COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,776 of 3,665

High Courts23 Jan 1987Dismissed

G. Chandrashekhar Reddy Vs Marathwada University and Another

Bombay High Court · (1987) 2 BomCR 409

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Marathwada University Act, 1974 — Section 39, 40

High Courts23 Jan 1987Allowed

Raghunath Beldar Vs State of Maharashtra

Bombay High Court · (1987) 3 BomCR 106

Penal Code, 1860 (IPC) — Section 354, 376

High Courts23 Jan 1987Dismissed

Raghunath Krishna Mujumale and Others Vs State of Maharashtra

Bombay High Court · (1988) 1 BomCR 346 : (1987) 89 BOMLR 204 : (1987) MhLj 412

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 323, 34

High Courts23 Jan 1987

Salimkhan Vs Mohammad Ibrahimkhan

Bombay High Court · (1987) MhLj 283

Bombay Civil Courts Act, 1869 — Section 28Civil Procedure Code, 1908 (CPC) — Section 96, 96(4)Constitution of India, 1950 — Article 227

High Courts22 Jan 1987Dismissed

Miheer Hemant Mafatlal Vs Mafatlal Industries Ltd.

Bombay High Court · (1987) 89 BOMLR 86

COMPANIES ACT, 1956 — Section 13, 16, 17, 31, 81

High Courts22 Jan 1987

Vishwanathsa Narayansa Kshatriya Vs Shah Chhaganlal Ugarchand Akolkar and Others

Bombay High Court · AIR 1988 Bom 301 : (1987) MhLj 287

Civil Procedure Code Amendment Act, 1976 — Section 97, 97(1)Civil Procedure Code, 1908 (CPC) — Section 122, 123

High Courts22 Jan 1987Allowed

Vishwanatha Narayansa Kshatriya Vs Shah Chhaganlal Ugarchand Akolkar (Firm) and others

Bombay High Court · (1987) MhLj 287

High Courts21 Jan 1987Allowed

Sharad Joshi Vs State of Maharashtra and Others

Bombay High Court · (1987) 2 BomCR 651

National Security Act, 1980 — Section 3(1)

High Courts21 Jan 1987Allowed

Ganpat Manoji Lohankar Vs Datta Basappa Chincholkar and Others

Bombay High Court · (1989) MhLj 979

Limitation Act, 1963 — Section 27Transfer of Property Act, 1882 — Section 48

High Courts20 Jan 1987

Rameshchandra and Company Vs Commissioner of Income Tax

Bombay High Court · (1987) 168 ITR 375

Income Tax Act, 1961 — Section 256

High Courts20 Jan 1987

Commissioner of Income Tax Vs Haji Gaffar Haji Dada Chini

Bombay High Court · (1987) 33 CTR 130 : (1988) 169 ITR 33

Income Tax Act, 1961 — Section 271(1)

High Courts20 Jan 1987Allowed

Nazir Ahmed Vs Kishan Nandlal Bhardia

Bombay High Court · (1988) ACJ 1097

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1939 — Section 110A, 92A

High Courts20 Jan 1987

R.B. Shreeram Religious and Charitable Trust Vs Commissioner of Income Tax

Bombay High Court · (1988) 73 CTR 145 : (1988) 172 ITR 373

Income Tax Act, 1961 — Section 11, 11(1), 12, 12(1), 12(2)

High Courts20 Jan 1987

Dadasaheb Patalu Misal and others Vs State of Maharashtra

Bombay High Court · (1987) 01 BOM CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 146, 148, 149, 302, 307

High Courts20 Jan 1987

Kochu Krishnan Shashidharan Vs State of Maharashtra and others

Bombay High Court · (1989) 20 ECC 75

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 9, 9(1)Constitution of India, 1950 — Article 226, 32

High Courts19 Jan 1987

R.B. Shreeram Durgaprasad (Mining Firm) Vs Commissioner of Income Tax

Bombay High Court · (1987) 64 CTR 46 : (1987) 168 ITR 549 : (1987) 32 TAXMAN 592

Income Tax Act, 1961 — Section 142(1), 144, 146, 246

High Courts19 Jan 1987

R.B. Shreeram Durgaprasad and Fatechand Narsinghdas (Export Firm) Vs Commissioner of Income Tax

Bombay High Court · (1987) 64 CTR 44 : (1987) 168 ITR 619

Income Tax Act, 1961 — Section 142(1), 144, 147, 148, 256(2)

High Courts19 Jan 1987Dismissed

Radheshyam G. Garg Vs Safiyabai Ibrahim Lightwalla

Bombay High Court · AIR 1988 Bom 361 : (1987) 3 BomCR 459 : (1987) MhLj 725

Bankers Books Evidence Act, 1891 — Section 2(8)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(L), 15Constitution of India, 1950 — Article 226

High Courts19 Jan 1987Allowed

United India Insurance Company, Goa Vs Antonetta D''souza and others

Bombay High Court · (1987) MhLj 602

Motor Vehicles Act, 1939 — Section 110A

High Courts19 Jan 1987

Goa Municipal Workers'' Union and Others Vs Administrator of Goa, Daman and Diu and Others

Bombay High Court · (1987) 2 BomCR 289

Goa, Daman and Diu Municipalities Act, 1968 — Section 72(2), 72(5), 73(2)