High Courts19 Jul 1988
Sharad Keshav Mehta Vs State of Maharashtra and others
Bombay High Court · (1988) 07 BOM CK 0078
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 16 of 32
High Courts19 Jul 1988
Wipro Products Limited and another Vs The State of Maharashtra and another
Bombay High Court · (1989) 72 STC 69
Bombay Sales Tax Act, 1959 — Section 11, 12, 12A, 13, 13ACentral Sales Tax Act, 1956 — Section 8(2)
High Courts19 Jul 1988
Chandrakant Narayan Chavan Vs State of Maharashtra and another
Bombay High Court · (1988) 3 BomCR 361 : (1989) 91 BOMLR 12 : (1988) MhLj 965
Criminal Procedure Code, 1973 (CrPC) — Section 162
High Courts19 Jul 1988
PFAFF Industriamaschinen MBH Vs Additional Collector of Customs
Bombay High Court · (1988) 18 ECR 475 : (1988) 37 ELT 500
Customs Act, 1962 — Section 111, 124, 2(26)Imports and Exports (Control) Act, 1947 — Section 3(1)
High Courts18 Jul 1988
State of Maharashtra Vs Vasant Madhav Devre
Bombay High Court · (1988) 07 BOM CK 0031
Penal Code, 1860 (IPC) — Section 376, 457
High Courts18 Jul 1988Dismissed
Sadanand Nagesh Waikar Vs Tharumal Gadumal Mirpure and Others
Bombay High Court · (1988) 3 BomCR 386
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts18 Jul 1988Allowed
Maharashtra Pollution Control Board Vs State of Maharashtra and Others
Bombay High Court · (1988) 4 BomCR 480 : (1989) MhLj 883
Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts15 Jul 1988
Thakur Shipping Co. Ltd. Vs Trustees of the Port of Bombay
Bombay High Court · (1988) 38 ELT 449
Major Port Trusts Act, 1963 — Section 64, 64(2)Merchant Shipping Act, 1988 — Section 42
High Courts14 Jul 1988Allowed
The Industrial Development and Investment Co. Pvt. Ltd. and another Vs State of Maharashtra and others
Bombay High Court · (1988) MhLj 1027
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 16, 17, 18, 6Maharashtra Regional and Town Planning Act, 1966 — Section 126, 126(4)
High Courts14 Jul 1988Allowed
Maharashtra Small Scale Ind. Dev. Corporation Ltd. and Others Vs The Industrial Court, Maharashtra and Others
Bombay High Court · (1993) 3 LLJ 646
High Courts14 Jul 1988
Bhimrao Ashruji Mhaske Vs The Sub-divisional Magistrate, Dhule Division, Dhule and others
Bombay High Court · (1988) 07 BOM CK 0041
Bombay Police Act, 1951 — Section 56
High Courts14 Jul 1988
The Industrial Development and Investment Co. Pvt. Ltd. and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 1989 Bom 156 : (1988) 4 BomCR 423 : (1989) 91 BOMLR 537 : (1988) MhLj 1027
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 16, 17, 6, 9Manarashtra Regional Town Planning Act, 1966 — Section 126(2), 126(4)
High Courts13 Jul 1988
Kaka Shankar Patil Vs K.P. Raghuvanshi and others
Bombay High Court · (1988) 07 BOM CK 0042
Bombay Police Act, 1951 — Section 56, 59
High Courts13 Jul 1988
Vishwanath Kashinath Tribhuvan Vs K. P. Raghuvanshi and another
Bombay High Court · (1988) 07 BOM CK 0029
Bombay Police Act, 1951 — Section 57, 59Bombay Prevention of Gambling Act, 1887 — Section 12A
High Courts12 Jul 1988
State of Maharashtra Vs Navinchandra Kantilal Mehta and others
Bombay High Court · (1988) 07 BOM CK 0079
High Courts12 Jul 1988
Sanjay Kedari Patil Vs V.K. Saraf and others
Bombay High Court · (1988) 07 BOM CK 0073
National Security Act, 1980 — Section 3(2)
High Courts12 Jul 1988
Kishan L. Kripalani Vs Siemens (India) Ltd.
Bombay High Court · (1988) 3 BomCR 131 : (1988) MhLj 798
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 4(1)
High Courts12 Jul 1988
United Commercial Bank Vs Dharam Paul Singh and others
Bombay High Court · (1988) 07 BOM CK 0047
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 21(1)
High Courts12 Jul 1988Dismissed
State of Maharashtra Vs Annappa Balappa Vanjele
Bombay High Court · (1988) 3 BomCR 206
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 30
High Courts12 Jul 1988Allowed
Haji N. Abdul Kadar and Others Vs D.N. Mulye, Asst. Collector of Customs, Division and Another
Bombay High Court · (1992) 38 ECR 448