COURT ARCHIVE

Bombay High Court judgments, 1989

564 judgments · page 18 of 29

High Courts22 Jun 1989

Mohamed Ali Umar Musa Vs Pesi D. Pocha and Others

Bombay High Court · (1989) 3 BomCR 667

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3(1)

High Courts21 Jun 1989

May and Baker (India) Limited Vs Union of India

Bombay High Court · (1989) 24 ECR 338 : (1989) 43 ELT 411

Central Excise Rules, 1944 — Rule 8

High Courts21 Jun 1989Allowed

Save Moreshwar Dina Nath Vs Shantaram Kale and Others

Bombay High Court · (1989) 2 BomCR 619 : (1989) 91 BOMLR 629

Bombay Provincial Municipal Corporations Act, 1949 — Section 1, 19Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 3

High Courts20 Jun 1989

Steel Industries of India and Another Vs Union of India (UOI) and Others

Bombay High Court · (1990) 26 ECR 77

Central Excises and Salt Act, 1944 — Item 59(1)

High Courts20 Jun 1989Dismissed

Maharashtra State Road Transport Corpn. Vs Tulsabai Tukarara Kadave and Others

Bombay High Court · (1990) ACJ 523

Hindu Succession Act, 1956 — Section 8

High Courts20 Jun 1989

Nariman Aspandiar Irani Vs Adi Merwan Irani

Bombay High Court · AIR 1989 Bom 362 : (1989) 2 BomCR 533 : (1989) 91 BOMLR 252

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(1)Partnership Act, 1932 — Section 14, 4Registration Act, 1908 — Section 17

High Courts20 Jun 1989Allowed

Sukhlal Vs Sushila

Bombay High Court · (1990) 1 DMC 528

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts19 Jun 1989

Bombay Dyeing and Manufacturing Company Ltd. Vs R.A. Bidoo and another

Bombay High Court · (1989) 2 BomCR 367 : (1989) 91 BOMLR 219 : (1989) 59 FLR 441 : (1990) 1 LLJ 98

Industrial Disputes Act, 1947 — Section 2

High Courts19 Jun 1989

Oriental Ins. Co. Ltd. Vs Chimajirao Kanhojirao Shirke and Another

Bombay High Court · (1993) 1 ACC 128 : (1992) ACJ 452

Motor Vehicles Act, 1939 — Section 95

High Courts19 Jun 1989Allowed

Oriental Insurance Co. Ltd. Vs Chimajirao Kanhojirao Shirke and Another

Bombay High Court · (1992) ACJ 452

Motor Vehicles Act, 1939 — Section 95

High Courts16 Jun 1989

Atmaram Chavan and Others Vs Maharashtra State Electricity Board and Others

Bombay High Court · (1991) 1 BomCR 429

Constitution of India, 1950 — Article 226, 227Electricity (Supply) Act, 1948 — Section 79Maharashtra State Electricity Board Employees Seniority Regulations, 1961 — Regulation 10, 11, 17

High Courts16 Jun 1989

Vallabh Bhurabhai Maru Vs The Commissioner of Police, Greater Bombay and another

Bombay High Court · (1989) 06 BOM CK 0015

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 392, 393, 394, 395, 396

High Courts14 Jun 1989

Sharad Mukunda Patil and Others Vs State of Maharashtra and Others

Bombay High Court · (1990) 1 BomCR 286 : (1989) 91 BOMLR 429

Land Acquisition Act, 1894 — Section 4, 6Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11(1)

High Courts14 Jun 1989

Krislon Texturiser Pvt. Ltd. Vs Union of India

Bombay High Court · (1989) 25 ECR 179 : (1989) 44 ELT 448

High Courts14 Jun 1989

Mrs. Rehana Abdulla Vs K.L. Verma and others

Bombay High Court · (1990) CriLJ 336

High Courts14 Jun 1989

Suresh Ramji Chauhan Vs State of Maharashtra

Bombay High Court · (1989) 24 ECR 236 : (1989) 43 ELT 240

Customs Act, 1962 — Section 135(1)

High Courts14 Jun 1989

Shekhar Shantaram Pawaskar Vs V.K. Saraf and others

Bombay High Court · (1990) CriLJ 138

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3, 5A

High Courts13 Jun 1989

Godfrey Phillips India Ltd. Vs Union of India

Bombay High Court · (1990) 26 ECC 280 : (1989) 25 ECR 239 : (1989) 43 ELT 260

Central Excises and Salt Act, 1944 — Section 4

High Courts13 Jun 1989

Dawn Apparels Limited Vs Union of India

Bombay High Court · (1989) 23 ECR 505 : (1989) 43 ELT 401

Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 4, 4(4)

High Courts13 Jun 1989

Maroti Vs Kusum

Bombay High Court · (1990) 1 DMC 211

Criminal Procedure Code, 1973 (CrPC) — Section 125