COURT ARCHIVE

Bombay High Court judgments, 1992

801 judgments · page 34 of 41

High Courts27 Feb 1992

State of Maharashtra Vs Vasant Shankar Mhasane and another

Bombay High Court · (1994) 1 BomCR 84 : (1993) CriLJ 1134 : (1992) 1 DMC 424

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 213, 313, 391Evidence Act, 1872 — Section 113A, 33

High Courts27 Feb 1992Dismissed

Sudhakar Bhaskar Pore Vs The State of Maharashtra

Bombay High Court · (1993) 3 BomCR 482

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6

High Courts27 Feb 1992Allowed

Mohamed Yakoob Noor-Mohammad Ansari Vs State of Maharashtra

Bombay High Court · (1993) 3 BomCR 481

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

High Courts27 Feb 1992

Reserve Bank of India Vs Bank of Credit and Commerce International (Overseas) Ltd. and another

Bombay High Court · (1993) 78 CompCas 207

Companies Act, 1956 — Section 584Foreign Exchange Regulation Act, 1947 — Section 4(1)

High Courts26 Feb 1992Dismissed

Iqbal Ahmed Kamaruddin Vs P.L. Majumdar and Another

Bombay High Court · (1993) 3 LLJ 571

Industrial Disputes Act, 1947 — Section 10(4), 2

High Courts26 Feb 1992

Jindal Strips Ltd. Vs Union of India

Bombay High Court · (1992) 60 ELT 203

Customs Act, 1962 — Section 15(1), 59A, 68, 9

High Courts26 Feb 1992Allowed

Kiran Sizing Vs Iqbal Ahmed Kamruddin and Another

Bombay High Court · (1993) 3 LLJ 665

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Payment of Wages Act, 1936 — Section 15

High Courts26 Feb 1992

Wai Taluka Sahakari Kharedi Vs Shri Bajirao Mahadeo Mahadik

Bombay High Court · (1992) 02 BOM CK 0004

Constitution of India, 1950 — Article 227

High Courts25 Feb 1992

Shankar Raju Banglorkar Vs State Of Goa

Bombay High Court · (1992) 2 BomCR 169 : (1992) CriLJ 3034 : (1993) 1 RCR(Criminal) 372

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 100, 313Evidence Act, 1872 — Section 27

High Courts21 Feb 1992Dismissed

Society for Clean Environment and Another Vs Union of India (UOI) and Others

Bombay High Court · (1992) 3 BomCR 362

Constitution of India, 1950 — Article 226, 43, 53A

High Courts20 Feb 1992

Ravindra Wasudeo Jamdagni Vs Maharashtra Academy of Engineering and Educational Research and others

Bombay High Court · (1992) 2 BomCR 50 : (1992) 94 BOMLR 292 : (1993) 1 LLJ 614 : (1992) 2 MhLj 1286

Poona University Act, 1974 — Section 42B

High Courts20 Feb 1992

Sulphur Dyes Ltd. Vs Hickson and Dadajee Ltd.

Bombay High Court · (1992) 3 BomCR 349 : (1995) 83 CompCas 533

Companies Act, 1956 — Section 155, 23, 35

High Courts20 Feb 1992

Pratap Krishan Rew Vs Director General of Shipping and Others

Bombay High Court · (1992) 3 BomCR 367

Merchant Shipping Act, 1958 — Section 119, 120, 95, 98Merchant Shipping Rules, 1960 — Rule 2

High Courts19 Feb 1992Dismissed

Bhavanji Shivaji Lodaya and others Vs Khimji deceased through his LRs. Vinod Khimji Lodaya and another

Bombay High Court · (1993) MhLj 1035

Civil Procedure Code, 1908 (CPC) — Section 54

High Courts17 Feb 1992

Babulal Jairam Maurya and another Vs The State of Maharashtra

Bombay High Court · (1993) 3 BomCR 478 : (1992) 94 BOMLR 608 : (1993) CriLJ 281 : (1992) MhLj 1106

Penal Code, 1860 (IPC) — Section 34, 342, 392, 397, 398

High Courts17 Feb 1992

Maharashtra State Co-operative Cotton Growers Marketing Federation Ltd. Vs Municipal Council, Dhamangaon and Another

Bombay High Court · AIR 1992 Bom 498 : (1992) 94 BOMLR 397 : (1992) 2 MhLj 1628

Constitution of India, 1950 — Article 226, 286Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 14, 24, 25, 28, 29Maharashtra Municipalities Act, 1965 — Section 105(1), 2(28), 321

High Courts17 Feb 1992

Kantaram Maruti Dabhade and Another Vs The State of Maharashtra

Bombay High Court · (1994) 2 BomCR 315

Evidence Act, 1872 — Section 3, 45

High Courts14 Feb 1992Allowed

Shivdas Loknathsing and Others Vs Gayabai Shankar Surwase

Bombay High Court · (1993) MhLj 1623

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 6 Rule 4Contract Act, 1872 — Section 15, 16, 16(3), 17, 18Registration Act, 1908 — Section 58, 59

High Courts14 Feb 1992

Dilip Alias Jogya Vs State of Maharashtra and another

Bombay High Court · (1993) 1 BomCR 141 : (1992) CriLJ 3551

Bombay Police Act, 1951 — Section 135, 142, 37Constitution of India, 1950 — Article 22, 226National Security Act, 1980 — Section 3

High Courts14 Feb 1992

Shantilal Khushaldas and Bros. Pvt. Ltd. Vs Smt. Chandanbala Sughir Shah and another

Bombay High Court · (1993) 77 CompCas 253

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1Companies (Court) Rules, 1959 — Rule 21, 6Companies Act, 1956 — Section 10, 2(11), 243, 433, 434