High Courts07 Oct 1991
Dr. Ajay Soni and Another Vs The State of Maharashtra
Bombay High Court · (1992) 2 BomCR 152
Criminal Procedure Code, 1973 (CrPC) — Section 309(2)
COURT ARCHIVE
Bombay High Court judgments, 1991
837 judgments · page 9 of 42
High Courts05 Oct 1991
Ramchandra Balu Magadum (Desai) Vs Smt. Rakhamabai Balu Magadum (Desai) and another
Bombay High Court · (1991) 93 BOMLR 716 : (1992) CivCC 531 : (1992) CriLJ 1919 : (1992) 1 MhLj 165
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Hindu Adoptions and Maintenance Act, 1956 — Section 11
High Courts05 Oct 1991
Shantaram Ramchandra Pawaskar and Others Vs State of Maharashtra and Others
Bombay High Court · (1991) 4 BomCR 311
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 482
High Courts04 Oct 1991
Ramdas Mahadeorao Shrirao and others Vs State of Maharashtra
Bombay High Court · (1991) 4 BomCR 533 : (1992) CriLJ 2641
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 109, 186, 332, 34, 342
High Courts04 Oct 1991Dismissed
Ganpat Balaji Parate Vs State of Maharashtra and others
Bombay High Court · (1991) MhLj 1515
Constitution of India, 1950 — Article 14, 19(1)(g), 31A, 31ALand Acquisition Act, 1894 — Section 4, 4, 5, 5A, 6, 6Maharashtra Industrial Development Act, 1961 — Section 31, 32, 32(2), 33, 38
High Courts04 Oct 1991Dismissed
Union of India (UOI) Vs Jagdish Oil Mills
Bombay High Court · (1993) ACJ 719
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 73
High Courts04 Oct 1991
Dharamaji Gangaram Gholem and others Vs Vithoba Soma Khade and another
Bombay High Court · (1991) 93 BOMLR 659 : (1992) CriLJ 870 : (1992) 1 MhLj 118
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 378, 395, 397, 399, 401Penal Code, 1860 (IPC) — Section 34, 417, 420
High Courts04 Oct 1991Dismissed
Dinkar Mahadeorao Nandanwar Vs Presiding Officer, School Tribunal, Nagpur and others
Bombay High Court · (1993) MhLj 928
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(2), 6, 8, 9
High Courts04 Oct 1991Allowed
Sahebrao Vitiwale Vs The State of Maharashtra
Bombay High Court · (1994) 1 BomCR 148
Penal Code, 1860 (IPC) — Section 96
High Courts03 Oct 1991Dismissed
Delux Theatres Pvt. Ltd. Vs Bombay Labour Union
Bombay High Court · (1995) 3 LLJ 257
High Courts03 Oct 1991Allowed
Phoenix Mills Ltd. and Others Vs The State of Maharashtra and Others
Bombay High Court · (1993) 3 LLJ 844
Payment of Bonus Act, 1965 — Section 36
High Courts01 Oct 1991
Omprakash Gulabchandji Partani Vs Ashok and another
Bombay High Court · (1993) 3 BomCR 611 : (1992) CriLJ 2704
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 473Drugs and Cosmetics Act, 1940 — Section 18, 27
High Courts01 Oct 1991
Sudam Vanaji Shirsat Vs Shetkari Sahakari Sangh Ltd. and others
Bombay High Court · AIR 1992 Bom 347 : (1993) 1 BomCR 543 : (1992) 94 BOMLR 797
Constitution of India, 1950 — Article 12, 226
High Courts30 Sept 1991
Anand Gopal Gurve Vs State of Maharashtra
Bombay High Court · (1994) 1 BomCR 168 : (1992) CriLJ 3064
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120, 120B, 21, 34, 409
High Courts30 Sept 1991
Kashinath Atmaram Kothavade Vs State of Maharashtra
Bombay High Court · (1992) 2 BomCR 376 : (1992) 94 BOMLR 375
Land Acquisition Act, 1894 — Section 24A
High Courts27 Sept 1991Allowed
National Food Products Vs Madras Food Products and Another
Bombay High Court · (1993) 1 BomCR 105
Trade and Merchandise Marks Act, 1958 — Section 12(1), 12(3), 33, 56
High Courts26 Sept 1991Dismissed
Umesh Vithalrao Balpande and another Vs Maharashtra State Board of Secondary and Higher Secondary Education, Nagpur
Bombay High Court · (1991) MhLj 1510
Constitution of India, 1950 — Article 141
High Courts26 Sept 1991
Champaklal Nanabhai and another Vs Commissioner of Sales Tax, Maharashtra State
Bombay High Court · (1991) 09 BOM CK 0049
Bombay Sales Tax Act, 1959 — Section 43, 61, 61(1), 61(6)
High Courts26 Sept 1991Dismissed
Krishnakant Durlabhbhai Vora and Another Vs Mathuradas R. Gandhi and Others
Bombay High Court · (1991) 4 BomCR 610
Constitution of India, 1950 — Article 226