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
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,654 of 3,665
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
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
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
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
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
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
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
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
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
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
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
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
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
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
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
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
High Courts09 Oct 1990
Bharat Petroleum Corporation (Refinery) Employees Union Vs H.N. Thadani, Asstt. Commissioner of Labour and Others
Bombay High Court · (1991) 2 BomCR 364
Industrial Disputes Act, 1947 — Section 10
High Courts09 Oct 1990
Bussa Overseas and Properties (Pvt.) Ltd. Vs Union of India
Bombay High Court · (1991) 53 ELT 165
Customs Act, 1962 — Section 111, 124, 25(1)
High Courts09 Oct 1990
Abdul Nasir Khan Vs L. Hmingliana and others
Bombay High Court · (1991) 93 BOMLR 298 : (1991) CriLJ 507
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5A, 8, 9Constitution of India, 1950 — Article 19, 21, 22, 226National Security Act, 1980 — Section 5A