High Courts13 Nov 1991
Shalimar Wires and Industries Ltd. Vs Union of India
Bombay High Court · (1992) 58 ELT 44
Central Excise Rules, 1944 — Rule 8(1)
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 6 of 42
High Courts13 Nov 1991Dismissed
Narayandas Partani and Another Vs The Union of India (UOI) and Others
Bombay High Court · (1993) 3 BomCR 709 : (1993) MhLj 1229
Negotiable Instruments Act, 1881 (NI) — Section 138, 138A
High Courts03 Nov 1991Dismissed
Rameshlal Khialdas Tejvani Vs Collector Jalgaon and Others
Bombay High Court · (1991) 93 BOMLR 721
Representation of the People Act, 1951 — Section 36, 52
High Courts01 Nov 1991Allowed
Gulabchand Kisanlal Chandak and Others Vs State of Maharashtra
Bombay High Court · (1991) 4 BomCR 536
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Evidence Act, 1872 — Section 8
High Courts01 Nov 1991Allowed
Pramod Madhukarrao Padole and another Vs Chancellor, Nagpur University and others
Bombay High Court · (1991) MhLj 1487
Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(1)
High Courts31 Oct 1991
Bharat Cottage Industries Vs Union of India
Bombay High Court · (1992) 59 ELT 30
Customs Act, 1962 — Section 25
High Courts31 Oct 1991Dismissed
State of Maharashtra Vs P.V. Dunang and Others
Bombay High Court · (1992) 2 BomCR 91 : (1992) 65 FLR 576 : (1995) 3 LLJ 436
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts31 Oct 1991
Madhosingh and others Vs Smt. Kamla Devi and others
Bombay High Court · (1994) 1 BomCR 165 : (1992) CriLJ 1858
Penal Code, 1860 (IPC) — Section 109, 34, 405, 406, 409
High Courts31 Oct 1991
Sayad Mohammed Sadiq and Others Vs G.S. Narang, Asst. Collector of D.R.I. and Another
Bombay High Court · (1992) 1 BomCR 359
Criminal Procedure Code, 1973 (CrPC) — Section 288Customs Act, 1962 — Section 138B, 138B(1)Evidence Act, 1872 — Section 33
High Courts31 Oct 1991Dismissed
Maharashtra State Electricity Board and Another Vs K.T. Joseph
Bombay High Court · (1991) 4 BomCR 431
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, 20
High Courts31 Oct 1991Partly Allowed
Shivaji Khairnar and Another Vs State of Maharashtra
Bombay High Court · (1991) 4 BomCR 669
Evidence Act, 1872 — Section 3, 8Penal Code, 1860 (IPC) — Section 366, 372, 376
High Courts30 Oct 1991
Indian Organic Chemicals Ltd. and others Vs Khopoli New Township Municipal Council and others
Bombay High Court · AIR 1992 Bom 134 : (1992) 2 BomCR 441 : (1992) 94 BOMLR 318 : (1992) 2 MhLj 958
Constitution of India, 1950 — Article 136, 14Maharashtra Municipalities Act, 1965 — Section 113(1), 114, 115, 116, 117
High Courts30 Oct 1991
The Raymond Woollen Mills Ltd. and another Vs State of Maharashtra and another
Bombay High Court · AIR 1992 Bom 412 : (1992) 2 BomCR 248
Bombay Municipal Corporation Act, 1888 — Section 192, 194A, 195, 195(1A), 292Bombay Provincial Municipal Corporations Act, 1949 — Section 147Constitution of India, 1950 — Article 14, 226
High Courts30 Oct 1991
Monark Enterprises Vs Kishan Tulpule and others Kishan Tulpule and others Vs Kishco Mills Pvt. Ltd. and another
Bombay High Court · (1992) 2 BomCR 406 : (1992) 74 CompCas 89
Companies Act, 1956 — Section 227, 227(2), 522, 529A, 531
High Courts29 Oct 1991
Shrikant Vishnu Palwankar Vs Presiding Officer, First Labour Court and another
Bombay High Court · (1992) 2 LLJ 378 : (1991) MhLj 1565
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2
High Courts29 Oct 1991
Bajaj Auto Ltd. Vs Union of India
Bombay High Court · (1992) 2 BomCR 366 : (1991) 93 BOMLR 580 : (1992) 60 ELT 32 : (1992) 1 MhLj 107
Central Excises and Salt Act, 1944 — Section 11A, 7
High Courts28 Oct 1991Dismissed
Neptune Wires Pvt. Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1992) 42 ECR 122
High Courts28 Oct 1991Allowed
Bharat Kheta Vs Nagpur Improvement Trust
Bombay High Court · (1992) 94 BOMLR 67
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 16, 18, 2, 26
High Courts28 Oct 1991
Chaturbhuj and another Vs Recovery Officer and another
Bombay High Court · (1993) 199 ITR 739 : (1992) 2 MhLj 1484
Income Tax Act, 1961 — Section 147, 148
High Courts25 Oct 1991Dismissed
Shrinath J. Balwar Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (1992) ACJ 1053 : (1991) 93 BOMLR 475
Employees Compensation Act, 1923 — Section 2