High Courts10 Aug 1989
Narendra Mafatlal Mehta Vs Chief Controller of Imps. and Exps
Bombay High Court · (1989) 25 ECR 91 : (1989) 44 ELT 36
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 14 of 29
High Courts10 Aug 1989
Malshiras Taluka Rashtriya Sakhar Kamgar Sangh Vs Saswad Mall Sugar Factory Ltd. and others
Bombay High Court · (1989) 59 FLR 725 : (1992) 1 LLJ 677
Bombay Industrial Relations Act, 1946 — Section 42, 42(1), 44(1)Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25
High Courts10 Aug 1989Allowed
Dr. Sathyanarayan Ramjilal Mehadia Vs State of Maharashtra and others
Bombay High Court · (1989) 08 BOM CK 0008
Constitution of India, 1950 — Article 252(1), 39Land Acquisition Act, 1894 — Section 4, 4(1)Maharashtra Land Revenue Code, 1966 — Section 336
High Courts09 Aug 1989
Mohinidevi Choraria and another Vs Apsara Cinema Pvt. Ltd. and others
Bombay High Court · (1990) 69 CompCas 233
Companies Act, 1956 — Section 397, 398, 402
High Courts09 Aug 1989
Carmichael Shikarkunj Co-operative Housing Society Ltd. Vs Union of India and others
Bombay High Court · (1989) 79 CTR 219 : (1991) 189 ITR 441
Income Tax Act, 1961 — Section 269B, 269C, 269C(1), 269D, 269D(1)
High Courts08 Aug 1989Allowed
J.T. Chanral Industries Pvt. Ltd. Vs Naturam Tukaram Bhandale and Another
Bombay High Court · (1990) 60 FLR 293 : (1993) 3 LLJ 630
High Courts08 Aug 1989Dismissed
State of Maharashtra Vs Narbheram M. Parekh
Bombay High Court · (1990) 3 BomCR 76 : (1990) ECR 378 : (1989) MhLj 926
Foreign Exchange Regulation Act, 1973 — Section 14, 50, 8
High Courts07 Aug 1989
Ramchandra Shankar Ghone Vs State of Maharashtra
Bombay High Court · (1989) 3 BomCR 214
Bombay Prevention of Gambling (Amendment) Act, 1987 — Section 8Bombay Prevention of Gambling Act, 1887 — Section 3, 8Criminal Procedure Code, 1973 (CrPC) — Section 452
High Courts07 Aug 1989
Godrej and Boyce Mfg. Co. Pvt. Ltd. Vs Union of India (UOI) and Another
Bombay High Court · (1989) 25 ECR 332
High Courts07 Aug 1989
S.G. Pharmaceuticals Division of Ambala Sarabhai Enterprises Ltd. Vs U.D. Pademwar and others
Bombay High Court · (1989) 91 BOMLR 922 : (1990) 60 FLR 318 : (1990) 2 LLJ 430
Industrial Disputes Act, 1947 — Section 2, 33C(2), 6
High Courts04 Aug 1989
Bunnan Allauddin Khan Vs Mohd. Alias Mustaf Ahmed and others
Bombay High Court · (1989) ACJ 1132 : (1990) 1 LLJ 333
High Courts04 Aug 1989
Bunnan Allauddin Khan Vs Mohd Alias Mustaf Ahmed and Others
Bombay High Court · (1990) 1 ACC 438
High Courts03 Aug 1989
Eknath Ashiram Alekar and Others Vs State of Maharashtra and Others
Bombay High Court · (1989) 3 BomCR 165
Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 89A, 91
High Courts03 Aug 1989Dismissed
Shashibala Nair Vs Intelligence Officer, Narcotics Control Bureau and Another
Bombay High Court · (1989) 3 BomCR 228 : (1989) 91 BOMLR 214 : (1990) MhLj 457
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 37
High Courts03 Aug 1989
Dr. Fredie Ardeshir Mehta and others Vs Union of India and others
Bombay High Court · (1989) 3 BomCR 656 : (1991) 70 CompCas 210
Companies Act, 1956 — Section 209(A), 285, 295, 295(1), 295(4)
High Courts01 Aug 1989
Chandabai Daga Vs Income Tax Appellate Tribunal and another
Bombay High Court · (1989) 79 CTR 200 : (1992) 194 ITR 422
Wealth Tax Act, 1957 — Section 19, 2, 3
High Courts01 Aug 1989Dismissed
Ganpatrao Bhiwaji Chandiwale Vs Jaibai
Bombay High Court · (1990) 1 DMC 457
Hindu Marriage Act, 1955 — Section 25
High Courts01 Aug 1989
J.E. Bilmoria and Sons Vs State of Maharashtra and Others
Bombay High Court · (1990) 2 BomCR 108
Bombay Prohibition Act, 1949 — Section 105, 106(1), 58ACentral Excise Rules, 1944 — Rule 10Evidence Act, 1872 — Section 115
High Courts01 Aug 1989
Ashokkumar Shantilal Shah and Another Vs State Bank of India
Bombay High Court · AIR 1990 Bom 163 : (1989) 3 BomCR 491
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 29 Rule 2, Order 5 Rule 19A, Order 5 Rule 30, Order 5 Rule 9Constitution of India, 1950 — Article 227
High Courts31 Jul 1989
Harish Silk Mills Pvt. Ltd. Vs Union of India
Bombay High Court · (1989) 25 ECR 227 : (1989) 43 ELT 614