High Courts11 Jan 1988
Union of India Vs Piedade Fernades
Bombay High Court · AIR 1989 Bom 81
Land Acquisition Act, 1894 — Section 23, 4, 6Portuguese Charter Law, 1901 — Article 22, 40, 48, 57
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 32 of 32
High Courts11 Jan 1988
State Bank of India Vs Fravina Dyes Intermediates and Another
Bombay High Court · AIR 1989 Bom 95
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94
High Courts11 Jan 1988
State Bank of India Vs Fravina Dyes Intermediatesa and another
Bombay High Court · (1990) 68 CompCas 574
Civil Procedure Code, 1908 (CPC) — Section 151, 94
High Courts11 Jan 1988
Gannon Dunkerly and Company Vs Smt. Aleyamma Varghese and Others
Bombay High Court · (1988) 1 ACC 426 : (1988) ACJ 979
Workmens Compensation Act, 1923 — Section 3(4)
High Courts08 Jan 1988Dismissed
Firth (India) Steel Co. Ltd. Vs Industrial Court and Others
Bombay High Court · (1994) 3 LLJ 469 : (1990) MhLj 508
Bombay Industrial Relations Act, 1946 — Section 78, 79Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25
High Courts08 Jan 1988Allowed
The Podar Mills Ltd. Vs J.K. Synthetics Ltd.
Bombay High Court · AIR 1988 Bom 203
Companies Act, 1956 — Section 397, 398, 8Sick Textile Undertakings (Taking Over of Management) Act, 1972 — Section 10, 8, 8(1)Textile Undertakings (Taking Over of Management) Act, 1983 — Section 2, 3(1), 3(7), 4, 4(8)
High Courts08 Jan 1988
Podar Mills Ltd. Vs J.K. Synthetics Ltd.
Bombay High Court · (1988) 2 BomCR 572 : (1989) 66 CompCas 735
Companies Act, 1956 — Section 397, 398Textile Undertakings (Taking Over of Management) Act, 1983 — Section 8(1)
High Courts08 Jan 1988Allowed
Ashok Steel Chain Mfg. Co. Vs Union of India (UOI) and Others
Bombay High Court · (1988) 14 ECR 570
High Courts07 Jan 1988Dismissed
N.L. Mehta Cinema Ent. P. Ltd. Vs Vijay G. Shivgan and Others
Bombay High Court · (1993) 3 LLJ 351
Bombay Shops and Establishments Act, 1948 — Section 66
High Courts07 Jan 1988Allowed
Jagdish Harikisanlal Chhabade Vs State of Maharashtra and Another
Bombay High Court · (1988) 4 BomCR 173 : (1988) MhLj 805
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 62, 80A(1), 80A(2)
High Courts07 Jan 1988
Datwani Hotels Pvt. Ltd. Vs State of Maharashtra and Others
Bombay High Court · (1988) 2 BomCR 95
Bombay Police Act, 1951 — Section 33(1)
High Courts07 Jan 1988Allowed
Ram Prasad Sharma Vs State of Maharashtra and Others
Bombay High Court · (1988) 4 BomCR 188
Criminal Procedure Code, 1973 (CrPC) — Section 437
High Courts06 Jan 1988
Hamid Guddubhai Shaikh Vs State of Maharashtra
Bombay High Court · (1988) 01 BOM CK 0026
High Courts06 Jan 1988
Thermo Plastic Industries Vs U.O.I.
Bombay High Court · (1992) 43 ECR 733 : (1991) 51 ELT 629
Central Excises and Salt Act, 1944 — Section 35F
High Courts06 Jan 1988
Chandrakant Chhaganlal Shah Vs Laxmidas Chhaganlal Shah and Another
Bombay High Court · (1988) 2 BomCR 217
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202Penal Code, 1860 (IPC) — Section 405, 406
High Courts05 Jan 1988
Harnam Singh and Diljit Singh Vs Union of India (UOI)
Bombay High Court · (1988) 16 ECR 395
High Courts04 Jan 1988
Sunanda Chandrakant Vs Chandrakant Bhaskar and another
Bombay High Court · (1988) 1 BomCR 268 : (1988) 90 BOMLR 85 : (1988) CivCC 443 : (1989) 1 RCR(Criminal) 583
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts04 Jan 1988
Inderjit Sohahlal Gulati Vs Manoharlal Palaram Gulati and Others
Bombay High Court · (1988) 2 BomCR 479
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 9A
High Courts04 Jan 1988
New India Assurance Company Ltd. Vs Joao Rosario Vaz and others
Bombay High Court · (1988) 64 CompCas 144
Motor Vehicles Act, 1939 — Section 95