High Courts06 Sept 1988
Chief Officer, Sangamner Municipal Council Vs Narayandas Jagannath Karva and Another
Bombay High Court · (1988) 4 BomCR 164 : (1989) MhLj 26
Maharashtra Municipalities Act, 1965 — Section 172
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,724 of 3,665
High Courts06 Sept 1988Allowed
Municipal Corporation of the City and Another Vs Motilal Javharmal Bafna and Another
Bombay High Court · (1988) 4 BomCR 406 : (1988) 18 ECC 258
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 435, 439, 482Evidence Act, 1872 — Section 167
High Courts06 Sept 1988Dismissed
Industrial Factors Limited Vs V. Prasad, Regional Provident Fund Commissioner and Others
Bombay High Court · (1988) 3 BomCR 651 : (1989) 58 FLR 458
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(4), 1(5), 16
High Courts01 Sept 1988
N.K. Satyadas Vs State of Maharashtra and Another
Bombay High Court · (1989) 1 BomCR 416 : (1989) 58 FLR 610 : (1988) MhLj 892
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(5), 4
High Courts01 Sept 1988
Salama Begum and Others Vs District Branch Manager Maharashtra State Cooperative Land Development Bank and Another
Bombay High Court · (1990) 1 ACC 29 : (1989) ACJ 1104
Workmens Compensation Act, 1923 — Section 30
High Courts01 Sept 1988
Sangli Zilla Sahakari Nagari Banks Association Ltd. and Another Vs State of Maharashtra and Others
Bombay High Court · (1988) 3 BomCR 713 : (1988) 90 BOMLR 454 : (1989) MhLj 173
Constitution of India, 1950 — Article 14, 19(1), 46
High Courts01 Sept 1988
Salamabegum and others Vs Dt. Branch Manager, Maharashtra State Co-operative Land Development Bank, Beed and another
Bombay High Court · (1988) 4 BomCR 520 : (1990) 60 FLR 371 : (1990) 1 LLJ 112 : (1989) MhLj 785
Workmens Compensation Act, 1923 — Section 3(1), 30
High Courts30 Aug 1988
Commissioner of Income Tax Vs Harinagar Sugar Mills Ltd.
Bombay High Court · (1988) 74 CTR 10
High Courts30 Aug 1988
Kamal Rewachand Bulchandani Vs State of Maharashtra and another
Bombay High Court · (1988) MhLj 993
Constitution of India, 1950 — Article 14, 16, 311
High Courts30 Aug 1988
Kondaji Shivram Waje Vs Govinda Ananda Waje (since deceased) by his heirs and legal representatives
Bombay High Court · (1989) 2 BomCR 163
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85AConstitution of India, 1950 — Article 227
High Courts30 Aug 1988Allowed
Ashok Sadashiv Astikar Vs State of Maharashtra
Bombay High Court · (1988) 3 BomCR 375 : (1988) MhLj 936
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4, 5(1), 5(2)
High Courts29 Aug 1988Dismissed
Caetanoe Lourence and Others Vs Additional Dy. Collector (Land Acquisition Officer) Collectorate and Others
Bombay High Court · (1988) 4 BomCR 498
Land Acquisition Act, 1894 — Section 4, 4(1), 6(2)
High Courts29 Aug 1988
Prithdayal Chetandas and Others Vs Jamnadas Ghanshamdas Tuliani and Another
Bombay High Court · (1989) 3 BomCR 1
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12(3), 15(2), 15A, 25Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, Order 40 Rule 1Constitution of India, 1950 — Article 227
High Courts29 Aug 1988
Vasant Govindji Kotak and Others Vs Damayanti Hariram and Another
Bombay High Court · (1988) 4 BomCR 84
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 41 Rule 1
High Courts29 Aug 1988
New India Industries Ltd. Vs Union of India
Bombay High Court · (1988) 19 ECR 188 : (1988) 37 ELT 547
Central Excises and Salt Act, 1944 — Section 4, 4(1), 4(4)Constitution of India, 1950 — Article 226, 32
High Courts26 Aug 1988Allowed
Arjun Nagu Sokate and Others Vs State of Maharashtra
Bombay High Court · (1988) 4 BomCR 379
Evidence Act, 1872 — Section 53Penal Code, 1860 (IPC) — Section 149, 299, 302, 304, 323
High Courts26 Aug 1988Partly Allowed
Pandurang Sakharam Dravid Vs Kirloskar Brothers Ltd. and Others
Bombay High Court · (1988) 3 BomCR 555
Central Excises and Salt Act, 1944 — Section 36ACriminal Procedure Code, 1973 (CrPC) — Section 407, 407(1)
High Courts26 Aug 1988
Sadashiv Hari Abhyankar Vs Sanjeev Manohar Bhagwat and Others
Bombay High Court · (1988) 3 BomCR 388 : (1988) 90 BOMLR 403
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15A, 17, 17(1)
High Courts26 Aug 1988Allowed
Sashikala Vinayak Chawan and Others Vs Tushar Purshottam Deolekar and Another
Bombay High Court · (1988) 08 BOM CK 0003
Civil Procedure Code, 1908 (CPC) — Section 24, 25, 3
High Courts25 Aug 1988Dismissed
Nilkanth Gotmare Vs Vice Chancellor, Nagpur University and Others
Bombay High Court · (1989) 2 BomCR 394
Constitution of India, 1950 — Article 14Nagpur University Act, 1974 — Section 29(2)