High Courts23 Oct 1989
The Secretary Communication Ministry Govt. of India and Others Vs Ramrao alias Ramdas and Others
Bombay High Court · (1991) 1 ACC 365
Motor Vehicles Act, 1988 — Section 110APenal Code, 1860 (IPC) — Section 304A
COURT ARCHIVE
Bombay High Court judgments, 1989
564 judgments · page 5 of 29
High Courts20 Oct 1989
Faijuddin Shaikh Vs Tahsildar (Encroachment), Andheri Division, Bombay and another
Bombay High Court · (1989) 10 BOM CK 0012
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts20 Oct 1989
Jaidabai Vs Mohammad Shafi Mohammad Ismile and Another
Bombay High Court · (1990) 2 DMC 14
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts19 Oct 1989
Kamlakshi Finance Corporation Ltd. Vs Union of India
Bombay High Court · (1990) 47 ELT 213
Central Excise Rules, 1944 — Rule 173B
High Courts19 Oct 1989
State of Maharashtra Vs Shyamrao
Bombay High Court · (1990) 1 ACC 418
Penal Code, 1860 (IPC) — Section 304A, 337
High Courts19 Oct 1989Dismissed
Utrane Vividh Karyakari Seva Sahakari (V) Socy. Ltd. and Others Vs Laxman Dalpat Patil and Others
Bombay High Court · (1990) 1 BomCR 217 : (1989) MhLj 1125
High Courts18 Oct 1989Dismissed
The Ichalkaranji Co-operative Spinning Mills Ltd. Vs Deccan Co-operative Soot Girani Kamgar Sangh and Others
Bombay High Court · (1995) 3 LLJ 405 : (1991) 1 LLJ 220
High Courts18 Oct 1989
Deepak Nathuram Ambekar Vs V.K. Saraf (Shri), Commissioner of Police and Others
Bombay High Court · (1990) 1 BomCR 175
National Security Act, 1980 — Section 3, 8
High Courts18 Oct 1989
Raisaheb Rekhchand Mohota Spinning and Weaving Mills (P) Ltd. Vs Employees'' State Insurance Corporation
Bombay High Court · (1990) 60 FLR 842 : (1993) 3 LLJ 271
Employees State Insurance Act, 1948 — Section 2(9)
High Courts17 Oct 1989
Ashabai Kate (Sau.) Vs Vithal Bhika Nade
Bombay High Court · (1990) 3 BomCR 229 : (1989) 91 BOMLR 177
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Hindu Succession Act, 1956 — Section 14
High Courts17 Oct 1989
Joaquin I.M. Dias Vs R.S. Ravonkar and others
Bombay High Court · (1991) 2 LLJ 432
Constitution of India, 1950 — Article 14, 16
High Courts17 Oct 1989Dismissed
Suresh Vs Sau. Vandana
Bombay High Court · (1990) 1 DMC 578
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Oct 1989
Manohar Ramchandra Manapure and others Vs State of Maharashtra and another
Bombay High Court · (1989) MhLj 1011
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 17, 18, 19, 20, 21
High Courts16 Oct 1989
Board of Trustees of the Port of Bombay Vs State of Maharashtra and others
Bombay High Court · (1990) 1 BomCR 123 : (1989) 91 BOMLR 900 : (1990) 2 LLJ 280
Factories Act, 1948 — Section 2
High Courts13 Oct 1989
Kacharu Lakhu Aher Vs Masjid Mandwad Deosthan and Others
Bombay High Court · (1990) 3 BomCR 261 : (1989) 91 BOMLR 186 : (1990) MhLj 440
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G(6), 88(1), 88CAExemptions from Land Revenue Act, 1863 — Section 8, 8(3)
High Courts13 Oct 1989Allowed
R.B. Rajput Vs Hiralal Bhagwandas Rajput and Another
Bombay High Court · (1990) 1 BomCR 310 : (1989) 91 BOMLR 869
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1)Limitation Act, 1963 — Article 58Maharashtra Co-operative Societies Act, 1960 — Section 2(9), 92(1), 92(2)
High Courts13 Oct 1989Allowed
Ratnakar Govind Parab Vs Collector of Goa
Bombay High Court · (1989) MhLj 1123
High Courts13 Oct 1989Dismissed
Chief Officer Municipal Council, Osmanabad Vs Smt. Heerabai Wakure and another
Bombay High Court · (1989) 10 BOM CK 0007
Limitation Act, 1908 — Section 5Maharashtra Municipalities Act, 1965 — Section 269(2)Maharashtra Regional and Town Planning Act, 1966 — Section 53
High Courts12 Oct 1989Dismissed
Renusagar Power Company Vs General Electric Company
Bombay High Court · (1990) 1 BomCR 561 : (1990) 92 BOMLR 70
Arbitration Act, 1940 — Section 34, 35Bombay High Court (Original Side) Rules, 1980 — Rule 801Civil Procedure Code, 1908 (CPC) — Section 120, 16, 17, 21, 30
High Courts11 Oct 1989
Narendra Mafatlal Mehta Vs Dy. Chief Controller of I and E
Bombay High Court · (1990) 46 ELT 36 : (1990) 46 ITR 36