COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,763 of 3,665

High Courts25 Jun 1987Allowed

Jyoti Lonkar Vs Maharashtra Board of Secondary and Higher Secondary Certificate Examination, Nagpur and Others

Bombay High Court · AIR 1988 Bom 176

Constitution of India, 1950 — Article 226Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 36(3)Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 102(2)

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High Courts25 Jun 1987Allowed

Mafatlal Group Staff Association and Others Vs Reg. Commi. Provident Fund and Others

Bombay High Court · (1987) 89 BOMLR 341 : (1995) 3 LLJ 359 : (1987) MhLj 648

Constitution of India, 1950 — Article 14

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High Courts24 Jun 1987Allowed

V. Venkatesh Vs Union of India (UOI) and others

Bombay High Court · (1987) MhLj 738

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 2A, 7A

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High Courts24 Jun 1987

Patel Aluminium Private Limited and another Vs M.C. Thakur, Assistant Collector of Central Excise, Andheri and another

Bombay High Court · (1988) 16 ECR 591 : (1988) 36 ELT 39

Central Excises and Salt Act, 1944 — Section 11B

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High Courts24 Jun 1987Allowed

Parle Products Pvt. Ltd. Vs The Union of India (UOI), A.C. Saldhana, Appellate Collector of Customs and D. Sarup, Dy. Collector of Customs

Bombay High Court · (1988) 15 ECR 258

Customs Act, 1962 — Section 111(d), 14

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High Courts23 Jun 1987

Union of India and another Vs Arebee and Company

Bombay High Court · (1987) 31 ELT 636

Customs Act, 1962 — Section 116, 147, 28

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High Courts23 Jun 1987

Ceat Tyres of India Ltd. Vs Union of India and others

Bombay High Court · (1987) 3 BomCR 485 : (1989) 22 ECC 110 : (1987) 30 ELT 857

Central Excises and Salt Act, 1944 — Section 3

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High Courts23 Jun 1987

Polyolefins Industries Ltd. and Pro Packaging Works Vs Kosmek Plastics Manufacturing Ltd.

Bombay High Court · (1990) 69 CompCas 527

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15, 16, 16, 17, 17

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High Courts23 Jun 1987Dismissed

Amarjit Singh Cheema Vs State

Bombay High Court · (1988) 1 BomCR 108

Evidence Act, 1872 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

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High Courts22 Jun 1987Allowed

State Bank of India Vs Edward Textile Mills Ltd. and another

Bombay High Court · (1987) MhLj 735

Bombay Money Lenders Act, 1946 — Section 2(9)Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 20, 21, 5, 8, 9Transfer of Property Act, 1882 — Section 58(a)

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High Courts22 Jun 1987Allowed

State Bank of India Vs Edward Textile Mills Ltd. and Another

Bombay High Court · AIR 1988 Bom 313 : (1987) 3 BomCR 396 : (1990) 69 CompCas 693 : (1987) MhLj 735

Bombay Money Lenders Act, 1946 — Section 2(9)Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 20, 21, 5, 5(2), 5(3)Transfer of Property Act, 1882 — Section 58

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High Courts22 Jun 1987

Kamani Oil Industries Vs Union of India

Bombay High Court · (1987) 3 BomCR 205 : (1988) 15 ECC 455 : (1992) 61 ELT 432

Customs Tariff Act, 1975 — Section 14(1)

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High Courts19 Jun 1987

Mcdowell and Co. Ltd. Vs Collector of Customs

Bombay High Court · (1988) 19 ECR 49 : (1988) 38 ELT 454

Customs Act, 1962 — Section 111, 112

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High Courts18 Jun 1987

Victor Da Costa Vs Goa, Daman and Diu Town and Country Planning Board and Another

Bombay High Court · (1988) 3 BomCR 22

Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 45

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High Courts18 Jun 1987

Union of India and others Vs Piramal Spinning and Weaving Mills Ltd.

Bombay High Court · (1990) 27 ECC 331 : (1989) 23 ECR 469 : (1987) 31 ELT 618

Central Excises and Salt Act, 1944 — Section 2

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High Courts17 Jun 1987

Parvati Kevalram Moorjani Vs Madanlal Anraj Porwal and Others

Bombay High Court · AIR 1988 Bom 354 : (1987) MhLj 917

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 3

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High Courts17 Jun 1987Dismissed