COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,706 of 3,665

High Courts20 Apr 1989

Chandrakanth Shridhar Deshpande Vs Govt. of Maharashtra and another

Bombay High Court · (1990) 1 BomCR 17 : (1991) 2 LLJ 1

Bombay Port Trust Employees (Conduct) Regulations, 1975 — Regulation 12(8)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15, 15(5)Constitution of India, 1950 — Article 226, 227, 301

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High Courts19 Apr 1989

Ishwarlal Hiralal Gunderia Vs Union of India and others

Bombay High Court · (1990) 2 BomCR 232 : (1990) CriLJ 615 : (1989) MhLj 791

Bombay Reorganisation Act, 1960 — Section 41Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226, 226(1), 226(2)

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High Courts17 Apr 1989

Vinayak Pralhadrao Naik and Others Vs State of Maharashtra and Others

Bombay High Court · (1989) 3 BomCR 180 : (1989) MhLj 811

Constitution of India, 1950 — Article 14

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High Courts13 Apr 1989

Bimal Kumar and another Vs Vishram Lekhraj Menganani

Bombay High Court · (1990) 2 BomCR 65 : (1990) CriLJ 444

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 418, 420

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High Courts13 Apr 1989

S.H. Karkhanis Vs Lalita and Another

Bombay High Court · (1989) 04 BOM CK 0053

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High Courts13 Apr 1989Dismissed

Nandkumar '' Nandu Laxman Desai Vs Commissioner of Police and Others

Bombay High Court · (1989) 2 BomCR 188

National Security Act, 1980 — Section 3(2)

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High Courts13 Apr 1989

Anjani Kumar Co. Ltd. Vs (Smt.) Manubai Kashinath etc. etc.

Bombay High Court · (1989) 59 FLR 172 : (1990) 1 LLJ 316

Bombay Industrial Relations Act, 1946 — Section 35, 36, 37, 38, 39

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High Courts13 Apr 1989

Miss Sarita Narayan Sawant and another Vs State and others

Bombay High Court · (1989) 91 BOMLR 692 : (1990) CriLJ 351 : (1989) MhLj 604

Constitution of India, 1950 — Article 254(1)Criminal Procedure Code, 1973 (CrPC) — Section 209, 223, 27, 4, 5Juvenile Justice Act, 1986 — Section 18, 21, 22, 3, 7

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High Courts13 Apr 1989

Machhindra Pandurang Chavan Vs State of Maharashtra and others

Bombay High Court · (1989) 3 BomCR 501 : (1989) 2 LLJ 353 : (1989) MhLj 505

Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 4(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 161, 323Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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High Courts11 Apr 1989

Union of India Vs Ceat Tyres of India Ltd.

Bombay High Court · (1990) 26 ECC 279 : (1990) ECR 235 : (1989) 43 ELT 267

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High Courts10 Apr 1989

Kavita Exports Private Limited Vs Union of India

Bombay High Court · (1989) 42 ELT 393

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High Courts10 Apr 1989

Smt. Sarla Prabhakar Waghmare Vs State of Maharashtra and others

Bombay High Court · (1990) CriLJ 407 : (1991) 1 DMC 310 : (1990) 2 RCR(Criminal) 18

Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 34, 498A

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High Courts07 Apr 1989

Smt. Shamim Rehmatkhan Vs V.K. Saraf and others

Bombay High Court · (1989) 2 BomCR 183 : (1989) 91 BOMLR 228 : (1990) CriLJ 381 : (1990) 1 MhLj 342

National Security Act, 1980 — Section 3(2)

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High Courts07 Apr 1989Dismissed

State of Maharashtra Vs Prakash Hiraman Hingane

Bombay High Court · (1989) 1 BomCR 661 : (1989) MhLj 626

Criminal Procedure Code, 1973 (CrPC) — Section 396Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302

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High Courts05 Apr 1989

Keshav Vs State of Maharashtra

Bombay High Court · (1990) 2 BomCR 196 : (1990) CriLJ 152

Criminal Procedure Code, 1973 (CrPC) — Section 307, 374, 377, 386, 389Penal Code, 1860 (IPC) — Section 325

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High Courts04 Apr 1989Dismissed

Anand Chintamani Dighe and Others Vs Thane Municipal Corporation and Others

Bombay High Court · (1989) 2 BomCR 564

Bombay Provincial Municipal Corporations Act, 1949 — Section 30(7)

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High Courts03 Apr 1989

Income Tax OFFICER Vs CENTURY SPG. and MFG. CO. LTD.

Bombay High Court · (1989) 30 ITD 216

Income Tax Act, 1961 — Section 147(b)

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High Courts03 Apr 1989

State of Maharashtra Vs Gopal Amrut Wankhede

Bombay High Court · (1989) 3 BomCR 464

Evidence Act, 1872 — Section 3Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 44

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High Courts03 Apr 1989

Siraj Sahebji Mujawar Vs Smt. Roshan Siraj Mujawar and Others

Bombay High Court · AIR 1990 Bom 344

Constitution of India, 1950 — Article 44Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)

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High Courts03 Apr 1989

Shingote Processed Foods P. Ltd. Vs Chief Contlr. of Imp. and Ex.

Bombay High Court · (1989) 42 ELT 389

Constitution of India, 1950 — Article 226

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