High Courts29 Jul 1988
Ravindra Dinkar Patil Vs State of Maharashtra
Bombay High Court · (1988) 07 BOM CK 0044
Penal Code, 1860 (IPC) — Section 363, 366, 376
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,727 of 3,665
High Courts29 Jul 1988
Sanjiv P. Jathan Vs Larsen and Toubro Ltd. Bombay and others
Bombay High Court · (1989) 58 FLR 522 : (1989) 2 LLJ 194
Constitution of India, 1950 — Article 226, 227
High Courts28 Jul 1988
Jagjivan Hiralal Doshi and others Vs Registrar of Companies
Bombay High Court · (1989) 65 CompCas 553
Companies (Acceptance of Deposits) Rules, 1975 — Rule 3Companies Act, 1956 — Section 166, 2(13), 215, 285, 291
High Courts28 Jul 1988Allowed
Association of Engineering Workers Vs State of Maharashtra and Others
Bombay High Court · (1989) 91 BOMLR 32 : (1995) 3 LLJ 805 : (1988) MhLj 714
High Courts27 Jul 1988
D. Shanalal and Vs Bank of Maharashtra
Bombay High Court · AIR 1989 Bom 150 : (1988) 3 BomCR 114 : (1988) MhLj 956
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, 100, 96
High Courts27 Jul 1988
Mahadu Bala Garade, since deceased, by his heirs and Another Vs Vijay Shridhar Mahajani and Another
Bombay High Court · (1988) 3 BomCR 658 : (1989) MhLj 883
Bombay Tenancy and Agricultural Lands Act, 1958 — Section 33B, 33B(3), 88C
High Courts27 Jul 1988
Thukral Anjali Dookumar (Dr.) Vs State of Maharashtra and Others
Bombay High Court · (1988) 4 BomCR 209
Admission to Post Graduate Degree and Diploma Courses in Medical Colleges Rules (Rules Framed by Bombay Municipal Corporation) — Rule 4(A), 6Constitution of India, 1950 — Article 14
High Courts27 Jul 1988Allowed
Maharashtra State Road Transport Corporation Vs Digambar Bhimrao Gudadhe and another
Bombay High Court · (1988) 07 BOM CK 0015
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts27 Jul 1988Dismissed
D. Shanalal Vs Bank of Maharashtra
Bombay High Court · (1988) MhLj 956
Stamp Act, 1899 — Section 35, 36
High Courts27 Jul 1988Dismissed
Life Insurance Corporation of India Vs All India Insurance Employees'' Association and Others
Bombay High Court · (1988) 4 BomCR 254 : (1989) 58 FLR 149 : (1995) 3 LLJ 797 : (1988) MhLj 928
Industrial Disputes Act, 1947 — Section 10, 10(1A), 2, 7A, 7BLife Insurance Corporation (Promotion) Regulations, 1976 — Section 5
High Courts26 Jul 1988
Santosh Bhaurao Raut Vs State of Maharashtra
Bombay High Court · (1989) 1 BomCR 119 : (1989) MhLj 162
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439, 482
High Courts26 Jul 1988
His Holiness Shrimat Sudhindra Thirth Swamiji of Samsthan Kashi Math Vs Veekaylal Investment Co. Pvt. Ltd. and Others
Bombay High Court · (1988) 4 BomCR 636
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32R, 70, 74, 88B
High Courts22 Jul 1988Dismissed
Pravin K. Singhal Vs State of Maharashtra and Another
Bombay High Court · (1988) 4 BomCR 65
Contempt of Courts Act, 1971 — Section 19(3)
High Courts22 Jul 1988
Kishore Tukaram Manjrekar Vs State of Maharashtra
Bombay High Court · (1988) 07 BOM CK 0033
Penal Code, 1860 (IPC) — Section 302
High Courts21 Jul 1988Dismissed
Niranjana Mohanlal Kapadia and Another Vs State of Maharashtra and Others
Bombay High Court · (1989) 1 BomCR 332 : (1988) 90 BOMLR 576 : (1988) MhLj 826
Maharashtra Housing and Area Development Act, 1977 — Section 76
High Courts20 Jul 1988
Indian Lead Private Limited Vs Union of India
Bombay High Court · (1989) 19 ECC 209 : (1989) 23 ECR 561 : (1988) 38 ELT 23
Central Excise Rules, 1944 — Rule 8(1)
High Courts20 Jul 1988Dismissed
Atmaram Patil Vs State of Maharashtra
Bombay High Court · (1989) 2 BomCR 244
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 5, 96Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 33
High Courts20 Jul 1988
Lt. Col. Narendra Kumar Kakkar (Retd.) Vs Nissar Khan Ibrahim Khan and Another
Bombay High Court · (1988) 4 BomCR 475 : (1989) MhLj 38
Cantonments Act, 1924 — Section 28(2)Constitution of India, 1950 — Article 226
High Courts20 Jul 1988Allowed
Indian Lead Private Limited Vs Union of India (UOI)
Bombay High Court · (1989) 19 ECC 209 : (1989) 23 ECR 561 : (1988) 38 ELT 23
Central Excise Rules, 1944 — Rule 8(1)Customs Tariff Act, 1975 — Section 3
High Courts19 Jul 1988
Sharad Keshav Mehta Vs State of Maharashtra and others
Bombay High Court · (1988) 07 BOM CK 0078
Penal Code, 1860 (IPC) — Section 302