High Courts18 Jan 1991Dismissed
Kashinath Namdeo Patil Vs Meenaxi Kashinath Patil
Bombay High Court · (1992) 2 DMC 99
Hindu Marriage Act, 1955 — Section 13
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 41 of 42
High Courts18 Jan 1991
M.C. Thakur Vs Extrusion Processors Pvt. Ltd.
Bombay High Court · (1991) ECR 18 : (1991) 54 ELT 16
Central Excises and Salt Act, 1944 — Section 2, 4
High Courts17 Jan 1991
Lena Pereira and others Vs Mary Boracho and others
Bombay High Court · AIR 1992 Bom 93 : (1992) 1 BomCR 118 : (1991) 93 BOMLR 175 : (1991) 1 MhLj 761
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 28, 5(11)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 116
High Courts17 Jan 1991
Union of India Vs Gem International
Bombay High Court · (1991) 34 ECC 12 : (1991) ECR 24 : (1991) 54 ELT 73
High Courts17 Jan 1991Allowed
Tarabai Paradeshi Vs Shamsingh Angadsing Paradeshi and another
Bombay High Court · (1991) MhLj 521
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 24, 25
High Courts17 Jan 1991Allowed
Iqbal Singh Keer Vs Shekharappa C. Nagathan and Another
Bombay High Court · (1991) 3 BomCR 86
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Jan 1991
Dr. Rajendra Vithalrao Suryavanshi Vs State of Maharashtra
Bombay High Court · (1991) 3 BomCR 335 : (1991) CriLJ 2068
COMPANIES ACT, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 21, 34
High Courts17 Jan 1991Allowed
Matoshri Mudrualaya and Others Vs State of Maharashtra and Others
Bombay High Court · (1991) 2 BomCR 72 : (1995) 3 LLJ 875
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19(9), 7A(1)
High Courts17 Jan 1991Allowed
Association of Engineering Workers Vs State of Maharashtra and Others
Bombay High Court · (1994) 3 LLJ 97
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts16 Jan 1991
Standard Brand Corporation Vs Union of India
Bombay High Court · (1992) 42 ECR 616 : (1992) 59 ELT 42
High Courts16 Jan 1991
State of Maharashtra and Another Vs Kisan Genu Pawar
Bombay High Court · (1991) 2 BomCR 167
Forest Act, 1927 — Section 52, 61A
High Courts16 Jan 1991Allowed
Anil Vasant Marathe Vs The Municipal Commissioner of Greater Bombay
Bombay High Court · (1991) 3 BomCR 196 : (1991) 62 FLR 923 : (1994) 3 LLJ 1082
Constitution of India, 1950 — Article 226
High Courts16 Jan 1991
G.P. Pedke Vs Syed Javed Ali
Bombay High Court · (1991) CriLJ 1481
Bombay Police Act, 1951 — Section 110, 117Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 294, 336, 34, 341, 342
High Courts16 Jan 1991
Bhagwatiben Harilal Bhojani and others Vs Municipal Corporation of Greater Bombay and others
Bombay High Court · AIR 1992 Bom 269 : (1991) 2 BomCR 240 : (1991) 1 MhLj 583 : (1991) MhLj 583
Bombay Municipal Corporation Act, 1888 — Section 146(2), 203, 207A, 209(3), 212Constitution of India, 1950 — Article 226
High Courts16 Jan 1991Partly Allowed
Rashtriya Hair Cutting Saloon Vs The Maharashtra Kamgar Sabha and Others
Bombay High Court · (1991) 3 BomCR 408 : (1991) 93 BOMLR 165 : (1991) 62 FLR 795 : (1994) 3 LLJ 1086
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(5), 17A
High Courts16 Jan 1991
Shashikant S. Bagwe Vs Municipal Commissioner for Greater Bombay and Others
Bombay High Court · (1991) 3 BomCR 89 : (1991) 93 BOMLR 60
Bombay Municipal Corporation Act, 1888 — Section 312Constitution of India, 1950 — Article 227
High Courts15 Jan 1991
Asaram Vs The State of Maharashtra
Bombay High Court · (1992) CriLJ 1860
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 6
High Courts15 Jan 1991
Jt. Contlr., Reserve Bank of India Vs Narendra Mafatlal Mehta
Bombay High Court · (1991) 35 ECR 171 : (1991) 53 ELT 309
Constitution of India, 1950 — Article 226
High Courts15 Jan 1991Dismissed
VXL India Limited and Another Vs Maharashtra State Electricity Board and Others
Bombay High Court · (1991) 3 BomCR 184
Constitution of India, 1950 — Article 14, 16, 226
High Courts15 Jan 1991
Abhimanyu Vithalrao Jadhav Vs State of Maharashtra
Bombay High Court · (1991) 1 BomCR 486 : (1991) CriLJ 2085
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161