High Courts02 Mar 1988Allowed
Parvatiammal Dharmalingam Vs Divisional Superintendent, Central Railway and Another
Bombay High Court · (1988) ACJ 752
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 27 of 32
High Courts01 Mar 1988
Laxman Vs Commissioner of Income Tax
Bombay High Court · (1989) 75 CTR 76 : (1988) 174 ITR 465
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(8), 140AWealth Tax Act, 1957 — Section 18(2A)
High Courts01 Mar 1988Partly Allowed
Sulochana Joshi Vs Gurubachansingh
Bombay High Court · (1988) 3 BomCR 284
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 306B, 306B(1)Motor Vehicles Act, 1939 — Section 110A, 110B, 110C, 110D, 110E
High Courts01 Mar 1988Dismissed
Laxman Balsare Vs Municipal Council, Warud and Others
Bombay High Court · (1988) 4 BomCR 576
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13(1), 13(1A), 15(1)
High Courts29 Feb 1988
Santosh Dattaram Nadkarni, Bombay Vs New India Industries Ltd. and another
Bombay High Court · (1988) 2 LLJ 392
High Courts29 Feb 1988
Sulochana Joshi Vs Gurubachansingh Saransingh
Bombay High Court · (1988) 3 BomCR 283 : (1989) MhLj 803
Motor Vehicles Act, 1939 — Section 92A
High Courts29 Feb 1988
Vinodkumar Ratilal Shah Vs Madhubala Madhav Kharait (Smt.)
Bombay High Court · (1988) 2 BomCR 99
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 — Rule 16, 9A, 9BCivil Procedure Code, 1908 (CPC) — Order 26 Rule 13
High Courts26 Feb 1988
A.A. Fernandes Vs Modern Mills Ltd. and others
Bombay High Court · (1989) 59 FLR 470 : (1990) 1 LLJ 538
Bombay Industrial Relations Act, 1946 — Section 42, 78, 79Constitution of India, 1950 — Article 226, 227
High Courts26 Feb 1988
Alex Fernandes of Bombay Vs (Smt) N.A. Kadam and another
Bombay High Court · (1988) 2 LLJ 287
Industrial Disputes Act, 1947 — Section 25B, 25F, 25G
High Courts25 Feb 1988Allowed
Bank of India Vs Laffans India Exports Private Ltd. and Another
Bombay High Court · (1994) 1 BomCR 419
Limitation Act, 1963 — Article 34Negotiable Instruments Act, 1881 (NI) — Section 15, 21, 8, 93, 98
High Courts24 Feb 1988Dismissed
Sinnar Bidi Udyog Limited Vs Shri Keru Murlidhar Varhade and Others
Bombay High Court · (1995) 3 LLJ 586
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 31, 32Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts23 Feb 1988
Pandurang Hari Kulkarni (Dr.) and Others Vs Manohar Gopal Vedalkar and Another
Bombay High Court · (1988) 1 BomCR 648
Bombay Public Trusts Act, 1950 — Section 47, 47(1), 47(2)Poona University Act, 1974 — Section 42F
High Courts19 Feb 1988
Union Bank of India and others Vs Arphi Incorporated
Bombay High Court · (1992) 43 ECR 605 : (1989) 40 ELT 311
Central Excises and Salt Act, 1944 — Section 2
High Courts19 Feb 1988
Yeshwant Gajanan Joshi and Others Vs The Hindustan Petroleum Corpn. Ltd. and Another
Bombay High Court · AIR 1988 Bom 408 : (1988) 2 BomCR 494
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 9Petroleum and Minerals Pipelines (Acquisition of Right of User in land) Act, 1962 — Section 10(1), 10(2), 10(4), 10(5), 10(6)
High Courts19 Feb 1988
Reliance Industries Limited Vs Union of India and others
Bombay High Court · (1990) 26 ECC 335 : (1988) 36 ELT 49
Customs Act, 1962 — Section 111, 130, 143, 47
High Courts18 Feb 1988Allowed
Mohammad Ismailkhan Mohd. Yenuskhan Vs State of Maharashtra and Others
Bombay High Court · (1988) 4 BomCR 545
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 36(2), 38(1), 46(1), 49A(1), 49A(3)
High Courts18 Feb 1988
Tulsidas V. Nagvekar and Another Vs Kadamba Transport Corporation Ltd. and Others
Bombay High Court · (1988) 3 BomCR 611 : (1989) 58 FLR 438
Industrial Disputes Act, 1947 — Section 10
High Courts18 Feb 1988
Siraj Khan Vs L. Himingliana and others
Bombay High Court · (1988) 02 BOM CK 0019
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts17 Feb 1988
Umar Mohammed Malbari Vs K.P. Gaikwad and Another
Bombay High Court · (1988) 2 BomCR 724 : (1988) 90 BOMLR 584
Bombay Police Act, 1951 — Section 56, 59Constitution of India, 1950 — Article 19, 226
High Courts17 Feb 1988
Shri Ranjan Das Vs State
Bombay High Court · (1988) 3 BomCR 302
Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21