High Courts27 Mar 1992Dismissed
Tukaram Rangrao Waze Vs State of Maharashtra and Others
Bombay High Court · (1992) 3 BomCR 298
Criminal Procedure Code, 1973 (CrPC) — Section 306, 307
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 30 of 41
High Courts27 Mar 1992
Maharashtra State Financial Corporation Vs Swift Industries and another
Bombay High Court · (1994) 2 BomCR 585 : (1994) 80 CompCas 311
State Financial Corporations Act, 1951 — Section 25, 29, 30, 31, 32Transfer of Property Act, 1882 — Section 69, 69A
High Courts27 Mar 1992
Tirpude College of Social Work and Another Vs Nagpur University and Others
Bombay High Court · (1992) 3 BomCR 469 : (1992) 94 BOMLR 615
Constitution of India, 1950 — Article 226, 227Nagpur University Act, 1974 — Section 4, 42D
High Courts27 Mar 1992Dismissed
Maharashtra State Co-operative Cotton Grower''s Marketing Federation Ltd. and another Vs Maharashtra State Co-operative Cotton Growers'' Marketing Federation Employees'' Union and another
Bombay High Court · (1992) MhLj 1171
High Courts26 Mar 1992
Kamal Bhanudas Rajguru Vs The State of Maharashtra
Bombay High Court · (1993) CriLJ 3410
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts26 Mar 1992
Manager, Umashankar Agarwal Vs Regional Labour Commissioner (Central) and others
Bombay High Court · (1993) 1 BomCR 76 : (1993) 3 LLJ 519
Constitution of India, 1950 — Article 234Minimum Wages Act, 1948 — Section 20, 20(1), 20(3)
High Courts26 Mar 1992
Asmaco Plastic Industries and Another Vs Municipal Corporation for City of Thane and Others
Bombay High Court · (1992) 3 BomCR 188 : (1992) 94 BOMLR 338
Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 406Constitution of India, 1950 — Article 226
High Courts26 Mar 1992Dismissed
Dinkar Vishwanath Panse Vs Jayant Vasant Joglekar
Bombay High Court · (1992) 94 BOMLR 646
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13A1, 9Civil Procedure Code, 1908 (CPC) — Section 115Provincial Insolvency Act, 1920 — Section 25
High Courts26 Mar 1992
Central Bank of India Vs Elmot Engineering Co. Pvt. Ltd. and others. (In Liquidation)
Bombay High Court · (1992) 3 BomCR 309 : (1994) 81 CompCas 10 : (1993) 1 MhLj 771 : (1993) MhLj 671
Companies Act, 1956 — Section 446
High Courts26 Mar 1992
Dena Bank Vs Khatau Dyes and Fibres Ltd.
Bombay High Court · (1992) 3 BomCR 317 : (1995) 83 CompCas 632
Companies Act, 1956 — Section 22, 433, 434, 434(1), 439Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(3)
High Courts25 Mar 1992
Firestone Tyre Employees Union, Now Known As Modistone Tyre Employees Union Vs S. A. Patil and another
Bombay High Court · (1992) 2 BomCR 634 : (1993) 1 LLJ 426
Payment of Bonus Act, 1965 — Section 4, 5, 6, 6(D)
High Courts25 Mar 1992
Govind Rubber Ltd. Vs Pavan Tyres Ltd.
Bombay High Court · (1995) 83 CompCas 556
Companies Act, 1956 — Section 21, 391, 391(2), 393, 394
High Courts25 Mar 1992
Santosh Poddar and Another Vs Kamalkumar Poddar and Others
Bombay High Court · (1992) 3 BomCR 310
Companies Act, 1956 — Section 10, 2(11), 255, 256, 283
High Courts24 Mar 1992Allowed
Noor Jamaal Vs Haseena
Bombay High Court · (1992) 2 DMC 56
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 7(1), 7(2)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(2)
High Courts23 Mar 1992
Rangnath Banduji Salve Vs State of Maharashtra
Bombay High Court · (1992) 3 BomCR 142
Bombay Judicial Services Recruitment Rules, 1956 — Rule 4(4)Constitution of India, 1950 — Article 311(2)
High Courts23 Mar 1992
C.K. Talwar Vs M/s. Rallis India Ltd.
Bombay High Court · AIR 1993 Bom 1 : (1992) 2 BomCR 638 : (1992) 94 BOMLR 170 : (1993) 1 MhLj 347
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 227
High Courts20 Mar 1992Dismissed
Karnataka State Road Transport Corporation Vs Pishori Lal
Bombay High Court · (1993) ACJ 778
High Courts20 Mar 1992
H. Vithaldas Bhat Vs National Textile Corporation (S.M.) Ltd. and Another
Bombay High Court · (1992) 3 BomCR 360
High Courts20 Mar 1992
Vinod Kimar Kejriwal Vs Usha Vinod Kejriwal
Bombay High Court · AIR 1993 Bom 160 : (1992) 2 BomCR 648 : (1993) 1 DMC 32
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 9 Rule 13, Order 9 Rule 4, 115, 18(2)Hindu Marriage Act, 1955 — Section 21, 23, 24, 4
High Courts18 Mar 1992Dismissed
Maharashtra State Road Transport Corporation Vs Maggar Ghai Dhillon
Bombay High Court · (1993) ACJ 1048
Evidence Act, 1872 — Section 3