High Courts18 Sept 1991Allowed
Pralhad Narayan Malawade Vs Shriram Sahakari Sakhar Karkhana Ltd. and Others
Bombay High Court · (1993) 3 LLJ 748
Industrial Disputes Act, 1947 — Section 25N
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 11 of 42
High Courts18 Sept 1991Dismissed
Sivnarayan Amarchand Paliwal Vs Vasantrao Vithalrao Gurjar and Others
Bombay High Court · (1992) 94 BOMLR 866
Representation of the People Act, 1951 — Section 100, 117, 144T, 144U, 144V
High Courts17 Sept 1991
Lml Ltd. and another Vs M.K. Venkataraman, Assistant Commissioner of Income Tax and another
Bombay High Court · (1992) 102 CTR 344 : (1994) 205 ITR 585 : (1993) 66 TAXMAN 507
Income Tax Act, 1961 — Section 143, 143(1), 143(3), 28
High Courts17 Sept 1991
Murlidhar Raghoji Savant Vs General Manager, Mather and Platt (I) Ltd. and Others
Bombay High Court · (1992) 2 BomCR 184 : (1992) 2 LLJ 394
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33Industrial Employment (Standing Orders) Act, 1946 — Section 15
High Courts17 Sept 1991
Auro Engg. Pvt. Ltd. Vs R.A. Gadekar and others
Bombay High Court · (1991) 93 BOMLR 595 : (1992) 2 LLJ 693 : (1992) 1 MhLj 131
Industrial Disputes Act, 1947 — Section 25C, 25F
High Courts17 Sept 1991
Jamnaprasad Sarju Tiwari Vs Saban K. Dhone and others
Bombay High Court · (1992) 1 BomCR 403 : (1993) CriLJ 1470
Penal Code, 1860 (IPC) — Section 114, 427, 447
High Courts17 Sept 1991
LML LTD. AND ANOTHER Vs M. K. VENKATARAMAN, ASSISTANT COMMISSIONER OF Income Tax AND ANOTHER.
Bombay High Court · (1993) 102 CTR 344 : (1993) 205 ITR 585
Income Tax Act, 1961 — Section 143
High Courts16 Sept 1991
Bharat Petroleum Corporation Limited Vs Indequip Limited
Bombay High Court · (1992) 2 BomCR 501
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21
High Courts16 Sept 1991Dismissed
Vinayak Poma Tarkar Vs Jacinto Santa Gorgenio and Others
Bombay High Court · (1992) 1 BomCR 475
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 23, 43Mamlatdars Court Act, 1966 — Section 7, 9
High Courts16 Sept 1991
Assistant Collector of C. Ex. Vs Extrusion Processes Private Ltd.
Bombay High Court · (1992) 43 ECR 721 : (1991) 56 ELT 514
Central Excise Rules, 1944 — Rule 8, 8(1)
High Courts16 Sept 1991
Ashwin Prafulla Pimpalwar and etc. Vs State of Maharashtra and Others
Bombay High Court · AIR 1992 Bom 233 : (1992) 2 BomCR 280 : (1992) 94 BOMLR 43 : (1991) 2 MhLj 1336
Constitution of India, 1950 — Article 14, 166Evidence Act, 1872 — Section 115
High Courts16 Sept 1991Allowed
Suryakant Yadao Gaikwad Vs State of Maharashtra
Bombay High Court · (1991) 4 BomCR 603
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 376
High Courts16 Sept 1991
Ashwin Prafulla Pimpalwar Vs State of Maharashtra
Bombay High Court · (1991) MhLj 1336
Constitution of India, 1950 — Article 14, 166
High Courts13 Sept 1991
Devidas Vs Union of India and another
Bombay High Court · (1993) 200 ITR 697
Income Tax Act, 1961 — Section 120, 124, 124(3), 127, 142
High Courts13 Sept 1991
Miraj Taluka Girni Kamgar Sangh Vs Manager, Shree Gajanan Weaving Mills and Others
Bombay High Court · (1992) 2 LLJ 686
Bombay Industrial Relations Act, 1946 — Section 78, 84Constitution of India, 1950 — Article 226, 227
High Courts13 Sept 1991Dismissed
Colour-Chem. Limited and Others Vs A.L. Alsapurkar, Member, Industrial Court and Others
Bombay High Court · (1993) 3 LLJ 838
Industrial Disputes Act, 1947 — Section 11A
High Courts12 Sept 1991Dismissed
Mahesh Ramvilas Joshi and others Vs State of Maharashtra and others
Bombay High Court · (1991) MhLj 1269
High Courts10 Sept 1991Dismissed
Ramchandra Zinguji Gadekar Vs The State of Maharashtra
Bombay High Court · (1993) 3 BomCR 620
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts10 Sept 1991
Vidyaprasarak Samaj and Another Vs State of Goa and Others
Bombay High Court · (1992) 1 BomCR 705 : (1991) 93 BOMLR 971
Constitution of India, 1950 — Article 226
High Courts10 Sept 1991
Balkrishna Tukaram and Others Vs State of Maharashtra and Others
Bombay High Court · (1992) 1 BomCR 398
Criminal Procedure Code, 1973 (CrPC) — Section 145