High Courts04 Dec 1990
Tata Engg. and Locomotive Company Ltd. Vs Union of India
Bombay High Court · (1991) ECR 93 : (1991) 52 ELT 500
Central Excise Rules, 1944 — Rule 173A, 173B, 173B(1), 173CCentral Excises and Salt Act, 1944 — Section 11A, 4
COURT ARCHIVE
Bombay High Court judgments, 1990
771 judgments · page 3 of 39
High Courts03 Dec 1990Allowed
Tukaram S. Vichare Vs Dattaram S. Vichare and Others
Bombay High Court · (1991) 2 BomCR 250 : (1991) MhLj 1414
Maharashtra Housing and Area Development Act, 1976 — Section 66, 66(1)
High Courts30 Nov 1990
E. Merck (India) Limited Vs V.N. Parulekar and Others
Bombay High Court · (1991) 2 BomCR 201 : (1991) 63 FLR 401 : (1994) 3 LLJ 546 : (1991) 1 MhLj 540
Industrial Disputes Act, 1947 — Section 11A
High Courts30 Nov 1990Dismissed
Zelukhabai and Others Vs Miya Ahmed Mahomed Merchant and Others
Bombay High Court · (1991) 1 BomCR 595
Civil Procedure Code, 1908 (CPC) — Section 11Easements Act, 1882 — Section 52Presidency Small Cause Courts Act, 1882 — Section 41
High Courts30 Nov 1990Dismissed
Direndra Shikdar Vs State of Maharashtra
Bombay High Court · (1991) 93 BOMLR 94
Criminal Procedure Code, 1973 (CrPC) — Section 209, 407, 408, 482, 7Penal Code, 1860 (IPC) — Section 147, 323, 397, 506
High Courts29 Nov 1990
Ramesh Ghanshamdas Aswani and Another Vs State of Maharashtra
Bombay High Court · (1991) 3 BomCR 246
Criminal Procedure Code, 1973 (CrPC) — Section 239, 362, 482
High Courts29 Nov 1990
Bombay Printers Ltd. and others Vs Union of India and others
Bombay High Court · (1991) 63 FLR 106 : (1992) 1 LLJ 816
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5
High Courts27 Nov 1990
Ratansi Mulji Vs Vinod Ratilal Gandhi and another
Bombay High Court · AIR 1991 Bom 407 : (1991) CriLJ 2766
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 179
High Courts27 Nov 1990
Pralhad Ramachandrarao Vs University of Goa and Another
Bombay High Court · (1992) 1 BomCR 112 : (1991) 93 BOMLR 839 : (1991) 1 MhLj 844 : (1991) MhLj 844
Constitution of India, 1950 — Article 226
High Courts27 Nov 1990Dismissed
Western India Tanneries Ltd. Vs M.R. Bhope and Another
Bombay High Court · (1991) 1 BomCR 561 : (1991) 92 BOMLR 589 : (1991) 62 FLR 887
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2Industrial Employment (Standing Orders) Act, 1946 — Section 10A
High Courts26 Nov 1990
Dr. Shashikant K. Lokhande Vs University of Bombay and Another
Bombay High Court · (1991) 2 BomCR 260 : (1991) MhLj 337
Bombay University Act, 1974 — Section 42, 74
High Courts23 Nov 1990Allowed
Maharashtra Rajya Suraksha Rakshak and General Kamgar Union and Others Vs State of Maharashtra and Others
Bombay High Court · (1994) 3 LLJ 946
Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 23
High Courts23 Nov 1990
Shikshan Prasarak Sangh and Another Vs The State of Goa and Others
Bombay High Court · (1995) 1 BomCR 239
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 8Constitution of India, 1950 — Article 226Goa, Daman and Diu School Education Act, 1984 — Section 20, 20(4), 4(2), 42, 42(1)
High Courts23 Nov 1990
Bhavani Metal Works Vs Pandurang R. Sawant and Others
Bombay High Court · (1994) 3 LLJ 711
Industrial Disputes Act, 1947 — Section 11A
High Courts23 Nov 1990
Ruby Mills Ltd. Vs Union of India (UOI)
Bombay High Court · (1991) 1 BomCR 610
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts22 Nov 1990
Assistant Collector of Customs Vs Srikant Vinayak Harsha
Bombay High Court · (1991) 53 ELT 229
Customs Act, 1962 — Section 107, 108, 135, 138A, 138B
High Courts22 Nov 1990
S.G. Rajadhyakshya, AC Customs Vs Srikant Vinayak Harsho and Others
Bombay High Court · (1992) 39 ECR 267
Customs Act, 1962 — Section 135(1)(a)(ii)
High Courts21 Nov 1990
Industrial Workers'' Union Vs Allied Publishers Subscriptions Agency and Others
Bombay High Court · (1991) 3 BomCR 8
Industrial Disputes Act, 1947 — Section 12(5)
High Courts21 Nov 1990
Mahalaxmi Chemicals Works Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (1991) 3 BomCR 73 : (1991) 1 MhLj 479 : (1991) MhLj 479
Bombay Municipal Corporation Act, 1888 — Section 194A, 195Bombay Municipal Corporation Exemption of Octroi Immediate Exportation Rules, 1985 — Rule 4
High Courts21 Nov 1990
Anand G. Joshi Vs Maharashtra State Financial Corporation and Others
Bombay High Court · (1991) 2 BomCR 712 : (1991) 62 FLR 909 : (1994) 3 LLJ 1077 : (1991) 1 MhLj 915
Constitution of India, 1950 — Article 226