High Courts12 Aug 1992
Union of India and others Vs Super Processors
Bombay High Court · (1993) 2 LLJ 203
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,588 of 3,665
High Courts10 Aug 1992
Chandrakant Chandulal Bhansali Vs Shrikant Shrikrishna Joshi and Another
Bombay High Court · (1992) 3 BomCR 658 : (1992) 94 BOMLR 689
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482
High Courts07 Aug 1992
Jaika Automobiles (Private) Limited and another Vs State of Maharashtra and another (And Other Cases)
Bombay High Court · (1992) 2 MhLj 1658
Bombay Sales Tax Act, 1959 — Section 12, 2, 3
High Courts07 Aug 1992Allowed
Hermes Industries Corporation and Another Vs Regional Provident Fund Commissioner for Mah. and Others
Bombay High Court · (1993) 3 LLJ 574
High Courts07 Aug 1992
Jaika Automobiles Pvt. Ltd. Nagpur and another Vs State of Maharashtra and another
Bombay High Court · AIR 1993 Bom 87
Bombay Sales Tax Act, 1959 — Section 4(1), 4(2)Constitution of India, 1950 — Article 12, 14, 186, 213(1), 245(1)Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987 — Section 12, 17, 2, 3
High Courts06 Aug 1992Allowed
Anand '' Anna Murlidhar Powar Vs S. Ramamurthi, Commissioner of Police and Others
Bombay High Court · (1992) 3 BomCR 655 : (1992) 94 BOMLR 271
National Security Act, 1980 — Section 3
High Courts06 Aug 1992Allowed
Phirdos Co-operative Housing Society Limited and Another Vs Union of India and Others
Bombay High Court · (1992) 94 BOMLR 531
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 27, 4, 7, 8
High Courts05 Aug 1992
Superintending Engineer, Urdhwa Painganga Project Circle and Another Vs Yavatmal Zilla Raste and others
Bombay High Court · (1992) 3 BomCR 725 : (1993) 3 LLJ 515
Industrial Disputes Act, 1947 — Section 25F, 25G, 30Trade Unions Act, 1926 — Section 28
High Courts05 Aug 1992Dismissed
International Airports Authority of India Vs Noor Mohammed and Sons
Bombay High Court · (1993) 1 BomCR 155
Arbitration Act, 1940 — Section 2, 30Evidence Act, 1872 — Section 115
High Courts04 Aug 1992Allowed
Bussa Overseas and Properties P. Ltd. Vs C.L. Mahar, Asstt. C.C.
Bombay High Court · (2004) 163 ELT 304
Customs Act, 1962 — Section 111, 112, 143(1), 2
High Courts04 Aug 1992Dismissed
V.S. Malshetty Vs State of Maharashtra and Others
Bombay High Court · (1992) 3 BomCR 724
Bombay Judicial Services Recruitment Rules, 1956 — Rule 4(4)Maharashtra Civil Services (Pension) Rules, 1982 — Rule 53, 53(1)
High Courts04 Aug 1992Dismissed
Zenith Steel Pipes and Industries Limited Vs G.K. Ashtekar and Others
Bombay High Court · (1993) 3 LLJ 500
High Courts03 Aug 1992
Rama Aziz Parpia and Others Vs Balkrishna K. Mehta and Others
Bombay High Court · (1993) 1 BomCR 267 : (1993) 95 BOMLR 951
Bombay High Court (Original Side) Rules, 1980 — Rule 238, 249Succession Act, 1925 — Section 104, 119
High Courts03 Aug 1992
The State Bank of India Vs Javed Akhtar Hussain and Others
Bombay High Court · (1993) 1 BomCR 421 : (1992) 94 BOMLR 585
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46Contract Act, 1872 — Section 148, 171
High Courts01 Aug 1992
R.P. Patankar, Asstt. Collector of Customs Vs Mussa Wamla and Another
Bombay High Court · (1992) 3 BomCR 604
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36D
High Courts31 Jul 1992
Sakhar Kamgar Union Vs Kumbhi Kasari Sahakari Sakhar Karkhana Ltd. and Others
Bombay High Court · (1992) 07 BOM CK 0072
Trade Unions Act, 1926 — Section 28
High Courts31 Jul 1992
Aboobakar Abdulrehman and Co. Vs Shreeji Properties
Bombay High Court · AIR 1993 Bom 265 : (1992) 3 BomCR 402
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 2(32)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 40 Rule 1Transfer of Property Act, 1882 — Section 76
High Courts31 Jul 1992
S.H. KELKAR and CO. LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX.
Bombay High Court · (1994) 49 TTJ 262
Central Excise Rules, 1944 — Rule 57A
High Courts30 Jul 1992
Geeta Krishnaraj Merchant Vs Krishnaraj S. Merchant
Bombay High Court · (1993) 2 DMC 515
Family Courts Act, 1984 — Section 19
High Courts30 Jul 1992
P.R. Nerurkar Vs State of Maharashtra and Others
Bombay High Court · (1992) 3 BomCR 439
Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 2(4), 3(3), 4(3)