High Courts20 Aug 1992
Hotel Dove Bird Vs Union of India (UOI) and Others
Bombay High Court · (1999) 3 LLJ 1348
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 7A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,587 of 3,665
High Courts19 Aug 1992Allowed
Bhor Industries Limited and another Vs Municipal Corporation of Greater Bombay and others
Bombay High Court · (1993) MhLj 495
Constitution of India, 1950 — Article 226, 265Contract Act, 1872 — Section 72
High Courts19 Aug 1992
Dr. Narendra Vidyadhar Sardesai Vs Shaila
Bombay High Court · (1992) 2 DMC 598
Hindu Marriage Act, 1955 — Section 24
High Courts19 Aug 1992
Rajendra Jainarayan Sharma Vs R.P. Patankar, Asstt. Collector of Customs, New Customs House, Bombay
Bombay High Court · (1993) 1 BomCR 30 : (1993) CriLJ 1550
Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27, 37, 67
High Courts19 Aug 1992Dismissed
G.J. Kanga and Another Vs S.S. Basha
Bombay High Court · (1992) 3 BomCR 582 : (1993) 95 BOMLR 632
Bombay Municipal Corporation Act, 1888 — Section 351, 56, 68
High Courts18 Aug 1992
ASSISTANT COMMISSIONER OF INCOME TAX Vs N. M. MEHTA (HUF) (ALSO ASSISTANT COMMISSIONER OF INCOME TAX v. A. M. MEHTA (HUF). A. M. MEHTA (HUF) v. ASSISTANT COMMISSIONER OF INCOME TAX. N. M. MEHTA (HUF) v. ASSISTANT COMMISSIONER OF INCOME TAX.).
Bombay High Court · (1993) 46 TTJ 71
Income Tax Act, 1961 — Section 214
High Courts18 Aug 1992
Century Spinning and Manufacturing Co. Ltd. Vs Union of India
Bombay High Court · (1993) 67 ELT 224
High Courts18 Aug 1992
Subhash Ramchandra Wadekar Vs Union of India
Bombay High Court · AIR 1993 Bom 64
Evidence Act, 1872 — Section 107, 108
High Courts18 Aug 1992Allowed
Smt. Maria Tecla Goes Pereira Vs Denzyl Lobo and Another
Bombay High Court · (1993) 1 BomCR 679
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 13Evidence Act, 1872 — Section 64
High Courts17 Aug 1992Allowed
Fatmabi Sheikh Bhikan alias Sunabi Vs Commissioner of Police, Pune and Others
Bombay High Court · (1993) 1 BomCR 43 : (1992) 94 BOMLR 348 : (1992) MhLj 1205
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 8
High Courts14 Aug 1992
Naresh Aggarwal Vs Union of India
Bombay High Court · (1993) 1 BomCR 393 : (1993) ECR 107 : (1993) 63 ELT 204
High Courts14 Aug 1992
Rambhau Vs Maharashtra State Road Transport Corporation
Bombay High Court · (1992) 2 LLJ 872
Constitution of India, 1950 — Article 141Industrial Disputes Act, 1947 — Section 11A, 15, 33
High Courts14 Aug 1992Dismissed
Jitendra Narottamdas Sheth Vs Indradeep Co-operative Housing Society Ltd. and others
Bombay High Court · (1992) MhLj 1596
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts14 Aug 1992Allowed
Employees State Insurance Corporation Vs Abu Marble Mining Private Limited
Bombay High Court · (1992) 3 BomCR 616
Employees State Insurance Act, 1948 — Section 2(9)
High Courts14 Aug 1992
Ganesh Jadhav Vs The Maharashtra State Board of Secondary and Higher Secondary Education and Others
Bombay High Court · (1994) 2 BomCR 10 : (1992) 94 BOMLR 603 : (1993) MhLj 988
Constitution of India, 1950 — Article 21, 38, 39, 41, 42
High Courts14 Aug 1992
Jitendra Narottamdas Sheth and Others Vs Indradeep Co-operative Housing Society Ltd. and Others
Bombay High Court · AIR 1993 Bom 302 : (1993) 1 BomCR 399 : (1992) 94 BOMLR 416
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts14 Aug 1992Dismissed
Jitendra Narottamdas Sheth and others Vs Indradeep Co-operative Housing Society Ltd. and others
Bombay High Court · (1992) MhLj 1596
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts13 Aug 1992
In Re: Assistant Collector of Customs and others
Bombay High Court · (1993) MhLj 122
Criminal Procedure Code, 1973 (CrPC) — Section 441, 442, 443, 444Customs Act, 1962 — Section 108
High Courts12 Aug 1992Allowed
Sadhana Deepak Naik Vs Deepak Laxman Naik
Bombay High Court · (1992) 94 BOMLR 538 : (1993) 1 DMC 112
Hindu Marriage Act, 1955 — Section 24
High Courts12 Aug 1992Allowed
Deo Bhargavaram Pedhe Parsharam, through the Court Receiver Vs Rajaram Shankar Ganpule and Others
Bombay High Court · (1992) 94 BOMLR 482
Land Acquisition Act, 1894 — Section 30