High Courts25 Apr 1988Dismissed
Chandrakant Yeshwant Sawant and Others Vs State of Maharashtra
Bombay High Court · (1989) 1 BomCR 617
Evidence Act, 1872 — Section 3, 9Penal Code, 1860 (IPC) — Section 143, 149, 324
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 22 of 32
High Courts25 Apr 1988
Chemical Corporation of India Vs Union of India
Bombay High Court · (1991) 34 ECR 380 : (1988) 36 ELT 289
Customs Act, 1962 — Section 15, 46
High Courts22 Apr 1988
Dhulgonda Dada Patil and etc. Vs Special Land Acquisition Officer No. 15, Kolhapur and Others
Bombay High Court · AIR 1989 Bom 286
Constitution of India, 1950 — Article 14, 245, 246Land Acquisition Act, 1894 — Section 5, 5AMaharashtra Resettlement of Project Displaced Persons (Amendment and Validation) Act, 1985 — Section 2, 3, 4(2)(b), 5
High Courts22 Apr 1988Dismissed
Vishwas Bhimrao Dhumal Vs Kopargaon Nagarpalika and Others
Bombay High Court · (1993) 3 LLJ 772
Industrial Disputes Act, 1947 — Section 25F, 25G
High Courts22 Apr 1988Allowed
Krushna Vs State of Maharashtra
Bombay High Court · (1990) 1 DMC 403
Penal Code, 1860 (IPC) — Section 306
High Courts22 Apr 1988
Det Norske Veritas Vs Reserve Bank of India, Bombay and Another
Bombay High Court · AIR 1989 Bom 162 : (1989) MhLj 107
Constitution of India, 1950 — Article 14, 226Foreign Exchange Regulation Act, 1973 — Section 29(I)
High Courts22 Apr 1988
Neptune Wires P. Ltd. Vs Union of India
Bombay High Court · (1988) 18 ECR 646 : (1988) 36 ELT 388
Central Excise Rules, 1944 — Rule 11Constitution of India, 1950 — Article 226
High Courts22 Apr 1988
Det Norske Vs Reserve Bank of India
Bombay High Court · (1991) 72 CompCas 470 : (1988) 18 ECC 276
Constitution of India, 1950 — Article 14Foreign Exchange Regulation Act, 1973 — Section 29
High Courts22 Apr 1988
Shrawan Sakharam Ubhale Vs Sau. Durga Shrawan Ubhale and others
Bombay High Court · (1988) 3 BomCR 343 : (1990) 1 MhLj 418 : (1990) 3 RCR(Criminal) 69
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482
High Courts21 Apr 1988
Narendra Mafatlal Mehta Vs Union of India (UOI) and Others
Bombay High Court · (1988) 18 ECR 282
High Courts21 Apr 1988
Shioprasad and Others Vs Mohanabai and Others
Bombay High Court · AIR 1989 Bom 349
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 6 Rule 17, 21(2)
High Courts21 Apr 1988
Narendra Mafatlal Mehta Vs Union of India
Bombay High Court · (1988) 37 ELT 493
High Courts21 Apr 1988
Fairdeal Corporation Pvt. Ltd. and another Vs The Municipal Corporation of Greater Bombay and others
Bombay High Court · (1988) 04 BOM CK 0009
Bombay Municipal Corporation Act, 1888 — Section 192
High Courts21 Apr 1988
Vashdev Prakash Vs Vimal Premchand Hinduja (Mrs) and Others
Bombay High Court · (1988) 2 BomCR 288
Constitution of India, 1950 — Article 133(3)Presidency Small Cause Courts Act, 1882 — Section 41Specific Relief Act, 1963 — Section 38
High Courts20 Apr 1988
Shakti Metal Industries Vs The Union of India (UOI) and Another
Bombay High Court · (1988) 18 ECR 641
Constitution of India, 1950 — Article 226Tariff Act, 1934 — Section 2A
High Courts19 Apr 1988
Standard Mills Company Ltd. Vs Union of India
Bombay High Court · (1988) 18 ECR 246 : (1988) 36 ELT 389
Constitution of India, 1950 — Article 226
High Courts19 Apr 1988
Universal Cans and Containers Ltd., Bombay Vs Union of India and others
Bombay High Court · (1988) 19 ECR 86 : (1988) 36 ELT 85
Customs Act, 1962 — Section 129A
High Courts19 Apr 1988
Glindia Ltd. Vs Union of India
Bombay High Court · (1989) 22 ECC 311 : (1988) 18 ECR 181
High Courts17 Apr 1988
Vishnu Bapu Tapkir Vs Mohannagar Co-operative Housing Society Ltd.
Bombay High Court · (1989) 3 BomCR 244
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(8), 4, 70, 82, 84