High Courts29 Jan 1988Allowed
Ecoplast Private Limited and Another Vs Union of India (UOI) and Others
Bombay High Court · (1988) 16 ECR 123 : (1988) 34 ELT 446
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 30 of 32
High Courts28 Jan 1988
Prakash Kothari Vs Regional P.F. Commissioner, Maharashtra and Goa
Bombay High Court · (1988) 4 BomCR 585 : (1990) 60 FLR 315 : (1990) 2 LLJ 217 : (1989) MhLj 825
Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7
High Courts28 Jan 1988Dismissed
Airplast Pvt. Ltd. Vs D.N. Gawade and Others
Bombay High Court · (1995) 3 LLJ 571
Industrial Disputes Act, 1947 — Section 33(2)
High Courts28 Jan 1988
Construction Employees'' Union and Others Vs The Indian Hume Pipe Co. Ltd. and Others
Bombay High Court · (1994) 3 LLJ 898
Payment of Bonus Act, 1965 — Section 2, 6
High Courts28 Jan 1988Dismissed
Hemant Abaji Patil Vs State of Maharashtra
Bombay High Court · (1988) 1 BomCR 527
Criminal Procedure Code, 1973 (CrPC) — Section 378Maharashtra Government Rules of Business, 1975 — Rule 9
High Courts27 Jan 1988Allowed
Shree Ram Finance Corporation Vs Murlidhar and Others
Bombay High Court · (1988) 01 BOM CK 0048
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2AFatal Accidents Act, 1855 — Section 1, 1(3), 1A, 2Motor Vehicles Act, 1939 — Section 110, 2(19)
High Courts27 Jan 1988
State of Maharashtra Vs Shete Savale and Co. and Others
Bombay High Court · (1988) 2 BomCR 580
Prevention of Food Adulteration Act, 1954 — Section 14, 16, 9APrevention of Food Adulteration Rules, 1955 — Rule 14, 16
High Courts27 Jan 1988
Hiralal Somabhai Damania Vs Dr. Gopal Singh and others
Bombay High Court · (1988) 01 BOM CK 0025
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts25 Jan 1988Allowed
Communist Party of India and others Vs State of Maharashtra and another
Bombay High Court · (1988) MhLj 504
Constitution of India, 1950 — Article 14, 170(2), 81(3)
High Courts25 Jan 1988
Laxmanrao Anantrao Stardekar and etc. Vs Satyappa Pawar and etc.
Bombay High Court · AIR 1988 Bom 244 : (1988) 2 BomCR 259 : (1988) 90 BOMLR 176 : (1988) MhLj 359
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 20Bombay Tenancy and Agricultural Lands (Vidarbha Region) Rules, 1959 — Rule 11Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 15(1), 29(2), 32G
High Courts25 Jan 1988
The Communist Party of India and Others etc. Vs State of Maharashtra and Another
Bombay High Court · AIR 1989 Bom 29 : (1988) 2 BomCR 627 : (1988) MhLj 504
Constitution of India, 1950 — Article 14Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 2(20A)Maharashtra Zilla Parishads (Electoral Divisions and Reservation of seats) (Amendment) Rules, 1985 — Rule 1
High Courts25 Jan 1988
Shree Ram Finance Corporation Vs Murlidhar and Others
Bombay High Court · (1988) 1 ACC 456
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2AFatal Accidents Act, 1855 — Section 1A
High Courts25 Jan 1988
Pandurang Chimaji Agale Vs New India Life Insurance Company Ltd.
Bombay High Court · (1988) 2 ACC 353 : (1988) ACJ 674 : (1988) 90 BOMLR 144
Constitution of India, 1950 — Article 133
High Courts21 Jan 1988Allowed
A.Z. Industries Vs The Union of India (UOI) and Others
Bombay High Court · (1988) 16 ECR 124
High Courts21 Jan 1988Allowed
C.S. Mehta, President, Best Officers'' Association and others Vs Bombay Municipal Corporation and others
Bombay High Court · (1988) MhLj 219
Bombay Municipal Corporation Act, 1888 — Section 460Q(c)
High Courts21 Jan 1988Allowed
Haroon and Company and Others Vs The Reg. P.F. Commi. and Others
Bombay High Court · (1995) 3 LLJ 566
High Courts21 Jan 1988
Pandurang Chimaji Agale and another Vs New India Life Insurance Co. Ltd. and others
Bombay High Court · AIR 1988 Bom 248 : (1988) 2 BomCR 177 : (1988) 64 CompCas 837
Motor Vehicles Act, 1939 — Section 2(24), 29, 95
High Courts21 Jan 1988Allowed
A.Z. Industries Vs The Union of India (UOI) and The Collector of Customs and Another
Bombay High Court · (1989) 20 ECR 72
High Courts20 Jan 1988
Ashoke Arya Vs M.V. "Kapitan Mitsos", Board of Trustees of the Port of Bombay and Union of India (UOI)
Bombay High Court · AIR 1988 Bom 329
Harbours, Docks and Piers Clauses Act, 1847 — Section 44Major Port Trusts Act, 1963 — Section 42, 49, 52, 64, 64(2)