High Courts06 Sept 1990
Bombay Metropolitan Transport Corporation Limited Vs Vinayak Krushnaji Apte and Others
Bombay High Court · (1990) 3 BomCR 682
Companies Act, 1956 — Section 433(1)Industrial Disputes Act, 1947 — Section 25O
COURT ARCHIVE
Bombay High Court judgments, 1990
771 judgments · page 12 of 39
High Courts05 Sept 1990
Pudumjee Pulp and Paper Mills Ltd. Vs Union of India
Bombay High Court · (1991) 33 ECR 489 : (1991) 51 ELT 273
Central Excise Rules, 1944 — Rule 173B
High Courts05 Sept 1990
In Re: Alain Esteve
Bombay High Court · (1990) 3 BomCR 665 : (1991) CriLJ 445
Juvenile Justice Act, 1986 — Section 1, 13, 4, 5, 51
High Courts05 Sept 1990
Rajendrakumar Chandrakant Nadkarni Vs University of Bombay and another
Bombay High Court · AIR 1991 Bom 126 : (1991) 1 BomCR 96
Constitution of India, 1950 — Article 14, 226
High Courts05 Sept 1990
Mohamad Ibrahimkhan since deceased by L.Rs. Vs Mehboobkhan
Bombay High Court · (1991) 1 BomCR 152 : (1991) 1 MhLj 369
High Courts05 Sept 1990Allowed
Bashir Shaikh Vs State of Goa
Bombay High Court · (1991) 1 BomCR 266 : (1991) 92 BOMLR 324
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts05 Sept 1990Allowed
Bombay Labour Union Vs Haulage Corporation and Another
Bombay High Court · (1991) 1 BomCR 403 : (1991) 63 FLR 144 : (1990) MhLj 1193
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24(1), 25(5)
High Courts05 Sept 1990
Mumbai Kamgar Sabha and Another Vs State of Maharashtra and Others
Bombay High Court · (1991) 1 BomCR 422 : (1991) 63 FLR 148
Employees State Insurance Act, 1948 — Section 1(4), 1(5)
High Courts05 Sept 1990
Bombay Metropolitan Transport Corporation Ltd. Vs Servants of The B.M.T.C. (Cidco)
Bombay High Court · (1991) 62 FLR 401 : (1991) 2 LLJ 443 : (1991) 1 MhLj 382
Industrial Disputes Act, 1947 — Section 25
High Courts04 Sept 1990
Century Spinning and Manufacturing Co. Ltd. Vs Union of India
Bombay High Court · (1991) 51 ELT 217
Customs Act, 1962 — Section 2(23), 25(1), 27
High Courts04 Sept 1990
S.B. Gaikwad Vs Iyer Subramanya Venkateswara
Bombay High Court · (1990) 3 BomCR 736
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2), 25Civil Procedure Code, 1908 (CPC) — Order 41 Rule 28
High Courts03 Sept 1990Allowed
Kishan Naikwade Vs Asrabai Naikwade and Others
Bombay High Court · (1991) 2 BomCR 24 : (1991) 1 MhLj 68
High Courts03 Sept 1990
Pudumjee Pulp and Paper Mills Ltd. Vs Union of India
Bombay High Court · (1991) 51 ELT 235
Central Excise Rules, 1944 — Rule 8(1)
High Courts03 Sept 1990
Daulat Raghunath Derale Vs State of Maharashtra
Bombay High Court · (1990) 3 BomCR 608 : (1991) CriLJ 817
General Clauses Act, 1897 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21Penal Code, 1860 (IPC) — Section 109, 110, 112, 114, 115
High Courts31 Aug 1990
Board of Trustees of the Port of Bombay Vs Shaw Wallace and Co. Ltd. and Others
Bombay High Court · (1992) 41 ECR 154
Customs Act, 1962 — Section 116
High Courts31 Aug 1990Allowed
Engineering Workers'' Union Vs Union of India (UOI)
Bombay High Court · (1991) 1 BomCR 148 : (1991) 62 FLR 846 : (1994) 3 LLJ 942
Constitution of India, 1950 — Article 14Minimum Wages Act, 1948 — Section 3(2A)
High Courts31 Aug 1990
The National Textile Corporation (South Maharashtra) Ltd. Vs Shramik Janata Union and Others
Bombay High Court · (1991) 1 BomCR 160 : (1990) 92 BOMLR 492 : (1993) 3 LLJ 277
Textile Undertakings (Taking Over of Management) Act, 1983 — Section 2, 3(2), 3(7)
High Courts30 Aug 1990Dismissed
Union of India (UOI), CBEC and Others Vs Sealol Hindustan Ltd. and Another
Bombay High Court · (1992) 39 ECR 295
High Courts30 Aug 1990Dismissed
Atur India Private Ltd. Vs State of Maharashtra and Others
Bombay High Court · (1991) 1 BomCR 63 : (1991) 93 BOMLR 319
Bombay Stamp Act, 1958 — Article 36, 2, 33(1), 34, 34(6)