High Courts30 Jun 1988Dismissed
Sos. Pushpabai Anandji Gala and Another Vs Sukumar Jinnappa Bhare
Bombay High Court · (1988) 3 BomCR 316
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 19 of 32
High Courts30 Jun 1988
Dodsal Private Ltd. and Another Vs Narmada Seaways Ltd. and Others
Bombay High Court · AIR 1989 Bom 96 : (1988) 3 BomCR 482 : (1988) MhLj 723
Bills of Lading Act, 1856 — Section 1Carriage of Goods by Sea Act, 1925 — Section 2Carriers Act, 1865 — Section 2
High Courts30 Jun 1988Partly Allowed
R.B. Chemicals Vs Union of India (UOI) and Another
Bombay High Court · (1988) 3 BomCR 675 : (1988) 18 ECC 31 : (1988) 18 ECR 452 : (1988) 37 ELT 173
Central Excise Rules, 1944 — Rule 8(1)
High Courts29 Jun 1988Allowed
New Subhash Pictures Private Ltd. Vs Balkrishna Wamanrao Dande
Bombay High Court · (1988) 4 BomCR 493
Arbitration Act, 1940 — Section 34
High Courts28 Jun 1988
State of Maharashtra Vs Prakash Kalgya Kale
Bombay High Court · (1988) 2 BomCR 693
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 376, 392
High Courts28 Jun 1988
Ricardson Hindustan Ltd. Vs Union of India (UOI) and Another
Bombay High Court · (1988) 3 BomCR 95 : (1989) 24 ECC 275 : (1988) 18 ECR 486 : (1988) 37 ELT 496 : (1988) MhLj 802
High Courts27 Jun 1988Allowed
Bharat Petroleum Corporation Ltd. and Others Vs Municipal Corporation of Greater Bombay
Bombay High Court · (1988) 4 BomCR 3 : (1988) MhLj 998
Bombay Municipal Corporation Act, 1888 — Section 394Constitution of India, 1950 — Article 254Petroleum Act, 1934 — Section 31
High Courts24 Jun 1988Dismissed
Zahid Ali Imdadali Vs Fahmida Begum (Smt.) and Others
Bombay High Court · (1988) 4 BomCR 366 : (1989) MhLj 109
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 7
High Courts22 Jun 1988
Narayan Sambhaji Shinde Vs State of Maharashtra
Bombay High Court · (1988) 4 BomCR 435 : (1989) MhLj 833
Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 120B, 201, 409, 420, 477
High Courts21 Jun 1988Dismissed
State of Maharashtra Vs Tarachand Nathalal Shah
Bombay High Court · (1988) 4 BomCR 23
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts21 Jun 1988Dismissed
State of Maharashtra Vs Hiralal Maganlal Doshi and Others
Bombay High Court · (1988) 3 BomCR 205
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts21 Jun 1988
Indira Jasing Vs Union of India and Others
Bombay High Court · AIR 1989 Bom 25 : (1989) 2 BomCR 101 : (1988) MhLj 745
Constitution of India, 1950 — Article 19(I)
High Courts21 Jun 1988Dismissed
N.D. Sutar, Food Inspector, Local Health Authority Vs Chabulal Mahadu Chaudhari and Another
Bombay High Court · (1988) 3 BomCR 631
Prevention of Food Adulteration Act, 1954 — Section 13(2)
High Courts21 Jun 1988
Shobha Suryavanshi Shivappa (Kum.) through her Guardian Vs State of Goa and Another
Bombay High Court · (1988) 3 BomCR 720
Constitution of India, 1950 — Article 341
High Courts21 Jun 1988Dismissed
Nagorao Hiraman Sondule Vs Anjanabai and others
Bombay High Court · (1988) 06 BOM CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2), 482, 62
High Courts21 Jun 1988
Indira Jaising Vs Union of India and others
Bombay High Court · (1988) MhLj 745
Constitution of India, 1950 — Article 14, 15, 19, 19(1)(a), 19(2)
High Courts20 Jun 1988Dismissed
H.P. Pathade Vs Mrs. N.A. Kadam and Others
Bombay High Court · (1994) 3 LLJ 188
Industrial Disputes Act, 1947 — Section 11A
High Courts20 Jun 1988
Bharat Laxman Cavankar Vs The Vice Chancellor, University of Bombay and Another
Bombay High Court · AIR 1989 Bom 321
Bombay University Act, 1974 — Section 26Constitution of India, 1950 — Article 226
High Courts20 Jun 1988
Kasam Husain Thaim Vs Union of India
Bombay High Court · (1988) 36 ELT 527
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts20 Jun 1988Dismissed
State Vs Marcel Carvalhe
Bombay High Court · (1988) 3 BomCR 627
Penal Code, 1860 (IPC) — Section 409