High Courts26 Apr 1989
Conservator of Forests, Yavatmal Vs Shamrao Ramkrushna Deshmukh
Bombay High Court · (1990) 2 BomCR 57 : (1991) 2 LLJ 356
Trade Unions Act, 1926 — Section 28
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 20 of 29
High Courts26 Apr 1989
Wandleside National Conductors Ltd. Vs Municipal Corporation for the City of Pune and Others
Bombay High Court · (1989) 1 BomCR 655 : (1989) 91 BOMLR 812 : (1989) MhLj 755
Bombay Provincial Municipal Corporations Act, 1949 — Section 406(1), 406(2)Constitution of India, 1950 — Article 226
High Courts26 Apr 1989
Hindustan Lever Employees'' Union Vs State of Maharashtra and others
Bombay High Court · (1989) 2 BomCR 156 : (1989) 91 BOMLR 677 : (1989) 59 FLR 682 : (1990) 1 LLJ 11 : (1989) MhLj 669
Industrial Disputes Act, 1947 — Section 2, 25, 25N
High Courts26 Apr 1989Dismissed
Rajya Pariwahan Yantrik Kamgar Sanghatana Vs Regional Manager, Maharashtra State Road Transport Corporation and Others
Bombay High Court · (1990) 1 BomCR 467
Bombay Industrial Relations Act, 1946 — Section 42Factories Act, 1948 — Section 51, 55Industrial Disputes Act, 1947 — Section 9A
High Courts26 Apr 1989
K. Ramchandra Rao Vs L. Hmingliana, Secretary to the Govt. of Maharashtra and Others
Bombay High Court · (1989) 24 ECR 217
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 108
High Courts26 Apr 1989Allowed
Narinder Singh Anand Vs L. Hmingliana, Secretary (II) Government of Maharashtra and Others
Bombay High Court · (1989) 24 ECR 315
Customs Act, 1962 — Section 108
High Courts25 Apr 1989Allowed
Zulekhabi Saifulla Chaudhary and Others Vs Madhav Pandharinath Jadhav and Others
Bombay High Court · (1990) ACJ 329
High Courts25 Apr 1989Dismissed
Maharashtra State Road Trans. Corpn. Vs Pushpaben Rajarambhai Patel and Others
Bombay High Court · (1990) ACJ 196
High Courts25 Apr 1989
D. Navinchandra and Co. Vs Union of India
Bombay High Court · (1991) 33 ECR 386 : (1989) 43 ELT 266
High Courts25 Apr 1989
Maharashtra State Road Transport Corporation, Bombay Vs Pushpaben Rajarambhai Patel and Others
Bombay High Court · (1990) 2 ACC 139 : (1990) ACJ 196 : AIR 1990 Bom 214 : (1989) 3 BomCR 415 : (1989) 91 BOMLR 434 : (1989) MhLj 852
Motor Vehicles Act, 1939 — Section 110B
High Courts25 Apr 1989
Zulekha Bai Saifulla Chaudhary and Others Vs Madhav Pardharivath Jadhav and Others
Bombay High Court · (1990) 2 ACC 134
High Courts25 Apr 1989
Khushal Vs State of Maharashtra
Bombay High Court · (1989) 91 BOMLR 801 : (1990) 1 DMC 75
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts24 Apr 1989
R.K. Synthetics and Fibres Pvt. Ltd. Vs Asstt. Collector of Customs
Bombay High Court · (1991) 31 ECC 84 : (1989) 24 ECR 13 : (1989) 43 ELT 223
Central Excises and Salt Act, 1944 — Section 11BCustoms Act, 1962 — Section 23(2), 27(1)
High Courts24 Apr 1989
Pyari Ambalal Dave Vs State of Maharashtra and Others
Bombay High Court · (1989) 25 ECR 33
Customs Act, 1962 — Section 124
High Courts24 Apr 1989
Adi P. Gandhi Vs State of Maharashtra
Bombay High Court · (1989) MhLj 588
Constitution of India, 1950 — Article 134, 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 24, 4(1)(t)Customs Act, 1962 — Section 135
High Courts24 Apr 1989
FIRST Income Tax OFFICER Vs AUTOMOBILE PEUGGEOT.
Bombay High Court · (1989) 30 ITD 329
High Courts22 Apr 1989
Shrawan Kumar Ubhale Vs Sau. Durga Shrawan Ubhale and Others
Bombay High Court · (1990) 1 DMC 299
Criminal Procedure Code, 1973 (CrPC) — Section 125(4), 127(3)
High Courts21 Apr 1989
Nava Bharat Vs Nagpur Union of Working Journalists and others
Bombay High Court · (1989) 3 BomCR 81 : (1991) 1 LLJ 591
Industrial Disputes Act, 1947 — Section 10(1), 2, 33C(2), 7A
High Courts21 Apr 1989
Sheshrao Daulatrao Raut Vs State of Maharashtra and others
Bombay High Court · (1989) 3 BomCR 353 : (1989) 59 FLR 491 : (1989) 2 LLJ 340 : (1989) MhLj 476
Constitution (Forty-Second Amendment) Act, 1976 — Article 311Constitution of India, 1950 — Article 226, 311(2)Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 11, 17, 18, 2, 5