High Courts13 Jan 1987
Mehdi Mandil Vs Trans Sharjah Aviation Limited
Bombay High Court · (1987) 62 CompCas 606
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,778 of 3,665
High Courts13 Jan 1987
Sunil Jugalkishore Gupta Vs Union of India and others
Bombay High Court · (1987) 14 ECC 165 : (1988) 36 ELT 75
Customs Act, 1962 — Section 59, 59(3), 61, 67, 68
High Courts12 Jan 1987
Ramu Tolaram, Gulam Hussain Shaikh Mohamed, Rehematbi (Smt.) and Shaikh Mastan Madar Saheb Vs Amichand Hansraj Gupta and Others
Bombay High Court · (1987) MhLj 935
Contract Act, 1872 — Section 182Motor Vehicles Act, 1939 — Section 110B, 95
High Courts12 Jan 1987
Commissioner of Income Tax Vs Babulal Nathmal Sharma
Bombay High Court · (1988) 169 ITR 10
Income Tax Act, 1961 — Section 256(2), 45, 47
High Courts12 Jan 1987
Ramu Tolaram and etc., etc. Vs Amichand Hansraj Gupta and Others
Bombay High Court · (1987) 2 ACC 100 : (1988) ACJ 24 : AIR 1988 Bom 304 : (1987) 1 BomCR 645
Evidence Act, 1872 — Section 32Motor Vehicles Act, 1939 — Section 110B
High Courts09 Jan 1987
Haribhau Dhondiba Chavan Vs Balkrishna Bhikoba Ballal
Bombay High Court · (1988) 4 BomCR 185 : (1987) 89 BOMLR 197 : (1987) MhLj 340
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts09 Jan 1987Allowed
Haribhau Dhondiba Chavan Vs Balkrishna Bhikoba Ballal and another
Bombay High Court · (1987) MhLj 340
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts09 Jan 1987
Shantaram Tukaran Patil and Another Vs Dagubai Tukaram Patil and Others
Bombay High Court · AIR 1987 Bom 182 : (1987) 1 BomCR 714 : (1987) 89 BOMLR 51 : (1987) MhLj 179
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 16, 16(1), 16(3), 25Hindu Succession Act, 1956 — Section 15, 3(1), 8
High Courts08 Jan 1987Allowed
Anandi Ravji Vatas Vs Oriental Industries and Others
Bombay High Court · (1988) ACJ 129
High Courts08 Jan 1987Allowed
Anandi Ravji Vatas Vs Oriental Industries and others
Bombay High Court · (1987) MhLj 894
High Courts08 Jan 1987
Popular Dye Chem Vs Union of India and others
Bombay High Court · (1987) 11 ECC 288 : (1987) 11 ECR 721
Customs Act, 1962 — Section 122, 129D
High Courts08 Jan 1987Allowed
Kisan Niswade Vs State of Maharashtra and Others
Bombay High Court · (1987) 3 BomCR 477
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 106(2), 36(1), 36(2)Constitution of India, 1950 — Article 226, 227
High Courts07 Jan 1987Partly Allowed
Abdul Habib Khan Vs Maharashtra State Road Transport Corporation
Bombay High Court · (1988) 1 BomCR 230 : (1989) 59 FLR 268 : (1993) 3 LLJ 869
Bombay State Road Transport Corporation Employees Service Regulations — Regulation 61Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
High Courts07 Jan 1987Dismissed
Sabirullakhan Vs Pramod Bhagat and Another
Bombay High Court · (1987) 2 BomCR 702
High Courts06 Jan 1987Allowed
Laxman Dhondu Bhor, since deceased through his heirs Vithoba Laxman Bhor and others Vs Chentaman Bhimrao Pagare and others
Bombay High Court · (1987) MhLj 641
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32
High Courts06 Jan 1987Dismissed
Latadevi (Smt.) Bhattacharya
Bombay High Court · (1987) 2 BomCR 268(1)
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10BLimitation Act, 1963 — Section 14
High Courts06 Jan 1987Dismissed
Chemiequip Ltd. and Another Vs Bank of Baroda and Others
Bombay High Court · AIR 1988 Bom 29 : (1990) 69 CompCas 568
Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3Constitution of India, 1950 — Article 14, 226
High Courts06 Jan 1987
Latadevi Vs Ramnath and Others
Bombay High Court · AIR 1987 Bom 364 : (1987) 2 BomCR 268 : (1987) 2 BOMLR 1302
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10BLimitation Act, 1963 — Section 14(1)
High Courts06 Jan 1987
Chemiequip Ltd. and another Vs Bank of Baroda and others
Bombay High Court · (1988) 1 BomCR 547
Constitution of India, 1950 — Article 226
High Courts06 Jan 1987
Gupta Engineering Co., (India) and others Vs State Bank of India
Bombay High Court · (1989) 66 CompCas 116