COURT ARCHIVE

Bombay High Court judgments, 1989

564 judgments · page 9 of 29

High Courts18 Sept 1989Dismissed

M.P. Mustafa Vs Secretary (Preventive Detention) to the Govt. of Maharashtra and Others

Bombay High Court · (1990) 1 BomCR 618 : (1989) 91 BOMLR 376 : (1991) 1 MhLj 238

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

Read judgment

High Courts18 Sept 1989

Bombay Gas Public Ltd. Co. Vs Papa Akbar and another

Bombay High Court · (1989) 91 BOMLR 895 : (1990) 60 FLR 417 : (1990) 2 LLJ 220

Payment of Gratuity Act, 1972 — Section 4, 4(6), 7(3), 7(3A), 7(7)Trade Unions Act, 1926 — Section 25(1)

Read judgment

High Courts18 Sept 1989

Commissioner of Income Tax Vs Isa Farms Pvt. Ltd.

Bombay High Court · (1990) 181 ITR 448

Income Tax Act, 1961 — Section 11

Read judgment

High Courts15 Sept 1989

Commissioner of Income Tax Vs Camlin Pvt. Ltd.

Bombay High Court · (1989) 180 ITR 638

Income Tax Act, 1961 — Section 37(1), 40A(7)

Read judgment

High Courts15 Sept 1989

The Charity Commissioner, Maharashtra State, Bombay Vs Smt. Shantidevi Lalchand Chhaganlal Foundation Trust, Bombay and others

Bombay High Court · AIR 1990 Bom 189 : (1990) 92 BOMLR 102

Bombay Public Trusts Act, 1950 — Section 1, 36, 50, 51, 56Bombay Public Trusts Rules, 1951 — Rule 24Civil Procedure Code, 1908 (CPC) — Section 9

Read judgment

High Courts15 Sept 1989

Murlidhar Bhagwandas and Co. Vs Commissioner of Income Tax

Bombay High Court · (1989) 80 CTR 137 : (1990) 181 ITR 319

Income Tax Act, 1961 — Section 143(3), 147, 148

Read judgment

High Courts15 Sept 1989Dismissed

Anant Naik Vs State of Maharashtra

Bombay High Court · (1990) 3 BomCR 274 : (1989) 91 BOMLR 951

Advocates Act, 1961 — Section 30Bar Councils Act, 1926 — Section 14(1)Constitution of India, 1950 — Article 14, 141, 246

Read judgment

High Courts15 Sept 1989

Charity Commissioner, Maharashtra State, Bombay Vs Shantidevi Lalchand Chhaganlal Foundation Trust by Trustees Lalchand Chhaganlal Jain and others

Bombay High Court · (1989) MhLj 1048

Bombay Public Trusts Act, 1950 — Section 1, 36, 36(1), 36(1)(b), 36ACivil Procedure Code, 1908 (CPC) — Section 92, 92(1)Trusts Act, 1882 — Section 52

Read judgment

High Courts15 Sept 1989

Sudhakar Pednekar Vs Mrs. Emiliana De Silva Britto and others

Bombay High Court · (1989) 66 CompCas 951

Motor Vehicles Act, 1939 — Section 92A

Read judgment

High Courts15 Sept 1989

Prakash Sitaram Shelar Vs The State of Maharashtra and others

Bombay High Court · (1991) CriLJ 1251

Bombay Police Act, 1951 — Section 59, 59(1)Constitution of India, 1950 — Article 329

Read judgment

High Courts15 Sept 1989

Swiss Bank Corporation Vs Jai Hind Oil Mills Company and others

Bombay High Court · (1989) 66 CompCas 241

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

Read judgment

High Courts14 Sept 1989

Shivaji Bahurao Khilari and Others Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (1989) 3 BomCR 674 : (1989) 91 BOMLR 355

Bombay Municipal Corporation Act, 1888 — Section 401, 407

Read judgment

High Courts14 Sept 1989

Bralco Metal Industries Pvt. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1990) 181 ITR 436

Income Tax Act, 1961 — Section 139, 139(1), 271(1)

Read judgment

High Courts13 Sept 1989

Commissioner of Income Tax Vs Vimla P. Kapadia

Bombay High Court · (1989) 88 CTR 186 : (1990) 181 ITR 394

Income Tax Act, 1961 — Section 280, 74, 80B(5), 80T

Read judgment

High Courts13 Sept 1989

Mrs. Olga D''souza Vs Board of Trustees of the Port of Marmugao and Others

Bombay High Court · (1990) 3 BomCR 345

Constitution of India, 1950 — Article 16, 341, 46Marmugao Port Employees (Recruitment Seniority and Promotions) Regulations, 1964 — Regulation 13

Read judgment

High Courts13 Sept 1989

Bombay Environmental Action Group and Another Vs State of Maharashtra and Others

Bombay High Court · (1989) 3 BomCR 295

Constitution of India, 1950 — Article 14, 226Maharashtra Regional and Town Planning Act, 1966 — Section 31, 47

Read judgment

High Courts13 Sept 1989

Maharashtra State Textile Corpn. Ltd. Vs Vasudev Vinayak Joshi and another

Bombay High Court · (1990) 1 BomCR 781 : (1989) 59 FLR 708 : (1991) 2 LLJ 457

Industrial Disputes Act, 1947 — Section 25N

Read judgment

High Courts13 Sept 1989

Commissioner of Income Tax Vs Mahalaxmi Glass Works (P.) Ltd.

Bombay High Court · (1990) 181 ITR 412

Income Tax Act, 1961 — Section 256(2)

Read judgment

High Courts13 Sept 1989

Maharashtra State Financial Corporation Vs Amar Sea Foods and Manerkar Fisheries Private Ltd.

Bombay High Court · (1991) 71 CompCas 663

State Financial Corporations Act, 1951 — Section 29, 31Transfer of Property Act, 1882 — Section 69(1)

Read judgment

High Courts13 Sept 1989

Commissioner of Income Tax Vs Vijay Flexible Containers

Bombay High Court · (1990) 81 CTR 29 : (1990) 186 ITR 693

Income Tax Act, 1961 — Section 2(14), 2(47), 40, 45

Read judgment