COURT ARCHIVE

Bombay High Court judgments, 1987

707 judgments · page 36 of 36

High Courts06 Jan 1987Allowed

Laxman Dhondu Bhor, since deceased through his heirs Vithoba Laxman Bhor and others Vs Chentaman Bhimrao Pagare and others

Bombay High Court · (1987) MhLj 641

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32

High Courts06 Jan 1987Dismissed

Bombay High Court · (1987) 2 BomCR 268(1)

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10BLimitation Act, 1963 — Section 14

High Courts06 Jan 1987Dismissed

Bombay High Court · AIR 1988 Bom 29 : (1990) 69 CompCas 568

Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3Constitution of India, 1950 — Article 14, 226

High Courts06 Jan 1987

Bombay High Court · AIR 1987 Bom 364 : (1987) 2 BomCR 268 : (1987) 2 BOMLR 1302

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10BLimitation Act, 1963 — Section 14(1)

High Courts06 Jan 1987

Bombay High Court · (1988) 1 BomCR 547

Constitution of India, 1950 — Article 226

High Courts06 Jan 1987

Bombay High Court · (1989) 66 CompCas 116

High Courts05 Jan 1987

Bombay High Court · (1987) 12 ECC 159

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120A, 120B