High Courts28 Feb 1990
SMT. SUBHADRA RAJKUMAR Vs SEVENTH ADDITIONAL Income Tax OFFICER.
Bombay High Court · (1990) 33 ITD 638
Income Tax Act, 1961 — Section 48
COURT ARCHIVE
Bombay High Court judgments, 1990
771 judgments · page 35 of 39
High Courts26 Feb 1990
Maritime Services Pvt. Ltd. Vs Union of India
Bombay High Court · (1992) 41 ECR 344 : (1991) 51 ELT 220
Customs Act, 1962 — Section 116
High Courts26 Feb 1990
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Motwane Pvt. Ltd.
Bombay High Court · (1990) 02 BOM CK 0035
Bombay Sales Tax Act, 1959 — Section 61(2), 62
High Courts22 Feb 1990
Mazdoor Congress and others Vs S.A. Patil, Member, Industrial Court and others
Bombay High Court · (1990) 2 BomCR 379 : (1990) 92 BOMLR 180 : (1990) 60 FLR 633 : (1991) 2 LLJ 548
Industrial Disputes Act, 1947 — Section 11A, 2, 25FTrade Unions Act, 1926 — Section 28
High Courts22 Feb 1990
Jamnadas Dwarkadas and Co. Vs Union of India (UOI) and Others
Bombay High Court · (1991) 35 ECR 118
High Courts22 Feb 1990
Krishnakant Dattaram Pathare Vs Deputy Charity Commissioner, Greater Bombay Region, Bombay and others
Bombay High Court · AIR 1991 Bom 145 : (1990) 2 BomCR 330 : (1991) 93 BOMLR 872
Bombay Public Trusts Act, 1950 — Section 18, 19, 45, 76Bombay Public Trusts Rules, 1951 — Rule 7Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 23
High Courts21 Feb 1990
Malick Electric Works Vs State of Maharashtra
Bombay High Court · (1990) 02 BOM CK 0042
Bombay Sales Tax Act, 1959 — Section 32(3), 33, 35, 36(2)
High Courts21 Feb 1990
Awajkha Shabashkha Vs State of Maharashtra
Bombay High Court · (1990) 2 BomCR 51
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304
High Courts20 Feb 1990
Vithal Raoji Lakhan Vs Vasudeo Raghu Dawane and Another
Bombay High Court · (1990) 2 BomCR 254
Constitution of India, 1950 — Article 227Maharashtra Land Revenue Code, 1966 — Section 36(3)
High Courts20 Feb 1990Dismissed
Gajanan Narayan Patil and Others Vs Dattatraya Waman Patil and Others
Bombay High Court · (1990) 3 BomCR 166
High Courts20 Feb 1990
Kolhapur Zilla Shetkari Vinkari Sahakari Soot Girani Ltd. Vs Ramachandra Shankar Shinde and another
Bombay High Court · (1991) 62 FLR 68 : (1992) 1 LLJ 435
High Courts20 Feb 1990
Smt. Ramuben Bhimji and Others Vs Padmabai and Others
Bombay High Court · AIR 1991 Bom 85
Easements Act, 1882 — Section 52, 56, 60Transfer of Property Act, 1882 — Section 105, 108
High Courts20 Feb 1990
Bashir babumiya Inamdar and Others Vs Muslim Misgar Jamat and Others
Bombay High Court · AIR 1991 Bom 326 : (1991) 93 BOMLR 905
Bombay Public Trusts Act, 1950 — Section 26, 28, 70A
High Courts20 Feb 1990Dismissed
Govind Martand Purandare Vs State of Maharashtra and others
Bombay High Court · (1993) MhLj 553
High Courts19 Feb 1990
Swati Chemicals Vs Collector of Customs
Bombay High Court · (1990) 50 ELT 342
Customs Act, 1962 — Section 129ECustoms Rules, 1962 — Rule 8(1)
High Courts19 Feb 1990
Maria Philomina Pereira Vs M/s. Rodrigues Construction
Bombay High Court · AIR 1991 Bom 27 : (1990) 2 BomCR 77 : (1990) 92 BOMLR 164
Bombay Court Fees Act, 1959 — Section 6(iv)(j), 6(xi)
High Courts16 Feb 1990Allowed
Jnana Prabodhini Vs Union of India (UOI)
Bombay High Court · (1990) 1 BomCR 763 : (1993) ECR 317 : (1991) 54 ELT 193
Central Excises and Salt Act, 1944 — Section 11BCivil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 265, 300A, 372
High Courts16 Feb 1990
Sarjerao Unkar Jadhav Vs Gurindar Singh and another
Bombay High Court · (1990) ACJ 719 : (1990) 3 BomCR 314 : (1991) 62 FLR 315 : (1992) 1 LLJ 156 : (1990) 1 MhLj 790
Civil Procedure Code, 1908 (CPC) — Section 96Employees Compensation Act, 1923 — Section 12, 2, 3, 4, 4A
High Courts16 Feb 1990
Smt. Sumatibai Vinayak Deo Vs Nandkumar Deshpande and others
Bombay High Court · (1990) 2 BomCR 271 : (1990) CriLJ 2136 : (1990) 1 MhLj 708 : (1990) MhLj 708
Penal Code, 1860 (IPC) — Section 34, 500
High Courts16 Feb 1990
Pradeep Bhauraoji Lonarkar and others Vs State of Maharashtra and others
Bombay High Court · (1990) 02 BOM CK 0020