COURT ARCHIVE

Bombay High Court judgments, 1989

564 judgments · page 21 of 29

High Courts21 Apr 1989Dismissed

Nava Bharat Vs Nagpur Union of Working Journalists and Others

Bombay High Court · (1991) 1 LLJ 591

Industrial Disputes Act, 1947 — Section 10(1), 2Working Journalists (Fixation of Rates of Wages) Act, 1958 — Section 3(1), 6, 6(3), 7Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 12, 13, 3(1), 9

High Courts21 Apr 1989

Shree Krishna Woollen Mills P. Ltd. Vs Controller of Imp. and Exp.

Bombay High Court · (1989) 43 ELT 50

High Courts21 Apr 1989Dismissed

Tolaram Murarka Vs Union of India (UOI) and Others

Bombay High Court · (1989) 24 ECR 753

Gold (Control) Act, 1968 — Section 16(1), 27(1)

High Courts21 Apr 1989Allowed

Ramchandra Marotrao Avachat and others Vs The Collector, Nagpur and others

Bombay High Court · (1989) MhLj 558

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 18, 23, 4, 4, 5

High Courts21 Apr 1989

M/s. Gandhi and Co. Vs The State of Maharashtra and another

Bombay High Court · AIR 1990 Bom 218 : (1989) 2 BomCR 380 : (1989) 91 BOMLR 489

Constitution of India, 1950 — Article 14, 21, 226

High Courts21 Apr 1989

Ramchandra Marotrao Avachat and others Vs The Collector, Nagpur, District Nagpur and others

Bombay High Court · AIR 1990 Bom 348

Land Acquisition Act, 1894 — Section 23(2), 4, 5, 6Nagpur Improvement Trust Act, 1936 — Section 36, 37, 38, 39, 40

High Courts20 Apr 1989Dismissed

Hansraj Madhavji Thakkar Vs Shri U.K. Sen, Joint Secretary to the Government of India, MF (DR) and Others

Bombay High Court · (1989) 22 ECR 519

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

High Courts20 Apr 1989Allowed

Chandrakant Deshpande Vs Government of Maharashtra and Another

Bombay High Court · (1990) 1 BomCR 17 : (1991) 2 LLJ 1

Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 8(8)

High Courts20 Apr 1989

Punjab National Bank Vs Ganpat Laxman Kadam and another

Bombay High Court · (1989) 59 FLR 161 : (1990) 1 LLJ 263

Industrial Disputes Act, 1947 — Section 33A

High Courts20 Apr 1989

Chandrakanth Shridhar Deshpande Vs Govt. of Maharashtra and another

Bombay High Court · (1990) 1 BomCR 17 : (1991) 2 LLJ 1

Bombay Port Trust Employees (Conduct) Regulations, 1975 — Regulation 12(8)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15, 15(5)Constitution of India, 1950 — Article 226, 227, 301

High Courts19 Apr 1989

Ishwarlal Hiralal Gunderia Vs Union of India and others

Bombay High Court · (1990) 2 BomCR 232 : (1990) CriLJ 615 : (1989) MhLj 791

Bombay Reorganisation Act, 1960 — Section 41Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226, 226(1), 226(2)

High Courts17 Apr 1989

Vinayak Pralhadrao Naik and Others Vs State of Maharashtra and Others

Bombay High Court · (1989) 3 BomCR 180 : (1989) MhLj 811

Constitution of India, 1950 — Article 14

High Courts17 Apr 1989Allowed

Municipal Council, Amravati Vs Shriram Shaligram Malviya

Bombay High Court · (1993) MhLj 484

Specific Relief Act, 1963 — Section 38

High Courts13 Apr 1989

Bimal Kumar and another Vs Vishram Lekhraj Menganani

Bombay High Court · (1990) 2 BomCR 65 : (1990) CriLJ 444

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 418, 420

High Courts13 Apr 1989

S.H. Karkhanis Vs Lalita and Another

Bombay High Court · (1989) 04 BOM CK 0053

High Courts13 Apr 1989Dismissed

Nandkumar '' Nandu Laxman Desai Vs Commissioner of Police and Others

Bombay High Court · (1989) 2 BomCR 188

National Security Act, 1980 — Section 3(2)

High Courts13 Apr 1989

Anjani Kumar Co. Ltd. Vs (Smt.) Manubai Kashinath etc. etc.

Bombay High Court · (1989) 59 FLR 172 : (1990) 1 LLJ 316

Bombay Industrial Relations Act, 1946 — Section 35, 36, 37, 38, 39

High Courts13 Apr 1989

Miss Sarita Narayan Sawant and another Vs State and others

Bombay High Court · (1989) 91 BOMLR 692 : (1990) CriLJ 351 : (1989) MhLj 604

Constitution of India, 1950 — Article 254(1)Criminal Procedure Code, 1973 (CrPC) — Section 209, 223, 27, 4, 5Juvenile Justice Act, 1986 — Section 18, 21, 22, 3, 7

High Courts13 Apr 1989

Machhindra Pandurang Chavan Vs State of Maharashtra and others

Bombay High Court · (1989) 3 BomCR 501 : (1989) 2 LLJ 353 : (1989) MhLj 505

Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 4(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 161, 323Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

High Courts11 Apr 1989

Union of India Vs Ceat Tyres of India Ltd.

Bombay High Court · (1990) 26 ECC 279 : (1990) ECR 235 : (1989) 43 ELT 267