High Courts17 Jun 1988Dismissed
Arun Gajananrao Muley Vs Anant Ramrao Deshpande
Bombay High Court · (1988) 06 BOM CK 0006
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,732 of 3,665
High Courts16 Jun 1988
Satnam Singh and Another Vs The State of Maharashtra and Another
Bombay High Court · (1989) 1 ACC 47
Criminal Procedure Code, 1973 (CrPC) — Section 452Motor Vehicles Act, 1988 — Section 22
High Courts15 Jun 1988
Vasant Arjun Rachh (Dr.) Vs Nirmalal Ramniklal Shah and Others
Bombay High Court · (1988) 3 BomCR 462
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 242(3)Evidence Act, 1872 — Section 3, 5
High Courts15 Jun 1988
Bhagwan R. Sukhija Vs K.L. Verma, Joint Secretary
Bombay High Court · (1988) 36 ELT 523
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22Foreign Exchange Regulation Act, 1973 — Section 39
High Courts15 Jun 1988
Abdul Sattar Vs State
Bombay High Court · (1989) 1 BomCR 388
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 103, 165, 391(1)Evidence Act, 1872 — Section 114
High Courts15 Jun 1988
Farook Ahmed Fazlani Vs Government of Maharashtra
Bombay High Court · (1988) 36 ELT 525
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts13 Jun 1988Allowed
Datta Pandi Bokan Vs Babu Raoji Babar and Another
Bombay High Court · (1990) 1 BomCR 325 : (1989) MhLj 948
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70
High Courts13 Jun 1988
Smt. Ratanbai V. Kamat Vs State of Goa and Others
Bombay High Court · (1988) 3 BomCR 447
Goa, Daman and Diu Motor Vehicle Rules, 1965 — Rule 49(4)Motor Vehicles Act, 1939 — Section 63(6)
High Courts13 Jun 1988Allowed
Datta Pandit Bokan Vs Babu Raoji Babar through legal representative and Another
Bombay High Court · (1988) 3 BomCR 38 : (1989) MhLj 948
Bombay Tenancy and Agricultural Lands Act, 1985 — Section 70
High Courts11 Jun 1988
Dhanamall Silk Mills Vs Commissioner of Income Tax
Bombay High Court · (2000) 111 TAXMAN 70
Income Tax Act, 1922 — Section 44Income Tax Act, 1961 — Section 159, 176, 176(3A), 176(4), 184
High Courts10 Jun 1988Partly Allowed
Ramrao Bajad Vs Dharmal Sansthan Varchapari Marimay Sansthan of Gaiwadi
Bombay High Court · (1988) 4 BomCR 180
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 106(2), 106(3), 107
High Courts10 Jun 1988
Ramrao Maroti Bajad Vs Dharmal Sansthan Varchapari Marimay Sansthan of Gaiwadi
Bombay High Court · (1989) 2 BomCR 33
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 106(2), 106(3), 107
High Courts09 Jun 1988
L.L.Constructions and Others Vs State of Maharashtra and Others
Bombay High Court · (1988) 4 BomCR 129
Maharashtra Land Revenue Code, 1966 — Section 257, 258Maharashtra Regional and Town Planning Act, 1966 — Section 43, 44, 45, 45(2), 45(5)
High Courts09 Jun 1988Allowed
Jaymala B. Chopadkar Vs Maharashtra S.R.T. Corporation and Others
Bombay High Court · (1995) 3 LLJ 11
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts09 Jun 1988Allowed
V.D. Damle Vs State of Maharashtra
Bombay High Court · (1988) 06 BOM CK 0005
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 310
High Courts08 Jun 1988
Janardhan Walu Gadekar Vs Assistant Collector and Competent Authority under the Urban Lands (C and R) Act, 1976 and Others
Bombay High Court · (1988) 3 BomCR 74 : (1988) MhLj 773
Constitution of India, 1950 — Article 31A(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 27(1)
High Courts08 Jun 1988
Manilal Kher Ambalal and Co. Vs A.G. Lulla, Seventh Income Tax Officer and others
Bombay High Court · (1988) 72 CTR 44 : (1989) 176 ITR 253
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(20A), 144A, 145
High Courts11 May 1988
Sainath Shipping Corporation Vs Collector of Customs
Bombay High Court · (1988) 38 ELT 323
High Courts09 May 1988
M.D. Nasir Khan and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1989 Bom 197
Nagpur University Act, 1974 — Section 37, 4(10), 4(14)
High Courts06 May 1988
Ashok Vasudeo Shetye Vs State of Maharashtra and others
Bombay High Court · (1988) 3 BomCR 137 : (1988) 90 BOMLR 198 : (1989) CriLJ 1399 : (1988) MhLj 903
Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 302, 307, 326