COURT ARCHIVE

Bombay High Court judgments, 1992

801 judgments · page 25 of 41

High Courts26 Jun 1992

Dilip Deshpande and others Vs Executive Engineer, Lower Wena Project, Wardha and others

Bombay High Court · AIR 1993 Bom 140 : (1993) 1 BomCR 38 : (1993) 1 MhLj 708 : (1993) MhLj 708

Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14Maharashtra Land Revenue Code, 1966 — Section 21(1), 22

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High Courts25 Jun 1992Dismissed

Peico Electronics and Electricals Ltd. Vs C.S. Baj, Member, Industrial Court and Philips Employees Union

Bombay High Court · (1995) 1 LLJ 711

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26

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High Courts25 Jun 1992

Vinod Parshuram Mahajan and others Vs Abdul Rehman Kashmiri and others

Bombay High Court · (1993) MhLj 1013

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 5, 6, 6(1)

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High Courts24 Jun 1992

All India Bombay Tyres International Employees'' Federation and Others Vs C.D. Dingare and others

Bombay High Court · (1992) 3 BomCR 611 : (1993) 1 LLJ 346

Industrial Disputes Act, 1947 — Section 10, 12, 12(4), 12(5), 12(6)

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High Courts23 Jun 1992

Ultra Drytech Engineering Pvt. Ltd. Vs Niraj Petrochemicals Ltd. and another

Bombay High Court · (1993) MhLj 805

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High Courts23 Jun 1992Dismissed

Arun Vaman Apte Vs Arvind Mohaniraj Pathak and Another

Bombay High Court · (1994) 3 LLJ 761

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High Courts23 Jun 1992

Union of India (UOI) and Another Vs Hege Navigation Ltd. and Another

Bombay High Court · (1992) 3 BomCR 545

Major Port Trusts Act, 1963 — Section 60

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High Courts23 Jun 1992

Mohammad Azizul Haq Vs State of Maharashtra and another

Bombay High Court · (1993) MhLj 382

Constitution of India, 1950 — Article 14, 19(1), 226, 227

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High Courts22 Jun 1992

Susheil Ahluwalia and Others Vs Dharam Pal Malhotra and Another

Bombay High Court · (1993) 1 BomCR 73

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1

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High Courts20 Jun 1992

Santosh Dattaram More and other Vs The State of Maharashtra

Bombay High Court · (1992) 3 BomCR 292 : (1992) 94 BOMLR 547 : (1992) CriLJ 3409 : (1992) 2 MhLj 1163

Arms Act, 1959 — Section 25, 27, 4, 5Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324

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High Courts20 Jun 1992

Chirayath Kunjipalian Joseph Vs Amrapali Working Women''s Hostel and others

Bombay High Court · (1992) 65 FLR 1008 : (1993) 1 LLJ 333

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High Courts20 Jun 1992Allowed

Vivek Narayanrao Anantwar (Dr.) Vs State of Maharashtra and others

Bombay High Court · (1993) MhLj 1600

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High Courts20 Jun 1992

T.A. Darbar and Company and Others Vs Union Bank of India

Bombay High Court · (1992) 3 BomCR 702

Bombay High Court (Original Side) Rules, 1980 — Rule 329, 986Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 17, Order 21 Rule 22

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High Courts20 Jun 1992

Viru Muthu Sukhlingam Vs Union of India (UOI) and Others

Bombay High Court · (1992) 3 BomCR 575

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High Courts20 Jun 1992Allowed

Kashinath Barku Bhagat Vs State of Maharashtra and others

Bombay High Court · (1993) MhLj 1294

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 433APenal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts19 Jun 1992

Commissioner of Income Tax Vs Bombay Burmah Trading Corporation Ltd.

Bombay High Court · (1992) 06 BOM CK 0052

Income Tax Act, 1961 — Section 256(2), 263

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High Courts19 Jun 1992Allowed

Shahbehram Arbeshir Khonyar Vs Asiatic Travel Service and Others

Bombay High Court · (1992) 65 FLR 1006 : (1992) 3 LLJ 394

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts19 Jun 1992Partly Allowed

Association of Engineering Workers'' Trade Union Vs Sewree Iron and Steel Co. and Others

Bombay High Court · (1992) 65 FLR 1022 : (1993) 3 LLJ 396

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25C, 25J

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High Courts19 Jun 1992Dismissed

Shankar Balu Pishte Vs Arvind Processors and Another

Bombay High Court · (1992) 65 FLR 186 : (1994) 3 LLJ 763

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts18 Jun 1992

Commissioner of Income Tax Vs Khatau International Ltd.

Bombay High Court · (1992) 06 BOM CK 0051

Income Tax Act, 1961 — Section 256(2), 263

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