COURT ARCHIVE

Bombay High Court judgments, 1989

564 judgments · page 16 of 29

High Courts18 Jul 1989

Shree Vallabh Glass Works Ltd and another Vs State of Maharashtra and others

Bombay High Court · (1989) 2 BomCR 554

Bombay Village Panchayats Act, 1958 — Section 127, 129Constitution of India, 1950 — Article 246Sick Industrial Companies (Special Provisions) Act, 1985 — Section 1, 16, 17, 17(3), 18

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High Courts18 Jul 1989

Sukhdeo Chokha Waghmare Vs Trustees of Bombay Port Trust and Others

Bombay High Court · (1989) 3 BomCR 203 : (1989) 59 FLR 342 : (1991) 2 LLJ 557 : (1989) MhLj 773

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 89

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High Courts18 Jul 1989Allowed

Shree Vallabh Glass Works Ltd. and another Vs State of Maharashtra and others

Bombay High Court · (1989) MhLj 863

Constitution of India, 1950 — Article 246Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(1), 3

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High Courts18 Jul 1989

Bharat Cotton Press Company and others Vs Municipal Council, Arvi and another

Bombay High Court · (1989) MhLj 703

Constitution of India, 1950 — Article 110(2), 199(2)

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High Courts18 Jul 1989

Panpoi Dharmal Sansthan Dhotarkherda Vs Bhagwant Dhakulkar and others

Bombay High Court · (1989) MhLj 710

Mamlatdars Court Act, 1906 — Section 5, 7

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High Courts18 Jul 1989

Khanqah-Kadria Trust (Wakf), Balapur Vs Shevantabai Shivaji

Bombay High Court · (1989) MhLj 891

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 30, 40, 40(1)Constitution of India, 1950 — Article 14

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High Courts18 Jul 1989

Ambalal Maganlal Patel and another Vs Indumati Narayan Mohile and others

Bombay High Court · AIR 1990 Bom 187

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 40 Rule 1Guardians and Wards Act, 1890 — Section 29, 7Specific Relief Act, 1963 — Section 37

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High Courts18 Jul 1989

Shree Vallabh Glass Works Ltd. Vs State of Maharashtra and others

Bombay High Court · AIR 1990 Bom 27 : (1991) 71 CompCas 161 : (1989) MhLj 863

Bombay Village Panchayats Act, 1958 — Section 127, 129Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 3

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High Courts18 Jul 1989

M/s. Bharat Cotton Press Company, Arvi and others Vs Municipal Council, Arvi and another

Bombay High Court · AIR 1990 Bom 38 : (1989) 91 BOMLR 271

Constitution of India, 1950 — Article 110(2), 199(2), 265Maharashtra Municipalities Act, 1965 — Section 148, 278, 280, 322

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High Courts18 Jul 1989

Sushilabai Laxminarayan Mudliyar and others Vs Nihalchand Waghajibhai Shaha and others

Bombay High Court · (1989) MhLj 695

Constitution of India, 1950 — Article 226, 227

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High Courts18 Jul 1989

Dyes Distributors India Ltd. Vs K. Srinivasan, Collector of Customs and Others

Bombay High Court · (1989) 24 ECR 783

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High Courts17 Jul 1989

Morarjee Goculdas Spg and Wvg. Co. Ltd. Vs M.M. Das, Inspecting Assistant Commissioner

Bombay High Court · (1989) 07 BOM CK 0038

Income Tax Act, 1961 — Section 144, 147(b), 148

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High Courts13 Jul 1989

Balbindra Singh Joga Singh Vs The Union of India

Bombay High Court · AIR 1989 Bom 401 : (1990) 2 BomCR 544 : (1989) 91 BOMLR 577

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 3, Order 33 Rule 5Limitation Act, 1963 — Section 14, 3(2)

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High Courts13 Jul 1989

J.K. Chemicals Ltd. Vs B.D. Borude and others

Bombay High Court · (1989) 59 FLR 333 : (1990) 1 LLJ 65

Industrial Disputes Act, 1947 — Section 18(1), 2

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High Courts12 Jul 1989Allowed

M.J. Talegaonkar Vs Tejoomal Lakhmichand Narang and Others

Bombay High Court · (1989) 3 BomCR 436

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 5(1)Presidency Small Cause Courts Act, 1882 — Section 18Transfer of Property Act, 1882 — Section 105, 107

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High Courts12 Jul 1989