COURT ARCHIVE

Bombay High Court judgments, 1991

837 judgments · page 24 of 42

High Courts14 Jun 1991

Prataprai Trumbaklal Mehta Vs Jayant Nemchand Shah and Another

Bombay High Court · AIR 1992 Bom 149 : (1991) 4 BomCR 89

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 34, 47Evidence Act, 1872 — Section 114Limitation Act, 1963 — Article 125

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High Courts13 Jun 1991

Colridge Limited Vs Union of India

Bombay High Court · (1991) 37 ECR 183 : (1992) 57 ELT 387

Central Excises and Salt Act, 1944 — Section 36(2)

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High Courts13 Jun 1991

Astra-IDL Limited Vs TTK Pharma Limited

Bombay High Court · AIR 1992 Bom 35 : (1992) 2 BomCR 298

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Trade and Merchandise Marks Act, 1958 — Section 10(1), 106, 2, 8Trade Marks Act, 1938 — Section 10, 9

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High Courts13 Jun 1991Dismissed

Amin Chand Payare Lal Vs C.T.A. Pillay, Collector of Customs and Others

Bombay High Court · (1992) 40 ECR 182

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 112

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High Courts13 Jun 1991Allowed

Suresh Vithoo Nare Vs The Dharamsi Morarji Chemicals Company Limited and Others

Bombay High Court · (1992) 1 BomCR 316 : (1991) 63 FLR 359 : (1994) 3 LLJ 717

Industrial Disputes Act, 1947 — Section 11(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 59

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High Courts12 Jun 1991

Transport Corporation of India Ltd. and Others Vs R.M. Gandhi and Others

Bombay High Court · (1991) 3 BomCR 210 : (1999) 3 LLJ 312

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(2), 14A, 2

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High Courts11 Jun 1991

Maharashtra General Kamgar Union Vs All-India Handloom Fabrics Marketing Co-operative Society Ltd. and Another

Bombay High Court · (1991) 3 BomCR 63 : (1991) 93 BOMLR 703 : (1991) 63 FLR 567 : (1992) 2 LLJ 652 : (1992) 1 MhLj 203

BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 38BConstitution of India, 1950 — Article 226Factories Act, 1948 — Section 2

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High Courts21 May 1991

Maharashtra Wine Merchants Association and Others etc. Vs The State of Maharashtra and Another

Bombay High Court · AIR 1992 Bom 3 : (1992) 2 BomCR 523 : (1991) 2 MhLj 1258

Bombay Prohibition Act, 1949 — Section 139, 142, 143Constitution of India, 1950 — Article 226, 324Maharashtra Country Liquor Rules, 1973 — Rule 26

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High Courts21 May 1991

Maharashtra Wine Merchants'' Association and others Vs State of Maharashtra and another

Bombay High Court · (1991) MhLj 1258

Bombay Prohibition Act, 1949 — Section 139, 139(1)(f), 142, 142(2), 143Constitution of India, 1950 — Article 14, 226, 324, 324(1)

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High Courts08 May 1991

Smt. Deepa Ramesh Pai Vs The Union of India and others

Bombay High Court · (1991) CriLJ 2387 : (1991) 1 MhLj 1119

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 9Constitution of India, 1950 — Article 136, 22, 226, 32Customs Act, 1962 — Section 108

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High Courts03 May 1991