COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,745 of 3,665

High Courts16 Dec 1987Allowed

State of Maharashtra Vs Janabai Deorao Khatke and another

Bombay High Court · (1987) 12 BOM CK 0025

Constitution of India, 1950 — Article 13, 14, 19, 19(l)(f), 31Land Acquisition Act, 1894 — Section 23Maharashtra Land Revenue Code, 1966 — Section 36, 36A

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High Courts16 Dec 1987

Ishwar Prakash Chopra Vs Ashok Baherwani

Bombay High Court · (1988) CriLJ 1517

Contempt of Courts Act, 1971 — Section 12, 2(b)Contract Act, 1872 — Section 23

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High Courts15 Dec 1987

Jeevanchand Baliram Thakur Vs State of Goa

Bombay High Court · (1988) CriLJ 1878

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20

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High Courts14 Dec 1987

Sunil Chainani and Others Vs Inspector of Police, C.B. Control and Another

Bombay High Court · (1988) 2 BomCR 118

Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 437(5), 50Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 29, 8

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High Courts14 Dec 1987

Mohamed Shahanawaz Vs D.N. Capoor

Bombay High Court · (1989) 40 ELT 298

Customs Act, 1962 — Section 108

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High Courts11 Dec 1987Allowed

S.N. Deshmukh and Others Vs The Medical Council of India and Others

Bombay High Court · AIR 1988 Bom 284 : (1988) 2 BomCR 29

Constitution of India, 1950 — Article 226, 226(1), 226(1A), 226(2)Indian Medical Council Act, 1956 — Section 11, 12, 13, 14, 16

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High Courts10 Dec 1987

Finolex Gables Limited Vs The Union of India (UOI) and Shri D.M. Mehta, Assistant Collector of Central Excise

Bombay High Court · (1988) 14 ECR 594

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High Courts10 Dec 1987Allowed

Dilawar Khan Pathan and Others Vs State of Maharashtra

Bombay High Court · (1988) 3 BomCR 121 : (1988) MhLj 259

Penal Code, 1860 (IPC) — Section 304A

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High Courts10 Dec 1987Allowed

Anusaya Evan Kambale Vs The Superintendent of Police and Others

Bombay High Court · (1994) 3 LLJ 692

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High Courts09 Dec 1987

B.S. Rawat, Assistant Collector of Customs, R and I (P), Bombay Vs Andre Christopher Mydlarz and others

Bombay High Court · (1988) 1 BomCR 607 : (1988) 36 ELT 60 : (1988) MhLj 445

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 437(6), 439(1), 496

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High Courts08 Dec 1987Dismissed

Apex Marketing Federation Employees Union Vs S.A. Patil and Others

Bombay High Court · (1995) 3 LLJ 81

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High Courts08 Dec 1987Allowed

State of Maharashtra Vs Arjun Tabadu Mahajan and Others

Bombay High Court · (1988) 1 BomCR 603 : (1988) MhLj 191

Forest Act, 1927 — Section 26(1), 55

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High Courts07 Dec 1987

Eknath Vithal Ogale Vs Mansukhlal Dhanraj Jain

Bombay High Court · (1988) 2 BomCR 9 : (1988) 90 BOMLR 22

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Presidency Small Cause Courts Act, 1882 — Section 41, 6Specific Relief Act, 1963 — Section 3

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High Courts07 Dec 1987