High Courts08 Jan 1990Dismissed
Assistant Collector of Customs Vs Pukharaj Nathumal Oswal and Central Excise
Bombay High Court · (1990) 27 ECR 177
Customs Act, 1962 — Section 135(1)(b)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,686 of 3,665
High Courts08 Jan 1990
Sudhakar Vs The Additional Registrar, High Court, Bombay and others
Bombay High Court · (1991) 61 FLR 492 : (1991) 2 LLJ 191
Constitution of India, 1950 — Article 14, 16
High Courts08 Jan 1990
Avery India Ltd. Vs State of Maharashtra
Bombay High Court · (1990) 01 BOM CK 0016
Bombay Sales Tax Act, 1959 — Section 32, 36, 36(3), 38, 38(2)
High Courts08 Jan 1990
State of Maharashtra Vs Kisandas Sitaldas Dayalani Kisandas Sitaldas Dayalani Vs State and Another
Bombay High Court · (1990) 27 ECR 178
Customs Act, 1962 — Section 135Gold (Control) Act, 1968 — Section 85
High Courts04 Jan 1990
REGAL INVESTMENT and TRADING CO. (P.) LTD. Vs Income Tax OFFICER.
Bombay High Court · (1990) 33 ITD 68
Income Tax Act, 1961 — Section 80M
High Courts02 Jan 1990
PRASHANT DHONDIRAM KONDKE Vs FIFTH WEALTH-TAX OFFICER.
Bombay High Court · (1990) 33 ITD 182
Income Tax Act, 1961 — Section 36(1)Wealth Tax Act, 1957 — Section 7
High Courts02 Jan 1990
FOURTH WEALTH-TAX OFFICER Vs MRS. DOSHIBAI N. JEEJIBHOY.
Bombay High Court · (1990) 33 ITD 630
Wealth Tax Act, 1957 — Section 17, 7
High Courts22 Dec 1989
Bralco Metal Industries Pvt. Ltd. Vs Union of India
Bombay High Court · (1990) 29 ECR 66 : (1990) 47 ELT 322
Central Excises and Salt Act, 1944 — Section 35F
High Courts22 Dec 1989
Tide Water Detergent Co. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1992) 40 ECR 530
High Courts21 Dec 1989
Dilip and Another Vs State of Maharashtra
Bombay High Court · (1990) 1 BomCR 425
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts21 Dec 1989
Orient Syntex Ltd. Vs Assistant Collector of C. Ex.
Bombay High Court · (1990) 31 ECR 323 : (1990) 47 ELT 321
High Courts21 Dec 1989Dismissed
Annaji Dalvi Vs Manohar Bhikulaji Maheshwari and Others
Bombay High Court · (1991) 2 BomCR 690 : (1991) 1 MhLj 463 : (1991) MhLj 463
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 43(1), 45(1), 50
High Courts21 Dec 1989
Arjandas Takandas Kataria Vs Assistant Collector of Customs
Bombay High Court · (1990) 28 ECR 556 : (1990) 47 ELT 520
Customs Act, 1962 — Section 28
High Courts21 Dec 1989Dismissed
Harmal Panchakroshi Shikshan Mandal Vs State of Goa
Bombay High Court · (1990) 92 BOMLR 114
Constitution of India, 1950 — Article 19, 226, 30
High Courts20 Dec 1989
Lalchand Hirachand and others Vs Union of India
Bombay High Court · (1989) 12 BOM CK 0022
Contract Act, 1872 — Section 65, 70Government Savings Certificate Act, 1959 — Section 10, 12Income Tax Act, 1961 — Section 11, 2, 80G
High Courts19 Dec 1989
Smt. Chhaya Laxman Sapkale and others Vs State of Maharashtra and another
Bombay High Court · (1990) 1 BomCR 701 : (1989) 91 BOMLR 386 : (1991) CriLJ 398 : (1990) MhLj 698
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 320, 320(2), 323, 325, 326
High Courts13 Dec 1989
Shankar Dagadu Bakade and Others Vs Bajirao Balaji Darwatkar
Bombay High Court · (1990) 2 BomCR 38 : (1990) 92 BOMLR 160 : (1990) MhLj 412
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 2, 22
High Courts12 Dec 1989
Ashwini Kumar Govardhandas Gandhi and Another Vs Gangadhar Dattatraya Gadgil
Bombay High Court · (1989) 91 BOMLR 749
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5Civil Procedure Code, 1908 (CPC) — Section 100, 100AConstitution of India, 1950 — Article 166
High Courts12 Dec 1989
Sau. Anuradha R. Kshirsagar and others Vs State of Maharashtra and others
Bombay High Court · (1990) 3 BomCR 644 : (1991) CriLJ 410
Criminal Procedure Code, 1973 (CrPC) — Section 221(2)Penal Code, 1860 (IPC) — Section 147, 181, 3, 332, 333
High Courts11 Dec 1989
Association of Engineering Workers Vs The Super Tool Co. (P) Ltd. and others
Bombay High Court · (1990) 60 FLR 650 : (1991) 2 LLJ 454
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48, 50