High Courts29 Apr 1988
Hariprasad Sanat Trivedi and etc. Vs The Dean, Topiwala National Medical College and Others
Bombay High Court · AIR 1989 Bom 281 : (1988) 3 BomCR 215 : (1988) MhLj 475
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,733 of 3,665
High Courts29 Apr 1988
Dr. Hariprasad Sanat Trivedi, Bombay Vs The Dean, Topiwala National Medical College, Bombay and others
Bombay High Court · (1988) MhLj 475
Constitution of India, 1950 — Article 14
High Courts29 Apr 1988
Gurukripa Shaskiya Karmachari Sahakari Nirmam Sanstha Vs Ratanlal Chomwal and Another
Bombay High Court · (1988) 3 BomCR 474
Specific Relief Act, 1963 — Section 16
High Courts29 Apr 1988Allowed
Mahaboobkhan '' Babu Vs Parveenbanu and Another
Bombay High Court · (1988) 3 BomCR 379 : (1988) MhLj 781
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 7
High Courts28 Apr 1988Dismissed
Parvati K. Moorjani Vs A. Fonseca
Bombay High Court · AIR 1988 Bom 366 : (1988) 2 BomCR 464 : (1988) 90 BOMLR 249
Cantonments Land Administration Rules, 1937 — Rule 16, 17, 18, 19, 20Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 2
High Courts28 Apr 1988
Sukhdeo Mundhe and Others Vs State of Maharashtra
Bombay High Court · (1988) 2 BomCR 507
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 386Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts28 Apr 1988
Miltons (India) Vs Union of India
Bombay High Court · (1990) 27 ECC 96 : (1988) 36 ELT 549
Constitution of India, 1950 — Article 226
High Courts27 Apr 1988
Union of India Vs Vicco Laboratories
Bombay High Court · (1988) 04 BOM CK 0051
High Courts27 Apr 1988
Industrial Linings, Bombay and another Vs Union of India and others
Bombay High Court · (1989) 20 ECR 490 : (1988) 36 ELT 28
Central Excises and Salt Act, 1944 — Section 2, 4
High Courts27 Apr 1988
Bank of India Vs Vijaya Transport and Others
Bombay High Court · (1988) 04 BOM CK 0030
Civil Procedure Code, 1908 (CPC) — Section 144, 145, 151
High Courts27 Apr 1988
Mahesh Bhajanlal Bajaj Vs Shri K.L. Verma, Joint Secretary
Bombay High Court · (1988) 37 ELT 169
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Foreign Exchange Regulation Act, 1973 — Section 39
High Courts26 Apr 1988
Dattya Vs Vithal
Bombay High Court · (1990) 1 BomCR 304 : (1989) MhLj 741
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(1), Order 21 Rule 35(2)
High Courts26 Apr 1988Allowed
Sharda (Sou.) Vs Ganpatrao
Bombay High Court · (1988) 4 BomCR 550 : (1989) MhLj 1031
Criminal Procedure Code, 1973 (CrPC) — Section 125(2)
High Courts26 Apr 1988
Mrs. Satrupi Tolaram Mirchandani and others Vs Coroner of Greater Bombay and others
Bombay High Court · (1988) 04 BOM CK 0018
Coroners Act, 1871 — Section 8(1), 8A, 9
High Courts25 Apr 1988
Durgaprasad Parmatamadin Shukla and Another Vs Union of India (UOI), Ministry of Railway and Others
Bombay High Court · (1988) 2 BomCR 585
Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 227
High Courts25 Apr 1988Dismissed
Goa Bottiing Co. Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1989) 1 BomCR 68
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115
High Courts25 Apr 1988Allowed
Sonia Khanna Vs Yashpal Kishorilal Khanna
Bombay High Court · (1988) 2 BomCR 601
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24
High Courts25 Apr 1988Dismissed
Chandrakant Yeshwant Sawant and Others Vs State of Maharashtra
Bombay High Court · (1989) 1 BomCR 617
Evidence Act, 1872 — Section 3, 9Penal Code, 1860 (IPC) — Section 143, 149, 324
High Courts25 Apr 1988
Chemical Corporation of India Vs Union of India
Bombay High Court · (1991) 34 ECR 380 : (1988) 36 ELT 289
Customs Act, 1962 — Section 15, 46
High Courts22 Apr 1988
Dhulgonda Dada Patil and etc. Vs Special Land Acquisition Officer No. 15, Kolhapur and Others
Bombay High Court · AIR 1989 Bom 286
Constitution of India, 1950 — Article 14, 245, 246Land Acquisition Act, 1894 — Section 5, 5AMaharashtra Resettlement of Project Displaced Persons (Amendment and Validation) Act, 1985 — Section 2, 3, 4(2)(b), 5