High Courts24 Sept 1987Dismissed
Padam Bahadur Khanka Vs National Institute for Training and Others
Bombay High Court · (1995) 3 LLJ 77
Industrial Disputes Act, 1947 — Section 2
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,752 of 3,665
High Courts23 Sept 1987
Krushi Goseva Sangh and Another Vs State of Maharashtra and Others
Bombay High Court · (1987) 3 BomCR 713 : (1988) MhLj 293
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 451Maharashtra Animal Preservation Act, 1976 — Section 10, 11, 5, 6
High Courts23 Sept 1987
Tukaram Yeshwant Patil (Dr.) Vs Bhagwantrao Gaikwad and Others
Bombay High Court · (1987) 3 BomCR 327
Constitution of India, 1950 — Article 309, 311
High Courts23 Sept 1987
Rupchand Rajaram Shah Vs Janata Consumers Co-operative Society Ltd. and Others
Bombay High Court · AIR 1988 Bom 193
Criminal Procedure Code, 1973 (CrPC) — Section 105, 195Limitation Act, 1963 — Section 14, 14(1), 14(2)
High Courts23 Sept 1987Allowed
Bapurao Jatale Vs Mahadeo Mali and Others
Bombay High Court · (1988) 3 BomCR 52
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38(3)
High Courts22 Sept 1987Dismissed
Palmon Fashions and Others Vs M.M. Verghese and Others
Bombay High Court · (1993) 3 LLJ 683
High Courts22 Sept 1987
Leelavati Pingle and Another Vs Dattatraya Dhondiraji Kavishar and Others
Bombay High Court · (1988) 2 BomCR 429
Bombay Public Trusts Act, 1950 — Section 50
High Courts22 Sept 1987Dismissed
Krishna Lulla Vs Shyam Ajwani and Others
Bombay High Court · (1987) 3 BomCR 671 : (1987) MhLj 1030
Contempt of Courts Act, 1971 — Section 2
High Courts22 Sept 1987
Mahesh Tickely and Another Vs Principal, Institute of Pharmacy, Janata Shikshan Prasarak Mandal and Others
Bombay High Court · (1988) 2 BomCR 266 : (1988) MhLj 623
Constitution of India, 1950 — Article 14, 45
High Courts22 Sept 1987Dismissed
Vikas Chemicals Vs Union of India (UOI) and Others
Bombay High Court · (1988) 16 ECR 327
High Courts21 Sept 1987Dismissed
Prabhakar Shankar Kulkarni Vs Jayantrao Tilak and Others
Bombay High Court · (1993) 3 LLJ 593
Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 2
High Courts21 Sept 1987
Dinesh A. Parekh Vs Special Director of Enforcement and Another
Bombay High Court · (1988) 2 BomCR 42
Criminal Procedure Code, 1973 (CrPC) — Section 386Evidence Act, 1872 — Section 27Foreign Exchange Regulation Act, 1973 — Section 51, 52(3), 53
High Courts21 Sept 1987Allowed
Maharashtra State Road Transport Corpn. Vs Suryakant Dhondiba Mane and Others
Bombay High Court · (1993) 3 LLJ 684
High Courts21 Sept 1987Allowed
Hussain Khan Pathan Vs Shaikh Ahmed
Bombay High Court · (1988) 4 BomCR 60 : (1988) MhLj 55
Specific Relief Act, 1963 — Section 41Transfer of Property Act, 1882 — Section 53A
High Courts19 Sept 1987
Nishi Prem Vs Javed Akhtar and Others
Bombay High Court · AIR 1988 Bom 222
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 21, Order 11 Rule 21(1), Order 11 Rule 6, Order 43 Rule 1Constitution of India, 1950 — Article 133Contempt of Courts Act, 1971 — Section 10
High Courts19 Sept 1987Allowed
Nishi Prem Vs Javed Akhtar and others
Bombay High Court · (1987) MhLj 1073
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 6
High Courts19 Sept 1987Allowed
Allahabad Bank Employees'' Union Vs Union of India (UOI) and Others
Bombay High Court · (1995) 3 LLJ 74
Industrial Disputes Act, 1947 — Section 12(5)
High Courts19 Sept 1987
Dhondiram Appa Hatkar Vs State of Maharashtra and Others
Bombay High Court · (1987) 3 BomCR 656 : (1987) 89 BOMLR 533 : (1987) MhLj 1046
Bombay Police Act, 1951 — Section 56, 57, 59
High Courts18 Sept 1987Partly Allowed
Sharda Industries and Engineering Works Pvt. Ltd. Vs Chandraball Choube and Others
Bombay High Court · (1989) 2 BomCR 256 : (1994) 3 LLJ 310
Factories Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 33C(2)
High Courts18 Sept 1987
Murlidhar Bhaulal Malu and Others Vs Sudhakar Honaji Patil and Another
Bombay High Court · AIR 1988 Bom 256 : (1987) 3 BomCR 550 : (1987) MhLj 944
Constitution of India, 1950 — Article 14, 19(1), 43A