COURT ARCHIVE

Bombay High Court judgments, 1991

837 judgments · page 2 of 42

High Courts16 Dec 1991Dismissed

Sonu Punaji Alav since deceased by heirs Savitri Sonu Alav and others Vs Nilkanth Shridhar Dixit and another

Bombay High Court · (1993) MhLj 213

Arbitration Act, 1940 — Section 34Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(16), 4, 70, 85, 85A

High Courts13 Dec 1991

Smt. Sajjanbai Arjunlal Jain Vs State of Maharashtra and others

Bombay High Court · (1992) 2 BomCR 392 : (1992) CriLJ 3612 : (1992) 2 MhLj 953

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 104

High Courts13 Dec 1991Dismissed

Shramik Utkarsha Sabha Vs Raymond Woollen Mills Ltd. and Others

Bombay High Court · (1995) 3 LLJ 263 : (1992) MhLj 1650

Bombay Industrial Relations Act, 1946 — Section 21(1), 21(2), 27A

High Courts13 Dec 1991Allowed

Chatrabhuj Mavji Merchant Vs Sumati Morarjee and Others

Bombay High Court · (1991) 4 BomCR 289

Bombay City Civil Court Act, 1948 — Section 12, 3Bombay Civil Courts Act, 1869 — Section 5, 8Bombay High Court (Original Side) Rules, 1980 — Rule 26, 27

High Courts13 Dec 1991

The State of Maharashtra Vs Miss Surbi Chagan Hirabhai Maraman Devsi and another

Bombay High Court · (1991) 4 BomCR 330 : (1992) CriLJ 1384

Criminal Procedure Code, 1973 (CrPC) — Section 2, 313Customs Act, 1962 — Section 108, 123, 135Penal Code, 1860 (IPC) — Section 10, 11, 120B, 8

High Courts13 Dec 1991Dismissed

Gleitiager (I) Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (1994) 3 LLJ 344

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16

High Courts13 Dec 1991

Property Owners'' Association and Others Vs State of Maharashtra and Others

Bombay High Court · (1992) 1 BomCR 152

Constitution of India, 1950 — Article 14, 19, 226, 31(C), 39Maharashtra Housing and Area Development Act, 1976 — Section 103A, 103B, 103B(1), 103B(2), 14

High Courts13 Dec 1991

Maharashtra State Electricity Board and Another Vs National Transport Company and Another

Bombay High Court · (1991) 4 BomCR 556 : (1992) 94 BOMLR 433

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 4Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 17

High Courts12 Dec 1991

In Re: Pmp Auto Industries Ltd. In Re: S. S. Miranda Ltd. In Re: Morarjee Goculdas Spg. and Wvg. Co. Ltd.

Bombay High Court · (1991) 4 BomCR 387 : (1994) 80 CompCas 289

Companies Act, 1956 — Section 10F, 17, 19, 391, 392

High Courts11 Dec 1991Allowed

Kantabai Tulsiram Thorat Vs National Insurance Co. Ltd. and Others

Bombay High Court · (1992) 2 ACC 565 : (1992) ACJ 332

High Courts11 Dec 1991

Narayan Chaturbhuj Maheshwari and another Vs Indulal Walchand Saraf and others

Bombay High Court · (1992) MhLj 1010

Maharashtra Land Revenue Code, 1966 — Section 169, 169(1)

High Courts10 Dec 1991

Saileshkumar Bhanwarlal Jain Vs L. Hmingliana, Secretary (Preventive Detention) to The Govt. of Maharashtra and others

Bombay High Court · (1991) 4 BomCR 378 : (1992) CriLJ 913

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3Constitution of India, 1950 — Article 22

High Courts10 Dec 1991

Shree Kutchi Visha Oshwal Mahila Mandal Vs Union of India and others

Bombay High Court · (1992) 65 FLR 72 : (1993) 1 LLJ 77

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A

High Courts10 Dec 1991

Yusuf Ibrahim Pawaskar Vs Karamchand Narayan Tandon by his heirs and Others

Bombay High Court · (1991) 4 BomCR 549 : (1993) MhLj 71

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(3)

High Courts10 Dec 1991Allowed

Appa Dhondi Parrkhe and Others Vs Shrikant Vithalrao Joshi and Others

Bombay High Court · (1992) 94 BOMLR 783

Constitution of India, 1950 — Article 226

High Courts09 Dec 1991Dismissed

Commissioner of Income Tax Vs Maganlal Vithaldas Panchmatiya

Bombay High Court · (1995) 79 TAXMAN 237

Income Tax Act, 1961 — Section 171, 256(1), 256(2), 263

High Courts09 Dec 1991Allowed

Cruz Fernandes and Others Vs Gregorina Estefania Sofia Fernandes alias Sofia Fernandes and Others

Bombay High Court · (1991) 4 BomCR 400

High Courts09 Dec 1991

The State of Maharashtra Vs Raheman Shaikh

Bombay High Court · (1992) 2 BomCR 160

Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(4), 10(7), 11(4), 16

High Courts09 Dec 1991

Giridharlal Kalyandas Advani Vs Union of India

Bombay High Court · (1994) ECR 674 : (1992) 58 ELT 453

Gold (Control) Act, 1968 — Section 66(1)

High Courts09 Dec 1991

Stoplik Services (I) Pvt. Ltd. Vs Rashtriya Chemicals and Fertilizers Ltd. and Another

Bombay High Court · (1992) 1 BomCR 684

Constitution of India, 1950 — Article 14Specific Relief Act, 1963 — Section 9