High Courts18 Apr 1990Dismissed
Lokmitra Co-operative Housing Society Ltd. and Another Vs Yojana Co-operative Housing Society Ltd.
Bombay High Court · (1991) 1 BomCR 138 : (1991) 1 MhLj 39
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,675 of 3,665
High Courts18 Apr 1990
Govind Pandurang Chowdhary Vs R.D. Tyagi Commissioner of Police and Others
Bombay High Court · (1990) 2 BomCR 431
Constitution of India, 1950 — Article 14
High Courts17 Apr 1990
Daza N. Gandhi and another Vs Indira Maruti Varadkar and another
Bombay High Court · AIR 1991 Bom 51 : (1990) 2 BomCR 454 : (1990) 92 BOMLR 235
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 148, 151
High Courts16 Apr 1990
Narayan Sadashiv Bhalerao and Another Vs Navnitdas Narayandas Barshikar and Others
Bombay High Court · (1990) 2 BomCR 483 : (1991) 1 MhLj 407
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15ACivil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 116
High Courts16 Apr 1990
Narendra Oil Refineries and others Vs State of Maharashtra and another. (and other Cases)
Bombay High Court · (1990) 04 BOM CK 0002
Bombay Sales Tax Act, 1959 — Section 2, 2(12A), 41, 41A, 52
High Courts12 Apr 1990
Smt. Madhuri Mukund Chitnis Vs Mukund Martand Chitnis and another
Bombay High Court · (1990) CriLJ 2084 : (1989) MhLj 58
Criminal Procedure Code, 1973 (CrPC) — Section 93Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 498A, 499, 500, 52
High Courts12 Apr 1990
Mrs. Sejal Rikeeh Dalal and others Vs Stock Exchange, Bombay and another
Bombay High Court · (1990) 69 CompCas 709
Constitution of India, 1950 — Article 12, 19(1), 226Securities Contracts (Regulation) Act, 1956 — Section 4
High Courts12 Apr 1990
M/s. National Chemicals and Colour Co. and Others Vs Reckitt and Colman of India Limited and Another
Bombay High Court · AIR 1991 Bom 76 : (1990) 3 BomCR 379
Trade and Merchandise Marks Act, 1958 — Section 109, 11, 12, 66
High Courts12 Apr 1990
Mrs. Sejal Rikeen Dalal and others Vs The Stock Exchange, Bombay and another
Bombay High Court · AIR 1991 Bom 30 : (1990) 2 BomCR 557
Constitution of India, 1950 — Article 12, 19(1), 226, 31(1)Securities Contracts (Regulation) Act, 1956 — Section 11, 15, 28, 3, 5
High Courts11 Apr 1990
United India Insurance Co. Ltd. Vs Smt Gangu Potu Naik and others
Bombay High Court · (1991) 70 CompCas 410
High Courts11 Apr 1990Allowed
Deva alias Devraj Sharma Vs State of Maharashtra and Others
Bombay High Court · (1990) 3 BomCR 267
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 8(1)
High Courts10 Apr 1990
Mateus Silveira Vs Sub-Division Magistrate and Another
Bombay High Court · (1991) 1 BomCR 526
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 18
High Courts10 Apr 1990
Arvind S. Bobde Vs Santramdas Lilaram Bhojwani and others
Bombay High Court · AIR 1991 Bom 83 : (1991) 2 BomCR 422
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts10 Apr 1990
Geeta Bhaskar Pendse (Mrs.) Vs Principal, Ayurved College Sion and Others
Bombay High Court · (1990) 2 BomCR 586
Bombay University Act, 1974 — Section 11(6)Contract Act, 1872 — Section 73
High Courts09 Apr 1990
Assistant Collector Vs Evangelist Francies Almeida
Bombay High Court · (1991) 51 ELT 295
Customs Act, 1962 — Section 108, 135(1)
High Courts09 Apr 1990Dismissed
Pharmadia Laboratories Nagpur and another Vs Maharashtra State Finance Corporation Nagpur and another
Bombay High Court · (1991) MhLj 44
State Financial Corporations Act, 1951 — Section 32
High Courts09 Apr 1990
Shaikh Mohd. Rafiq Mohd. Hussain Vs Preventive Detention Secretary to the Govt. of Maharashtra, Home Dept. and Detaining Authority, Mantralaya, Bombay and others
Bombay High Court · (1990) CriLJ 2422
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts09 Apr 1990Dismissed
G.G. Rajadhyaksha, Assistant Collector of Customs Vs Evangelist Francis Alraeda and State of Maharashtra
Bombay High Court · (1991) 33 ECR 729
Customs Act, 1962 — Section 108
High Courts05 Apr 1990
Apeejay Premises Co-operative Society Ltd. and another Vs Nishar Ahmed and another
Bombay High Court · (1990) 3 BomCR 468 : (1990) 85 CTR 46 : (1990) 185 ITR 487
Income Tax Act, 1961 — Section 269, 269C, 269C(1), 269C(2), 269D
High Courts05 Apr 1990
Mustafa Shamsuddin Shaikh Vs Shamshad Begum Mustafa Shaikh and others
Bombay High Court · (1990) 2 BomCR 697 : (1990) 92 BOMLR 239 : (1991) CriLJ 1932 : (1991) 1 DMC 34 : (1990) MhLj 753 : (1991) 3 RCR(Criminal) 363 : (1990) 2 RCR(Criminal) 531
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125