High Courts07 Sept 1987
Santosh Giridhar Acharekar Vs State of Maharashtra
Bombay High Court · (1988) CriLJ 1893
Constitution of India, 1950 — Article 22(5)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,755 of 3,665
High Courts07 Sept 1987Allowed
Kumar Ram Nandan Vs Fulid Power Private Limited and Others
Bombay High Court · (1995) 3 LLJ 347
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts07 Sept 1987Dismissed
Pruthwiraj Parmeshwarlal Jaiswal and another Vs Shrungas Shivlal Thakare and others
Bombay High Court · (1987) MhLj 1065
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13(1)(a)
High Courts04 Sept 1987Allowed
Dattatraya Satwaji Narwane Vs State of Maharashtra and Another
Bombay High Court · (1988) 1 BomCR 704 : (1988) MhLj 279
Admission to First Year Degree Courses in Engineering and Technology Rules, 1987 — Rule 88Constitution of India, 1950 — Article 14
High Courts04 Sept 1987Allowed
Bhagwan Dhondu Tarkar Vs State of Maharashtra and Others
Bombay High Court · (1993) 3 LLJ 686
Industrial Disputes Act, 1947 — Section 10(1), 11A, 12(5)
High Courts03 Sept 1987Allowed
Gaurishankar Vishwakarma Vs Eagle Spring Industries Pvt. Ltd. and Others
Bombay High Court · (1994) 3 LLJ 689
Industrial Disputes Act, 1947 — Section 11
High Courts03 Sept 1987
Vinod Ambalal Patel Vs State of Maharashtra
Bombay High Court · (1987) 3 BomCR 513
Bombay Police Act, 1951 — Section 57
High Courts03 Sept 1987
Shankar Savlaram Ambekar Vs Shakti Insulated Wires (Pvt.) Ltd. and others
Bombay High Court · (1988) 2 LLJ 416
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts02 Sept 1987Allowed
Sidram Yellappa Jadhav Vs Narsinggirji Mills and Others
Bombay High Court · (1995) 3 LLJ 352
Bombay Industrial Relations Act, 1946 — Section 78, 79
High Courts02 Sept 1987Dismissed
Shridhar Alsi Vs Shamrao Vithoba Bhonsale and Others
Bombay High Court · (1988) 1 BomCR 635
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 11
High Courts02 Sept 1987
Ganpatlal Baldeo Chamedia Vs Purshottam Ramgopal Bajoria and Another
Bombay High Court · (1988) 1 BomCR 562 : (1988) MhLj 469
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 57, 57(1)
High Courts01 Sept 1987Allowed
C.V. Narayanam Vs Jaya Auto Repairs Works and Others
Bombay High Court · (1993) 3 LLJ 61
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts27 Aug 1987
Dowsyl Polymers Pvt. Ltd. and another Vs M.G. Abrol, Special Secretary, Ministry of Finance and others
Bombay High Court · (1988) 1 BomCR 40 : (1987) 31 ELT 895
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 124Imports and Exports (Control) Act, 1947 — Section 3
High Courts27 Aug 1987
Hindustan Lever Ltd. and another Vs Union of India and others
Bombay High Court · (1988) 1 BomCR 36 : (1987) 31 ELT 907
High Courts27 Aug 1987Allowed
Miranda Limited and Another Vs Union of India (UOI) and Others
Bombay High Court · (1988) 35 ELT 621
Central Excises and Salt Act, 1944 — Section 11B
High Courts26 Aug 1987
Kirloskar Pneumatic Co. Ltd. and another Vs Union of India and others
Bombay High Court · (1988) 16 ECC 150 : (1987) 31 ELT 874
High Courts26 Aug 1987
Gullam Nabi Gullam Shabir Shaikh Vs State of Maharashtra
Bombay High Court · (1988) 1 BomCR 102 : (1988) MhLj 108
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3
High Courts26 Aug 1987Dismissed
Chandrapur Zilla Cement Kamgar Sangh and Naresh Puglia and Others Vs Manikgarh Cement
Bombay High Court · (1988) 1 BomCR 72
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25, 28, 30
High Courts26 Aug 1987
Kirloskar Pneumatic Co. Ltd. and Another Vs Union of India (UOI), The Asstt. Collector of Customs, Refunds Dept. and The Collector of Customs (Appeals)
Bombay High Court · (1988) 14 ECR 499
Customs Act, 1962 — Section 27Customs Tariff Act, 1975 — Section 3A
High Courts26 Aug 1987Allowed
Radhabai Bhise Vs Govinda Bhise and Another
Bombay High Court · (1988) 1 BomCR 178
Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 397, 482