High Courts08 Oct 1990
Karunakar Mudann Shetty Vs State of Maharashtra
Bombay High Court · (1991) 52 ELT 371
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,655 of 3,665
High Courts08 Oct 1990
The Bombay Metal and Alloys Mfg. Co. Vs Union of India
Bombay High Court · (1991) 52 ELT 119
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 2, 3
High Courts08 Oct 1990
Harishchandra Mahadeo Mistry Vs V.V. Afzalpurkar and others
Bombay High Court · AIR 1991 Bom 177 : (1991) 1 BomCR 531 : (1991) 1 MhLj 24 : (1991) MhLj 24
Maharashtra Housing and Area Development Act, 1976 — Section 2(4), 66, 90
High Courts06 Oct 1990
State of Maharashtra Vs Fazal Mohamood Tandel
Bombay High Court · (1992) 57 ELT 63
Customs Act, 1962 — Section 107, 108, 135(1)Imports and Exports (Control) Act, 1947 — Section 5
High Courts06 Oct 1990Dismissed
Jagruti Education Society, Bhandara Vs Presiding Officer, School Tribunal, Nagpur Division, Nagpur and others
Bombay High Court · (1991) MhLj 493
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 10(3), 15, 8, 9
High Courts06 Oct 1990
The State of Maharashtra Vs Kriti V. Ambani and another
Bombay High Court · (1991) 1 BomCR 32 : (1992) CriLJ 1647
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)
High Courts05 Oct 1990
Adinath Limbaji Navale and Another Vs Policeman Housing Society and Another
Bombay High Court · (1991) 93 BOMLR 448
Transfer of Property Act, 1882 — Section 53A
High Courts05 Oct 1990Allowed
Navyug Steel Industries and Others Vs Bombay Municipal Corporation and Another
Bombay High Court · (1991) 1 BomCR 640 : (1991) 1 MhLj 556
Bombay Municipal Corporation (Levy of Octroi) Rules, 1965 — Rule 7, 7(6)Bombay Municipal Corporation Act, 1888 — Section 195A, 195IA
High Courts05 Oct 1990
Mani Nariman Daruwala and Others Vs Phiroz M. Bhatena and Others
Bombay High Court · AIR 1991 Bom 328 : AIR 1991 Bom 308 : (1991) 2 BomCR 370 : (1991) 1 MhLj 376 : (1991) MhLj 376
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99Easements Act, 1882 — Section 62
High Courts05 Oct 1990
Mohini Chandrakant Naik and Another Vs New India Assurance Co. Ltd. and Others
Bombay High Court · (1991) ACJ 354
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 166, 217
High Courts05 Oct 1990Dismissed
Charandas Ramleke Vs Vilas Wishwanath Shrungarpawar and Others
Bombay High Court · (1991) 1 BomCR 111
Representation of the People Act, 1951 — Section 100(1), 123(3), 123(3A)
High Courts04 Oct 1990Dismissed
Brihan Mumbai Nagri Sahakari Bank Association Ltd. Vs Co-operative Bank Employees'' Union and Others
Bombay High Court · (1991) 3 BomCR 31 : (1993) 3 LLJ 735 : (1991) 1 MhLj 955
High Courts04 Oct 1990
Commissioner of Income Tax Vs Mico Products Pvt. Ltd. Mico Products Ltd. and another Vs Union of India and others
Bombay High Court · (1990) 92 BOMLR 659 : (1991) 187 ITR 517
Constitution of India, 1950 — Article 14, 19(1)(g), 226Income Tax Act, 1961 — Section 32, 32(1), 35, 35(1), 35(2)
High Courts04 Oct 1990
Jitendra R. Deshprabhu and Others Vs Executive Magistrate and Another
Bombay High Court · (1992) 1 BomCR 233
Criminal Procedure Code, 1973 (CrPC) — Section 101, 107, 116(1), 116(3)
High Courts04 Oct 1990Dismissed
Diamond Glass Works Private Limited Vs Nagpur Improvement Trust and Others
Bombay High Court · (1991) 3 BomCR 232
Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 115
High Courts04 Oct 1990
Jayantilal Dharamsi and Others Vs Board of Trustees of Port of Bombay
Bombay High Court · (1991) 2 BomCR 283 : (1990) 92 BOMLR 596
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4(1)Constitution of India, 1950 — Article 14, 19Major Port Trusts Act, 1963 — Section 33, 34, 49, 52
High Courts01 Oct 1990
Tata Iron and Steel Co. Ltd Vs Union of India
Bombay High Court · (1993) 46 ECR 506 : (1991) 53 ELT 294
Constitution of India, 1950 — Article 226
High Courts01 Oct 1990
Kirloskar Cummins Ltd. Vs Union of India
Bombay High Court · (1991) 33 ECR 344 : (1991) 51 ELT 325
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 4, 4(1), 4(4)(c)Constitution of India, 1950 — Article 226
High Courts01 Oct 1990
Mrs.Saharabegam Sikandar Shaikh and another Vs Abdul Ali Mawaji Tejani and another
Bombay High Court · AIR 1991 Bom 181 : (1991) 2 BomCR 455
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227
High Courts01 Oct 1990
Ceam Electronics Pvt. Ltd. Vs Union of India
Bombay High Court · (1990) ECR 586 : (1991) 51 ELT 309
Central Excises and Salt Act, 1944 — Section 11A, 4(1), 4(4)(c)