COURT ARCHIVE

Bombay High Court judgments, 1988

639 judgments · page 12 of 32

High Courts06 Sept 1988Allowed

Municipal Corporation of the City and Another Vs Motilal Javharmal Bafna and Another

Bombay High Court · (1988) 4 BomCR 406 : (1988) 18 ECC 258

Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 435, 439, 482Evidence Act, 1872 — Section 167

High Courts06 Sept 1988Dismissed

Industrial Factors Limited Vs V. Prasad, Regional Provident Fund Commissioner and Others

Bombay High Court · (1988) 3 BomCR 651 : (1989) 58 FLR 458

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(4), 1(5), 16

High Courts01 Sept 1988

N.K. Satyadas Vs State of Maharashtra and Another

Bombay High Court · (1989) 1 BomCR 416 : (1989) 58 FLR 610 : (1988) MhLj 892

Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(5), 4

High Courts01 Sept 1988

Salama Begum and Others Vs District Branch Manager Maharashtra State Cooperative Land Development Bank and Another

Bombay High Court · (1990) 1 ACC 29 : (1989) ACJ 1104

Workmens Compensation Act, 1923 — Section 30

High Courts01 Sept 1988

Sangli Zilla Sahakari Nagari Banks Association Ltd. and Another Vs State of Maharashtra and Others

Bombay High Court · (1988) 3 BomCR 713 : (1988) 90 BOMLR 454 : (1989) MhLj 173

Constitution of India, 1950 — Article 14, 19(1), 46

High Courts01 Sept 1988

Salamabegum and others Vs Dt. Branch Manager, Maharashtra State Co-operative Land Development Bank, Beed and another

Bombay High Court · (1988) 4 BomCR 520 : (1990) 60 FLR 371 : (1990) 1 LLJ 112 : (1989) MhLj 785

Workmens Compensation Act, 1923 — Section 3(1), 30

High Courts30 Aug 1988

Commissioner of Income Tax Vs Harinagar Sugar Mills Ltd.

Bombay High Court · (1988) 74 CTR 10

High Courts30 Aug 1988

Kamal Rewachand Bulchandani Vs State of Maharashtra and another

Bombay High Court · (1988) MhLj 993

Constitution of India, 1950 — Article 14, 16, 311

High Courts30 Aug 1988

Kondaji Shivram Waje Vs Govinda Ananda Waje (since deceased) by his heirs and legal representatives

Bombay High Court · (1989) 2 BomCR 163

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85AConstitution of India, 1950 — Article 227

High Courts30 Aug 1988Allowed

Ashok Sadashiv Astikar Vs State of Maharashtra

Bombay High Court · (1988) 3 BomCR 375 : (1988) MhLj 936

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4, 5(1), 5(2)

High Courts29 Aug 1988Dismissed

Caetanoe Lourence and Others Vs Additional Dy. Collector (Land Acquisition Officer) Collectorate and Others

Bombay High Court · (1988) 4 BomCR 498

Land Acquisition Act, 1894 — Section 4, 4(1), 6(2)

High Courts29 Aug 1988

Prithdayal Chetandas and Others Vs Jamnadas Ghanshamdas Tuliani and Another

Bombay High Court · (1989) 3 BomCR 1

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12(3), 15(2), 15A, 25Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, Order 40 Rule 1Constitution of India, 1950 — Article 227

High Courts29 Aug 1988

Vasant Govindji Kotak and Others Vs Damayanti Hariram and Another

Bombay High Court · (1988) 4 BomCR 84

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 41 Rule 1

High Courts29 Aug 1988

New India Industries Ltd. Vs Union of India

Bombay High Court · (1988) 19 ECR 188 : (1988) 37 ELT 547

Central Excises and Salt Act, 1944 — Section 4, 4(1), 4(4)Constitution of India, 1950 — Article 226, 32

High Courts26 Aug 1988Allowed

Arjun Nagu Sokate and Others Vs State of Maharashtra

Bombay High Court · (1988) 4 BomCR 379

Evidence Act, 1872 — Section 53Penal Code, 1860 (IPC) — Section 149, 299, 302, 304, 323

High Courts26 Aug 1988Partly Allowed

Pandurang Sakharam Dravid Vs Kirloskar Brothers Ltd. and Others

Bombay High Court · (1988) 3 BomCR 555

Central Excises and Salt Act, 1944 — Section 36ACriminal Procedure Code, 1973 (CrPC) — Section 407, 407(1)

High Courts26 Aug 1988

Sadashiv Hari Abhyankar Vs Sanjeev Manohar Bhagwat and Others

Bombay High Court · (1988) 3 BomCR 388 : (1988) 90 BOMLR 403

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15A, 17, 17(1)

High Courts26 Aug 1988Allowed

Sashikala Vinayak Chawan and Others Vs Tushar Purshottam Deolekar and Another

Bombay High Court · (1988) 08 BOM CK 0003

Civil Procedure Code, 1908 (CPC) — Section 24, 25, 3

High Courts25 Aug 1988Dismissed

Nilkanth Gotmare Vs Vice Chancellor, Nagpur University and Others

Bombay High Court · (1989) 2 BomCR 394

Constitution of India, 1950 — Article 14Nagpur University Act, 1974 — Section 29(2)

High Courts25 Aug 1988

Zilla Sahakari Kendriya Bank Maryadit and another Vs General Assurance Society Ltd.

Bombay High Court · (1990) 69 CompCas 671