Benami Transactions (Prohibition) Act, 1988 — Section 1(3), 3, 4, 4(3)(b), 5Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 11, 18, 18(1), 18(3), 3(b)

Read judgment

High Courts19 Aug 1991

Sahebrao Kisan Jadhav and others Vs State of Maharashtra

Bombay High Court · (1992) 1 BomCR 423 : (1992) CriLJ 339

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307

Read judgment

High Courts17 Aug 1991

Lawarance D''souza Vs State of Maharashtra and another

Bombay High Court · (1992) CriLJ 399

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 100, 248Evidence Act, 1872 — Section 114

Read judgment

High Courts17 Aug 1991

Raymond Woollen Mills Ltd. Vs Income Tax Officer and others

Bombay High Court · (1992) 1 BomCR 210 : (1994) 207 ITR 929

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(1), 145, 147, 147(A)

Read judgment

High Courts17 Aug 1991Allowed

Chandran Nair and Others Vs Indo French Times Industries Limited and Others

Bombay High Court · (1991) 3 BomCR 746 : (1994) 3 LLJ 346

Factories Act, 1948 — Section 46Maharashtra Factories Rules, 1963 — Rule 79

Read judgment

High Courts17 Aug 1991

Deepak Fertilisers and Petrochemicals Corporation Limited and Others Vs P.S. Offshore Interland Services Private Limited and Others

Bombay High Court · (1992) 2 BomCR 550

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 36

Read judgment

High Courts16 Aug 1991

Gangaram Topaji Hupade Vs Digamber Sadashio Kanwale and another

Bombay High Court · (1991) 93 BOMLR 486 : (1992) 2 LLJ 408 : (1991) 1 MhLj 1204

Administrative Tribunals Act, 1985 — Section 14, 15, 19, 20, 21Constitution of India, 1950 — Article 136, 14, 16, 162, 212Limitation Act, 1963 — Section 29, 5

Read judgment

High Courts16 Aug 1991

Harsud Co-operative Marketing Society Ltd., Khandwa, M.P. and another Vs United India Fire and General Insurance Co. Ltd.

Bombay High Court · (1993) ACJ 899 : AIR 1992 Bom 341 : (1992) 1 BomCR 5 : (1994) 80 CompCas 834

Contract Act, 1872 — Section 10, 17, 73Evidence Act, 1872 — Section 3Limitation Act, 1963 — Article 44

Read judgment

High Courts14 Aug 1991

Rasiklal Ratilal and another Vs Union of India and others

Bombay High Court · AIR 1992 Bom 418 : (1992) 1 BomCR 700 : (1991) 2 MhLj 1366

Textile Undertakings (Taking Over of Management) Act, 1983 — Section 11(1), 3(3), 6, 7

Read judgment

High Courts14 Aug 1991Allowed

Balvant Dnyandeo Khandekar Vs The Secretary, Shetkari Sahakari Sangh Ltd. and Others

Bombay High Court · (1992) 1 BomCR 320 : (1991) 63 FLR 684 : (1995) 3 LLJ 818

Industrial Disputes Act, 1947 — Section 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

Read judgment

High Courts14 Aug 1991

Sunita Plastic Industries Vs Union of India

Bombay High Court · (1992) 58 ELT 201

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 10

Read judgment

High Courts14 Aug 1991

Bharat '' Mamul Thakkar and Another Vs State of Maharashtra

Bombay High Court · (1991) 4 BomCR 126

Criminal Procedure Code, 1973 (CrPC) — Section 157, 167Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 37, 50, 8

Read judgment

High Courts14 Aug 1991

Sharad Joshi Vs State of Maharashtra and Others

Bombay High Court · (1992) 2 BomCR 519

Constitution of India, 1950 — Article 226

Read judgment

High Courts14 Aug 1991Dismissed

Rasiklal Ratilal (Partnership Firm) and another Vs Union of India and others

Bombay High Court · (1991) MhLj 1366

Textile Undertakings (Taking Over of Management) Act, 1983 — Section 11(1), 3, 3(1), 3(2), 3(3)

Read judgment