High Courts24 Dec 1990
Mulchand Sampatraj Shah Vs Assistant Collector of Customs
Bombay High Court · (1991) 2 BomCR 197 : (1991) 93 BOMLR 441 : (1991) CriLJ 1405 : (1991) 36 ECR 395 : (1991) 53 ELT 306
COURT ARCHIVE
Bombay High Court judgments, 1990
771 judgments · page 1 of 39
High Courts24 Dec 1990
EAST AFRICAN MATCH CO LTD. Vs INSPECTING ASSISTANT COMMISSIONER.
Bombay High Court · (1991) 39 ITD 125
High Courts21 Dec 1990Dismissed
Municipal Corporation of Greater Bombay and Another Vs Laxman Saidoo Timmanepyati and Others
Bombay High Court · (1991) 2 BomCR 353
Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 32Municipal Conduct and Disciplinary Rules — Rule 8, 9
High Courts21 Dec 1990
State of Maharashtra Vs Bhailal Rupsi Shah
Bombay High Court · (1991) 35 ECR 34 : (1991) 56 ELT 20
Customs Act, 1962 — Section 134, 134(1)Imports and Exports (Control) Act, 1947 — Section 5Penal Code, 1860 (IPC) — Section 120B
High Courts20 Dec 1990
M.M. Wagh, Bombay Vs State of Maharashtra and Another
Bombay High Court · (1992) 2 LLJ 118 : (1991) 1 MhLj 144 : (1991) MhLj 144
BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 60Criminal Procedure Code, 1973 (CrPC) — Section 468, 470Foreign Exchange Regulation Act, 1973 — Section 44, 58, 61
High Courts20 Dec 1990
H.H. Wagh Vs The State of Maharashtra and another
Bombay High Court · (1991) 1 BomCR 206 : (1991) CriLJ 1243 : (1991) 62 FLR 836
BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 60Criminal Procedure Code, 1973 (CrPC) — Section 468, 470Foreign Exchange Regulation Act, 1973 — Section 44, 58, 61
High Courts20 Dec 1990
Halya Wajya Kurmuda Vs R.D. Tyagi, Commr. of Police, Thane and others
Bombay High Court · (1991) 2 BomCR 331 : (1991) 93 BOMLR 83 : (1991) CriLJ 1240
Constitution of India, 1950 — Article 22(5)
High Courts20 Dec 1990Dismissed
Shri D.I.M. Sarpal Vs Canara Bank
Bombay High Court · (1990) 92 BOMLR 676
Constitution of India, 1950 — Article 226
High Courts20 Dec 1990
Taj Mohamed Yakub Vs Abdul Gani Bhikan
Bombay High Court · (1991) MhLj 263
Constitution of India, 1950 — Article 227
High Courts19 Dec 1990Dismissed
Mohan Madhukar Ghate and Others Vs N.D. Rathod and Others
Bombay High Court · (1991) 2 BomCR 376 : (1993) 3 LLJ 384
Industrial Disputes (Bombay) Rules, 1957 — Rule 62Industrial Disputes Act, 1947 — Section 12, 18(3), 2
High Courts19 Dec 1990
Forbes Forbes Campbell and Co. Ltd. Vs Union of India
Bombay High Court · (1991) 36 ECR 398 : (1993) 63 ELT 23
High Courts19 Dec 1990
K.R. Singh Vs Smt. A.G. Thakare and others
Bombay High Court · AIR 1991 Bom 296 : (1991) 2 BomCR 658 : (1990) 92 BOMLR 623
Civil Procedure Code, 1988 — Order 9 Rule 8Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 115
High Courts19 Dec 1990
Commander Ranvir Kumar Sinha Vs The Union of India and others
Bombay High Court · (1991) 2 BomCR 28 : (1991) CriLJ 1729
Constitution of India, 1950 — Article 226NAVY ACT, 1957 — Section 132, 160, 23, 46, 62
High Courts19 Dec 1990
Nanasaheb Vs Dattu and others
Bombay High Court · AIR 1992 Bom 24 : (1991) 3 BomCR 548 : (1991) 93 BOMLR 775 : (1991) 1 MhLj 689
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 13, Order 9 Rule 7Specific Relief Act, 1963 — Section 41
High Courts19 Dec 1990
Forbes Forbes Campbell and Co. Ltd. Vs Asstt. Collector of Customs and Others
Bombay High Court · (1992) 42 ECR 181
High Courts18 Dec 1990Dismissed
Manilal Dajibhai Tandel and Others Vs State
Bombay High Court · (1991) 3 BomCR 206
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts18 Dec 1990Dismissed
Dr. Luis Proto Barbosa Vs Union of India (UOI)
Bombay High Court · (1991) 93 BOMLR 90
Constitution of India, 1950 — Article 226
High Courts14 Dec 1990
Mafatlal Engineering Industries Ltd. Vs Mafatlal Engineering Industries Employees'' Union and others
Bombay High Court · (1992) 2 LLJ 657 : (1991) 1 MhLj 1359
Constitution of India, 1950 — Article 14, 226, 227, 39, 41Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 11, 18, 2, 5, 9A
High Courts14 Dec 1990
Selfshine Industries Vs Board Of Trustees of Port of Bombay
Bombay High Court · (1992) 38 ECC 124
Constitution of India, 1950 — Article 226
High Courts14 Dec 1990
Anil Jamnadas Chhatbar Vs Union of India
Bombay High Court · (1991) 32 ECC 274 : (1991) 36 ECR 53 : (1993) 63 ELT 19