COURT ARCHIVE

Bombay High Court judgments, 1988

639 judgments · page 29 of 32

High Courts03 Feb 1988

Leukoplast (India) Ltd. Vs State of Goa

Bombay High Court · (1992) 40 ECC 186 : (1988) 36 ELT 369 : (1988) 71 STC 180

Central Sales Tax Act, 1956 — Section 6(1A)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25, 27(1)

High Courts03 Feb 1988Allowed

K. Ramachandra Nair Vs The Bombay Gymkhana Ltd. and Others

Bombay High Court · (1988) 2 BomCR 318 : (1988) 90 BOMLR 76 : (1995) 3 LLJ 574

Industrial Disputes Act, 1947 — Section 10(1)(C), 12(5)

High Courts03 Feb 1988Allowed

Babu and Another Vs Digambar and Others

Bombay High Court · (1988) 02 BOM CK 0043

High Courts03 Feb 1988Allowed

Suresh Govind Mandavgane Vs Raghunath Moreshwar Pendse and others

Bombay High Court · (1988) MhLj 732

Hindu Succession Act, 1956 — Section 14, 14(1), 15(1)(b), 8

High Courts03 Feb 1988

Ramchandra Vithal Prabhu Dessai Vs Union of India (UOI) and Others

Bombay High Court · (1988) 3 BomCR 347

Industrial Disputes Act, 1947 — Section 10(1), 12(5)

High Courts03 Feb 1988

Suresh Govind Mandavgane Vs Raghunath Moreshwar Pendase and Others

Bombay High Court · AIR 1989 Bom 267 : (1988) 2 BomCR 329

Hindu Succession Act, 1956 — Section 14, 14(2), 14(I)

High Courts03 Feb 1988Allowed

Babu Kale and Another Vs Digambar by his legal representatives and Others

Bombay High Court · (1988) 3 BomCR 25 : (1988) MhLj 962

Limitation Act, 1963 — Article 61Transfer of Property Act, 1882 — Section 60

High Courts03 Feb 1988Dismissed

Gemini Colors Pvt. Ltd. and Shri Ishkumar Narayandas Khurana Vs The Union of India (UIO), The Collr. of Cus. and The Asstt. Collr. of Cus.

Bombay High Court · (1988) 16 ECR 121

Customs Act, 1962 — Section 111(d)

High Courts03 Feb 1988Allowed

Vishwanath Gangaram Ghugare Vs State of Maharashtra and Others

Bombay High Court · (1988) 4 BomCR 159

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 80A

High Courts02 Feb 1988Allowed

Godhwani Brothers Vs The Assistant Collector of Customs and Another

Bombay High Court · (1988) 16 ECR 388

Customs Act, 1962 — Section 14(1)(a)

High Courts02 Feb 1988Allowed

Devidayal Non-ferrous Industries Pvt. Ltd. Vs The Superintendent of CE and Others

Bombay High Court · (1988) 16 ECR 122

High Courts02 Feb 1988

Empress Tin Factory Private Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (1988) 16 ECR 117

High Courts01 Feb 1988Allowed

Ganesh Rajan Servai Vs Bennett Coleman and Co. Ltd. and Others

Bombay High Court · (1994) 3 LLJ 877

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33(2)

High Courts01 Feb 1988

Laxman Kisan Nagare Vs State of Maharashtra

Bombay High Court · (1988) 02 BOM CK 0017

Penal Code, 1860 (IPC) — Section 302, 304

High Courts01 Feb 1988

Tyron Nazarath Vs The State

Bombay High Court · (1989) 1 BomCR 293 : (1988) 90 BOMLR 161

Criminal Procedure Code, 1973 (CrPC) — Section 173, 225, 229, 235(2), 304

High Courts01 Feb 1988Allowed

Rukhminibai Shinde and Others Vs State of Maharashtra

Bombay High Court · (1988) 4 BomCR 432 : (1989) MhLj 969

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 3(1), 4(1)

High Courts31 Jan 1988Allowed

C.S. Mehta and Others Vs Bombay Municipal Corporation and Others

Bombay High Court · AIR 1988 Bom 274 : (1988) 90 BOMLR 66 : (1988) MhLj 219

Bombay Municipal Corporation Act, 1888 — Section 460Q, 460V

High Courts29 Jan 1988Allowed

Vikramaditya Madanlal Goenka Vs State of Maharashtra and another

Bombay High Court · (1988) 01 BOM CK 0044

Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 30, 31, 32, 33

High Courts29 Jan 1988Allowed

Oriental Fire and General Insurance Co. Vs Hirabai Vithal Nikam and Others

Bombay High Court · AIR 1988 Bom 199

Bombay Motor Vehicles Taxation Rules, 1959 — Rule 118Motor Vehicles Act, 1939 — Section 2(23), 2(25), 2(29), 95, 95(1)

High Courts29 Jan 1988Allowed

Merwanjee F. Desai and Others Vs State of Maharashtra and Another

Bombay High Court · AIR 1988 Bom 271 : (1988) 2 BomCR 277 : (1988) 90 BOMLR 124

Bombay Government Premises (Eviction) Act, 1955 — Section 12, 2, 3, 4, 4(1)Bombay Government Premises (Eviction) Rules, 1960 — Rule 4