High Courts03 Feb 1989
Surekha Ramchandrarao Sheshgir (Dr.) Vs State of Maharashtra and Others
Bombay High Court · (1989) 3 BomCR 508 : (1989) MhLj 915
Constitution of India, 1950 — Article 16(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,711 of 3,665
High Courts03 Feb 1989
Namdeo Gabhane Vs Monabai (Smt.) Jadhao and Another
Bombay High Court · (1990) 2 BomCR 168 : (1991) 1 MhLj 906
Arbitration Act, 1940 — Section 21, 23, 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts02 Feb 1989
Assistant Collector of Customs Vs Shaikh Abdul Karim
Bombay High Court · (1990) 47 ELT 505
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 457(1), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 43, 51, 52
High Courts02 Feb 1989
B.S. Rawant Vs Shaikh Abdul Karim and another
Bombay High Court · (1989) 2 BomCR 209
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 457(1), 482
High Courts01 Feb 1989
Zilla Parishad Vs Vilas Gonaji Kamble and Others
Bombay High Court · (1990) 1 ACC 238
Motor Vehicles Act, 1988 — Section 110A
High Courts01 Feb 1989Allowed
Gajanan Andhare Vs Commandant General, Home Guards and Others
Bombay High Court · (1989) 3 BomCR 61 : (1989) MhLj 296
Constitution of India, 1950 — Article 226, 309, 311Maharashtra Public Services (Subordinate) Selection Board Act, 1973 — Section 6, 9Maharashtra Public Services Subordinate Selection Board (Exemption from Consultation) Rules, 1979 — Rule 3(1), 4
High Courts01 Feb 1989
Deccan Embroidery Manufacturing Co. and Another Vs Municipal Corporation of the City of Poona
Bombay High Court · (1989) 1 BomCR 455 : (1989) 91 BOMLR 620
Bombay Provincial Municipal Corporations Act, 1949 — Section 147Pune City Municipal Corporation Octroi Rules — Rule 16
High Courts31 Jan 1989
Garware Plastics and Polyester Ltd. and Others etc. Vs Telelink and Others etc.
Bombay High Court · AIR 1989 Bom 331 : (1989) 2 BomCR 433 : (1989) 91 BOMLR 139
Copyright Act, 1957 — Section 13(1), 14(1), 2, 51
High Courts31 Jan 1989Allowed
Devram Jamvat Vs Divisional Controller, Maharashtra State Road Transport Corporation, Nanded
Bombay High Court · (1990) ACJ 622 : (1990) 1 BomCR 76 : (1989) 91 BOMLR 718
Motor Vehicles Act, 1939 — Section 110A
High Courts31 Jan 1989
Devram Vs The Divisional Controller, Maharashtra State Road Transport Corporation
Bombay High Court · (1990) 1 ACC 171
Motor Vehicles Act, 1988 — Section 110A
High Courts31 Jan 1989Allowed
Devram Vs Divisional Constroller, Maharashtra State Road Trans. Corpn.
Bombay High Court · (1990) 2 ACC 51 : (1990) ACJ 622
Motor Vehicles Act, 1988 — Section 110A
High Courts30 Jan 1989
State of Maharashtra Vs Kishore Annaji Chawade
Bombay High Court · (1990) CriLJ 1556 : (1989) MhLj 139
Criminal Procedure Code, 1973 (CrPC) — Section 256(1), 256(2), 262, 378(1), 378(2)Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts30 Jan 1989
Rashid @ Nari Khan @ Noor Mohamed Vs K.L. Verma Jt. Secy. and Others
Bombay High Court · (1989) 25 ECR 521
Narcotic Drugs and Psychotropic Substances Ordinance, 1988 — Section 1(3)
High Courts27 Jan 1989Dismissed
Mr. Dominic Arauje Vs State of Goa
Bombay High Court · (1989) 91 BOMLR 156 : (1989) MhLj 538
Goa, Daman and Diu School Education Act, 1984 — Section 29
High Courts27 Jan 1989Allowed
Fatima D''souza and another Vs Joint Mamlatdar II of Salcete and others
Bombay High Court · (1989) 01 BOM CK 0032
Constitution of India, 1950 — Article 227
High Courts27 Jan 1989Dismissed
Divisional Controller, Maharashtra State Road Transport Corporation, Nagpur Vs Shrihari Padmakar Dharmadhikari, Ex-Conductor, Nagpur
Bombay High Court · (1989) 01 BOM CK 0009
Constitution of India, 1950 — Article 14, 16, 39(a), 41Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 2(oo), 25F, 25FF, 25FFF
High Courts25 Jan 1989
B.S. Rawat, Assistant Collector of Customs (P), R and I Vs Krishnamoorthy Chandrashekhar and Another
Bombay High Court · (1990) 26 ECR 236
Imports and Exports (Control) Act, 1947 — Section 5
High Courts24 Jan 1989Allowed
Shantabai Moreshwarrao Hingnekar Vs Mariambi Kazi
Bombay High Court · (1989) 01 BOM CK 0031
Bombay Civil Courts Act, 1869 — Section 21, 22Civil Procedure Code, 1908 (CPC) — Section 16, 21, 21A
High Courts24 Jan 1989
Kamalabai Khanderao Thete (Sou.) and Another Vs Khanderao Murlidhar Thete and Another
Bombay High Court · (1989) 1 BomCR 418 : (1990) 1 DMC 303 : (1990) MhLj 108 : (1990) 3 RCR(Criminal) 103
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Jan 1989Allowed
J.R. Jugele, Rly. Contractor Vs Smt. Sitabai Atamaram and Others
Bombay High Court · (1989) 3 BomCR 163 : (1989) 59 FLR 628 : (1991) 1 LLJ 233 : (1990) MhLj 605
Industrial Disputes Act, 1947 — Section 10(2)