High Courts12 Aug 1987Dismissed
Gram Panchayat, Kini, District Solapur Vs Kalyan Bhimdas Ramdasi and others
Bombay High Court · (1988) MhLj 485
Bombay Village Panchayats Act, 1958 — Section 45
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,758 of 3,665
High Courts12 Aug 1987Allowed
Arphi Incorporated Vs The Union of India (UOI) and Others
Bombay High Court · (1988) 14 ECR 80
Contract Act, 1872 — Section 72
High Courts12 Aug 1987
Arphi Incorporated Vs Union of India and others
Bombay High Court · (1988) 16 ECC 109 : (1987) 31 ELT 627
Central Excises and Salt Act, 1944 — Section 11B
High Courts12 Aug 1987
State of Maharashtra Vs Sindhi alias Raman
Bombay High Court · (1987) 3 BomCR 570 : (1987) 89 BOMLR 423
Constitution of India, 1950 — Article 14, 161, 19, 21, 72Criminal Procedure Code, 1973 (CrPC) — Section 374, 428, 465Evidence Act, 1872 — Section 105
High Courts11 Aug 1987
P.M.P. Auto Industries Ltd. Vs Union of India and others
Bombay High Court · (1989) 22 ECC 207 : (1987) 31 ELT 369
High Courts11 Aug 1987Dismissed
Gautam Ramanlal Diwan Vs Madhukar Raghunath Kalewar
Bombay High Court · (1987) 89 BOMLR 414 : (1987) MhLj 1052
Constitution of India, 1950 — Article 32Hindu Succession Act, 1956 — Section 6
High Courts11 Aug 1987
Universal Autocrafts Pvt. Ltd. Vs Union of India and another
Bombay High Court · (1990) 26 ECC 180 : (1987) 31 ELT 912
High Courts11 Aug 1987Allowed
Annubai Ganapati Nalugade and Another Vs Dnyanu Tuka Nalugade and Others
Bombay High Court · AIR 1988 Bom 149
Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 4, 7
High Courts11 Aug 1987
Petron Engineering Construction (P.) Ltd. and another Vs Central Board of Direct Taxes and others
Bombay High Court · (1987) 89 BOMLR 383 : (1987) 65 CTR 314 : (1988) 171 ITR 80
Income Tax Act, 1961 — Section 80
High Courts11 Aug 1987Allowed
Ramla @ Ramesh Dhansukhlal Rana Vs State of Maharashtra and others
Bombay High Court · (1987) 08 BOM CK 0010
Constitution of India, 1950 — Article 226
High Courts07 Aug 1987
Abdul Razak Shaikh Vs State of Maharashtra
Bombay High Court · (1987) 3 BomCR 467 : (1987) 89 BOMLR 408 : (1987) MhLj 863
Criminal Procedure Code, 1973 (CrPC) — Section 164, 281, 364, 463, 463(1)Evidence Act, 1872 — Section 74, 80, 91Penal Code, 1860 (IPC) — Section 302
High Courts07 Aug 1987
Ramchand Santumal Bhatia Vs Tarun Roy and others
Bombay High Court · (1987) 3 BomCR 399
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 19
High Courts07 Aug 1987
Bhagwanrao Auti Vs Ganpatrao Raut and Another
Bombay High Court · (1987) 3 BomCR 258
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Specific Relief Act, 1963 — Section 37
High Courts07 Aug 1987
Devidas Baburao Hajare and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 1987 Bom 354 : (1987) MhLj 801
Constitution of India, 1950 — Article 341, 342
High Courts07 Aug 1987Dismissed
Excel Industries Ltd. and Ashwin Champraj Shroff Vs The Central Insecticides Board, The Registration Committee and The Union of India (UOI)
Bombay High Court · (1988) 14 ECR 669
High Courts05 Aug 1987
Rashtriya Mill Mazdoor Sangh Vs State of Maharashtra and Others
Bombay High Court · (1988) 1 BomCR 188 : (1987) MhLj 955
Central India Spinning, Weaving and Manufacturing Company Limited, the Empress Mills Nagpur (Acquisition and Transfer of Undertaking) Act, 1986 — Section 10(2), 12(1), 26, 9(2)Constitution of India, 1950 — Article 14, 19, 21
High Courts05 Aug 1987Dismissed
Indu Vs National Safety Council and Others
Bombay High Court · (1995) 3 LLJ 341
Industrial Disputes Act, 1947 — Section 25, 33C(2)National Safety Council Service Rules — Rule 16
High Courts05 Aug 1987
Bassein Catholic Cooperative Bank Ltd., Papdi and another Vs State of Maharashtra and others
Bombay High Court · (1987) MhLj 769
Constitution of India, 1950 — Article 14, 19(1)(c), 19(1)(g), 43Maharashtra Co-operative Societies Act, 1960 — Section 2(31), 36, 72, 73, 73G
High Courts05 Aug 1987
Bassein Catholic Co-operative Bank Ltd. and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 1988 Bom 72 : (1988) 2 BomCR 293 : (1987) MhLj 769
Constitution of India, 1950 — Article 14, 19(1), 43
High Courts05 Aug 1987Allowed
A.V. Joglekar and others Vs Wamandeo Mahadeo Deosthale and another
Bombay High Court · (1987) 3 BomCR 88 : (1990) 69 CompCas 347 : (1988) MhLj 42
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 482, 91Penal Code, 1860 (IPC) — Section 120B, 157, 34, 409