High Courts19 Nov 1987Allowed
Kay Foam Limited Vs Union of India (UOI)
Bombay High Court · (1988) 34 ELT 449
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,747 of 3,665
High Courts19 Nov 1987
Maharashtra Small Scale Electrical Manufacturers Association and Another Vs Union of India (UOI) and Another
Bombay High Court · (1988) 1 BomCR 458
Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 21Industries (Development and Regulation) Act, 1951 — Section 29B
High Courts18 Nov 1987
Gyandas Dama Lade (since deceased) by Lrs. Vs State of Maharashtra and Another
Bombay High Court · (1989) 2 BomCR 10
Maharashtra Land Revenue Code, 1966 — Section 13, 258(1)Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 6, 7, 9
High Courts18 Nov 1987Allowed
Mehboob Ahmad Sayyad and Others Vs State of Maharashtra
Bombay High Court · (1988) 1 BomCR 328
Criminal Procedure Code, 1973 (CrPC) — Section 151(3)
High Courts18 Nov 1987
Vaman Ganpatrao Trilokekar and Others Vs Malati Ramchandra Raut and Others
Bombay High Court · AIR 1988 Bom 321 : (1988) 2 BomCR 615 : (1988) 90 BOMLR 45
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 2, 3, 4, 54Partition Act, 1893 — Section 2, 3, 3(1), 3(2), 3(3)Succession Act, 1925 — Section 213
High Courts18 Nov 1987Allowed
United India Insurance Company Ltd. Vs Zumibai (Smt.) and Others
Bombay High Court · (1989) ACJ 1150 : (1988) 2 BomCR 1
Motor Vehicles Act, 1939 — Section 95(1)
High Courts18 Nov 1987
Piramal Spg. and Wvg. Mills Ltd. Vs Union of India
Bombay High Court · (1988) 15 ECC 382 : (1988) 36 ELT 236
Central Excises and Salt Act, 1944 — Section 11A, 35B
High Courts18 Nov 1987Dismissed
Piramal Spg. and Wvg. Mills Ltd. and V. Ranganathan Vs The Union of India (UOI) and Others
Bombay High Court · (1988) 14 ECR 339
Central Excises and Salt Act, 1944 — Section 11A
High Courts17 Nov 1987
Metal Distributors Ltd., Bombay and another Vs Union of India and others
Bombay High Court · (1988) 15 ECC 165 : (1988) 33 ELT 321
Customs Act, 1962 — Section 27
High Courts17 Nov 1987
Unichem Laboratories Ltd. and Another Vs Union of India (UOI)
Bombay High Court · AIR 1988 Bom 134 : (1988) 1 BomCR 134
Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 26A, 5
High Courts17 Nov 1987
Metal Distributors Ltd. and Another Vs The Union of India (UOI) and The Collector of Customs
Bombay High Court · (1988) 14 ECR 383
Constitution of India, 1950 — Article 226
High Courts16 Nov 1987
K. Subramanian Vs Siemens India Ltd.
Bombay High Court · (1988) 67 CTR 221 : (1988) 173 ITR 136
Companies (Profits) Surtax Act, 1964 — Section 10, 17, 7Income Tax Act, 1961 — Section 139, 141, 141(1)
High Courts16 Nov 1987Dismissed
Gustavo Renato de Cruz Pinto Vs State of Goa and Others
Bombay High Court · (1988) 2 BomCR 553
Land Acquisition Act, 1894 — Section 4, 6
High Courts13 Nov 1987
Shakti Capacitors Vs Heramb Bhaskar Sahasrabuddhe and another
Bombay High Court · (1988) 1 BomCR 123 : (1989) 58 FLR 101 : (1988) 2 LLJ 284
Penal Code, 1860 (IPC) — Section 147, 341
High Courts13 Nov 1987Allowed
Shridhar Gangaram Anumandala Vs State of Maharashtra and others
Bombay High Court · (1988) MhLj 169
High Courts12 Nov 1987Dismissed
Forest Development Corporation of Maharashtra Limited Vs State of Maharashtra and Others
Bombay High Court · (1988) 4 BomCR 228
Constitution of India, 1950 — Article 14
High Courts11 Nov 1987
Union of India and others Vs Manik Dattatreya Lotlikar
Bombay High Court · (1987) 89 BOMLR 553 : (1988) 67 CTR 37 : (1988) 172 ITR 1
Income Tax Act, 1961 — Section 179, 179(1), 179(2), 2(43), 2(7)
High Courts10 Nov 1987
Baba Saheb Devgonda Patil Vs Managing Director, Shri Panchgonda Sahakari Sakhar Kharkhana Ltd., Ichalkaranji and another
Bombay High Court · (1988) 2 BomCR 235 : (1988) 90 BOMLR 131 : (1988) 2 LLJ 413
Industrial Disputes Act, 1947 — Section 25F, 25FF, 25FFF
High Courts09 Nov 1987Allowed
E.K. Anusapa Vs D.N. Capoor and Others
Bombay High Court · (1988) 1 BomCR 655
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
High Courts09 Nov 1987Allowed
Wilfred Lovette Vs Ganesh
Bombay High Court · AIR 1988 Bom 142 : (1988) 1 BomCR 637
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, 11Provincial Small Cause Courts Act, 1887 — Section 15, 15(4), 25Transfer of Property Act, 1882 — Section 111, 53A