High Courts07 May 1990
Union of India Vs Everest Kanto Cylinders Ltd.
Bombay High Court · (1991) 52 ELT 208
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,674 of 3,665
High Courts07 May 1990
Union of India (UOI) and ACC Vs Everest Kanto Cylinders Ltd. and Another
Bombay High Court · (1992) 41 ECR 661
High Courts30 Apr 1990
Vasant Maruti Waikar Vs State of Maharashtra
Bombay High Court · (1991) 93 BOMLR 510 : (1991) CriLJ 3163
Criminal Procedure Code, 1973 (CrPC) — Section 25, 313Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 120B, 161, 162, 163, 165A
High Courts26 Apr 1990Dismissed
Real Estate Agency Vs Model Co-operative Housing Society Ltd. and Others
Bombay High Court · (1990) 3 BomCR 534
Easements Act, 1882 — Section 54Evidence Act, 1872 — Section 115
High Courts25 Apr 1990
M/s. R. Sureshchandra and Co. Vs M/s. Vadnere Chemical Works and others
Bombay High Court · AIR 1991 Bom 44 : (1990) 2 BomCR 692
Contract Act, 1872 — Section 25(3)Evidence Act, 1872 — Section 34Limitation Act, 1963 — Section 18
High Courts25 Apr 1990
Dr. Nilkanth Krishnarao Apte Vs Dr. Ramchandra Krishnarao Apte and another
Bombay High Court · AIR 1991 Bom 10 : (1990) 3 BomCR 328
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 8
High Courts24 Apr 1990
State of Maharashtra Vs Arvinda Vithu Maral
Bombay High Court · (1990) 3 BomCR 424 : (1990) CriLJ 2432
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts24 Apr 1990
Asber Reuben Samson and others Vs Eillah Solomon and others
Bombay High Court · AIR 1991 Bom 148 : (1990) 3 BomCR 396
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, Order 5 Rule 20Evidence Act, 1872 — Section 3, 68Succession Act, 1925 — Section 263, 280, 281, 283, 63
High Courts24 Apr 1990
Banque Indosnez Vs Pawan and Company
Bombay High Court · (1992) 74 CompCas 416
Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts24 Apr 1990
Banque Indoznez Vs M/s. Pawan and Company
Bombay High Court · AIR 1991 Bom 47
Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts24 Apr 1990
Dattatraya Babaji Golatkar Vs Union of India and others
Bombay High Court · (1990) CriLJ 2081
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts23 Apr 1990
Ratnakar Gajanan Godambe Vs Ratnaprabha Co-operative Housing Society Limited and Others
Bombay High Court · (1990) 3 BomCR 364 : (1990) 92 BOMLR 317
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts20 Apr 1990
The State of Maharashtra Vs Mrs. Paulin P. Picardo
Bombay High Court · (1990) 2 BomCR 668 : (1991) CriLJ 239 : (1990) 1 MhLj 693 : (1990) MhLj 693
Maharashtra Medical Practitioners Act, 1961 — Section 36, 36(1)
High Courts19 Apr 1990Allowed
Bombay University and College Teacher''s Union Vs State of Maharashtra and Another
Bombay High Court · (1990) 2 BomCR 324
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 42, 42(2)
High Courts19 Apr 1990
Vikas '' Vicky Ramchandra Goel and Others Vs State of Maharashtra and Others
Bombay High Court · (1990) 2 BomCR 492
Criminal Procedure Code, 1973 (CrPC) — Section 162, 167, 173(5)Evidence Act, 1872 — Section 65
High Courts19 Apr 1990
Manpinder Singh Vs L. Hmingliana, Secy. (Prev. Detn.), Home Deptt.
Bombay High Court · (1991) 54 ELT 57
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts18 Apr 1990
COMNISSIONER OF Income Tax Vs DHARANGADHRA CHEMICAL WORKS LTD.
Bombay High Court · (1990) 33 ITD 693
Income Tax Act, 1961 — Section 256(1)
High Courts18 Apr 1990Dismissed
Indian Aluminium Co. Ltd. Vs Thane Municipal Corporation
Bombay High Court · (1990) 3 BomCR 188
Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 1Maharashtra Municipalities Act, 1965 — Section 321(2)
High Courts18 Apr 1990
Crompton Greaves Ltd. Vs A.K Jain, Inspecting Assistant Commissioner of Income Tax and others
Bombay High Court · (1990) 3 BomCR 100 : (1990) 85 CTR 95 : (1990) 185 ITR 513
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(6), 197(1), 197(3), 201