High Courts05 Jul 1991Allowed
Kashinath Laxman Gawali Datta Prasad Vs The General Manager, Hindusthan Aeronautics Ltd. and Others
Bombay High Court · (1994) 3 LLJ 1097
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 21 of 42
High Courts04 Jul 1991
Nandkumar Alias Nandu Vs S. Ramamurthi, Commissioner of Police, Greater Bombay and others
Bombay High Court · (1991) 07 BOM CK 0043
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 22, 225National Security Act, 1980 — Section 3, 5A
High Courts04 Jul 1991
Kishore Y. Patel and others Vs Patel Engineering Co. Ltd. and others
Bombay High Court · (1992) 2 BomCR 668
Civil Procedure Code, 1908 (CPC) — Section 151Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 166, 167, 186, 391, 397
High Courts04 Jul 1991
Purushottam Patond Vs Duryodhan Nathu Nandurkar and others
Bombay High Court · (1991) MhLj 1302
Constitution of India, 1950 — Article 226, 227
High Courts03 Jul 1991Allowed
Chandrashekhar Thamke Vs The State of Maharashtra
Bombay High Court · (1994) 1 BomCR 163
Criminal Procedure Code, 1973 (CrPC) — Section 394(2)
High Courts03 Jul 1991
Modern Syntex (India) Ltd. Vs Union of India
Bombay High Court · (1993) 63 ELT 17
High Courts03 Jul 1991
Ceat Tyres of India Ltd. Vs Union of India
Bombay High Court · (1992) 57 ELT 221
Customs Act, 1962 — Section 25, 25(1)
High Courts03 Jul 1991
Srirang Subraia Kamat Tarcar and Others Vs Administrative Tribunal of Goa at Panaji and Others
Bombay High Court · (1992) 1 BomCR 326
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2), 34Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 9(2)
High Courts03 Jul 1991Dismissed
Association of Engineering Workers Vs Dockyard Labour Union and Others
Bombay High Court · (1991) 3 BomCR 729 : (1994) 3 LLJ 242 : (1991) 1 MhLj 1278 : (1991) MhLj 1278
Bombay General Clauses Act, 1904 — Section 21Trade Unions Act, 1926 — Section 10
High Courts02 Jul 1991
Tejmal Punamchand Burad Vs State of Maharashtra and others
Bombay High Court · (1992) CriLJ 379
Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 135, 136, 137Evidence Act, 1872 — Section 56, 57Penal Code, 1860 (IPC) — Section 268
High Courts02 Jul 1991
Advani Oerlikon Limited Vs Union of India
Bombay High Court · (1991) 55 ELT 486
COMPANIES ACT, 1956 — Section 43AConstitution of India, 1950 — Article 226
High Courts02 Jul 1991
Patel Aluminium Pvt. Ltd. Vs Union of India
Bombay High Court · (1991) 56 ELT 298
Customs Act, 1962 — Section 12(2), 25, 25(1), 25(2)
High Courts02 Jul 1991
Sohan Singh Jodh Singh Kohli Vs Chandrakanta Goyal
Bombay High Court · (1991) 3 BomCR 357
Representation of the People Act, 1951 — Section 123(2), 123(3), 123(3A)
High Courts02 Jul 1991
P.J. Pipes and Vessels Ltd. Vs Union of India
Bombay High Court · (1992) 40 ECR 32 : (1991) 56 ELT 40
Constitution of India, 1950 — Article 226
High Courts02 Jul 1991
Suresh Nathmal Rathi and others Vs State of Maharashtra and another
Bombay High Court · (1992) CriLJ 2106
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 320Hindu Marriage Act, 1955 — Section 12, 14, 23
High Courts01 Jul 1991
Dnyandev Pundlik Mali Vs The State of Maharashtra
Bombay High Court · (1992) 2 BomCR 99 : (1992) MhLj 1085
Criminal Procedure Code, 1973 (CrPC) — Section 394(2), 397
High Courts01 Jul 1991Allowed
May and Bakar Ltd. Vs Shri Kishore Jaikrishandas Ichaporia and Others
Bombay High Court · (1991) 63 FLR 319 : (1994) 3 LLJ 237 : (1991) MhLj 1070
Industrial Employment (Standing Orders) Act, 1946 — Section 10A, 2A(1)
High Courts01 Jul 1991Allowed
Kachru Jadhav and Others Vs State of Maharashtra
Bombay High Court · (1991) 4 BomCR 66
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457(1)
High Courts01 Jul 1991
Onoda Engineering and Consulting Company Limited Vs Project and Equipment Corporation of India Ltd.
Bombay High Court · (1991) 4 BomCR 334
Arbitration Act, 1940 — Section 34
High Courts28 Jun 1991Dismissed
Municipal Corporation of Greater Bombay Vs Piaqelal Pannalal Talwar since deceased by his heirs Smt. Chandrani P. Talwar and others
Bombay High Court · (1991) MhLj 1235
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 226