High Courts25 Oct 1991Dismissed
Ramesh Shamji Thakkar and Others Vs Chhotelal Mahavit and Others
Bombay High Court · (1994) 3 LLJ 351
Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 33C(1), 33C(2)
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 7 of 42
High Courts25 Oct 1991
Vidarbha Veneer Industries Ltd. Vs Union of India
Bombay High Court · (1992) 58 ELT 435
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B, 4
High Courts25 Oct 1991
Srinath J. Balwar Vs Municipal Corporation Of Greater Bombay and Another
Bombay High Court · (1993) 1 ACC 566
Workmens Compensation Act, 1923 — Section 2(1)(n)
High Courts25 Oct 1991
Kankubai Shravikashram Trust and Others Vs Kamal Khajurkar and Others
Bombay High Court · (1991) 93 BOMLR 642
Civil Procedure Code, 1908 (CPC) — Section 21
High Courts24 Oct 1991
Union of India Vs Sang Fasteners Pvt. Ltd.
Bombay High Court · (1992) 42 ECR 609 : (1992) 58 ELT 205
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226
High Courts24 Oct 1991Dismissed
Municipal Corporation of Greater Bombay and Others Vs Maker Bhavan No. II, Commercial Premises Co-operative Society Ltd.
Bombay High Court · (1991) 4 BomCR 56
Bombay Municipal Corporation Act, 1888 — Section 217
High Courts24 Oct 1991
Suresh T. Kilachand Vs Sampat Shripat Lambate and another
Bombay High Court · (1991) 10 BOM CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 362, 393, 482Penal Code, 1860 (IPC) — Section 406, 409
High Courts24 Oct 1991
20th Century Finance and Consultancy Services Limited Vs Khanna Rayon Industries Ltd.
Bombay High Court · (1991) 4 BomCR 301
Contract Act, 1872 — Section 148Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)Transfer of Property Act, 1882 — Section 3
High Courts23 Oct 1991
Smt. Mamta Vs Ashok M. Vaidya
Bombay High Court · (1991) 4 BomCR 585 : (1992) CriLJ 2605 : (1992) 2 RCR(Criminal) 676
Criminal Procedure Code, 1973 (CrPC) — Section 125, 146, 397, 482Family Courts Act, 1984 — Section 7Hindu Marriage Act, 1955 — Section 11, 24
High Courts23 Oct 1991
Pawan kumar Vs Kamunja Fields Pvt. Ltd. and another
Bombay High Court · (1993) 3 BomCR 608 : (1994) 80 CompCas 439
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Oct 1991
Solar Pesticides Pvt. Ltd. Vs Union of India
Bombay High Court · (1992) 1 MhLj 871
Central Excises and Salt Act, 1944 — Section 11BCustoms Act, 1962 — Section 26, 27, 27(2), 28A, 28B
High Courts22 Oct 1991Dismissed
Narendra Mafatlal Mehta Vs Union of India, CCI and E and Another
Bombay High Court · (1992) 41 ECR 603
High Courts22 Oct 1991
Solar Pesticides Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (1992) 57 ELT 201
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 26, 27, 27(2), 28A, 28B
High Courts22 Oct 1991
Milton Plastics Vs Union of India and others
Bombay High Court · (1992) 2 BomCR 363 : (1992) 94 BOMLR 9 : (1994) 79 CompCas 366 : (1991) 1 MhLj 1531 : (1991) MhLj 1531
Monopolies and Restrictive Trade Practices Act, 1969 — Section 12A
High Courts21 Oct 1991
Union of India Vs Sahney Steel and Press Works Ltd.
Bombay High Court · (1991) 38 ECR 321 : (1992) 58 ELT 38
High Courts21 Oct 1991
Maharashtra State Financial Corporation Vs Masvi and Company Pvt. Ltd. and another
Bombay High Court · (1993) 76 CompCas 168
State Financial Corporations Act, 1951 — Section 30, 31, 32
High Courts21 Oct 1991
Union Bank of India Vs Dalpat Gaurishankar Upadhyay
Bombay High Court · (1992) 1 BomCR 354
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts21 Oct 1991Allowed
Dinkar Dada Mahadik Vs Shrirang Dada Mahadik and Others
Bombay High Court · (1991) 93 BOMLR 617
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70B
High Courts18 Oct 1991Dismissed
State of Maharashtra Vs M. V. Ghalge and another
Bombay High Court · (1991) MhLj 1557
Administrative Tribunals Act, 1985 — Section 14, 15, 19, 2, 2(b)Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 33C(2)
High Courts16 Oct 1991
State of Maharashtra Vs Griffon Laboratories Pvt. Ltd.
Bombay High Court · (1992) 41 ECR 471 : (1992) 58 ELT 36
Central Excises and Salt Act, 1944 — Section 4