High Courts26 Aug 1987
Impact Containers Pvt. Ltd. Vs M. R. Nadkarni, Supdt. of Central Excise and others
Bombay High Court · (1988) 18 ECC 58 : (1987) 13 ECR 1261 : (1987) 31 ELT 879
Central Excises and Salt Act, 1944 — Section 2, 4
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,756 of 3,665
High Courts26 Aug 1987
Century Textiles and Industries Ltd., Bombay Vs Union of India
Bombay High Court · (1987) 3 BomCR 449 : (1988) 15 ECC 63 : (1988) 19 ECR 373 : (1988) 37 ELT 524
Customs Act, 1962 — Section 131(3)
High Courts26 Aug 1987
Sharad Hari Deshpande Vs India Security Press and others
Bombay High Court · (1987) 3 BomCR 498 : (1988) 1 LLJ 297 : (1987) MhLj 810
Industrial Disputes Act, 1947 — Section 25F
High Courts26 Aug 1987
Jose Inacio Lourence Vs Syndicate Bank and another
Bombay High Court · (1989) 65 CompCas 698
Contract Act, 1872 — Section 139 , 141
High Courts26 Aug 1987Dismissed
Anuradha Krishna Gujarati and Another Vs Waman Govind Modak by his heirs and legal representative
Bombay High Court · (1987) 3 BomCR 481
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3)
High Courts24 Aug 1987Allowed
Sharma Goods Transport Vs Vidarbha Weavers Central Co-operative Socy. Ltd.
Bombay High Court · AIR 1988 Bom 269 : (1988) 4 BomCR 154 : (1987) MhLj 1002
Carriers Act, 1865 — Section 10, 3, 5, 6, 7Contract Act, 1872 — Section 151, 152, 161Limitation Act, 1963 — Article 30 , 31
High Courts24 Aug 1987
Gokalchand Rattanchand Woollen Mills Private Limited Vs The Union of India (UOI) and V.K. Gupta, Collector of Central Excise
Bombay High Court · (1988) 14 ECR 503
Constitution of India, 1950 — Article 226
High Courts24 Aug 1987Dismissed
Manohar Bodharam Motwani Vs State of Maharashtra
Bombay High Court · (1988) 90 BOMLR 137 : (1987) MhLj 1009
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts24 Aug 1987
Gokalchand Rattanchand Woollen Mills Pvt. Ltd. Vs U.O.I.
Bombay High Court · (1988) 15 ECC 45 : (1987) 13 ECR 921 : (1992) 61 ELT 566
Central Excise Rules, 1944 — Rule 9Central Excises and Salt Act, 1944 — Section 3
High Courts24 Aug 1987Allowed
Ashok Abaji Gaikwad and another Vs State of Maharashtra
Bombay High Court · (1988) MhLj 34
Criminal Procedure Code, 1973 (CrPC) — Section 307, 377, 386, 389, 390Penal Code, 1860 (IPC) — Section 302, 325, 34
High Courts24 Aug 1987
Sharma Goods Transport Vs The Vidarbha Weavers Central Cooperative Society Ltd.
Bombay High Court · (1988) 1 ACC 499 : (1988) ACJ 1046
Carriers Act, 1865 — Section 10
High Courts21 Aug 1987Dismissed
Air Corporation Employees Union and Others Vs Air India and Others
Bombay High Court · (1987) 3 BomCR 207 : (1995) 3 LLJ 356 : (1987) MhLj 875
Industrial Disputes Act, 1947 — Section 25F
High Courts21 Aug 1987Dismissed
Poona Bottling Co. Limited and Others Vs Union of India (UOI) and Others
Bombay High Court · (1988) 14 ECR 591
Constitution of India, 1950 — Article 226
High Courts21 Aug 1987Allowed
Pamla @ Ramesh Dhansukhlal Rana Vs State of Maharashtra and Others
Bombay High Court · (1988) 1 BomCR 157 : (1987) MhLj 975
Bombay Police Act, 1951 — Section 56
High Courts21 Aug 1987Dismissed
State of Maharashtra Vs Trambak Ananda Mahajan and Others
Bombay High Court · (1987) 3 BomCR 360
High Courts21 Aug 1987
Sayed Iqbal Vs State of Maharashtra
Bombay High Court · (1988) MhLj 207
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7Constitution of India, 1950 — Article 226Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 2, 7
High Courts20 Aug 1987
Blue Star Ltd. Vs Union of India
Bombay High Court · (1988) 15 ECC 72 : (1993) 66 ELT 152
Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 11B(3)
High Courts20 Aug 1987
Avanti Development Company Limited and Others Vs State of Maharashtra and Others
Bombay High Court · (1988) 1 BomCR 142 : (1988) MhLj 81
Criminal Procedure Code, 1973 (CrPC) — Section 469(1)Payment of Bonus Act, 1965 — Section 10, 19, 26, 27(4), 30
High Courts20 Aug 1987Allowed
Subrao Masnu Kole Vs Daulat Sahakari Sakhar Karkhana Ltd. and Others
Bombay High Court · (1994) 3 LLJ 694
Industrial Disputes Act, 1947 — Section 26F
High Courts19 Aug 1987Dismissed
Joti Dadu Navale Vs Manukabai Kashinath Mohite
Bombay High Court · AIR 1988 Bom 348 : (1987) 3 BomCR 252
Hindu Adoptions and Maintenance Act, 1956 — Section 12Limitation Act, 1963 — Article 64, 65