High Courts30 Jul 1992
S.Y. Bangar and Others Vs Kirloskar Kisan Equipment Ltd. and Others
Bombay High Court · (1993) 1 LLJ 758
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,589 of 3,665
High Courts30 Jul 1992
M/s. CNA Peejay Exports Pvt. Ltd. Vs M.V. Nikolay Maksinov and others
Bombay High Court · AIR 1993 Bom 286 : (1994) 3 BomCR 273 : (1993) 1 MhLj 463
Admiralty Courts Act, 1861 — Section 6Constitution of India, 1950 — Article 225Merchant Shipping Act, 1958 — Section 443
High Courts29 Jul 1992
Mohamed Yusuf Ali Vs The Assistant Collector of Customs and another
Bombay High Court · (1992) 94 BOMLR 395 : (1992) CriLJ 3285
High Courts29 Jul 1992
Rajendra Paleram Agarwal Vs The State of Maharashtra
Bombay High Court · (1992) CriLJ 3525
Essential Commodities Act, 1955 — Section 3, 7
High Courts29 Jul 1992
Harshad S. Mehta Vs Union of India and another
Bombay High Court · (1992) 94 BOMLR 789 : (1992) CriLJ 4032
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Evidence Act, 1872 — Section 25, 26Foreign Exchange Regulation Act, 1973 — Section 14, 35, 36, 37, 38
High Courts29 Jul 1992
Rakesh Nemkumar Porwal Vs Narayan Dhondu Joglekar
Bombay High Court · (1994) 3 BomCR 355 : (1993) 2 CivCC 1 : (1993) 78 CompCas 822 : (1993) CriLJ 680 : (1993) 1 MhLj 630 : (1993) 2 RCR(Criminal) 210
Criminal Procedure Code, 1973 (CrPC) — Section 178Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
High Courts28 Jul 1992
Assocn. Chemical Workers and Others Vs B.D. Borude and Others
Bombay High Court · (1992) 3 BomCR 627 : (1993) 1 LLJ 1196
Industrial Disputes Act, 1947 — Section 10, 10A, 11A, 33(2)
High Courts28 Jul 1992Dismissed
Madhukar Sunderlal Sheth and others Vs S.K. Laul and others
Bombay High Court · (1993) MhLj 1107
Bombay Public Trusts Act, 1950 — Section 36Income Tax Act, 1961 — Section 269UC, 269UD
High Courts27 Jul 1992
Abdul Haleem Siddiqui Vs State of Maharashtra and Others
Bombay High Court · (1992) 3 BomCR 251
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 14
High Courts27 Jul 1992
Yogi Anand Swamy Trust Vs Ramchandra Dattatraya Phule and Others
Bombay High Court · (1992) 3 BomCR 490 : (1992) 94 BOMLR 269 : (1992) MhLj 1501
Bombay Public Trusts Act, 1950 — Section 36(1)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 88
High Courts27 Jul 1992
The Industrial Credit and Investment Corporation of India Ltd. and another Vs Sharad Khanna and others
Bombay High Court · AIR 1993 Bom 304 : (1994) 3 BomCR 449 : (1993) 1 MhLj 448
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Civil Procedure Code, 1908 (CPC) — Section 11, 21, 34Constitution of India, 1950 — Article 136
High Courts24 Jul 1992
Kalmeshwar Girni Kamgar Sanghatana Vs Assistant Registrar of Unions and others
Bombay High Court · (1992) 94 BOMLR 384 : (1993) 1 LLJ 576 : (1992) 2 MhLj 1521 : (1992) MhLj 1521
Bombay Industrial Relations Act, 1946 — Section 13, 13(1)
High Courts24 Jul 1992
S.M. Renu Vs Proprietor, Mahajan Silk Mills and others
Bombay High Court · (1992) 65 FLR 485 : (1993) 1 LLJ 319
Bombay Industrial Relations Act, 1946 — Section 42, 78, 79Constitution of India, 1950 — Article 227
High Courts24 Jul 1992
Vinodchandra Gajanan Deokar Vs Smt. Anupama Vinodchandra and Others
Bombay High Court · AIR 1993 Bom 232 : (1992) 3 BomCR 129 : (1993) 1 DMC 537
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20Hindu Marriage Act, 1955 — Section 24Hindu Minority and Guardianship Act, 1956 — Section 13
High Courts24 Jul 1992
Hitesh Shantilal Mehta Vs Union of India and another
Bombay High Court · (1992) 3 BomCR 716 : (1993) CriLJ 1729
Constitution of India, 1950 — Article 14, 19, 226
High Courts23 Jul 1992
Rajan M. Nande Vs Zell Ate Ltd. and others
Bombay High Court · (1993) 1 LLJ 329
Constitution of India, 1950 — Article 227
High Courts23 Jul 1992
Sipta Coated Steel Ltd. Vs Union of India
Bombay High Court · (1993) 1 BomCR 201 : (1992) 62 ELT 485
Customs Act, 1962 — Section 15, 157, 2(34), 4, 5
High Courts23 Jul 1992
Gwalior Investment Co. Pvt. Ltd. Vs K.M. Desai, Member, Industrial Court and Others
Bombay High Court · (1992) 65 FLR 489 : (1993) 1 LLJ 127
Industrial Disputes Act, 1947 — Section 2
High Courts23 Jul 1992Allowed
Ramchandra Keruji Deokar Vs Raghunath Shankar Bichakar
Bombay High Court · (1994) 2 BomCR 1
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A1Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4Limitation Act, 1963 — Article 67
High Courts21 Jul 1992
Bai Jerbai Wadia Hospital Vs Shankar Ram Chandra Mali
Bombay High Court · (1993) 1 LLJ 785
Constitution of India, 1950 — Article 227