High Courts28 Oct 1987
Jain Shudh Vanaspati Limited Vs S.R. Patankar, Asstt. Collector of Customs, Bombay and others
Bombay High Court · (1988) 15 ECC 180
Customs Act, 1962 — Section 111, 113, 12, 12, 2(18)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,749 of 3,665
High Courts27 Oct 1987
State of Maharashtra Vs Rajkumar Sitti '' Kundanlal Malhotra
Bombay High Court · (1988) 1 BomCR 15
Criminal Law (Amendment) Act, 1932 — Section 10Penal Code, 1860 (IPC) — Section 506
High Courts27 Oct 1987Dismissed
Prakash Cotton Mills Pvt. Ltd. and Another Vs S.K. Bhardwaj, Assistant Collector of Central Excise and Others
Bombay High Court · (1988) 15 ECC 301 : (1987) 13 ECR 948
Central Excises and Salt Act, 1944 — Section 37Constitution of India, 1950 — Article 226
High Courts27 Oct 1987
Vasantlal Lallubhai Patel and Others Vs Shankarlal Bechardas Patel and Others
Bombay High Court · (1987) 3 BomCR 454
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts16 Oct 1987
Abbashbhai K. Golwala Vs R.G. Shah and Others
Bombay High Court · AIR 1988 Bom 187
General Clauses Act, 1897 — Section 13Partnership Act, 1932 — Section 40, 41, 42, 43, 44
High Courts16 Oct 1987Allowed
Sheikh Nagaji Sheikh Chattu Vs Ashroba Pirtaji Bhoi and others
Bombay High Court · (1988) MhLj 414
Transfer of Property Act, 1882 — Section 53A
High Courts16 Oct 1987Allowed
Vasudeo Mahadeo Ambre Vs State of Maharashtra and Others
Bombay High Court · (1994) 3 LLJ 615
Industrial Disputes Act, 1947 — Section 10, 11A, 12(5), 2
High Courts16 Oct 1987Dismissed
Dattajirao Balwantrao Mane Vs Nani Palkhivala and Others
Bombay High Court · (1988) 1 BomCR 13
Contempt of Courts Act, 1971 — Section 2
High Courts15 Oct 1987Dismissed
P.A.C. Rego Dias Vs Madura Coats Ltd. and Others
Bombay High Court · (1995) 3 LLJ 79
High Courts15 Oct 1987Dismissed
Prafull Dattatraya Pore Vs J.K. Chemicals Ltd. and Others
Bombay High Court · (1989) 59 FLR 306 : (1993) 3 LLJ 129
Bombay Industrial Employment (Standing Orders) Rules, 1959 — Rule 21(1)
High Courts15 Oct 1987Dismissed
Satyawan Bhatia Vs Santok Singh Jolly and Another
Bombay High Court · (1988) 2 BomCR 195
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts15 Oct 1987Allowed
Gangubai Vs A. Sudarshan Naidu
Bombay High Court · (1988) 1 BomCR 421
Civil Procedure Code, 1908 (CPC) — Section 100, 11Evidence Act, 1872 — Section 3, 35
High Courts15 Oct 1987Dismissed
Maimuna Begum and Others Vs Taju Khan and Others
Bombay High Court · (1988) 1 ACC 106 : (1988) ACJ 417 : (1989) 1 BomCR 673
Motor Vehicles Act, 1939 — Section 110D, 95, 96(2)Succession Act, 1925 — Section 306
High Courts15 Oct 1987
Aparna (Miss) @ Vandana Shamrao Hingane Vs Shivaji University and Others
Bombay High Court · (1988) 2 BomCR 146 : (1988) MhLj 1085
High Courts15 Oct 1987Dismissed
Satyabhamabai @ Bhamabai Bhr. Gangadhar Phopse Vs Sakharam Dada Phopse
Bombay High Court · (1988) 1 BomCR 384
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts15 Oct 1987
Taprogge Gesellschaft MBH Vs IAEC India Ltd.
Bombay High Court · AIR 1988 Bom 157
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 51Contract Act, 1872 — Section 27
High Courts15 Oct 1987Dismissed
Satyawan Harnamdas Bhatia Vs Santok Singh Jolly and Another
Bombay High Court · (1988) 4 BomCR 358
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), Order 6 Rule 17, 96
High Courts14 Oct 1987Dismissed
Govindrao Devabasappa Manthalkar by his heirs Vs Apparao Devabasappa Manthalkar by his heirs and Others
Bombay High Court · (1987) 3 BomCR 493 : (1987) 89 BOMLR 507
Bombay Public Trusts Act, 1950 — Section 72, 72(1), 72(2)Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 3
High Courts14 Oct 1987
Ashok Maniklal Harkut Vs The Collector of Amravati and Another
Bombay High Court · AIR 1988 Bom 207 : (1988) 2 BomCR 399 : (1987) 89 BOMLR 637 : (1988) MhLj 378
Maharashtra Municipalities Act, 1965 — Section 167, 18, 19, 2(49), 2(6)Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 15(A), 19(1), 19(2), 2(35), 2(9)
High Courts13 Oct 1987Allowed
Puthiya Veetil Raghavan Vs M.K. Bhaskaran and Others
Bombay High Court · (1993) 3 LLJ 700
Industrial Disputes Act, 1947 — Section 25F