COURT ARCHIVE

Bombay High Court judgments, 1988

639 judgments · page 31 of 32

High Courts20 Jan 1988

Ramanlal Lalbhai Desai Vs Central Board of Film Certification, Bombay and Another

Bombay High Court · AIR 1988 Bom 278 : (1988) 3 BomCR 438

Cinematograph Act, 1952 — Section 5B(1), 5B(2)Constitution of India, 1950 — Article 19, 19(1), 19(2), 226, 37

High Courts20 Jan 1988

Oriental Fire and General Insurance Co. Ltd. Vs Hirabai Vithal Nikam and others

Bombay High Court · (1988) 2 ACC 435 : (1988) ACJ 494 : (1988) 4 BomCR 625 : (1988) 90 BOMLR 103 : (1988) 64 CompCas 769

Motor Vehicles Act, 1939 — Section 95(2)

High Courts20 Jan 1988

Chandrakant Jagannath Manjrekar and Another Vs Shripad Vaikunth Naik

Bombay High Court · AIR 1989 Bom 91

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 6, Order 47 Rule 1, 114

High Courts19 Jan 1988

Mahamadsha Rahimansha Patel and Others Vs Abdulsha Ibrahimsha Patel and Others

Bombay High Court · (1988) 2 BomCR 448

Limitation Act, 1963 — Article 10, 65

High Courts19 Jan 1988Allowed

Chandrabhagabai Madhao and another Vs Premchand Kasturchand Jain and others

Bombay High Court · (1988) 01 BOM CK 0011

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts18 Jan 1988

Prem Ratan Vohra Vs Lalitkumar Dayalji Kakhani

Bombay High Court · AIR 1988 Bom 264 : (1988) 2 BomCR 210 : (1988) 90 BOMLR 71

Maharashtra Suits Valuation (Determination of Value of Land for Jurisdictional Purposes) Rules, 1983 — Rule 2Suits Valuation Act, 1887 — Section 3

High Courts15 Jan 1988Allowed

Allahabad Bank Vs Ramswarup Cloth Traders and Others

Bombay High Court · (1988) 2 BomCR 382

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A

High Courts15 Jan 1988Allowed

Uniferro International Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (1988) 16 ECR 257

High Courts15 Jan 1988

Mansingka Industries Ltd. Vs Union of India

Bombay High Court · (1988) 36 ELT 540

High Courts14 Jan 1988

Pravinsingh and another Vs Biharilal Singh and another

Bombay High Court · (1988) 01 BOM CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 100, 97

High Courts14 Jan 1988Allowed

Union of India (UOI) and Another Vs Great Eastern Shipping Co. Ltd.

Bombay High Court · (1988) 3 BomCR 485 : (1988) 90 BOMLR 54 : (1989) MhLj 964

Arbitration Act, 1940 — Section 31(1), 31(4)

High Courts13 Jan 1988

Ganesh and others Vs The Maharashtra State Electricity Board

Bombay High Court · (1990) 2 LLJ 61

Electricity Rules, 1956 — Rule 2(2A), 3(2A)Equal Remuneration Act, 1976 — Section 4

High Courts13 Jan 1988

Tarquino Raul Henriques Vs Damodar Mangalji and Co. Pvt. Ltd. and Another

Bombay High Court · AIR 1989 Bom 309

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 113, 2(12), 2(17), 34

High Courts13 Jan 1988

Anjanabai Jadhav Vs State of Maharashtra

Bombay High Court · (1988) MhLj 641

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 309, 34, 498A

High Courts13 Jan 1988

Shanta Genevieve Pommeret and another Vs Sakal Papers Pvt. and others

Bombay High Court · (1990) 69 CompCas 65

Companies Act, 1956 — Section 108, 155Trusts Act, 1882 — Section 53

High Courts13 Jan 1988Dismissed

Senior Regional Manager, Food Corporation of India and Another Vs M.P. Agnani and Another

Bombay High Court · (1988) 1 BomCR 425

Food Corporation of India Staff Regulations, 1971 — Regulation 59

High Courts13 Jan 1988

Joti Prasad Om Prakash Vs Union of India and others

Bombay High Court · (1988) 15 ECC 237 : (1988) 19 ECR 428 : (1988) 36 ELT 90

High Courts13 Jan 1988

Pravin Mansukhlal Mehta Vs The Union of India (UOI) and Others

Bombay High Court · (1988) 14 ECR 569

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 128

High Courts13 Jan 1988

Pravin Mansukhlal Mehta Vs Union of India (UOI) and Others

Bombay High Court · (1988) 34 ELT 422

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 128

High Courts12 Jan 1988Dismissed

Rajendrakumar Mahadeo Sakone Khandelwal Vs Kalyan Ramdeo Marwadi Khandelwal and others

Bombay High Court · (1988) MhLj 944

Civil Procedure Code Amendment Act, 1999 — Section 11Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)