High Courts28 Jun 1991
Jeramdas Punjabi Vs Union of India
Bombay High Court · (1992) 41 ECR 632 : (1992) 57 ELT 36
Customs Act, 1962 — Section 113, 114
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 22 of 42
High Courts28 Jun 1991
Rajeev Bhatia Vs Abdulla Mohmed Gani and another
Bombay High Court · (1991) 3 BomCR 46 : (1992) CriLJ 2092
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482
High Courts28 Jun 1991
The Municipal Corporation of Greater Bombay Vs Piagelal Pannalal Talwar since deceased by his heirs Smt. Chandrani P. Talwar etc. and others
Bombay High Court · AIR 1992 Bom 283 : (1991) 3 BomCR 424 : (1991) 93 BOMLR 530 : (1991) 2 MhLj 1235
Bombay Municipal Corporation Act, 1888 — Section 197, 198, 199, 200, 201Bombay Municipal Corporation Act, 1925 — Section 104, 203Constitution of India, 1950 — Article 14, 226
High Courts28 Jun 1991
Bombay Oil Industries Ltd. and Another Vs Raj Oil Mills and Others
Bombay High Court · (1992) 2 BomCR 68
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 10, 11
High Courts28 Jun 1991
Manguex Venetexa Xete Caroicar and Others Vs Custodian of the Branches of Banco National Ultramarino
Bombay High Court · (1993) 1 BomCR 489
Civil Procedure Code, 1908 (CPC) — Section 115, 34
High Courts27 Jun 1991
Natwarlal Joitram Raval Vs Commissioner of Income Tax and Others
Bombay High Court · (1991) 06 BOM CK 0045
Income Tax Act, 1961 — Section 132, 133A, 138(8), 139, 139(2)
High Courts27 Jun 1991
NATWARLAL JOITRAM RAVAL Vs COMMISSIONER OF INCOME TAX and Others
Bombay High Court · (1993) 115 CTR 518
Income Tax Act, 1961 — Section 143(1)
High Courts27 Jun 1991
Smt. Hawabi Sayed Arif Sayed Hanif Vs L. Hmingliana, Secretary (Preventive Detention) and others
Bombay High Court · (1991) 93 BOMLR 673 : (1992) CriLJ 437 : (1992) 1 MhLj 348
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3, 9Constitution of India, 1950 — Article 245Criminal Procedure Code, 1973 (CrPC) — Section 177
High Courts27 Jun 1991
Nirlon Synthetic Fibres and Chemicals Ltd. Vs Union of India
Bombay High Court · (1991) ECR 597
Constitution of India, 1950 — Article 226
High Courts27 Jun 1991Dismissed
Eknath and Others Vs Somla Lamani through his legal heirs and Others
Bombay High Court · (1991) 3 BomCR 519
Mamlatdars Court Act, 1906 — Section 5(3)
High Courts26 Jun 1991
Shankar Bahare Vs State of Maharashtra
Bombay High Court · (1991) 4 BomCR 70 : (1991) 93 BOMLR 749
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts26 Jun 1991
Union of India Vs Rakesh Enterprises
Bombay High Court · (1991) 37 ECR 23 : (1991) 56 ELT 39
High Courts26 Jun 1991Allowed
Dadu Nagu Upashe of Aitwade Khurd Vs Shri Warna Sahakari Sakhar Karkhana Limited
Bombay High Court · (1991) 63 FLR 326 : (1994) 3 LLJ 560
High Courts26 Jun 1991Dismissed
Subhash Chaudhari and Others Vs State of Maharashtra and Others
Bombay High Court · (1991) 4 BomCR 239 : (1991) 93 BOMLR 735
Bombay Police Act, 1951 — Section 55, 56, 57, 58, 59Contempt of Courts Act, 1971 — Section 9
High Courts26 Jun 1991
Sunita Plastic Industries and Another Vs Union of India (UOI) and Others
Bombay High Court · (1991) 36 ECR 473
Constitution of India, 1950 — Article 226
High Courts26 Jun 1991Dismissed
Mala Ramesh Pherwani of Bombay Vs Ramesh Pherwani of Bombay
Bombay High Court · (1991) 93 BLJR 784 : (1991) 3 BomCR 116 : (1993) 1 DMC 475 : (1991) 1 MhLj 1188
Family Courts Act, 1984 — Section 19(1)
High Courts25 Jun 1991
Inder Chand Jain Vs Institute of Chartered Accountants of India, Bombay and another
Bombay High Court · (1991) MhLj 1272
Chartered Accountants Act, 1949 — Section 10, 10(2), 3, 30, 9Constitution of India, 1950 — Article 226
High Courts25 Jun 1991
Inder Chand Jain Vs The Institute of Chartered Accountants of India and another
Bombay High Court · AIR 1992 Bom 31 : (1992) 1 BomCR 12 : (1991) 2 MhLj 1272
Chartered Accountants Act, 1949 — Section 10, 3, 9Chartered Accountants Regulations, 1988 — Regulation 87Constitution of India, 1950 — Article 226
High Courts25 Jun 1991Dismissed
Larsen and Toubro Ltd. Vs Rajnikant Raghunath Belekar and Others
Bombay High Court · (1991) 63 FLR 607 : (1995) 3 LLJ 115
Constitution of India, 1950 — Article 226
High Courts24 Jun 1991Allowed
Nabisha Hussein Shaikh Vs K.K. Uppal and Others
Bombay High Court · (1992) 1 BomCR 197
Bombay Port Trust Employees (Conduct) Regulations, 1975 — Regulation 3Prevention of Corruption Act, 1947 — Section 2, 8