COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,750 of 3,665

High Courts13 Oct 1987Dismissed

Kamla Mills Ltd. Vs Union of India (UOI), Shri B.K. Agarwal, Collector of Central Excise (Appeals) and Others

Bombay High Court · (1988) 14 ECR 693

Central Excises and Salt Act, 1944 — Section 4Constitution of India, 1950 — Article 226

High Courts12 Oct 1987Dismissed

Ashok Shankarrao Chavan Vs Anil Trayambakrao Patil

Bombay High Court · (1988) 90 BOMLR 39

Civil Procedure Code, 1908 (CPC) — Section 100, 101General Clauses Act, 1897 — Section 10Limitation Act, 1963 — Section 12, 29, 4, 5

High Courts12 Oct 1987

State of Maharashtra Vs Shanta Shankar Kamble (Smt.)

Bombay High Court · (1988) 1 BomCR 132

Criminal Procedure Code, 1973 (CrPC) — Section 473Limitation Act, 1963 — Section 5

High Courts12 Oct 1987Allowed

Rasilaben Kantilal Kansara (Smt) Vs Amratlal Babubhai Kocha and Others

Bombay High Court · (1987) 3 BomCR 620

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Partnership Act, 1932 — Section 64, 68

High Courts09 Oct 1987

Employees'' State Insurance Corporation Vs Dattaram Advertising (Private) Ltd.

Bombay High Court · (1989) 58 FLR 781 : (1988) 1 LLJ 413

Employees State Insurance Act, 1948 — Section 1(5)

High Courts09 Oct 1987Dismissed

Ramakant Rajmangal Yadav Vs Ramnilan Vijay and Others

Bombay High Court · (1987) 89 BOMLR 538 : (1993) 3 LLJ 692 : (1987) MhLj 994

Factories Act, 1948 — Section 2(K)Industrial Disputes Act, 1947 — Section 33C(2)

High Courts09 Oct 1987Dismissed

Vikram Buty Vs Ram Achal Tiwari and Another

Bombay High Court · (1988) 2 BomCR 282

High Courts09 Oct 1987

Barthels and Luders GmbH Vs M.V. "Dominique"

Bombay High Court · AIR 1988 Bom 380 : (1988) MhLj 728

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6A(2), Order 8 Rule 6CColonial Courts of Admiralty (India) Act, 1891 — Section 2

High Courts09 Oct 1987Dismissed

Punamchand Dahyalal Nanwati Vs Ramanlal Balubhai and Others

Bombay High Court · (1987) 3 BomCR 521

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code Amendment Act, 1976 — Order 41 Rule 22(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 22(2)

High Courts09 Oct 1987Dismissed

Bajrang Paliwal Vs Dean, Indira Gandhi Medical College Nagpur and Another

Bombay High Court · (1988) 3 BomCR 71

Nagpur University Ordinance — Ordinance 55, Ordinance 8

High Courts08 Oct 1987Dismissed

Pathandhare Anveshan Grahanirman Sanstha Maryadit (Proposed) Vs Nagpur Improvement Trust

Bombay High Court · (1988) 1 BomCR 596

Constitution of India, 1950 — Article 13(2)Nagpur Improvement Trust Lands Disposal Rules, 1955 — Rule 3

High Courts08 Oct 1987

Shaikh Said Shaikh Hussain Vs A.D. Chaudhary and Another

Bombay High Court · (1988) 1 BomCR 26 : (1987) 89 BOMLR 530 : (1987) MhLj 1035

Constitution of India, 1950 — Article 14Forest Act, 1927 — Section 61A, 61D, 61E, 61F, 61G

High Courts08 Oct 1987

Shrijee Sales Corporation Vs Collector of Customs

Bombay High Court · (1993) 67 ELT 458

Customs Act, 1962 — Section 14(1)Customs Tariff Act, 1975 — Section 3(1), 3(2)

High Courts08 Oct 1987Dismissed

Ashok Traders Vs Union of India (UOI) and Another

Bombay High Court · (1988) 14 ECR 12

Customs Act, 1962 — Section 12Customs Tariff Act, 1975 — Section 3(2)

High Courts08 Oct 1987

Mulji Manilal Kamdar Vs Union of India (UOI), Collector of Customs and The Assistant Collector of Customs, Group D

Bombay High Court · (1988) 15 ECR 324

High Courts07 Oct 1987

Kanchalal Chandulal Parikh and another Vs Bank of India and others

Bombay High Court · (1988) 1 BomCR 519 : (1987) 89 BOMLR 565 : (1991) 70 CompCas 528

Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 21, 24

High Courts07 Oct 1987Dismissed

Kanchanlal Chandulal Parikh and Another Vs Bank of India and Others

Bombay High Court · AIR 1988 Bom 40 : (1988) MhLj 184

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 135Industries (Development and Regulation) Act, 1951 — Section 16A

High Courts07 Oct 1987

In Re: Jay Kevin Salerno

Bombay High Court · AIR 1988 Bom 139 : (1988) 2 BomCR 239 : (1987) 89 BOMLR 521

Guardians and Wards Act, 1890 — Section 11, 7, 8, 9

High Courts06 Oct 1987Dismissed

Manohar Shivram Swami Vs Mahadeo Guruling Swami and Others

Bombay High Court · AIR 1988 Bom 116 : (1987) 3 BomCR 515 : (1987) MhLj 1118

Transfer of Property Act, 1882 — Section 10

High Courts06 Oct 1987Allowed

Krishna Parshuram Talashilkar Vs Krishnarao Dodhunadh Khare and Others

Bombay High Court · (1993) 3 LLJ 190

Industrial Disputes Act, 1947 — Section 10(1), 12(5)