High Courts18 Aug 1992
Subhash Ramchandra Wadekar Vs Union of India
Bombay High Court · AIR 1993 Bom 64
Evidence Act, 1872 — Section 107, 108
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 19 of 41
High Courts18 Aug 1992
M/s. Elbros Textiles Limited, Judgment Creditors Vs Surendrakumar Harkishor Jain, Judgment-debtor
Bombay High Court · AIR 1993 Bom 381
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15(1), Order 21 Rule 22Presidency Towns Insolvency Act, 1909 — Section 12
High Courts18 Aug 1992Allowed
Smt. Maria Tecla Goes Pereira Vs Denzyl Lobo and Another
Bombay High Court · (1993) 1 BomCR 679
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 13Evidence Act, 1872 — Section 64
High Courts18 Aug 1992
Re Surendrakumar Harkishor Jain Vs Elbros Textiles Limited
Bombay High Court · (1992) 3 BomCR 639 : (1992) 94 BOMLR 730
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15(1)Presidency Towns Insolvency Act, 1909 — Section 12
High Courts17 Aug 1992Allowed
Fatmabi Sheikh Bhikan alias Sunabi Vs Commissioner of Police, Pune and Others
Bombay High Court · (1993) 1 BomCR 43 : (1992) 94 BOMLR 348 : (1992) MhLj 1205
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 8
High Courts14 Aug 1992
Naresh Aggarwal Vs Union of India
Bombay High Court · (1993) 1 BomCR 393 : (1993) ECR 107 : (1993) 63 ELT 204
High Courts14 Aug 1992
Rambhau Vs Maharashtra State Road Transport Corporation
Bombay High Court · (1992) 2 LLJ 872
Constitution of India, 1950 — Article 141Industrial Disputes Act, 1947 — Section 11A, 15, 33
High Courts14 Aug 1992Dismissed
Jitendra Narottamdas Sheth Vs Indradeep Co-operative Housing Society Ltd. and others
Bombay High Court · (1992) MhLj 1596
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts14 Aug 1992Allowed
Employees State Insurance Corporation Vs Abu Marble Mining Private Limited
Bombay High Court · (1992) 3 BomCR 616
Employees State Insurance Act, 1948 — Section 2(9)
High Courts14 Aug 1992
Ganesh Jadhav Vs The Maharashtra State Board of Secondary and Higher Secondary Education and Others
Bombay High Court · (1994) 2 BomCR 10 : (1992) 94 BOMLR 603 : (1993) MhLj 988
Constitution of India, 1950 — Article 21, 38, 39, 41, 42
High Courts14 Aug 1992
Jitendra Narottamdas Sheth and Others Vs Indradeep Co-operative Housing Society Ltd. and Others
Bombay High Court · AIR 1993 Bom 302 : (1993) 1 BomCR 399 : (1992) 94 BOMLR 416
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts14 Aug 1992Dismissed
Jitendra Narottamdas Sheth and others Vs Indradeep Co-operative Housing Society Ltd. and others
Bombay High Court · (1992) MhLj 1596
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts13 Aug 1992
In Re: Assistant Collector of Customs and others
Bombay High Court · (1993) MhLj 122
Criminal Procedure Code, 1973 (CrPC) — Section 441, 442, 443, 444Customs Act, 1962 — Section 108
High Courts12 Aug 1992
Rajesh Anantram Thakur Vs The State of Maharashtra
Bombay High Court · (1992) 3 BomCR 696 : (1992) 94 BOMLR 459 : (1993) CriLJ 208 : (1992) 2 MhLj 1425
Criminal Procedure Code, 1973 (CrPC) — Section 304, 313, 360Penal Code, 1860 (IPC) — Section 302, 304, 325Probation of Offenders Act, 1958 — Section 6
High Courts12 Aug 1992Allowed
Sadhana Deepak Naik Vs Deepak Laxman Naik
Bombay High Court · (1992) 94 BOMLR 538 : (1993) 1 DMC 112
Hindu Marriage Act, 1955 — Section 24
High Courts12 Aug 1992Allowed
Deo Bhargavaram Pedhe Parsharam, through the Court Receiver Vs Rajaram Shankar Ganpule and Others
Bombay High Court · (1992) 94 BOMLR 482
Land Acquisition Act, 1894 — Section 30
High Courts12 Aug 1992
Union of India and others Vs Super Processors
Bombay High Court · (1993) 2 LLJ 203
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts10 Aug 1992
Chandrakant Chandulal Bhansali Vs Shrikant Shrikrishna Joshi and Another
Bombay High Court · (1992) 3 BomCR 658 : (1992) 94 BOMLR 689
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482
High Courts07 Aug 1992
Jaika Automobiles (Private) Limited and another Vs State of Maharashtra and another (And Other Cases)
Bombay High Court · (1992) 2 MhLj 1658
Bombay Sales Tax Act, 1959 — Section 12, 2, 3
High Courts07 Aug 1992Allowed
Hermes Industries Corporation and Another Vs Regional Provident Fund Commissioner for Mah. and Others
Bombay High Court · (1993) 3 LLJ 574