High Courts18 Feb 1991
Rewachand Ladharam Ramchandani Vs Naraindas B. Kanuga and Another
Bombay High Court · AIR 1992 Bom 434 : (1991) 3 BomCR 572
Evidence Act, 1872 — Section 101, 104, 18
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 37 of 42
High Courts18 Feb 1991
Chowgule Real Estate and Construction Company Vs Commissioner of Income Tax
Bombay High Court · (1991) 189 ITR 625
Finance Act, 1990 — Section 34(3)(a)Income Tax Act, 1961 — Section 33, 34(3)
High Courts15 Feb 1991Dismissed
Sanjay Sayani Vs State of Maharashtra and Others
Bombay High Court · (1991) 3 BomCR 395
Constitution of India, 1950 — Article 226
High Courts15 Feb 1991
Sivasankara Pillai Pankjakshan Nair Vs State of Maharashtra and others
Bombay High Court · (1991) 3 BomCR 381 : (1991) CriLJ 2083
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts15 Feb 1991
Smt. Varsha Manharlal Mehta Vs Industrial Distribution and others
Bombay High Court · AIR 1992 Bom 371
Arbitration Act, 1940 — Section 11
High Courts15 Feb 1991
Reverend Father, Peter Paul Fernandes Parish Priest and Sole Trustee of the Church of St. Francis Xavier Vs State of Maharashtra
Bombay High Court · AIR 1991 Bom 445
Constitution of India, 1950 — Article 14, 19(1), 226Maharashtra Land Revenue Code, 1966 — Section 264, 267, 45
High Courts15 Feb 1991
Dr. Prita Subodh Patgaonkar and others Vs The State of Maharashtra and others
Bombay High Court · AIR 1991 Bom 381 : (1991) 2 BomCR 474 : (1991) 2 MhLj 965
Constitution of India, 1950 — Article 14, 226
High Courts14 Feb 1991
Bombay Mothers and Children''s Society Vs General Labour Union (Red Flag) and Another
Bombay High Court · (1991) 3 BomCR 451 : (1991) 1 MhLj 921
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 9D
High Courts14 Feb 1991
Shree Gujarati Harijan Co-operative Housing Society Ltd. Vs Additional Collector, Bombay Suburban District and another
Bombay High Court · AIR 1992 Bom 263 : (1992) 1 BomCR 126
Constitution of India, 1950 — Article 226Government Grants Act, 1895 — Section 3Transfer of Property Act, 1882 — Section 8
High Courts14 Feb 1991
Dilip V. Tawade, Adv. Vs Sanjay V. Tawade and another
Bombay High Court · AIR 1992 Bom 50 : (1991) 1 MhLj 989
Succession Act, 1925 — Section 289, 295
High Courts14 Feb 1991Allowed
Dilip Vishwas Tawade Vs Sanjay Vishwas Tawade and another
Bombay High Court · (1991) MhLj 989
High Courts14 Feb 1991
Rama Jondhale (deceased) through Legal representative and Others Vs State of Maharashtra and Another
Bombay High Court · (1991) 3 BomCR 510 : (1991) 1 MhLj 1128
Land Acquisition Act, 1894 — Section 18, 31
High Courts13 Feb 1991
Vatsalabai Ganuji Shinde Vs Maharashtra Housing and Area Development Board and Others
Bombay High Court · (1991) 3 BomCR 462 : (1991) MhLj 805
Bombay Buildings Repairs and Reconstruction Board Act, 1969 — Section 33(3)Maharashtra Housing and Area Development Act, 1976 — Section 88, 88(3)
High Courts13 Feb 1991Dismissed
Vishvanath Putu Chipkar and Others Vs Mormugao Port Trust and Others
Bombay High Court · (1991) 4 BomCR 39 : (1991) 93 BOMLR 220
Constitution of India, 1950 — Article 14, 15(4), 16, 16(4), 335Major Port Trusts Act, 1963 — Section 126, 28
High Courts13 Feb 1991
Mahadeo Dhondu Budhe Vs Sayyad Mahamud Sayyad Mohamad Nazir
Bombay High Court · AIR 1992 Bom 51 : (1991) 3 BomCR 508
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A(2)
High Courts11 Feb 1991
Sharadchandra Vinayak Dongre and others etc. Vs V. State of Maharashtra
Bombay High Court · (1991) CriLJ 3329
Bombay Prohibition Act, 1949 — Section 108, 56, 65, 66, 72Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 190, 2, 467
High Courts11 Feb 1991
Cable Corporation of India Ltd. and another Vs Municipal Corporation of Greater Bombay and another
Bombay High Court · (1991) MhLj 899
Bombay Municipal Corporation Act, 1888 — Section 192
High Courts11 Feb 1991
Virendra Bhupatrai Mehta Vs State of Maharashtra and Others
Bombay High Court · (1991) 3 BomCR 636 : (1991) MhLj 533
Bombay University Act, 1974 — Section 2(30)Constitution of India, 1950 — Article 14, 16
High Courts11 Feb 1991
Commissioner of Income Tax Vs Western India Paper and Board Mills Pvt. Ltd.
Bombay High Court · (1991) 97 CTR 21 : (1991) 189 ITR 309
Income Tax Act, 1961 — Section 36, 36(1), 37, 37(1)
High Courts11 Feb 1991
Sunil Hansraj Gupta Vs Payal Sunil Gupta
Bombay High Court · AIR 1991 Bom 423 : (1991) 2 BomCR 520 : (1993) 1 DMC 443 : (1991) 1 MhLj 737
Civil Procedure Code, 1908 (CPC) — Section 109Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 397, 482Family Courts Act, 1984 — Section 17, 18, 19(1), 7, 8