High Courts17 Nov 1987
Metal Distributors Ltd. and Another Vs The Union of India (UOI) and The Collector of Customs
Bombay High Court · (1988) 14 ECR 383
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 1987
707 judgments · page 4 of 36
High Courts16 Nov 1987
K. Subramanian Vs Siemens India Ltd.
Bombay High Court · (1988) 67 CTR 221 : (1988) 173 ITR 136
Companies (Profits) Surtax Act, 1964 — Section 10, 17, 7Income Tax Act, 1961 — Section 139, 141, 141(1)
High Courts16 Nov 1987Dismissed
Gustavo Renato de Cruz Pinto Vs State of Goa and Others
Bombay High Court · (1988) 2 BomCR 553
Land Acquisition Act, 1894 — Section 4, 6
High Courts13 Nov 1987
Shakti Capacitors Vs Heramb Bhaskar Sahasrabuddhe and another
Bombay High Court · (1988) 1 BomCR 123 : (1989) 58 FLR 101 : (1988) 2 LLJ 284
Penal Code, 1860 (IPC) — Section 147, 341
High Courts13 Nov 1987Allowed
Shridhar Gangaram Anumandala Vs State of Maharashtra and others
Bombay High Court · (1988) MhLj 169
High Courts12 Nov 1987Dismissed
Forest Development Corporation of Maharashtra Limited Vs State of Maharashtra and Others
Bombay High Court · (1988) 4 BomCR 228
Constitution of India, 1950 — Article 14
High Courts11 Nov 1987
Union of India and others Vs Manik Dattatreya Lotlikar
Bombay High Court · (1987) 89 BOMLR 553 : (1988) 67 CTR 37 : (1988) 172 ITR 1
Income Tax Act, 1961 — Section 179, 179(1), 179(2), 2(43), 2(7)
High Courts10 Nov 1987
Baba Saheb Devgonda Patil Vs Managing Director, Shri Panchgonda Sahakari Sakhar Kharkhana Ltd., Ichalkaranji and another
Bombay High Court · (1988) 2 BomCR 235 : (1988) 90 BOMLR 131 : (1988) 2 LLJ 413
Industrial Disputes Act, 1947 — Section 25F, 25FF, 25FFF
High Courts09 Nov 1987Allowed
E.K. Anusapa Vs D.N. Capoor and Others
Bombay High Court · (1988) 1 BomCR 655
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
High Courts09 Nov 1987Allowed
Wilfred Lovette Vs Ganesh
Bombay High Court · AIR 1988 Bom 142 : (1988) 1 BomCR 637
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, 11Provincial Small Cause Courts Act, 1887 — Section 15, 15(4), 25Transfer of Property Act, 1882 — Section 111, 53A
High Courts06 Nov 1987Dismissed
R.N. Pattiwar Vs State of Maharashtra
Bombay High Court · (1988) 2 BomCR 284
Arbitration Act, 1940 — Section 2
High Courts06 Nov 1987Dismissed
National Harbour Launch Services Vs A.M. Prasad, Additional Collector of Customs (Preventive) and Others
Bombay High Court · (1992) 41 ECR 647
Customs Act, 1962 — Section 111, 112, 115, 129A
High Courts06 Nov 1987Dismissed
The Union of India (UOI) and Another Vs Mahindra and Mahindra Ltd.
Bombay High Court · (1988) 15 ECC 322
Constitution of India, 1950 — Article 226
High Courts06 Nov 1987
Registrar of Companies Vs F.S. Cabral and another
Bombay High Court · (1988) 63 CompCas 126
Companies Act, 1956 — Section 159, 161, 162, 166, 168
High Courts06 Nov 1987
Jethmal Dangra Vs Parmeshwar Teli
Bombay High Court · (1988) 3 BomCR 435 : (1988) MhLj 711
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 22(2)
High Courts06 Nov 1987Allowed
Registrar of Companies Vs F.S. Cabral and Another and Cabral and Co. Pvt. Ltd. and Others
Bombay High Court · (1988) 63 CompCas 126
Companies Act, 1956 — Section 159, 161, 166, 210, 220
High Courts04 Nov 1987
GTC Industries Limited, Bombay and another Vs Union of India and another
Bombay High Court · (1988) 1 BomCR 256 : (1988) 15 ECC 56 : (1988) 33 ELT 83
Central Excise Rules, 1944 — Rule 8, 8(1)Central Excises and Salt Act, 1944 — Section 38
High Courts04 Nov 1987Dismissed
C.D. Thadani, Income Tax Officer Vs Universal Ferro and Allied Chemicals Ltd.
Bombay High Court · (1987) 35 TAXMAN 500
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256(1), 256(2), 35(1)(b)(iii), 35B, 35B(1)
High Courts04 Nov 1987
C.D. Thadani, Income Tax Officer, Companies Circle-VI(12) and others Vs Universal Ferro and Allied Chemicals Ltd. and others
Bombay High Court · (1988) 172 ITR 30
Income Tax Act, 1961 — Section 254, 256(2), 35B, 35B(1)
High Courts03 Nov 1987
Pramod Purshottam Patkar Vs Vasundhra Pramod Patkar
Bombay High Court · AIR 1989 Bom 75
Civil Procedure Code, 1908 (CPC) — Section 11Hindu Marriage Act, 1955 — Section 13