High Courts06 Jul 1988Dismissed
Roplas (India) Limited and Another Vs Union of India (UOI) and Another
Bombay High Court · (1990) 25 ECC 30
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,730 of 3,665
High Courts06 Jul 1988Allowed
Gumphabai (Sou.) Vs Laxman Vithal Makle and Another
Bombay High Court · (1988) 4 BomCR 113
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Jul 1988
Indarjeet Singh and Co. Vs Kamal Prakash Pawar and Others
Bombay High Court · (1989) ACJ 132 : AIR 1989 Bom 325 : (1988) 3 BomCR 274 : (1989) 91 BOMLR 552 : (1988) MhLj 863
Motor Vehicles Act, 1939 — Section 110, 95(2), 96(1)
High Courts05 Jul 1988
Migs Express Company Vs Assistant Collector of Central Excise
Bombay High Court · (1991) 31 ECC 86 : (1988) 18 ECR 511 : (1988) 37 ELT 489
Central Excise Rules, 1944 — Rule 9, 9(1), 9(2), 96
High Courts05 Jul 1988
Indravadan Killawalla and others Vs State of Maharashtra and others
Bombay High Court · (1988) 07 BOM CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 482
High Courts05 Jul 1988Dismissed
Inderjeet Singh and Co. Vs Kamal Prakash Pawar and others
Bombay High Court · (1988) MhLj 863
Motor Vehicles Act, 1939 — Section 95
High Courts04 Jul 1988
Smt. Navalben Mohanlal Sanghani Vs Union of India
Bombay High Court · (1989) 39 ELT 400
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts04 Jul 1988
Sukhdev Wedu Patil Vs Nasik Zilla Sahakari Soot Girni Ltd. and others
Bombay High Court · (1988) MhLj 1019
High Courts04 Jul 1988
P.T. Gandhi Vs Manjulaben Maganlal Shah (Smt.) and Another
Bombay High Court · (1988) 3 BomCR 191
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 31Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 — Rule 5, 7, 8Civil Procedure Code, 1908 (CPC) — Section 114
High Courts04 Jul 1988
Smt. Navalben Mohanlal Sanghani Vs Union of India and others
Bombay High Court · (1989) 39 ELT 400
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts04 Jul 1988
Arun Dattatray and Others Vs Shaikh Nizam Babumiya Jagirdar and Another
Bombay High Court · (1988) 3 BomCR 695
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 397, 482Penal Code, 1860 (IPC) — Section 309, 34
High Courts01 Jul 1988Allowed
The Premier Automobiles Limited Vs The Premier Automobiles Employees'' Union
Bombay High Court · (1994) 3 LLJ 1048
Industrial Disputes Act, 1947 — Section 2
High Courts01 Jul 1988
Khadadad Habib Memon Vs R.C. Iyer and others
Bombay High Court · (1988) 07 BOM CK 0036
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts01 Jul 1988
State of Maharashtra Vs Suresh Bhalchandra Gavade and another
Bombay High Court · (1988) 07 BOM CK 0032
Penal Code, 1860 (IPC) — Section 302, 325, 34
High Courts01 Jul 1988Allowed
Bharat Barrel and Drum Mfg. Co. Pvt. Ltd. Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (1988) 3 BomCR 222 : (1988) 90 BOMLR 266 : (1988) MhLj 665
Bombay Municipal Corporation Act, 1888 — Section 169, 4, 461, 461A, 462
High Courts01 Jul 1988
Prataprao Ramchandra Gaikwad Vs Collector of Pune and others
Bombay High Court · (1988) 07 BOM CK 0013
Constitution of India, 1950 — Article 14Maharashtra Co-operative Societies Act, 1960 — Section 27Representation of the People Act, 1950 — Section 27
High Courts01 Jul 1988Allowed
Laxman Vs Commissioner of Income Tax
Bombay High Court · (1989) 42 TAXMAN 47
General Clauses Act, 1897 — Section 2(22)Income Tax Act, 1961 — Section 139, 139(2), 139(8), 140A, 148Wealth Tax Act, 1957 — Section 18(2A)
High Courts30 Jun 1988
Dodsal Private Ltd. and another Vs Narmada Seaways Ltd. and others
Bombay High Court · (1988) MhLj 723
Arbitration Act, 1940 — Section 34Bills of Lading Act, 1856 — Section 1Contract Act, 1872 — Section 180, 2
High Courts30 Jun 1988Dismissed
Sos. Pushpabai Anandji Gala and Another Vs Sukumar Jinnappa Bhare
Bombay High Court · (1988) 3 BomCR 316
Constitution of India, 1950 — Article 226, 227
High Courts30 Jun 1988
Dodsal Private Ltd. and Another Vs Narmada Seaways Ltd. and Others
Bombay High Court · AIR 1989 Bom 96 : (1988) 3 BomCR 482 : (1988) MhLj 723
Bills of Lading Act, 1856 — Section 1Carriage of Goods by Sea Act, 1925 — Section 2Carriers Act, 1865 — Section 2