COURT ARCHIVE

Bombay High Court judgments, 1990

771 judgments · page 6 of 39

High Courts26 Oct 1990Allowed

Mansinh L. Bhakta Vs The State of Maharashtra and Others

Bombay High Court · (1991) 2 BomCR 1 : (1991) 63 FLR 740 : (1995) 3 LLJ 867

Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2(17)Factories Act, 1948 — Section 100

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High Courts25 Oct 1990

Anusayabai Vasudev Adkar Vs Vasudev Sambhu Adkar and Another

Bombay High Court · (1991) 2 BomCR 92 : (1991) 1 MhLj 458

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts25 Oct 1990

Ravindra Janardhan Nair Vs State of Maharashtra

Bombay High Court · (1991) 52 ELT 524

Customs Act, 1962 — Section 108, 135(1), 35(1)Imports and Exports (Control) Act, 1947 — Section 5

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High Courts25 Oct 1990

P.M.D. Thackersey Vs Assistant Collector of C. Ex.

Bombay High Court · (1991) 52 ELT 497

Central Excises and Salt Act, 1944 — Section 9, 9(1), 9A, 9AA

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High Courts25 Oct 1990Dismissed

Chintaman Meshram Vs District Deputy Registrar'' Co-operative Societies and Others

Bombay High Court · (1991) 1 BomCR 465

Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13(1), 19

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High Courts25 Oct 1990

Gunda Tuka Shinde since deceased by his heir Vs Pandharinath Ramrao Shinde and Another

Bombay High Court · (1991) 2 BomCR 650 : (1991) 93 BOMLR 832 : (1991) 1 MhLj 669 : (1991) MhLj 669

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 19(1), 32

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High Courts24 Oct 1990

Joao Cabral Vs Smt. Mira Namdev Naik and others

Bombay High Court · (1991) 70 CompCas 471

Motor Accidents Claims Tribunal Act — Section 140

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High Courts23 Oct 1990

Devidayal Electronics and Wires Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (1991) 2 BomCR 451 : (1991) 93 BOMLR 416

Central Excises and Salt Act, 1944 — Section 11A

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High Courts23 Oct 1990

Ulhas Ramchandra Kulkarni and another Vs State of Maharashtra

Bombay High Court · (1991) 1 BomCR 557 : (1991) 93 BOMLR 542 : (1991) CriLJ 763 : (1991) 1 MhLj 176 : (1991) MhLj 176

Criminal Procedure Code, 1973 (CrPC) — Section 246, 482Prevention of Food Adulteration Act, 1954 — Section 13, 14A, 20

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High Courts20 Oct 1990

Janabai Govind Surve Vs State of Maharashtra and Others

Bombay High Court · (1991) ACJ 294 : AIR 1991 Bom 333 : (1991) 3 BomCR 1 : (1991) 93 BOMLR 887

Bombay Motor Vehicles Taxation Rules, 1959 — Rule 306(3)Constitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 110, 111A, 92A

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High Courts13 Oct 1990

Sohan Singh Jodh Singh Kohli Vs Chandrakanta Goyal

Bombay High Court · AIR 1991 Bom 343 : (1991) 93 BOMLR 260

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 123(3), 77, 80, 81, 82

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High Courts12 Oct 1990

Commissioner of Income Tax Vs New India Mining Corporation Pvt., Ltd.

Bombay High Court · (1991) 190 ITR 284

Income Tax Act, 1961 — Section 37, 37(1)Transfer of Property Act, 1882 — Section 108

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High Courts12 Oct 1990

Suraina Subhash Rane Dr. (Miss) Vs University of Bombay and Others

Bombay High Court · (1991) 2 BomCR 263

Constitution of India, 1950 — Article 226

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High Courts11 Oct 1990

Ramesh Shankar More Vs Ramesh Mataprasad Dube and Others

Bombay High Court · (1991) 1 BomCR 649 : (1991) 1 MhLj 81

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Representation of the People Act, 1951 — Section 86, 97

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High Courts11 Oct 1990Allowed

Mohamad Hussen Mujawar and Another Vs Adam Ibrahim Mujawar and Others

Bombay High Court · (1991) 2 BomCR 11 : (1991) 93 BOMLR 243

Bombay Public Trusts Act, 1950 — Section 72

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High Courts11 Oct 1990Dismissed

Union of India (UOI) and Others Vs Great Eastern Shipping Co. Ltd.

Bombay High Court · (1991) 1 BomCR 672

Arbitration Act, 1940 — Section 3, 31(1), 31(4), 32

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High Courts11 Oct 1990

Devidayal Electronics and Wires Ltd. and another Vs Municipal Corporation of Greater Bombay and others

Bombay High Court · (1990) 10 BOM CK 0006

Central Sales Tax Act, 1956 — Section 8(3)(b)Constitution of India, 1950 — Article 226

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High Courts10 Oct 1990

D.S. Construction Pvt. Ltd. Vs Export Credit Guarantee Corporation of India Ltd.

Bombay High Court · (1991) 93 BOMLR 751

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts10 Oct 1990

Shree Jaya Mahal Co-operative Housing Society Ltd. Vs M/s. Zenith Chemical Works Pvt. Ltd. and Others

Bombay High Court · AIR 1991 Bom 211 : (1991) 3 BomCR 201 : (1991) 93 BOMLR 881

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23, 7

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High Courts10 Oct 1990

Rani Jamshed Parakh Vs Union of India (UOI) and Others

Bombay High Court · (1991) 2 BomCR 191

Constitution of India, 1950 — Article 226

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