COURT ARCHIVE

Bombay High Court judgments, 1991

837 judgments · page 3 of 42

High Courts09 Dec 1991

Dattaram Tukaram Bordekar, since deceased by his heirs and legal representatives Vs Prakash Dattatraya Tiwatane

Bombay High Court · (1992) 2 BomCR 598

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4(1)Presidency Small Cause Courts Act, 1882 — Section 41

High Courts07 Dec 1991

Bastiram Narayandas Maheshri Vs Commissioner of Income Tax

Bombay High Court · (1994) 74 TAXMAN 454

Income Tax Act, 1922 — Section 13Income Tax Act, 1961 — Section 144, 145(2)

High Courts06 Dec 1991

Brooke Bond India Ltd. Vs U.B. Ltd. and others

Bombay High Court · (1992) 2 BomCR 429 : (1994) 79 CompCas 346

Companies Act, 1956 — Section 1, 2, 293, 293(1), 372Securities Contracts (Regulation) Act, 1956 — Section 13, 16, 2

High Courts06 Dec 1991Allowed

Babarao Bhimrao Shisode Vs The State of Maharashtra

Bombay High Court · (1995) 1 BomCR 277

Bombay Court Fees Act, 1959 — Section 5, 6Civil Procedure Code, 1908 (CPC) — Section 149Land Acquisition Act, 1894 — Section 18, 23(2), 25, 25(1), 28

High Courts05 Dec 1991

Ronald Lawrence Pereira Vs Flory Pereira and Benny Gonsalves

Bombay High Court · (1994) 2 DMC 618

Divorce Act, 1869 — Section 10

High Courts05 Dec 1991

Kanchanmala Vijaysing Shirke and Others Vs Government of Maharashtra and Others

Bombay High Court · (1993) ACJ 607 : (1991) 4 BomCR 346 : (1992) 94 BOMLR 445

Motor Vehicles Act, 1939 — Section 110

High Courts05 Dec 1991

Prabhakar Yeshwant Ranade Vs Gajanan Narayan Adivarekar since deceased by his heirs and LRs. and Others

Bombay High Court · (1991) 4 BomCR 551 : (1992) 94 BOMLR 576

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A

High Courts05 Dec 1991

Kanchanmala Vijaysing Shirke and Others Vs Govt. of Maharashtra and Others

Bombay High Court · (1993) 2 ACC 552 : (1992) MhLj 1488

Motor Vehicles Act, 1939 — Section 110APenal Code, 1860 (IPC) — Section 304A

High Courts05 Dec 1991Dismissed

Gokuldas Jamnadas (Since deceased by his heirs) Vs Ahamed miya Sarole (Since deceased by his heirs)

Bombay High Court · (1992) 94 BOMLR 327

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Constitution of India, 1950 — Article 227

High Courts04 Dec 1991

Ganikhan Vs Maharashtra State Road Transport Corporation

Bombay High Court · (1993) 1 LLJ 62

Industrial Disputes Act, 1947 — Section 10, 12Road Transport Corporations Act, 1950 — Section 45

High Courts04 Dec 1991

Rana Sidram Jangi and Others Vs The State of Maharashtra

Bombay High Court · (1992) 2 BomCR 56 : (1992) 94 BOMLR 893

Constitution of India, 1950 — Article 21Maharashtra Prison (Diet for Prisoners) Rules, 1970 — Rule 22

High Courts04 Dec 1991Allowed

Sheshrao Chindhugir Giri Vs State of Maharashtra

Bombay High Court · (1991) 4 BomCR 618

Evidence Act, 1872 — Section 3, 32

High Courts04 Dec 1991Dismissed

Krishnakant Durlabhbhai Vora Vs Mathuradas R. Gandhi and Others

Bombay High Court · (1992) 2 BomCR 489 : (1992) 94 BOMLR 1

High Courts03 Dec 1991

Kakkovayal Kuhbi Hamja Vs State of Maharashtra and another

Bombay High Court · (1991) 4 BomCR 509 : (1993) CriLJ 1078

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

High Courts03 Dec 1991

Vijay Prataprai Mehta Vs Union of India

Bombay High Court · (1992) 59 ELT 382

Central Excise Rules, 1944 — Rule 8, 8(1)Customs Act, 1962 — Section 12, 14, 2(14), 2(15), 2(23)

High Courts02 Dec 1991

Life Insurance Corporation of India Vs Horological Trades and Agencies and Another

Bombay High Court · (1991) 4 BomCR 285

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(2), 15ACivil Procedure Code, 1908 (CPC) — Section 115(1)

High Courts02 Dec 1991

Asstt. Collector of Cus., R and I (P) Vs Hussain Abbas Shaikh and others

Bombay High Court · (1992) 59 ELT 394

Customs Act, 1962 — Section 108, 132, 133, 134, 135

High Courts02 Dec 1991Allowed

Chaganlal Prahladrai Singhania Vs The Maharashtra State Co-operative Marketing Federation Ltd.

Bombay High Court · (1995) 3 LLJ 278

High Courts02 Dec 1991

Ferro Alloys Corporation Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1992) 196 ITR 406

Income Tax Act, 1961 — Section 201(1A), 215, 220(2), 28, 37

High Courts29 Nov 1991

Godrej and Boyce Manufacturing Co. Pvt. Ltd. and another Vs The Union of India and others

Bombay High Court · (1991) 4 BomCR 451 : (1992) CriLJ 3752

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195, 200, 202, 203, 204Industrial Disputes Act, 1947 — Section 10