High Courts29 Jul 1991
Raymond Woollen Mills Ltd. Vs Union of India
Bombay High Court · (1992) 40 ECR 168 : (1991) 55 ELT 483
Customs Act, 1962 — Section 2(14), 27, 27(1)
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 18 of 42
High Courts26 Jul 1991
Kulkarni Black and Decker Ltd. Vs Union of India
Bombay High Court · (1991) ECR 377 : (1992) 57 ELT 401
Central Excises and Salt Act, 1944 — Section 36Constitution of India, 1950 — Article 226
High Courts26 Jul 1991
Parle Products Pvt. Ltd. Vs Union of India
Bombay High Court · (1991) ECR 373 : (1991) 56 ELT 52
Central Excises and Salt Act, 1944 — Section 2
High Courts26 Jul 1991
Oriental Fire and General Insurance Co. Ltd. Vs Panvel Industrial Co-operative Estates Ltd.
Bombay High Court · (1992) ACJ 503 : AIR 1992 Bom 107 : (1991) 1 MhLj 945
Contract Act, 1872 — Section 7, 8Insurance Act, 1938 — Section 64VB
High Courts26 Jul 1991Allowed
Bacharam Dhondi Katkar Vs Laxman Anandrao Katkar deceased by his heirs and Others
Bombay High Court · (1991) 3 BomCR 105 : (1991) 1 MhLj 1248
Transfer of Property Act, 1882 — Section 58, 68(1)
High Courts26 Jul 1991
Oriental Fire and Genl. Ins. Co. Ltd. Vs Panvel Industrial Cooperative Estates Ltd.
Bombay High Court · (1992) 2 ACC 623 : (1992) ACJ 503
Contract Act, 1872 — Section 7, 8
High Courts25 Jul 1991Allowed
Karamchand Deojee Sanghavi Vs Tulsiram Kalu Kumawat
Bombay High Court · (1991) 4 BomCR 76
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3), 13Transfer of Property Act, 1882 — Section 109
High Courts25 Jul 1991
Corn Products Company (India) Ltd. Vs Union of India
Bombay High Court · (1991) 55 ELT 460
High Courts25 Jul 1991
John Solomon of Bombay India and Others Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (1991) 3 BomCR 711
Bombay Municipal Corporation Act, 1888 — Section 206(6)Bombay Public Trusts Act, 1950 — Section 48Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 2 Rule 7
High Courts25 Jul 1991Dismissed
Suman Parmananddas Mundhada and Others Vs Saroj Screens Private Ltd. and Others
Bombay High Court · (1992) 94 BOMLR 829
Specific Relief Act, 1963 — Section 16
High Courts24 Jul 1991Dismissed
State of Maharashtra and Others Vs Ganpat Pandurang Sankhe and Another
Bombay High Court · (1992) 1 BomCR 409
Constitution of India, 1950 — Article 342
High Courts22 Jul 1991Dismissed
Arvind Manikchand Doshi Vs S.V. Kotnis, Member, Industrial Court and Others
Bombay High Court · (1995) 3 LLJ 120
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 2(4), 2(S)
High Courts22 Jul 1991Allowed
Smt. Alka Subhash Gadia Vs The Additional Secretary to the Govt. of India and Others
Bombay High Court · (1994) 4 BomCR 425 : (1991) 1 MhLj 1125 : (1991) MhLj 1125
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts19 Jul 1991Dismissed
The State of Maharashtra and Others Vs Parvatibai Punaji Salave at and Post Puntamba and Others
Bombay High Court · (1993) 3 LLJ 391
High Courts19 Jul 1991
Kantilal Manilal and Co. Vs Union of India
Bombay High Court · (1993) 49 ECR 206
High Courts19 Jul 1991
Hemant P. Vissanji and others Vs Mulshankar Shivram Rawal and another
Bombay High Court · (1991) 3 BomCR 83 : (1991) CriLJ 3144 : (1992) 2 MhLj 1265
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 190, 319, 482Penal Code, 1860 (IPC) — Section 379, 427, 447
High Courts19 Jul 1991
Raymond Woollen Mills Ltd. Vs Union of India
Bombay High Court · (1991) ECR 504 : (1992) 57 ELT 396
Central Excise Rules, 1944 — Rule 233BCentral Excises and Salt Act, 1944 — Section 4
High Courts19 Jul 1991
Copper Rollers Pvt. Ltd. Vs Union of India
Bombay High Court · (1992) 40 ECR 336 : (1991) 56 ELT 51
Central Excise Rules, 1944 — Rule 8
High Courts18 Jul 1991
The Scotch Whiskhy Association and another Vs Pravara Sahakar Shakar Karkhana Ltd.
Bombay High Court · AIR 1992 Bom 294 : (1992) 2 BomCR 219
Trade and Merchandise Marks Act, 1958 — Section 29
High Courts18 Jul 1991
Chhotabhai Jethabhai Patel and Company Vs Agricultural Produce Market Committee and Another
Bombay High Court · (1991) 93 BOMLR 337
Constitution of India, 1950 — Article 141, 246, 276TOBACCO BOARD ACT, 1975 — Section 2, 31