High Courts20 Sept 1988Dismissed
Vishwas V. Bhagwat Vs Girish K. Vora and Another
Bombay High Court · (1989) 1 BomCR 87
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 146
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 11 of 32
High Courts20 Sept 1988Allowed
Hiralal Anandji Maru Vs State of Maharashtra
Bombay High Court · (1989) 1 BomCR 135
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 27
High Courts20 Sept 1988Dismissed
Harishchandra Mahadev Parab Vs State of Maharashtra
Bombay High Court · (1988) 90 BOMLR 549 : (1989) MhLj 364
Constitution of India, 1950 — Article 50
High Courts20 Sept 1988
Modilal Kaluram Kachhara and etc. Vs State of Maharashtra
Bombay High Court · (1988) 09 BOM CK 0018
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 239, 240, 482Evidence Act, 1872 — Section 165
High Courts19 Sept 1988
Sunderi Shivram Shetty (Smt.) and Others Vs Shaikh Mohamed Hussain Shaikh Mohamed Umar
Bombay High Court · (1989) 1 BomCR 122 : (1989) MhLj 66
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 17B, 17CBombay Stamp Act, 1958 — Section 2(4), 34Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Sept 1988Dismissed
Manubhai Paragji Vashi Vs State of Maharashtra and Others
Bombay High Court · (1988) 3 BomCR 521
Constitution of India, 1950 — Article 226
High Courts14 Sept 1988
Franciscan Sisters of St. Mary and Another Vs Administrative Tribunal for Goa and Others
Bombay High Court · (1988) 4 BomCR 198
Goa, Daman and Diu School Education Act, 1984 — Section 11(2), 2, 22(1)Goa, Daman and Diu School Education Rules, 1986 — Rule 83, 97
High Courts14 Sept 1988Allowed
The Registrar, University of Pune Vs Kelkar and Kelkar
Bombay High Court · (1989) 91 BOMLR 62 : (1989) MhLj 431
Arbitration Act, 1940 — Section 12, 14, 15, 16, 30Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 12
High Courts13 Sept 1988Dismissed
Shyam and Others Vs Commissioner of Police and Another
Bombay High Court · (1988) 4 BomCR 540
Bombay Police Act, 1951 — Section 33(1)Constitution of India, 1950 — Article 19(1), 19(6)
High Courts13 Sept 1988Dismissed
Dr. Praveen Kabra Vs State of Maharashtra and Others
Bombay High Court · (1991) MhLj 1284
Indian Medical Council Act, 1956 — Section 33
High Courts12 Sept 1988Dismissed
Commissioner of Income Tax Vs Narang Hotels (P.) Ltd.
Bombay High Court · (1988) 41 TAXMAN 241
High Courts09 Sept 1988Dismissed
Indian Pilots Guild and Others Vs Union of India (UOI) and Others
Bombay High Court · (1995) 3 LLJ 784
Air Corporations Act, 1953 — Section 7Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 18(1), 19, 19(1), 2, 29
High Courts09 Sept 1988
Indrakumar Faredun Irani and Vs State of Maharashtra and others
Bombay High Court · (1989) 1 BomCR 601 : (1989) MhLj 313
Criminal Procedure Code, 1973 (CrPC) — Section 102, 399, 457, 482Penal Code, 1860 (IPC) — Section 307, 411
High Courts09 Sept 1988
Dayaram Raghobaji Belsare Vs Vishrantibai George Lavet
Bombay High Court · (1988) 09 BOM CK 0010
Specific Relief Act, 1963 — Section 6
High Courts08 Sept 1988
Gitanjali Gajanan Tendulkar Vs Gajanan Dinkar Tendulkar
Bombay High Court · (1989) 1 BomCR 334 : (1990) 1 DMC 59 : (1989) MhLj 371
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 26
High Courts07 Sept 1988
R.P. Kapoor and Others Vs The Charity Commissioner, Maharashtra State and Others
Bombay High Court · AIR 1989 Bom 274 : (1988) 3 BomCR 546 : (1989) 91 BOMLR 529
Bombay Public Trusts Act, 1950 — Section 41Civil Procedure Code, 1908 (CPC) — Section 100, 104, 107
High Courts07 Sept 1988
Chandragupta Gupta Vs Padmanabha Subramani (Administrative Manager, Glaxo Laboratories (India) Ltd. ), State of Maharashtra
Bombay High Court · (1989) 65 CompCas 190
Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Sept 1988Dismissed
Union of India (UOI) and Others Vs S.J. Engineering Works and Another
Bombay High Court · (1989) 21 ECR 291
Customs Act, 1962 — Section 3(2)
High Courts06 Sept 1988Dismissed
Dr. Jaishree Banait Vs State of Maharashtra and others
Bombay High Court · (1989) MhLj 149
Constitution of India, 1950 — Article 14, 226, 227Indian Medical Council Act, 1956 — Section 33
High Courts06 Sept 1988
Chief Officer, Sangamner Municipal Council Vs Narayandas Jagannath Karva and Another
Bombay High Court · (1988) 4 BomCR 164 : (1989) MhLj 26
Maharashtra Municipalities Act, 1965 — Section 172