COURT ARCHIVE

Bombay High Court judgments, 1991

837 judgments · page 40 of 42

High Courts28 Jan 1991

Dorab Bomanji Ghadiali Vs Jamshed Kanga and Others

Bombay High Court · AIR 1992 Bom 13 : (1991) 2 BomCR 244 : (1991) 2 MhLj 878 : (1991) MhLj 878

Bombay Municipal Corporation Act, 1888 — Section 3(YY), 367, 368, 390, 479Constitution of India, 1950 — Article 226

High Courts28 Jan 1991

Bansi Kalge (Koli) Vs Ramkrishna Joshi and Others

Bombay High Court · (1992) 1 BomCR 240

High Courts25 Jan 1991Allowed

Chandrakant Damodar Soparkar Vs State of Maharashtra and Others

Bombay High Court · (1992) 1 BomCR 21 : (1991) 62 FLR 302

Constitution of India, 1950 — Article 226

High Courts25 Jan 1991

Bakhtawar Construction Co. Pvt. Ltd. and Another Vs Tahsildar and Another

Bombay High Court · (1991) 3 BomCR 199

Maharashtra Land Revenue Code, 1966 — Section 168(2)

High Courts24 Jan 1991

Ashok Kisan Thorat and etc. Vs Jalandhar Baburao Apradh and another, etc.

Bombay High Court · (1991) 93 BOMLR 343 : (1991) CriLJ 1718

Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 10, 3, 7

High Courts24 Jan 1991Dismissed

Mumbai Shramik Sangh and Others Vs N.D. Rathod, Conciliation Officer and Others

Bombay High Court · (1992) 1 BomCR 49 : (1995) 1 LLJ 273

Industrial Disputes Act, 1947 — Section 12(3), 18(3)

High Courts24 Jan 1991Allowed

Harish Sakharam Savardekar Vs Union of India (UOI) and Others

Bombay High Court · (1991) 2 BomCR 538 : (1991) 63 FLR 111 : (1994) 3 LLJ 93 : (1991) 1 MhLj 289

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(4)

High Courts24 Jan 1991

P. Ripalkumar and Co. Vs Union of India

Bombay High Court · (1991) ECR 318 : (1991) 54 ELT 67

Customs Act, 1962 — Section 111, 112

High Courts24 Jan 1991Partly Allowed

Electric Construction and Equipment Co. Ltd. Vs Hukam N. Sharma and Others

Bombay High Court · (1993) 3 LLJ 312

Industrial Disputes Act, 1947 — Section 33C(2)

High Courts23 Jan 1991

Smt. Suman Kanji Hodar Vs State of Maharashtra and others

Bombay High Court · (1991) 2 BomCR 82 : (1991) 1 MhLj 576 : (1991) MhLj 576

High Courts23 Jan 1991Allowed

Smt. Suman Kanji Hodar Vs State of Maharashtra and Others

Bombay High Court · (1991) 93 BOMLR 465 : (1991) CriLJ 2896

High Courts23 Jan 1991Allowed

Dilip Laxman Kokare Vs S.M. Ambedkar and Another

Bombay High Court · (1991) 2 BomCR 85 : (1991) 93 BOMLR 852 : (1991) 1 MhLj 833 : (1991) MhLj 833

Bombay Police Act, 1951 — Section 61

High Courts22 Jan 1991

Abdul Kadir Razzaque Beg Vs The Sub-divisional Magistrate (S.S. Zende), Nasik Sub-division and others

Bombay High Court · (1991) 1 BomCR 589 : (1991) 93 BOMLR 760 : (1991) CriLJ 1725 : (1991) 1 MhLj 474

Bombay Police Act, 1951 — Section 59Penal Code, 1860 (IPC) — Section 302, 394

High Courts22 Jan 1991

Sopan Sakharam Bhosale Vs Shaikh Maheboob (died) Through his legal representatives and Another

Bombay High Court · (1991) 3 BomCR 526 : (1991) MhLj 450

Mamlatdars Court Act, 1906 — Section 21

High Courts22 Jan 1991

State Bank of India Vs The Podar Mills Limited and Others

Bombay High Court · AIR 1991 Bom 370 : (1991) 93 BOMLR 957 : (1992) 74 CompCas 710

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Companies Act, 1956 — Section 529A

High Courts21 Jan 1991

Arbuda Bhuvan Tea Shop and Others Vs State of Maharashtra and Others

Bombay High Court · (1991) 2 BomCR 129 : (1991) 62 FLR 530 : (1992) 1 LLJ 807

BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 2Constitution of India, 1950 — Article 14, 226Minimum Wages Act, 1948 — Section 3, 5

High Courts21 Jan 1991

Jaikisandas Balchand Pamnani and another Vs Municipal Corporation of Greater Bombay and others

Bombay High Court · AIR 1991 Bom 341

Bombay Municipal Corporation Act, 1888 — Section 206Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90Constitution of India, 1950 — Article 226

High Courts21 Jan 1991

Sharad Manilal Gosalia Vs Superintending Engineer, Government of Goa and Others

Bombay High Court · (1992) 1 BomCR 244

Constitution of India, 1950 — Article 14, 226

High Courts18 Jan 1991

E.S.I.C. Vs S.K. Agarwal and others

Bombay High Court · (1991) 2 BomCR 88 : (1991) 63 FLR 923 : (1992) 2 LLJ 115 : (1991) 1 MhLj 935

Employees State Insurance Act, 1948 — Section 85, 85A

High Courts18 Jan 1991

Antony Philip D''souza Vs Air India and others

Bombay High Court · (1991) 62 FLR 999 : (1992) 2 LLJ 507

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33