COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,591 of 3,665

High Courts09 Jul 1992

Vysya Bank Ltd. Vs Official Liquidator, Shreeniwas Cotton Mills Ltd. (In Liquidation).

Bombay High Court · (1992) 94 BOMLR 303 : (1995) 84 CompCas 493 : (1992) 2 MhLj 1239

Civil Procedure Code, 1908 (CPC) — Section 92Companies Act, 1956 — Section 179, 391, 442, 446, 456Criminal Procedure Code, 1973 (CrPC) — Section 197

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High Courts09 Jul 1992

Dry Chillies Brokers Association and Another Vs Dnyaneshwar Chamat and Others

Bombay High Court · (1993) 1 BomCR 131 : (1992) 94 BOMLR 268 : (1992) MhLj 1503

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 43 Rule 1

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High Courts09 Jul 1992

Director Of Income Tax (Exemption) Vs Framjee Cawasjee Institute

Bombay High Court · (1992) 07 BOM CK 0003

Income Tax Act, 1961 — Section 256(2)

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High Courts09 Jul 1992

Bal Kalyani and others Vs State of Maharashtra and others

Bombay High Court · AIR 1993 Bom 10

Constitution of India, 1950 — Article 226Land Disposal Rules — Rule 27, 28, 37Maharashtra Government Rules of Business, 1975 — Rule 11(1), 12, 15

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High Courts08 Jul 1992

Mrs. Pramodini Patkar Vs Indian Cancer Society and Another

Bombay High Court · (1992) 65 FLR 394 : (1993) 1 LLJ 97

Industrial Disputes Act, 1947 — Section 10, 12, 2

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High Courts08 Jul 1992

Commissioner of Income Tax Vs Mather and Platt (I) Ltd.

Bombay High Court · (1993) 66 TAXMAN 657

Companies Act, 1956 — Section 391, 394Income Tax Act, 1961 — Section 256(2)

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High Courts08 Jul 1992Dismissed

State of Maharashtra and Others Vs Nirlon Synthetic Fibres and Chemicals Ltd. and Another

Bombay High Court · (1992) 94 BOMLR 526

Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 109, 111, 113, 114, 116

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High Courts08 Jul 1992

Abde Ali Turab Ali Vs Haji Abdul Jalil and Others

Bombay High Court · (1992) 94 BOMLR 409

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High Courts08 Jul 1992

Lazor Colour Prints Pvt. Ltd. Vs Union of India

Bombay High Court · (1993) ECR 5 : (1992) 62 ELT 703

Customs Act, 1962 — Section 15, 157, 157(1), 157(2), 25

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High Courts07 Jul 1992

Smt. Christalin Costa and others Vs State of Goa and others

Bombay High Court · (1993) 1 BomCR 688 : (1992) CriLJ 3608 : (1993) 2 MhLj 1409

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111

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High Courts07 Jul 1992

National Textile Corporation (Mah. North) Ltd. Vs Gurunath Vithal Tamase and others

Bombay High Court · (1993) 1 BomCR 305 : (1993) 2 LLJ 176

Bombay Industrial Relations Act, 1946 — Section 107

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High Courts07 Jul 1992

Rashtriya Chemicals and Fertilizers Limited Vs State of Maharashtra and others

Bombay High Court · AIR 1993 Bom 144

Maharashtra Land Revenue Code, 1966 — Section 48(7)

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High Courts07 Jul 1992

Narendra Amritlal Luhar Vs The State of Maharashtra

Bombay High Court · (1992) 62 ELT 297

Customs Act, 1962 — Section 108, 135, 135(1)

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High Courts07 Jul 1992

Miss Prabha Kalyandeo Verma Vs The Nagpur University and Others

Bombay High Court · AIR 1993 Bom 147 : (1993) 1 BomCR 81 : (1992) 94 BOMLR 519 : (1992) 2 MhLj 1345

Constitution of India, 1950 — Article 14, 226

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High Courts07 Jul 1992

Super Tiles Works and Others Vs Additional District Magistrate and Others

Bombay High Court · (1992) 3 BomCR 730

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High Courts07 Jul 1992Allowed

Prabha Kalyandeo Verma Vs Nagpur University, Nagpur and others

Bombay High Court · (1992) MhLj 1345

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High Courts07 Jul 1992

State of Maharashtra Vs Narendra Amritlal Luhar

Bombay High Court · (1992) 43 ECR 351

Criminal Procedure Code, 1973 (CrPC) — Section 390Customs Act, 1962 — Section 138AImports and Exports (Control) Act, 1947 — Section 5

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High Courts06 Jul 1992

Swapnalok Touring Talkies, Kanhan Vs State of Maharashtra and others

Bombay High Court · (1992) 07 BOM CK 0066

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High Courts06 Jul 1992

Supnalok Touring Talkies, Kanhan Vs State of Maharashtra and others

Bombay High Court · AIR 1993 Bom 115 : (1992) 94 BOMLR 675

Bombay Cinemas (Regulation) Act, 1953 — Section 2, 9Bombay Entertainments Duty Act, 1923 — Section 2Constitution of India, 1950 — Article 14, 19

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High Courts06 Jul 1992

Rakesh Ramnath Saigal Vs State of Maharashtra

Bombay High Court · (1992) 2 DMC 276

Penal Code, 1860 (IPC) — Section 498A

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