High Courts07 Sept 1989Dismissed
Purushottam and Another Vs Avinash Vasudeo Javdekar and Another
Bombay High Court · (1990) 1 BomCR 711
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,696 of 3,665
High Courts07 Sept 1989Allowed
Saramma Varghese Vs Secretary/President, S.I.C.E.S. Society and Others
Bombay High Court · (1990) 1 BomCR 185 : (1989) MhLj 951
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 3Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 5(5)
High Courts07 Sept 1989
Standard Mills Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1990) 181 ITR 233
Income Tax Act, 1961 — Section 37
High Courts07 Sept 1989
Commissioner of Income Tax Vs Kodak Ltd.
Bombay High Court · (1990) 181 ITR 275
Income Tax Act, 1961 — Section 214
High Courts07 Sept 1989
Commissioner of Income Tax Vs Flexicons Ltd.
Bombay High Court · (1991) 192 ITR 73
Income Tax Act, 1961 — Section 32, 43
High Courts07 Sept 1989
Commissioner of Income Tax Vs Dharamchand and Co.
Bombay High Court · (1990) 181 ITR 192
Income Tax Act, 1922 — Section 12B
High Courts07 Sept 1989
Kirloskar Cummins Ltd. Vs Union of India
Bombay High Court · (1989) 3 BomCR 217 : (1989) 91 BOMLR 197 : (1990) 47 ELT 242
Central Excises and Salt Act, 1944 — Section 35, 35(2), 35A, 36, 36(1)
High Courts07 Sept 1989
Maharashtra Asbestos Pvt. Ltd. and another Vs State of Maharashtra and others
Bombay High Court · AIR 1990 Bom 201 : (1989) 3 BomCR 223
Constitution of India, 1950 — Article 14, 19(1), 299
High Courts07 Sept 1989
Awadabai and others Vs Parvati and others
Bombay High Court · AIR 1990 Bom 105 : (1990) 1 BomCR 234
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts07 Sept 1989Dismissed
Sopan Kinage Vs Director of Education, Pune and others
Bombay High Court · (1989) 09 BOM CK 0011
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts06 Sept 1989
Commissioner of Income Tax Vs Doctor and Co.
Bombay High Court · (1989) 180 ITR 627
Income Tax Act, 1961 — Section 37
High Courts06 Sept 1989
Commissioner of Income Tax Vs Ismailia Co-operative Housing Society Ltd.
Bombay High Court · (1990) 81 CTR 119 : (1990) 181 ITR 174 : (1990) 48 TAXMAN 62
Income Tax Act, 1961 — Section 45
High Courts06 Sept 1989
Hindustan Lever Mazdoor Sabha Vs Hindustan Lever Limited and Others
Bombay High Court · (1990) 1 BomCR 359 : (1989) 1 LLJ 459
Industrial Disputes Act, 1947 — Section 10(2)
High Courts06 Sept 1989Allowed
Indira Bhalchandra Gokhale since deceased by her Executors Ganesh Mahadeo Divekar and others Vs Union of India and another
Bombay High Court · AIR 1990 Bom 98 : (1990) 1 BomCR 23 : (1989) 91 BOMLR 283
Civil Procedure Code, 1908 (CPC) — Section 80, 82
High Courts06 Sept 1989Allowed
Vaijanath Parshwanath Udgirkar Vs Baliram Surajmal Chaudhari and Another
Bombay High Court · (1989) 91 BOMLR 735
Criminal Procedure Code, 1973 (CrPC) — Section 127, 197, 201, 202, 300Penal Code, 1860 (IPC) — Section 161, 384, 385, 448, 504
High Courts06 Sept 1989
Straw Products Ltd. and Another Vs Union of India (UOI) and M.M. Sethi, Collector of Customs (Appeals)
Bombay High Court · (1990) 26 ECR 545
Customs Act, 1962 — Section 128
High Courts06 Sept 1989
Commissioner of Income Tax Vs Ciba of India Ltd.
Bombay High Court · (1990) 182 ITR 455 : (1989) 47 TAXMAN 366
Income Tax Act, 1961 — Section 256
High Courts06 Sept 1989
Bank of Maharashtra Vs M.V. ''River Ogbese'' a Vessel Registered outside India and others
Bombay High Court · AIR 1990 Bom 107 : (1989) 3 BomCR 452
High Courts06 Sept 1989
Ram Sadshiv Shinde Vs Khanderao Chintaman Panse (since Deceased by LRs) and others
Bombay High Court · AIR 1990 Bom 262 : (1989) 3 BomCR 332 : (1989) 91 BOMLR 315 : (1990) 1 MhLj 421
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 5(3)Bombay Tenancy and Agricultural Lands Act, 1958 — Section 38Constitution of India, 1950 — Article 226
High Courts06 Sept 1989
Straw Products Limited Vs Union of India
Bombay High Court · (1990) 1 BomCR 49 : (1990) 47 ELT 523
Customs Act, 1962 — Section 128, 27