COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,700 of 3,665

High Courts31 Jul 1989

Satyabhamabai (deceased by LR) and etc. Vs Pandurang Marotrao Pawar

Bombay High Court · AIR 1990 Bom 134 : (1990) 1 BomCR 99 : (1990) 183 ITR 290

Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Section 100, 11, 66Limitation Act, 1963 — Article 59

High Courts31 Jul 1989Dismissed

Satyabhamabai Balaji Kite since deceased by Lr Kamalakar Pawar Vs Pandurang Marotrao Pawar

Bombay High Court · (1989) MhLj 1068

Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Section 11, 66

High Courts30 Jul 1989Dismissed

Suman Vs Jaikumar

Bombay High Court · (1990) 1 DMC 446

Hindu Marriage Act, 1955 — Section 13(1), 9

High Courts28 Jul 1989

Robin Alias Robert Sanna Joseph Vs V.K. Saraf, Commissioner of Police, Greater Bombay

Bombay High Court · (1990) CriLJ 342

Bombay Police Act, 1951 — Section 37Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2), 3(5)

High Courts27 Jul 1989

Insurance Company of the Ussr (Ingosstrakh) Ltd. Vs U.O.I.

Bombay High Court · (1989) 25 ECR 563 : (1989) 43 ELT 624

Customs Act, 1962 — Section 12, 16, 27

High Courts26 Jul 1989

L.N. Pareira and Others Vs Ramesh Mahadev Gaikwad and Another

Bombay High Court · (1989) 3 BomCR 659

Criminal Procedure Code, 1973 (CrPC) — Section 204(1), 204(2)

High Courts26 Jul 1989

Dr. Sanjay Manmal Sanghavi Vs State of Maharashtra adn Others

Bombay High Court · AIR 1990 Bom 232

Constitution of India, 1950 — Article 15(1), 226, 29(2)

High Courts26 Jul 1989

Mrs. Mangal Sarjerao Bharate Vs A.B. Bhangre and others

Bombay High Court · (1990) CriLJ 131 : (1990) MhLj 204

Customs Act, 1962 — Section 106Forest Act, 1927 — Section 51(1A), 52, 52(1), 52(2), 61A

High Courts25 Jul 1989

Dilip Hanumantrao Shirke and others Vs Zilla Parishad Yavatmal and others

Bombay High Court · (1989) 2 BomCR 661 : (1990) 1 LLJ 445 : (1989) MhLj 794

Industrial Disputes Act, 1947 — Section 2, 25F

High Courts24 Jul 1989

Association of Maharashtra Education Service Class II Officers Vs State of Maharashtra and others

Bombay High Court · (1991) 2 LLJ 14

Bombay Civil Services Rules, 1959 — Rule 161, 161(C1)Bombay Village Police Act, 1867 — Section 5Constitution of India, 1950 — Article 12, 14, 16, 226, 256

High Courts21 Jul 1989Dismissed

Navabharat Press Vs Nagpur Union Working Journalists and Others

Bombay High Court · (1989) 59 FLR 850 : (1995) 3 LLJ 103

Constitution of India, 1950 — Article 226Payment of Bonus Act, 1965 — Section 2(14), 6

High Courts21 Jul 1989Allowed

Government of Goa Vs Ascanio Costa Martins (Deceased) though L.R''S and Another

Bombay High Court · (1989) 91 BOMLR 792

Civil Procedure Code, 1908 (CPC) — Section 152, 23Land Acquisition Act, 1894 — Section 18

High Courts20 Jul 1989Dismissed

Mahendra Chandrakant Kasat Vs Union of India (UOI) and Collector of Customs and Another

Bombay High Court · (1990) 28 ECR 31

High Courts20 Jul 1989Allowed

Hargundas Dayaldas Chugh Vs Union of India (UOI) and Others

Bombay High Court · (1989) 25 ECR 51

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

High Courts18 Jul 1989

Shree Vallabh Glass Works Ltd and another Vs State of Maharashtra and others

Bombay High Court · (1989) 2 BomCR 554

Bombay Village Panchayats Act, 1958 — Section 127, 129Constitution of India, 1950 — Article 246Sick Industrial Companies (Special Provisions) Act, 1985 — Section 1, 16, 17, 17(3), 18

High Courts18 Jul 1989

Sukhdeo Chokha Waghmare Vs Trustees of Bombay Port Trust and Others

Bombay High Court · (1989) 3 BomCR 203 : (1989) 59 FLR 342 : (1991) 2 LLJ 557 : (1989) MhLj 773

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 89

High Courts18 Jul 1989Allowed

Shree Vallabh Glass Works Ltd. and another Vs State of Maharashtra and others

Bombay High Court · (1989) MhLj 863

Constitution of India, 1950 — Article 246Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(1), 3

High Courts18 Jul 1989

Bharat Cotton Press Company and others Vs Municipal Council, Arvi and another

Bombay High Court · (1989) MhLj 703

Constitution of India, 1950 — Article 110(2), 199(2)

High Courts18 Jul 1989

Panpoi Dharmal Sansthan Dhotarkherda Vs Bhagwant Dhakulkar and others

Bombay High Court · (1989) MhLj 710

Mamlatdars Court Act, 1906 — Section 5, 7

High Courts18 Jul 1989

Khanqah-Kadria Trust (Wakf), Balapur Vs Shevantabai Shivaji

Bombay High Court · (1989) MhLj 891

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 30, 40, 40(1)Constitution of India, 1950 — Article 14