High Courts11 Jul 1989
K. Govindaraj Vs Central Board of Excise and Customs
Bombay High Court · (1989) 24 ECR 739 : (1989) 43 ELT 626
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 17 of 29
High Courts11 Jul 1989Dismissed
Tubeweld Engineering Works Pvt. Ltd. and Another Vs Union of India (UOI) and Another
Bombay High Court · (1990) 26 ECR 84
Constitution of India, 1950 — Article 14, 19(1)(g)
High Courts10 Jul 1989
Basil Chikezie Ofuegbu Vs Hminglina Secretary (II), Home Department, Govt. of Maharashtra, Bombay and others
Bombay High Court · (1989) 07 BOM CK 0012
Constitution of India, 1950 — Article 22(5), 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts07 Jul 1989
Rajdhani Roller Flour Mills Pvt. Ltd Vs Mangilal Bagri and others
Bombay High Court · (1989) 07 BOM CK 0044
Companies Act, 1956 — Section 209, 397, 398
High Courts05 Jul 1989
Union of India Vs Godrej and Boyce Manufacturing Company
Bombay High Court · (1989) 24 ECR 240 : (1989) 43 ELT 225
Central Excises and Salt Act, 1944 — Section 11A(1), 11A(3)
High Courts03 Jul 1989
Tumkur Town Veerashiva Co-operative Bank Ltd. Vs H.C.Shyamala and others
Bombay High Court · (1991) 70 CompCas 850
Contract Act, 1872 — Section 176
High Courts30 Jun 1989
Nandlal Vithaldas Vs Commissioner of Income Tax
Bombay High Court · (1989) 180 ITR 609
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 178, 178(2), 178(3), 256(2), 33A
High Courts30 Jun 1989
Alex Alias Dosa Sanna Joseph Vs V.K. Saraf and others
Bombay High Court · (1990) CriLJ 2218
Bombay Police Act, 1951 — Section 37Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2), 3(5), 5A
High Courts29 Jun 1989
Noormohamed and Sons Vs Indian Overseas Bank and another
Bombay High Court · (1989) MhLj 887
Arbitration Act, 1940 — Section 34
High Courts29 Jun 1989
Ramrao Bala Zhalte and others Vs State of Maharashtra and others
Bombay High Court · (1989) MhLj 990
Maharashtra Co-operative Societies Act, 1960 — Section 4, 78, 78(1)
High Courts29 Jun 1989
Orkay Silk Mills Pvt. Ltd. Vs Union of India
Bombay High Court · (1989) 24 ECR 431 : (1989) 43 ELT 265
Central Excise Rules, 1944 — Rule 56B, 8
High Courts29 Jun 1989
Noormohammed and sons Vs Indian Overseas Bank and Another
Bombay High Court · AIR 1990 Bom 179 : (1989) 2 BomCR 428 : (1989) 91 BOMLR 299
Arbitration Act, 1940 — Section 34
High Courts27 Jun 1989
S.P. Trivedi (Dr.) Vs Chandrakala Trivedi (Smt.)
Bombay High Court · (1990) 1 BomCR 715 : (1989) 91 BOMLR 449
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1Evidence Act, 1872 — Section 8Hindu Marriage Act, 1955 — Section 13
High Courts27 Jun 1989
Sunder Lal Vs Ambagalage Ajith Fernando
Bombay High Court · (1989) 24 ECR 751 : (1989) 43 ELT 634
Customs Act, 1962 — Section 135(1)
High Courts27 Jun 1989
Rajendra Damodar Vaity Vs Hemant Karkare and another
Bombay High Court · (1989) 06 BOM CK 0007
Bombay Police Act, 1951 — Section 56(1), 59, 60
High Courts27 Jun 1989Allowed
Dnyanu Babu Mali (Jambhalikar) Vs Khajesha Hanifsha Abdul Bhandari and Others
Bombay High Court · (1989) 91 BOMLR 568
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
High Courts26 Jun 1989
Gram Panchayat, Katil Vs Presiding Officer, First Labour Court, Nagpur and others
Bombay High Court · (1990) 60 FLR 11 : (1991) 2 LLJ 147
Industrial Disputes Act, 1947 — Section 10(1)
High Courts26 Jun 1989Dismissed
Mahibub Ghudubhai Siledar Vs Hanmantrao Nilappa Patil and Others
Bombay High Court · (1989) 2 BomCR 581
Specific Relief Act, 1963 — Section 12(3), 12(4)
High Courts26 Jun 1989
Wilfred Joseph Dawood Lema Vs State of Maharashtra
Bombay High Court · (1990) CriLJ 1034 : (1990) 2 RCR(Criminal) 297
Criminal Procedure Code, 1973 (CrPC) — Section 103, 165, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 27, 41, 42
High Courts23 Jun 1989Allowed
Ranasing Ballaram Pardeshi Vs Dr. Ratanlal Manikchand Shah
Bombay High Court · (1989) 91 BOMLR 716
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227