High Courts21 Jan 1989
Amrutlal Weljibhai Rathod Vs Vishwasrao Deorao Patil
Bombay High Court · AIR 1989 Bom 410 : (1989) 3 BomCR 467 : (1989) 91 BOMLR 246
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 114
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,712 of 3,665
High Courts21 Jan 1989Dismissed
Ashok Keshoram Agarwal Vs State of Maharashtra
Bombay High Court · (1989) 91 BOMLR 150
Constitution of India, 1950 — Article 12, 226, 227
High Courts20 Jan 1989Dismissed
The Cosmos India Rubber Pvt. Ltd. Vs Mumbai Mazdoor Sabha and Others
Bombay High Court · (1989) 59 FLR 33 : (1993) 3 LLJ 18
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 28(1)
High Courts19 Jan 1989
Shantilal Misrilal Chhajed Vs Sadashiv Murlidhar Ratnaparkhi
Bombay High Court · (1989) 91 BOMLR 860
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 23, 26
High Courts18 Jan 1989Dismissed
Agro Mechanical Services and Repairs Co-Op. Society Ltd. Vs State Bank of India
Bombay High Court · (1989) 91 BOMLR 111
High Courts18 Jan 1989Allowed
Dilip Ranga Geunkar Vs Narayan Camu Volip and Others
Bombay High Court · (1989) 1 ACC 541 : (1990) ACJ 854
Motor Vehicles Act, 1939 — Section 110A
High Courts18 Jan 1989
Jaiwant Narayan Maind Vs Dattatraya Jagannath Lale
Bombay High Court · (1990) 1 BomCR 252
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32GBombay Tenancy and Agricultural Lands Rules, 1956 — Rule 17(2)
High Courts18 Jan 1989
Vijay Kumar Agarwal and others Vs National Textile Corporation (South Maharashtra) Ltd. and another
Bombay High Court · (1989) 58 FLR 817 : (1989) 2 LLJ 431
Industrial Disputes Act, 1947 — Section 25F
High Courts18 Jan 1989
Dept. of Non-Banking Companies, Reserve Bank of India and State of Maharashtra Vs Arihant Finance and Chit Fund (P.) Ltd. and Others
Bombay High Court · (1991) 70 CompCas 231
Criminal Procedure Code, 1973 (CrPC) — Section 313Reserve Bank of India Act, 1934 — Section 45I, 45J, 45K, 45K(4), 58B
High Courts17 Jan 1989
Madhao Kaduskar Vs Punjabrao Krishi Vidyapeeth and Another
Bombay High Court · (1990) 1 BomCR 136
High Courts17 Jan 1989
Golchha Advertising Agency Vs State of Maharashtra and Another
Bombay High Court · (1990) 2 BomCR 262 : (1989) 91 BOMLR 760
Contempt of Courts Act, 1971 — Section 20
High Courts17 Jan 1989
Ravi Sudhakarrao Narsikar Vs Maharashtra State Secondary and Higher Secondary Education Board, Aurangabad Divisional Board
Bombay High Court · (1989) 2 BomCR 561 : (1989) 91 BOMLR 174
Constitution of India, 1950 — Article 226
High Courts16 Jan 1989
Nirmala and Others Vs Kuldeep Singh and Others
Bombay High Court · (1989) 2 ACC 141
Evidence Act, 1872 — Section 106, 114(g)
High Courts13 Jan 1989Dismissed
Union of India (UOI) Vs M.Z. Quazi
Bombay High Court · (1990) 2 BomCR 162
Industrial Disputes Act, 1947 — Section 25H, 38
High Courts13 Jan 1989
N.L. Mehta Cinema Enterprises (P.) Ltd. Vs Pravinchandra P. Mehta
Bombay High Court · (1989) 3 BomCR 101 : (1989) 91 BOMLR 92
Companies (Court) Rules, 1959 — Rule 33Companies Act, 1956 — Section 434
High Courts13 Jan 1989
Suman Ramchandra Shetye (Smt.) Vs Ramchandra Sakharam Shetye
Bombay High Court · (1989) 2 BomCR 122 : (1989) 91 BOMLR 56 : (1990) 1 DMC 362
Hindu Marriage Act, 1955 — Section 13(1), 25
High Courts12 Jan 1989Dismissed
Shakti Metal Industries Vs The Union of India (UOI) and Others
Bombay High Court · (1989) 22 ECR 640
High Courts12 Jan 1989
Sadanand Sahadeo Rawool Vs Sulochana Sadanand Rawool
Bombay High Court · AIR 1989 Bom 220 : (1989) 91 BOMLR 118 : (1989) MhLj 337
Hindu Marriage Act, 1955 — Section 25
High Courts12 Jan 1989
Daga Enterprises and Others Vs State of Maharashtra and Another
Bombay High Court · (1989) 1 BomCR 467 : (1989) 91 BOMLR 840
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482
High Courts12 Jan 1989
Shaik Haroon Vs Anand Mahadev Naik and Others
Bombay High Court · (1989) 1 ACC 509 : (1989) ACJ 945
Motor Vehicles Act, 1988 — Section 110A