High Courts07 Oct 1988
State of Maharashtra Vs Rajendra Hilal Patil and Another
Bombay High Court · (1989) 1 BomCR 287
Forest Act, 1927 — Section 26, 55
COURT ARCHIVE
Bombay High Court judgments, 1988
639 judgments · page 9 of 32
High Courts07 Oct 1988
Shrinivas Vasant Shukla Vs College of Physicians and Surgeons, Bombay
Bombay High Court · (1989) MhLj 183
Constitution of India, 1950 — Article 12, 226Indian Medical Council Act, 1956 — Section 11, 13
High Courts06 Oct 1988
Commissioner of Income Tax Vs Kores India Private Ltd.
Bombay High Court · (1988) 74 CTR 34 : (1989) 176 ITR 500
Income Tax Act, 1961 — Section 40
High Courts06 Oct 1988
Board of Trustees of the Port of Mormugao Vs V.M. Salgaokar and Brothers Pvt. Ltd. and Another
Bombay High Court · (1989) 2 BomCR 23
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1
High Courts06 Oct 1988
B. Shantilal and Co. and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 1989 Bom 226 : (1988) 4 BomCR 526
Bombay Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983 — Section 2(18), 3, 31, 5, 6Constitution of India, 1950 — Article 19(1)
High Courts06 Oct 1988
Commissioner of Income Tax Vs Elpro International Ltd.
Bombay High Court · (1988) 74 CTR 27 : (1989) 177 ITR 20
Income Tax Act, 1961 — Section 80J
High Courts05 Oct 1988
Commissioner of Income Tax Vs Smt. A.S. Narendrakumari Basaheba
Bombay High Court · (1988) 74 CTR 56 : (1989) 176 ITR 515
Income Tax Act, 1961 — Section 209, 256(1), 263
High Courts05 Oct 1988
Dr. Vijay Krishnarao Kedare Vs State of Maharashtra and Others
Bombay High Court · AIR 1989 Bom 148 : (1989) 58 FLR 608 : (1989) MhLj 36
Constitution of India, 1950 — Article 226
High Courts05 Oct 1988
Vishanjee Dungarmal Futnani and others Vs Mrs. Krishna Mohanlal Futnani and another
Bombay High Court · (1990) 69 CompCas 585
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 428
High Courts04 Oct 1988Partly Allowed
Lalan Shinde Vs State of Goa and Others
Bombay High Court · (1988) 4 BomCR 246
Constitution of India, 1950 — Article 14, 16, 309
High Courts04 Oct 1988Allowed
Shanti Builders and Others Vs State of Maharashtra and Others
Bombay High Court · (1988) 4 BomCR 1
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21, 8
High Courts30 Sept 1988Allowed
Kishore Bajaj Vs Dorab Cawasji Warden and Others
Bombay High Court · (1989) 1 BomCR 99
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 44
High Courts30 Sept 1988Allowed
Krishnaji Sane and Others Vs Saroj Screens Private Limited
Bombay High Court · (1989) 2 BomCR 410
Contract Act, 1872 — Section 55Specific Relief Act, 1963 — Section 10
High Courts30 Sept 1988Allowed
Chand Mohamad Noor Mohamad Vs Mohammed Faruk Mohamad Umarbhai and Others
Bombay High Court · (1989) 1 BomCR 201
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 439
High Courts30 Sept 1988
Baban Narayan Landge Vs Mahadu Bhikaji Tonchar and Others
Bombay High Court · AIR 1989 Bom 247 : (1989) 1 BomCR 669
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Specific Relief Act, 1963 — Section 14
High Courts29 Sept 1988
Commissioner of Income Tax Vs Film Federation of India
Bombay High Court · (1989) 178 ITR 425
Income Tax Act, 1961 — Section 11, 11(1)
High Courts29 Sept 1988
Suhas Prabhakar Nagarnath and Others Vs B.T. Gangal and Another
Bombay High Court · (1989) 1 BomCR 309
Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1949 — Section 13(1)
High Courts29 Sept 1988Allowed
Madhuri Mukund Chitnis Vs Mukund Martand Chitnis
Bombay High Court · (1990) 1 DMC 352
Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 397Penal Code, 1860 (IPC) — Section 498A
High Courts29 Sept 1988
Commissioner of Income Tax Vs Siemens India Ltd.
Bombay High Court · (1992) 193 ITR 358
Income Tax Act, 1961 — Section 256(2)
High Courts29 Sept 1988
Commissioner of Income Tax Vs Oricon Pvt. Ltd.
Bombay High Court · (1988) 74 CTR 20 : (1989) 176 ITR 407
Income Tax Act, 1961 — Section 256(1), 84(1), 84(2)