High Courts15 Apr 1988
Madhu Deoraj Shetty Vs State of Maharashtra
Bombay High Court · (1988) 04 BOM CK 0022
Penal Code, 1860 (IPC) — Section 57
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,735 of 3,665
High Courts13 Apr 1988
Ulhas Oil and Chemical Indus. P. Ltd. Vs H.M. Singh
Bombay High Court · (1988) 3 BomCR 41 : (1988) 18 ECC 316 : (1988) 36 ELT 462
Customs Act, 1962 — Section 12, 15, 16, 16(1), 2
High Courts12 Apr 1988
Griffon Laboratories Private Ltd. Vs State of Maharashtra and others
Bombay High Court · (1988) 36 ELT 7
Central Excises and Salt Act, 1944 — Section 4, 4(1), 4(4)
High Courts12 Apr 1988
Mcdermott International Inc. (No. 2) Vs Union of India and others
Bombay High Court · (1988) 70 CTR 53 : (1988) 173 ITR 164
Income Tax Act, 1961 — Section 10(6), 156, 222, 226(3), 246
High Courts12 Apr 1988
Saikee Mazar and others Vs B.N. Patel and others
Bombay High Court · (1988) 2 BomCR 670 : (1988) 90 BOMLR 689
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 428
High Courts12 Apr 1988
Steel Age Industries Ltd. and another Vs Union of India and others
Bombay High Court · (1988) 36 ELT 24
Central Excise Rules, 1944 — Rule 56A, 56A(3)
High Courts11 Apr 1988
Mettur Beardsell Ltd. Vs Apparels Export Promotion Council
Bombay High Court · (1988) 36 ELT 257
High Courts08 Apr 1988Allowed
Kaira District Co-operative Milk Producers'' Union Ltd Vs Union of India (UOI)
Bombay High Court · (1990) 26 ECC 330
Central Excises and Salt Act, 1944 — Section 3, 4Constitution of India, 1950 — Article 226
High Courts08 Apr 1988
Asstt. Collector of Customs Vs Mudami Parthasarathy Narayan
Bombay High Court · (1989) 44 ELT 437
Customs Act, 1962 — Section 135(1), 135(3)
High Courts07 Apr 1988
Gulabrai D. Parekh Vs Union of India and others
Bombay High Court · (1988) 17 ECR 207 : (1988) 36 ELT 48
Customs Act, 1962 — Section 14(1)
High Courts07 Apr 1988
Rajendra Mansukhlal Shah Vs Commissioner of Police, Greater Bombay and others
Bombay High Court · (1988) 2 BomCR 707
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3), 8(b)
High Courts07 Apr 1988
Baroda Rayon Corporation Limited, Bombay Vs Union of India and another
Bombay High Court · (1988) 17 ECR 117 : (1988) 36 ELT 20
Customs Act, 1962 — Section 125
High Courts07 Apr 1988
The New India Assurance Company Ltd. Vs Rajendra Ratanlal Bhutada
Bombay High Court · (1988) 2 ACC 128
High Courts07 Apr 1988
The Citizens'' Action Committee, Nagpur and Others Vs The Central Board of Secondary Education, New Delhi and Others
Bombay High Court · AIR 1989 Bom 178 : (1989) 1 BomCR 299
Constitution of India, 1950 — Article 226
High Courts07 Apr 1988
Abdeali Shaikh Tayebali Zaidy and Another Vs Bombay Housing and Area Development Board and Others
Bombay High Court · (1988) 3 BomCR 457 : (1988) MhLj 707
Bombay Municipal Corporation Act, 1888 — Section 167(2)Maharashtra Housing and Area Development Act, 1976 — Section 82
High Courts06 Apr 1988
Antifriction Bearings Corp. Ltd. Vs Union of India
Bombay High Court · (1988) 16 ECR 443 : (1988) 36 ELT 243
High Courts06 Apr 1988
Mcdermott International Inc. (No. 1) Vs Union of India and others
Bombay High Court · (1988) 70 CTR 481 : (1988) 173 ITR 155
Income Tax Act, 1961 — Section 2(25A), 226(3)
High Courts06 Apr 1988Allowed
Kalavati Sakharam Ingulkar Vs Mahindra Ugine Steel Co. Ltd.
Bombay High Court · (1988) ACJ 1014 : (1993) 3 LLJ 768
Workmens Compensation Act, 1923 — Section 3(1), 4(3A)
High Courts06 Apr 1988
Asst. Coll. of Customs Vs Mudambi Parthasarathy Narayan
Bombay High Court · (1989) 25 ECR 86 : (1990) 47 ELT 237
Customs Act, 1962 — Section 135(1)
High Courts05 Apr 1988
Rajaram Dwarkadas Chhabria Vs Union of India
Bombay High Court · (1988) 18 ECR 212 : (1988) 36 ELT 293
Central Excise Rules, 1944 — Rule 173G, 56A, 56A(2), 56A(2A), 56A(5)