High Courts17 Jun 1987
Ruby Mills Limited and another Vs Union of India and others
Bombay High Court · (1987) 31 ELT 904
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,764 of 3,665
High Courts16 Jun 1987
Sahney Steel and Press Works Ltd., Bombay Vs Union of India and others
Bombay High Court · (1987) 89 BOMLR 309 : (1989) 22 ECC 204 : (1988) 36 ELT 94 : (1987) MhLj 765
High Courts16 Jun 1987Dismissed
Gopibai Mahtani Vs Asnew Drums Ltd.
Bombay High Court · (1987) 89 BOMLR 314 : (1987) MhLj 630
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 28
High Courts16 Jun 1987Allowed
Managing Director, Panchganga Sahakari Sakhar Karkhana Ltd. Vs Babasaheb Devgonda Patil and Another
Bombay High Court · (1994) 3 LLJ 679 : (1987) MhLj 925
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts15 Jun 1987
Madhusudan Mills Limited Vs Union of India and others
Bombay High Court · (1988) 15 ECC 187 : (1988) 36 ELT 45
Customs Act, 1962 — Section 25
High Courts15 Jun 1987
The Maharashtra State Financial Corporation Vs Esther D. Gama
Bombay High Court · AIR 1988 Bom 61 : (1987) 89 BOMLR 626 : (1987) MhLj 731
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 22, 2(2)State Financial Corporations Act, 1951 — Section 31, 31(1), 31(2), 32, 32(1)
High Courts15 Jun 1987
Dena Bank Vs Gautam Ratilal Shah and Others
Bombay High Court · AIR 1988 Bom 1 : (1988) 1 BomCR 508 : (1987) 89 BOMLR 293 : (1987) MhLj 829
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1877 — Section 42
High Courts15 Jun 1987Allowed
Maharashtra State Financial Corporation Vs Esther D. Gama, Bombay
Bombay High Court · (1987) MhLj 731
Civil Procedure Code, 1908 (CPC) — Section 2, 60State Financial Corporations Act, 1951 — Section 31, 32, 32(6), 32(8)
High Courts15 Jun 1987
Dena Bank Vs Gautam Ratilal Shah and others
Bombay High Court · (1990) 69 CompCas 734
High Courts12 Jun 1987
Queens Chemists Vs B.K. Agarwal, Collector of Central Excise and Customs and Others
Bombay High Court · (1988) 14 ECR 649
Central Excises and Salt Act, 1944 — Section 3, 4
High Courts12 Jun 1987
Queens Chemists Vs B.K. Agarwal, Collector of Central Excise and Customs, Bombay and others
Bombay High Court · (1987) 31 ELT 889
Central Excises and Salt Act, 1944 — Section 4
High Courts11 Jun 1987Dismissed
Mahesh Ramanlal Vakharia Vs Municipal Corporation of Greater Bombay
Bombay High Court · (1987) MhLj 1097
Arbitration Act, 1940 — Section 20
High Courts11 Jun 1987
Paru Mrugesh Jaikrishna Vs Asst. Collector of Customs
Bombay High Court · (1988) 1 BomCR 428
Customs Act, 1962 — Section 135, 138AEvidence Act, 1872 — Section 3
High Courts11 Jun 1987
Smt. Paru Mrugesh Jaikrishna Vs Assistant Collector of Customs, Preventive Deptt., Bombay and another
Bombay High Court · (1987) 89 BOMLR 318 : (1988) 15 ECC 172 : (1989) 40 ELT 23 : (1987) MhLj 683
Criminal Procedure Code, 1973 (CrPC) — Section 306, 321, 482Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 120B
High Courts11 Jun 1987
Slm Maneklal Industries Ltd. Vs Union of India
Bombay High Court · (1988) 15 ECC 336 : (1988) 36 ELT 545
Customs Act, 1962 — Section 13, 23, 27
High Courts11 Jun 1987
Metal Extruders India Pvt. Ltd. Vs Union of India
Bombay High Court · (1987) 13 ECR 1204 : (1994) 69 ELT 477
High Courts10 Jun 1987
Amar Enterprises and another Vs Union of India and another
Bombay High Court · (1988) 16 ECR 533 : (1988) 36 ELT 42
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B
High Courts10 Jun 1987
Nirlon Synthetic Fibres and Chemicals Limited Vs Asstt. Collector of Central Excise, Bombay and others
Bombay High Court · (1988) 16 ECR 126 : (1988) 36 ELT 43
High Courts09 Jun 1987
Municipal Corporation of Greator Bombay Vs M/s Forage and Co.
Bombay High Court · AIR 1987 Bom 321 : (1987) 89 BOMLR 301 : (1987) MhLj 623
High Courts08 Jun 1987Dismissed
Bengt Ingmar Eriksson Vs Jamnibai Sukharya Dhangda
Bombay High Court · (1987) 89 BOMLR 263
Guardians and Wards Act, 1890 — Section 2, 4, 6, 7, 8