High Courts14 Dec 1990
Fr. Alfred Aguiar Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (1991) 1 BomCR 554 : (1991) 1 MhLj 328 : (1991) MhLj 328
COURT ARCHIVE
Bombay High Court judgments, 1990
771 judgments · page 2 of 39
High Courts14 Dec 1990Dismissed
Dinesh L. Gaude Vs Ponda Municipal Council and Another
Bombay High Court · (1991) 3 BomCR 440
Evidence Act, 1872 — Section 115Goa, Daman and Diu Municipalities Act, 1968 — Section 293, 298, 299, 306, 88(2)
High Courts13 Dec 1990
Chaugonda Shamgonda Patil Vs State of Maharashtra and Others
Bombay High Court · (1991) 2 BomCR 695
Civil Procedure Code, 1908 (CPC) — Section 115, 97
High Courts13 Dec 1990
Anand Hari Rahate Vs Anant Mahadeo Kotwal and another
Bombay High Court · (1991) 2 BomCR 550 : (1990) 92 BOMLR 679 : (1991) CriLJ 1256 : (1991) 1 MhLj 165 : (1991) MhLj 165
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts13 Dec 1990
Smt. Nirmala Manohar Jagesha Vs Manohar Shivram Jagesha
Bombay High Court · AIR 1991 Bom 259 : (1991) 93 BOMLR 373 : (1992) 1 DMC 180 : (1991) 1 MhLj 267
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10(1), 13(1), 21, 9
High Courts12 Dec 1990
RT. Rev. Dr. Ignatius D''Cunha and Another Vs Rev. Father Denis Kamath
Bombay High Court · (1992) 1 BomCR 647
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 30 Rule 1, Order 30 Rule 2, Order 39 Rule 1, 115
High Courts12 Dec 1990
Dr. (Miss.) Suriana Subhash Rane Vs University of Bombay and others
Bombay High Court · AIR 1991 Bom 240
Constitution of India, 1950 — Article 226
High Courts12 Dec 1990
Bombay Environment Action Group and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 1991 Bom 301 : (1991) 2 BomCR 541 : (1991) 92 BOMLR 616
Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 3
High Courts10 Dec 1990Dismissed
State of Maharashtra Vs Patheja Forgings and Auto Parts
Bombay High Court · (1993) 65 ELT 488
Central Excise Rules, 1944 — Rule 174Central Excises and Salt Act, 1944 — Section 9
High Courts10 Dec 1990Dismissed
Pimpri Chinchwad Municipal Corporation, Pimpri Vs Shiva Dular Misra, Pune
Bombay High Court · (1991) MhLj 150
Constitution of India, 1950 — Article 227
High Courts07 Dec 1990
Garware Plastics and Polyester Ltd. Vs Union of India
Bombay High Court · (1991) 2 BomCR 631 : (1991) 93 BOMLR 1 : (1991) ECR 178 : (1991) 52 ELT 506
Central Excises and Salt Act, 1944 — Section 2
High Courts07 Dec 1990
Forbes Forbes Campbell and Co. Ltd. Vs Asstt. Collr. of Customs
Bombay High Court · (1991) 52 ELT 382
High Courts07 Dec 1990
State of Maharashtra and another Vs Chandrakant '' Pomaji Vasudev Somshetti (since deceased by LRS) and others
Bombay High Court · AIR 1991 Bom 245 : (1991) 93 BOMLR 927
Bombay Civil Courts Act, 1869 — Section 7Civil Procedure Code, 1908 (CPC) — Section 110, 2(2), 9Constitution of India, 1950 — Article 226, 226, 227
High Courts06 Dec 1990
Turakhia Enterprises Vs Union of India
Bombay High Court · (1991) 36 ECR 599 : (1993) 63 ELT 24
High Courts06 Dec 1990
Jammilla Begam Abdul Jabbar Vs State of Maharashtra and others
Bombay High Court · (1991) 2 BomCR 68 : (1991) 93 BOMLR 357 : (1991) CriLJ 1743
National Security Act, 1980 — Section 3
High Courts05 Dec 1990
Indian Hotels Co. Ltd. Vs D.T. Pandey
Bombay High Court · (1991) 2 BomCR 553 : (1991) 62 FLR 164 : (1994) 3 LLJ 1071 : (1991) 1 MhLj 810 : (1991) MhLj 810
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10(1), 12(5), 28, 59
High Courts05 Dec 1990
Amar Vasudeva Kamath Vs Registrar, University of Bombay and Others
Bombay High Court · (1991) 1 BomCR 212 : (1991) 93 BOMLR 789 : (1991) 1 MhLj 415
Bombay University Act, 1974 — Section 11(4), 24(1), 40(4)Constitution of India, 1950 — Article 226
High Courts04 Dec 1990
Marcelin Sabestian Carvello Vs State of Maharashtra
Bombay High Court · (1991) 52 ELT 484
Customs Act, 1962 — Section 108, 111, 123, 135
High Courts04 Dec 1990
U.M. Hussain Vs State of Maharashtra
Bombay High Court · (1991) 52 ELT 512
Customs Act, 1962 — Section 111, 123, 135
High Courts04 Dec 1990
Prakash Abaji Kamble Vs State of Maharashtra
Bombay High Court · (1991) MhLj 779
Civil Procedure Code, 1908 (CPC) — Section 80