COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,720 of 3,665

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 Courts27 Oct 1988

Commissioner of Income Tax Vs Hukumchand Mills Ltd.

Bombay High Court · (1990) 185 ITR 60

Income Tax Act, 1961 — Section 256(1), 256(2)

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High Courts26 Oct 1988

Sri Assaram Raibhah Dhage Vs Executive Engineer and others

Bombay High Court · (1988) 4 BomCR 158 : (1988) 90 BOMLR 511 : (1989) 59 FLR 336 : (1990) 1 LLJ 48

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High Courts26 Oct 1988Partly Allowed

Lalitprashad Balaprashad Jaiswal Vs Nandkishore Chhaganrao Khardekar

Bombay High Court · (1988) 4 BomCR 516

Contract Act, 1872 — Section 18

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High Courts26 Oct 1988Allowed

Naraindas Mathuradas Narielwala (Firm) Vs Mukesh and Company

Bombay High Court · (1988) MhLj 1133

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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

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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

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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

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High Courts25 Oct 1988

Laxman Mahadev Teli Vs Principal, Shri Pancham Khemraj Mahavidyalaya, Savantwadi and others

Bombay High Court · (1988) MhLj 1039

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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)

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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

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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

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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

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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

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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

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High Courts17 Oct 1988

Bank of Baroda Vs Shrihari Moreshwar Vaze and others

Bombay High Court · (1989) 66 CompCas 320

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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

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High Courts17 Oct 1988