COURT ARCHIVE

Bombay High Court judgments, 1992

801 judgments · page 29 of 41

High Courts07 Apr 1992

Mrs. Karuna Manoharlal Ohri Vs Vipinbhai U. Sanghani

Bombay High Court · AIR 1993 Bom 177 : (1992) 3 BomCR 33 : (1992) 94 BOMLR 920

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 28Constitution of India, 1950 — Article 14, 19, 31Easements Act, 1882 — Section 61

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High Courts06 Apr 1992

Dr. Avito Henrique Jorge Vs Telecom Divisional Manager and Another

Bombay High Court · (1992) 04 BOM CK 0005

Telegraph Act, 1885 — Section 7B

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High Courts02 Apr 1992

Subhash Photographics Vs Union of India

Bombay High Court · (1992) 3 BomCR 49 : (1992) 41 ECR 791 : (1992) 62 ELT 270

Customs Act, 1962 — Section 12, 157, 25(1)

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High Courts02 Apr 1992Dismissed

Alka Adhesive (P) Ltd. and Another Vs Mahadeo Ramji Gholam

Bombay High Court · (1993) ACJ 873

Motor Vehicles Act, 1988 — Section 110A

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High Courts02 Apr 1992

Chunilal Pranjivandas and Co. and Another Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (1992) 3 BomCR 401

Bombay Municipal Corporation Act, 1888 — Section 192, 195

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High Courts02 Apr 1992

Union Bank of India Vs Dalpat Gaurishankar Upadyay

Bombay High Court · AIR 1992 Bom 482 : (1992) 3 BomCR 61 : (1992) 94 BOMLR 204 : (1993) 76 CompCas 494

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 10, Order 34 Rule 11, Order 34 Rule 2, 34

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High Courts01 Apr 1992

In Re: Karam Chand Thapar and Bros. Ltd.

Bombay High Court · (1992) 3 BomCR 14

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22(1), 25

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High Courts01 Apr 1992

In Re: C.J. Gelatine Products Ltd.

Bombay High Court · (1994) 81 CompCas 890

Companies Act, 1956 — Section 433, 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 17(3), 18

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High Courts01 Apr 1992Allowed

Union of India (UOI) and Others Vs Mahindra and Mahindra Ltd.

Bombay High Court · (1992) 3 BomCR 416 : (1993) ECR 654

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High Courts31 Mar 1992Allowed

William Rodrigues Vs Goa University

Bombay High Court · (1993) 2 BomCR 158

Constitution of India, 1950 — Article 226Goa University Ordinance — Ordinance 5.17

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High Courts31 Mar 1992

Suresh Sopan Kadam and Others Vs Jagannath Genu Kadam and Another

Bombay High Court · (1992) 2 BomCR 619

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

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High Courts30 Mar 1992Dismissed

Dhankumar Thakordas Javeri and Others Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (1992) 3 BomCR 59

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High Courts28 Mar 1992

Madhukar Sunderlal Sheth and others Vs S.K. Laul and others

Bombay High Court · (1992) 198 ITR 594

Income Tax Act, 1961 — Section 269UC, 269UD

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High Courts27 Mar 1992Dismissed

Sevaram Laxmidas Sachdev Vs National Insurance Company and another

Bombay High Court · (1993) MhLj 1544

Arbitration Act, 1940 — Section 14, 14(2), 16, 17, 30Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts27 Mar 1992Allowed

Palmira Vs Cruz Fernandes

Bombay High Court · (1993) 1 DMC 350

Guardians and Wards Act, 1890 — Section 25

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High Courts27 Mar 1992Dismissed

The Maharashtra State Co-operative Cotton Growers'' Marketing Federation Ltd. and Another Vs The Maharashtra State Co-operative Cotton Growers'' Marketing Federation Employees'' Union and Another

Bombay High Court · (1994) 2 BomCR 585(1) : (1992) 65 FLR 66 : (1992) MhLj 1171

Industrial Disputes Act, 1947 — Section 18

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High Courts27 Mar 1992

Palmira Fernandes Vs Cruz Fernandes

Bombay High Court · (1992) 3 BomCR 281 : (1992) 94 BOMLR 581

Guardians and Wards Act, 1890 — Section 25

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High Courts27 Mar 1992Allowed

Divisional Controller, Maharashtra State Road Transport Corporation, Division Office Vs Dnyaneshwar Khokle and Another

Bombay High Court · (1993) 2 ACC 143 : (1992) 3 BomCR 220 : (1992) 94 BOMLR 916

Constitution of India, 1950 — Article 226, 227

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High Courts27 Mar 1992Dismissed

Satyanarayan Jiwanlal Bapeche and Others Vs The State of Maharashtra

Bombay High Court · (1994) 2 BomCR 590

Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 126(2)

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High Courts27 Mar 1992Allowed

Shaikh Usman and Others Vs Shaikh Badruddin and Another

Bombay High Court · (1994) 1 BomCR 362

Civil Procedure Code, 1908 (CPC) — Section 11

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