High Courts07 Dec 1989Dismissed
Sohanlal Shantilal and Bros. Vs Union of India (UOI)
Bombay High Court · (1990) ECR 570 : (1990) 46 ELT 211
General Clauses Act, 1897 — Section 25
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 2 of 29
High Courts06 Dec 1989
Prajesh Shantilal Vaghani Vs The Intelligence Officer, Narcotics Control Bureau and another Bombay
Bombay High Court · (1990) CriLJ 903
Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 439Customs Act, 1962 — Section 108Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 36(3), 36(A), 37, 37(1)
High Courts05 Dec 1989
Vikas Textiles Vs Sarva Shramik Sangh
Bombay High Court · (1990) 60 FLR 630 : (1991) 2 LLJ 451
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25, 44
High Courts05 Dec 1989
Shriram Govind Matapurkar Vs V.S. Jain
Bombay High Court · (1990) 2 BomCR 219
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A, 31A, 31FCivil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Dec 1989Allowed
Hemant Vyankatesh Agwan Vs State of Maharashtra
Bombay High Court · (1990) 1 BomCR 433
Criminal Procedure Code, 1973 (CrPC) — Section 4(2), 5Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 42(1), 43, 50
High Courts04 Dec 1989
Smt. Lucy R. D''Souza and Vs State of Goa and others
Bombay High Court · AIR 1990 Bom 355
Constitution of India, 1950 — Article 133(1), 134, 14, 19(1), 21Goa, Daman and Diu Public Health Act, 1985 — Section 2(15), 47, 49, 51, 53(1)Penal Code, 1860 (IPC) — Section 303
High Courts04 Dec 1989Allowed
Marotirao Bhaurao and Others Vs Kashinath Singh Gangusingh Raut
Bombay High Court · (1989) 91 BOMLR 743
High Courts01 Dec 1989
Gafur Bandu Mulla and Others Vs Khutubbi Mard Kondiba Mulla and Others
Bombay High Court · (1990) 2 BomCR 478 : (1989) 91 BOMLR 934
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 11Limitation Act, 1963 — Article 64, 65
High Courts30 Nov 1989
Nimesh K. Thakkar and others Vs Official Liquidator and others
Bombay High Court · (1990) 1 BomCR 639 : (1989) 91 BOMLR 395 : (1991) 70 CompCas 257
Companies Act, 1956 — Section 536
High Courts30 Nov 1989
Arumugam Chelliah Paul (since deceased by LRs.) and Others Vs Life Insurance Corporation of India
Bombay High Court · (1990) ACJ 949 : AIR 1990 Bom 255 : (1990) 1 BomCR 237 : (1989) 91 BOMLR 544 : (1991) 70 CompCas 567
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Constitution of India, 1950 — Article 12, 226Insurance Act, 1938 — Section 38, 39(5), 45
High Courts30 Nov 1989
Armugam Chelliah Paul and others Vs Life Insurance Corporation of India
Bombay High Court · (1990) ACJ 949
Insurance Act, 1938 — Section 38, 39, 39(5)Succession Act, 1925 — Section 214
High Courts30 Nov 1989
Ninesh K. Thakkar and others Vs Official Liquidator and others
Bombay High Court · (1990) 1 BomCR 639 : (1989) 91 BOMLR 395 : (1991) 70 CompCas 257
Companies Act, 1956 — Section 536, 536(2)Contract Act, 1872 — Section 64, 65
High Courts29 Nov 1989
State of Maharashtra Vs Anil Bhagchand Jain
Bombay High Court · (1990) 47 ELT 250
Customs Act, 1962 — Section 108, 123, 135, 135(1)Imports and Exports (Control) Act, 1947 — Section 5
High Courts29 Nov 1989
Mohan Rupa Ghegad Vs State of Maharashtra and Others
Bombay High Court · (1990) 1 BomCR 210
Constitution of India, 1950 — Article 226
High Courts29 Nov 1989
Mannappa Rana Patil Vs Narsingrao Ganpatrao Dalavi and Others
Bombay High Court · (1990) 1 BomCR 501 : (1992) MhLj 1037
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43
High Courts29 Nov 1989
Tanaji Shantaram Koli Vs V.K. Saraf, Commissioner of Police, Greater Bombay and others
Bombay High Court · (1990) CriLJ 2607
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)
High Courts28 Nov 1989
Suresh Kacher Vaity Vs Union of India and others
Bombay High Court · (1990) CriLJ 2167
National Security Act, 1980 — Section 3(2)
High Courts27 Nov 1989
Indian Dyestuff Industries Limited Vs Union of India
Bombay High Court · (1991) ECR 771 : (1990) 47 ELT 325
Central Excise Rules, 1944 — Rule 140(2), 8Central Excises and Salt Act, 1944 — Section 3, 3(1)Customs Act, 1962 — Section 25(1)
High Courts27 Nov 1989
Salzgitter Industrie Bau Gmbh Vs Commissioner of Income Tax
Bombay High Court · (1990) 184 ITR 7
Income Tax Act, 1961 — Section 42(1), 9(1)
High Courts27 Nov 1989
New India Industries Ltd. and another Vs Union of India and another
Bombay High Court · AIR 1990 Bom 239 : (1990) 1 BomCR 515 : (1992) 38 ECC 136 : (1991) 56 ELT 3
Constitution of India, 1950 — Article 226, 265, 285Contract Act, 1872 — Section 72