High Courts23 Aug 1989
Chapadgaon Vividh Karyakari Seva Sahakari Society and Others Vs Collector of Amhednagar and Others
Bombay High Court · (1989) 3 BomCR 641 : (1989) 91 BOMLR 829
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 13 of 29
High Courts23 Aug 1989
Hareshchandra Maganlal and others Vs Union or India and others
Bombay High Court · (1990) 1 BomCR 328 : (1991) 71 CompCas 69
Companies Act, 1956 — Section 448, 448(1), 524, 621, 622Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14Employees State Insurance Act, 1948 — Section 40
High Courts23 Aug 1989
Hareshchandra Maganlal and others Vs Union of India and others
Bombay High Court · AIR 1990 Bom 34
Betting and Gaming Duties Act, 1972 — Section 2(1)Companies Act, 1956 — Section 448(1), 524, 621, 622, 633(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14(2)
High Courts23 Aug 1989
Central Bank of India Vs Smt. Kamalabai and Others
Bombay High Court · AIR 1990 Bom 227 : (1990) 1 BomCR 246
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 12, Order 9 Rule 8
High Courts22 Aug 1989
Abdul Karim Vs State of Maharashtra
Bombay High Court · (1989) 08 BOM CK 0004
Bombay Prohibition Act, 1949 — Section 66(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 100, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 10, 18, 20(b), 20(b)(ii), 27(b)
High Courts21 Aug 1989Dismissed
Mahadeo and Others Vs Raghoba and Others
Bombay High Court · (1990) 1 BomCR 787
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1), Order 20 Rule 6A, 115(1), 115(2)
High Courts21 Aug 1989
Hindustan Lever Limited Vs Kasargod Devidas Rao and Others
Bombay High Court · (1990) 1 BomCR 612 : (1989) 91 BOMLR 389
Payment of Gratuity Act, 1972 — Section 2, 4(2)
High Courts19 Aug 1989
Narayan D. Shetty Vs State of Maharashtra and others
Bombay High Court · (1990) 77 STC 361
Bombay Sales Tax Act, 1959 — Section 38, 55, 62
High Courts19 Aug 1989Allowed
Mohmed Abdul Razzaq Siddiqui Vs State of Maharashtra and others
Bombay High Court · (1989) 08 BOM CK 0009
Penal Code, 1860 (IPC) — Section 34, 409
High Courts18 Aug 1989
Yeshvant Rama Shanbag Vs United India Fire and General Insurance Co. Ltd.
Bombay High Court · (1990) 2 ACC 38
Motor Vehicles Act, 1939 — Section 110A, 96(2)
High Courts18 Aug 1989Allowed
Yeshvant Rama Shanbag Vs United India Fire and Genl. Ins. Co. Ltd.
Bombay High Court · (1991) ACJ 259
Motor Vehicles Act, 1988 — Section 110A
High Courts18 Aug 1989
Art Commercia Advertising Pvt. Ltd., Bombay and Others Vs Vicco Laboratories, Bombay and Another
Bombay High Court · AIR 1990 Bom 123 : (1990) 1 BomCR 1 : (1989) 91 BOMLR 361
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Trade and Merchandise Marks Act, 1958 — Section 105Transfer of Property Act, 1882 — Section 63
High Courts17 Aug 1989
Panpoi Dharmal Sansthan Dhotarkherda Vs Bhagwant Dhakulkar and Others
Bombay High Court · (1989) 91 BOMLR 796 : (1989) MhLj 710
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100(2)Mamlatdars Court Act, 1906 — Section 5(3)
High Courts17 Aug 1989
In Re: S. Pandit
Bombay High Court · (1990) 68 CompCas 129
Companies Act, 1956 — Section 210, 220, 5, 633(2)
High Courts17 Aug 1989
Union of India Vs M/s. Ajit Mehta and Associates, Pune and Others
Bombay High Court · AIR 1990 Bom 45 : (1989) 3 BomCR 535
Arbitration Act, 1940 — Section 10, 16, 17, 2, 20Civil Procedure Code, 1908 (CPC) — Section 20Limitation Act, 1963 — Article 119, 158, 5
High Courts16 Aug 1989
Qazi Mohomed Hanif Vs Smt. Mumtaz Begum and another
Bombay High Court · (1990) CriLJ 171
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3), 357, 395(2), 407
High Courts11 Aug 1989
Rizwan Ahmed Javed Shaikh and Others Vs Jammal Patel, S.I. and Others
Bombay High Court · (1990) 2 BomCR 297
Bombay Police Act, 1951 — Section 48, 49, 50, 51, 55Criminal Procedure Code, 1973 (CrPC) — Section 197(2), 197(3), 57
High Courts11 Aug 1989
Bhalchandra Anant Mayekar and others Vs State
Bombay High Court · (1990) 3 BomCR 50 : (1990) CriLJ 685
Bombay Abkari Act, 1878 — Section 43Bombay Prevention of Gambling Act, 1887 — Section 4, 5Goa, Daman and Diu Public Gambling Act, 1976 — Section 3, 4
High Courts11 Aug 1989Dismissed
Bapusaheb Laxmanrao Mohite Vs Suresh Bapu Gavali and others
Bombay High Court · (1992) MhLj 963
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 97