High Courts19 Jun 1989
Oriental Ins. Co. Ltd. Vs Chimajirao Kanhojirao Shirke and Another
Bombay High Court · (1993) 1 ACC 128 : (1992) ACJ 452
Motor Vehicles Act, 1939 — Section 95
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,703 of 3,665
High Courts19 Jun 1989Allowed
Oriental Insurance Co. Ltd. Vs Chimajirao Kanhojirao Shirke and Another
Bombay High Court · (1992) ACJ 452
Motor Vehicles Act, 1939 — Section 95
High Courts16 Jun 1989
Atmaram Chavan and Others Vs Maharashtra State Electricity Board and Others
Bombay High Court · (1991) 1 BomCR 429
Constitution of India, 1950 — Article 226, 227Electricity (Supply) Act, 1948 — Section 79Maharashtra State Electricity Board Employees Seniority Regulations, 1961 — Regulation 10, 11, 17
High Courts16 Jun 1989
Vallabh Bhurabhai Maru Vs The Commissioner of Police, Greater Bombay and another
Bombay High Court · (1989) 06 BOM CK 0015
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 392, 393, 394, 395, 396
High Courts14 Jun 1989
Sharad Mukunda Patil and Others Vs State of Maharashtra and Others
Bombay High Court · (1990) 1 BomCR 286 : (1989) 91 BOMLR 429
Land Acquisition Act, 1894 — Section 4, 6Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11(1)
High Courts14 Jun 1989
Krislon Texturiser Pvt. Ltd. Vs Union of India
Bombay High Court · (1989) 25 ECR 179 : (1989) 44 ELT 448
High Courts14 Jun 1989
Mrs. Rehana Abdulla Vs K.L. Verma and others
Bombay High Court · (1990) CriLJ 336
High Courts14 Jun 1989
Suresh Ramji Chauhan Vs State of Maharashtra
Bombay High Court · (1989) 24 ECR 236 : (1989) 43 ELT 240
Customs Act, 1962 — Section 135(1)
High Courts14 Jun 1989
Shekhar Shantaram Pawaskar Vs V.K. Saraf and others
Bombay High Court · (1990) CriLJ 138
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3, 5A
High Courts13 Jun 1989
Godfrey Phillips India Ltd. Vs Union of India
Bombay High Court · (1990) 26 ECC 280 : (1989) 25 ECR 239 : (1989) 43 ELT 260
Central Excises and Salt Act, 1944 — Section 4
High Courts13 Jun 1989
Dawn Apparels Limited Vs Union of India
Bombay High Court · (1989) 23 ECR 505 : (1989) 43 ELT 401
Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 4, 4(4)
High Courts13 Jun 1989
Maroti Vs Kusum
Bombay High Court · (1990) 1 DMC 211
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts12 Jun 1989
Kisan Bhagwan Gawali and others Vs State of Maharashtra and others
Bombay High Court · AIR 1990 Bom 343 : (1990) 2 BomCR 63
Constitution of India, 1950 — Article 14, 19, 301Forest Act, 1927 — Section 32(1), 44, 76
High Courts09 Jun 1989
Jitsingh Kalirai, Asstt. Collr. of C. Ex. Vs Kulbir Singh Ahuja
Bombay High Court · (1989) 43 ELT 3
Criminal Procedure Code, 1973 (CrPC) — Section 317
High Courts09 Jun 1989
Tata Exports Limited Vs Union of India
Bombay High Court · (1990) 26 ECC 277 : (1989) 25 ECR 93 : (1989) 43 ELT 245
High Courts08 Jun 1989
Petron Engineering Construction (Pvt.) Ltd. and another Vs Income Tax Officer and another
Bombay High Court · (1989) 78 CTR 129 : (1990) 185 ITR 81 : (1989) 46 TAXMAN 236
Income Tax Act, 1961 — Section 147, 148
High Courts07 Jun 1989Dismissed
Ebrahim Fakir Ansari Vs Sitaram Kamalaksha Kamat and Another
Bombay High Court · (1990) ACJ 465
High Courts06 Jun 1989
Kalyanji Hansraj and Others Vs Kamini A. Agrawal (Mrs.) and Others
Bombay High Court · (1990) 1 BomCR 348
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, 115
High Courts06 Jun 1989
K. Uttamlal (Exports) Pvt. Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1989) 24 ECR 765
High Courts05 Jun 1989
Bal Gangadhar Shetty Vs Employees State Insurance Corporation
Bombay High Court · (1989) 3 BomCR 233
Constitution of India, 1950 — Article 14, 16, 309, 310