High Courts29 Jun 1992
Andhra Bank Vs Sham Dinkar Khare and Others
Bombay High Court · (1992) 3 BomCR 538
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,593 of 3,665
High Courts29 Jun 1992
Vasant Deshpande Vs State Bank of India
Bombay High Court · (1996) 1 BomCR 359
Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 10
High Courts26 Jun 1992Dismissed
Hingna Taluka Sahakari Shetki Kharedi Vikri Sanstha, Hingna and others Vs State of Maharashtra and another
Bombay High Court · (1993) MhLj 1716
Constitution of India, 1950 — Article 14, 41, 43Maharashtra Co-operative Societies Act, 1960 — Section 69A, 79A
High Courts26 Jun 1992Allowed
Smt. Prema Govinda Gauncar Vs Administrative Tribunal for Goa and Others
Bombay High Court · (1993) 2 BomCR 163
Contract Act, 1872 — Section 73Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 29, 30, 8A
High Courts26 Jun 1992
Dilip Deshpande and others Vs Executive Engineer, Lower Wena Project, Wardha and others
Bombay High Court · AIR 1993 Bom 140 : (1993) 1 BomCR 38 : (1993) 1 MhLj 708 : (1993) MhLj 708
Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14Maharashtra Land Revenue Code, 1966 — Section 21(1), 22
High Courts25 Jun 1992Dismissed
Peico Electronics and Electricals Ltd. Vs C.S. Baj, Member, Industrial Court and Philips Employees Union
Bombay High Court · (1995) 1 LLJ 711
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26
High Courts24 Jun 1992
All India Bombay Tyres International Employees'' Federation and Others Vs C.D. Dingare and others
Bombay High Court · (1992) 3 BomCR 611 : (1993) 1 LLJ 346
Industrial Disputes Act, 1947 — Section 10, 12, 12(4), 12(5), 12(6)
High Courts23 Jun 1992Dismissed
Arun Vaman Apte Vs Arvind Mohaniraj Pathak and Another
Bombay High Court · (1994) 3 LLJ 761
High Courts23 Jun 1992
Union of India (UOI) and Another Vs Hege Navigation Ltd. and Another
Bombay High Court · (1992) 3 BomCR 545
Major Port Trusts Act, 1963 — Section 60
High Courts22 Jun 1992
Susheil Ahluwalia and Others Vs Dharam Pal Malhotra and Another
Bombay High Court · (1993) 1 BomCR 73
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1
High Courts20 Jun 1992
Santosh Dattaram More and other Vs The State of Maharashtra
Bombay High Court · (1992) 3 BomCR 292 : (1992) 94 BOMLR 547 : (1992) CriLJ 3409 : (1992) 2 MhLj 1163
Arms Act, 1959 — Section 25, 27, 4, 5Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts20 Jun 1992
Chirayath Kunjipalian Joseph Vs Amrapali Working Women''s Hostel and others
Bombay High Court · (1992) 65 FLR 1008 : (1993) 1 LLJ 333
High Courts20 Jun 1992Allowed
Vivek Narayanrao Anantwar (Dr.) Vs State of Maharashtra and others
Bombay High Court · (1993) MhLj 1600
High Courts20 Jun 1992
T.A. Darbar and Company and Others Vs Union Bank of India
Bombay High Court · (1992) 3 BomCR 702
Bombay High Court (Original Side) Rules, 1980 — Rule 329, 986Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 17, Order 21 Rule 22
High Courts20 Jun 1992
Viru Muthu Sukhlingam Vs Union of India (UOI) and Others
Bombay High Court · (1992) 3 BomCR 575
High Courts20 Jun 1992Allowed
Kashinath Barku Bhagat Vs State of Maharashtra and others
Bombay High Court · (1993) MhLj 1294
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 433APenal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts19 Jun 1992
Commissioner of Income Tax Vs Bombay Burmah Trading Corporation Ltd.
Bombay High Court · (1992) 06 BOM CK 0052
Income Tax Act, 1961 — Section 256(2), 263
High Courts19 Jun 1992Allowed
Shahbehram Arbeshir Khonyar Vs Asiatic Travel Service and Others
Bombay High Court · (1992) 65 FLR 1006 : (1992) 3 LLJ 394
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts19 Jun 1992Partly Allowed
Association of Engineering Workers'' Trade Union Vs Sewree Iron and Steel Co. and Others
Bombay High Court · (1992) 65 FLR 1022 : (1993) 3 LLJ 396
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25C, 25J
High Courts19 Jun 1992Dismissed
Shankar Balu Pishte Vs Arvind Processors and Another
Bombay High Court · (1992) 65 FLR 186 : (1994) 3 LLJ 763
Industrial Disputes Act, 1947 — Section 33C(2)