High Courts14 Sept 1987
New India Structural and Crane Works Vs Abdul Rashid Abdul Majid and Another
Bombay High Court · (1988) 1 BomCR 320
Industrial Disputes (Bombay) Rules, 1957 — Rule 26(2)Limitation Act, 1963 — Section 29(2), 5
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,754 of 3,665
High Courts14 Sept 1987
Devidas Raghu Naik Vs The State
Bombay High Court · (1988) 1 BomCR 22
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 438, 439
High Courts11 Sept 1987Dismissed
American Express Bank Employees Union and Others Vs The Union of India (UOI) and Others
Bombay High Court · (1993) 3 LLJ 63
Industrial Disputes Act, 1947 — Section 10(1), 11A, 12(5)
High Courts11 Sept 1987Dismissed
Warna Sahakari Dudh Utpadak Prakriya Sangh Limited Vs B.K. Kirloskar and Others
Bombay High Court · (1993) 3 LLJ 336
Industrial Disputes Act, 1947 — Section 10(1)
High Courts11 Sept 1987
Abdul Rashid Vs Indian Sailors Home Society and others
Bombay High Court · (1989) 1 LLJ 6
High Courts11 Sept 1987
Khimji M Shah and others Vs Ratilal Damodardas Modi and others
Bombay High Court · (1987) 3 BomCR 236 : (1987) 89 BOMLR 607 : (1990) 67 CompCas 185
Companies (Court) Rules, 1959 — Rule 6Companies Act, 1956 — Section 210, 397, 398
High Courts11 Sept 1987
Khimji M. Shah and others Vs Ratilal Damodardas Modi and others
Bombay High Court · (1988) MhLj 38
Companies Act, 1956 — Section 397, 398
High Courts11 Sept 1987Dismissed
State of Maharashtra and another Vs Khatua Makanji and Company Pvt. Ltd., Bombay and others
Bombay High Court · (1987) MhLj 908
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 32G, 32H, 32MConstitution of India, 1950 — Article 226
High Courts11 Sept 1987
Abdeali Ali Vs Haji Abdul Jalil and Others
Bombay High Court · (1988) 1 BomCR 212 : (1987) MhLj 911
High Courts10 Sept 1987
Maharashtra General Kamgar Union and others Vs Balkrishna Pen Pvt. Ltd. and another
Bombay High Court · (1987) 3 BomCR 425 : (1989) 1 LLJ 319 : (1988) MhLj 832
Industrial Disputes Act, 1947 — Section 11, 25, 30, 32, 5Trade Unions Act, 1926 — Section 24, 25, 25(1), 25(2), 25(3)
High Courts10 Sept 1987Dismissed
Maneck Gopal Divekar Vs Phoenix Mills Limited and Others
Bombay High Court · (1987) 89 BOMLR 456 : (1993) 3 LLJ 69
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 30(1)
High Courts10 Sept 1987
Keshav Soma Tawde and others Vs State Peoples (Pvt.) Ltd.
Bombay High Court · (1988) 2 LLJ 410
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 114, 380
High Courts10 Sept 1987
Union of India and others Vs Bennett Coleman and Co. Ltd. and others
Bombay High Court · (1988) 3 BomCR 581
Companies Act, 1956 — Section 100, 2, 20, 21, 22Constitution (Thirty-Ninth Amendment) Act, 1975 — Section 22Constitution of India, 1950 — Article 13, 14, 19, 19(1), 31B
High Courts10 Sept 1987
Union of India (UOI) and Others Vs Bennett Coleman and Co. Ltd. and Others
Bombay High Court · (1988) 3 BomCR 581(1) : (1987) 89 BOMLR 485
Constitution of India, 1950 — Article 19(1), 31, 39Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 20, 21, 22, 22(1)
High Courts09 Sept 1987
M. Ramnarain Pvt. Ltd. and Another Vs The State Trading Corporation of India Limited
Bombay High Court · AIR 1988 Bom 45 : (1988) 2 BomCR 59
Bills of Exchange Act, 1882 — Section 55, 57Constitution of India, 1950 — Article 133Contract Act, 1872 — Section 141
High Courts08 Sept 1987
Pure Drinks Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (1987) 3 BomCR 231 : (1989) 22 ECR 589
Central Excises and Salt Act, 1944 — Section 4Civil Procedure Code, 1908 (CPC) — Section 34, 80Evidence Act, 1872 — Section 115
High Courts07 Sept 1987
Alen Co-operative Bank Ltd. Vs R.H. Windsor (I) Ltd. and Others
Bombay High Court · AIR 1988 Bom 352 : (1988) 3 BomCR 143 : (1988) MhLj 238
Bombay Stamp Rules, 1939 — Rule 7Stamp Act, 1899 — Section 13, 14, 15, 2, 2(14)
High Courts07 Sept 1987Dismissed
India Security Press Mazdoor Sangh Vs Currency Note Press and Others
Bombay High Court · (1993) 3 LLJ 58
Industrial Disputes Act, 1947 — Section 9A
High Courts07 Sept 1987Allowed
State of Maharashtra Vs Kallappa Devu Girmal and Another
Bombay High Court · (1988) 1 BomCR 234
Evidence Act, 1872 — Section 3, 32(1)Penal Code, 1860 (IPC) — Section 300, 326, 34
High Courts07 Sept 1987Allowed
Mahmood Medhar Khan alias Maherdeen Khan alias Mohamad Moherdin Vs Government of Maharashtra
Bombay High Court · (1988) 2 BomCR 378
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)