COURT ARCHIVE

Bombay High Court judgments, 1989

564 judgments · page 3 of 29

High Courts24 Nov 1989Dismissed

Yogesh Mallick Vs Adelaide Afonso

Bombay High Court · (1989) 91 BOMLR 341

Civil Procedure Code, 1908 (CPC) — Section 100, 115, 14, 3, 5Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 193, 219, 228

High Courts23 Nov 1989Dismissed

Suresh Bhaiyaji Puri Vs Vidya Suresh Puri

Bombay High Court · (1990) 2 DMC 138

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts23 Nov 1989

State of Maharashtra Vs Arun Gulab Gawali

Bombay High Court · (1990) CriLJ 2171

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439(2)

High Courts23 Nov 1989

Narain Singh Yadav Vs The Deputy Chief Controller of Imports and Exports, Kanpur, U.P. and another

Bombay High Court · (1990) 1 BomCR 39 : (1990) CriLJ 1652

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 342, 406Imports and Exports (Control) Act, 1947 — Section 5

High Courts23 Nov 1989

Narayan Deoji Koli Vs State of Maharashtra and Others

Bombay High Court · (1990) 1 BomCR 557

Constitution of India, 1950 — Article 226

High Courts22 Nov 1989Dismissed

Tata Textile Mills (U.C.) and Others Vs Munnlal Nanhoo Yadav and Others

Bombay High Court · (1990) 60 FLR 244 : (1994) 3 LLJ 476

High Courts22 Nov 1989

Abdul Gani Vs State of Maharashtra and Another

Bombay High Court · (1990) 1 BomCR 293

Criminal Procedure Code, 1973 (CrPC) — Section 438

High Courts22 Nov 1989Dismissed

Gopal Ramchandra Potdar Vs State of Maharashtra and Others

Bombay High Court · (1990) 1 BomCR 630

Constitution of India, 1950 — Article 309, 311

High Courts22 Nov 1989

Sudarshan Tukaram Mhatre Vs R.D. Tyagi, Commissioner of Police, Thane and others

Bombay High Court · (1990) CriLJ 1964

Bombay Police Act, 1951 — Section 135, 37(1)National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 302, 34

High Courts22 Nov 1989

Yunus Hussain Rathod and others Vs The Assistant Collector of Customs (Preventive), Bombay and another

Bombay High Court · (1990) 1 BomCR 449 : (1991) CriLJ 437 : (1990) 47 ELT 240

Criminal Procedure Code, 1973 (CrPC) — Section 167, 439, 482

High Courts21 Nov 1989

DY. COMMISSIONER OF WEALTH-TAX Vs DR. N. P. TOLANI.

Bombay High Court · (1990) 33 ITD 73

Income Tax Rules, 1962 — Rule 19A

High Courts21 Nov 1989

Arun Narayandas and Others Vs Union of India (UOI) and Others

Bombay High Court · (1991) 2 BomCR 609

Civil Procedure Code, 1908 (CPC) — Section 80Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22, 22(2), 22(4), 32, 32(4)Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 7, 7

High Courts20 Nov 1989

Vardichand Shankarlal Oswal Vs L. Hmingliana, Secretary (Preventive Detention) to the Government of Maharashtra and others

Bombay High Court · (1990) 1 BomCR 261 : (1989) 91 BOMLR 560 : (1990) CriLJ 1021

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

High Courts20 Nov 1989

Tribhavandas Jeevraj Patel and Others Vs Babu Govind Ghatal since (decd.) by his heirs and legal representatives and Others

Bombay High Court · (1990) 1 BomCR 705 : (1990) MhLj 452

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32K, 32K(3), 32M(2)Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3, 4

High Courts18 Nov 1989

Rambhau Anandrao Kedar and Others Vs State of Maharashtra

Bombay High Court · (1990) 1 BomCR 540

Criminal Procedure Code, 1973 (CrPC) — Section 438

High Courts17 Nov 1989Dismissed

Vinayak alias Janardan Todankar Vs Murlidhar Ramchandra Kowli and Others

Bombay High Court · (1990) 1 BomCR 486

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Presidency Small Cause Courts Act, 1882 — Section 41

High Courts16 Nov 1989

United Labour Union and others Vs Union of India and others

Bombay High Court · (1989) 91 BOMLR 770 : (1990) 60 FLR 686 : (1991) 1 LLJ 89

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 12, 2(1), 2(2)Industrial Disputes Act, 1947 — Section 2, 2A

High Courts16 Nov 1989

Mrs. Shehnaz Sananh Andish Vs Assistant Collector of Customs

Bombay High Court · (1990) 27 ECR 191 : (1990) 47 ELT 324

High Courts15 Nov 1989

Anirudhha Ramkrishna Karlekar Vs Jankibai Raghunath Bedekar

Bombay High Court · (1990) 1 BomCR 247 : (1990) 92 BOMLR 142

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 5(8)

High Courts15 Nov 1989

Anthony Steven Pinto Vs State of Maharashtra and others

Bombay High Court · (1990) CriLJ 2193

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