High Courts03 Feb 1988Allowed
Babu Kale and Another Vs Digambar by his legal representatives and Others
Bombay High Court · (1988) 3 BomCR 25 : (1988) MhLj 962
Limitation Act, 1963 — Article 61Transfer of Property Act, 1882 — Section 60
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,741 of 3,665
High Courts03 Feb 1988Dismissed
Gemini Colors Pvt. Ltd. and Shri Ishkumar Narayandas Khurana Vs The Union of India (UIO), The Collr. of Cus. and The Asstt. Collr. of Cus.
Bombay High Court · (1988) 16 ECR 121
Customs Act, 1962 — Section 111(d)
High Courts03 Feb 1988Allowed
Vishwanath Gangaram Ghugare Vs State of Maharashtra and Others
Bombay High Court · (1988) 4 BomCR 159
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 80A
High Courts02 Feb 1988Allowed
Godhwani Brothers Vs The Assistant Collector of Customs and Another
Bombay High Court · (1988) 16 ECR 388
Customs Act, 1962 — Section 14(1)(a)
High Courts02 Feb 1988Allowed
Devidayal Non-ferrous Industries Pvt. Ltd. Vs The Superintendent of CE and Others
Bombay High Court · (1988) 16 ECR 122
High Courts02 Feb 1988
Empress Tin Factory Private Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1988) 16 ECR 117
High Courts01 Feb 1988Allowed
Ganesh Rajan Servai Vs Bennett Coleman and Co. Ltd. and Others
Bombay High Court · (1994) 3 LLJ 877
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33(2)
High Courts01 Feb 1988
Laxman Kisan Nagare Vs State of Maharashtra
Bombay High Court · (1988) 02 BOM CK 0017
Penal Code, 1860 (IPC) — Section 302, 304
High Courts01 Feb 1988
Tyron Nazarath Vs The State
Bombay High Court · (1989) 1 BomCR 293 : (1988) 90 BOMLR 161
Criminal Procedure Code, 1973 (CrPC) — Section 173, 225, 229, 235(2), 304
High Courts01 Feb 1988Allowed
Rukhminibai Shinde and Others Vs State of Maharashtra
Bombay High Court · (1988) 4 BomCR 432 : (1989) MhLj 969
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 3(1), 4(1)
High Courts31 Jan 1988Allowed
C.S. Mehta and Others Vs Bombay Municipal Corporation and Others
Bombay High Court · AIR 1988 Bom 274 : (1988) 90 BOMLR 66 : (1988) MhLj 219
Bombay Municipal Corporation Act, 1888 — Section 460Q, 460V
High Courts29 Jan 1988Allowed
Vikramaditya Madanlal Goenka Vs State of Maharashtra and another
Bombay High Court · (1988) 01 BOM CK 0044
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 30, 31, 32, 33
High Courts29 Jan 1988Allowed
Oriental Fire and General Insurance Co. Vs Hirabai Vithal Nikam and Others
Bombay High Court · AIR 1988 Bom 199
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 118Motor Vehicles Act, 1939 — Section 2(23), 2(25), 2(29), 95, 95(1)
High Courts29 Jan 1988Allowed
Merwanjee F. Desai and Others Vs State of Maharashtra and Another
Bombay High Court · AIR 1988 Bom 271 : (1988) 2 BomCR 277 : (1988) 90 BOMLR 124
Bombay Government Premises (Eviction) Act, 1955 — Section 12, 2, 3, 4, 4(1)Bombay Government Premises (Eviction) Rules, 1960 — Rule 4
High Courts29 Jan 1988Allowed
Ecoplast Private Limited and Another Vs Union of India (UOI) and Others
Bombay High Court · (1988) 16 ECR 123 : (1988) 34 ELT 446
High Courts28 Jan 1988
Prakash Kothari Vs Regional P.F. Commissioner, Maharashtra and Goa
Bombay High Court · (1988) 4 BomCR 585 : (1990) 60 FLR 315 : (1990) 2 LLJ 217 : (1989) MhLj 825
Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7
High Courts28 Jan 1988Dismissed
Airplast Pvt. Ltd. Vs D.N. Gawade and Others
Bombay High Court · (1995) 3 LLJ 571
Industrial Disputes Act, 1947 — Section 33(2)
High Courts28 Jan 1988
Construction Employees'' Union and Others Vs The Indian Hume Pipe Co. Ltd. and Others
Bombay High Court · (1994) 3 LLJ 898
Payment of Bonus Act, 1965 — Section 2, 6
High Courts28 Jan 1988Dismissed
Hemant Abaji Patil Vs State of Maharashtra
Bombay High Court · (1988) 1 BomCR 527
Criminal Procedure Code, 1973 (CrPC) — Section 378Maharashtra Government Rules of Business, 1975 — Rule 9
High Courts27 Jan 1988Allowed
Shree Ram Finance Corporation Vs Murlidhar and Others
Bombay High Court · (1988) 01 BOM CK 0048
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2AFatal Accidents Act, 1855 — Section 1, 1(3), 1A, 2Motor Vehicles Act, 1939 — Section 110, 2(19)