COURT ARCHIVE

Bombay High Court judgments, 1987

707 judgments · page 7 of 36

High Courts09 Oct 1987

Barthels and Luders GmbH Vs M.V. "Dominique"

Bombay High Court · AIR 1988 Bom 380 : (1988) MhLj 728

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6A(2), Order 8 Rule 6CColonial Courts of Admiralty (India) Act, 1891 — Section 2

Read judgment

High Courts09 Oct 1987Dismissed

Punamchand Dahyalal Nanwati Vs Ramanlal Balubhai and Others

Bombay High Court · (1987) 3 BomCR 521

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code Amendment Act, 1976 — Order 41 Rule 22(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 22(2)

Read judgment

High Courts09 Oct 1987Dismissed

Bajrang Paliwal Vs Dean, Indira Gandhi Medical College Nagpur and Another

Bombay High Court · (1988) 3 BomCR 71

Nagpur University Ordinance — Ordinance 55, Ordinance 8

Read judgment

High Courts08 Oct 1987Dismissed

Pathandhare Anveshan Grahanirman Sanstha Maryadit (Proposed) Vs Nagpur Improvement Trust

Bombay High Court · (1988) 1 BomCR 596

Constitution of India, 1950 — Article 13(2)Nagpur Improvement Trust Lands Disposal Rules, 1955 — Rule 3

Read judgment

High Courts08 Oct 1987

Shaikh Said Shaikh Hussain Vs A.D. Chaudhary and Another

Bombay High Court · (1988) 1 BomCR 26 : (1987) 89 BOMLR 530 : (1987) MhLj 1035

Constitution of India, 1950 — Article 14Forest Act, 1927 — Section 61A, 61D, 61E, 61F, 61G

Read judgment

High Courts08 Oct 1987

Shrijee Sales Corporation Vs Collector of Customs

Bombay High Court · (1993) 67 ELT 458

Customs Act, 1962 — Section 14(1)Customs Tariff Act, 1975 — Section 3(1), 3(2)

Read judgment

High Courts08 Oct 1987Dismissed

Ashok Traders Vs Union of India (UOI) and Another

Bombay High Court · (1988) 14 ECR 12

Customs Act, 1962 — Section 12Customs Tariff Act, 1975 — Section 3(2)

Read judgment

High Courts08 Oct 1987

Mulji Manilal Kamdar Vs Union of India (UOI), Collector of Customs and The Assistant Collector of Customs, Group D

Bombay High Court · (1988) 15 ECR 324

Read judgment

High Courts07 Oct 1987

Kanchalal Chandulal Parikh and another Vs Bank of India and others

Bombay High Court · (1988) 1 BomCR 519 : (1987) 89 BOMLR 565 : (1991) 70 CompCas 528

Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 21, 24

Read judgment

High Courts07 Oct 1987Dismissed

Kanchanlal Chandulal Parikh and Another Vs Bank of India and Others

Bombay High Court · AIR 1988 Bom 40 : (1988) MhLj 184

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 135Industries (Development and Regulation) Act, 1951 — Section 16A

Read judgment

High Courts07 Oct 1987

Jawahar Jaisingh Thakkar Vs Abdul Rehman Antulay

Bombay High Court · (1987) 89 BOMLR 483

Read judgment

High Courts07 Oct 1987

In Re: Jay Kevin Salerno

Bombay High Court · AIR 1988 Bom 139 : (1988) 2 BomCR 239 : (1987) 89 BOMLR 521

Guardians and Wards Act, 1890 — Section 11, 7, 8, 9

Read judgment

High Courts06 Oct 1987Dismissed

Manohar Shivram Swami Vs Mahadeo Guruling Swami and Others

Bombay High Court · AIR 1988 Bom 116 : (1987) 3 BomCR 515 : (1987) MhLj 1118

Transfer of Property Act, 1882 — Section 10

Read judgment

High Courts06 Oct 1987Allowed

Krishna Parshuram Talashilkar Vs Krishnarao Dodhunadh Khare and Others

Bombay High Court · (1993) 3 LLJ 190

Industrial Disputes Act, 1947 — Section 10(1), 12(5)

Read judgment

High Courts06 Oct 1987Dismissed

Manohar Shivram Swami Vs Mahadeo Guruling Swami (deceased) and others

Bombay High Court · (1987) MhLj 1118

Transfer of Property Act, 1882 — Section 10

Read judgment

High Courts05 Oct 1987Allowed

Sindhu Diwakar Dabholkar Vs B.N. Dongre and Others

Bombay High Court · (1987) 89 BOMLR 525 : (1993) 3 LLJ 589

Industrial Disputes Act, 1947 — Section 33(2)

Read judgment

High Courts01 Oct 1987Allowed

Baburao Baliram Malgaonkar Vs The Executive Engineer ''B'' and ''C'' Div. and Others

Bombay High Court · (1994) 3 LLJ 696

Industrial Disputes Act, 1947 — Section 33C(2)

Read judgment

High Courts01 Oct 1987

Sarladevi Bharatkumar Rungta Vs Bharatkumar Shivprasad Rungta and another

Bombay High Court · (1987) 3 BomCR 642

Civil Procedure Code Amendment Act, 1973 — Order 21 Rule 37Contempt of Courts Act, 1971 — Section 12, 2, 20, 22Hindu Marriage Act, 1955 — Section 24

Read judgment

High Courts01 Oct 1987

Director-general of Investigation and Registration Vs Indian Management Development Institute

Bombay High Court · (1988) 63 CompCas 132

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Monopolies and Restrictive Trade Practices Act, 1969 — Section 12A, 36A(1), 36B

Read judgment

High Courts01 Oct 1987Allowed

Vamen Maruty Gharat and Others Vs M.S. Apte and Others

Bombay High Court · (1998) 3 LLJ 603

Bombay Industrial Relations Act, 1946 — Section 3(24), 85Constitution of India, 1950 — Article 227

Read judgment