High Courts21 Feb 1989Allowed
Vasant Digambar Kamble Vs Sou. M.B. Deshmukh and Others
Bombay High Court · (1989) 59 FLR 92 : (1995) 3 LLJ 227
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 25 of 29
High Courts21 Feb 1989Allowed
Vidarbha Metallica Vs First Labour Court and Others
Bombay High Court · (1989) 59 FLR 167 : (1993) 3 LLJ 554
Minimum Wages Act, 1948 — Section 27, 5
High Courts21 Feb 1989
Prabhakar Mahadeo Pokale Vs State of Goa and another
Bombay High Court · (1989) 2 BomCR 107 : (1989) 91 BOMLR 124 : (1990) CriLJ 1610
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)(i), 3(1)(ii), 3(2)Constitution of India, 1950 — Article 21, 22, 22(5)
High Courts21 Feb 1989
Mansukhlal Chhaganlal Desai, Bombay Vs Union of India
Bombay High Court · (1989) 40 ELT 314
High Courts21 Feb 1989
Shamkant Tukaram Naik Vs Smt. Dayanabai Shamsan Dighodkar and others
Bombay High Court · (1989) 1 BomCR 554 : (1989) MhLj 857
Penal Code, 1860 (IPC) — Section 114, 34
High Courts21 Feb 1989
Kaliram and etc. Vs State of Maharashtra
Bombay High Court · (1989) 2 BomCR 475
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 367Evidence Act, 1872 — Section 8
High Courts17 Feb 1989
Hemandas J. Soni Vs I.T. Zariwalla
Bombay High Court · AIR 1989 Bom 355 : (1989) 1 BomCR 560 : (1989) 91 BOMLR 108 : (1989) MhLj 334
High Courts17 Feb 1989
Gram Panchayat Karmachari Sangh Maharashtra and Others Vs State of Maharashtra and Others
Bombay High Court · (1989) 1 BomCR 493
Constitution of India, 1950 — Article 226
High Courts17 Feb 1989Dismissed
Hanuman Vitamins Foods Pvt. Ltd. and others Vs State of Maharashtra and another
Bombay High Court · (1989) MhLj 935
Bombay Stamp Act, 1958 — Section 2(1), 2(g), 31, 53, 54Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 226, 246, 248, 254, 268
High Courts17 Feb 1989Dismissed
Nandlal Hiralal Gupta Vs Narayan Dillidas Sahu
Bombay High Court · (1989) 91 BOMLR 202
Provincial Small Cause Courts Act, 1887 — Section 15, 16, 32
High Courts17 Feb 1989
Dr. Hannan Gulam Hussain Chaugule Vs State of Goa and another
Bombay High Court · (1989) 2 BomCR 303 : (1989) 91 BOMLR 669 : (1990) CriLJ 1550
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Customs Act, 1962 — Section 108
High Courts16 Feb 1989
Ramsingh Sitaram Chavan Vs State of Maharashtra and Others
Bombay High Court · (1989) 1 BomCR 491
Constitution of India, 1950 — Article 309Inspector General of Prisons and Director of Correctional Services (Recruitment) Rules, 1985 — Rule 2
High Courts16 Feb 1989
Kamlesh Jayantilal Ganatra Vs Union of India (UOI) and Shri U.K. Sen, Joint Secretary to the Government of India, MF(DR) and Others
Bombay High Court · (1989) 23 ECR 27
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts16 Feb 1989
Hirak Ghosh (Dr.) Vs Amarendra Nath Sinha and Others
Bombay High Court · (1989) 1 BomCR 480(1)
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 181(4)Penal Code, 1860 (IPC) — Section 406
High Courts16 Feb 1989
Dr. Hirak Ghosh Vs Tata Iron and Steel Co. Ltd.
Bombay High Court · (1989) 1 BomCR 480 : (1991) 70 CompCas 324
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 179, 181(4), 462, 482Penal Code, 1860 (IPC) — Section 406
High Courts16 Feb 1989
Hanuman Vitamins Foods Pvt. Ltd. and others Vs State of Maharashtra and another
Bombay High Court · AIR 1990 Bom 204 : (1989) 2 BomCR 460 : (1989) 91 BOMLR 398 : (1989) MhLj 935
Bombay Stamp Act, 1958 — Section 17, 2(1), 24, 31, 47(1)Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 226, 246, 248, 254, 268
High Courts16 Feb 1989
Khanbhai Esoof Bhai Vs The Union of India (UOI), The Collector of Customs and Others
Bombay High Court · (1989) 22 ECR 243
Constitution of India, 1950 — Article 226Ports Act, 1908 — Section 14
High Courts15 Feb 1989
Ashok Dwarkanath Ghurye and Another Vs Narayan Vasudeo Dhond
Bombay High Court · (1989) 1 BomCR 625 : (1989) MhLj 689 : (1989) MhLj 538
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4
High Courts15 Feb 1989
Farjanabi Vs Ayub Dadamiya
Bombay High Court · AIR 1989 Bom 357 : (1989) 2 BomCR 120 : (1989) 91 BOMLR 107 : (1989) MhLj 373
Guardians and Wards Act, 1890 — Section 17
High Courts15 Feb 1989Dismissed
Alka Vilas Joshi Vs Vilas Dattatraya Joshi
Bombay High Court · (1990) 2 DMC 205
Hindu Marriage Act, 1955 — Section 9