COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,729 of 3,665

High Courts11 Jul 1988

Bharat Chandulal Nanavati and Another Vs United Commercial Bank

Bombay High Court · (1988) 3 BomCR 146

Bombay High Court (Original Side) Rules, 1980 — Rule 326Limitation Act, 1963 — Section 12Presidency Towns Insolvency Act, 1909 — Section 10, 12, 13, 13(2), 13(4)

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High Courts11 Jul 1988

Piroja M. Mehta Vs Hambai Jamshedji Cama (Dr.) and Others

Bombay High Court · (1988) 3 BomCR 1 : (1988) 90 BOMLR 292

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3), 25

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High Courts11 Jul 1988

Ajit T. Mirchandani of Pune Vs Chandra Indersen Mirchandani and Another

Bombay High Court · (1988) 3 BomCR 179 : (1988) MhLj 971

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts08 Jul 1988

M/s Sanghi Motors (Bombay) Ltd. and another Vs M.T. Shinde and another

Bombay High Court · (1988) 3 BomCR 358

Penal Code, 1860 (IPC) — Section 341, 441, 447

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High Courts08 Jul 1988

Salim Khan Muzaffar Khan Vs State of Maharashtra

Bombay High Court · (1989) 40 ELT 293

Customs Act, 1962 — Section 108

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High Courts08 Jul 1988

Gautam Vishnu Bhosale Vs State of Maharashtra

Bombay High Court · (1989) 39 ELT 394

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

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High Courts08 Jul 1988

Sujata Chandrakant Choura Vs Bombay Municipal Corporation and Others

Bombay High Court · (1988) 3 BomCR 669

Admission to Bombay Municipal Medical College Rules — Rule 3(A)Constitution of India, 1950 — Article 14

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High Courts07 Jul 1988Dismissed

State of Maharashtra Vs Nand Kishore Durgaprasad Pardeshi

Bombay High Court · (1989) 1 BomCR 381

Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts07 Jul 1988Dismissed

State of Maharashtra Vs Bhalachandra Gangadhar Akul and Another

Bombay High Court · (1988) 3 BomCR 169

Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(1)

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High Courts07 Jul 1988Dismissed

State of Maharashtra Vs Sahaji Gajanan Jadhav

Bombay High Court · (1988) 3 BomCR 190

Prevention of Food Adulteration Rules, 1955 — Rule 7(3)

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High Courts07 Jul 1988

Bharat Barrel and Drum Mfg. Co. Pvt. Ltd. Vs Hindusthan Petroleum Corporation Ltd. and Others

Bombay High Court · AIR 1989 Bom 170

Contract Act, 1872 — Section 23Specific Relief Act, 1963 — Section 16

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High Courts07 Jul 1988

Reyon Roldon Vs Secretary to the Govt. of Maharashtra

Bombay High Court · (1989) 39 ELT 399

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

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High Courts07 Jul 1988Dismissed

State of Maharashtra Vs Satish Dattatraya Khatavkar

Bombay High Court · (1988) 3 BomCR 661

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 2, 7

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High Courts06 Jul 1988

Vaman Maruty Gharat and others Vs M.P. Apte and others

Bombay High Court · (1989) 1 LLJ 134

Bombay High Court (Appellate Side) Rules, 1960 — Rule 15Bombay Industrial Relations Act, 1946 — Section 3(17), 78(1)A, 85, 98(1)Civil Procedure Code, 1908 (CPC) — Section 98

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High Courts06 Jul 1988

State of Maharashtra Vs Vasudeo Shivlingappa Takawade and Another

Bombay High Court · (1988) 3 BomCR 207

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9

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High Courts06 Jul 1988Dismissed

Balkrishna Mahadeo Apte Vs Dhanaram Netaji Choudhari and Others

Bombay High Court · (1989) 1 BomCR 412

Criminal Procedure Code, 1973 (CrPC) — Section 386Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9

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High Courts06 Jul 1988Dismissed

State of Maharashtra Vs Muzzaffar Hussain Saifuddin and Others

Bombay High Court · (1989) 1 BomCR 308

Criminal Procedure Code, 1973 (CrPC) — Section 386Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 16, 17, 18, 9

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High Courts06 Jul 1988