High Courts12 Jan 1989
Kamaluddin Mohd. Amin Siddique Vs Asstt. Coll. of customs
Bombay High Court · (1989) 24 ECC 40 : (1989) 22 ECR 242 : (1989) 41 ELT 185
Customs Act, 1962 — Section 123, 135(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,713 of 3,665
High Courts11 Jan 1989Allowed
Krishna G. Naik Borkar and Another Vs Kadamba Transport Corpn. Ltd. and Others
Bombay High Court · (1989) 59 FLR 28 : (1993) 3 LLJ 22
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts11 Jan 1989Allowed
H.M. Date Vs Ramaji Bind
Bombay High Court · (1989) 2 BomCR 150
Civil Procedure Code, 1908 (CPC) — Section 144, 151, 47
High Courts11 Jan 1989
Smt. Misribai Ramkuvar Pandit and Another Vs Chandrahas Narayan Shetty and Others
Bombay High Court · (1989) 1 BomCR 564
Civil Procedure Code, 1908 (CPC) — Section 2(9)
High Courts11 Jan 1989
Bhagwat Anantrao Deshmukh Vs Suresh Balbhim Lale and Others
Bombay High Court · (1989) 1 BomCR 569 : (1989) 91 BOMLR 705 : (1989) MhLj 747
Bombay Village Panchayats Election Rules, 1959 — Rule 23, 23, 33(1), 33(1)
High Courts11 Jan 1989
New Plastomers India Ltd. Vs Union of India
Bombay High Court · (1989) 23 ECR 89 : (1989) 42 ELT 223
Central Excise Rules, 1944 — Rule 8(1)Customs Act, 1962 — Section 25(1)
High Courts10 Jan 1989Allowed
Parle Bottling Co. Pvt. Ltd. Vs The Regional Dir. Employees'' State Insurance Corpn.
Bombay High Court · (1989) 59 FLR 320 : (1995) 3 LLJ 394
Employees State Insurance Act, 1948 — Section 2(9)
High Courts10 Jan 1989
The Superintendent of Customs (Preventive) Vs Abdulla Mohammed Gani
Bombay High Court · (1989) 24 ECC 37
High Courts27 Dec 1988
Chenaji Narsingji and Another Vs S.S. Ranjhen and Others
Bombay High Court · (1989) 1 BomCR 427
Criminal Procedure Code, 1973 (CrPC) — Section 438Gold (Control) Act, 1968 — Section 100Penal Code, 1860 (IPC) — Section 465, 471
High Courts27 Dec 1988
Chenaji Narsingji Vs Addl. Collr. of Cus. (Preventive)
Bombay High Court · (1989) 43 ELT 234
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 465, 471
High Courts26 Dec 1988
Superintendent of Customs (P) Vs Abdullah Mohammed Gani
Bombay High Court · (1989) 41 ELT 244
High Courts22 Dec 1988
Gopal Yeshwantrao Shende Vs State of Maharashtra and another
Bombay High Court · (1988) 4 BomCR 264 : (1988) 90 BOMLR 656 : (1989) 2 LLJ 359 : (1989) MhLj 495
Constitution of India, 1950 — Article 14, 226Maharashtra Civil Services (Pay) Rules, 1981 — Rule 37, 37(2)
High Courts22 Dec 1988
Commissioner of Income Tax Vs Gokuldas Haridas and others
Bombay High Court · (1990) 181 ITR 84 : (1989) MhLj 501
Income Tax Act, 1961 — Section 220(7), 91, 91(1)
High Courts22 Dec 1988
Commissioner of Income Tax Vs Jogibhai Mangalbhai
Bombay High Court · (1992) 193 ITR 404
Income Tax Act, 1961 — Section 144, 271, 271(1), 274(2)
High Courts21 Dec 1988
Commissioner of Income Tax Vs Otis Elevator Co. (I) Ltd.
Bombay High Court · (1990) 51 TAXMAN 443
Income Tax Act, 1961 — Section 40(a)(v)
High Courts21 Dec 1988
Commissioner of Income Tax Vs Toshniwal Electrodes Mfg. Co.
Bombay High Court · (1990) 185 ITR 29
Income Tax Act, 1961 — Section 32, 43(3)
High Courts21 Dec 1988Dismissed
Amal and Others Vs State of Maharashtra and Another
Bombay High Court · (1988) 4 BomCR 562
Constitution of India, 1950 — Article 226, 227
High Courts21 Dec 1988Dismissed
Madhukar Kalmegh and others Vs Zilla Parishad, Amravati and others
Bombay High Court · (1988) 12 BOM CK 0006
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30
High Courts21 Dec 1988
Manoj Shivnath Puri and Others Vs Asstt. Collector of Customs and Another
Bombay High Court · (1992) 42 ECR 785
High Courts20 Dec 1988
Commissioner of Income Tax Vs K.S. Krishnan
Bombay High Court · (1990) 185 ITR 239
Income Tax Act, 1961 — Section 10(14), 16, 17(2)