High Courts30 Sept 1987Allowed
Shamkumar Arjun Dalvi Vs State of Maharashtra and Another
Bombay High Court · (1988) 1 BomCR 131 : (1988) MhLj 95
Bombay Police Act, 1951 — Section 56
COURT ARCHIVE
Bombay High Court judgments, 1987
707 judgments · page 8 of 36
High Courts30 Sept 1987
National textile Corporation (South Maharashtra) Vs Rashtriya Mill Mazdoor Sangh
Bombay High Court · (1987) 89 BOMLR 515 : (1987) MhLj 977
Industrial Disputes Act, 1947 — Section 25FF
High Courts30 Sept 1987Dismissed
National Textile Corporation (South Maharashtra) Ltd. Bombay Vs Rashtriya Mill Mazdoor Sangh. Bombay and others
Bombay High Court · (1987) MhLj 977
Bombay Industrial Relations Act, 1946 — Section 1(2), 13, 2, 3, 4Industrial Disputes Act, 1947 — Section 25F, 25FF
High Courts29 Sept 1987Dismissed
Gayabai Lautkar and Others Vs Wamanrao Mahadeo Nikam and Others
Bombay High Court · (1989) 1 BomCR 279
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 6, 8(2)
High Courts29 Sept 1987Dismissed
Kisan Raoji Manjare Vs Baban Kondiba Gade
Bombay High Court · (1988) 1 BomCR 126
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 14, 31(1)
High Courts29 Sept 1987Allowed
State Bank of India, Central Office, Bombay and another Vs A.P. Matthai and others
Bombay High Court · (1988) MhLj 308
High Courts28 Sept 1987
R.D. Surve Vs Tata Iron and Steel Co. Ltd., Bombay and others
Bombay High Court · (1987) MhLj 1089
Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts25 Sept 1987Dismissed
Bhawsar Home Furnishers and Decorators Vs Dattaram Pandurang Mistri and Others
Bombay High Court · (1987) 89 BOMLR 561 : (1993) 3 LLJ 702 : (1988) MhLj 210
Industrial Disputes Act, 1947 — Section 2(OO), 33C(2)
High Courts25 Sept 1987
Mulchand Sampatraj Shah Vs Dayashankar, Assistant Collector of Customs and Others
Bombay High Court · (1988) 35 ELT 458
Customs Act, 1962 — Section 108, 135Evidence Act, 1872 — Section 30
High Courts25 Sept 1987
Jeevan Pandurang Patil Vs State of Maharashtra
Bombay High Court · (1987) 3 BomCR 325
Bombay Police Act, 1951 — Section 59, 60
High Courts25 Sept 1987
Isac Santan Fernandes Vs K.P. Reghuvanshi, Deputy Commissioner of Police and Another
Bombay High Court · (1987) 3 BomCR 323
Bombay Police Act, 1951 — Section 56, 59
High Courts25 Sept 1987Allowed
Kaushlyabai Jadhav and Others Vs The State of Maharashtra and Others
Bombay High Court · (1994) 3 LLJ 53
High Courts25 Sept 1987Dismissed
Chhotelal Bansilal Awasthi Vs State of Maharashtra and others
Bombay High Court · (1987) 09 BOM CK 0011
Constitution of India, 1950 — Article 342Maharashtra Land Revenue Code, 1966 — Section 36, 36A
High Courts24 Sept 1987
Indian Overseas Bank Vs Shreekrishna Woollen Mills Pvt. Ltd. and Others
Bombay High Court · AIR 1988 Bom 343 : (1987) 89 BOMLR 510
Civil Procedure Code, 1882 — Section 130Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 11 Rule 15
High Courts24 Sept 1987Dismissed
Padam Bahadur Khanka Vs National Institute for Training and Others
Bombay High Court · (1995) 3 LLJ 77
Industrial Disputes Act, 1947 — Section 2
High Courts23 Sept 1987
Krushi Goseva Sangh and Another Vs State of Maharashtra and Others
Bombay High Court · (1987) 3 BomCR 713 : (1988) MhLj 293
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 451Maharashtra Animal Preservation Act, 1976 — Section 10, 11, 5, 6
High Courts23 Sept 1987
Tukaram Yeshwant Patil (Dr.) Vs Bhagwantrao Gaikwad and Others
Bombay High Court · (1987) 3 BomCR 327
Constitution of India, 1950 — Article 309, 311
High Courts23 Sept 1987
Rupchand Rajaram Shah Vs Janata Consumers Co-operative Society Ltd. and Others
Bombay High Court · AIR 1988 Bom 193
Criminal Procedure Code, 1973 (CrPC) — Section 105, 195Limitation Act, 1963 — Section 14, 14(1), 14(2)
High Courts23 Sept 1987Allowed
Bapurao Jatale Vs Mahadeo Mali and Others
Bombay High Court · (1988) 3 BomCR 52
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38(3)
High Courts22 Sept 1987Dismissed
Palmon Fashions and Others Vs M.M. Verghese and Others
Bombay High Court · (1993) 3 LLJ 683