High Courts06 Nov 1987Dismissed
R.N. Pattiwar Vs State of Maharashtra
Bombay High Court · (1988) 2 BomCR 284
Arbitration Act, 1940 — Section 2
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,748 of 3,665
High Courts06 Nov 1987Dismissed
National Harbour Launch Services Vs A.M. Prasad, Additional Collector of Customs (Preventive) and Others
Bombay High Court · (1992) 41 ECR 647
Customs Act, 1962 — Section 111, 112, 115, 129A
High Courts06 Nov 1987Dismissed
The Union of India (UOI) and Another Vs Mahindra and Mahindra Ltd.
Bombay High Court · (1988) 15 ECC 322
Constitution of India, 1950 — Article 226
High Courts06 Nov 1987
Registrar of Companies Vs F.S. Cabral and another
Bombay High Court · (1988) 63 CompCas 126
Companies Act, 1956 — Section 159, 161, 162, 166, 168
High Courts06 Nov 1987
Jethmal Dangra Vs Parmeshwar Teli
Bombay High Court · (1988) 3 BomCR 435 : (1988) MhLj 711
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 22(2)
High Courts06 Nov 1987Allowed
Registrar of Companies Vs F.S. Cabral and Another and Cabral and Co. Pvt. Ltd. and Others
Bombay High Court · (1988) 63 CompCas 126
Companies Act, 1956 — Section 159, 161, 166, 210, 220
High Courts04 Nov 1987
GTC Industries Limited, Bombay and another Vs Union of India and another
Bombay High Court · (1988) 1 BomCR 256 : (1988) 15 ECC 56 : (1988) 33 ELT 83
Central Excise Rules, 1944 — Rule 8, 8(1)Central Excises and Salt Act, 1944 — Section 38
High Courts04 Nov 1987Dismissed
C.D. Thadani, Income Tax Officer Vs Universal Ferro and Allied Chemicals Ltd.
Bombay High Court · (1987) 35 TAXMAN 500
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256(1), 256(2), 35(1)(b)(iii), 35B, 35B(1)
High Courts04 Nov 1987
C.D. Thadani, Income Tax Officer, Companies Circle-VI(12) and others Vs Universal Ferro and Allied Chemicals Ltd. and others
Bombay High Court · (1988) 172 ITR 30
Income Tax Act, 1961 — Section 254, 256(2), 35B, 35B(1)
High Courts02 Nov 1987
Vinodkumar Balkrishna Damania Vs Standard Batteries Ltd. and Others
Bombay High Court · (1994) 3 LLJ 870
Industrial Disputes Act, 1947 — Section 10, 10(2), 11A, 12(5)
High Courts02 Nov 1987Allowed
Hanumansingh Thakur Vs Municipal Council and Others
Bombay High Court · (1989) 2 BomCR 129
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(20)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 17, 17(1)
High Courts30 Oct 1987
State of Maharashtra Vs Shivji and others Hukumchand Raghuram Pahuja Vs State of Maharashtra and others
Bombay High Court · (1990) 68 CompCas 246 : (1988) MhLj 488
Money Circulation Schemes (Banking) Act, 1978 — Section 2(1), 3, 4, 6
High Courts29 Oct 1987
Ramrao Sitaram Kadam and Others Vs District Deputy Registrar and Others
Bombay High Court · (1988) 1 BomCR 600
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 44
High Courts29 Oct 1987
Kerbaji Marotirao Shinde Vs State of Maharashtra
Bombay High Court · (1988) 90 BOMLR 35 : (1988) MhLj 157
High Courts29 Oct 1987
The Employees'' State Insurance Corpn. Vs Fariyaz Hotels Pvt. Ltd. The Employees'' State Insurance Corpn. Vs Hosang Bamansha Mistry of Bombay, (Indian Inhabitant) The Employees'' State Insurance Corpn. Vs The State of Maharashtra
Bombay High Court · (1987) 89 BOMLR 571 : (1989) 1 LLJ 356
Employees State Insurance Act, 1948 — Section 1, 1(2), 1(3), 1(4), 1(5)
High Courts28 Oct 1987Dismissed
B.S. Mahajan since deceased by his heirs and legal representatives Vs Chapsey R. Mistry
Bombay High Court · (1988) 3 BomCR 535
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9
High Courts28 Oct 1987Allowed
Jain Shudh Vanaspati Limited Vs S.R. Patankar, Assistant Collector of Customs and Others
Bombay High Court · (1988) 14 ECR 101
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 12Tariff Act, 1934 — Section 2A
High Courts28 Oct 1987Allowed
Jain Shudh Vanaspati Limited Vs S.R. Patankar, Asstt. Collector of Customs and Others
Bombay High Court · (1988) 33 ELT 77
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 113, 12, 2(18), 2(19)Customs Tariff Act, 1975 — Section 3
High Courts28 Oct 1987
Habibulla Saudagar Vs State of Maharashtra
Bombay High Court · (1988) 1 BomCR 11 : (1988) MhLj 285
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts28 Oct 1987
Bharat Barrel and Drum Mfg. Co. Pvt. Ltd. and another Vs R.B. Said, Recovery Officer, Government Dues in the Office of the Collector of Bombay and others
Bombay High Court · (1989) 20 ECC 125 : (1987) 13 ECR 954 : (1988) 36 ELT 99
Constitution of India, 1950 — Article 226