High Courts05 Mar 1992
Ishwar Das Pauls Rao Ingle Vs General Manager, Maharashtra State Rts and Others
Bombay High Court · (1992) 2 ACC 346
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 33 of 41
High Courts05 Mar 1992
State of Maharashtra and Another Vs Shriram Babulal Chaurasiya
Bombay High Court · (1992) 3 BomCR 201
Civil Procedure Code, 1908 (CPC) — Section 9Essential Commodities Act, 1955 — Section 15, 6A(2), 6C
High Courts05 Mar 1992
Selvel Publicity Consultant Pvt. Ltd. and Others Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (1992) 3 BomCR 322 : (1992) 94 BOMLR 562
Bombay Municipal Corporation Act, 1888 — Section 139, 139(1), 328, 328A, 479(2)Constitution of India, 1950 — Article 265
High Courts05 Mar 1992
Ishwardas Paulsrao Ingle Vs General Manager, Maharashtra State Road Transport Corporation, Bombay and others
Bombay High Court · (1992) ACJ 1013 : AIR 1992 Bom 396
Motor Vehicles Act, 1939 — Section 110B
High Courts05 Mar 1992
M/s. Vora Automotives Pvt. Ltd. Vs Gopalrao Namdeorao Pohre and others
Bombay High Court · AIR 1993 Bom 151(1)
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
High Courts05 Mar 1992Dismissed
Larsen and Toubro Limited Vs Union of India (UOI) and Others
Bombay High Court · (1992) 3 BomCR 333 : (1988) 16 ECR 127
Arbitration Act, 1940 — Section 30
High Courts04 Mar 1992
Uday T. Valia Vs Mahendra Prasad, Joint Secretary to The Govt. of India and others
Bombay High Court · (1992) CriLJ 2460
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5AConstitution of India, 1950 — Article 22Customs Act, 1962 — Section 108
High Courts04 Mar 1992
Reserve Bank of India Vs Bank of Credit and Commerce International (Overseas) Limited and others
Bombay High Court · (1992) 3 BomCR 81
Companies Act, 1956 — Section 584, 69, 69(4), 73, 73(2A)
High Courts04 Mar 1992Allowed
State of Maharashtra Vs Asha Kamalakar Shete (Smt.) and Others
Bombay High Court · (1992) 3 BomCR 371
Bombay Civil Services (Classification and Recruitment) Rules, 1939 — Rule 138Constitution of India, 1950 — Article 309
High Courts04 Mar 1992Dismissed
Central Bank of India Vs Ali Mohammad and another
Bombay High Court · (1993) MhLj 1092
Civil Procedure Code, 1908 (CPC) — Section 145Contract Act, 1872 — Section 133, 133, 134, 134, 135Limitation Act, 1963 — Section 18, 19, 20(2), 3
High Courts03 Mar 1992Allowed
Lonkaran Kishorilal Paliwal Vs Bhaskar Rambhau Ghive and Another
Bombay High Court · (1992) 3 BomCR 211 : (1992) 94 BOMLR 511
Specific Relief Act, 1963 — Section 20
High Courts03 Mar 1992
Bajaj Auto Ltd. and Another Vs Bhikalal Mulchand Vora and Others
Bombay High Court · (1992) 2 ACC 318
High Courts03 Mar 1992
Chowgule and Co. Ltd. Vs Commissioner of Income Tax and others
Bombay High Court · (1992) 3 BomCR 256 : (1992) 195 ITR 810
Income Tax Act, 1961 — Section 263, 28, 295, 295(1), 4
High Courts03 Mar 1992
Dr. Francisco Marion de Jesus Lopes Vs Caetano Jose de Souza and others
Bombay High Court · AIR 1993 Bom 40
Constitution of India, 1950 — Article 15, 226, 227, 5
High Courts02 Mar 1992Allowed
Vasant Vs Solar Chemicals and Another
Bombay High Court · (1994) 3 BomCR 112 : (1998) 3 LLJ 585
Workmens Compensation Act, 1923 — Section 3
High Courts02 Mar 1992Dismissed
State of Maharashtra Vs Nanasaheb Bhikaji Tambe
Bombay High Court · (1992) 94 BOMLR 223
Criminal Procedure Code, 1973 (CrPC) — Section 378, 390
High Courts01 Mar 1992
Commissioner of Income Tax Vs A.A. Baniyan
Bombay High Court · (1992) 106 CTR 276 : (1992) 197 ITR 717
Income Tax Act, 1961 — Section 256(2)
High Courts28 Feb 1992
Gajanan Mohanlal Sikchi Vs State of Maharashtra and Another
Bombay High Court · (1993) 1 BomCR 147 : (1992) 94 BOMLR 254
Constitution of India, 1950 — Article 21Maharashtra Prisons (Discipline) Rules, 1963 — Rule 17Prisons Act, 1894 — Section 45(12), 46
High Courts28 Feb 1992Allowed
Noorkhan Rahimatkhan Pathan Vs State of Maharashtra
Bombay High Court · (1993) 3 BomCR 443
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 376, 511