High Courts21 Apr 1992
Reckitt d Colman of India Limited Vs Medicross Pharmaceuticals Private Limited
Bombay High Court · (1992) 3 BomCR 408
Trade and Merchandise Marks Act, 1958 — Section 2(1)
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 28 of 41
High Courts21 Apr 1992
The Solapur Municipal Corporation Vs Shivaji Works Ltd.
Bombay High Court · AIR 1993 Bom 213 : (1993) 1 MhLj 80
Bombay Provincial Municipal Corporations Act, 1949 — Section 127(3), 406Constitution of India, 1950 — Article 227
High Courts20 Apr 1992
Girdharlal Lorinchand Puri Vs Maharashtra State Road Transport Corpn. and Others
Bombay High Court · (1992) 04 BOM CK 0046
High Courts20 Apr 1992Dismissed
Rajesh R. Kushalani and Another Vs Mahendra Prasad, Jt. Secretary Govt. of India and Others
Bombay High Court · (1992) 3 BomCR 272
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 5A
High Courts16 Apr 1992
The State of Maharashtra Vs Heptullal Tayaballi Dhorjiwalla
Bombay High Court · (1994) 2 BomCR 622 : (1993) CriLJ 2913
Penal Code, 1860 (IPC) — Section 114, 34Telegraph Act, 1885 — Section 25
High Courts16 Apr 1992Allowed
Bank of Baroda Vs Perchem Industries and Others
Bombay High Court · (1992) 3 BomCR 387 : (1992) 94 BOMLR 589
Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Section 34Usurious Loans Act, 1918 — Section 3
High Courts16 Apr 1992Dismissed
Sadashiv Durgaji Ambhore and Others Vs State of Maharashtra and Others
Bombay High Court · (1992) 94 BOMLR 758
Constitution of India, 1950 — Article 31Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11, 14, 2, 23Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4
High Courts15 Apr 1992
Janardhan J. Shinkre Vs Mrs. Ana Francisca Fernandes and Others
Bombay High Court · (1993) 2 BomCR 186
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 20, 27, 29, 29(4)Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977 — Rule 14(13)
High Courts13 Apr 1992
Udhav Tatya Bhopale Vs State of Maharashtra and Others
Bombay High Court · (1992) 3 BomCR 301 : (1992) 94 BOMLR 279 : (1992) MhLj 1432
Maharashtra Regional and Town Planning Act, 1966 — Section 36Urban Land (Ceiling and Regulation) Act, 1976 — Section 2
High Courts13 Apr 1992
Ramesh Occhavlal Shah Vs Union of India
Bombay High Court · (1992) 3 BomCR 521 : (1992) 62 ELT 280
Constitution of India, 1950 — Article 141
High Courts10 Apr 1992Allowed
Shivraj Fine Art Litho Works and others Vs Purushottam Sitaramji Khandelwal and others
Bombay High Court · (1992) MhLj 1260
Partnership Act, 1932 — Section 14, 15, 58, 58(1), 59
High Courts10 Apr 1992Dismissed
Haji Begum Tajuddin Vs Mahmood Hussain and Others
Bombay High Court · (1993) MhLj 1388
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts10 Apr 1992
National Rayon Corporation Limited Vs Union of India (UOI) and Others
Bombay High Court · (1992) 3 BomCR 42
Customs Act, 1962 — Section 15
High Courts10 Apr 1992
Mahindra and Mahindra Ltd. Vs Union of India
Bombay High Court · (1993) 64 ELT 172 : (1992) 59 ELT 505
High Courts10 Apr 1992
M/s. Shivraj Fine Art Litho Works and others Vs Purushottam and others
Bombay High Court · AIR 1993 Bom 30 : (1992) 94 BOMLR 541 : (1992) 2 MhLj 1260
Partnership Act, 1932 — Section 14, 15, 58, 59, 69(2)
High Courts10 Apr 1992Allowed
Shtvraj Fine Art Litho Works and others Vs Purushottam Sita Ram Ji Khandelwal and others
Bombay High Court · (1992) MhLj 1260
Partnership Act, 1932 — Section 14, 15, 58, 58(1), 59
High Courts10 Apr 1992Dismissed
Haji Begum Tajuddin Vs Mahmood Hussain and others
Bombay High Court · (1993) MhLj 1388
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts09 Apr 1992
Tata Engineering and Locomotive Company Ltd. and another Vs State of Maharashtra and others
Bombay High Court · (1992) 04 BOM CK 0050
Bombay Sales Tax Act, 1959 — Section 13, 13A, 14, 33, 42
High Courts09 Apr 1992
Sou. Janabai Vs Krishna Ravba Rithe and another
Bombay High Court · (1994) 3 BomCR 442 : (1992) 94 BOMLR 533 : (1993) CriLJ 1183
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126Hindu Marriage Act, 1955 — Section 10
High Courts09 Apr 1992
Special Land Acquisition Officer (1) Vs Anil Krishna Biswas and Another
Bombay High Court · (1992) 3 BomCR 46 : (1992) 94 BOMLR 362
Land Acquisition Act, 1894 — Section 30, 31(2)