High Courts12 Jul 1991
Ratnagiri Municipal Council Vs Harishchandra Shankar Pawar and another
Bombay High Court · (1997) 3 LLJ 1235
Maharashtra Municipalities Act, 1965 — Section 76
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 20 of 42
High Courts12 Jul 1991
Y.S. Sharawat, Asstt. Collector of Customs, Special Investigation and Intelligence Branch, Bombay Vs Firoz Hasan Ali Rupani and others Firoz Hasanali Rupani and others Vs Asstt. Collector of Customs Bombay and another
Bombay High Court · (1992) CriLJ 360
Customs Act, 1962 — Section 100, 108, 139, 2Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 66
High Courts11 Jul 1991
Industrial Plastic Corporation Pvt. Ltd. Vs Union of India
Bombay High Court · (1992) 57 ELT 390
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 11B, 2Constitution of India, 1950 — Article 265
High Courts11 Jul 1991
K. Hargovind Das and Co. (Exports) Pvt. Ltd. Vs Union of India
Bombay High Court · (1991) 37 ECR 20 : (1992) 57 ELT 43
Penal Code, 1860 (IPC) — Section 193, 196, 199, 200
High Courts11 Jul 1991
M/s. M.J. Brothers Vs Amar Finance and Estate
Bombay High Court · AIR 1992 Bom 1 : (1992) 2 BomCR 397 : (1991) 2 MhLj 1144
High Courts11 Jul 1991Allowed
TIPCO, Industrial Plastic Corpora Vs Union of India (UOI), M.C. Thakur, Assistant (sic)tion Private Limited and Another and Collector of Central Excise and Another
Bombay High Court · (1991) 37 ECR 588
Constitution of India, 1950 — Article 226
High Courts11 Jul 1991
William Jacks and Co. (India) Ltd. Vs Nilima Dinesh Prasad and others
Bombay High Court · AIR 1992 Bom 126 : (1991) 3 BomCR 541
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 6
High Courts11 Jul 1991
Patel Aluminium Pvt. Ltd. Vs Union of India
Bombay High Court · (1991) ECR 511 : (1991) 56 ELT 303
Central Excises and Salt Act, 1944 — Section 4
High Courts11 Jul 1991Dismissed
Gawaji Alias Gawaja Sawleram Sarode Vs State of Maharashtra and Others
Bombay High Court · (1991) 3 BomCR 585
Bombay Village Panchayats Act, 1958 — Section 15Maharashtra Municipalities Act, 1965 — Section 21(10)
High Courts10 Jul 1991
Vomayya Babu Shetty Vs Digvijay Spinning and Weaving Mills and others
Bombay High Court · (1992) 1 LLJ 691 : (1991) MhLj 1026
Constitution of India, 1950 — Article 227
High Courts10 Jul 1991
Ram Naresh Tripati Vs S.D. Rane and others
Bombay High Court · (1991) 63 FLR 646 : (1992) 2 LLJ 519 : (1991) 1 MhLj 1159
Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 22
High Courts10 Jul 1991Dismissed
Haffkine Biopharmaceutical Corporation Ltd. Vs V.M. Patki and Others
Bombay High Court · (1993) 3 LLJ 948
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts10 Jul 1991
Bhujangrao Jadhav and Another Vs The State of Maharashtra
Bombay High Court · (1992) 2 BomCR 198
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts09 Jul 1991
Smt. Sugandhabai and others Vs Vasant Ganpat Deobhat and another
Bombay High Court · (1992) 2 BomCR 560 : (1992) CriLJ 1838 : (1992) 1 MhLj 427 : (1992) 3 RCR(Criminal) 537
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482Hindu Marriage Act, 1955 — Section 10, 13, 25
High Courts09 Jul 1991Allowed
Avelino De Souza Vs Chairman, Administrative Tribunal and Others
Bombay High Court · (1992) 1 BomCR 334
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Evidence Act, 1872 — Section 114Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22, 22(2), 22(3), 22(4), 32
High Courts09 Jul 1991
Phenoweld Polymer Pvt. Ltd. Vs Union of India
Bombay High Court · (1991) 38 ECR 13 : (1991) 56 ELT 43
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 141
High Courts09 Jul 1991
Voltas Ltd. Vs Union of India
Bombay High Court · (1992) ECR 24 : (1991) 56 ELT 329
Central Excises and Salt Act, 1944 — Section 4(1)
High Courts09 Jul 1991Dismissed
Asaram Sitaram Padole Vs Yadaorao Raghobaji Hatwar and Others
Bombay High Court · (1991) 93 BOMLR 994
Criminal Procedure Code, 1973 (CrPC) — Section 167, 438Penal Code, 1860 (IPC) — Section 304B, 306, 439, 498A
High Courts08 Jul 1991Allowed
H.H. Datar (Dr.) A.M.O. Vs P.S. Shivram, Gen. Manager, India Security Press and Others
Bombay High Court · (1991) 63 FLR 519 : (1995) 3 LLJ 44
Administrative Tribunals Act, 1985 — Section 28Factories Act, 1948 — Section 59