High Courts22 Dec 1989
Bralco Metal Industries Pvt. Ltd. Vs Union of India
Bombay High Court · (1990) 29 ECR 66 : (1990) 47 ELT 322
Central Excises and Salt Act, 1944 — Section 35F
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 1 of 29
High Courts22 Dec 1989
Tide Water Detergent Co. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1992) 40 ECR 530
High Courts21 Dec 1989
Dilip and Another Vs State of Maharashtra
Bombay High Court · (1990) 1 BomCR 425
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts21 Dec 1989
Orient Syntex Ltd. Vs Assistant Collector of C. Ex.
Bombay High Court · (1990) 31 ECR 323 : (1990) 47 ELT 321
High Courts21 Dec 1989Dismissed
Annaji Dalvi Vs Manohar Bhikulaji Maheshwari and Others
Bombay High Court · (1991) 2 BomCR 690 : (1991) 1 MhLj 463 : (1991) MhLj 463
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 43(1), 45(1), 50
High Courts21 Dec 1989
Arjandas Takandas Kataria Vs Assistant Collector of Customs
Bombay High Court · (1990) 28 ECR 556 : (1990) 47 ELT 520
Customs Act, 1962 — Section 28
High Courts21 Dec 1989Dismissed
Harmal Panchakroshi Shikshan Mandal Vs State of Goa
Bombay High Court · (1990) 92 BOMLR 114
Constitution of India, 1950 — Article 19, 226, 30
High Courts20 Dec 1989
Lalchand Hirachand and others Vs Union of India
Bombay High Court · (1989) 12 BOM CK 0022
Contract Act, 1872 — Section 65, 70Government Savings Certificate Act, 1959 — Section 10, 12Income Tax Act, 1961 — Section 11, 2, 80G
High Courts19 Dec 1989
Smt. Chhaya Laxman Sapkale and others Vs State of Maharashtra and another
Bombay High Court · (1990) 1 BomCR 701 : (1989) 91 BOMLR 386 : (1991) CriLJ 398 : (1990) MhLj 698
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 320, 320(2), 323, 325, 326
High Courts15 Dec 1989Dismissed
Bahinabai and Another Vs Nagpur University and Another
Bombay High Court · (1991) MhLj 887
Nagpur University Act, 1974 — Section 20
High Courts13 Dec 1989
Shankar Dagadu Bakade and Others Vs Bajirao Balaji Darwatkar
Bombay High Court · (1990) 2 BomCR 38 : (1990) 92 BOMLR 160 : (1990) MhLj 412
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 2, 22
High Courts12 Dec 1989
Ashwini Kumar Govardhandas Gandhi and Another Vs Gangadhar Dattatraya Gadgil
Bombay High Court · (1989) 91 BOMLR 749
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5Civil Procedure Code, 1908 (CPC) — Section 100, 100AConstitution of India, 1950 — Article 166
High Courts12 Dec 1989
Sau. Anuradha R. Kshirsagar and others Vs State of Maharashtra and others
Bombay High Court · (1990) 3 BomCR 644 : (1991) CriLJ 410
Criminal Procedure Code, 1973 (CrPC) — Section 221(2)Penal Code, 1860 (IPC) — Section 147, 181, 3, 332, 333
High Courts11 Dec 1989
Association of Engineering Workers Vs The Super Tool Co. (P) Ltd. and others
Bombay High Court · (1990) 60 FLR 650 : (1991) 2 LLJ 454
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48, 50
High Courts11 Dec 1989
Kishore H. Desai Vs Lilawati Virji Chheda and Others
Bombay High Court · (1990) 1 BomCR 160
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 18, Order 26 Rule 9, 115
High Courts11 Dec 1989Dismissed
Usha Arvind Dongre Vs Suresh Raghunath Kotwal
Bombay High Court · (1990) 3 BomCR 389 : (1989) 91 BOMLR 233
Registration Act, 1908 — Section 17(1)
High Courts08 Dec 1989
Smt. Tulshi and Another Vs The State of Maharashtra
Bombay High Court · (1990) 1 BomCR 419 : (1989) 91 BOMLR 763 : (1990) 2 DMC 418 : (1991) MhLj 695
Criminal Procedure Code, 1973 (CrPC) — Section 198APenal Code, 1860 (IPC) — Section 498A
High Courts07 Dec 1989
J.B.A. Printing Inks Ltd. Vs Union of India
Bombay High Court · (1990) 28 ECR 558 : (1990) 47 ELT 234
Central Excise Rules, 1944 — Rule 173B
High Courts07 Dec 1989
Algemene Bank Nederland NV Vs Satish Dayalal Choksi
Bombay High Court · AIR 1990 Bom 170
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 22, 13, 44AForeign Exchange Regulation Act, 1973 — Section 26(6), 47(3)
High Courts07 Dec 1989
Algemene Bank Nederland Nv Vs Satish Dayalal Choksi
Bombay High Court · (1991) 72 CompCas 501
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 13Foreign Exchange Regulation Act, 1973 — Section 26(6), 47(3)