COURT ARCHIVE

Bombay High Court judgments, 1992

801 judgments · page 20 of 41

High Courts07 Aug 1992

Jaika Automobiles Pvt. Ltd. Nagpur and another Vs State of Maharashtra and another

Bombay High Court · AIR 1993 Bom 87

Bombay Sales Tax Act, 1959 — Section 4(1), 4(2)Constitution of India, 1950 — Article 12, 14, 186, 213(1), 245(1)Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987 — Section 12, 17, 2, 3

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High Courts06 Aug 1992Allowed

Anand '' Anna Murlidhar Powar Vs S. Ramamurthi, Commissioner of Police and Others

Bombay High Court · (1992) 3 BomCR 655 : (1992) 94 BOMLR 271

National Security Act, 1980 — Section 3

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High Courts06 Aug 1992Allowed

Phirdos Co-operative Housing Society Limited and Another Vs Union of India and Others

Bombay High Court · (1992) 94 BOMLR 531

Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 27, 4, 7, 8

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High Courts05 Aug 1992

Superintending Engineer, Urdhwa Painganga Project Circle and Another Vs Yavatmal Zilla Raste and others

Bombay High Court · (1992) 3 BomCR 725 : (1993) 3 LLJ 515

Industrial Disputes Act, 1947 — Section 25F, 25G, 30Trade Unions Act, 1926 — Section 28

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High Courts05 Aug 1992Dismissed

International Airports Authority of India Vs Noor Mohammed and Sons

Bombay High Court · (1993) 1 BomCR 155

Arbitration Act, 1940 — Section 2, 30Evidence Act, 1872 — Section 115

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High Courts04 Aug 1992Allowed

Bussa Overseas and Properties P. Ltd. Vs C.L. Mahar, Asstt. C.C.

Bombay High Court · (2004) 163 ELT 304

Customs Act, 1962 — Section 111, 112, 143(1), 2

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High Courts04 Aug 1992Dismissed

V.S. Malshetty Vs State of Maharashtra and Others

Bombay High Court · (1992) 3 BomCR 724

Bombay Judicial Services Recruitment Rules, 1956 — Rule 4(4)Maharashtra Civil Services (Pension) Rules, 1982 — Rule 53, 53(1)

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High Courts04 Aug 1992Dismissed

Zenith Steel Pipes and Industries Limited Vs G.K. Ashtekar and Others

Bombay High Court · (1993) 3 LLJ 500

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High Courts03 Aug 1992

Rama Aziz Parpia and Others Vs Balkrishna K. Mehta and Others

Bombay High Court · (1993) 1 BomCR 267 : (1993) 95 BOMLR 951

Bombay High Court (Original Side) Rules, 1980 — Rule 238, 249Succession Act, 1925 — Section 104, 119

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High Courts03 Aug 1992

The State Bank of India Vs Javed Akhtar Hussain and Others

Bombay High Court · (1993) 1 BomCR 421 : (1992) 94 BOMLR 585

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46Contract Act, 1872 — Section 148, 171

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High Courts01 Aug 1992

R.P. Patankar, Asstt. Collector of Customs Vs Mussa Wamla and Another

Bombay High Court · (1992) 3 BomCR 604

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36D

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High Courts31 Jul 1992

Sakhar Kamgar Union Vs Kumbhi Kasari Sahakari Sakhar Karkhana Ltd. and Others

Bombay High Court · (1992) 07 BOM CK 0072

Trade Unions Act, 1926 — Section 28

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High Courts31 Jul 1992

Aboobakar Abdulrehman and Co. Vs Shreeji Properties

Bombay High Court · AIR 1993 Bom 265 : (1992) 3 BomCR 402

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 2(32)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 40 Rule 1Transfer of Property Act, 1882 — Section 76

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High Courts31 Jul 1992