COURT ARCHIVE

Bombay High Court judgments, 1992

801 judgments · page 22 of 41

High Courts21 Jul 1992Allowed

Ramon Distilleries Ltd. and Another Vs State of Maharashtra and Others

Bombay High Court · (1993) 1 BomCR 18 : (1992) 94 BOMLR 498

Bombay Prohibition Act, 1949 — Section 105, 106, 11, 143, 143(1)Maharashtra Foreign Liquor (Import and Export) Rules, 1963 — Rule 21, 22, 23, 24, 25

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High Courts20 Jul 1992Allowed

Sukumar Biswas Vs State of Maharashtra and Others

Bombay High Court · (1992) 2 DMC 369

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 499, 500

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High Courts17 Jul 1992Allowed

Safat Mohammad Razak Vs Municipal Corporation of Greater Bombay

Bombay High Court · (1993) 1 BomCR 213

Bombay Municipal Corporation Act, 1888 — Section 351, 351(1)

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High Courts17 Jul 1992

Pimpri Chinchwad Nagarpalika Vs Nisar Ahmed Ibrahim Attar and Another

Bombay High Court · (1992) 94 BOMLR 486

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 12

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High Courts17 Jul 1992Dismissed

Indirabai Raghunath Gund Vs Suresh Malu Jadhav and Another

Bombay High Court · (1992) 94 BOMLR 525

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 114, 323, 447

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High Courts15 Jul 1992

Sunil Kisan Chavan Vs The Special Executive Magistrate, Crimes, Pune and another

Bombay High Court · (1992) 3 BomCR 392 : (1992) CriLJ 3445

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 110, 116, 117, 482

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High Courts14 Jul 1992Allowed

Saransingh Vs Gopal Joshi

Bombay High Court · (1994) 1 BomCR 558

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2), Order 3 Rule 5

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High Courts13 Jul 1992

Suresh Lalchand Lulla and Others Vs Neela Sudhish Talpade (Smt.) and Another

Bombay High Court · (1992) 3 BomCR 394 : (1992) 94 BOMLR 274 : (1992) MhLj 1455

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 463, 464

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High Courts13 Jul 1992Allowed

Mazania Shri Navadurga Temple Vs Govind Shablo Gavde and Others

Bombay High Court · (1993) 1 BomCR 645

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High Courts10 Jul 1992Dismissed

Balmukund Motiram Anecha (Since deceased by his heirs) Vs Suresh Bansilal Anecha and others

Bombay High Court · (1993) MhLj 1123

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High Courts10 Jul 1992Dismissed

Balmukund Motiram Anecha Vs Suresh Bansilal Anecha and Others

Bombay High Court · (1993) MhLj 1123

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High Courts10 Jul 1992Dismissed

Chandrabhushan Prasad Purushottam Prasad Mishra Vs Hercules Hoists Ltd. and Another

Bombay High Court · (1992) 94 BOMLR 309

Constitution of India, 1950 — Article 133, 134A, 226, 227Industrial Disputes Act, 1947 — Section 18, 2

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High Courts10 Jul 1992

Raymonds Woollen Mills Ltd. Vs C.S. Sonawane and others

Bombay High Court · (1993) 1 BomCR 567 : (1993) 1 LLJ 1162

Industrial Disputes Act, 1947 — Section 25C, 25F, 25JPayment of Gratuity Act, 1972 — Section 2, 4(1)

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High Courts10 Jul 1992

Vasant Ladoo Naik Vs Kohinoor Mills No. 1 and others

Bombay High Court · (1992) 65 FLR 452 : (1993) 1 LLJ 336

Bombay Industrial Relations Act, 1946 — Section 44, 78, 79Constitution of India, 1950 — Article 226

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High Courts09 Jul 1992

Shri Waman Gajanan Desai and Another Vs Smt. Filomena D''sa and Others

Bombay High Court · (1993) 2 BomCR 86 : (1993) MhLj 1698

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 32(4)

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High Courts09 Jul 1992

Baburao Venkatrao Kotgire and Another Vs Venkati Jaiwanta Thote and Others

Bombay High Court · (1993) 1 ACC 308

Motor Vehicles Act, 1939 — Section 95, 96

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High Courts09 Jul 1992

Vysya Bank Ltd. Vs Official Liquidator, Shreeniwas Cotton Mills Ltd. (In Liquidation).

Bombay High Court · (1992) 94 BOMLR 303 : (1995) 84 CompCas 493 : (1992) 2 MhLj 1239

Civil Procedure Code, 1908 (CPC) — Section 92Companies Act, 1956 — Section 179, 391, 442, 446, 456Criminal Procedure Code, 1973 (CrPC) — Section 197

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High Courts09 Jul 1992

Dry Chillies Brokers Association and Another Vs Dnyaneshwar Chamat and Others

Bombay High Court · (1993) 1 BomCR 131 : (1992) 94 BOMLR 268 : (1992) MhLj 1503

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 43 Rule 1

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High Courts09 Jul 1992

Director Of Income Tax (Exemption) Vs Framjee Cawasjee Institute

Bombay High Court · (1992) 07 BOM CK 0003

Income Tax Act, 1961 — Section 256(2)

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High Courts09 Jul 1992

Bal Kalyani and others Vs State of Maharashtra and others

Bombay High Court · AIR 1993 Bom 10

Constitution of India, 1950 — Article 226Land Disposal Rules — Rule 27, 28, 37Maharashtra Government Rules of Business, 1975 — Rule 11(1), 12, 15

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