High Courts03 Jul 1987
Sunil Vasnat Sathe and Another Vs The Bombay Municipal Corporation and Others
Bombay High Court · (1987) 07 BOM CK 0027
Constitution of India, 1950 — Article 14, 15
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,762 of 3,665
High Courts03 Jul 1987
Fatehsinh Gaikwar of Baroda Vs A.D. Gupta
Bombay High Court · (1988) 37 TAXMAN 266
Income Tax Act, 1922 — Section 46(2)Income Tax Act, 1961 — Section 220, 221, 222, 222(1), 223Registration Act, 1908 — Section 17
High Courts03 Jul 1987Dismissed
Union of India (UOI), S.K. Bharadwaj, Assistant Collector of Central Excise, C.L. Nangia, Appellate Collector of Central Excise and C.T.A. Piliai, Joint Secretary, Government of India Vs Advani-Oerlikon Limited and G.H. Malkani, Director
Bombay High Court · (1988) 14 ECR 696
Central Excises and Salt Act, 1944 — Section 4
High Courts02 Jul 1987Allowed
The Raymond Woollen Mills Ltd. and Another Vs State of Maharashtra and Another
Bombay High Court · (1987) 13 ECR 219
Bombay Municipal Corporation Act, 1888 — Section 192
High Courts02 Jul 1987
Captain Nanik Karamchandani Vs Indian Airlines
Bombay High Court · (1987) 89 BOMLR 331
Air Corporations Act, 1953 — Section 3, 44, 45Constitution of India, 1950 — Article 226
High Courts01 Jul 1987
Metal Box India Limited Vs Union of India and others
Bombay High Court · (1988) 17 ECC 371 : (1987) 31 ELT 696
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 14, 19
High Courts01 Jul 1987
Brammer V. Link Belting India Ltd. and another Vs C.L. Nangia, Appellate Collector of Central Excise, Bombay
Bombay High Court · (1988) 19 ECR 340 : (1987) 31 ELT 671
Central Excises and Salt Act, 1944 — Section 2
High Courts01 Jul 1987
Metals Manufacturing Co. Vs B.K. Agarwal, Collector of Central Excise (Appeals) and Another and Union of India (UOI)
Bombay High Court · (1988) 16 ECR 330
High Courts01 Jul 1987Allowed
Metal Box India Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1988) 14 ECR 131
Constitution of India, 1950 — Article 14, 19
High Courts30 Jun 1987
Kirloskar Brothers Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2002) 83 ECC 497 : (1988) 17 ECR 17 : (1988) 34 ELT 30
Central Excise Rules, 1944 — Rule 173Q, 173Q(1), 56A, 9(2)Central Excises and Salt Act, 1944 — Section 2, 3, 6Constitution of India, 1950 — Article 226, 227
High Courts30 Jun 1987
Rajabally Hirji Meghani Vs S.N. Sahane and another
Bombay High Court · (1987) 89 BOMLR 379 : (1988) 67 CTR 128 : (1988) 170 ITR 614
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 139, 142(1), 143(2), 147
High Courts30 Jun 1987Dismissed
Sorabji Ejalji Cooper and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 1988 Bom 127
Bombay Municipal Corporation Act, 1888 — Section 289, 3, 3(4), 301, 302Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226
High Courts29 Jun 1987Dismissed
Indubai Mahajan and another Vs The State of Maharashtra
Bombay High Court · (1987) MhLj 974
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 3, 3(3)(i)
High Courts29 Jun 1987
Patel Aluminium Private Limited and Mohanbhai Ishwarbhai Patel Vs Union of India (UOI) and The Collector of Customs
Bombay High Court · (1988) 14 ECR 634
Constitution of India, 1950 — Article 14
High Courts29 Jun 1987
Patel Aluminium Pvt. Ltd. and another Vs Union of India and another
Bombay High Court · (1988) 36 ELT 73
Customs Act, 1962 — Section 25(2)
High Courts29 Jun 1987
Krishna Chandra Sharma Vs Sind Hyderabad National Collegiate Board and Others
Bombay High Court · (1987) 3 BomCR 307 : (1987) MhLj 782
Bombay University Act, 1974 — Section 42A, 42A(1), 42A(3), 42A(5), 42BConstitution of India, 1950 — Article 30(1)
High Courts27 Jun 1987Dismissed
Indubai (Mrs.) Mohajan and Another Vs State of Maharashtra
Bombay High Court · (1988) 1 BomCR 128 : (1987) MhLj 974
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 3(3)
High Courts26 Jun 1987
Vera Aranha Vs Jacob Harlad Aranha
Bombay High Court · AIR 1987 Bom 317 : (1987) 89 BOMLR 402 : (1987) MhLj 849
Divorce Act, 1869 — Section 36, 45, 55
High Courts26 Jun 1987
State Bank of India Vs Edward Textile Mills. and another
Bombay High Court · (1987) 06 BOM CK 0019
Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 20, 5, 8
High Courts26 Jun 1987
Abdulla Kozukhal Assainar Vs State of Maharashtra
Bombay High Court · (1989) 39 ELT 47