High Courts15 Jan 1988Allowed
Uniferro International Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1988) 16 ECR 257
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,743 of 3,665
High Courts15 Jan 1988
Mansingka Industries Ltd. Vs Union of India
Bombay High Court · (1988) 36 ELT 540
High Courts14 Jan 1988
Pravinsingh and another Vs Biharilal Singh and another
Bombay High Court · (1988) 01 BOM CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 100, 97
High Courts14 Jan 1988Allowed
Union of India (UOI) and Another Vs Great Eastern Shipping Co. Ltd.
Bombay High Court · (1988) 3 BomCR 485 : (1988) 90 BOMLR 54 : (1989) MhLj 964
Arbitration Act, 1940 — Section 31(1), 31(4)
High Courts13 Jan 1988
Ganesh and others Vs The Maharashtra State Electricity Board
Bombay High Court · (1990) 2 LLJ 61
Electricity Rules, 1956 — Rule 2(2A), 3(2A)Equal Remuneration Act, 1976 — Section 4
High Courts13 Jan 1988
Tarquino Raul Henriques Vs Damodar Mangalji and Co. Pvt. Ltd. and Another
Bombay High Court · AIR 1989 Bom 309
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 113, 2(12), 2(17), 34
High Courts13 Jan 1988
Anjanabai Jadhav Vs State of Maharashtra
Bombay High Court · (1988) MhLj 641
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 309, 34, 498A
High Courts13 Jan 1988
Shanta Genevieve Pommeret and another Vs Sakal Papers Pvt. and others
Bombay High Court · (1990) 69 CompCas 65
Companies Act, 1956 — Section 108, 155Trusts Act, 1882 — Section 53
High Courts13 Jan 1988Dismissed
Senior Regional Manager, Food Corporation of India and Another Vs M.P. Agnani and Another
Bombay High Court · (1988) 1 BomCR 425
Food Corporation of India Staff Regulations, 1971 — Regulation 59
High Courts13 Jan 1988
Joti Prasad Om Prakash Vs Union of India and others
Bombay High Court · (1988) 15 ECC 237 : (1988) 19 ECR 428 : (1988) 36 ELT 90
High Courts13 Jan 1988
Pravin Mansukhlal Mehta Vs The Union of India (UOI) and Others
Bombay High Court · (1988) 14 ECR 569
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 128
High Courts13 Jan 1988
Pravin Mansukhlal Mehta Vs Union of India (UOI) and Others
Bombay High Court · (1988) 34 ELT 422
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 128
High Courts12 Jan 1988Dismissed
Rajendrakumar Mahadeo Sakone Khandelwal Vs Kalyan Ramdeo Marwadi Khandelwal and others
Bombay High Court · (1988) MhLj 944
Civil Procedure Code Amendment Act, 1999 — Section 11Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts11 Jan 1988
Union of India Vs Piedade Fernades
Bombay High Court · AIR 1989 Bom 81
Land Acquisition Act, 1894 — Section 23, 4, 6Portuguese Charter Law, 1901 — Article 22, 40, 48, 57
High Courts11 Jan 1988
State Bank of India Vs Fravina Dyes Intermediates and Another
Bombay High Court · AIR 1989 Bom 95
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94
High Courts11 Jan 1988
State Bank of India Vs Fravina Dyes Intermediatesa and another
Bombay High Court · (1990) 68 CompCas 574
Civil Procedure Code, 1908 (CPC) — Section 151, 94
High Courts11 Jan 1988
Gannon Dunkerly and Company Vs Smt. Aleyamma Varghese and Others
Bombay High Court · (1988) 1 ACC 426 : (1988) ACJ 979
Workmens Compensation Act, 1923 — Section 3(4)
High Courts08 Jan 1988Dismissed
Firth (India) Steel Co. Ltd. Vs Industrial Court and Others
Bombay High Court · (1994) 3 LLJ 469 : (1990) MhLj 508
Bombay Industrial Relations Act, 1946 — Section 78, 79Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25
High Courts08 Jan 1988Allowed
The Podar Mills Ltd. Vs J.K. Synthetics Ltd.
Bombay High Court · AIR 1988 Bom 203
Companies Act, 1956 — Section 397, 398, 8Sick Textile Undertakings (Taking Over of Management) Act, 1972 — Section 10, 8, 8(1)Textile Undertakings (Taking Over of Management) Act, 1983 — Section 2, 3(1), 3(7), 4, 4(8)
High Courts08 Jan 1988
Podar Mills Ltd. Vs J.K. Synthetics Ltd.
Bombay High Court · (1988) 2 BomCR 572 : (1989) 66 CompCas 735
Companies Act, 1956 — Section 397, 398Textile Undertakings (Taking Over of Management) Act, 1983 — Section 8(1)