COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,698 of 3,665

High Courts23 Aug 1989

Hareshchandra Maganlal and others Vs Union or India and others

Bombay High Court · (1990) 1 BomCR 328 : (1991) 71 CompCas 69

Companies Act, 1956 — Section 448, 448(1), 524, 621, 622Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14Employees State Insurance Act, 1948 — Section 40

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High Courts23 Aug 1989

Hareshchandra Maganlal and others Vs Union of India and others

Bombay High Court · AIR 1990 Bom 34

Betting and Gaming Duties Act, 1972 — Section 2(1)Companies Act, 1956 — Section 448(1), 524, 621, 622, 633(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14(2)

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High Courts23 Aug 1989

Central Bank of India Vs Smt. Kamalabai and Others

Bombay High Court · AIR 1990 Bom 227 : (1990) 1 BomCR 246

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 12, Order 9 Rule 8

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High Courts22 Aug 1989

Abdul Karim Vs State of Maharashtra

Bombay High Court · (1989) 08 BOM CK 0004

Bombay Prohibition Act, 1949 — Section 66(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 100, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 10, 18, 20(b), 20(b)(ii), 27(b)

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High Courts21 Aug 1989Dismissed

Mahadeo and Others Vs Raghoba and Others

Bombay High Court · (1990) 1 BomCR 787

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1), Order 20 Rule 6A, 115(1), 115(2)

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High Courts21 Aug 1989

Hindustan Lever Limited Vs Kasargod Devidas Rao and Others

Bombay High Court · (1990) 1 BomCR 612 : (1989) 91 BOMLR 389

Payment of Gratuity Act, 1972 — Section 2, 4(2)

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High Courts19 Aug 1989

Narayan D. Shetty Vs State of Maharashtra and others

Bombay High Court · (1990) 77 STC 361

Bombay Sales Tax Act, 1959 — Section 38, 55, 62

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High Courts19 Aug 1989Allowed

Mohmed Abdul Razzaq Siddiqui Vs State of Maharashtra and others

Bombay High Court · (1989) 08 BOM CK 0009

Penal Code, 1860 (IPC) — Section 34, 409

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High Courts18 Aug 1989

Yeshvant Rama Shanbag Vs United India Fire and General Insurance Co. Ltd.

Bombay High Court · (1990) 2 ACC 38

Motor Vehicles Act, 1939 — Section 110A, 96(2)

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High Courts18 Aug 1989Allowed

Yeshvant Rama Shanbag Vs United India Fire and Genl. Ins. Co. Ltd.

Bombay High Court · (1991) ACJ 259

Motor Vehicles Act, 1988 — Section 110A

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High Courts18 Aug 1989

Art Commercia Advertising Pvt. Ltd., Bombay and Others Vs Vicco Laboratories, Bombay and Another

Bombay High Court · AIR 1990 Bom 123 : (1990) 1 BomCR 1 : (1989) 91 BOMLR 361

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Trade and Merchandise Marks Act, 1958 — Section 105Transfer of Property Act, 1882 — Section 63

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High Courts17 Aug 1989

Panpoi Dharmal Sansthan Dhotarkherda Vs Bhagwant Dhakulkar and Others

Bombay High Court · (1989) 91 BOMLR 796 : (1989) MhLj 710

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100(2)Mamlatdars Court Act, 1906 — Section 5(3)

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High Courts17 Aug 1989

In Re: S. Pandit

Bombay High Court · (1990) 68 CompCas 129

Companies Act, 1956 — Section 210, 220, 5, 633(2)

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High Courts16 Aug 1989

Qazi Mohomed Hanif Vs Smt. Mumtaz Begum and another

Bombay High Court · (1990) CriLJ 171

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3), 357, 395(2), 407

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High Courts11 Aug 1989

Rizwan Ahmed Javed Shaikh and Others Vs Jammal Patel, S.I. and Others

Bombay High Court · (1990) 2 BomCR 297

Bombay Police Act, 1951 — Section 48, 49, 50, 51, 55Criminal Procedure Code, 1973 (CrPC) — Section 197(2), 197(3), 57

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High Courts11 Aug 1989

Bhalchandra Anant Mayekar and others Vs State

Bombay High Court · (1990) 3 BomCR 50 : (1990) CriLJ 685

Bombay Abkari Act, 1878 — Section 43Bombay Prevention of Gambling Act, 1887 — Section 4, 5Goa, Daman and Diu Public Gambling Act, 1976 — Section 3, 4

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High Courts11 Aug 1989Dismissed

Bapusaheb Laxmanrao Mohite Vs Suresh Bapu Gavali and others

Bombay High Court · (1992) MhLj 963

Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 97

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High Courts10 Aug 1989

Union of India Vs Amar Enterprises

Bombay High Court · (1992) 61 ELT 218

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High Courts10 Aug 1989

Narendra Mafatlal Mehta Vs Chief Controller of Imps. and Exps

Bombay High Court · (1989) 25 ECR 91 : (1989) 44 ELT 36

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High Courts10 Aug 1989

Malshiras Taluka Rashtriya Sakhar Kamgar Sangh Vs Saswad Mall Sugar Factory Ltd. and others

Bombay High Court · (1989) 59 FLR 725 : (1992) 1 LLJ 677

Bombay Industrial Relations Act, 1946 — Section 42, 42(1), 44(1)Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25

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