High Courts02 Dec 1987
Union of India Vs Babubhai Nylchand Mehta, Bombay
Bombay High Court · (1988) 15 ECC 137 : (1988) 33 ELT 292
Central Excises and Salt Act, 1944 — Section 11B, 2
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,746 of 3,665
High Courts02 Dec 1987Dismissed
Gunvantlal Kantilal Khamar Vs State of Maharashtra
Bombay High Court · (1988) 90 BOMLR 9 : (1988) MhLj 194
Constitution of India, 1950 — Article 14, 19, 226, 30
High Courts01 Dec 1987Dismissed
Ketaki Vs Girish '' Satish
Bombay High Court · (1990) 1 DMC 382
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24
High Courts27 Nov 1987
Sheth and Bharmal (Firm) Vs Municipal Administrator, Municipal Corporation of Greater Bombay and Others
Bombay High Court · (1990) 3 BomCR 556 : (1988) MhLj 613
Maharashtra Regional and Town Planning Act, 1966 — Section 126, 126(2), 127, 22, 23
High Courts27 Nov 1987Dismissed
Ishwarlal Sarabhai Parikh Vs Prabhawati Ishwarlal Parikh (Smt.) and Another
Bombay High Court · (1988) 1 BomCR 464
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 3Hindu Marriage Act, 1955 — Section 13(1)
High Courts27 Nov 1987
Maharashtra State Financial Corporation Vs Official Liquidator, Sidhu Tyres (P.) Ltd.
Bombay High Court · (1988) 64 CompCas 641
Companies Act, 1956 — Section 125, 446, 456(1)Maharashtra State Financial Corporation Act, 1953 — Section 29, 31
High Courts26 Nov 1987
Vijayaben Narayandas Gujarathi Vs Girish Thakorlal Vakil and Others
Bombay High Court · AIR 1988 Bom 292 : (1989) 1 BomCR 382
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts25 Nov 1987
The Municipal Corporation for Greater Bombay and Another Vs Shroff and Company
Bombay High Court · AIR 1988 Bom 334 : (1987) 89 BOMLR 612
Bombay Municipal Corporation Act, 1888 — Section 143, 192, 192(1), 195(1B)Bombay Prohibition Act, 1949 — Section 105, 106, 2(14)Maharashtra Foreign Liquor (Storage in Bond) Rules, 1964 — Rule 2(9)
High Courts24 Nov 1987Dismissed
Therapeutics Chemicals Research Corporation Vs Justice R.D. Tulpule, Presiding Officer, Commissioner of Income Tax and Another
Bombay High Court · (1988) 3 BomCR 727
Constitution of India, 1950 — Article 227Dock Workers (Regulation of Employment) Act, 1948 — Section 2
High Courts24 Nov 1987Allowed
The Vegetable Vitamin Foods Co. (P) Ltd. Vs Shri C.S. Yadav, Presiding Officer, 10th Labour Court and Others
Bombay High Court · (1995) 3 LLJ 580
Industrial Disputes Act, 1947 — Section 10(1), 12(5)Payment of Wages Act, 1936 — Section 2
High Courts23 Nov 1987Allowed
K.D. Anpat and others Vs State of Maharashtra and others
Bombay High Court · (1988) MhLj 101
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 116, 120, 161, 217, 342Prevention of Corruption Act, 1988 — Section 5(1)(d)
High Courts23 Nov 1987
Manohar Deshpande Vs Menkabai (Smt.) Brahmin and Others
Bombay High Court · (1988) 2 BomCR 242
Hindu Succession Act, 1956 — Section 23Hindu Womens Right to Property Act, 1937 — Section 3(3)
High Courts23 Nov 1987
M.C. Tahkur, Asstt. Collector of Central Excise and Another Vs Extrusion Processors Pvt. Ltd. and Another
Bombay High Court · (1992) 38 ECR 450
Central Excises and Salt Act, 1944 — Section 2(f)
High Courts21 Nov 1987
Abdul Sattar Rehmanbhai Vs Julekhabi Rahiman Daryawardi (Smt.) and Others
Bombay High Court · (1988) 2 BomCR 312 : (1988) 90 BOMLR 139
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 39(1)Industrial Disputes Act, 1947 — Section 25F, 33C
High Courts20 Nov 1987Dismissed
Arvind Anand Gaikwad Vs Uni Abex Alloy Products Ltd. and Others
Bombay High Court · (1994) 3 LLJ 684
Industrial Disputes Act, 1947 — Section 25F, 25K, 9A
High Courts20 Nov 1987Dismissed
Pralhad Shamburao Newale and Others Vs State of Maharashtra and Others
Bombay High Court · (1988) 1 BomCR 566
Constitution of India, 1950 — Article 254(2)Penal Code, 1860 (IPC) — Section 21Prevention of Corruption Act, 1947 — Section 2, 5
High Courts20 Nov 1987
Jyoti Nikul Jariwala and Another Vs State of Maharashtra and Another
Bombay High Court · AIR 1988 Bom 123 : (1988) 1 BomCR 1 : (1988) MhLj 96
Constitution of India, 1950 — Article 14, 226, 265
High Courts20 Nov 1987
A.C. D''mello Vs Shipping Corporation of India
Bombay High Court · (1988) MhLj 78
High Courts20 Nov 1987Allowed
State of Maharashtra and Others Vs Dnyaneshwar Parkhi
Bombay High Court · (1988) 1 BomCR 628
High Courts19 Nov 1987
The Bombay Dyeing and Manufacturing Co. Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1988) 15 ECC 369
Central Excises and Salt Act, 1944 — Section 11A