High Courts24 Mar 1988
Tradex Industries and another Vs Union of India and another
Bombay High Court · (1988) 17 ECR 272 : (1988) 36 ELT 83
Central Excise Rules, 1944 — Rule 8(1)Customs Act, 1962 — Section 27
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,737 of 3,665
High Courts24 Mar 1988
Sang Fasteners (Pvt.) Ltd. Vs Union of India
Bombay High Court · (1988) 17 ECR 315 : (1988) 36 ELT 591
Central Excise Rules, 1944 — Rule 11
High Courts24 Mar 1988Dismissed
Vasundharabai Rupade and Another Vs Vasantrao Rupade and Another
Bombay High Court · (1988) 3 BomCR 363 : (1988) MhLj 608
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts24 Mar 1988
Ashok Asandas Baherwani Vs Ishwar Prakash Chopra
Bombay High Court · (1988) CriLJ 1530
Civil Procedure Code, 1908 (CPC) — Section 36, 38
High Courts23 Mar 1988
Pandey Mishra and Company Vs Anil Upendra Pitale and others
Bombay High Court · AIR 1989 Bom 72 : (1989) 2 BomCR 45
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 43
High Courts23 Mar 1988
Usha Spinning and Weaving Mills Limited Vs Union of India and others
Bombay High Court · (1988) 17 ECR 147 : (1988) 36 ELT 292
Customs Act, 1962 — Section 27
High Courts23 Mar 1988Dismissed
Shivaji Ramchandra More and Others Vs State of Maharashtra and Another
Bombay High Court · AIR 1988 Bom 315 : (1988) 4 BomCR 37
Amravati University Act, 1983 — Section 13(5), 21, 21(7), 24(7), 26(3A)Constitution of India, 1950 — Article 123, 14, 16, 213Shivaji University Act, 1974 — Section 10, 12(4), 12(5), 20, 20(6)
High Courts21 Mar 1988Dismissed
The Bhandara District Central Co-operative Bank Ltd. and Others Vs State of Maharashtra and Another
Bombay High Court · AIR 1988 Bom 399 : (1988) 3 BomCR 632 : (1988) MhLj 883
Constitution of India, 1950 — Article 14, 19, 19(1)
High Courts21 Mar 1988
Cosmos (India) Rubber Works Private Limited and another Vs Union of India and others
Bombay High Court · (1988) 36 ELT 102
Central Excises and Salt Act, 1944 — Section 4, 4(4)
High Courts21 Mar 1988
Sealol Hindustan Limited Vs Union of India
Bombay High Court · (1990) 26 ECC 50 : (1988) 17 ECR 186 : (1988) 36 ELT 283
Customs Act, 1962 — Section 27
High Courts17 Mar 1988
Prahladrai Dalmia Lions College of Commerce and Economics and Others Vs A.M. Rangaparia and Others
Bombay High Court · (1988) 3 BomCR 564
Bombay University Act, 1974 — Section 42, 42C, 42D
High Courts16 Mar 1988
Balmer Lawrie and Co. Ltd., Bombay Vs Balmer Lawrie Employees'' Union and another
Bombay High Court · (1988) 3 BomCR 230 : (1989) 58 FLR 91 : (1989) 2 LLJ 97 : (1988) MhLj 716
Industrial Disputes Act, 1947 — Section 23, 24Trade Unions Act, 1926 — Section 12, 22, 23, 24
High Courts16 Mar 1988
Bhor Chemicals and Plastics Pvt. Ltd. Vs Union of India (UOI) and Another
Bombay High Court · (1988) 17 ECR 143
Central Excise Rules, 1944 — Rule 173J
High Courts16 Mar 1988
K.E.C. International Limited Vs Union of India and another
Bombay High Court · (1988) 17 ECR 30 : (1988) 36 ELT 31
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 4
High Courts16 Mar 1988
Voltas Limited and another Vs Union of India
Bombay High Court · (1988) 17 ECR 47 : (1988) 36 ELT 15
Central Excises and Salt Act, 1944 — Section 36(2)
High Courts14 Mar 1988
Municipal Corporation for Greater Bombay and Others Vs Monopol Chemicals Pvt. Ltd.
Bombay High Court · AIR 1988 Bom 217 : (1988) 3 BomCR 197
Bombay Municipal Corporation Act, 1888 — Section 128, 139, 192(1)
High Courts14 Mar 1988
Suresh Chandra Verma and Others Vs The Chancellor, Nagpur University, Bombay and Others
Bombay High Court · AIR 1989 Bom 111 : (1988) 90 BOMLR 219
Constitution of India, 1950 — Article 16, 16(4), 226Nagpur University Act, 1974 — Section 57, 57(34), 57(4), 57(5), 77
High Courts11 Mar 1988Allowed
Bomi Munchershaw Mistry Vs Kesharwani Co-operation Housing Society Ltd. and Others
Bombay High Court · (1988) 3 BomCR 238
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Constitution of India, 1950 — Article 215
High Courts11 Mar 1988
Dinkar Krishna Kharade Vs Jyotiram Tukaram Kharade and Others
Bombay High Court · (1988) 2 BomCR 438 : (1988) 90 BOMLR 637 : (1988) MhLj 339
Bombay Village Panchayats Act, 1958 — Section 15(5)
High Courts11 Mar 1988
Meherbai Kari Khandalawala and Others Vs Competent Authority under the Urban Land (Ceiling and Regulation) Act, 1976 and Others
Bombay High Court · (1988) 2 BomCR 127
Constitution of India, 1950 — Article 46Evidence Act, 1872 — Section 114Maharashtra Regional and Town Planning Act, 1966 — Section 51