COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,592 of 3,665

High Courts03 Jul 1992

The Hyderabad (Sind) National College Board and another Vs The University of Bombay and others

Bombay High Court · AIR 1993 Bom 229 : (1992) 3 BomCR 712

Bombay University Act, 1974 — Section 116(6), 77C(2)Constitution of India, 1950 — Article 29(1), 30(1)

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High Courts03 Jul 1992Dismissed

Mrs. Celine Viegas and Another Vs Mrs. Lilia Ana F.N. De Souza and Others

Bombay High Court · (1993) 2 BomCR 18

Easements Act, 1882 — Section 15Evidence Act, 1872 — Section 45

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High Courts02 Jul 1992

Oriental Fire and General Insurance Co. Ltd. Vs Hemlata and Others

Bombay High Court · (1992) 1 ACC 374

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1939 — Section 95(2)

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High Courts02 Jul 1992Dismissed

Alan Joseph D''Souza Vs Joyee Mariquinha D''Souza

Bombay High Court · (1993) 2 DMC 254

Divorce Act, 1869 — Section 36

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High Courts02 Jul 1992Allowed

Oriental Fire and Genl. Ins. Co. Ltd. Vs Hemlata and Others

Bombay High Court · (1994) ACJ 173

General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 140, 147, 166, 217

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High Courts02 Jul 1992

Alan Joseph D''Souza Vs Joyce Mariquinha D''Souza

Bombay High Court · (1993) 1 DMC 261

Divorce Act, 1869 — Section 36

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High Courts01 Jul 1992Allowed

Khandelwal Ferro Alloys Ltd. and Others Vs Member, Industrial Court

Bombay High Court · (1993) 1 BomCR 406 : (1992) 94 BOMLR 429 : (1993) 3 LLJ 511 : (1992) MhLj 1517

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

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High Courts01 Jul 1992

Arvindkumar Hiralal Mehta Vs Bank of Baroda and others

Bombay High Court · (1992) 65 FLR 1046 : (1993) 1 LLJ 322

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High Courts01 Jul 1992

Maqbul Ahmed Miya Girav Vs Hidayatulla Baldi and Another

Bombay High Court · (1993) 1 BomCR 386 : (1999) 94 BOMLR 419

Bombay Public Trusts Act, 1950 — Section 72(1), 72(4)Civil Procedure Code, 1908 (CPC) — Section 100, 96

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High Courts01 Jul 1992Dismissed

Vasant Vithal Prabhu Vs Union of India (UOI) and Others

Bombay High Court · (1992) 3 BomCR 491

Constitution of India, 1950 — Article 14, 226

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High Courts30 Jun 1992

Central Bank of India Vs State of Maharashtra and Another

Bombay High Court · (1992) 3 BomCR 230

Bombay Metropolitan Region Development Authority Act, 1974 — Section 13, 13(1)Constitution of India, 1950 — Article 14, 226

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High Courts30 Jun 1992

COMMISSIONER OF INCOME TAX Vs UNIVERSAL FERRO and ALLIED CHEMICALS LTD.

Bombay High Court · (1992) 106 CTR 274

Income Tax Act, 1961 — Section 256(2)

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High Courts30 Jun 1992

Dr. K.M. Patil Vs Madhukar Sahakari Sakhar Karkhana Ltd. and Another

Bombay High Court · (1994) 1 BomCR 565

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High Courts30 Jun 1992

Shalini Damodar Nikam Vs India United Mills and Others

Bombay High Court · (1993) 1 LLJ 793

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High Courts30 Jun 1992

Hanuman Overseas Corporation Vs Commissioner of Income Tax

Bombay High Court · (1992) 06 BOM CK 0026

Income Tax Act, 1961 — Section 256(2)

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High Courts30 Jun 1992

Kishinchand M. Thakur Vs Commissioner of Income Tax

Bombay High Court · (1992) 06 BOM CK 0022

Income Tax Act, 1961 — Section 256(2), 69A, 69B

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High Courts30 Jun 1992

Commissioner of Income Tax Vs Universal Ferro and Allied Chemicals Ltd.

Bombay High Court · (1992) 106 CTR 274

Income Tax Act, 1961 — Section 256, 80J

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High Courts30 Jun 1992

Adolfo Vaz Vs Bank of Baroda and others

Bombay High Court · (1993) 2 LLJ 232

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High Courts29 Jun 1992

Madanlal Tantia of Bombay and others Vs Collector of Bombay and Others

Bombay High Court · (1993) 1 LLJ 502

Maharashtra Co-operative Societies Act, 1960 — Section 49, 49(2), 49(3)Maharashtra Land Revenue Code, 1966 — Section 267

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High Courts29 Jun 1992Dismissed

Pratap J. Ved Vs Bhor Industries Limited and Others

Bombay High Court · (1994) 3 LLJ 962

Constitution of India, 1950 — Article 226

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