High Courts11 Feb 1988Allowed
Searsole Chemicals Limited Vs H.C. Shah and Others
Bombay High Court · (1995) 3 LLJ 584
Industrial Disputes Act, 1947 — Section 2(1), 33(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,740 of 3,665
High Courts10 Feb 1988Dismissed
Krishna Yeshwant Shirodkar Vs Subhash Krishna Patil and others
Bombay High Court · (1988) MhLj 327
Civil Procedure Code, 1908 (CPC) — Section 104, 104(2), 105
High Courts10 Feb 1988
Krishna Yeshwant Shirodkar Vs Subhash Krishna Patil and Others
Bombay High Court · AIR 1989 Bom 68 : (1988) 2 BomCR 252 : (1988) MhLj 327
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 104(2)
High Courts09 Feb 1988Allowed
Chandraman H. Upadhyay Vs Rajasthan Co-operative Housing Society Ltd.
Bombay High Court · (1993) 3 LLJ 356
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts09 Feb 1988
Tukaram Vs Grampanchayat Karyalaya
Bombay High Court · (1990) 1 BomCR 271
Bombay Village Panchayats Act, 1958 — Section 53(2), 53(2A)
High Courts09 Feb 1988
Atomica Co-operative Housing Society Ltd. Vs B.R. Ballal and Others
Bombay High Court · (1988) 2 BomCR 104
High Courts09 Feb 1988
Damodar Kashinath Rasane Vs Shahjadibi and others
Bombay High Court · (1988) MhLj 750
Civil Procedure Code, 1908 (CPC) — Section 54
High Courts09 Feb 1988
Dinoo F. Byramji Vs Dolly Jahangir Ranji (Mrs.)
Bombay High Court · (1988) 1 BomCR 587 : (1988) MhLj 1078
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(4A)
High Courts09 Feb 1988
Official Liquidator, Dadhich Sahakari Bank Ltd. Vs Murlidhar S. Sharma and Others
Bombay High Court · AIR 1988 Bom 429 : (1988) 2 BomCR 141 : (1988) 90 BOMLR 127
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1
High Courts09 Feb 1988
V.P.S. Gill Vs Air India and Another
Bombay High Court · AIR 1988 Bom 416 : (1988) 3 BomCR 292 : (1988) 90 BOMLR 88
Air Corporations Act, 1953 — Section 3, 34, 4, 44, 45Constitution of India, 1950 — Article 226, 77Evidence Act, 1872 — Section 123, 124
High Courts09 Feb 1988Partly Allowed
Tukaram Nagthane Vs Grampanchayat Karyalaya
Bombay High Court · (1988) 3 BomCR 351
Bombay Village Panchayats (Period for Removal of Obstruction and Encroachment) Rules, 1971 — Rule 3Bombay Village Panchayats Act, 1958 — Section 53(2), 53(2A)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts08 Feb 1988
State of Maharashtra and Another Vs Nanabhai Rathod and Others
Bombay High Court · AIR 1989 Bom 9 : (1988) 4 BomCR 282
Land Acquisition Act, 1894 — Section 23, 23(1A), 23(2), 28, 30(2)
High Courts05 Feb 1988Allowed
Pragji Gowardhan Waghela Vs Omprakash Sureshchandra Mor
Bombay High Court · (1988) 02 BOM CK 0040
Constitution of India, 1950 — Article 226
High Courts04 Feb 1988
Union of India Vs India Photographic Co. Ltd
Bombay High Court · (1988) 17 ECR 145 : (1988) 36 ELT 425
Central Excises and Salt Act, 1944 — Section 5.35F
High Courts03 Feb 1988
Leukoplast (India) Ltd. Vs State of Goa
Bombay High Court · (1992) 40 ECC 186 : (1988) 36 ELT 369 : (1988) 71 STC 180
Central Sales Tax Act, 1956 — Section 6(1A)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25, 27(1)
High Courts03 Feb 1988Allowed
K. Ramachandra Nair Vs The Bombay Gymkhana Ltd. and Others
Bombay High Court · (1988) 2 BomCR 318 : (1988) 90 BOMLR 76 : (1995) 3 LLJ 574
Industrial Disputes Act, 1947 — Section 10(1)(C), 12(5)
High Courts03 Feb 1988Allowed
Babu and Another Vs Digambar and Others
Bombay High Court · (1988) 02 BOM CK 0043
High Courts03 Feb 1988Allowed
Suresh Govind Mandavgane Vs Raghunath Moreshwar Pendse and others
Bombay High Court · (1988) MhLj 732
Hindu Succession Act, 1956 — Section 14, 14(1), 15(1)(b), 8
High Courts03 Feb 1988
Ramchandra Vithal Prabhu Dessai Vs Union of India (UOI) and Others
Bombay High Court · (1988) 3 BomCR 347
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts03 Feb 1988
Suresh Govind Mandavgane Vs Raghunath Moreshwar Pendase and Others
Bombay High Court · AIR 1989 Bom 267 : (1988) 2 BomCR 329
Hindu Succession Act, 1956 — Section 14, 14(2), 14(I)