High Courts15 Oct 1987Dismissed
P.A.C. Rego Dias Vs Madura Coats Ltd. and Others
Bombay High Court · (1995) 3 LLJ 79
COURT ARCHIVE
Bombay High Court judgments, 1987
707 judgments · page 6 of 36
High Courts15 Oct 1987Dismissed
Prafull Dattatraya Pore Vs J.K. Chemicals Ltd. and Others
Bombay High Court · (1989) 59 FLR 306 : (1993) 3 LLJ 129
Bombay Industrial Employment (Standing Orders) Rules, 1959 — Rule 21(1)
High Courts15 Oct 1987Dismissed
Satyawan Bhatia Vs Santok Singh Jolly and Another
Bombay High Court · (1988) 2 BomCR 195
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts15 Oct 1987Allowed
Gangubai Vs A. Sudarshan Naidu
Bombay High Court · (1988) 1 BomCR 421
Civil Procedure Code, 1908 (CPC) — Section 100, 11Evidence Act, 1872 — Section 3, 35
High Courts15 Oct 1987Dismissed
Maimuna Begum and Others Vs Taju Khan and Others
Bombay High Court · (1988) 1 ACC 106 : (1988) ACJ 417 : (1989) 1 BomCR 673
Motor Vehicles Act, 1939 — Section 110D, 95, 96(2)Succession Act, 1925 — Section 306
High Courts15 Oct 1987
Aparna (Miss) @ Vandana Shamrao Hingane Vs Shivaji University and Others
Bombay High Court · (1988) 2 BomCR 146 : (1988) MhLj 1085
High Courts15 Oct 1987Dismissed
Satyabhamabai @ Bhamabai Bhr. Gangadhar Phopse Vs Sakharam Dada Phopse
Bombay High Court · (1988) 1 BomCR 384
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts15 Oct 1987
Taprogge Gesellschaft MBH Vs IAEC India Ltd.
Bombay High Court · AIR 1988 Bom 157
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 51Contract Act, 1872 — Section 27
High Courts15 Oct 1987Partly Allowed
Ramesh Ramchandra Gawad Vs Mahindra and Mahindra Ltd.
Bombay High Court · (1993) 3 LLJ 698
High Courts15 Oct 1987Dismissed
Satyawan Harnamdas Bhatia Vs Santok Singh Jolly and Another
Bombay High Court · (1988) 4 BomCR 358
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), Order 6 Rule 17, 96
High Courts14 Oct 1987Dismissed
Govindrao Devabasappa Manthalkar by his heirs Vs Apparao Devabasappa Manthalkar by his heirs and Others
Bombay High Court · (1987) 3 BomCR 493 : (1987) 89 BOMLR 507
Bombay Public Trusts Act, 1950 — Section 72, 72(1), 72(2)Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 3
High Courts14 Oct 1987
Ashok Maniklal Harkut Vs The Collector of Amravati and Another
Bombay High Court · AIR 1988 Bom 207 : (1988) 2 BomCR 399 : (1987) 89 BOMLR 637 : (1988) MhLj 378
Maharashtra Municipalities Act, 1965 — Section 167, 18, 19, 2(49), 2(6)Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 15(A), 19(1), 19(2), 2(35), 2(9)
High Courts13 Oct 1987Allowed
Puthiya Veetil Raghavan Vs M.K. Bhaskaran and Others
Bombay High Court · (1993) 3 LLJ 700
Industrial Disputes Act, 1947 — Section 25F
High Courts13 Oct 1987Dismissed
Kamla Mills Ltd. Vs Union of India (UOI), Shri B.K. Agarwal, Collector of Central Excise (Appeals) and Others
Bombay High Court · (1988) 14 ECR 693
Central Excises and Salt Act, 1944 — Section 4Constitution of India, 1950 — Article 226
High Courts12 Oct 1987Dismissed
Ashok Shankarrao Chavan Vs Anil Trayambakrao Patil
Bombay High Court · (1988) 90 BOMLR 39
Civil Procedure Code, 1908 (CPC) — Section 100, 101General Clauses Act, 1897 — Section 10Limitation Act, 1963 — Section 12, 29, 4, 5
High Courts12 Oct 1987
State of Maharashtra Vs Shanta Shankar Kamble (Smt.)
Bombay High Court · (1988) 1 BomCR 132
Criminal Procedure Code, 1973 (CrPC) — Section 473Limitation Act, 1963 — Section 5
High Courts12 Oct 1987Allowed
Rasilaben Kantilal Kansara (Smt) Vs Amratlal Babubhai Kocha and Others
Bombay High Court · (1987) 3 BomCR 620
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Partnership Act, 1932 — Section 64, 68
High Courts09 Oct 1987
Employees'' State Insurance Corporation Vs Dattaram Advertising (Private) Ltd.
Bombay High Court · (1989) 58 FLR 781 : (1988) 1 LLJ 413
Employees State Insurance Act, 1948 — Section 1(5)
High Courts09 Oct 1987Dismissed
Ramakant Rajmangal Yadav Vs Ramnilan Vijay and Others
Bombay High Court · (1987) 89 BOMLR 538 : (1993) 3 LLJ 692 : (1987) MhLj 994
Factories Act, 1948 — Section 2(K)Industrial Disputes Act, 1947 — Section 33C(2)
High Courts09 Oct 1987Dismissed
Vikram Buty Vs Ram Achal Tiwari and Another
Bombay High Court · (1988) 2 BomCR 282