COURT ARCHIVE

Bombay High Court judgments, 1988

639 judgments · page 10 of 32

High Courts29 Sept 1988

Madhuri Mukund Chitnis (Smt.) Vs Mukund Mart and Chitnis and Another

Bombay High Court · (1988) 3 BomCR 679 : (1988) 90 BOMLR 519

Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 397, 399Penal Code, 1860 (IPC) — Section 498A

High Courts29 Sept 1988Dismissed

K.A. Jambhulkar (Dr.) Vs Mangala (Dr.) and Another

Bombay High Court · (1988) 4 BomCR 48 : (1989) MhLj 251

Admission to Post Graduate Courses in Government Medical Colleges Rules — Rule 6

High Courts28 Sept 1988Allowed

Vijaysingh Rajasingh Varma Vs Vishinkumari Udaysingh Varma (Smt.) and Others

Bombay High Court · (1989) 2 BomCR 139

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 4

High Courts28 Sept 1988

Commissioner of Income Tax Vs Automatic Electric Pvt. Ltd.

Bombay High Court · (1989) 176 ITR 295

Companies (Profits) Surtax Act, 1964 — Rule 1(iii), 4Income Tax Act, 1961 — Section 80I, 80M

High Courts28 Sept 1988

Commissioner of Income Tax Vs Gabriel India Ltd.

Bombay High Court · (1989) 176 ITR 349

Income Tax Act, 1961 — Section 80J, 80M

High Courts28 Sept 1988

Mohan '' Mannu Radhamal Basantani Vs State of Maharashtra

Bombay High Court · (1988) 4 BomCR 203 : (1989) MhLj 613

Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 401

High Courts28 Sept 1988Allowed

Kusum Baburao Dhemre Vs State of Maharashtra and Others

Bombay High Court · (1988) 4 BomCR 397 : (1989) MhLj 901

Constitution of India, 1950 — Article 226, 309, 311

High Courts27 Sept 1988

Inacio Manuel Miranda and Others Vs State

Bombay High Court · (1988) 4 BomCR 106 : (1989) MhLj 77

Constitution of India, 1950 — Article 21, 23Goa, Daman and Diu Prisoners (Facilities to Prisoners) Rules, 1968 — Rule 17, 19, 28, 44, 45

High Courts27 Sept 1988Dismissed

Indian Cork Mills Private Ltd. Vs P. Unnikrishnan of Bombay and Another

Bombay High Court · (1988) 4 BomCR 127 : (1989) 58 FLR 139 : (1989) MhLj 24

Constitution of India, 1950 — Article 226

High Courts23 Sept 1988Allowed

Govind Raghe Khairnar and Another Vs Khan Wahid Ali Maddan Khan and Another

Bombay High Court · (1989) 1 BomCR 434

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 482Evidence Act, 1872 — Section 105

High Courts23 Sept 1988

Mohibali Roashanali Naser Vs Union of India and Others

Bombay High Court · AIR 1989 Bom 237 : (1989) 91 BOMLR 506 : (1990) 25 ECC 263

Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 33, 49, 6(4), 6(5)

High Courts23 Sept 1988

Satara Sahakari Sakhar Karkhana Ltd. and another Vs State of Maharashtra and others

Bombay High Court · AIR 1989 Bom 53 : (1988) 4 BomCR 303 : (1988) 90 BOMLR 485

Constitution of India, 1950 — Article 14, 19Essential Commodities Act, 1955 — Section 2(a), 3, 3(3)(c)

High Courts23 Sept 1988

Satara Sahakari Sakhar Karkhana Ltd. and Another Vs State of Maharashtra and Others

Bombay High Court · AIR 1989 Bom 53 : (1988) 4 BomCR 303 : (1988) 90 BOMLR 485

Essential Commodities Act, 1955 — Section 3

High Courts23 Sept 1988Dismissed

Union of India and others Vs Dr. Bhimrao Narayanrao Randaye, Nagpur

Bombay High Court · (1989) MhLj 662

Constitution of India, 1950 — Article 14, 141

High Courts22 Sept 1988

Harish Dwarkadas Gandhi Vs G.B. Yadav and another

Bombay High Court · (1988) 3 BomCR 331 : (1988) 18 ECC 287

Criminal Procedure Code, 1973 (CrPC) — Section 200, 321Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 324

High Courts22 Sept 1988

Ramesh Sippy and etc. Vs State of Maharashtra

Bombay High Court · AIR 1989 Bom 250 : (1988) 3 BomCR 642 : (1988) 90 BOMLR 578 : (1989) MhLj 165

Bombay Entertainment Duty (Amendment) Act, 1987 — Section 3(1A), 3(A), 4CConstitution of India, 1950 — Article 14

High Courts21 Sept 1988Allowed

Ramlal Maraskolhe Vs The Commissioner Workmen''s Compensation Act and Others

Bombay High Court · (1989) 59 FLR 61 : (1993) 3 LLJ 33

Workmens Compensation Act, 1923 — Section 4, 4A

High Courts21 Sept 1988

M.S. Shastri Vs Hilla M. Batliwalla and Others

Bombay High Court · (1989) 1 BomCR 138

Bankers Books Evidence Act, 1891 — Section 4Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)Transfer of Property Act, 1882 — Section 10, 105

High Courts21 Sept 1988

Ramlal Vs The Commissioner Workmen''s Compensation Act and Others

Bombay High Court · (1989) 1 ACC 296 : (1989) ACJ 1014

High Courts20 Sept 1988

Oriental Insurance Co. Ltd. Vs Mahableshwar Sinai Salelkar and Others

Bombay High Court · (1989) ACJ 425

Motor Vehicles Act, 1939 — Section 110A