COURT ARCHIVE

Bombay High Court judgments, 1992

801 judgments · page 21 of 41

High Courts29 Jul 1992

Harshad S. Mehta Vs Union of India and another

Bombay High Court · (1992) 94 BOMLR 789 : (1992) CriLJ 4032

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Evidence Act, 1872 — Section 25, 26Foreign Exchange Regulation Act, 1973 — Section 14, 35, 36, 37, 38

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High Courts29 Jul 1992

Rakesh Nemkumar Porwal Vs Narayan Dhondu Joglekar

Bombay High Court · (1994) 3 BomCR 355 : (1993) 2 CivCC 1 : (1993) 78 CompCas 822 : (1993) CriLJ 680 : (1993) 1 MhLj 630 : (1993) 2 RCR(Criminal) 210

Criminal Procedure Code, 1973 (CrPC) — Section 178Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142

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High Courts28 Jul 1992

Assocn. Chemical Workers and Others Vs B.D. Borude and Others

Bombay High Court · (1992) 3 BomCR 627 : (1993) 1 LLJ 1196

Industrial Disputes Act, 1947 — Section 10, 10A, 11A, 33(2)

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High Courts28 Jul 1992Dismissed

Madhukar Sunderlal Sheth and others Vs S.K. Laul and others

Bombay High Court · (1993) MhLj 1107

Bombay Public Trusts Act, 1950 — Section 36Income Tax Act, 1961 — Section 269UC, 269UD

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High Courts27 Jul 1992

Abdul Haleem Siddiqui Vs State of Maharashtra and Others

Bombay High Court · (1992) 3 BomCR 251

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 14

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High Courts27 Jul 1992

Yogi Anand Swamy Trust Vs Ramchandra Dattatraya Phule and Others

Bombay High Court · (1992) 3 BomCR 490 : (1992) 94 BOMLR 269 : (1992) MhLj 1501

Bombay Public Trusts Act, 1950 — Section 36(1)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 88

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High Courts27 Jul 1992

The Industrial Credit and Investment Corporation of India Ltd. and another Vs Sharad Khanna and others

Bombay High Court · AIR 1993 Bom 304 : (1994) 3 BomCR 449 : (1993) 1 MhLj 448

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Civil Procedure Code, 1908 (CPC) — Section 11, 21, 34Constitution of India, 1950 — Article 136

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High Courts24 Jul 1992

Kalmeshwar Girni Kamgar Sanghatana Vs Assistant Registrar of Unions and others

Bombay High Court · (1992) 94 BOMLR 384 : (1993) 1 LLJ 576 : (1992) 2 MhLj 1521 : (1992) MhLj 1521

Bombay Industrial Relations Act, 1946 — Section 13, 13(1)

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High Courts24 Jul 1992

S.M. Renu Vs Proprietor, Mahajan Silk Mills and others

Bombay High Court · (1992) 65 FLR 485 : (1993) 1 LLJ 319

Bombay Industrial Relations Act, 1946 — Section 42, 78, 79Constitution of India, 1950 — Article 227

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High Courts24 Jul 1992

Vinodchandra Gajanan Deokar Vs Smt. Anupama Vinodchandra and Others

Bombay High Court · AIR 1993 Bom 232 : (1992) 3 BomCR 129 : (1993) 1 DMC 537

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20Hindu Marriage Act, 1955 — Section 24Hindu Minority and Guardianship Act, 1956 — Section 13

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High Courts24 Jul 1992

Hitesh Shantilal Mehta Vs Union of India and another

Bombay High Court · (1992) 3 BomCR 716 : (1993) CriLJ 1729

Constitution of India, 1950 — Article 14, 19, 226

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High Courts23 Jul 1992

Rajan M. Nande Vs Zell Ate Ltd. and others

Bombay High Court · (1993) 1 LLJ 329

Constitution of India, 1950 — Article 227

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High Courts23 Jul 1992

Sipta Coated Steel Ltd. Vs Union of India

Bombay High Court · (1993) 1 BomCR 201 : (1992) 62 ELT 485

Customs Act, 1962 — Section 15, 157, 2(34), 4, 5

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High Courts23 Jul 1992

Gwalior Investment Co. Pvt. Ltd. Vs K.M. Desai, Member, Industrial Court and Others

Bombay High Court · (1992) 65 FLR 489 : (1993) 1 LLJ 127

Industrial Disputes Act, 1947 — Section 2

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High Courts23 Jul 1992Allowed

Ramchandra Keruji Deokar Vs Raghunath Shankar Bichakar

Bombay High Court · (1994) 2 BomCR 1

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A1Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4Limitation Act, 1963 — Article 67

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High Courts21 Jul 1992