High Courts12 Jun 1989
Kisan Bhagwan Gawali and others Vs State of Maharashtra and others
Bombay High Court · AIR 1990 Bom 343 : (1990) 2 BomCR 63
Constitution of India, 1950 — Article 14, 19, 301Forest Act, 1927 — Section 32(1), 44, 76
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 19 of 29
High Courts09 Jun 1989
Jitsingh Kalirai, Asstt. Collr. of C. Ex. Vs Kulbir Singh Ahuja
Bombay High Court · (1989) 43 ELT 3
Criminal Procedure Code, 1973 (CrPC) — Section 317
High Courts09 Jun 1989
Tata Exports Limited Vs Union of India
Bombay High Court · (1990) 26 ECC 277 : (1989) 25 ECR 93 : (1989) 43 ELT 245
High Courts08 Jun 1989
Petron Engineering Construction (Pvt.) Ltd. and another Vs Income Tax Officer and another
Bombay High Court · (1989) 78 CTR 129 : (1990) 185 ITR 81 : (1989) 46 TAXMAN 236
Income Tax Act, 1961 — Section 147, 148
High Courts07 Jun 1989Dismissed
Ebrahim Fakir Ansari Vs Sitaram Kamalaksha Kamat and Another
Bombay High Court · (1990) ACJ 465
High Courts06 Jun 1989
Kalyanji Hansraj and Others Vs Kamini A. Agrawal (Mrs.) and Others
Bombay High Court · (1990) 1 BomCR 348
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, 115
High Courts06 Jun 1989
K. Uttamlal (Exports) Pvt. Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1989) 24 ECR 765
High Courts05 Jun 1989
Bal Gangadhar Shetty Vs Employees State Insurance Corporation
Bombay High Court · (1989) 3 BomCR 233
Constitution of India, 1950 — Article 14, 16, 309, 310
High Courts31 May 1989
SIXTEENTH Income Tax OFFICER Vs M. A. CHANDY.
Bombay High Court · (1990) 32 ITD 388
Income Tax Act, 1961 — Section 80RRA, 91
High Courts28 Apr 1989
The Oriental Fire and General Insurance Company Ltd. Vs Rajrani Surendrakumar Sharma and Others
Bombay High Court · (1990) ACJ 60 : AIR 1989 Bom 378 : (1989) 3 BomCR 326 : (1989) MhLj 735
Motor Vehicles Act, 1939 — Section 110C(2A), 110D, 96(2), 96(6)
High Courts28 Apr 1989
Manik Shrirang Gaikwad and another Vs State of Maharashtra
Bombay High Court · (1989) 2 BomCR 596
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 165, 165APrevention of Corruption Act, 1988 — Section 4, 4(1), 5(2)
High Courts28 Apr 1989
Oriental Fire and General Insurance Company Ltd. Vs Rajranisurendra Kumari Sharma and Others
Bombay High Court · (1990) 1 ACC 114 : (1990) ACJ 60
Motor Vehicles Act, 1939 — Section 96(6)
High Courts28 Apr 1989
Kamat Holiday Resorts Pvt. Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1989) 2 BomCR 261 : (1989) 91 BOMLR 587
Constitution of India, 1950 — Article 226, 239, 299Evidence Act, 1872 — Section 114, 115Forest (Conservation) Act, 1980 — Section 2
High Courts28 Apr 1989
Nazamunnissa Shaukat Ali and another Vs Municipal Corporation of Greater Bombay and others
Bombay High Court · (1989) 3 BomCR 267 : (1990) CriLJ 619
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts27 Apr 1989
Swan Mills Limited Vs Union of India
Bombay High Court · (1989) 25 ECR 18 : (1989) 44 ELT 601
Central Excise Rules, 1944 — Rule 10, 173Central Excises and Salt Act, 1944 — Section 11, 11A
High Courts27 Apr 1989Allowed
The Div. Commissioner, M.S.R.T.C. Wardha Div. Vs Presiding Officer Industrial Court and Others
Bombay High Court · (1989) 59 FLR 499 : (1994) 3 LLJ 314 : (1989) MhLj 798
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30
High Courts27 Apr 1989
Arun B. Toshniwal Vs Asstt. Collector of Customs and C. Ex.
Bombay High Court · (1991) 38 ECR 121 : (1989) 43 ELT 621
Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 17, 9, 9(1)
High Courts27 Apr 1989
Vinod Dulerai Mehta Vs Kanak Vinod Mehta
Bombay High Court · AIR 1990 Bom 120 : (1989) 2 BomCR 217 : (1989) 91 BOMLR 279 : (1990) 1 DMC 372 : (1989) MhLj 600
Hindu Marriage Act, 1955 — Section 24
High Courts27 Apr 1989Dismissed
Mohd. Kutubuddin Vs Noore Nazar
Bombay High Court · (1990) 1 DMC 459
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
High Courts27 Apr 1989
Rajaram Govind Babre Vs Shantabai Rajaram Babre
Bombay High Court · (1990) 1 DMC 236
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482