High Courts08 Jan 1988Allowed
Ashok Steel Chain Mfg. Co. Vs Union of India (UOI) and Others
Bombay High Court · (1988) 14 ECR 570
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,744 of 3,665
High Courts07 Jan 1988Dismissed
N.L. Mehta Cinema Ent. P. Ltd. Vs Vijay G. Shivgan and Others
Bombay High Court · (1993) 3 LLJ 351
Bombay Shops and Establishments Act, 1948 — Section 66
High Courts07 Jan 1988Allowed
Jagdish Harikisanlal Chhabade Vs State of Maharashtra and Another
Bombay High Court · (1988) 4 BomCR 173 : (1988) MhLj 805
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 62, 80A(1), 80A(2)
High Courts07 Jan 1988
Datwani Hotels Pvt. Ltd. Vs State of Maharashtra and Others
Bombay High Court · (1988) 2 BomCR 95
Bombay Police Act, 1951 — Section 33(1)
High Courts07 Jan 1988Allowed
Ram Prasad Sharma Vs State of Maharashtra and Others
Bombay High Court · (1988) 4 BomCR 188
Criminal Procedure Code, 1973 (CrPC) — Section 437
High Courts06 Jan 1988
Hamid Guddubhai Shaikh Vs State of Maharashtra
Bombay High Court · (1988) 01 BOM CK 0026
High Courts06 Jan 1988
Thermo Plastic Industries Vs U.O.I.
Bombay High Court · (1992) 43 ECR 733 : (1991) 51 ELT 629
Central Excises and Salt Act, 1944 — Section 35F
High Courts06 Jan 1988
Chandrakant Chhaganlal Shah Vs Laxmidas Chhaganlal Shah and Another
Bombay High Court · (1988) 2 BomCR 217
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202Penal Code, 1860 (IPC) — Section 405, 406
High Courts05 Jan 1988
Harnam Singh and Diljit Singh Vs Union of India (UOI)
Bombay High Court · (1988) 16 ECR 395
High Courts04 Jan 1988
Sunanda Chandrakant Vs Chandrakant Bhaskar and another
Bombay High Court · (1988) 1 BomCR 268 : (1988) 90 BOMLR 85 : (1988) CivCC 443 : (1989) 1 RCR(Criminal) 583
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts04 Jan 1988
Inderjit Sohahlal Gulati Vs Manoharlal Palaram Gulati and Others
Bombay High Court · (1988) 2 BomCR 479
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 9A
High Courts04 Jan 1988
New India Assurance Company Ltd. Vs Joao Rosario Vaz and others
Bombay High Court · (1988) 64 CompCas 144
Motor Vehicles Act, 1939 — Section 95
High Courts18 Dec 1987
Geeta Govind Sawant Desai and Others Vs Nandkumar Anandrao Patkar (Dr.)
Bombay High Court · (1988) 1 BomCR 338
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 25
High Courts18 Dec 1987
Kumari Maya Vs Ishwarlal Chunilal Mehta and Another
Bombay High Court · (1988) 2 BomCR 83
Criminal Procedure Code, 1973 (CrPC) — Section 327
High Courts18 Dec 1987Dismissed
Ravindra Vasant Karkhanis Vs Shobha Ravindra Karkhanis
Bombay High Court · (1988) 1 BomCR 272
Hindu Adoptions and Maintenance Act, 1956 — Section 20Hindu Marriage Act, 1955 — Section 13B
High Courts18 Dec 1987
Mec Corporation and another Vs V.G. Mahishkar, Assistant Commissioner of Sales Tax (Adm.), Bombay City Division, Range-IV, Bombay and others
Bombay High Court · (1988) 1 BomCR 440 : (1988) 90 BOMLR 28 : (1988) 70 STC 25
Bombay Sales Tax Act, 1959 — Section 33, 37, 37(1), 46, 46(2)
High Courts17 Dec 1987Dismissed
State of Maharashtra Vs P.P. Patel and Company
Bombay High Court · (1988) 4 BomCR 148
Contract Act, 1872 — Section 37
High Courts17 Dec 1987
Co-op. Banks and Societies Employees'' Federation, Maharashtra and others Vs A.K. Thorat, Member, Industrial Tribunal and another
Bombay High Court · (1988) 1 BomCR 386 : (1988) 2 LLJ 484
Industrial Disputes Act, 1947 — Section 10(1A), 10A, 12(5), 2Payment of Bonus Act, 1965 — Section 10, 11, 15, 15(2), 16
High Courts17 Dec 1987
Yogesh Kantilal Patel Vs Home Secretary, Govt. of Maharashtra
Bombay High Court · (1988) 2 BomCR 459 : (1989) 20 ECC 120 : (1989) 24 ECR 257 : (1989) 39 ELT 204
High Courts16 Dec 1987Dismissed
Moideen Baba Abdul Shefi Vs D.N. Capoor and Others
Bombay High Court · (1988) 3 BomCR 323
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21