High Courts21 Jul 1992
Gangapur Sahakari Sakhar Karkhana Ltd. Vs Prabhakar Engineers Private Ltd.
Bombay High Court · (1992) 3 BomCR 556
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 28, 8
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,590 of 3,665
High Courts21 Jul 1992
Chimanlal Gaghubhai Shah Vs Hargovind Dharmsi
Bombay High Court · AIR 1993 Bom 112 : (1992) 3 BomCR 135
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(6)Provincial Insolvency Act, 1920 — Section 47
High Courts21 Jul 1992
Poddar Tyres Ltd. Vs Bedrock Sales Corporation Ltd. and Another
Bombay High Court · AIR 1993 Bom 237 : (1993) 1 BomCR 505
Companies Act, 1956 — Section 43Trade and Merchandise Marks Act, 1958 — Section 28, 29, 34, 56
High Courts21 Jul 1992
Bombay Telephone Users'' Association and others Vs Mahanagar Telephone Nigam Ltd. and another
Bombay High Court · AIR 1993 Bom 194 : (1992) 3 BomCR 139
Constitution of India, 1950 — Article 14Telegraph (Second Amendment) Rules, 1992 — Rule 434Telegraph Act, 1885 — Section 4, 7
High Courts21 Jul 1992Allowed
Ramon Distilleries Ltd. and Another Vs State of Maharashtra and Others
Bombay High Court · (1993) 1 BomCR 18 : (1992) 94 BOMLR 498
Bombay Prohibition Act, 1949 — Section 105, 106, 11, 143, 143(1)Maharashtra Foreign Liquor (Import and Export) Rules, 1963 — Rule 21, 22, 23, 24, 25
High Courts20 Jul 1992Allowed
Sukumar Biswas Vs State of Maharashtra and Others
Bombay High Court · (1992) 2 DMC 369
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 499, 500
High Courts17 Jul 1992Allowed
Safat Mohammad Razak Vs Municipal Corporation of Greater Bombay
Bombay High Court · (1993) 1 BomCR 213
Bombay Municipal Corporation Act, 1888 — Section 351, 351(1)
High Courts17 Jul 1992
Pimpri Chinchwad Nagarpalika Vs Nisar Ahmed Ibrahim Attar and Another
Bombay High Court · (1992) 94 BOMLR 486
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 12
High Courts17 Jul 1992Dismissed
Indirabai Raghunath Gund Vs Suresh Malu Jadhav and Another
Bombay High Court · (1992) 94 BOMLR 525
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 114, 323, 447
High Courts15 Jul 1992
Sunil Kisan Chavan Vs The Special Executive Magistrate, Crimes, Pune and another
Bombay High Court · (1992) 3 BomCR 392 : (1992) CriLJ 3445
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 110, 116, 117, 482
High Courts14 Jul 1992Allowed
Saransingh Vs Gopal Joshi
Bombay High Court · (1994) 1 BomCR 558
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2), Order 3 Rule 5
High Courts13 Jul 1992
Suresh Lalchand Lulla and Others Vs Neela Sudhish Talpade (Smt.) and Another
Bombay High Court · (1992) 3 BomCR 394 : (1992) 94 BOMLR 274 : (1992) MhLj 1455
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 463, 464
High Courts13 Jul 1992Allowed
Mazania Shri Navadurga Temple Vs Govind Shablo Gavde and Others
Bombay High Court · (1993) 1 BomCR 645
High Courts10 Jul 1992Dismissed
Balmukund Motiram Anecha (Since deceased by his heirs) Vs Suresh Bansilal Anecha and others
Bombay High Court · (1993) MhLj 1123
High Courts10 Jul 1992Dismissed
Balmukund Motiram Anecha Vs Suresh Bansilal Anecha and Others
Bombay High Court · (1993) MhLj 1123
High Courts10 Jul 1992Dismissed
Chandrabhushan Prasad Purushottam Prasad Mishra Vs Hercules Hoists Ltd. and Another
Bombay High Court · (1992) 94 BOMLR 309
Constitution of India, 1950 — Article 133, 134A, 226, 227Industrial Disputes Act, 1947 — Section 18, 2
High Courts10 Jul 1992
Raymonds Woollen Mills Ltd. Vs C.S. Sonawane and others
Bombay High Court · (1993) 1 BomCR 567 : (1993) 1 LLJ 1162
Industrial Disputes Act, 1947 — Section 25C, 25F, 25JPayment of Gratuity Act, 1972 — Section 2, 4(1)
High Courts10 Jul 1992
Vasant Ladoo Naik Vs Kohinoor Mills No. 1 and others
Bombay High Court · (1992) 65 FLR 452 : (1993) 1 LLJ 336
Bombay Industrial Relations Act, 1946 — Section 44, 78, 79Constitution of India, 1950 — Article 226
High Courts09 Jul 1992
Shri Waman Gajanan Desai and Another Vs Smt. Filomena D''sa and Others
Bombay High Court · (1993) 2 BomCR 86 : (1993) MhLj 1698
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 32(4)
High Courts09 Jul 1992
Baburao Venkatrao Kotgire and Another Vs Venkati Jaiwanta Thote and Others
Bombay High Court · (1993) 1 ACC 308
Motor Vehicles Act, 1939 — Section 95, 96