COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,710 of 3,665

High Courts16 Feb 1989

Ramsingh Sitaram Chavan Vs State of Maharashtra and Others

Bombay High Court · (1989) 1 BomCR 491

Constitution of India, 1950 — Article 309Inspector General of Prisons and Director of Correctional Services (Recruitment) Rules, 1985 — Rule 2

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High Courts16 Feb 1989

Kamlesh Jayantilal Ganatra Vs Union of India (UOI) and Shri U.K. Sen, Joint Secretary to the Government of India, MF(DR) and Others

Bombay High Court · (1989) 23 ECR 27

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

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High Courts16 Feb 1989

Hirak Ghosh (Dr.) Vs Amarendra Nath Sinha and Others

Bombay High Court · (1989) 1 BomCR 480(1)

Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 181(4)Penal Code, 1860 (IPC) — Section 406

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High Courts16 Feb 1989

Dr. Hirak Ghosh Vs Tata Iron and Steel Co. Ltd.

Bombay High Court · (1989) 1 BomCR 480 : (1991) 70 CompCas 324

Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 179, 181(4), 462, 482Penal Code, 1860 (IPC) — Section 406

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High Courts16 Feb 1989

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

Bombay High Court · AIR 1990 Bom 204 : (1989) 2 BomCR 460 : (1989) 91 BOMLR 398 : (1989) MhLj 935

Bombay Stamp Act, 1958 — Section 17, 2(1), 24, 31, 47(1)Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 226, 246, 248, 254, 268

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High Courts16 Feb 1989

Khanbhai Esoof Bhai Vs The Union of India (UOI), The Collector of Customs and Others

Bombay High Court · (1989) 22 ECR 243

Constitution of India, 1950 — Article 226Ports Act, 1908 — Section 14

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High Courts15 Feb 1989

Farjanabi Vs Ayub Dadamiya

Bombay High Court · AIR 1989 Bom 357 : (1989) 2 BomCR 120 : (1989) 91 BOMLR 107 : (1989) MhLj 373

Guardians and Wards Act, 1890 — Section 17

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High Courts15 Feb 1989Dismissed

Alka Vilas Joshi Vs Vilas Dattatraya Joshi

Bombay High Court · (1990) 2 DMC 205

Hindu Marriage Act, 1955 — Section 9

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High Courts10 Feb 1989

K.S. Abdul Sattar and another Vs Issak Adam and another

Bombay High Court · AIR 1990 Bom 1 : (1989) 2 BomCR 159 : (1989) 91 BOMLR 87 : (1989) MhLj 260

Carriage of Goods by Sea Act, 1925 — Article 3

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High Courts10 Feb 1989

Oriental Fire and General Insurance Co. Ltd. Vs Veena Pruthi and others

Bombay High Court · (1989) ACJ 1163 : (1991) 70 CompCas 848

Motor Vehicles Act, 1939 — Section 110A, 110D

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High Courts10 Feb 1989

Kolhapur Motor Transport Producers and Consumers Co-operative Society Ltd. Vs Ramchandra Mahipatrao Rane and Others

Bombay High Court · (1989) 1 BomCR 521 : (1989) 91 BOMLR 652 : (1989) MhLj 891 : (1989) MhLj 646

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts09 Feb 1989

Rajasaheb Goyenka Vs Ajabro Mahalle

Bombay High Court · (1989) 91 BOMLR 116

Employees Compensation Act, 1923 — Section 4A

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High Courts08 Feb 1989

Sant Joginder Singh Kishinsingh and Others Vs State of Maharashtra and Others

Bombay High Court · (1989) 3 BomCR 458 : (1989) 91 BOMLR 807 : (1989) MhLj 819

Maharashtra Regional and Town Planning Act, 1966 — Section 126(2), 126(4)

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High Courts08 Feb 1989

Dilip Murlidhar Lodiya Vs Mohd. Azizul Haq Mohd. Abdul Haq

Bombay High Court · AIR 1990 Bom 228

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, 115, 7Provincial Small Cause Courts Act, 1887 — Section 16, 25, 26, 7, 9

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High Courts07 Feb 1989

Ramji Tatoba Patil, Since dead, through legal heirs and Representatives and Others Vs Nilkanth Dattatraya Gadave and Others

Bombay High Court · (1990) 1 BomCR 265

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 32G, 34G

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High Courts07 Feb 1989

Shakirbhai Makbul Hussain Vs Smt. Tahera Begum

Bombay High Court · AIR 1989 Bom 313 : (1989) 2 BomCR 322

Bombay General Clauses Act, 1904 — Section 7General Clauses Act, 1897 — Section 6Provincial Small Cause Courts Act, 1887 — Section 26, 26, 26(1)

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High Courts07 Feb 1989

R. Jesudasan Vs K. Selvaraj and others

Bombay High Court · (1989) 02 BOM CK 0020

Industrial Disputes Act, 1947 — Section 10, 33, 33A

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High Courts07 Feb 1989Allowed

Abdul Manan Azmi Vs Sayed Mohammed Askari and Others

Bombay High Court · (1989) 59 FLR 95 : (1995) 3 LLJ 230

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(12), 5(3)

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High Courts06 Feb 1989

Tukaram Gandewar Vs Piraji Sidarwar Died through L.R''s.

Bombay High Court · (1989) 3 BomCR 156 : (1989) 338 BOMLR 91 : (1989) MhLj 815

Maharashtra Land Revenue Code, 1966 — Section 36A

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High Courts03 Feb 1989

Prakash Mansukhlal Turakhia Vs Naren T. Shah and Others

Bombay High Court · (1989) 1 BomCR 518

Penal Code, 1860 (IPC) — Section 406

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