High Courts11 Jul 1988
Mohd. S.A.K. Shaikh Vs Secy., (Home) Govt. of Maharashtra
Bombay High Court · (1989) 39 ELT 397
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 17 of 32
High Courts11 Jul 1988
Bharat Chandulal Nanavati and Another Vs United Commercial Bank
Bombay High Court · (1988) 3 BomCR 146
Bombay High Court (Original Side) Rules, 1980 — Rule 326Limitation Act, 1963 — Section 12Presidency Towns Insolvency Act, 1909 — Section 10, 12, 13, 13(2), 13(4)
High Courts11 Jul 1988
Piroja M. Mehta Vs Hambai Jamshedji Cama (Dr.) and Others
Bombay High Court · (1988) 3 BomCR 1 : (1988) 90 BOMLR 292
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3), 25
High Courts11 Jul 1988
Ajit T. Mirchandani of Pune Vs Chandra Indersen Mirchandani and Another
Bombay High Court · (1988) 3 BomCR 179 : (1988) MhLj 971
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Jul 1988
M/s Sanghi Motors (Bombay) Ltd. and another Vs M.T. Shinde and another
Bombay High Court · (1988) 3 BomCR 358
Penal Code, 1860 (IPC) — Section 341, 441, 447
High Courts08 Jul 1988
Salim Khan Muzaffar Khan Vs State of Maharashtra
Bombay High Court · (1989) 40 ELT 293
Customs Act, 1962 — Section 108
High Courts08 Jul 1988
Gautam Vishnu Bhosale Vs State of Maharashtra
Bombay High Court · (1989) 39 ELT 394
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts08 Jul 1988
Sujata Chandrakant Choura Vs Bombay Municipal Corporation and Others
Bombay High Court · (1988) 3 BomCR 669
Admission to Bombay Municipal Medical College Rules — Rule 3(A)Constitution of India, 1950 — Article 14
High Courts07 Jul 1988Dismissed
State of Maharashtra Vs Nand Kishore Durgaprasad Pardeshi
Bombay High Court · (1989) 1 BomCR 381
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts07 Jul 1988
Dr. Jayasheela J. Shah Vs Municipal Corporation of Greater Bombay and others
Bombay High Court · (1989) MhLj 42
Constitution of India, 1950 — Article 14
High Courts07 Jul 1988Dismissed
State of Maharashtra Vs Bhalachandra Gangadhar Akul and Another
Bombay High Court · (1988) 3 BomCR 169
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(1)
High Courts07 Jul 1988Dismissed
State of Maharashtra Vs Sahaji Gajanan Jadhav
Bombay High Court · (1988) 3 BomCR 190
Prevention of Food Adulteration Rules, 1955 — Rule 7(3)
High Courts07 Jul 1988
Bharat Barrel and Drum Mfg. Co. Pvt. Ltd. Vs Hindusthan Petroleum Corporation Ltd. and Others
Bombay High Court · AIR 1989 Bom 170
Contract Act, 1872 — Section 23Specific Relief Act, 1963 — Section 16
High Courts07 Jul 1988
Reyon Roldon Vs Secretary to the Govt. of Maharashtra
Bombay High Court · (1989) 39 ELT 399
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts07 Jul 1988Dismissed
State of Maharashtra Vs Satish Dattatraya Khatavkar
Bombay High Court · (1988) 3 BomCR 661
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 2, 7
High Courts06 Jul 1988
Vaman Maruty Gharat and others Vs M.P. Apte and others
Bombay High Court · (1989) 1 LLJ 134
Bombay High Court (Appellate Side) Rules, 1960 — Rule 15Bombay Industrial Relations Act, 1946 — Section 3(17), 78(1)A, 85, 98(1)Civil Procedure Code, 1908 (CPC) — Section 98
High Courts06 Jul 1988
State of Maharashtra Vs Vasudeo Shivlingappa Takawade and Another
Bombay High Court · (1988) 3 BomCR 207
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts06 Jul 1988Dismissed
Balkrishna Mahadeo Apte Vs Dhanaram Netaji Choudhari and Others
Bombay High Court · (1989) 1 BomCR 412
Criminal Procedure Code, 1973 (CrPC) — Section 386Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts06 Jul 1988Dismissed
State of Maharashtra Vs Muzzaffar Hussain Saifuddin and Others
Bombay High Court · (1989) 1 BomCR 308
Criminal Procedure Code, 1973 (CrPC) — Section 386Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 16, 17, 18, 9
High Courts06 Jul 1988
Roplas (India) Ltd. and another Vs Union of India and another
Bombay High Court · (1988) 38 ELT 27
Central Excises and Salt Act, 1944 — Section 11B