High Courts15 Nov 1989
Union of India Vs Shankarlal Harilal Shah
Bombay High Court · (1990) 47 ELT 522
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 4 of 29
High Courts15 Nov 1989
Anilkumar Vs State of Maharashtra
Bombay High Court · (1990) 1 BomCR 506 : (1990) CriLJ 2058
Criminal Procedure Code, 1973 (CrPC) — Section 167, 37, 37(1), 437, 437(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 23, 29, 36D
High Courts15 Nov 1989
FIRST Income Tax OFFICER Vs QUALITY CINE LABORATORIES (P.) LTD.
Bombay High Court · (1990) 33 ITD 496 : (1990) 37 TTJ 282
Income Tax Act, 1961 — Section 32A
High Courts10 Nov 1989
Miss Grace Odarkar Lamptey Vs L. Hmingliana and others
Bombay High Court · (1990) CriLJ 2323
Constitution of India, 1950 — Article 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts09 Nov 1989
Aravind Mehram Patel and another Vs The Intelligence Officer, Narcotics Control Bureau, Bombay
Bombay High Court · (1991) CriLJ 382
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 36A(3), 36B, 37, 37(1)
High Courts09 Nov 1989
In Re: Zenith Electro-systment Pvt. Ltd
Bombay High Court · (1990) 69 CompCas 138
Companies Act, 1956 — Section 372(14), 372(2), 374, 391, 394(1)
High Courts08 Nov 1989
All Goa Private Schools Pre-Primary and Primary Teachers'' Association and others Vs State of Goa and others
Bombay High Court · (1989) 11 BOM CK 0034
Constitution of India, 1950 — Article 14, 141, 19(l)(g), 29, 30
High Courts06 Nov 1989
Ramchandra Dattatraya Gandhi Vs Sou Pushpabai Manohar Sheth
Bombay High Court · AIR 1990 Bom 182 : (1990) 1 BomCR 643 : (1990) 1 MhLj 485
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227
High Courts01 Nov 1989
FACIT AB SWEDEN Vs FIRST Income Tax OFFICER.
Bombay High Court · (1990) 32 ITD 3
Income Tax Act, 1961 — Section 144A, 144B
High Courts27 Oct 1989
I.C. Corporation Vs Daewoo Corporation and others
Bombay High Court · AIR 1990 Bom 152 : (1990) 1 BomCR 109 : (1989) MhLj 1136
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 19, Order 26 Rule 1, Order 26 Rule 2, Order 26 Rule 3
High Courts27 Oct 1989
Shrikrushna Sadashiv Dhamankar Vs The Nasik Merchants Co-operative Bank Ltd. and Others
Bombay High Court · AIR 1990 Bom 90 : (1990) 1 BomCR 223
Constitution of India, 1950 — Article 227Representation of the People Act, 1951 — Section 82, 83
High Courts27 Oct 1989
I. C. Corporation Vs Daewoo Corporation and others
Bombay High Court · (1989) MhLj 1136
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19(b), 76(1)
High Courts26 Oct 1989Dismissed
Prabhakar Vs Mangala and Others
Bombay High Court · (1990) 2 DMC 67
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts25 Oct 1989Dismissed
The Indian Tobacco Company Limited Vs The Industrial Court and Others
Bombay High Court · (1994) 3 LLJ 459
Bombay Shops and Establishments Act, 1948 — Section 38B
High Courts25 Oct 1989
The Indian Tobacco Co. Ltd. Vs The Industrial Court and others
Bombay High Court · (1990) 2 BomCR 184 : (1990) 2 LLJ 236
Industrial Disputes Act, 1947 — Section 25F, 25GTrade Unions Act, 1926 — Section 28
High Courts24 Oct 1989Dismissed
Holiram Vs Yashodabai and Another
Bombay High Court · (1990) 1 DMC 565
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts24 Oct 1989Allowed
Ramnivas Mahaveerprasad Gupta Vs Govinddas Bharubakas Karnani
Bombay High Court · (1989) 91 BOMLR 211
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts24 Oct 1989
State of Maharashtra Vs Mahavirohan and Mohanlalji and Others
Bombay High Court · (1990) 1 ACC 430
Penal Code, 1860 (IPC) — Section 408
High Courts23 Oct 1989
Secretary, Communication Ministry, Govt. of India, Department of P and T and Others Vs Ramrao Alias Ramdas and Others
Bombay High Court · (1991) 2 ACC 103
Motor Vehicles Act, 1988 — Section 110APenal Code, 1860 (IPC) — Section 304A
High Courts23 Oct 1989Allowed
Secretary Communication Ministry Govt. of India Department of Post and Telegraph and Others Vs Ramrao alias Ramdas and Others
Bombay High Court · (1991) ACJ 278 : (1990) 2 BomCR 225
Motor Vehicles Act, 1939 — Section 110A