High Courts13 Aug 1991
Neo Pharma Pvt. Ltd. Vs Union of India
Bombay High Court · (1994) 52 ECR 472 : (1992) 58 ELT 24
Central Excises and Salt Act, 1944 — Section 11A
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 16 of 42
High Courts13 Aug 1991
Kusum Engineering Works and Another Vs Union of India (UOI) and Others
Bombay High Court · (1991) 37 ECR 16
High Courts13 Aug 1991
Kusum Engineering Works Vs Union of India
Bombay High Court · (1991) ECR 181 : (1992) 58 ELT 3
Central Excises and Salt Act, 1944 — Section 11B
High Courts12 Aug 1991
New Vinod Silk Mills Pvt. Ltd. Vs Union of India
Bombay High Court · (1991) ECR 18 : (1992) 58 ELT 4
Central Excises and Salt Act, 1944 — Section 11A, 11B
High Courts12 Aug 1991
Dulichand Katre and Another Vs Smt. Sheela Sahu and Others
Bombay High Court · (1993) 3 BomCR 604
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts12 Aug 1991Allowed
Krishnarao Baburao Dere Vs Shivaji Dnyanu Patil and Another
Bombay High Court · (1991) 3 BomCR 420
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 306BMotor Vehicles Act, 1939 — Section 92A
High Courts09 Aug 1991Allowed
Rangnath Sitaram Yerawar and others Vs V. N. Muley and another
Bombay High Court · (1991) MhLj 1197
Bombay General Clauses Act, 1904 — Section 3(26)General Clauses Act, 1897 — Section 3(31)
High Courts09 Aug 1991Dismissed
Shri Dudhaganga Vedhaganga Sahakari Sakhar Karkhana Ltd. Vs Shamrao Ganpat Patil
Bombay High Court · (1994) 3 LLJ 108
Bombay Industrial Relations Act, 1946 — Section 42(4), 78(1), 78(1)A, 79(3), 79(B)
High Courts08 Aug 1991
Bank of India Vs Senior Travels Pvt. Ltd. and Others
Bombay High Court · (1991) 4 BomCR 261
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Contempt of Courts Act, 1971 — Section 12, 2, 8
High Courts08 Aug 1991Dismissed
Pushpadevi Rajput and others Vs Prakashchandra Agrawal
Bombay High Court · (1991) MhLj 1023
Constitution of India, 1950 — Article 141
High Courts08 Aug 1991Allowed
Sadiquabai Vs Santaji Shikshan Vikas Sanstha and others
Bombay High Court · (1991) MhLj 1174
Constitution of India, 1950 — Article 14
High Courts07 Aug 1991Allowed
Suvina B. Redkar Vs Government of Goa and Others
Bombay High Court · (1991) 4 BomCR 695
Constitution of India, 1950 — Article 14, 19, 24Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 18(1), 18(3)
High Courts06 Aug 1991
Dyes and Chemical Worker''s Union Vs Asian Chemical Works and others
Bombay High Court · (1992) 1 BomCR 286 : (1991) 63 FLR 651 : (1992) 2 LLJ 523 : (1991) 1 MhLj 1132
Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21
High Courts06 Aug 1991Allowed
Varisalli Mohammed Ilias Vs Abdul Sattar Gulam Hussein (since deceased by his heirs) and Others
Bombay High Court · (1992) 1 BomCR 27
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 15A(1), 28, 5(4A)Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 116
High Courts05 Aug 1991Allowed
Bapurao Vs Bapurao Andha and Another
Bombay High Court · (1991) 4 BomCR 72
Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2(1)
High Courts05 Aug 1991
The State of Maharashtra Vs M/s. Dhruwa Woollen Mills Pvt. Ltd. and others
Bombay High Court · (1991) 3 BomCR 666 : (1991) CriLJ 3142
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A
High Courts05 Aug 1991Allowed
Arvind Trading Company and Others Vs State of Maharashtra and Others
Bombay High Court · (1991) 93 BOMLR 403
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165Essential Commodities Act, 1955 — Section 3, 6A, 6B, 6C
High Courts02 Aug 1991
Deepak Rama Umbrajkar Vs The Commissioner of Police, Greater Bombay, Bombay and others
Bombay High Court · (1992) CriLJ 1569
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 22General Clauses Act, 1897 — Section 21, 22
High Courts02 Aug 1991
Godrej and Boyce Mfg. Co. Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (1991) ECR 136 : (1991) 56 ELT 62
Central Excises and Salt Act, 1944 — Section 11A(1)Constitution of India, 1950 — Article 226
High Courts02 Aug 1991
Parle Beverages Pvt. Ltd. Vs Union of India
Bombay High Court · (1991) 38 ECR 139 : (1991) 56 ELT 60
Central Excise Rules, 1944 — Rule 11, 173JCentral Excises and Salt Act, 1944 — Section 11B