High Courts30 Dec 1991
SMT. HEMA MALINI Vs INCOME TAX OFFICER, (ALSO ITO v. SMT. HEMA MALINI.)..
Bombay High Court · (1993) 45 TTJ 77
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 1 of 42
High Courts30 Dec 1991
FIRST INCOME TAX OFFICER Vs LATA MANGESHKAR.
Bombay High Court · (1993) 45 TTJ 28
High Courts20 Dec 1991
Bhalchandra Chintaman Gadgil Vs Union of India and others
Bombay High Court · AIR 1992 Bom 431 : (1992) 2 BomCR 503 : (1992) 1 MhLj 171
All India Services (Leave) Rules, 1955 — Rule 20Constitution of India, 1950 — Article 226High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 4
High Courts20 Dec 1991
Panjikaran Paulose Joseph and Others Vs Kusum Vithal Patil and Others
Bombay High Court · (1993) 2 ACC 188
Bombay Shops and Establishments Act, 1948 — Section 63
High Courts19 Dec 1991
Manoj Wasudeo Ingley and others etc. etc. Vs State of Maharashtra
Bombay High Court · (1993) 3 BomCR 673 : (1992) CriLJ 1970
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts19 Dec 1991
Sunder P. Lalvani, Managing Partner of M/s. Lalwani Brothers Vs State of Maharashtra
Bombay High Court · (1992) CriLJ 2015
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 362, 385, 397, 399, 482
High Courts19 Dec 1991Dismissed
Nababkhan Abdullakhan and Others Vs Jamrubi
Bombay High Court · (1991) 93 BOMLR 714
High Courts18 Dec 1991
National Textile Corpn. (South Mah.) Ltd. Vs Ashok Shridhar Athavale and others
Bombay High Court · (1991) 4 BomCR 363 : (1991) 93 BOMLR 708 : (1992) 2 LLJ 403 : (1992) 1 MhLj 310
Bombay Industrial Relations Act, 1946 — Section 2(19)
High Courts18 Dec 1991Dismissed
K.L. Menhdiratta Vs Union of India and others
Bombay High Court · (1993) MhLj 1039
Army Act, 1950 — Section 109, 153, 164, 39(a), 40(a)Constitution of India, 1950 — Article 21, 226, 227
High Courts18 Dec 1991
Ramchandra Appaji Hanjage, since deceased, by his heirs and legal representative Vs Mahavir Gajanan Mug
Bombay High Court · (1991) 4 BomCR 381
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)
High Courts18 Dec 1991
IC-32704 X Major K.L. Menhdiratta Vs Union of India (UOI), Ministry of Defence and Others
Bombay High Court · (1991) 4 BomCR 320
Army Act, 1950 — Section 109, 164, 40
High Courts18 Dec 1991
Industrial Development Bank of India Vs Nira Pulp and Paper Mills Ltd. and others
Bombay High Court · AIR 1992 Bom 365 : (1992) 1 BomCR 693 : (1994) 79 CompCas 811
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 22, 22(1)
High Courts18 Dec 1991
The Industrial Development Bank of India Vs Nira Pulp and Paper Mills Ltd. and others
Bombay High Court · AIR 1992 Bom 365 : (1992) 1 BomCR 693 : (1994) 79 CompCas 811
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 25
High Courts18 Dec 1991Allowed
Vithaldas Rama Lotlikar Vs Jose Menino Godinho and Others
Bombay High Court · (1992) 2 BomCR 254
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Foreign Exchange Regulation Act, 1973 — Section 31Powers of Attorney Act, 1882 — Section 1A, 2
High Courts17 Dec 1991
Miss Smita Ambalal Patel Vs Asstt. Director of Enforcement, Enforcement Directorate and others
Bombay High Court · (1992) CriLJ 961
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 482Essential Commodities Act, 1955 — Section 7
High Courts17 Dec 1991
Shrirang Kisan Kurade Vs State of Maharashtra
Bombay High Court · (1992) CriLJ 1362
Penal Code, 1860 (IPC) — Section 302, 304, 324, 34, 99
High Courts17 Dec 1991
Commissioner of Income Tax Vs Narkeshari Prakashan Ltd.
Bombay High Court · (1992) 196 ITR 438
Income Tax Act, 1961 — Section 28, 41(2)
High Courts17 Dec 1991
J.G. Glass Industries Ltd. Vs Union of India
Bombay High Court · (1993) ECR 76 : (1992) 62 ELT 291
Central Excises and Salt Act, 1944 — Section 2, 35A(2), 4
High Courts17 Dec 1991
Commissioner of Income Tax Vs Dr. Laxmichand Narpal Nagda (Deceased)
Bombay High Court · (1995) 211 ITR 804
Income Tax Act, 1961 — Section 256(2), 54, 54(1)
High Courts17 Dec 1991
Commissioner of Income Tax Vs Dr. R.G. Wani
Bombay High Court · (1995) 211 ITR 787
Income Tax Act, 1961 — Section 23, 23(1), 256(2)