High Courts10 Feb 1989
K.S. Abdul Sattar and another Vs Issak Adam and another
Bombay High Court · AIR 1990 Bom 1 : (1989) 2 BomCR 159 : (1989) 91 BOMLR 87 : (1989) MhLj 260
Carriage of Goods by Sea Act, 1925 — Article 3
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 26 of 29
High Courts10 Feb 1989
Oriental Fire and General Insurance Co. Ltd. Vs Veena Pruthi and others
Bombay High Court · (1989) ACJ 1163 : (1991) 70 CompCas 848
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts10 Feb 1989
Kolhapur Motor Transport Producers and Consumers Co-operative Society Ltd. Vs Ramchandra Mahipatrao Rane and Others
Bombay High Court · (1989) 1 BomCR 521 : (1989) 91 BOMLR 652 : (1989) MhLj 891 : (1989) MhLj 646
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts09 Feb 1989
Rajasaheb Goyenka Vs Ajabro Mahalle
Bombay High Court · (1989) 91 BOMLR 116
Employees Compensation Act, 1923 — Section 4A
High Courts08 Feb 1989
Sant Joginder Singh Kishinsingh and Others Vs State of Maharashtra and Others
Bombay High Court · (1989) 3 BomCR 458 : (1989) 91 BOMLR 807 : (1989) MhLj 819
Maharashtra Regional and Town Planning Act, 1966 — Section 126(2), 126(4)
High Courts08 Feb 1989
Dilip Murlidhar Lodiya Vs Mohd. Azizul Haq Mohd. Abdul Haq
Bombay High Court · AIR 1990 Bom 228
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, 115, 7Provincial Small Cause Courts Act, 1887 — Section 16, 25, 26, 7, 9
High Courts07 Feb 1989
Ramji Tatoba Patil, Since dead, through legal heirs and Representatives and Others Vs Nilkanth Dattatraya Gadave and Others
Bombay High Court · (1990) 1 BomCR 265
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 32G, 34G
High Courts07 Feb 1989
Shakirbhai Makbul Hussain Vs Smt. Tahera Begum
Bombay High Court · AIR 1989 Bom 313 : (1989) 2 BomCR 322
Bombay General Clauses Act, 1904 — Section 7General Clauses Act, 1897 — Section 6Provincial Small Cause Courts Act, 1887 — Section 26, 26, 26(1)
High Courts07 Feb 1989
R. Jesudasan Vs K. Selvaraj and others
Bombay High Court · (1989) 02 BOM CK 0020
Industrial Disputes Act, 1947 — Section 10, 33, 33A
High Courts07 Feb 1989Allowed
Abdul Manan Azmi Vs Sayed Mohammed Askari and Others
Bombay High Court · (1989) 59 FLR 95 : (1995) 3 LLJ 230
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(12), 5(3)
High Courts06 Feb 1989
Tukaram Gandewar Vs Piraji Sidarwar Died through L.R''s.
Bombay High Court · (1989) 3 BomCR 156 : (1989) 338 BOMLR 91 : (1989) MhLj 815
Maharashtra Land Revenue Code, 1966 — Section 36A
High Courts03 Feb 1989
Prakash Mansukhlal Turakhia Vs Naren T. Shah and Others
Bombay High Court · (1989) 1 BomCR 518
Penal Code, 1860 (IPC) — Section 406
High Courts03 Feb 1989
Surekha Ramchandrarao Sheshgir (Dr.) Vs State of Maharashtra and Others
Bombay High Court · (1989) 3 BomCR 508 : (1989) MhLj 915
Constitution of India, 1950 — Article 16(1)
High Courts03 Feb 1989
Namdeo Gabhane Vs Monabai (Smt.) Jadhao and Another
Bombay High Court · (1990) 2 BomCR 168 : (1991) 1 MhLj 906
Arbitration Act, 1940 — Section 21, 23, 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts02 Feb 1989
Assistant Collector of Customs Vs Shaikh Abdul Karim
Bombay High Court · (1990) 47 ELT 505
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 457(1), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 43, 51, 52
High Courts02 Feb 1989
B.S. Rawant Vs Shaikh Abdul Karim and another
Bombay High Court · (1989) 2 BomCR 209
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 457(1), 482
High Courts01 Feb 1989
Zilla Parishad Vs Vilas Gonaji Kamble and Others
Bombay High Court · (1990) 1 ACC 238
Motor Vehicles Act, 1988 — Section 110A
High Courts01 Feb 1989Allowed
Gajanan Andhare Vs Commandant General, Home Guards and Others
Bombay High Court · (1989) 3 BomCR 61 : (1989) MhLj 296
Constitution of India, 1950 — Article 226, 309, 311Maharashtra Public Services (Subordinate) Selection Board Act, 1973 — Section 6, 9Maharashtra Public Services Subordinate Selection Board (Exemption from Consultation) Rules, 1979 — Rule 3(1), 4
High Courts01 Feb 1989
Deccan Embroidery Manufacturing Co. and Another Vs Municipal Corporation of the City of Poona
Bombay High Court · (1989) 1 BomCR 455 : (1989) 91 BOMLR 620
Bombay Provincial Municipal Corporations Act, 1949 — Section 147Pune City Municipal Corporation Octroi Rules — Rule 16
High Courts31 Jan 1989
Garware Plastics and Polyester Ltd. and Others etc. Vs Telelink and Others etc.
Bombay High Court · AIR 1989 Bom 331 : (1989) 2 BomCR 433 : (1989) 91 BOMLR 139
Copyright Act, 1957 — Section 13(1), 14(1), 2, 51