COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,723 of 3,665

High Courts21 Sept 1988

M.S. Shastri Vs Hilla M. Batliwalla and Others

Bombay High Court · (1989) 1 BomCR 138

Bankers Books Evidence Act, 1891 — Section 4Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)Transfer of Property Act, 1882 — Section 10, 105

High Courts21 Sept 1988

Ramlal Vs The Commissioner Workmen''s Compensation Act and Others

Bombay High Court · (1989) 1 ACC 296 : (1989) ACJ 1014

High Courts20 Sept 1988

Oriental Insurance Co. Ltd. Vs Mahableshwar Sinai Salelkar and Others

Bombay High Court · (1989) ACJ 425

Motor Vehicles Act, 1939 — Section 110A

High Courts20 Sept 1988Dismissed

Vishwas V. Bhagwat Vs Girish K. Vora and Another

Bombay High Court · (1989) 1 BomCR 87

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 146

High Courts20 Sept 1988Allowed

Hiralal Anandji Maru Vs State of Maharashtra

Bombay High Court · (1989) 1 BomCR 135

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 27

High Courts20 Sept 1988Dismissed

Harishchandra Mahadev Parab Vs State of Maharashtra

Bombay High Court · (1988) 90 BOMLR 549 : (1989) MhLj 364

Constitution of India, 1950 — Article 50

High Courts20 Sept 1988

Modilal Kaluram Kachhara and etc. Vs State of Maharashtra

Bombay High Court · (1988) 09 BOM CK 0018

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 239, 240, 482Evidence Act, 1872 — Section 165

High Courts19 Sept 1988

Sunderi Shivram Shetty (Smt.) and Others Vs Shaikh Mohamed Hussain Shaikh Mohamed Umar

Bombay High Court · (1989) 1 BomCR 122 : (1989) MhLj 66

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 17B, 17CBombay Stamp Act, 1958 — Section 2(4), 34Civil Procedure Code, 1908 (CPC) — Section 115

High Courts19 Sept 1988Dismissed

Manubhai Paragji Vashi Vs State of Maharashtra and Others

Bombay High Court · (1988) 3 BomCR 521

Constitution of India, 1950 — Article 226

High Courts14 Sept 1988

Franciscan Sisters of St. Mary and Another Vs Administrative Tribunal for Goa and Others

Bombay High Court · (1988) 4 BomCR 198

Goa, Daman and Diu School Education Act, 1984 — Section 11(2), 2, 22(1)Goa, Daman and Diu School Education Rules, 1986 — Rule 83, 97

High Courts14 Sept 1988Allowed

The Registrar, University of Pune Vs Kelkar and Kelkar

Bombay High Court · (1989) 91 BOMLR 62 : (1989) MhLj 431

Arbitration Act, 1940 — Section 12, 14, 15, 16, 30Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 12

High Courts13 Sept 1988Dismissed

Shyam and Others Vs Commissioner of Police and Another

Bombay High Court · (1988) 4 BomCR 540

Bombay Police Act, 1951 — Section 33(1)Constitution of India, 1950 — Article 19(1), 19(6)

High Courts12 Sept 1988Dismissed

Commissioner of Income Tax Vs Narang Hotels (P.) Ltd.

Bombay High Court · (1988) 41 TAXMAN 241

High Courts09 Sept 1988Dismissed

Indian Pilots Guild and Others Vs Union of India (UOI) and Others

Bombay High Court · (1995) 3 LLJ 784

Air Corporations Act, 1953 — Section 7Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 18(1), 19, 19(1), 2, 29

High Courts09 Sept 1988

Indrakumar Faredun Irani and Vs State of Maharashtra and others

Bombay High Court · (1989) 1 BomCR 601 : (1989) MhLj 313

Criminal Procedure Code, 1973 (CrPC) — Section 102, 399, 457, 482Penal Code, 1860 (IPC) — Section 307, 411

High Courts08 Sept 1988

Gitanjali Gajanan Tendulkar Vs Gajanan Dinkar Tendulkar

Bombay High Court · (1989) 1 BomCR 334 : (1990) 1 DMC 59 : (1989) MhLj 371

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 26

High Courts07 Sept 1988

R.P. Kapoor and Others Vs The Charity Commissioner, Maharashtra State and Others

Bombay High Court · AIR 1989 Bom 274 : (1988) 3 BomCR 546 : (1989) 91 BOMLR 529

Bombay Public Trusts Act, 1950 — Section 41Civil Procedure Code, 1908 (CPC) — Section 100, 104, 107

High Courts07 Sept 1988

Chandragupta Gupta Vs Padmanabha Subramani (Administrative Manager, Glaxo Laboratories (India) Ltd. ), State of Maharashtra

Bombay High Court · (1989) 65 CompCas 190

Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts07 Sept 1988Dismissed

Union of India (UOI) and Others Vs S.J. Engineering Works and Another

Bombay High Court · (1989) 21 ECR 291

Customs Act, 1962 — Section 3(2)

High Courts06 Sept 1988Dismissed

Dr. Jaishree Banait Vs State of Maharashtra and others

Bombay High Court · (1989) MhLj 149

Constitution of India, 1950 — Article 14, 226, 227Indian Medical Council Act, 1956 — Section 33