1987
Goa Chitrapur Bus Service Vs Jayant Gajanan Naik and others
Bombay High Court · (1987) 62 CompCas 405
Motor Vehicles Act, 1988 — Section 95(2)
High Courts04 Feb 1987
Shivshankar Tilakraj Vs Union of India and others
Bombay High Court · (1988) 16 ECC 147 : (1988) 16 ECR 331 : (1987) 28 ELT 342
Customs Act, 1962 — Section 11(1), 11C
High Courts03 Feb 1987
Bansilal and Brothers (Firm) Vs Swadeshi Mills Co. Ltd. and another
Bombay High Court · (1987) MhLj 171
High Courts03 Feb 1987
Malpani Brothers (Firm) Vs Ramjidas Shyamlal Saboo and another
Bombay High Court · (1987) MhLj 223
High Courts02 Feb 1987Allowed
Ahmedally G. Kathawala Vs Jhaverbai H. Daulat
Bombay High Court · (1987) 89 BOMLR 277
Contract Act, 1872 — Section 202Partnership Act, 1932 — Section 69Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 2, 20, 21, 22
High Courts30 Jan 1987
Lalit Kumar Dipchand Runwal Vs Union of India and others
Bombay High Court · (1988) 15 ECR 305 : (1988) 36 ELT 291
Central Excises and Salt Act, 1944 — Section 2
High Courts30 Jan 1987Allowed
Berar Oil Industry Vs National Berar Oil Industry Workers'' Union
Bombay High Court · (1987) 2 BomCR 402 : (1994) 3 LLJ 418 : (1987) MhLj 519
Bombay Industrial Relations Act, 1946 — Section 123A, 2(5)Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 30
High Courts30 Jan 1987Allowed
Luis Roberto Vaz Vs Roque Silvestre Vaz and Another
Bombay High Court · AIR 1988 Bom 300
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts30 Jan 1987
Commissioner of Wealth Tax Vs Rashtriya Swayam Sewak Sangh
Bombay High Court · (1987) 01 BOM CK 0046
High Courts30 Jan 1987
Sath Gwaldas Mathuradas Mohata Trust Vs Commissioner of Income Tax
Bombay High Court · (1987) 64 CTR 48 : (1987) 165 ITR 620
Income Tax Act, 1961 — Section 2(47) , 256(1)
High Courts30 Jan 1987
A.V. Jain Vs Union of India and others
Bombay High Court · AIR 1987 Bom 50 : (1987) 12 ECC 23 : (1987) 29 ELT 872
Customs Act, 1962 — Section 27Customs Tariff Act, 1975 — Section 23