COURT ARCHIVE

Bombay High Court judgments, 1988

639 judgments · page 7 of 32

High Courts03 Nov 1988

State of Maharashtra Vs L.D. Kanchan and others

Bombay High Court · (1989) 1 BomCR 59 : (1991) 72 CompCas 632

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 14Banking Regulation Act, 1949 — Section 46A, 51Companies Act, 1956 — Section 617

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High Courts03 Nov 1988

M/s. Pest Control (India) Pvt. Ltd. and another Vs Ramanand Devrao Hattangadi and others

Bombay High Court · (1990) 1 ACC 439 : (1990) ACJ 130 : AIR 1990 Bom 4 : (1989) 2 BomCR 49

Motor Vehicles Act, 1939 — Section 110B

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High Courts03 Nov 1988

State of Maharashtra Vs L.D. Kanchan I.O.B. Bombay and others

Bombay High Court · (1989) 1 LLJ 446

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 14, 3, 3(1), 3(3), 3(4)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 14Banking Regulation Act, 1949 — Section 46A

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High Courts03 Nov 1988

Kum. Tanuja Vs State of Maharashtra

Bombay High Court · (1988) 90 BOMLR 541 : (1989) MhLj 99

Constitution of India, 1950 — Article 15, 342

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High Courts03 Nov 1988

M.S. Malathi Vs The Commissioner, Nagpur Division and others

Bombay High Court · (1988) MhLj 1041

Constitution of India, 1950 — Article 14, 15, 15(1), 16, 17

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High Courts03 Nov 1988

The State of Maharashtra Vs L.D. Kanchan and others etc.

Bombay High Court · (1989) 58 FLR 707

Penal Code, 1860 (IPC) — Section 12, 120B, 161, 21, 21(12)Prevention of Corruption Act, 1988 — Section 2, 5(2)

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High Courts03 Nov 1988

M.S. Malathi Vs The Commissioner, Nagpur Division and Others and Manjusha Govind Waghmare Intervenor

Bombay High Court · AIR 1989 Bom 138 : (1989) 2 BomCR 194 : (1988) 90 BOMLR 532 : (1988) MhLj 1041

Constitution of India, 1950 — Article 14, 15, 19, 341(1), 342(2)

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High Courts03 Nov 1988Dismissed

Sukhadeo Vishwanath Garaje Vs M/s. Food Corporation of India and others

Bombay High Court · (1989) MhLj 236

Constitution of India, 1950 — Article 12, 226Employees State Insurance Act, 1948 — Section 2(9), 2(9)(i), 2(9)(ii)Evidence Act, 1872 — Section 141, 142, 143

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High Courts02 Nov 1988

Sukhadeo Vishwanath Garaje Vs M/s Food Corporation of India and others

Bombay High Court · (1989) 59 FLR 422 : (1989) 2 LLJ 277 : (1989) MhLj 236

Industrial Disputes Act, 1947 — Section 9A

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High Courts01 Nov 1988

Hindustan Lever Mazdoor Sabha Vs Hindustan Lever Limited and another

Bombay High Court · (1989) 58 FLR 413 : (1989) 1 LLJ 459

Industrial Disputes Act, 1947 — Section 17, 17A(1)

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High Courts01 Nov 1988

Ramdularidevi Vishwanath Dubey and another Vs Ramtej Shiridutt Mishra

Bombay High Court · (1989) MhLj 930

Civil Procedure Code, 1908 (CPC) — Section 144Specific Relief Act, 1963 — Section 6

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High Courts31 Oct 1988Allowed

Dina Naik and Another Vs Kadamba Transport Corpn. Ltd. and Another

Bombay High Court · (1989) 58 FLR 807 : (1995) 3 LLJ 13

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

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High Courts31 Oct 1988

Union of India Vs Shakti Industries Pvt. Ltd.

Bombay High Court · (1989) 39 ELT 509

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High Courts28 Oct 1988Allowed

Ramjitayappa Chavan Vs State of Maharashtra and Others

Bombay High Court · (1988) 4 BomCR 623 : (1989) 91 BOMLR 11 : (1989) MhLj 87

Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(4)

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High Courts28 Oct 1988

Shridhar Daji Tawde Vs Food Corporation of India and Others

Bombay High Court · (1988) 4 BomCR 73

Constitution of India, 1950 — Article 14, 226, 309, 311Food Corporation of India (Staff) (Amendment) Regulations, 1977 — Regulation 54Food Corporation of India Staff Regulations, 1971 — Regulation 31, 32

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High Courts28 Oct 1988