High Courts14 Feb 1992
M.P. Ramachandran Vs Union of India and others
Bombay High Court · (1992) 3 BomCR 28 : (1992) 94 BOMLR 105 : (1993) 77 CompCas 54
Monopolies and Restrictive Trade Practices Act, 1969 — Section 12, 12A, 36B
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 35 of 41
High Courts14 Feb 1992Allowed
Shivdas Loknathsing and others Vs Gayabai Shankar Surwase
Bombay High Court · (1993) MhLj 1623
Contract Act, 1872 — Section 15, 16, 16(3), 17, 18Registration Act, 1908 — Section 58(c), 59, 60(2)
High Courts14 Feb 1992
Arjun Dhondiba Kamble and Others Vs The State of Maharashtra
Bombay High Court · (1993) 3 BomCR 473 : (1993) MhLj 1007
Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts13 Feb 1992
State of Maharashtra and Others Vs M.S. Builders (Private) Limited and Another
Bombay High Court · (1992) 1 BomCR 568
Bombay Stamp Act, 1958 — Section 2, 2(1), 2(9)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 2
High Courts13 Feb 1992
Abdul Mobin Ansari and others Vs The Maharashtra State Financial Corporation
Bombay High Court · AIR 1993 Bom 48 : (1992) 3 BomCR 338 : (1994) 79 CompCas 236
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54State Financial Corporations Act, 1951 — Section 29, 31, 32
High Courts13 Feb 1992
Ajit Khimji Udeshi Vs State of Maharashtra and Others
Bombay High Court · (1992) 3 BomCR 398
Constitution of India, 1950 — Article 226Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
High Courts13 Feb 1992Dismissed
Babu Amboo Pawar Vs State of Maharashtra
Bombay High Court · (1992) 2 DMC 379
Evidence Act, 1872 — Section 32
High Courts13 Feb 1992Allowed
Union of India (UOI) and Others Vs Orion Chemicals
Bombay High Court · (1992) 40 ECR 438
Customs Act, 1962 — Section 108
High Courts13 Feb 1992
The State of Maharashtra and Others Vs Mahavir Lalchand Rathod and Another
Bombay High Court · (1992) 2 BomCR 1 : (1992) 94 BOMLR 110
Bombay Stamp (Determination of True Market Value of Property) Rules, 1981 — Rule 3Bombay Stamp Act, 1958 — Section 2, 32, 32A(3), 69, 70Maharashtra Apartment Ownership Act, 1970 — Article 25
High Courts12 Feb 1992
Khanbhai Esoofbhai Vs Union of India
Bombay High Court · (1992) 40 ECR 572 : (1992) 60 ELT 365
High Courts12 Feb 1992
Maharashtra State Road Transport Corporation and Others Vs Ramchandra Ganpatrao Chincholkar and Others
Bombay High Court · (1993) ACJ 165
Penal Code, 1860 (IPC) — Section 279, 338
High Courts12 Feb 1992Dismissed
Babruvahan Venkatrao Jadhav Vs Harischandra Rangrao Patil and Others
Bombay High Court · (1994) 1 BomCR 535 : (1993) MhLj 798
Civil Procedure Code, 1908 (CPC) — Section 9, 9A
High Courts12 Feb 1992
Maharashtra State Road Transport Corporation and Others Vs Ramchandra Ganpatrao Chincholkar
Bombay High Court · (1992) 94 BOMLR 556
Penal Code, 1860 (IPC) — Section 279, 338
High Courts12 Feb 1992Allowed
Janardan Barwat and Another Vs Narmadabai Barwat (Smt.)
Bombay High Court · (1992) 3 BomCR 308
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts12 Feb 1992Dismissed
New Bank of India and Another Vs State Bank of India and Another
Bombay High Court · (1996) 1 BomCR 436
Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 105, 114, 3, 61Negotiable Instruments Act, 1881 (NI) — Section 131
High Courts12 Feb 1992
Smt. Kanchan Sawarkar Vs Kamalendra alias Kamalakar Sawarkar
Bombay High Court · AIR 1992 Bom 493 : (1992) 3 BomCR 219 : (1992) 94 BOMLR 418 : (1992) 1 DMC 619 : (1992) 2 MhLj 1595 : (1992) MhLj 1595
Hindu Marriage Act, 1955 — Section 13, 24
High Courts12 Feb 1992Allowed
Maharashtra State Road Transport Corporation and others Vs Ramchandra Ganpatrao Chincholkar and others
Bombay High Court · (1992) MhLj 1156
Motor Vehicles Act, 1988 — Section 95(2)Penal Code, 1860 (IPC) — Section 279, 338
High Courts11 Feb 1992
Tata Metals and Strips Ltd. Vs Union of India
Bombay High Court · (1992) 3 BomCR 487 : (1992) 62 ELT 700
Constitution of India, 1950 — Article 14
High Courts11 Feb 1992Allowed
State of Maharashtra Vs Sadiq and Company
Bombay High Court · (1992) 3 BomCR 335
Contract Act, 1872 — Section 70Limitation Act, 1963 — Article 113, 18, 3
High Courts11 Feb 1992
Ganpat Bhaduji Thakre, etc. Vs Corporation of City of Nagpur and others, etc.
Bombay High Court · (1992) 3 BomCR 115 : (1993) 1 LLJ 669
City of Nagpur Corporation Act, 1948 — Section 415