High Courts15 Feb 1988Dismissed
Baburao Wakle Vs State of Maharashtra
Bombay High Court · (1988) 4 BomCR 558
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 28 of 32
High Courts12 Feb 1988
Jafri Luis (Shri) Vs S.D. Kadam and Another
Bombay High Court · (1988) 2 BomCR 199
Industrial Disputes Act, 1947 — Section 25F
High Courts12 Feb 1988Dismissed
Arun Keshav Gokhale Vs Avinash Krishnaji Biniwale and Others
Bombay High Court · AIR 1988 Bom 424 : (1988) 90 BOMLR 110
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(L), 15, 15A
High Courts12 Feb 1988
Abdul Majid Ilahibux Khan Vs State of Maharashtra and others
Bombay High Court · (1988) 02 BOM CK 0016
Maharashtra Regional and Town Planning Act, 1966 — Section 52
High Courts11 Feb 1988Allowed
Searsole Chemicals Limited Vs H.C. Shah and Others
Bombay High Court · (1995) 3 LLJ 584
Industrial Disputes Act, 1947 — Section 2(1), 33(2)
High Courts10 Feb 1988Dismissed
Krishna Yeshwant Shirodkar Vs Subhash Krishna Patil and others
Bombay High Court · (1988) MhLj 327
Civil Procedure Code, 1908 (CPC) — Section 104, 104(2), 105
High Courts10 Feb 1988
Krishna Yeshwant Shirodkar Vs Subhash Krishna Patil and Others
Bombay High Court · AIR 1989 Bom 68 : (1988) 2 BomCR 252 : (1988) MhLj 327
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 104(2)
High Courts09 Feb 1988Allowed
Chandraman H. Upadhyay Vs Rajasthan Co-operative Housing Society Ltd.
Bombay High Court · (1993) 3 LLJ 356
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts09 Feb 1988
Tukaram Vs Grampanchayat Karyalaya
Bombay High Court · (1990) 1 BomCR 271
Bombay Village Panchayats Act, 1958 — Section 53(2), 53(2A)
High Courts09 Feb 1988
Atomica Co-operative Housing Society Ltd. Vs B.R. Ballal and Others
Bombay High Court · (1988) 2 BomCR 104
High Courts09 Feb 1988
Damodar Kashinath Rasane Vs Shahjadibi and others
Bombay High Court · (1988) MhLj 750
Civil Procedure Code, 1908 (CPC) — Section 54
High Courts09 Feb 1988
Dinoo F. Byramji Vs Dolly Jahangir Ranji (Mrs.)
Bombay High Court · (1988) 1 BomCR 587 : (1988) MhLj 1078
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(4A)
High Courts09 Feb 1988
Official Liquidator, Dadhich Sahakari Bank Ltd. Vs Murlidhar S. Sharma and Others
Bombay High Court · AIR 1988 Bom 429 : (1988) 2 BomCR 141 : (1988) 90 BOMLR 127
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1
High Courts09 Feb 1988
V.P.S. Gill Vs Air India and Another
Bombay High Court · AIR 1988 Bom 416 : (1988) 3 BomCR 292 : (1988) 90 BOMLR 88
Air Corporations Act, 1953 — Section 3, 34, 4, 44, 45Constitution of India, 1950 — Article 226, 77Evidence Act, 1872 — Section 123, 124
High Courts09 Feb 1988Partly Allowed
Tukaram Nagthane Vs Grampanchayat Karyalaya
Bombay High Court · (1988) 3 BomCR 351
Bombay Village Panchayats (Period for Removal of Obstruction and Encroachment) Rules, 1971 — Rule 3Bombay Village Panchayats Act, 1958 — Section 53(2), 53(2A)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts09 Feb 1988
Damodar Kashinath Rasane Vs Shahajsdibi and Others
Bombay High Court · AIR 1989 Bom 1 : (1988) 2 BomCR 339 : (1988) MhLj 750
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 54
High Courts08 Feb 1988
State of Maharashtra and Another Vs Nanabhai Rathod and Others
Bombay High Court · AIR 1989 Bom 9 : (1988) 4 BomCR 282
Land Acquisition Act, 1894 — Section 23, 23(1A), 23(2), 28, 30(2)
High Courts06 Feb 1988Dismissed
Jugalkishor Pannalal Darak Vs Union of India (UOI)
Bombay High Court · (1989) 2 ACC 486 : (1989) ACJ 477 : AIR 1988 Bom 377
Contract Act, 1872 — Section 1, 147A, 151, 152, 161Railways Act, 1890 — Section 77(1), 77B, 77B(1)
High Courts05 Feb 1988Allowed
Pragji Gowardhan Waghela Vs Omprakash Sureshchandra Mor
Bombay High Court · (1988) 02 BOM CK 0040
Constitution of India, 1950 — Article 226
High Courts04 Feb 1988
Union of India Vs India Photographic Co. Ltd
Bombay High Court · (1988) 17 ECR 145 : (1988) 36 ELT 425
Central Excises and Salt Act, 1944 — Section 5.35F