COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,709 of 3,665

High Courts27 Feb 1989

Karvenagar Sahakari Griha Rachana Sanstha Maryadit, Pune and Another Vs State of Maharashtra and Others

Bombay High Court · AIR 1989 Bom 392 : (1989) 3 BomCR 106 : (1989) 91 BOMLR 518 : (1989) MhLj 320

Constitution of India, 1950 — Article 19(1)

High Courts27 Feb 1989

Perfect Paper and Steel Converters Private Ltd. and Others Vs The Bombay National General Worker''s Union and Others

Bombay High Court · (1989) 59 FLR 66 : (1993) 3 LLJ 24 : (1989) MhLj 518

Advocates Act, 1961 — Section 33Constitution of India, 1950 — Article 19(1)Industrial Court Regulations, 1975 — Regulation 11, 12, 13

High Courts24 Feb 1989Allowed

Dasharath Narahari Narvekar Vs Syndicate Bank

Bombay High Court · (1989) 66 CompCas 45

Motor Vehicles Act, 1939 — Section 31A, 31A(5A)

High Courts22 Feb 1989

State of Maharashtra and others Vs Ramanlal Pvt. Ltd. and others

Bombay High Court · (1989) 59 FLR 120 : (1989) 2 LLJ 349

Bombay Industrial Relations Act, 1946 — Section 27

High Courts22 Feb 1989

Deokumari and Another Vs Ramkhilawan Jagdeo Singh (deceased) by his heirs and legal representative and Others

Bombay High Court · (1989) 1 BomCR 583

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 14(2), 15A, 5(3)

High Courts22 Feb 1989

R.N. Kaker Vs Shabir Fidahusein and another

Bombay High Court · (1989) 1 BomCR 503 : (1990) CriLJ 144

Criminal Procedure Code, 1973 (CrPC) — Section 102(3), 161, 162, 173, 190Customs Act, 1962 — Section 108Evidence Act, 1872 — Section 25

High Courts21 Feb 1989

Roussel Pharmaceuticals (India) Ltd. Vs Union of India

Bombay High Court · (1989) 25 ECR 315 : (1989) 42 ELT 374

High Courts21 Feb 1989

Shakuntala Vs Mahesh Atmaram Badlani

Bombay High Court · AIR 1989 Bom 353 : (1989) 1 BomCR 515 : (1989) 91 BOMLR 154 : (1990) 1 DMC 270

Hindu Marriage Act, 1955 — Section 27Parsi Marriage and Divorce Act, 1936 — Section 42

High Courts21 Feb 1989

Khatijabai Umar Abdul Karim Vs Zarinabegam Chiragdin

Bombay High Court · (1990) 1 BomCR 475

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

High Courts21 Feb 1989Allowed

Vasant Digambar Kamble Vs Sou. M.B. Deshmukh and Others

Bombay High Court · (1989) 59 FLR 92 : (1995) 3 LLJ 227

Constitution of India, 1950 — Article 226

High Courts21 Feb 1989Allowed

Vidarbha Metallica Vs First Labour Court and Others

Bombay High Court · (1989) 59 FLR 167 : (1993) 3 LLJ 554

Minimum Wages Act, 1948 — Section 27, 5

High Courts21 Feb 1989

Prabhakar Mahadeo Pokale Vs State of Goa and another

Bombay High Court · (1989) 2 BomCR 107 : (1989) 91 BOMLR 124 : (1990) CriLJ 1610

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)(i), 3(1)(ii), 3(2)Constitution of India, 1950 — Article 21, 22, 22(5)

High Courts21 Feb 1989

Mansukhlal Chhaganlal Desai, Bombay Vs Union of India

Bombay High Court · (1989) 40 ELT 314

High Courts21 Feb 1989

Shamkant Tukaram Naik Vs Smt. Dayanabai Shamsan Dighodkar and others

Bombay High Court · (1989) 1 BomCR 554 : (1989) MhLj 857

Penal Code, 1860 (IPC) — Section 114, 34

High Courts21 Feb 1989

Kaliram and etc. Vs State of Maharashtra

Bombay High Court · (1989) 2 BomCR 475

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 367Evidence Act, 1872 — Section 8

High Courts17 Feb 1989

Hemandas J. Soni Vs I.T. Zariwalla

Bombay High Court · AIR 1989 Bom 355 : (1989) 1 BomCR 560 : (1989) 91 BOMLR 108 : (1989) MhLj 334

High Courts17 Feb 1989

Gram Panchayat Karmachari Sangh Maharashtra and Others Vs State of Maharashtra and Others

Bombay High Court · (1989) 1 BomCR 493

Constitution of India, 1950 — Article 226

High Courts17 Feb 1989Dismissed

Hanuman Vitamins Foods Pvt. Ltd. and others Vs State of Maharashtra and another

Bombay High Court · (1989) MhLj 935

Bombay Stamp Act, 1958 — Section 2(1), 2(g), 31, 53, 54Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 226, 246, 248, 254, 268

High Courts17 Feb 1989Dismissed

Nandlal Hiralal Gupta Vs Narayan Dillidas Sahu

Bombay High Court · (1989) 91 BOMLR 202

Provincial Small Cause Courts Act, 1887 — Section 15, 16, 32

High Courts17 Feb 1989

Dr. Hannan Gulam Hussain Chaugule Vs State of Goa and another

Bombay High Court · (1989) 2 BomCR 303 : (1989) 91 BOMLR 669 : (1990) CriLJ 1550

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Customs Act, 1962 — Section 108