High Courts24 Jan 1990Allowed
Ramesh Bhikaji Kulkarni Vs Shivaji Shikshan Prasarak Mandal and Others
Bombay High Court · (1990) 2 BomCR 259
Shivaji University Act, 1974 — Section 42(D), 42A(1), 42F(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,685 of 3,665
High Courts24 Jan 1990
Gansons Limited and Others Vs Union of India (UOI) and Collector of Customs and Others
Bombay High Court · (1990) 31 ECR 255
Major Port Trusts Act, 1963 — Section 53
High Courts22 Jan 1990
Commissioner of Sales Tax, Maharashtra State, Bombay Vs National Plastic Corporation
Bombay High Court · (1990) 01 BOM CK 0015
Bombay Sales Tax Act, 1959 — Entry 65(c)
High Courts22 Jan 1990
AJIT WIRE INDUSTRIES LTD. Vs Income Tax OFFICER.
Bombay High Court · (1990) 33 ITD 124
Income Tax Act, 1961 — Section 271(1)(c)
High Courts19 Jan 1990
State of Maharashtra Vs Shamuddin Kasimsaheb Momin
Bombay High Court · (1990) 2 BomCR 93 : (1990) CriLJ 2448 : (1990) 1 MhLj 449 : (1990) MhLj 449
Prevention of Food Adulteration Act, 1954 — Section 14A, 16, 2
High Courts19 Jan 1990
Malik Traders Vs State of Maharashtra
Bombay High Court · (1990) 77 STC 411
Bombay Sales Tax Act, 1959 — Section 12, 14
High Courts18 Jan 1990
Rasheed A. Maskati and others Vs M. Abbas Ali Hussaini and another
Bombay High Court · (1990) 60 FLR 776 : (1991) 1 LLJ 78
Minimum Wages Act, 1948 — Section 2, 20, 21, 22, 22A
High Courts17 Jan 1990
State of Maharashtra Vs M/s. Thermo Plastic Industries and others
Bombay High Court · (1990) 2 BomCR 282 : (1990) CriLJ 2146 : (1990) 1 MhLj 530 : (1990) MhLj 530
Bombay Weights and Measures (Enforcement) Act, 1958 — Section 2(ii)
High Courts17 Jan 1990
Ramesh Laxman Shendre Vs State of Maharashtra
Bombay High Court · (1991) CriLJ 1636
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307
High Courts17 Jan 1990Dismissed
State of Maharashtra Vs Thermo Plastic Industries and Others
Bombay High Court · (1990) 2 BomCR 282 : (1990) CriLJ 2146 : (1990) 1 MhLj 530 : (1990) MhLj 530
Bombay Weights and Measures (Enforcement) Act, 1958 — Section 15, 2
High Courts16 Jan 1990
Utam Alias Bhadrya and another Vs The State of Maharashtra
Bombay High Court · (1991) CriLJ 1644
Penal Code, 1860 (IPC) — Section 376
High Courts16 Jan 1990
State of Maharashtra Vs Anand Chintaman Dighe
Bombay High Court · (1990) 2 BomCR 295 : (1990) 92 BOMLR 191
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20, 3
High Courts15 Jan 1990
Protos Engineering Co. Pvt. Ltd. Vs State of Maharashtra
Bombay High Court · (1990) 77 STC 165
Contract Act, 1872 — Section 182
High Courts15 Jan 1990Allowed
Lalitkumar Kesharimal Jain Vs Secretary in the Govt. of Maharashtra and Others
Bombay High Court · (1991) 33 ECR 298
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts12 Jan 1990
Gujarat Export Corporation Limited Vs State of Maharashtra
Bombay High Court · (1990) 77 STC 110
Bombay Sales Tax Act, 1959 — Section 2(28), 2(29)
High Courts12 Jan 1990
V.V.F. Employees'' Union Vs S.M. Limaye and others
Bombay High Court · (1990) 60 FLR 647 : (1990) 2 LLJ 484
Industrial Disputes Act, 1947 — Section 10(1)
High Courts10 Jan 1990
Mohamedali Esmail Vs Commissioner of Sales Tax
Bombay High Court · (1990) 3 BomCR 192 : (1990) 92 BOMLR 186
Bombay Sales Tax Act, 1959 — Section 2(17), 2(26), 35, 62
High Courts09 Jan 1990
Ashak Hussain Allah Detha Alias Siddique and another Vs Assistant Collector of Customs (P.), Bombay and another
Bombay High Court · (1990) 1 BomCR 451 : (1990) 92 BOMLR 122 : (1990) CriLJ 2201 : (1990) ECR 4
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 439, 57Customs Act, 1962 — Section 108, 135
High Courts09 Jan 1990
Khurshed Amangool Khan Vs P.D. Palnitkar and Others
Bombay High Court · AIR 1991 Bom 362 : (1991) 3 BomCR 15 : (1991) 1 MhLj 490 : (1991) MhLj 490
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 22(1), 4
High Courts09 Jan 1990
Commissioner of Sales Tax Vs Premier Automobiles
Bombay High Court · (1990) 92 BOMLR 138
Bombay Sales Tax Act, 1959 — Section 11, 12, 14, 14(1), 2(29)