High Courts10 Apr 1989
Kavita Exports Private Limited Vs Union of India
Bombay High Court · (1989) 42 ELT 393
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 22 of 29
High Courts10 Apr 1989
Smt. Sarla Prabhakar Waghmare Vs State of Maharashtra and others
Bombay High Court · (1990) CriLJ 407 : (1991) 1 DMC 310 : (1990) 2 RCR(Criminal) 18
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 34, 498A
High Courts07 Apr 1989
Smt. Shamim Rehmatkhan Vs V.K. Saraf and others
Bombay High Court · (1989) 2 BomCR 183 : (1989) 91 BOMLR 228 : (1990) CriLJ 381 : (1990) 1 MhLj 342
National Security Act, 1980 — Section 3(2)
High Courts07 Apr 1989Dismissed
State of Maharashtra Vs Prakash Hiraman Hingane
Bombay High Court · (1989) 1 BomCR 661 : (1989) MhLj 626
Criminal Procedure Code, 1973 (CrPC) — Section 396Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts05 Apr 1989
Keshav Vs State of Maharashtra
Bombay High Court · (1990) 2 BomCR 196 : (1990) CriLJ 152
Criminal Procedure Code, 1973 (CrPC) — Section 307, 374, 377, 386, 389Penal Code, 1860 (IPC) — Section 325
High Courts04 Apr 1989Dismissed
Anand Chintamani Dighe and Others Vs Thane Municipal Corporation and Others
Bombay High Court · (1989) 2 BomCR 564
Bombay Provincial Municipal Corporations Act, 1949 — Section 30(7)
High Courts03 Apr 1989
Income Tax OFFICER Vs CENTURY SPG. and MFG. CO. LTD.
Bombay High Court · (1989) 30 ITD 216
Income Tax Act, 1961 — Section 147(b)
High Courts03 Apr 1989
State of Maharashtra Vs Gopal Amrut Wankhede
Bombay High Court · (1989) 3 BomCR 464
Evidence Act, 1872 — Section 3Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 44
High Courts03 Apr 1989
Siraj Sahebji Mujawar Vs Smt. Roshan Siraj Mujawar and Others
Bombay High Court · AIR 1990 Bom 344
Constitution of India, 1950 — Article 44Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
High Courts03 Apr 1989
Shingote Processed Foods P. Ltd. Vs Chief Contlr. of Imp. and Ex.
Bombay High Court · (1989) 42 ELT 389
Constitution of India, 1950 — Article 226
High Courts01 Apr 1989
Pandurang Narayandas Sarda Vs Subhash Gopal Changale and Others
Bombay High Court · (1989) ACJ 879 : (1989) 3 BomCR 406 : (1989) MhLj 488
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 306, 306A, 306B, 306C, 306DMotor Vehicles Act, 1939 — Section 110A, 92A, 96(2)
High Courts01 Apr 1989
Eknath Jhariba Masurkar Vs Kohinoor Mills Company Ltd. and others
Bombay High Court · (1989) 58 FLR 886 : (1989) 2 LLJ 347
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts31 Mar 1989Dismissed
Marathwada Banjara Jagrati Sanghatana Vs State of Maharashtra and Another
Bombay High Court · (1990) 3 BomCR 27
Bombay Foreign Liquor Rules, 1953 — Rule 24BBombay Prohibition Act, 1949 — Section 49Constitution of India, 1950 — Article 14
High Courts31 Mar 1989
Satyabhamabai Balaji Kitey (Decd. by Legal Representative, Kamlakar Laxmanrao Pawar) Vs Pandurang Marotrao Pawar
Bombay High Court · (1989) MhLj 1068
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Section 66
High Courts31 Mar 1989
Padubidri Pattabhiram Bhat Vs Shamrao Vithal Coop. Bank Ltd. and Others
Bombay High Court · (1989) 2 BomCR 500 : (1989) 2 LLJ 377 : (1989) MhLj 566
Banking Regulation Act, 1949 — Section 10A, 10BB, 22, 23, 27Central Inland Water Transport Corporation Ltd. Service Discipline and Appeal Rules, 1979 — Rule 9Constitution of India, 1950 — Article 12, 14, 226
High Courts30 Mar 1989
Dr. Ravindra Sahadeo Sonawane Vs The Dean, Grant Medical College, Bombay and Others
Bombay High Court · AIR 1990 Bom 31 : (1989) 3 BomCR 138 : (1989) 91 BOMLR 89 : (1989) MhLj 456
Constitution of India, 1950 — Article 46
High Courts30 Mar 1989
Ravindra Sahadfo Sonawane Vs Dean, Grant Medical College, Bombay and others
Bombay High Court · (1989) MhLj 456
High Courts29 Mar 1989Allowed
Ratnagiri District Central Co. Op. Bank Ltd. Vs Dinkar K. Watve and Others
Bombay High Court · (1989) 91 BOMLR 165 : (1989) 59 FLR 530 : (1994) 3 LLJ 447 : (1989) MhLj 445
Bombay Industrial Relations Act, 1946 — Section 53(1), 78, 78(1)(A), 79, 79(1)Bombay Industrial Relations Rules, 1947 — Rule 53
High Courts28 Mar 1989
Sadashiv Dattatray Sonar alias Chandgadkar Vs Laxman Gopal Takkekar and Others
Bombay High Court · (1990) 1 BomCR 200 : (1989) 91 BOMLR 421
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 33B, 88C
High Courts27 Mar 1989Dismissed
Babulal and Others Vs Shantabai
Bombay High Court · (1990) 2 BomCR 70
Constitution of India, 1950 — Article 342, 342(1), 366, 366(25)Hindu Succession Act, 1956 — Section 2(2)Hindu Widows Remarriage Act, 1856 — Section 2