High Courts11 Feb 1992
Eurrestra Industries Ltd. Vs Karnataka Soaps and Detergents Ltd.
Bombay High Court · AIR 1992 Bom 352 : (1992) 1 BomCR 543
Arbitration Act, 1940 — Section 20
COURT ARCHIVE
Bombay High Court judgments, 1992
801 judgments · page 36 of 41
High Courts10 Feb 1992
Bank of Oman Limited Vs Eagle Enterprises and Others
Bombay High Court · (1992) 1 BomCR 518
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 6 Rule 4, Order 9 Rule 13
High Courts10 Feb 1992
Union of India Vs Mohibali Roshanali Naser
Bombay High Court · (1992) 59 ELT 403
Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 33, 48, 49, 59, 6
High Courts07 Feb 1992
Nirlon Synthetic Fibres and Chemicals Ltd. Vs Union of India
Bombay High Court · (1992) 62 ELT 698
High Courts07 Feb 1992Allowed
C.T.R. Trade Union and Others Vs C.T.R. Manufacturing Industries Ltd. and Others
Bombay High Court · (1993) 3 LLJ 951
Industrial Disputes Act, 1947 — Section 10C(2)
High Courts07 Feb 1992
Khatau Junkar Ltd. and another Vs K.S. Pathania and another Jct Ltd. and another Vs Hari Kishan and another
Bombay High Court · (1992) 1 BomCR 550 : (1992) 102 CTR 194 : (1992) 196 ITR 55
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115J, 139, 142, 143, 143(1)
High Courts07 Feb 1992
Ralliwolf Ltd. Vs Union of India
Bombay High Court · (1992) 2 BomCR 262 : (1992) 94 BOMLR 91 : (1992) 59 ELT 220
Central Excises and Salt Act, 1944 — Section 11(B), 4, 4(1), 4(4)(c)
High Courts06 Feb 1992Dismissed
The State of Maharashtra Vs Bhatu Keshavrao Marathe
Bombay High Court · (1993) 3 BomCR 458
Criminal Procedure Code, 1973 (CrPC) — Section 378Protection of Civil Rights Act, 1955 — Section 7(1)
High Courts06 Feb 1992
The Municipal Corporation of Greater Bombay Vs Bharat Petroleum Corporation Limited and Others
Bombay High Court · AIR 1993 Bom 54 : (1992) 94 BOMLR 194
Bombay Municipal Corporation Act, 1888 — Section 394Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 246, 254, 372
High Courts06 Feb 1992
Jayesh Ramniklal Doshi Vs Carbon Corporation Ltd. and others
Bombay High Court · (1992) 2 BomCR 588 : (1992) 94 BOMLR 706 : (1993) 76 CompCas 748 : (1992) 2 MhLj 1316
Companies Act, 1956 — Section 267, 283, 283(2), 293
High Courts06 Feb 1992Dismissed
Union of India (UOI) and Others Vs Chandralal Nalvani
Bombay High Court · (1992) 43 ECR 326
High Courts05 Feb 1992
Madhukar Matu Bhalekar Vs The State of Maharashtra
Bombay High Court · (1992) CriLJ 2366
Penal Code, 1860 (IPC) — Section 161
High Courts05 Feb 1992
Works of Art (Pvt.) Ltd. Vs Union of India
Bombay High Court · (1992) 42 ECR 75
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 124
High Courts05 Feb 1992Allowed
The State of Maharashtra Vs A.K. Mahansaria
Bombay High Court · (1993) 3 BomCR 455
Factories Act, 1948 — Section 92
High Courts05 Feb 1992
Hiralal Ganeshmal Jain Vs The State of Maharashtra and others
Bombay High Court · (1992) 94 BOMLR 128 : (1993) CriLJ 1209
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 11, 12, 3, 5Constitution of India, 1950 — Article 22, 226, 240, 243General Clauses Act, 1897 — Section 2, 21
High Courts04 Feb 1992Allowed
Regional Manager M.S.R.T.C. Vs Civil Judge, Senior Division and Others
Bombay High Court · (1994) 1 LLJ 140
Trade Unions Act, 1926 — Section 28(1), 28(1A)(4), 28(2), 28(3)
High Courts04 Feb 1992
Motandas Nandiram Vs Municipal Corporation of Greater Bombay
Bombay High Court · (1992) 3 BomCR 74
Arbitration Act, 1940 — Section 29Interest Act, 1978 — Section 3, 6(2)
High Courts04 Feb 1992Allowed
Regional Manager, Maharashtra State Road Transport Corporation Vs The Civil Judge, Senior Division and Others
Bombay High Court · (1994) 1 BomCR 158 : (1992) 65 FLR 710 : (1994) 3 LLJ 957
Trade Unions Act, 1926 — Section 28(1A), 28(1A)(2), 28(1A)(3), 28(1A)(4)
High Courts04 Feb 1992Dismissed
Dr. Kashinath G. Jalmi and Another Vs The Speaker, Legislative Assembly of Goa and Others
Bombay High Court · (1992) 2 BomCR 113 : (1992) 94 BOMLR 874
Constitution of India, 1950 — Article 226
High Courts03 Feb 1992Allowed
Narsayya Ashanna Vs Tata Robins Frazer Ltd.
Bombay High Court · (1992) 02 BOM CK 0053