High Courts05 Jun 1987
Board of Trustees of the Port of Bombay Vs Subhkaran and Sons.
Bombay High Court · (1988) 36 ELT 444
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,765 of 3,665
High Courts18 May 1987Dismissed
V.M. Bhandari Vs State of Maharashtra
Bombay High Court · (1987) 89 BOMLR 397 : (1987) MhLj 930
Constitution of India, 1950 — Article 226
High Courts12 May 1987
Amol alias Amolkumar Gajanan Naik Vs Director of Municipal Administration and Others
Bombay High Court · (1987) 3 BomCR 721
Goa, Daman and Diu Municipalities Act, 1968 — Section 46(1), 46(3), 46(4)
High Courts29 Apr 1987
In Re : Reshma
Bombay High Court · (1987) 89 BOMLR 225
Guardians and Wards Act, 1890 — Section 3
High Courts29 Apr 1987
Krishnakant Shivabhai Patel Vs State of Maharashtra
Bombay High Court · (1987) 89 BOMLR 248
Constitution of India, 1950 — Article 14, 276General Clauses Act, 1897 — Section 3
High Courts29 Apr 1987
Sampat Raj Dugar Vs Collector of Customs and Others
Bombay High Court · (1987) 3 BomCR 375 : (1988) 15 ECR 338
Customs Act, 1962 — Section 111Imports (Control) Order, 1955 — Section 2(26)
High Courts28 Apr 1987
Maharashtra State Road Transport Corporation Vs Kamalabai Dehankar and others
Bombay High Court · (1989) MhLj 375
Fatal Accidents Act, 1855 — Section 1, 2
High Courts28 Apr 1987Allowed
Maharashtra State Road Trans. Corpn. Vs Kamalabai and Others
Bombay High Court · (1989) MhLj 375
Central Motor Vehicles Rules, 1989 — Rule 291, 306, 306(3), 306(4)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Fatal Accidents Act, 1855 — Section 1, 2
High Courts27 Apr 1987
Subir Kumar Saha Vs The Indian Institute of Technology and Another
Bombay High Court · AIR 1987 Bom 358
Constitution of India, 1950 — Article 226
High Courts27 Apr 1987Dismissed
Vishwanath and Another Vs The Collector, Wardha and Others
Bombay High Court · AIR 1988 Bom 110 : (1987) 89 BOMLR 632 : (1987) MhLj 597
High Courts27 Apr 1987Dismissed
Vishwanath Jairam Chopde and another Vs Collector, Wardha and others
Bombay High Court · (1987) MhLj 597
Maharashtra Co-operative Societies Act, 1960 — Section 144T, 73B, 73B
High Courts24 Apr 1987
Mehur Metal Industries Vs Government of India
Bombay High Court · (1988) 15 ECC 68 : (1989) 20 ECR 38 : (1988) 36 ELT 252
Central Excises and Salt Act, 1944 — Section 37
High Courts22 Apr 1987Dismissed
Rashtriya Mukund Employees'' Union Vs Mukund Iron and Steel Works Ltd. and Another
Bombay High Court · (1995) 3 LLJ 200
Trade Unions Act, 1926 — Section 10, 11, 28
High Courts22 Apr 1987Dismissed
Municipal Corporation of Greater Bombay Vs V.M. Jog Constructions (Private) Ltd.
Bombay High Court · (1988) 1 BomCR 48
Arbitration Act, 1940 — Section 30
High Courts22 Apr 1987Dismissed
Keshav Bhikaji Maharao Vs State of Maharashtra and others
Bombay High Court · (1987) MhLj 762
Constitution of India, 1950 — Article 14, 226
High Courts22 Apr 1987
Vidarbja Coal Supply Company Vs Union of India and Others
Bombay High Court · (1987) 3 BomCR 502 : (1987) MhLj 748
Cantonments Act, 1924 — Section 284, 60Central Provinces and Berar Municipalities Act, 1922 — Section 66(1)Constitution of India, 1950 — Article 265
High Courts22 Apr 1987
Motilal Gupta Karta of Kanta International Vs Union of India and others
Bombay High Court · (1988) 16 ECR 535 : (1988) 36 ELT 44
Customs Act, 1962 — Section 25(1)
High Courts21 Apr 1987Allowed
Surekhabai Asare Vs Motilal Sharma
Bombay High Court · (1987) 3 BomCR 295 : (1987) MhLj 610
High Courts21 Apr 1987
Commissioner of Income Tax Vs P. Muncherji and Company
Bombay High Court · (1987) 63 CTR 338 : (1987) 167 ITR 671
Income Tax Act, 1922 — Section 33BIncome Tax Act, 1961 — Section 139, 139(8), 143, 144, 251
High Courts21 Apr 1987
Keshaorao Narayanrao Patil Vs District Deputy Registrar and Others
Bombay High Court · (1987) 3 BomCR 225 : (1987) MhLj 709
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17