High Courts31 Jul 1989
Vinayak Dashrath Sontakkey (Dr.) Vs State of Maharashtra and Others
Bombay High Court · (1990) 1 BomCR 280
Constitution of India, 1950 — Article 309, 311
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 15 of 29
High Courts31 Jul 1989Dismissed
Roopraosingh Wasudeo Kirad and others Vs Surajmalsingh Lacchiramsingh and another
Bombay High Court · (1989) 07 BOM CK 0036
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts31 Jul 1989Dismissed
Vasantrao Bapurao Chiddarwar Vs Raghunathrao Anantrao Deshmukh and Another
Bombay High Court · (1990) 3 RCR(Criminal) 119
Criminal Procedure Code, 1973 (CrPC) — Section 190, 204, 227, 232, 255Penal Code, 1860 (IPC) — Section 500
High Courts31 Jul 1989
Rajesh Arjunbhai Patel Vs State of Maharashtra and others
Bombay High Court · AIR 1990 Bom 114 : (1990) 1 BomCR 68 : (1990) 1 MhLj 55
Constitution of India, 1950 — Article 14, 15, 16, 19, 226
High Courts31 Jul 1989
Satyabhamabai (deceased by LR) and etc. Vs Pandurang Marotrao Pawar
Bombay High Court · AIR 1990 Bom 134 : (1990) 1 BomCR 99 : (1990) 183 ITR 290
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Section 100, 11, 66Limitation Act, 1963 — Article 59
High Courts31 Jul 1989Dismissed
Satyabhamabai Balaji Kite since deceased by Lr Kamalakar Pawar Vs Pandurang Marotrao Pawar
Bombay High Court · (1989) MhLj 1068
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Section 11, 66
High Courts30 Jul 1989Dismissed
Suman Vs Jaikumar
Bombay High Court · (1990) 1 DMC 446
Hindu Marriage Act, 1955 — Section 13(1), 9
High Courts28 Jul 1989
Robin Alias Robert Sanna Joseph Vs V.K. Saraf, Commissioner of Police, Greater Bombay
Bombay High Court · (1990) CriLJ 342
Bombay Police Act, 1951 — Section 37Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2), 3(5)
High Courts27 Jul 1989
Insurance Company of the Ussr (Ingosstrakh) Ltd. Vs U.O.I.
Bombay High Court · (1989) 25 ECR 563 : (1989) 43 ELT 624
Customs Act, 1962 — Section 12, 16, 27
High Courts26 Jul 1989
L.N. Pareira and Others Vs Ramesh Mahadev Gaikwad and Another
Bombay High Court · (1989) 3 BomCR 659
Criminal Procedure Code, 1973 (CrPC) — Section 204(1), 204(2)
High Courts26 Jul 1989
Dr. Sanjay Manmal Sanghavi Vs State of Maharashtra adn Others
Bombay High Court · AIR 1990 Bom 232
Constitution of India, 1950 — Article 15(1), 226, 29(2)
High Courts26 Jul 1989
Mrs. Mangal Sarjerao Bharate Vs A.B. Bhangre and others
Bombay High Court · (1990) CriLJ 131 : (1990) MhLj 204
Customs Act, 1962 — Section 106Forest Act, 1927 — Section 51(1A), 52, 52(1), 52(2), 61A
High Courts25 Jul 1989
Dilip Hanumantrao Shirke and others Vs Zilla Parishad Yavatmal and others
Bombay High Court · (1989) 2 BomCR 661 : (1990) 1 LLJ 445 : (1989) MhLj 794
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts24 Jul 1989
Association of Maharashtra Education Service Class II Officers Vs State of Maharashtra and others
Bombay High Court · (1991) 2 LLJ 14
Bombay Civil Services Rules, 1959 — Rule 161, 161(C1)Bombay Village Police Act, 1867 — Section 5Constitution of India, 1950 — Article 12, 14, 16, 226, 256
High Courts21 Jul 1989Dismissed
Navabharat Press Vs Nagpur Union Working Journalists and Others
Bombay High Court · (1989) 59 FLR 850 : (1995) 3 LLJ 103
Constitution of India, 1950 — Article 226Payment of Bonus Act, 1965 — Section 2(14), 6
High Courts21 Jul 1989Allowed
Government of Goa Vs Ascanio Costa Martins (Deceased) though L.R''S and Another
Bombay High Court · (1989) 91 BOMLR 792
Civil Procedure Code, 1908 (CPC) — Section 152, 23Land Acquisition Act, 1894 — Section 18
High Courts21 Jul 1989Allowed
Narayandas Sarda Vs Indian Bank and Others
Bombay High Court · (1989) 3 BomCR 683 : (1989) 91 BOMLR 308
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Jul 1989Dismissed
Mahendra Chandrakant Kasat Vs Union of India (UOI) and Collector of Customs and Another
Bombay High Court · (1990) 28 ECR 31
High Courts20 Jul 1989Allowed
Hargundas Dayaldas Chugh Vs Union of India (UOI) and Others
Bombay High Court · (1989) 25 ECR 51
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts19 Jul 1989
Siraj Ahmed Mohamed Mehta Vs L. Hmingliana and Others
Bombay High Court · (1989) 25 ECR 45
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)