High Courts11 Feb 1991
Cable Corporation of India Ltd. and another Vs The Municipal Corporation of Greater Bombay and another
Bombay High Court · AIR 1992 Bom 21 : (1991) 1 MhLj 899
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 38 of 42
High Courts08 Feb 1991
Kashinath Kisan Bhoye Vs State of Maharashtra
Bombay High Court · (1992) 1 BomCR 95 : (1991) CriLJ 1909
Penal Code, 1860 (IPC) — Section 302, 304, 320, 326, 99
High Courts08 Feb 1991
Shivgonda Balgonda Patil and others Vs The Director of Resettlement and others
Bombay High Court · AIR 1992 Bom 72
Hindu Succession Act, 1956 — Section 6Land Acquisition Act, 1894 — Section 5Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 10, 11, 13(3), 15, 16
High Courts08 Feb 1991
Satwant Kaur Pruthi Vs Satya Vijay Co-operative Housing Society Ltd. and Another
Bombay High Court · (1991) 3 BomCR 390 : (1991) MhLj 992
Civil Procedure Code, 1908 (CPC) — Section 9A
High Courts08 Feb 1991
Malhari Pandurang Shinde Vs State of Maharashtra
Bombay High Court · (1991) 3 BomCR 224
Penal Code, 1860 (IPC) — Section 304
High Courts07 Feb 1991
Employees State Insurance Corporation and another Vs G.N. Mathur and others
Bombay High Court · (1991) 3 BomCR 436 : (1991) 63 FLR 115 : (1992) 2 LLJ 689
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2, 40, 75Factories Act, 1948 — Section 2
High Courts07 Feb 1991
Nilesh alias Narayan Y. Jadhav Vs State of Maharashtra and Others
Bombay High Court · AIR 1992 Bom 225 : (1991) 1 MhLj 770 : (1991) MhLj 770
Bombay Prohibition Act, 1949 — Section 137, 143Constitution of India, 1950 — Article 226Maharashtra Country Liquor Rules, 1973 — Rule 28
High Courts06 Feb 1991Allowed
Militant Security Bureau Pvt. Ltd. and Another Vs B.R. Heher and Another
Bombay High Court · (1991) 1 BomCR 669 : (1991) 63 FLR 272 : (1995) 3 LLJ 49
High Courts06 Feb 1991
Vishwanath Pundlik Chavan Vs Sau. Nirmala and others
Bombay High Court · (1992) CriLJ 1262 : (1994) 1 DMC 410
Civil Procedure Code, 1908 (CPC) — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Adoptions and Maintenance Act, 1956 — Section 25
High Courts06 Feb 1991
Smt. Sharmila R. Kotian Vs State of Maharashtra and others
Bombay High Court · AIR 1992 Bom 53
Constitution of India, 1950 — Article 226Maharashtra Housing and Area Development Act, 1977 — Section 2(25), 91(1), 94(5)
High Courts06 Feb 1991Allowed
Security Guards Board for Greater Bombay and Thane Districts and Others Vs Regional Provident Fund Commissioner
Bombay High Court · (1991) 3 BomCR 392 : (1991) 62 FLR 986 : (1993) 3 LLJ 381 : (1991) MhLj 837
Constitution of India, 1950 — Article 254(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 7AMaharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 3, 3(2)
High Courts06 Feb 1991
Vinod Kumar Ramlalji Jaiswal Vs State of Maharashtra
Bombay High Court · (1991) 93 BOMLR 107
Constitution of India, 1950 — Article 14, 226
High Courts06 Feb 1991
Sharmila R. Kotian Vs State of Maharashtra and others
Bombay High Court · (1991) MhLj 902
Constitution of India, 1950 — Article 226Maharashtra Housing And Area Development Act, 1976 — Section 2, 2(25), 91, 91(1), 94(5)
High Courts05 Feb 1991Allowed
Allana Sons Private Limited Vs R.M. Gandhi, The Regional Provident Fund Commissioner
Bombay High Court · (1991) 3 BomCR 615 : (1991) 63 FLR 120 : (1993) 3 LLJ 809 : (1991) 1 MhLj 818 : (1991) MhLj 818
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 14B, 16, 16(3), 16(4)
High Courts04 Feb 1991
C.K. Rao (Shri) Vs Kanta Udharam Jagasia (Miss.)
Bombay High Court · (1991) 2 BomCR 403
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A(2), 13A1, 13A1(1), 13A1(2), 13A1(A)Bombay Stamp Act, 1958 — Article 25Registration Act, 1908 — Section 17
High Courts04 Feb 1991Dismissed
Acme Metal Industries Private Ltd. Vs The State of Maharashtra
Bombay High Court · (1991) 3 BomCR 631 : (1991) 63 FLR 331 : (1994) 3 LLJ 104
Factories Act, 1948 — Section 6(1)
High Courts04 Feb 1991
Metazinc Pvt. Ltd. Vs R.M. Gandhi, Regional P.F. Commissioner and others
Bombay High Court · (1991) 3 BomCR 620 : (1991) 63 FLR 30 : (1992) 2 LLJ 647 : (1991) 1 MhLj 565 : (1991) MhLj 565
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 16, 2, 2A
High Courts01 Feb 1991
Commissioner of Income Tax Vs Western India Paper and Board Mills (P.) Ltd.
Bombay High Court · (1991) 57 TAXMAN 213
Income Tax Act, 1961 — Section 256(1), 36(1)(iv), 37
High Courts01 Feb 1991
Mainuddin Kasim Mulla Vs The State of Maharashtra
Bombay High Court · (1991) 3 BomCR 626 : (1991) CriLJ 1699 : (1991) 1 MhLj 592 : (1991) MhLj 592
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 20, 21, 22
High Courts01 Feb 1991
Godrej and Boyce Manufacturing Co. Pvt. Ltd. Vs Municipal Corporation of Gr. Bombay and others
Bombay High Court · AIR 1992 Bom 104 : (1991) 2 BomCR 148
Bombay Municipal Corporation Act, 1988 — Section 192(1)