High Courts16 Feb 1990
Sargeras Unkar Jadhav Vs Gurindar Singh and Another
Bombay High Court · (1991) 1 ACC 270
Workmens Compensation Act, 1923 — Section 12(1)
COURT ARCHIVE
Bombay High Court judgments, 1990
771 judgments · page 36 of 39
High Courts15 Feb 1990Allowed
Vd. Prashant Vs Dean, Govt. Ayurvedic College and Others
Bombay High Court · (1990) 2 BomCR 44 : (1990) 92 BOMLR 277 : (1990) MhLj 643
Admission to M.D. (Ayurved) Course Rules, 1989 — Article 90Constitution of India, 1950 — Article 226
High Courts15 Feb 1990
M.R. Bhansali and Co. Vs Union of India (UOI), CEGAT and CC and CE
Bombay High Court · (1992) 38 ECR 438
High Courts14 Feb 1990
R.B. Girap Vs M/s. The Borivali Ganjawala Co-operative Housing Society Ltd. and others
Bombay High Court · (1990) 60 FLR 653 : (1990) 2 LLJ 558
Constitution of India, 1950 — Article 226, 227
High Courts14 Feb 1990Allowed
Godawari Venkatesh Agrajit Vs Nagpur Municipal Corporation
Bombay High Court · (1991) 61 FLR 527 : (1995) 3 LLJ 108
High Courts14 Feb 1990
Ravikant Patil Vs The Director General of Police, State of Maharashtra and others
Bombay High Court · (1990) ACJ 1060 : (1990) 2 BomCR 242 : (1990) 92 BOMLR 173 : (1991) CriLJ 2344
Constitution of India, 1950 — Article 14, 19, 21, 22, 226
High Courts14 Feb 1990Dismissed
Motilal Bechan Gupta Vs Sukharaj Bechan Gupta
Bombay High Court · (1990) 2 BomCR 177
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A
High Courts13 Feb 1990
Industrial Workers Union Vs M/s. Hindustan Transmission Products Lt. and another
Bombay High Court · (1990) 60 FLR 655 : (1991) 1 LLJ 343
Industrial Disputes Act, 1947 — Section 10, 12(5)
High Courts13 Feb 1990
Bhanubhai M. Raval Vs Union of India and others
Bombay High Court · AIR 1991 Bom 91 : (1990) 2 BomCR 22 : (1990) 92 BOMLR 167
Goa, Daman and Diu Village Panchayats Regulation, 1962 — Section 11Government of Union Territories Act, 1963 — Section 12, 14Representation of the People Act, 1951 — Section 30, 8
High Courts13 Feb 1990
Ajab Enterprises Vs Jayant Vegoiles and Chemicals Pvt. Ltd.
Bombay High Court · AIR 1991 Bom 35
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2Companies Act, 1956 — Section 434Evidence Act, 1872 — Section 115
High Courts13 Feb 1990
Rajan Products Vs Jayant Vegoiles and Chemicals Pvt. Ltd.
Bombay High Court · (1991) 72 CompCas 181
Limitation Act, 1963 — Article 15, 14, 14(1), 15, 18
High Courts13 Feb 1990
Ramchandra Pandurang Patil Vs Vasantrao Tatoba Harugade and Others
Bombay High Court · (1990) 3 BomCR 575 : (1990) 92 BOMLR 243
Maharashtra Municipalities Act, 1965 — Section 17(2), 21(10)Maharashtra Municipalities Election Rules, 1966 — Rule 40, 44, 54(3)
High Courts13 Feb 1990
Bank of India Vs Industrial Polymer
Bombay High Court · (1991) 93 BOMLR 218
Civil Procedure Code, 1908 (CPC) — Section 52
High Courts12 Feb 1990
OCEANIC CONTRACTORS INC. Vs Income Tax OFFICER.
Bombay High Court · (1990) 33 ITD 213 : (1990) 36 TTJ 640
High Courts09 Feb 1990
Sadashiv Krishna Adke Vs Time Traders
Bombay High Court · (1993) 1 ACC 215
Workmens Compensation Act, 1923 — Section 4A
High Courts09 Feb 1990
Sadashiv Krishna Adke Vs M/s. Time Traders
Bombay High Court · (1992) ACJ 711 : (1992) 1 LLJ 877
Employees Compensation Act, 1923 — Section 4A
High Courts09 Feb 1990
Alvito Dias Vs National Insurance Co. Ltd. and others
Bombay High Court · (1991) 70 CompCas 444
Motor Vehicles Act, 1939 — Section 95(2)
High Courts09 Feb 1990
Bakulabai Vithoba Palampalle Vs Rajnabai Prabhodchandra Muchala and Others
Bombay High Court · (1991) ACJ 552
Workmens Compensation Act, 1923 — Section 2(1)(d)(i)
High Courts09 Feb 1990
Jagannathrao Punjajirao Pagar Vs Dipak Dubari
Bombay High Court · (1990) 3 BomCR 233 : (1991) 52 ELT 36
Customs Act, 1962 — Section 111, 113, 132, 133, 134
High Courts08 Feb 1990
State of Maharashtra Vs Editor, Nagpur Times and Others
Bombay High Court · (1990) 3 BomCR 57
Criminal Procedure Code, 1973 (CrPC) — Section 24