High Courts02 Jul 1992Allowed
Oriental Fire and Genl. Ins. Co. Ltd. Vs Hemlata and Others
Bombay High Court · (1994) ACJ 173
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 140, 147, 166, 217
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 24 of 41
High Courts02 Jul 1992
Alan Joseph D''Souza Vs Joyce Mariquinha D''Souza
Bombay High Court · (1993) 1 DMC 261
Divorce Act, 1869 — Section 36
High Courts01 Jul 1992Allowed
Khandelwal Ferro Alloys Ltd. and Others Vs Member, Industrial Court
Bombay High Court · (1993) 1 BomCR 406 : (1992) 94 BOMLR 429 : (1993) 3 LLJ 511 : (1992) MhLj 1517
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
High Courts01 Jul 1992
Arvindkumar Hiralal Mehta Vs Bank of Baroda and others
Bombay High Court · (1992) 65 FLR 1046 : (1993) 1 LLJ 322
High Courts01 Jul 1992
Maqbul Ahmed Miya Girav Vs Hidayatulla Baldi and Another
Bombay High Court · (1993) 1 BomCR 386 : (1999) 94 BOMLR 419
Bombay Public Trusts Act, 1950 — Section 72(1), 72(4)Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts01 Jul 1992Dismissed
Vasant Vithal Prabhu Vs Union of India (UOI) and Others
Bombay High Court · (1992) 3 BomCR 491
Constitution of India, 1950 — Article 14, 226
High Courts30 Jun 1992
Central Bank of India Vs State of Maharashtra and Another
Bombay High Court · (1992) 3 BomCR 230
Bombay Metropolitan Region Development Authority Act, 1974 — Section 13, 13(1)Constitution of India, 1950 — Article 14, 226
High Courts30 Jun 1992
COMMISSIONER OF INCOME TAX Vs UNIVERSAL FERRO and ALLIED CHEMICALS LTD.
Bombay High Court · (1992) 106 CTR 274
Income Tax Act, 1961 — Section 256(2)
High Courts30 Jun 1992
Dr. K.M. Patil Vs Madhukar Sahakari Sakhar Karkhana Ltd. and Another
Bombay High Court · (1994) 1 BomCR 565
High Courts30 Jun 1992
Shalini Damodar Nikam Vs India United Mills and Others
Bombay High Court · (1993) 1 LLJ 793
High Courts30 Jun 1992
Hanuman Overseas Corporation Vs Commissioner of Income Tax
Bombay High Court · (1992) 06 BOM CK 0026
Income Tax Act, 1961 — Section 256(2)
High Courts30 Jun 1992
Kishinchand M. Thakur Vs Commissioner of Income Tax
Bombay High Court · (1992) 06 BOM CK 0022
Income Tax Act, 1961 — Section 256(2), 69A, 69B
High Courts30 Jun 1992
Commissioner of Income Tax Vs Universal Ferro and Allied Chemicals Ltd.
Bombay High Court · (1992) 106 CTR 274
Income Tax Act, 1961 — Section 256, 80J
High Courts29 Jun 1992
Madanlal Tantia of Bombay and others Vs Collector of Bombay and Others
Bombay High Court · (1993) 1 LLJ 502
Maharashtra Co-operative Societies Act, 1960 — Section 49, 49(2), 49(3)Maharashtra Land Revenue Code, 1966 — Section 267
High Courts29 Jun 1992Dismissed
Pratap J. Ved Vs Bhor Industries Limited and Others
Bombay High Court · (1994) 3 LLJ 962
Constitution of India, 1950 — Article 226
High Courts29 Jun 1992
Andhra Bank Vs Sham Dinkar Khare and Others
Bombay High Court · (1992) 3 BomCR 538
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts29 Jun 1992
Vasant Deshpande Vs State Bank of India
Bombay High Court · (1996) 1 BomCR 359
Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 10
High Courts26 Jun 1992Dismissed
Hingna Taluka Sahakari Shetki Kharedi Vikri Sanstha, Hingna and others Vs State of Maharashtra and another
Bombay High Court · (1993) MhLj 1716
Constitution of India, 1950 — Article 14, 41, 43Maharashtra Co-operative Societies Act, 1960 — Section 69A, 79A
High Courts26 Jun 1992Allowed
Smt. Prema Govinda Gauncar Vs Administrative Tribunal for Goa and Others
Bombay High Court · (1993) 2 BomCR 163
Contract Act, 1872 — Section 73Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 29, 30, 8A