High Courts24 Jul 1987Dismissed
Bharati Vasantrao Karnewar Vs Vasantrao Anandrao Karnewar
Bombay High Court · (1987) MhLj 873
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,760 of 3,665
High Courts24 Jul 1987Allowed
Himatlal Purshottam Shah Vs Supadu Pavanu Hadge and Others
Bombay High Court · (1987) 3 BomCR 330
Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 40
High Courts24 Jul 1987
Indian Lead Private Ltd. and another Vs Union of India and others
Bombay High Court · (1988) 16 ECC 162 : (1987) 31 ELT 688
Customs Tariff Act, 1975 — Section 3(1)
High Courts24 Jul 1987
V. Venkatesh Vs Union of India and others
Bombay High Court · (1987) 89 BOMLR 325 : (1988) 1 LLJ 87 : (1987) MhLj 738
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(5), 16, 2A, 7A
High Courts24 Jul 1987Dismissed
Indian Lead Private Ltd. and Another Vs The Union of India (UOI) and The Collector of Customs
Bombay High Court · (1988) 14 ECR 258
Customs Tariff Act, 1975 — Section 3(1)
High Courts23 Jul 1987
Extrusion Processes Pvt. Ltd. Vs Assistant Collector of C.E.
Bombay High Court · (1987) 3 BomCR 673 : (1988) 36 ELT 531
Central Excises and Salt Act, 1944 — Section 2, 3, 4
High Courts23 Jul 1987
Vishal Electronics Pvt. Ltd. Vs Union of India and others
Bombay High Court · (1988) 15 ECC 190 : (1988) 36 ELT 38
High Courts23 Jul 1987
Vasudeo Ambre Vs State of Maharashtra and others
Bombay High Court · (1988) 1 LLJ 464
Industrial Disputes Act, 1947 — Section 2
High Courts23 Jul 1987
Extrusion Processes Pvt. Ltd. and Mobanbhai I. Patel of Bombay Vs Shri M.C. Thakur, Assistant Collector of Central Excise Division ''P'' and The Union of India (UOI)
Bombay High Court · (1988) 14 ECR 529
Central Excises and Salt Act, 1944 — Section 4
High Courts23 Jul 1987
Madhavrao Yeshwantrao Rajurkar and others Vs Damodar Haribax Agrawal and others
Bombay High Court · (1988) MhLj 403
High Courts23 Jul 1987Allowed
Dagadu Bapu Shinde Vs Vasant Shankar Nimbalkar
Bombay High Court · AIR 1988 Bom 22 : (1987) 3 BomCR 543 : (1988) MhLj 71
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 103Specific Relief Act, 1963 — Section 16, 20
High Courts22 Jul 1987
Extrusion Processes Pvt. Ltd. and others Vs Assistant Collector of Central Excise, Bombay and another
Bombay High Court · (1987) 3 BomCR 111 : (1988) 18 ECC 147 : (1989) 20 ECR 441 : (1987) 31 ELT 916
Central Excise Rules, 1944 — Rule 56A
High Courts22 Jul 1987Dismissed
Indian Oil Corporation Ltd. Vs India Carbon Ltd.
Bombay High Court · (1987) MhLj 858
Arbitration Act, 1940 — Section 30Industrial Disputes Act, 1947 — Section 10A
High Courts20 Jul 1987
Arvind V. Inamdar Vs Assistant Collector of Customs
Bombay High Court · (1989) 20 ECC 67 : (1988) 37 ELT 21
Customs Act, 1962 — Section 135, 135(1)
High Courts20 Jul 1987
Metro Theatre Bombay Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · AIR 1988 Bom 183
Constitution of India, 1950 — Article 226Defence of India Act, 1971 — Section 2(2)Defence of India Rules, 1939 — Rule 75, 75A
High Courts17 Jul 1987
Nandkumar Natha Vs State of Maharashtra
Bombay High Court · (1987) 3 BomCR 139 : (1987) 89 BOMLR 370 : (1987) MhLj 820
Penal Code, 1860 (IPC) — Section 299, 300, 302, 326
High Courts17 Jul 1987
Ceat Tyres of India Ltd. Vs Union of India and others
Bombay High Court · (1990) 27 ECC 99 : (1987) 31 ELT 332
High Courts17 Jul 1987Dismissed
Empress Mills Co-operative Society Ltd. Vs Presiding Officer, III, Labour Court and Another
Bombay High Court · (1988) 1 BomCR 275 : (1987) MhLj 1005
Bombay Industrial Relations Act, 1946 — Section 42Industrial Disputes Act, 1947 — Section 33C(2)
High Courts17 Jul 1987
Ceat Tyres of India Ltd. Vs Union of India (UOI), E.R. Srikantia, Collector of Central Excise, Premier Tyres Ltd. and Madras Rubber Factory
Bombay High Court · (1988) 14 ECR 671
Constitution of India, 1950 — Article 14