COURT ARCHIVE

Bombay High Court judgments, 1989

564 judgments · page 12 of 29

High Courts06 Sept 1989

Daji Govind Kamble Vs State of Maharashtra

Bombay High Court · (1989) 3 BomCR 448 : (1990) CriLJ 2191

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(2A), 37(1), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 8

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High Courts06 Sept 1989Allowed

Dr. Anant Kumar Karmakar Vs Kanchanben Niranjan and Others

Bombay High Court · (1989) 91 BOMLR 648

Transfer of Property Act, 1882 — Section 108

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High Courts06 Sept 1989

Bank of Maharashtra Vs M.V. ''River Ogbese'', A Vessel Registered Outside India and others

Bombay High Court · (1989) MhLj 1037

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High Courts05 Sept 1989Allowed

Kishanlal Dayama Vs Parwatibai and Others

Bombay High Court · (1990) 3 BomCR 42 : (1989) 91 BOMLR 945

Criminal Procedure Code, 1973 (CrPC) — Section 202(4), 204, 395, 397, 397(2)

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High Courts01 Sept 1989

Chandrabhagabai Lande Since decd. by her heir Vs Indu Namdeo Lande and Others

Bombay High Court · (1990) 1 BomCR 33 : (1989) 91 BOMLR 180

Evidence Act, 1872 — Section 104Hindu Succession Act, 1956 — Section 6

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High Courts31 Aug 1989

Chimaniram Gyanbha Dhotre since decd. by his heirs Vs Vishwanath Ramchandra Ipparkage and Another

Bombay High Court · (1990) 1 BomCR 274

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(P), 32(P)(2), 84CC

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High Courts31 Aug 1989

Netaji Vidya Vikas Mandal Mohol Vs State of Maharashtra and Others

Bombay High Court · (1989) 3 BomCR 681

Constitution of India, 1950 — Article 226

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High Courts31 Aug 1989Dismissed

State of Maharashtra Vs Hon''ble Mr. M.H. Kania, The Hon''ble the Chief Justice, High Court of judicature at Bombay and Others

Bombay High Court · (1989) 3 BomCR 692 : (1989) 91 BOMLR 291

Constitution of India, 1950 — Article 14, 226, 229, 229(2)

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High Courts31 Aug 1989

B.S. Rawat, Asstt. Collector of Customs Vs Mohmed Azan Khan and others

Bombay High Court · (1990) 2 BomCR 122 : (1991) CriLJ 820 : (1990) 3 RCR(Criminal) 387

Criminal Procedure Code, 1973 (CrPC) — Section 161, 167, 167(1), 167(2), 267Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A, 36A(1), 41, 42, 43

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High Courts31 Aug 1989

In Re: Kenji Tamiya and another

Bombay High Court · (1990) 68 CompCas 142

Companies Act, 1956 — Section 210, 220, 633(2)

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High Courts31 Aug 1989Allowed

Shrikrushna Nilkantha Naik since deceased by legal representatives Chandrakalabai Naik and others Vs Mango Shioji Lende and others

Bombay High Court · (1989) 08 BOM CK 0005

Easements Act, 1882 — Section 13Maharashtra Land Revenue Code, 1966 — Section 165, 165(1), 165(2), 165(3), 165(4)Transfer of Property Act, 1882 — Section 8

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High Courts30 Aug 1989Dismissed