High Courts02 Nov 1987
Vinodkumar Balkrishna Damania Vs Standard Batteries Ltd. and Others
Bombay High Court · (1994) 3 LLJ 870
Industrial Disputes Act, 1947 — Section 10, 10(2), 11A, 12(5)
COURT ARCHIVE
Bombay High Court judgments, 1987
707 judgments · page 5 of 36
High Courts02 Nov 1987
N.D. Muthuswamy Rao and others Vs Mewalal Rajaram Dube and others
Bombay High Court · (1988) MhLj 242
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 34, 63, 84, 88, 88(1)Transfer of Property Act, 1882 — Section 45
High Courts02 Nov 1987Allowed
Hanumansingh Thakur Vs Municipal Council and Others
Bombay High Court · (1989) 2 BomCR 129
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(20)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 17, 17(1)
High Courts30 Oct 1987
State of Maharashtra Vs Shivji and others Hukumchand Raghuram Pahuja Vs State of Maharashtra and others
Bombay High Court · (1990) 68 CompCas 246 : (1988) MhLj 488
Money Circulation Schemes (Banking) Act, 1978 — Section 2(1), 3, 4, 6
High Courts29 Oct 1987
Ramrao Sitaram Kadam and Others Vs District Deputy Registrar and Others
Bombay High Court · (1988) 1 BomCR 600
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 44
High Courts29 Oct 1987
Kerbaji Marotirao Shinde Vs State of Maharashtra
Bombay High Court · (1988) 90 BOMLR 35 : (1988) MhLj 157
High Courts29 Oct 1987
The Employees'' State Insurance Corpn. Vs Fariyaz Hotels Pvt. Ltd. The Employees'' State Insurance Corpn. Vs Hosang Bamansha Mistry of Bombay, (Indian Inhabitant) The Employees'' State Insurance Corpn. Vs The State of Maharashtra
Bombay High Court · (1987) 89 BOMLR 571 : (1989) 1 LLJ 356
Employees State Insurance Act, 1948 — Section 1, 1(2), 1(3), 1(4), 1(5)
High Courts28 Oct 1987Dismissed
B.S. Mahajan since deceased by his heirs and legal representatives Vs Chapsey R. Mistry
Bombay High Court · (1988) 3 BomCR 535
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9
High Courts28 Oct 1987Allowed
Jain Shudh Vanaspati Limited Vs S.R. Patankar, Assistant Collector of Customs and Others
Bombay High Court · (1988) 14 ECR 101
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 12Tariff Act, 1934 — Section 2A
High Courts28 Oct 1987Allowed
Jain Shudh Vanaspati Limited Vs S.R. Patankar, Asstt. Collector of Customs and Others
Bombay High Court · (1988) 33 ELT 77
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 113, 12, 2(18), 2(19)Customs Tariff Act, 1975 — Section 3
High Courts28 Oct 1987
Habibulla Saudagar Vs State of Maharashtra
Bombay High Court · (1988) 1 BomCR 11 : (1988) MhLj 285
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts28 Oct 1987
Bharat Barrel and Drum Mfg. Co. Pvt. Ltd. and another Vs R.B. Said, Recovery Officer, Government Dues in the Office of the Collector of Bombay and others
Bombay High Court · (1989) 20 ECC 125 : (1987) 13 ECR 954 : (1988) 36 ELT 99
Constitution of India, 1950 — Article 226
High Courts28 Oct 1987
Jain Shudh Vanaspati Limited Vs S.R. Patankar, Asstt. Collector of Customs, Bombay and others
Bombay High Court · (1988) 15 ECC 180
Customs Act, 1962 — Section 111, 113, 12, 12, 2(18)
High Courts27 Oct 1987
State of Maharashtra Vs Rajkumar Sitti '' Kundanlal Malhotra
Bombay High Court · (1988) 1 BomCR 15
Criminal Law (Amendment) Act, 1932 — Section 10Penal Code, 1860 (IPC) — Section 506
High Courts27 Oct 1987Dismissed
Prakash Cotton Mills Pvt. Ltd. and Another Vs S.K. Bhardwaj, Assistant Collector of Central Excise and Others
Bombay High Court · (1988) 15 ECC 301 : (1987) 13 ECR 948
Central Excises and Salt Act, 1944 — Section 37Constitution of India, 1950 — Article 226
High Courts27 Oct 1987
Vasantlal Lallubhai Patel and Others Vs Shankarlal Bechardas Patel and Others
Bombay High Court · (1987) 3 BomCR 454
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts16 Oct 1987
Abbashbhai K. Golwala Vs R.G. Shah and Others
Bombay High Court · AIR 1988 Bom 187
General Clauses Act, 1897 — Section 13Partnership Act, 1932 — Section 40, 41, 42, 43, 44
High Courts16 Oct 1987Allowed
Sheikh Nagaji Sheikh Chattu Vs Ashroba Pirtaji Bhoi and others
Bombay High Court · (1988) MhLj 414
Transfer of Property Act, 1882 — Section 53A
High Courts16 Oct 1987Allowed
Vasudeo Mahadeo Ambre Vs State of Maharashtra and Others
Bombay High Court · (1994) 3 LLJ 615
Industrial Disputes Act, 1947 — Section 10, 11A, 12(5), 2
High Courts16 Oct 1987Dismissed
Dattajirao Balwantrao Mane Vs Nani Palkhivala and Others
Bombay High Court · (1988) 1 BomCR 13
Contempt of Courts Act, 1971 — Section 2