COURT ARCHIVE

Bombay High Court judgments, 1990

771 judgments · page 37 of 39

High Courts08 Feb 1990Dismissed

Vishwanath Sawant Vs Gandabhai Kikabhai

Bombay High Court · (1990) 2 BomCR 406

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 28, 5(4A)Easements Act, 1882 — Section 52Presidency Small Cause Courts Act, 1882 — Section 41

High Courts07 Feb 1990

Steelmans Advertising Agencies Pvt. Ltd. Vs Municipal Corporation of Greater Bombay

Bombay High Court · AIR 1990 Bom 338 : (1990) 2 BomCR 151 : (1990) 1 MhLj 759

High Courts07 Feb 1990

M/s. Steelmans Advertising Agencies Pvt. Ltd., Bombay Vs The Municipal Corporation for Greater Bombay

Bombay High Court · AIR 1990 Bom 338 : (1990) 2 BomCR 151 : (1990) 1 MhLj 759

Bombay Municipal Corporation Act, 1888 — Section 3, 314, 61Transfer of Property Act, 1882 — Section 105, 106, 8

High Courts07 Feb 1990

Food Corporation of India Employees Assocn. and Another Vs Fci and others

Bombay High Court · (1991) 2 LLJ 562

Industrial Disputes Act, 1947 — Section 9A

High Courts06 Feb 1990Dismissed

Rupali Vinayak Choudhary Vs State Government of Maharashtra and another

Bombay High Court · (1990) 02 BOM CK 0052

Constitution of India, 1950 — Article 14

High Courts05 Feb 1990

Vatschala Uttam More (Smt.) Vs Shivaji Dnyanu Patil and Another

Bombay High Court · (1990) ACJ 1001 : AIR 1991 Bom 234 : (1990) 2 BomCR 276 : (1990) 92 BOMLR 268 : (1990) MhLj 621

Motor Vehicles Act, 1939 — Section 92A(4)

High Courts01 Feb 1990

Lalchand Hirachand and others Vs Union of India

Bombay High Court · (1991) 187 ITR 421 : (1991) 57 TAXMAN 55

Government Savings Certificate Act, 1959 — Section 12, 12AIncome Tax Act, 1961 — Section 11, 80GPost Officer Savings Certificates Rules, 1960 — Rule 4, 4(2), 5

High Courts31 Jan 1990Dismissed

State of Maharashtra Vs Thakare and Co. and Others

Bombay High Court · (1990) 2 BomCR 80

High Courts31 Jan 1990

State of Maharashtra Vs Nav Bharat Corporation and others

Bombay High Court · (1990) 2 BomCR 292 : (1991) 61 FLR 213 : (1991) 2 LLJ 554

High Courts30 Jan 1990

The American Refrigerator Company Ltd. Vs The Pimpri Chinchwad Municipal Corporation

Bombay High Court · (1991) 93 BOMLR 352

Maharashtra Municipalities Act, 1965 — Section 142, 150, 151, 152

High Courts30 Jan 1990Allowed

United India Insurance Co. Ltd. Vs Kantabai and Others

Bombay High Court · (1991) ACJ 22

Motor Vehicles Act, 1988 — Section 93, 95, 96Partnership Act, 1932 — Section 4

High Courts29 Jan 1990

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Lakhamshi Ladha and Co.

Bombay High Court · (1990) 77 STC 366

Bombay Sales Tax Act, 1959 — Section 61(1)Central Sales Tax Act, 1956 — Section 3

High Courts29 Jan 1990

Modi Rubber Ltd. Vs State of Maharashtra

Bombay High Court · (1990) 01 BOM CK 0025

Bombay Sales Tax Act, 1959 — Section 36(3), 38(2), 38(4), 61(1)Central Sales Tax Act, 1956 — Section 9

High Courts29 Jan 1990

GODREJ and BOYCE MFG. CO. (P.) LTD. Vs INSPECTING ASSISTANT COMMISSIONER.

Bombay High Court · (1990) 33 ITD 355

Gift Tax Act, 1958 — Section 16(1), 26(3)

High Courts29 Jan 1990

SECOND Income Tax OFFICER Vs BANDEKAR ENGINEERS.

Bombay High Court · (1990) 33 ITD 680

Finance Act, 1966 — Section 2(7)(d)Income Tax Act, 1961 — Section 80HH

High Courts29 Jan 1990

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Machinery Sales Service Machinery Sales Service Vs Commissioner of Sales Tax, Maharashtra State, Bombay

Bombay High Court · (1990) 01 BOM CK 0004

Bombay Sales Tax Act, 1959 — Section 14, 16, 32, 33, 36Central Sales Tax Act, 1956 — Section 9, 9(2), 9(2A)

High Courts25 Jan 1990

Hiper Karmachari Sanghatana Vs Hiper and others

Bombay High Court · (1991) 2 LLJ 568

High Courts25 Jan 1990Dismissed

Tippanna Ramchandra Jannu since decd. by his heirs Vs Somnath Dnyanoba Mahapure

Bombay High Court · (1990) 1 BomCR 677

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, 11Evidence Act, 1872 — Section 33

High Courts25 Jan 1990

Deutsche Bank Vs S.P. Kala Official Liquidator of Sea Transportation (P.) Ltd.

Bombay High Court · (1990) 67 CompCas 474

Companies Act, 1956 — Section 125, 132, 446, 446(2)

High Courts25 Jan 1990Dismissed

State of Maharashtra Vs Mahamodimia Ahmadsahib Patil

Bombay High Court · (1990) 3 BomCR 118

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Land Acquisition Act, 1894 — Section 18