High Courts14 Jan 1987
Commissioner of Income Tax Vs Radhadevi D. Daga and others
Bombay High Court · (1987) 167 ITR 888
Income Tax Act, 1961 — Section 64(1)
COURT ARCHIVE
Bombay High Court judgments, 1987
707 judgments · page 35 of 36
High Courts14 Jan 1987Dismissed
Dwarkadevi Choudhary Vs Narsingdas Rampratap Sharma
Bombay High Court · (1987) MhLj 332
High Courts14 Jan 1987Allowed
Mahadu Dipa Koli since deceased through his legal heirs Vs Shahajadhi Musalman and Others
Bombay High Court · (1987) 1 BomCR 494 : (1987) MhLj 813
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15A, 32, 32G, 85, 85A
High Courts13 Jan 1987
Controller of Aerodrome, Nagpur Airport Vs Homi D. Jahangir and Another
Bombay High Court · (1987) 3 BomCR 565 : (1987) MhLj 743
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 112Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7(2), 9(1)
High Courts13 Jan 1987
Bank of Baroda Vs Triveniprasad Jamnaprasad Mishra
Bombay High Court · (1987) 3 BomCR 164 : (1988) 2 LLJ 163 : (1988) MhLj 698
Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2), 2, 2A
High Courts13 Jan 1987
Addl. Commissioner of Income Tax Vs Ghasiram Phoolchand
Bombay High Court · (1987) 167 ITR 243
Income Tax Act, 1961 — Section 56, 68
High Courts13 Jan 1987
Mehdi Mandil Vs Trans Sharjah Aviation Limited
Bombay High Court · (1987) 62 CompCas 606
High Courts13 Jan 1987
Sunil Jugalkishore Gupta Vs Union of India and others
Bombay High Court · (1987) 14 ECC 165 : (1988) 36 ELT 75
Customs Act, 1962 — Section 59, 59(3), 61, 67, 68
High Courts12 Jan 1987
Ramu Tolaram, Gulam Hussain Shaikh Mohamed, Rehematbi (Smt.) and Shaikh Mastan Madar Saheb Vs Amichand Hansraj Gupta and Others
Bombay High Court · (1987) MhLj 935
Contract Act, 1872 — Section 182Motor Vehicles Act, 1939 — Section 110B, 95
High Courts12 Jan 1987
Commissioner of Income Tax Vs Babulal Nathmal Sharma
Bombay High Court · (1988) 169 ITR 10
Income Tax Act, 1961 — Section 256(2), 45, 47
High Courts12 Jan 1987
Ramu Tolaram and etc., etc. Vs Amichand Hansraj Gupta and Others
Bombay High Court · (1987) 2 ACC 100 : (1988) ACJ 24 : AIR 1988 Bom 304 : (1987) 1 BomCR 645
Evidence Act, 1872 — Section 32Motor Vehicles Act, 1939 — Section 110B
High Courts09 Jan 1987
Haribhau Dhondiba Chavan Vs Balkrishna Bhikoba Ballal
Bombay High Court · (1988) 4 BomCR 185 : (1987) 89 BOMLR 197 : (1987) MhLj 340
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts09 Jan 1987Allowed
Haribhau Dhondiba Chavan Vs Balkrishna Bhikoba Ballal and another
Bombay High Court · (1987) MhLj 340
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts09 Jan 1987
Shantaram Tukaran Patil and Another Vs Dagubai Tukaram Patil and Others
Bombay High Court · AIR 1987 Bom 182 : (1987) 1 BomCR 714 : (1987) 89 BOMLR 51 : (1987) MhLj 179
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 16, 16(1), 16(3), 25Hindu Succession Act, 1956 — Section 15, 3(1), 8
High Courts08 Jan 1987Allowed
Anandi Ravji Vatas Vs Oriental Industries and Others
Bombay High Court · (1988) ACJ 129
High Courts08 Jan 1987Allowed
Anandi Ravji Vatas Vs Oriental Industries and others
Bombay High Court · (1987) MhLj 894
High Courts08 Jan 1987
Popular Dye Chem Vs Union of India and others
Bombay High Court · (1987) 11 ECC 288 : (1987) 11 ECR 721
Customs Act, 1962 — Section 122, 129D
High Courts08 Jan 1987Allowed
Kisan Niswade Vs State of Maharashtra and Others
Bombay High Court · (1987) 3 BomCR 477
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 106(2), 36(1), 36(2)Constitution of India, 1950 — Article 226, 227
High Courts07 Jan 1987Partly Allowed
Abdul Habib Khan Vs Maharashtra State Road Transport Corporation
Bombay High Court · (1988) 1 BomCR 230 : (1989) 59 FLR 268 : (1993) 3 LLJ 869
Bombay State Road Transport Corporation Employees Service Regulations — Regulation 61Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
High Courts07 Jan 1987Dismissed
Sabirullakhan Vs Pramod Bhagat and Another
Bombay High Court · (1987) 2 BomCR 702