High Courts31 Jan 1989Allowed
Devram Jamvat Vs Divisional Controller, Maharashtra State Road Transport Corporation, Nanded
Bombay High Court · (1990) ACJ 622 : (1990) 1 BomCR 76 : (1989) 91 BOMLR 718
Motor Vehicles Act, 1939 — Section 110A
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 27 of 29
High Courts31 Jan 1989
Devram Vs The Divisional Controller, Maharashtra State Road Transport Corporation
Bombay High Court · (1990) 1 ACC 171
Motor Vehicles Act, 1988 — Section 110A
High Courts31 Jan 1989Allowed
Devram Vs Divisional Constroller, Maharashtra State Road Trans. Corpn.
Bombay High Court · (1990) 2 ACC 51 : (1990) ACJ 622
Motor Vehicles Act, 1988 — Section 110A
High Courts30 Jan 1989
State of Maharashtra Vs Kishore Annaji Chawade
Bombay High Court · (1990) CriLJ 1556 : (1989) MhLj 139
Criminal Procedure Code, 1973 (CrPC) — Section 256(1), 256(2), 262, 378(1), 378(2)Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts30 Jan 1989
Rashid @ Nari Khan @ Noor Mohamed Vs K.L. Verma Jt. Secy. and Others
Bombay High Court · (1989) 25 ECR 521
Narcotic Drugs and Psychotropic Substances Ordinance, 1988 — Section 1(3)
High Courts27 Jan 1989Dismissed
Mr. Dominic Arauje Vs State of Goa
Bombay High Court · (1989) 91 BOMLR 156 : (1989) MhLj 538
Goa, Daman and Diu School Education Act, 1984 — Section 29
High Courts27 Jan 1989Allowed
Fatima D''souza and another Vs Joint Mamlatdar II of Salcete and others
Bombay High Court · (1989) 01 BOM CK 0032
Constitution of India, 1950 — Article 227
High Courts27 Jan 1989Dismissed
Divisional Controller, Maharashtra State Road Transport Corporation, Nagpur Vs Shrihari Padmakar Dharmadhikari, Ex-Conductor, Nagpur
Bombay High Court · (1989) 01 BOM CK 0009
Constitution of India, 1950 — Article 14, 16, 39(a), 41Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 2(oo), 25F, 25FF, 25FFF
High Courts25 Jan 1989
Sitaram Bramhane Vs Ragho Bramhane
Bombay High Court · (1989) 3 BomCR 122
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(1), Order 21 Rule 32(2)
High Courts25 Jan 1989
B.S. Rawat, Assistant Collector of Customs (P), R and I Vs Krishnamoorthy Chandrashekhar and Another
Bombay High Court · (1990) 26 ECR 236
Imports and Exports (Control) Act, 1947 — Section 5
High Courts24 Jan 1989Allowed
Shantabai Moreshwarrao Hingnekar Vs Mariambi Kazi
Bombay High Court · (1989) 01 BOM CK 0031
Bombay Civil Courts Act, 1869 — Section 21, 22Civil Procedure Code, 1908 (CPC) — Section 16, 21, 21A
High Courts24 Jan 1989
Kamalabai Khanderao Thete (Sou.) and Another Vs Khanderao Murlidhar Thete and Another
Bombay High Court · (1989) 1 BomCR 418 : (1990) 1 DMC 303 : (1990) MhLj 108 : (1990) 3 RCR(Criminal) 103
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Jan 1989Allowed
J.R. Jugele, Rly. Contractor Vs Smt. Sitabai Atamaram and Others
Bombay High Court · (1989) 3 BomCR 163 : (1989) 59 FLR 628 : (1991) 1 LLJ 233 : (1990) MhLj 605
Industrial Disputes Act, 1947 — Section 10(2)
High Courts21 Jan 1989
Amrutlal Weljibhai Rathod Vs Vishwasrao Deorao Patil
Bombay High Court · AIR 1989 Bom 410 : (1989) 3 BomCR 467 : (1989) 91 BOMLR 246
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 114
High Courts21 Jan 1989Dismissed
Ashok Keshoram Agarwal Vs State of Maharashtra
Bombay High Court · (1989) 91 BOMLR 150
Constitution of India, 1950 — Article 12, 226, 227
High Courts20 Jan 1989Dismissed
The Cosmos India Rubber Pvt. Ltd. Vs Mumbai Mazdoor Sabha and Others
Bombay High Court · (1989) 59 FLR 33 : (1993) 3 LLJ 18
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 28(1)
High Courts20 Jan 1989Dismissed
Sitaram Balaji Paunikar and others Vs Gyarsilal Ramajilal Agrawal
Bombay High Court · (1989) MhLj 139
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 226, 311, 32
High Courts19 Jan 1989
Shantilal Misrilal Chhajed Vs Sadashiv Murlidhar Ratnaparkhi
Bombay High Court · (1989) 91 BOMLR 860
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 23, 26
High Courts18 Jan 1989Dismissed
Agro Mechanical Services and Repairs Co-Op. Society Ltd. Vs State Bank of India
Bombay High Court · (1989) 91 BOMLR 111
High Courts18 Jan 1989Allowed
Dilip Ranga Geunkar Vs Narayan Camu Volip and Others
Bombay High Court · (1989) 1 ACC 541 : (1990) ACJ 854
Motor Vehicles Act, 1939 — Section 110A