High Courts18 Jun 1992Dismissed
Suryakant Shankar Jog and Another Vs State of Maharashtra and Another
Bombay High Court · (1992) 94 BOMLR 264
Administrative Tribunals Act, 1985 — Section 14, 28, 3, 6Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 26 of 41
High Courts16 Jun 1992
Sitaram Vishnu Chalke Vs State of Maharashtra
Bombay High Court · (1993) CriLJ 3364
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts16 Jun 1992
Dr. Sharad Vaidya Vs Paulo Joel Vales (deceased by L.R.''s) and others
Bombay High Court · (1994) ACJ 835 : AIR 1992 Bom 478 : (1993) 2 BomCR 296
Contract Act, 1872 — Section 10, 2Limitation Act, 1963 — Article 113, 72, 79, 29(1), 29(2)Portuguese Civil Procedure Code, 1867 — Article 535
High Courts15 Jun 1992
Commissioner of Income Tax Vs Godavari Sugar Mills Ltd.
Bombay High Court · (1992) 107 CTR 50 : (1992) 198 ITR 196
Income Tax Act, 1961 — Section 263, 263(1)
High Courts15 Jun 1992
Bombay Port Trust Employees Union Vs Union of India (UOI)
Bombay High Court · (1994) 3 LLJ 368
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12
High Courts11 Jun 1992Dismissed
N.M. Godbole Vs Tata Consulting Engineers and Another
Bombay High Court · (1994) 3 LLJ 666
Payment of Gratuity Act, 1972 — Section 2, 4
High Courts10 Jun 1992Dismissed
P.P. Kamdar Vs N.A. Karande and Another
Bombay High Court · (1994) 3 LLJ 668
Industrial Disputes Act, 1947 — Section 33(2)
High Courts10 Jun 1992Allowed
Walwa Taluka Sahakari Sakhar Karkhana Ltd. Vs H.K. Chavan and Others
Bombay High Court · (1994) 3 LLJ 371
Industrial Disputes Act, 1947 — Section 33C(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 23
High Courts10 Jun 1992
Haji Oomer Vs B.S. Hobbar, Assistant Collector of Customs, Rummaging and Intelligence (Preventive) and Another
Bombay High Court · (1992) CriLJ 4014 : (1993) 1 MhLj 1020 : (1993) MhLj 1020
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 108Evidence Act, 1872 — Section 30
High Courts10 Jun 1992
Dr. Rohidas Marutirao Waghmare Vs State of Maharashtra and others
Bombay High Court · AIR 1992 Bom 494 : (1992) 3 BomCR 691
High Courts10 Jun 1992
A.K. Kenial Vs Uco Bank
Bombay High Court · (1992) 3 BomCR 437 : (1993) 2 LLJ 236
UCO Bank Officer Employees Services Regulations, 1979 — Regulation 20
High Courts09 Jun 1992
Chandrakant D. Volvoikar and Others Vs Sadiq Sheikh
Bombay High Court · (1994) 2 ACC 367
Motor Vehicles Act, 1939 — Section 94, 95
High Courts09 Jun 1992
Commissioner of Income Tax Vs Surajba Patel Trust
Bombay High Court · (1992) 3 BomCR 642 : (1995) 216 ITR 857
Income Tax Act, 1961 — Section 256(2)Trusts Act, 1882 — Section 58
High Courts09 Jun 1992
Sadiq Sheikh c/o Shaukat Ali Glass Traders Vs Chandrakant D. Volvoikar and Others
Bombay High Court · (1993) ACJ 291 : (1993) 1 BomCR 654 : (1992) 94 BOMLR 668
Motor Vehicles Act, 1939 — Section 110, 84, 94, 95, 96(1)(2)(b)(ii)
High Courts09 Jun 1992
Sadiq Sheik Vs Shri Chandrakant D.Volveikar and Others Vishnu V. Kamat Tarker Vs Shri Chandrakant D. Volveikar and Others
Bombay High Court · (1992) 2 ACC 394
Motor Vehicles Act, 1939 — Section 94, 95
High Courts08 Jun 1992
Union of India Vs Sheel Thermoplastics Ltd.
Bombay High Court · (1993) ECR 277 : (1992) 62 ELT 33
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 11B
High Courts08 Jun 1992Allowed
Ignatius Lobo Vs Antoinette Rodrigues
Bombay High Court · (1992) 94 BOMLR 574
High Courts03 Jun 1992
Jayram Karsan Tank Vs Deputy Regional Director, Employees'' State Insurance Corporation
Bombay High Court · (1992) 2 ACC 587
Employees State Insurance Act, 1948 — Section 2(9), 75
High Courts13 May 1992
Mumbai Girni Kamgar Union Vs Mumbai Textile Mills (Ntc) and others
Bombay High Court · (1992) 65 FLR 601 : (1993) 1 LLJ 430
Trade Unions Act, 1926 — Section 28
High Courts30 Apr 1992
Sangeeta Balkrishna Kadam Vs Balkrishna Ramchandra Kadam
Bombay High Court · AIR 1994 Bom 1 : (1994) 1 MhLj 230
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 151Evidence Act, 1872 — Section 11Family Courts Act, 1984 — Section 13, 7