High Courts22 Sept 1987
Leelavati Pingle and Another Vs Dattatraya Dhondiraji Kavishar and Others
Bombay High Court · (1988) 2 BomCR 429
Bombay Public Trusts Act, 1950 — Section 50
COURT ARCHIVE
Bombay High Court judgments, 1987
707 judgments · page 9 of 36
High Courts22 Sept 1987Dismissed
Krishna Lulla Vs Shyam Ajwani and Others
Bombay High Court · (1987) 3 BomCR 671 : (1987) MhLj 1030
Contempt of Courts Act, 1971 — Section 2
High Courts22 Sept 1987
Mahesh Tickely and Another Vs Principal, Institute of Pharmacy, Janata Shikshan Prasarak Mandal and Others
Bombay High Court · (1988) 2 BomCR 266 : (1988) MhLj 623
Constitution of India, 1950 — Article 14, 45
High Courts22 Sept 1987Dismissed
Vikas Chemicals Vs Union of India (UOI) and Others
Bombay High Court · (1988) 16 ECR 327
High Courts21 Sept 1987Dismissed
Prabhakar Shankar Kulkarni Vs Jayantrao Tilak and Others
Bombay High Court · (1993) 3 LLJ 593
Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 2
High Courts21 Sept 1987
Dinesh A. Parekh Vs Special Director of Enforcement and Another
Bombay High Court · (1988) 2 BomCR 42
Criminal Procedure Code, 1973 (CrPC) — Section 386Evidence Act, 1872 — Section 27Foreign Exchange Regulation Act, 1973 — Section 51, 52(3), 53
High Courts21 Sept 1987Allowed
Maharashtra State Road Transport Corpn. Vs Suryakant Dhondiba Mane and Others
Bombay High Court · (1993) 3 LLJ 684
High Courts21 Sept 1987Allowed
Hussain Khan Pathan Vs Shaikh Ahmed
Bombay High Court · (1988) 4 BomCR 60 : (1988) MhLj 55
Specific Relief Act, 1963 — Section 41Transfer of Property Act, 1882 — Section 53A
High Courts19 Sept 1987
Nishi Prem Vs Javed Akhtar and Others
Bombay High Court · AIR 1988 Bom 222
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 21, Order 11 Rule 21(1), Order 11 Rule 6, Order 43 Rule 1Constitution of India, 1950 — Article 133Contempt of Courts Act, 1971 — Section 10
High Courts19 Sept 1987Allowed
Nishi Prem Vs Javed Akhtar and others
Bombay High Court · (1987) MhLj 1073
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 6
High Courts19 Sept 1987Allowed
Allahabad Bank Employees'' Union Vs Union of India (UOI) and Others
Bombay High Court · (1995) 3 LLJ 74
Industrial Disputes Act, 1947 — Section 12(5)
High Courts19 Sept 1987
Dhondiram Appa Hatkar Vs State of Maharashtra and Others
Bombay High Court · (1987) 3 BomCR 656 : (1987) 89 BOMLR 533 : (1987) MhLj 1046
Bombay Police Act, 1951 — Section 56, 57, 59
High Courts18 Sept 1987Partly Allowed
Sharda Industries and Engineering Works Pvt. Ltd. Vs Chandraball Choube and Others
Bombay High Court · (1989) 2 BomCR 256 : (1994) 3 LLJ 310
Factories Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 33C(2)
High Courts18 Sept 1987
Murlidhar Bhaulal Malu and Others Vs Sudhakar Honaji Patil and Another
Bombay High Court · AIR 1988 Bom 256 : (1987) 3 BomCR 550 : (1987) MhLj 944
Constitution of India, 1950 — Article 14, 19(1), 43A
High Courts18 Sept 1987
Syed Mohammed Umar Vs The Sheriff of Bombay and Another
Bombay High Court · (1988) ACJ 450 : AIR 1988 Bom 67 : (1988) 2 BomCR 487 : (1988) 2 BOMLR 487 : (1988) MhLj 16
Bombay City Civil and Sessions Court Rules, 1948 — Rule 245(1)Bombay High Court (Original Side) Rules, 1980 — Rule 445, 451Bombay Motor Vehicles Taxation Rules, 1959 — Rule 294, 294(1), 310
High Courts18 Sept 1987Dismissed
Vasudeo H. Churi Vs Union of India (UOI) and Others
Bombay High Court · (1994) 3 LLJ 619
Industrial Disputes Act, 1947 — Section 33
High Courts18 Sept 1987Dismissed
Haffkine Bio =Pharmaceutical Corporation Limited Vs V.M. Patki and Others
Bombay High Court · (1993) 3 LLJ 679
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts18 Sept 1987
Murlidhar Bhaulal Malu Vs Sudhakar Honaji Patil and another
Bombay High Court · (1987) MhLj 944
Constitution of India, 1950 — Article 14, 19(1)(c), 19(1)(g), 43AMaharashtra Co-operative Societies Act, 1960 — Section 11, 144E(1)(a), 2, 22(1A), 4
High Courts18 Sept 1987
Tukaram Kalu Madhvi Vs P.P. Shrivastav, Deputy Commissioner of Police and Another
Bombay High Court · (1987) 3 BomCR 372
Bombay Police Act, 1951 — Section 56(1), 59
High Courts18 Sept 1987
Senmogam '' Tiger Muttu Harijan Vs State of Maharashtra
Bombay High Court · (1987) 3 BomCR 368
National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 114, 392, 397