COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,708 of 3,665

High Courts15 Mar 1989

Premsingh Sadorasingh Labana and Another Vs State of Maharashtra

Bombay High Court · (1989) 1 BomCR 592

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3, 8Penal Code, 1860 (IPC) — Section 302, 304

High Courts15 Mar 1989

A.G. Kher Vs Atlas Copco (India) Ltd. and others

Bombay High Court · (1992) 1 LLJ 423

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 25

High Courts15 Mar 1989

S.D. Nagdeve Vs Sudhakar Raghunath Burange

Bombay High Court · (1990) CriLJ 2452 : (1989) MhLj 1042

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 19(2), 20, 20(1), 7

High Courts14 Mar 1989

All India Port and Dock Workers'' Federation and Others Vs Union of India and Others

Bombay High Court · (1989) 2 LLJ 600

Industrial Disputes Act, 1947 — Section 10, 10(1), 12(4), 12(5)

High Courts14 Mar 1989Dismissed

Suresh Vs State of Maharashtra and Another

Bombay High Court · (1990) 1 DMC 426

Penal Code, 1860 (IPC) — Section 415, 417

High Courts13 Mar 1989

R.J. Mehta, President Engineering Majdoor Sabha and Another Vs Govind Ramchandra Nadkarni

Bombay High Court · (1989) 2 BomCR 175 : (1989) MhLj 809

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28

High Courts13 Mar 1989Dismissed

Ashok Sahare Vs Nagpur University and Another

Bombay High Court · (1989) 3 BomCR 143 : (1990) MhLj 629

Nagpur University Act, 1974 — Section 20(3), 80

High Courts13 Mar 1989

Suresh Bhandekar and others Vs Maharashtra State Electricity Board and others

Bombay High Court · (1989) 3 BomCR 420 : (1989) 91 BOMLR 679 : (1990) 1 LLJ 1

Constitution of India, 1950 — Article 14, 16Maharashtra State Electricity Board (Classifications and Recruitment) Regulations, 1961 — Regulation 21, 22, 38, 5, 8

High Courts10 Mar 1989

Ranadip Shipping and Transport Co. Pvt. Ltd. Vs Collr. of Customs

Bombay High Court · (1989) 42 ELT 398

High Courts08 Mar 1989Dismissed

Hawaldar (Clerk) Baidyanath Giri Vs Chief of Army Staff, Indian Army and Another

Bombay High Court · (1989) 2 BomCR 406

Army Act, 1950 — Section 64Army Rules, 1954 — Rule 61(1), 61(2), 62(1), 80(1)

High Courts08 Mar 1989

Smt. Carolina A. D''Costa Vs K.L. Verma and Others

Bombay High Court · (1990) CriLJ 1324

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 10(1), 3(1)

High Courts08 Mar 1989

Union of India Vs Hindustan Platinum Private Limited

Bombay High Court · (1993) 42 ECC 199 : (1989) 24 ECR 757 : (1989) 44 ELT 443

High Courts08 Mar 1989

Smt. Carolina A. D''costa Vs K.L. Verma and others

Bombay High Court · (1990) CriLJ 1324

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)

High Courts07 Mar 1989

Ujjal Singh Avtar Singh Vs State of Maharashtra and Others

Bombay High Court · (1989) 25 ECR 35

Customs Act, 1962 — Section 108

High Courts07 Mar 1989

Mundakkal Parakandathil Ibrahim Vs The State of Maharashtra and Others

Bombay High Court · (1989) 23 ECR 7

High Courts07 Mar 1989

Vasudeo Gopal Dhamankar Vs Vithal Mathur Shet and Others

Bombay High Court · (1989) 91 BOMLR 879

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108

High Courts03 Mar 1989

Union of India (UOI) and Others Vs Bashir Oil Mills and Others and Maheshwari Solvent Extraction

Bombay High Court · (1989) 24 ECR 762

Constitution of India, 1950 — Article 133(1), 134A

High Courts03 Mar 1989

INDUSTRIAL CREDIT and INVESTMENT CORPN. OF INDIA LTD. Vs INSPECTING ASSISTANT COMMISSIONER.

Bombay High Court · (1990) 32 ITD 315

Income Tax Act, 1961 — Section 145

High Courts28 Feb 1989

Laxmanrao Dauji Chunarkar Vs State of Maharashtra and Others

Bombay High Court · (1990) 2 BomCR 661

Land Acquisition Act, 1894 — Section 4Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11

High Courts28 Feb 1989

Harakchand Mansraj Vs Emerald Woollen Milles Pvt. Ltd. and another

Bombay High Court · (1990) 1 BomCR 221 : (1990) 68 CompCas 702

Companies (Court) Rules, 1959 — Rule 101Companies Act, 1956 — Section 433, 434