COURT ARCHIVE

Bombay High Court judgments, 1990

771 judgments · page 34 of 39

High Courts07 Mar 1990

Kamal V.M. Allaudin and Vs Raja Shaikh and etc. etc.

Bombay High Court · AIR 1990 Bom 299

Administrative Tribunals Act, 1985 — Section 14, 28, 29Bombay Civil Courts Act, 1869 — Section 12, 3, 4, 5Bombay Matrimonial (Transfer of Cases) Act, 1950 — Section 19, 35, 4A

Read judgment

High Courts07 Mar 1990

Precision Rubber Industries Vs Collector of Central Excise and Others

Bombay High Court · (1990) 3 BomCR 294 : (1991) ECR 705 : (1990) 49 ELT 170

Central Excises and Salt Act, 1944 — Section 35A

Read judgment

High Courts06 Mar 1990

State of Maharashtra Vs Mohd. Ismail Ahmed Doda

Bombay High Court · (1990) 50 ELT 346

Customs Act, 1962 — Section 135, 135(1)

Read judgment

High Courts06 Mar 1990

C. M. DESAI Vs NINTH ADDL. Income Tax OFFICER.

Bombay High Court · (1990) 34 ITD 431

Income Tax Act, 1961 — Section 57

Read judgment

High Courts06 Mar 1990Dismissed

R.M. Bhade Shop Inspector, Pune Vs P.S. Malgaonkar Div. Mag.4.I.F. and G.I. Co. Ltd. and Another

Bombay High Court · (1990) 2 BomCR 426

Bombay Shops and Establishments Act, 1948 — Section 15, 4, 8

Read judgment

High Courts06 Mar 1990

FIRST Income Tax OFFICER Vs KANTILAL MANILAL and CO.

Bombay High Court · (1990) 33 ITD 340

Customs Act, 1962 — Section 147

Read judgment

High Courts05 Mar 1990

State of Maharashtra Vs Sampatlal Nemsukh Bothara

Bombay High Court · (1990) 2 BomCR 376 : (1990) CriLJ 2120 : (1990) 1 MhLj 695

Factories Act, 1948 — Section 62, 7, 83, 92

Read judgment

High Courts05 Mar 1990

Shridhar Babaji Vibhute, (deceased) by heirs Vs Ganpati Bayaji Patil and Another

Bombay High Court · (1990) 3 BomCR 246

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 88C

Read judgment

High Courts05 Mar 1990

Peter Morris Lobo and another Vs Sonal Maganlal Shingala and others

Bombay High Court · (1991) ACJ 215 : AIR 1991 Bom 1 : (1990) 3 BomCR 112

Motor Vehicles Act, 1988 — Section 95(1)(b)(ii)

Read judgment

High Courts05 Mar 1990

Controller of Estate Duty Vs Bipinchandra N. Patel Controller of Estate Duty Vs Seth Rasesh N. Mafatlal Controller of Estate Duty Vs Shri Ashok Chhotalal Gandhi Controller of Estate Duty Vs Bipinchandra N. Patel

Bombay High Court · (1990) 86 CTR 231 : (1990) 186 ITR 29

Estate Duty Act, 1953 — Section 36, 44, 50B, 74Wealth Tax Act, 1957 — Section 2

Read judgment

High Courts05 Mar 1990

State of Maharashtra Vs Sampatlal Mensukh Bothara

Bombay High Court · (1992) 1 LLJ 107

Factories Act, 1948 — Section 62, 68, 7, 83, 92

Read judgment

High Courts05 Mar 1990

THIRD Income Tax OFFICER Vs MASTER VAYU R. GARWARE.

Bombay High Court · (1990) 34 ITD 461

Income Tax Act, 1961 — Section 70(2), 80T

Read judgment

High Courts05 Mar 1990

Peter Morris Lobo and another Vs Kumari Sonal Maganlal Shingala and others

Bombay High Court · (1991) ACJ 215 : AIR 1991 Bom 1 : (1990) 3 BomCR 112

Motor Vehicles Act, 1939 — Section 105, 108, 92, 95, 96

Read judgment

High Courts02 Mar 1990Allowed

Balkrishna Shrikisan Jaju and Others Vs Rangraj Anandraj Mehta

Bombay High Court · (1990) 2 BomCR 565 : (1990) 92 BOMLR 252

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 17(1)

Read judgment

High Courts02 Mar 1990

Vishwanath Vs E.S. Venkatramaih and others

Bombay High Court · (1990) 92 BOMLR 270 : (1990) CriLJ 2179

Contempt of Courts Act, 1971 — Section 14, 15, 2

Read judgment

High Courts01 Mar 1990

Chandrakant Kohanlal Somaiya Vs Dinesh Kumar Jain and others

Bombay High Court · (1990) 03 BOM CK 0015

Constitution of India, 1950 — Article 226

Read judgment

High Courts28 Feb 1990Dismissed

Shakuntala Sahadevram Tiwari (Smt.) and Another Vs Hemchand M. Singhania

Bombay High Court · (1990) 3 BomCR 82

Contempt of Courts Act, 1971 — Section 12, 2

Read judgment

High Courts28 Feb 1990

Union of India Vs Ashok Sukhadeo Singh Chavan

Bombay High Court · (1990) 2 BomCR 1 : (1991) CriLJ 2359

Civil Procedure Code, 1908 (CPC) — Section 132Constitution of India, 1950 — Article 20Customs Act, 1962 — Section 104, 105, 107, 108, 110

Read judgment

High Courts28 Feb 1990

Chandrashekhar Waman Karve and etc. Vs State of Maharashtra and others

Bombay High Court · AIR 1990 Bom 330 : (1990) 2 BomCR 201

Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 11, 12, 13, 15(1), 17Maharashtra Medical Council Act, 1965 — Section 10, 16, 19, 28(1)

Read judgment

High Courts28 Feb 1990

SEVENTH Income Tax OFFICER Vs TRUSTEES OF SRI SATHYA SAI TRUST.

Bombay High Court · (1990) 33 ITD 320

Income Tax Act, 1961 — Section 11

Read judgment