COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,738 of 3,665

High Courts10 Mar 1988

Harish Chandra Kapoor Vs Air India and Another

Bombay High Court · (1988) 1 BomCR 669

Air Corporations Act, 1953 — Section 34, 45Air India Employees Service Regulations, 2000 — Regulation 15, 43Constitution of India, 1950 — Article 226, 77

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High Courts10 Mar 1988

State of Maharashtra Vs Genu Yeshwant Divate

Bombay High Court · (1988) 3 BomCR 614 : (1988) 36 ELT 410

Customs Act, 1962 — Section 111, 135(1)

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High Courts10 Mar 1988Partly Allowed

Abdul Hamid Shaikh Hassan and Another Vs Kashinath Ganesh Parsekar and Others

Bombay High Court · (1988) 3 BomCR 663

Motor Vehicles Act, 1939 — Section 110A

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High Courts09 Mar 1988Allowed

Guntabai Balu Barade Vs State of Maharashtra

Bombay High Court · (1988) 2 BomCR 663

Bombay Borstal School Act, 1929 — Section 12, 12(1)Constitution of India, 1950 — Article 226

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High Courts09 Mar 1988Dismissed

Corporation Bank Vs Dinesh Chandra and Company and Others

Bombay High Court · (1988) 03 BOM CK 0045

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High Courts07 Mar 1988

State Bank of India Vs The Podar Mills Ltd. and Others

Bombay High Court · AIR 1989 Bom 21 : (1988) 2 BomCR 189 : (1990) 69 CompCas 779

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Companies Act, 1956 — Section 443, 448Transfer of Property Act, 1882 — Section 60, 69A

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High Courts07 Mar 1988

Mahavir Metal Convertors and another Vs Union of India and others

Bombay High Court · (1988) 17 ECR 80 : (1988) 36 ELT 81

Central Excise Rules, 1944 — Rule 49, 9Central Excises and Salt Act, 1944 — Section 11C, 3

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High Courts07 Mar 1988

State Bank of India Vs Podar Mills Ltd. and others

Bombay High Court · AIR 1989 Bom 21 : (1988) 2 BomCR 189 : (1990) 69 CompCas 779

Companies Act, 1956 — Section 448

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High Courts07 Mar 1988

Patni Jewellers Vs Union of India

Bombay High Court · (1989) 42 ELT 387

Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 50(1A)

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High Courts07 Mar 1988

State Bank of India Vs The Podar Mills, Bombay and others

Bombay High Court · (1988) MhLj 554

Companies Act, 1956 — Section 443Textile Undertakings (Taking Over of Management) Act, 1983 — Section 8, 8(1), 8(1)(c), 8(l)(c)

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High Courts03 Mar 1988

Association of Engineering Workers Ghatkopar (East), Bombay Vs Automobile Products of India and others

Bombay High Court · (1988) 2 BomCR 393 : (1989) 1 LLJ 390 : (1988) MhLj 821

Trade Unions Act, 1926 — Section 11, 11(1), 12, 13, 14

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High Courts02 Mar 1988

Ashish Steels Pvt. Ltd. Vs S. Mukhopadhyay and another

Bombay High Court · (1989) 74 STC 293

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High Courts02 Mar 1988Partly Allowed

Sulochana Joshi Vs Gurubachansing

Bombay High Court · (1988) 4 BomCR 485

Bombay Motor Vehicles Taxation Rules, 1959 — Rule 306BMotor Vehicles Act, 1939 — Section 110A, 110B, 110D, 110E, 92A

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High Courts02 Mar 1988Dismissed

Rambhau Vs State of Maharashtra and Others

Bombay High Court · (1988) 4 BomCR 511

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 3(1)Constitution of India, 1950 — Article 14Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3, 9A

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High Courts02 Mar 1988Allowed