High Courts29 Nov 1989
Mannappa Rana Patil Vs Narsingrao Ganpatrao Dalavi and Others
Bombay High Court · (1990) 1 BomCR 501 : (1992) MhLj 1037
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,688 of 3,665
High Courts29 Nov 1989
Tanaji Shantaram Koli Vs V.K. Saraf, Commissioner of Police, Greater Bombay and others
Bombay High Court · (1990) CriLJ 2607
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)
High Courts28 Nov 1989
Suresh Kacher Vaity Vs Union of India and others
Bombay High Court · (1990) CriLJ 2167
National Security Act, 1980 — Section 3(2)
High Courts27 Nov 1989
Indian Dyestuff Industries Limited Vs Union of India
Bombay High Court · (1991) ECR 771 : (1990) 47 ELT 325
Central Excise Rules, 1944 — Rule 140(2), 8Central Excises and Salt Act, 1944 — Section 3, 3(1)Customs Act, 1962 — Section 25(1)
High Courts27 Nov 1989
Salzgitter Industrie Bau Gmbh Vs Commissioner of Income Tax
Bombay High Court · (1990) 184 ITR 7
Income Tax Act, 1961 — Section 42(1), 9(1)
High Courts27 Nov 1989
New India Industries Ltd. and another Vs Union of India and another
Bombay High Court · AIR 1990 Bom 239 : (1990) 1 BomCR 515 : (1992) 38 ECC 136 : (1991) 56 ELT 3
Constitution of India, 1950 — Article 226, 265, 285Contract Act, 1872 — Section 72
High Courts24 Nov 1989Dismissed
Yogesh Mallick Vs Adelaide Afonso
Bombay High Court · (1989) 91 BOMLR 341
Civil Procedure Code, 1908 (CPC) — Section 100, 115, 14, 3, 5Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 193, 219, 228
High Courts23 Nov 1989Dismissed
Suresh Bhaiyaji Puri Vs Vidya Suresh Puri
Bombay High Court · (1990) 2 DMC 138
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Nov 1989
State of Maharashtra Vs Arun Gulab Gawali
Bombay High Court · (1990) CriLJ 2171
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439(2)
High Courts23 Nov 1989
Narain Singh Yadav Vs The Deputy Chief Controller of Imports and Exports, Kanpur, U.P. and another
Bombay High Court · (1990) 1 BomCR 39 : (1990) CriLJ 1652
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 342, 406Imports and Exports (Control) Act, 1947 — Section 5
High Courts23 Nov 1989
Narayan Deoji Koli Vs State of Maharashtra and Others
Bombay High Court · (1990) 1 BomCR 557
Constitution of India, 1950 — Article 226
High Courts22 Nov 1989Dismissed
Tata Textile Mills (U.C.) and Others Vs Munnlal Nanhoo Yadav and Others
Bombay High Court · (1990) 60 FLR 244 : (1994) 3 LLJ 476
High Courts22 Nov 1989
Abdul Gani Vs State of Maharashtra and Another
Bombay High Court · (1990) 1 BomCR 293
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts22 Nov 1989Dismissed
Gopal Ramchandra Potdar Vs State of Maharashtra and Others
Bombay High Court · (1990) 1 BomCR 630
Constitution of India, 1950 — Article 309, 311
High Courts22 Nov 1989
Sudarshan Tukaram Mhatre Vs R.D. Tyagi, Commissioner of Police, Thane and others
Bombay High Court · (1990) CriLJ 1964
Bombay Police Act, 1951 — Section 135, 37(1)National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Nov 1989
Yunus Hussain Rathod and others Vs The Assistant Collector of Customs (Preventive), Bombay and another
Bombay High Court · (1990) 1 BomCR 449 : (1991) CriLJ 437 : (1990) 47 ELT 240
Criminal Procedure Code, 1973 (CrPC) — Section 167, 439, 482
High Courts21 Nov 1989
DY. COMMISSIONER OF WEALTH-TAX Vs DR. N. P. TOLANI.
Bombay High Court · (1990) 33 ITD 73
Income Tax Rules, 1962 — Rule 19A
High Courts21 Nov 1989
Arun Narayandas and Others Vs Union of India (UOI) and Others
Bombay High Court · (1991) 2 BomCR 609
Civil Procedure Code, 1908 (CPC) — Section 80Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22, 22(2), 22(4), 32, 32(4)Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 7, 7
High Courts20 Nov 1989
Vardichand Shankarlal Oswal Vs L. Hmingliana, Secretary (Preventive Detention) to the Government of Maharashtra and others
Bombay High Court · (1990) 1 BomCR 261 : (1989) 91 BOMLR 560 : (1990) CriLJ 1021
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226
High Courts18 Nov 1989
Rambhau Anandrao Kedar and Others Vs State of Maharashtra
Bombay High Court · (1990) 1 BomCR 540
Criminal Procedure Code, 1973 (CrPC) — Section 438