High Courts25 Oct 1988
The Western India Football Association Bombay Vs Bombay District Football Association and Others
Bombay High Court · AIR 1989 Bom 189 : (1989) 91 BOMLR 439
Specific Relief Act, 1963 — Section 34
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 8 of 32
High Courts25 Oct 1988
Naraindas Mathuradas Narielwala Vs Mukesh and Co.
Bombay High Court · AIR 1989 Bom 262
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts25 Oct 1988
Laxman Mahadev Teli Vs Principal, Shri Pancham Khemraj Mahavidyalaya and Others
Bombay High Court · AIR 1989 Bom 213 : (1988) 4 BomCR 35 : (1988) 90 BOMLR 552 : (1989) 58 FLR 52 : (1988) MhLj 1039
Constitution of India, 1950 — Article 226
High Courts25 Oct 1988
Laxman Mahadev Teli Vs Principal, Shri Pancham Khemraj Mahavidyalaya, Savantwadi and others
Bombay High Court · (1988) MhLj 1039
High Courts22 Oct 1988Dismissed
Raju Mahavir Shah Vs State of Maharashtra and Others
Bombay High Court · (1988) 4 BomCR 160 : (1988) 90 BOMLR 529 : (1989) MhLj 833 : (1989) MhLj 83
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11, 20, 33, 33(1)
High Courts19 Oct 1988Allowed
Arun Trading Company Vs Indian Overseas Bank
Bombay High Court · (1988) 10 BOM CK 0004
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 7 Rule 1
High Courts19 Oct 1988
Dr. Mrs. Manjiri T. Malekar (OAK) Vs Dean, Dr. V.M. Medical College, Solapur and others
Bombay High Court · (1989) MhLj 17
Constitution of India, 1950 — Article 226
High Courts18 Oct 1988
Nandakumar Shankar Mhatre Vs Dayanand Mahadev Mhatre and others
Bombay High Court · (1989) 1 BomCR 112
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 147, 36, 48, 49
High Courts18 Oct 1988
Department of Central Excise (H.Q.), Bombay and another Vs Rajesh Tulsidas Vedant and others
Bombay High Court · (1989) MhLj 304
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 437(4), 439, 482Customs Act, 1962 — Section 108
High Courts17 Oct 1988
Ramkrishna Bajirao Gotmare Vs Kanhaiyalal Tribhuwanlal Shah
Bombay High Court · AIR 1990 Bom 361
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35, Order 41 Rule 5, 48Limitation Act, 1963 — Article 136, 182, 183, 15, 28
High Courts17 Oct 1988
Bank of Baroda Vs Shrihari Moreshwar Vaze and others
Bombay High Court · (1989) 66 CompCas 320
High Courts17 Oct 1988
Rajendra Gandhi Vs State of Maharashtra and another
Bombay High Court · (1988) 10 BOM CK 0012
Constitution of India, 1950 — Article 20, 21, 22, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 303, 304, 340, 407, 407(1)Penal Code, 1860 (IPC) — Section 376
High Courts17 Oct 1988
Omprakash Tulsiram and Others Vs H.J. Leach and Co.
Bombay High Court · (1988) 4 BomCR 97 : (1988) 90 BOMLR 554 : (1989) MhLj 51
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28
High Courts14 Oct 1988Allowed
The Bombay Telephone Canteen Employees'' Association Vs The Mahanagar Telephone Nigam Ltd.
Bombay High Court · (1989) 58 FLR 161 : (1995) 3 LLJ 15
Industrial Disputes Act, 1947 — Section 2, 2A
High Courts14 Oct 1988
Union of India (UOI) and Others Vs Film Federation of India and Another
Bombay High Court · (1989) 3 BomCR 377 : (1988) 90 BOMLR 594
Cinematograph Act, 1952 — Section 5B(1), 5B(2)Constitution of India, 1950 — Article 19(1), 19(2)
High Courts12 Oct 1988
Atlas Exporters and another Vs K.V. Irniraya, Accie.
Bombay High Court · (1989) 25 ECR 57 : (1989) 40 ELT 3
High Courts11 Oct 1988
Ballarpur Industries Ltd. Vs Union of India
Bombay High Court · (1991) 51 ELT 13
Central Excise Rules, 1944 — Rule 173C, 173G, 173G(2), 173G(2A), 173G(3)Central Excises and Salt Act, 1944 — Section 34A, 36A, 9, 9(1)Constitution of India, 1950 — Article 226
High Courts11 Oct 1988Dismissed
Kondappa Sadashiv Kore Vs Arvind Tulshiram Kamble
Bombay High Court · (1988) 90 BOMLR 661
Constitution of India, 1950 — Article 14Government of Union Territories Act, 1963 — Section 14, 30, 33, 34, 4Representation of the People Act, 1951 — Section 100, 103, 30, 32, 33
High Courts11 Oct 1988
Sou. Malan Vs Balasaheb Bhimrao Gawade and another
Bombay High Court · (1988) 3 BomCR 666 : (1988) MhLj 1135
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts07 Oct 1988Dismissed
Rajkumar Shantilal Gandhi (Dr.) Vs State of Maharashtra and Others
Bombay High Court · (1988) 4 BomCR 67
Admission to Post Graduate Courses (Selection of Candidates) Rules 1971 — Rule 5