High Courts04 Sept 1992Allowed
Sunder Transport and Another Vs The Regional P.F. Commissioner
Bombay High Court · (1993) 1 LLJ 811
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,584 of 3,665
High Courts04 Sept 1992Dismissed
Sociedade Algodoeira Do Nordeste Brasileiro S.A. Vs The Cotton Corporation of India Limited
Bombay High Court · (1993) 1 BomCR 279
Arbitration Act, 1940 — Section 20, 3, 5, 8
High Courts04 Sept 1992
New India Assurance Co. and Others Vs Khairunsi Mirad Hajarat Mulla and Others
Bombay High Court · (1994) 1 ACC 606
Motor Vehicles Act, 1939 — Section 92A, 95
High Courts04 Sept 1992Dismissed
Municipal Commissioner for Greater Bombay and Another Vs Sangam Cinema
Bombay High Court · (1992) 3 BomCR 482 : (1992) 94 BOMLR 948 : (1992) MhLj 1403
Bombay Municipal Corporation Act, 1888 — Section 217, 218Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 11 Rule 15, Order 11 Rule 16
High Courts04 Sept 1992Allowed
Shri Krishna P. Rivonkar Vs The Chairman, V.K.S.C. Society and Others
Bombay High Court · (1993) 2 BomCR 261
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 23(3)
High Courts04 Sept 1992
New India Assurance Co. Ltd. and Others Vs Khairunsi Mirad Hajarat Mulla and Others
Bombay High Court · (1992) 2 ACC 724 : (1994) ACJ 929
Motor Vehicles Act, 1939 — Section 92A
High Courts03 Sept 1992
Dr. Rohit Desai Vs The State of Maharashtra
Bombay High Court · (1993) CriLJ 2730
Criminal Procedure Code, 1973 (CrPC) — Section 100, 166, 37Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 37, 51, 8
High Courts03 Sept 1992
State of Maharashtra Vs Sayyed Mohammed Sayyad Kazim and others
Bombay High Court · (1994) 2 BomCR 212 : (1993) CriLJ 1468
Drugs and Cosmetics Act, 1940 — Section 27(b)
High Courts03 Sept 1992
Pune Municipal Corporation and Another Vs Mohan Shrikrishna Assava
Bombay High Court · (1992) 3 BomCR 540 : (1993) 95 BOMLR 581 : (1992) MhLj 1468
Bombay Provincial Municipal Corporations Act, 1949 — Section 128, 398, 486, 487General Clauses Act, 1897 — Section 3(20)
High Courts03 Sept 1992
Smt. Farrel Futado Vs State of Goa and others
Bombay High Court · (1993) 2 BomCR 561 : (1994) 80 CompCas 659
Companies Act, 1956 — Section 268, 274, 284, 408, 617Constitution of India, 1950 — Article 226, 68(1), 68(4)
High Courts03 Sept 1992Allowed
Dhonaji Vyankatrao Ghatage Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 213
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
High Courts02 Sept 1992
Lakhanpal National Ltd. Vs Union of India
Bombay High Court · (1993) 44 ECR 150 : (1993) 63 ELT 61
Central Excises and Salt Act, 1944 — Section 11A, 33, 35Q
High Courts02 Sept 1992Allowed
Laxman Baliram Mali Vs State of Maharashtra
Bombay High Court · (1993) MhLj 731
High Courts01 Sept 1992
Win Laboratories Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1993) 47 ECR 178
High Courts01 Sept 1992Dismissed
Ganpati Kundalika Dubal and Others Vs Shamu Krishna Kadam and Another
Bombay High Court · (1992) 94 BOMLR 466
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397
High Courts28 Aug 1992
Bashir Oil Mills and another Vs Maharashtra Sales Tax Tribunal and others
Bombay High Court · (1993) 1 MhLj 133 : (1993) MhLj 133
Bombay Sales Tax Act, 1959 — Section 41, 52Central Sales Tax Act, 1956 — Section 13, 8(2A)
High Courts28 Aug 1992Dismissed
J.T. Enterprises Vs State of Maharashtra and another
Bombay High Court · (1993) MhLj 52
High Courts28 Aug 1992
Vishnu Narayan Shingate Vs Kumar Sham Shankar Parit and Others
Bombay High Court · (1992) 2 ACC 684
High Courts28 Aug 1992
K. C. (EXPORTS) and COMPANY Another Vs N. D. PUNTAMBEKAR, INCOME TAX OFFICER and Others
Bombay High Court · (1992) 108 CTR 404
Income Tax Act, 1961 — Section 143(3)
High Courts28 Aug 1992
Balaji Cotton Company Vs Sales Tax Officer
Bombay High Court · (1993) 1 MhLj 105 : (1993) MhLj 105
Bombay Sales Tax Act, 1959 — Section 36(2), 55