COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,753 of 3,665

High Courts18 Sept 1987

Syed Mohammed Umar Vs The Sheriff of Bombay and Another

Bombay High Court · (1988) ACJ 450 : AIR 1988 Bom 67 : (1988) 2 BomCR 487 : (1988) 2 BOMLR 487 : (1988) MhLj 16

Bombay City Civil and Sessions Court Rules, 1948 — Rule 245(1)Bombay High Court (Original Side) Rules, 1980 — Rule 445, 451Bombay Motor Vehicles Taxation Rules, 1959 — Rule 294, 294(1), 310

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High Courts18 Sept 1987Dismissed

Vasudeo H. Churi Vs Union of India (UOI) and Others

Bombay High Court · (1994) 3 LLJ 619

Industrial Disputes Act, 1947 — Section 33

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High Courts18 Sept 1987Dismissed

Haffkine Bio =Pharmaceutical Corporation Limited Vs V.M. Patki and Others

Bombay High Court · (1993) 3 LLJ 679

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

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High Courts18 Sept 1987

Murlidhar Bhaulal Malu Vs Sudhakar Honaji Patil and another

Bombay High Court · (1987) MhLj 944

Constitution of India, 1950 — Article 14, 19(1)(c), 19(1)(g), 43AMaharashtra Co-operative Societies Act, 1960 — Section 11, 144E(1)(a), 2, 22(1A), 4

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High Courts18 Sept 1987

Tukaram Kalu Madhvi Vs P.P. Shrivastav, Deputy Commissioner of Police and Another

Bombay High Court · (1987) 3 BomCR 372

Bombay Police Act, 1951 — Section 56(1), 59

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High Courts18 Sept 1987

Senmogam '' Tiger Muttu Harijan Vs State of Maharashtra

Bombay High Court · (1987) 3 BomCR 368

National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 114, 392, 397

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High Courts17 Sept 1987Allowed

Namdeo Zipa Desale Vs M.V. Chitale, Dy. Commissioner of Police and Another

Bombay High Court · (1987) 3 BomCR 370

Bombay Police Act, 1951 — Section 56, 59

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High Courts17 Sept 1987Allowed

Harihar Ramchandra Sansthan Vs House Allotment Officer and Another

Bombay High Court · (1989) 3 BomCR 160

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High Courts17 Sept 1987Allowed

Khudabax Davalsad Kamtikar Vs Sub-Division Magistrate Solapur and Others

Bombay High Court · (1988) 1 BomCR 56

Bombay Police Act, 1951 — Section 56, 59

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High Courts16 Sept 1987

The Gammon India Limited Vs The Engineering Mazdoor Sabha and Others

Bombay High Court · (1993) 3 LLJ 188

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 13

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High Courts16 Sept 1987Allowed

Nagpal Printing Mills and Another etc. Vs Municipal Corporation of Greater Bombay and Another etc.

Bombay High Court · AIR 1988 Bom 91 : (1988) 90 BOMLR 133 : (1987) MhLj 1093

Bombay Municipal Corporation Act, 1888 — Section 128, 169, 169(2), 276, 277Water Charges and Sewerage and Waste Removal Rules, 1976 — Rule 3

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High Courts16 Sept 1987Dismissed

Vithaldas Jagannath Khatri and another Vs State of Maharashtra and others

Bombay High Court · (1991) MhLj 608

Advocates Act, 1961 — Section 30, 30(ii), 36, 37, 38Bar Councils Act, 1926 — Section 14, 14(1), 14(1Mb), 14(l)(b), 9Constitution of India, 1950 — Article 138(1), 138(2), 19(1)(g), 226, 227

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High Courts16 Sept 1987Allowed

Nagpal Printing Mills and another Vs Municipal Corporation of Greater Bombay and another

Bombay High Court · (1987) MhLj 1093

Bombay Municipal Corporation Act, 1888 — Section 169

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High Courts16 Sept 1987Dismissed

Bhila Saila Marathe deceased by his legal representatives Rukhmabai Marathe and others Vs Valchand Balchand Jain and another

Bombay High Court · (1988) MhLj 113

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 31(1), 31(1)(a), 31(1)(b), 31(3)Maharashtra Regional and Town Planning Act, 1966 — Section 113, 40

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High Courts15 Sept 1987