High Courts12 Sept 1990Allowed
Baroda Rayon Corporation and Another Vs Union of India (UOI) and Others
Bombay High Court · (1992) 41 ECR 313
Customs Act, 1962 — Section 14, 15
COURT ARCHIVE
Bombay High Court judgments, 1990
771 judgments · page 11 of 39
High Courts11 Sept 1990
Ion Exchange (India) Ltd. Vs Union of India
Bombay High Court · (1991) 51 ELT 222
Central Excise Rules, 1944 — Rule 10, 173B
High Courts11 Sept 1990
Shaymrani Gaur Vs State of Maharashtra and Others
Bombay High Court · (1991) 1 BomCR 324 : (1991) 93 BOMLR 467
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 482
High Courts11 Sept 1990
Jaysynth Dyechem Pvt. Ltd. Vs Union of India
Bombay High Court · (1991) 34 ECR 109 : (1991) 51 ELT 246
Central Excise Rules, 1944 — Rule 56A, 8, 8(2)Central Excises and Salt Act, 1944 — Section 37
High Courts11 Sept 1990Allowed
Ashok Kumar Berival Vs Union of India (UOI) and Others
Bombay High Court · (1990) 31 ECR 390
High Courts11 Sept 1990
Gopaldas Udhavdas Ahuja and Another Vs Union of India (UOI) and Others
Bombay High Court · (1991) 1 BomCR 77
Gold (Control) Act, 1968 — Section 71(1)
High Courts11 Sept 1990
Raman Lamba and others Vs D.M. Harish and others
Bombay High Court · AIR 1991 Bom 311 : (1991) 1 BomCR 49
Arbitration Act, 1940 — Section 14(2), 2(c), 21, 31, 31(1)
High Courts10 Sept 1990
Doctor Beck and Co. (India) Ltd. Vs Assistant Collector
Bombay High Court · (1991) 51 ELT 263
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B
High Courts10 Sept 1990
Koron Business Systems Ltd. Vs Union of India
Bombay High Court · (1991) ECR 508 : (1991) 51 ELT 212
Central Excises and Salt Act, 1944 — Section 36(1), 4
High Courts10 Sept 1990
Weikfield Products Company (India) Pvt. Ltd. Vs Union of India
Bombay High Court · (1991) 51 ELT 323
Central Excise Rules, 1944 — Rule 11, 173J
High Courts10 Sept 1990
Sandoz (India) Ltd. Vs Union of India
Bombay High Court · (1991) 34 ECR 548 : (1991) 51 ELT 214
Central Excise Rules, 1944 — Rule 11, 11(4)Constitution of India, 1950 — Article 226
High Courts10 Sept 1990Allowed
Tata Engineering and Locomotive Co. Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1991) 62 FLR 191 : (1995) 3 LLJ 603
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 8A
High Courts07 Sept 1990
Chintaman Tukaram Detir Vs Anand Moreshwar Bhat and Another
Bombay High Court · (1991) 2 BomCR 666 : (1991) 93 BOMLR 444 : (1991) 1 MhLj 435
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32F
High Courts06 Sept 1990
Dinkarrao Bhausahab Deshmukh Vs Mahadeo Tukaram Mohite since decease through his heirs and legal representatives and Others
Bombay High Court · (1991) 2 BomCR 670 : (1991) 1 MhLj 17
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 11, 12, 13, 14Limitation Act, 1963 — Section 14
High Courts06 Sept 1990
Rohitkumar and Co. and others Vs F.J. Bahadur, Commissioner of Income Tax and others
Bombay High Court · (1991) 92 CTR 260 : (1991) 190 ITR 93
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(5), 139(2), 139(8), 148
High Courts06 Sept 1990
Singhania Associates Vs Union of India
Bombay High Court · (1991) ECR 432 : (1991) 52 ELT 183
Constitution of India, 1950 — Article 226
High Courts06 Sept 1990
Roche Products Ltd. Vs Union of India
Bombay High Court · (1991) 33 ECR 58 : (1991) 51 ELT 238
Central Excise Rules, 1944 — Rule 233BCentral Excises and Salt Act, 1944 — Section 4
High Courts06 Sept 1990
Citanjali Ravi Sambhwani Vs Union of India
Bombay High Court · (1991) 54 ELT 169
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 37, 40
High Courts06 Sept 1990
Bombay Metropolitan Transport Corporation Ltd. Vs Employees of Bombay Metropolitan Transport Corporation Ltd. (Cidco) and others
Bombay High Court · (1991) 71 CompCas 473
Companies Act, 1956 — Section 433, 433(1), 434, 445, 445(2)Industrial Disputes Act, 1947 — Section 25
High Courts06 Sept 1990Dismissed
Syed Mushtaque Ahmad Vs Tasneem Kausar and Another
Bombay High Court · (1991) 1 DMC 524
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)