High Courts25 Apr 1989
D. Navinchandra and Co. Vs Union of India
Bombay High Court · (1991) 33 ECR 386 : (1989) 43 ELT 266
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,705 of 3,665
High Courts25 Apr 1989
Maharashtra State Road Transport Corporation, Bombay Vs Pushpaben Rajarambhai Patel and Others
Bombay High Court · (1990) 2 ACC 139 : (1990) ACJ 196 : AIR 1990 Bom 214 : (1989) 3 BomCR 415 : (1989) 91 BOMLR 434 : (1989) MhLj 852
Motor Vehicles Act, 1939 — Section 110B
High Courts25 Apr 1989
Zulekha Bai Saifulla Chaudhary and Others Vs Madhav Pardharivath Jadhav and Others
Bombay High Court · (1990) 2 ACC 134
High Courts25 Apr 1989
Khushal Vs State of Maharashtra
Bombay High Court · (1989) 91 BOMLR 801 : (1990) 1 DMC 75
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts24 Apr 1989
R.K. Synthetics and Fibres Pvt. Ltd. Vs Asstt. Collector of Customs
Bombay High Court · (1991) 31 ECC 84 : (1989) 24 ECR 13 : (1989) 43 ELT 223
Central Excises and Salt Act, 1944 — Section 11BCustoms Act, 1962 — Section 23(2), 27(1)
High Courts24 Apr 1989
Pyari Ambalal Dave Vs State of Maharashtra and Others
Bombay High Court · (1989) 25 ECR 33
Customs Act, 1962 — Section 124
High Courts24 Apr 1989
Adi P. Gandhi Vs State of Maharashtra
Bombay High Court · (1989) MhLj 588
Constitution of India, 1950 — Article 134, 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 24, 4(1)(t)Customs Act, 1962 — Section 135
High Courts24 Apr 1989
FIRST Income Tax OFFICER Vs AUTOMOBILE PEUGGEOT.
Bombay High Court · (1989) 30 ITD 329
High Courts22 Apr 1989
Shrawan Kumar Ubhale Vs Sau. Durga Shrawan Ubhale and Others
Bombay High Court · (1990) 1 DMC 299
Criminal Procedure Code, 1973 (CrPC) — Section 125(4), 127(3)
High Courts21 Apr 1989
Nava Bharat Vs Nagpur Union of Working Journalists and others
Bombay High Court · (1989) 3 BomCR 81 : (1991) 1 LLJ 591
Industrial Disputes Act, 1947 — Section 10(1), 2, 33C(2), 7A
High Courts21 Apr 1989
Sheshrao Daulatrao Raut Vs State of Maharashtra and others
Bombay High Court · (1989) 3 BomCR 353 : (1989) 59 FLR 491 : (1989) 2 LLJ 340 : (1989) MhLj 476
Constitution (Forty-Second Amendment) Act, 1976 — Article 311Constitution of India, 1950 — Article 226, 311(2)Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 11, 17, 18, 2, 5
High Courts21 Apr 1989Dismissed
Nava Bharat Vs Nagpur Union of Working Journalists and Others
Bombay High Court · (1991) 1 LLJ 591
Industrial Disputes Act, 1947 — Section 10(1), 2Working Journalists (Fixation of Rates of Wages) Act, 1958 — Section 3(1), 6, 6(3), 7Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 12, 13, 3(1), 9
High Courts21 Apr 1989
Shree Krishna Woollen Mills P. Ltd. Vs Controller of Imp. and Exp.
Bombay High Court · (1989) 43 ELT 50
High Courts21 Apr 1989Dismissed
Tolaram Murarka Vs Union of India (UOI) and Others
Bombay High Court · (1989) 24 ECR 753
Gold (Control) Act, 1968 — Section 16(1), 27(1)
High Courts21 Apr 1989Allowed
Ramchandra Marotrao Avachat and others Vs The Collector, Nagpur and others
Bombay High Court · (1989) MhLj 558
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 18, 23, 4, 4, 5
High Courts21 Apr 1989
M/s. Gandhi and Co. Vs The State of Maharashtra and another
Bombay High Court · AIR 1990 Bom 218 : (1989) 2 BomCR 380 : (1989) 91 BOMLR 489
Constitution of India, 1950 — Article 14, 21, 226
High Courts21 Apr 1989
Ramchandra Marotrao Avachat and others Vs The Collector, Nagpur, District Nagpur and others
Bombay High Court · AIR 1990 Bom 348
Land Acquisition Act, 1894 — Section 23(2), 4, 5, 6Nagpur Improvement Trust Act, 1936 — Section 36, 37, 38, 39, 40
High Courts20 Apr 1989Dismissed
Hansraj Madhavji Thakkar Vs Shri U.K. Sen, Joint Secretary to the Government of India, MF (DR) and Others
Bombay High Court · (1989) 22 ECR 519
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts20 Apr 1989Allowed
Chandrakant Deshpande Vs Government of Maharashtra and Another
Bombay High Court · (1990) 1 BomCR 17 : (1991) 2 LLJ 1
Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 8(8)
High Courts20 Apr 1989
Punjab National Bank Vs Ganpat Laxman Kadam and another
Bombay High Court · (1989) 59 FLR 161 : (1990) 1 LLJ 263
Industrial Disputes Act, 1947 — Section 33A