Bombay Prevention of Gambling (Amendment) Act, 1987 — Section 8Bombay Prevention of Gambling Act, 1887 — Section 3, 8Criminal Procedure Code, 1973 (CrPC) — Section 452

Read judgment

High Courts07 Aug 1989

Godrej and Boyce Mfg. Co. Pvt. Ltd. Vs Union of India (UOI) and Another

Bombay High Court · (1989) 25 ECR 332

Read judgment

High Courts07 Aug 1989

S.G. Pharmaceuticals Division of Ambala Sarabhai Enterprises Ltd. Vs U.D. Pademwar and others

Bombay High Court · (1989) 91 BOMLR 922 : (1990) 60 FLR 318 : (1990) 2 LLJ 430

Industrial Disputes Act, 1947 — Section 2, 33C(2), 6

Read judgment

High Courts04 Aug 1989

Bunnan Allauddin Khan Vs Mohd. Alias Mustaf Ahmed and others

Bombay High Court · (1989) ACJ 1132 : (1990) 1 LLJ 333

Read judgment

High Courts03 Aug 1989

Eknath Ashiram Alekar and Others Vs State of Maharashtra and Others

Bombay High Court · (1989) 3 BomCR 165

Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 89A, 91

Read judgment

High Courts03 Aug 1989Dismissed

Shashibala Nair Vs Intelligence Officer, Narcotics Control Bureau and Another

Bombay High Court · (1989) 3 BomCR 228 : (1989) 91 BOMLR 214 : (1990) MhLj 457

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 37

Read judgment

High Courts03 Aug 1989

Dr. Fredie Ardeshir Mehta and others Vs Union of India and others

Bombay High Court · (1989) 3 BomCR 656 : (1991) 70 CompCas 210

Companies Act, 1956 — Section 209(A), 285, 295, 295(1), 295(4)

Read judgment

High Courts01 Aug 1989

Chandabai Daga Vs Income Tax Appellate Tribunal and another

Bombay High Court · (1989) 79 CTR 200 : (1992) 194 ITR 422

Wealth Tax Act, 1957 — Section 19, 2, 3

Read judgment

High Courts01 Aug 1989Dismissed

Ganpatrao Bhiwaji Chandiwale Vs Jaibai

Bombay High Court · (1990) 1 DMC 457

Hindu Marriage Act, 1955 — Section 25

Read judgment

High Courts01 Aug 1989

J.E. Bilmoria and Sons Vs State of Maharashtra and Others

Bombay High Court · (1990) 2 BomCR 108

Bombay Prohibition Act, 1949 — Section 105, 106(1), 58ACentral Excise Rules, 1944 — Rule 10Evidence Act, 1872 — Section 115

Read judgment

High Courts01 Aug 1989

Ashokkumar Shantilal Shah and Another Vs State Bank of India

Bombay High Court · AIR 1990 Bom 163 : (1989) 3 BomCR 491

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 29 Rule 2, Order 5 Rule 19A, Order 5 Rule 30, Order 5 Rule 9Constitution of India, 1950 — Article 227

Read judgment

High Courts31 Jul 1989