High Courts06 Apr 1988Allowed
Kalavati Sakharam Ingulkar Vs Mahindra Ugine Steel Co. Ltd.
Bombay High Court · (1988) ACJ 1014 : (1993) 3 LLJ 768
Workmens Compensation Act, 1923 — Section 3(1), 4(3A)
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 24 of 32
High Courts06 Apr 1988
Asst. Coll. of Customs Vs Mudambi Parthasarathy Narayan
Bombay High Court · (1989) 25 ECR 86 : (1990) 47 ELT 237
Customs Act, 1962 — Section 135(1)
High Courts05 Apr 1988
Rajaram Dwarkadas Chhabria Vs Union of India
Bombay High Court · (1988) 18 ECR 212 : (1988) 36 ELT 293
Central Excise Rules, 1944 — Rule 173G, 56A, 56A(2), 56A(2A), 56A(5)
High Courts05 Apr 1988
Bombay Dyeing and Manufacturing Co. Ltd. Vs Union of India
Bombay High Court · (1988) 18 ECR 636 : (1993) 64 ELT 201
High Courts04 Apr 1988
Trading Engineers (International) Pvt. Ltd. Vs Central Board of Direct Taxes and others
Bombay High Court · (1988) 70 CTR 60 : (1989) 176 ITR 317 : (1988) 39 TAXMAN 133
Income Tax Act, 1961 — Section 80
High Courts04 Apr 1988
B.R. Sound-n-music Vs O.P. Bhardwaj and another
Bombay High Court · (1988) 70 CTR 43 : (1988) 173 ITR 433 : (1988) MhLj 496
Income Tax Act, 1961 — Section 139, 139(2), 139(8), 148, 271
High Courts04 Apr 1988
Amrut Rayoo Anvekar Vs Union of India
Bombay High Court · (1988) 17 ECR 257 : (1988) 36 ELT 87
Gold (Control) Act, 1968 — Section 50
High Courts04 Apr 1988Allowed
Harshadbhai Shah and Another Vs Rani Kamla Raje Bhonsale and Others
Bombay High Court · (1988) 3 BomCR 166 : (1988) MhLj 874
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts04 Apr 1988Dismissed
Municipal Corporation of Greater Bombay Vs Senior Medical Teachers'' Association
Bombay High Court · (1988) 90 BOMLR 639
High Courts30 Mar 1988
General Spares Industries Ltd. Vs Union of India
Bombay High Court · (1988) 17 ECR 184 : (1988) 36 ELT 562
High Courts30 Mar 1988
Bombay Woollen Mills Pvt. Ltd. and another Vs Union of India and others
Bombay High Court · (1988) 17 ECR 247 : (1988) 36 ELT 35
High Courts30 Mar 1988Dismissed
Nandini Sanjiv Ahuja Vs Sanjiv Birsen Ahuja
Bombay High Court · AIR 1988 Bom 239 : (1988) 3 BomCR 418
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 20(1)Hindu Marriage Act, 1955 — Section 13, 14, 21, 25, 26Hindu Marriage and Divorce Rules, 1956 — Rule 4
High Courts30 Mar 1988
Mandovi Pellets Ltd. Vs Union of India and others
Bombay High Court · (1989) 2 LLJ 364
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 14B, 16, 2, 4
High Courts29 Mar 1988Allowed
Annie Lewis Vs Life Insurance Corporation of India and another
Bombay High Court · (1988) MhLj 764
Insurance Act, 1938 — Section 39Presidency Small Cause Courts Act, 1882 — Section 19
High Courts29 Mar 1988
Mrs. Annie Lewis Vs Life Insurance Corporation of India and another
Bombay High Court · (1988) 3 BomCR 354 : (1988) 90 BOMLR 180 : (1989) 66 CompCas 889 : (1988) MhLj 764
Insurance Act, 1938 — Section 39Presidency Small Cause Courts Act, 1882 — Section 19
High Courts28 Mar 1988
S.A.N. Engineering and Locomotive Co. Ltd. Vs Gujarat State, Financial Corporation and Another
Bombay High Court · (1989) 66 CompCas 811
State Financial Corporations Act, 1951 — Section 31, 32(8)
High Courts28 Mar 1988Allowed
S.A.N. Engineering and Locomotive Co. Ltd., Bangalore Vs Gujarat State Financial Corporation, Ahmedabad and another
Bombay High Court · (1988) MhLj 726
State Financial Corporations Act, 1951 — Section 31, 32
High Courts28 Mar 1988
Applied Electronics Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1988) 18 ECR 268
High Courts28 Mar 1988
Grentex and Company and another Vs Union of India and others
Bombay High Court · (1988) 36 ELT 11
Central Excise Rules, 1944 — Rule 9Central Excises and Salt Act, 1944 — Section 2, 3
High Courts28 Mar 1988
Dubai Dry Docks Co. Ltd. Vs Hede Navigation Ltd.
Bombay High Court · (1988) 64 CompCas 1
Companies Act, 1956 — Section 433