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)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,722 of 3,665
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)
High Courts29 Sept 1988
Madhuri Mukund Chitnis (Smt.) Vs Mukund Mart and Chitnis and Another
Bombay High Court · (1988) 3 BomCR 679 : (1988) 90 BOMLR 519
Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 397, 399Penal Code, 1860 (IPC) — Section 498A
High Courts29 Sept 1988Dismissed
K.A. Jambhulkar (Dr.) Vs Mangala (Dr.) and Another
Bombay High Court · (1988) 4 BomCR 48 : (1989) MhLj 251
Admission to Post Graduate Courses in Government Medical Colleges Rules — Rule 6
High Courts28 Sept 1988Allowed
Vijaysingh Rajasingh Varma Vs Vishinkumari Udaysingh Varma (Smt.) and Others
Bombay High Court · (1989) 2 BomCR 139
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 4
High Courts28 Sept 1988
Commissioner of Income Tax Vs Automatic Electric Pvt. Ltd.
Bombay High Court · (1989) 176 ITR 295
Companies (Profits) Surtax Act, 1964 — Rule 1(iii), 4Income Tax Act, 1961 — Section 80I, 80M
High Courts28 Sept 1988
Commissioner of Income Tax Vs Gabriel India Ltd.
Bombay High Court · (1989) 176 ITR 349
Income Tax Act, 1961 — Section 80J, 80M
High Courts28 Sept 1988
Mohan '' Mannu Radhamal Basantani Vs State of Maharashtra
Bombay High Court · (1988) 4 BomCR 203 : (1989) MhLj 613
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 401
High Courts28 Sept 1988Allowed
Kusum Baburao Dhemre Vs State of Maharashtra and Others
Bombay High Court · (1988) 4 BomCR 397 : (1989) MhLj 901
Constitution of India, 1950 — Article 226, 309, 311
High Courts27 Sept 1988
Inacio Manuel Miranda and Others Vs State
Bombay High Court · (1988) 4 BomCR 106 : (1989) MhLj 77
Constitution of India, 1950 — Article 21, 23Goa, Daman and Diu Prisoners (Facilities to Prisoners) Rules, 1968 — Rule 17, 19, 28, 44, 45
High Courts27 Sept 1988Dismissed
Indian Cork Mills Private Ltd. Vs P. Unnikrishnan of Bombay and Another
Bombay High Court · (1988) 4 BomCR 127 : (1989) 58 FLR 139 : (1989) MhLj 24
Constitution of India, 1950 — Article 226
High Courts23 Sept 1988Allowed
Govind Raghe Khairnar and Another Vs Khan Wahid Ali Maddan Khan and Another
Bombay High Court · (1989) 1 BomCR 434
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 482Evidence Act, 1872 — Section 105
High Courts23 Sept 1988
Mohibali Roashanali Naser Vs Union of India and Others
Bombay High Court · AIR 1989 Bom 237 : (1989) 91 BOMLR 506 : (1990) 25 ECC 263
Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 33, 49, 6(4), 6(5)
High Courts23 Sept 1988
Satara Sahakari Sakhar Karkhana Ltd. and another Vs State of Maharashtra and others
Bombay High Court · AIR 1989 Bom 53 : (1988) 4 BomCR 303 : (1988) 90 BOMLR 485
Constitution of India, 1950 — Article 14, 19Essential Commodities Act, 1955 — Section 2(a), 3, 3(3)(c)
High Courts23 Sept 1988
Satara Sahakari Sakhar Karkhana Ltd. and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 1989 Bom 53 : (1988) 4 BomCR 303 : (1988) 90 BOMLR 485
Essential Commodities Act, 1955 — Section 3
High Courts22 Sept 1988
Harish Dwarkadas Gandhi Vs G.B. Yadav and another
Bombay High Court · (1988) 3 BomCR 331 : (1988) 18 ECC 287
Criminal Procedure Code, 1973 (CrPC) — Section 200, 321Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 324
High Courts22 Sept 1988
Ramesh Sippy and etc. Vs State of Maharashtra
Bombay High Court · AIR 1989 Bom 250 : (1988) 3 BomCR 642 : (1988) 90 BOMLR 578 : (1989) MhLj 165
Bombay Entertainment Duty (Amendment) Act, 1987 — Section 3(1A), 3(A), 4CConstitution of India, 1950 — Article 14
High Courts21 Sept 1988Allowed
Ramlal Maraskolhe Vs The Commissioner Workmen''s Compensation Act and Others
Bombay High Court · (1989) 59 FLR 61 : (1993) 3 LLJ 33
Workmens Compensation Act, 1923 — Section 4, 4A