High Courts18 Mar 1992
Union of India Vs Metal Distributors Ltd.
Bombay High Court · (1993) ECR 343 : (1992) 60 ELT 196
Central Excises and Salt Act, 1944 — Section 11B
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,599 of 3,665
High Courts17 Mar 1992
Twincity Glass Private Ltd. Vs Union of India
Bombay High Court · (1992) 3 BomCR 346 : (1992) 94 BOMLR 722 : (1992) 61 ELT 440 : (1992) 2 MhLj 1256
Central Excises and Salt Act, 1944 — Section 11A, 11A(1)
High Courts17 Mar 1992
Siemens Ltd. Thane Vs Gajanan Vithal Konde and others
Bombay High Court · (1992) 3 BomCR 18 : (1992) 94 BOMLR 634 : (1993) 1 LLJ 635 : (1992) 2 MhLj 1129
Industrial Disputes Act, 1947 — Section 10, 2, 33C, 33C(2)
High Courts17 Mar 1992Dismissed
Jagdischandra D. Patel and Others Vs State of Maharashtra and Others
Bombay High Court · (1992) 3 BomCR 344
Bombay General Clauses Act, 1904 — Section 21
High Courts17 Mar 1992Allowed
Arco Roadways Private Limited Vs Smt. Gawarajabai Sikchi
Bombay High Court · (1994) 3 BomCR 120
High Courts17 Mar 1992
Maruti Krishanji Chavan Vs Harish Chandra Satarkar
Bombay High Court · (1993) ACJ 1200
Motor Vehicles Act, 1988 — Section 140, 141
High Courts16 Mar 1992Dismissed
Kashirao Deshmukh Vs The District and Sessions Judge and Others
Bombay High Court · (1994) 2 BomCR 593
Constitution of India, 1950 — Article 226, 227, 309, 311Maharashtra Civil Services Discipline and Enquiry Rules, 1976 — Rule 5
High Courts16 Mar 1992
Christine Hoden (India) Pvt. Ltd. Vs N.D. Gadag and Others
Bombay High Court · (1993) 2 BomCR 169
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226Contract Act, 1872 — Section 72
High Courts13 Mar 1992Partly Allowed
R.D. Pillay Vs Indian Dyestuff Industries Ltd.
Bombay High Court · (1992) 65 FLR 977 : (1993) 3 LLJ 671
Industrial Disputes Act, 1947 — Section 11A, 2, 25F, 25N
High Courts13 Mar 1992
Ahmad Shaikh Hussain Ibrahim Vs The State
Bombay High Court · (1993) 1 BomCR 455 : (1992) CriLJ 2657
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 376
High Courts13 Mar 1992
Suresh Raghunath Kochare and another Vs The State of Maharashtra and another
Bombay High Court · (1992) 3 BomCR 287 : (1992) CriLJ 2455 : (1994) 1 DMC 267
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 32Penal Code, 1860 (IPC) — Section 304B, 306, 32, 34, 498A
High Courts13 Mar 1992Allowed
Badasha Jamal Mujawar and Others Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 735
Evidence Act, 1872 — Section 114, 3, 30, 31, 59
High Courts13 Mar 1992
Beed District Central Co-op. Bank Ltd. and Another Vs Jagannath S. Shahane and Others
Bombay High Court · (1992) 3 BomCR 102 : (1992) 94 BOMLR 753
High Courts12 Mar 1992Dismissed
Jaju Exports Private Limited Vs M.S. Puranik, Assistant Collector of Customs and Another
Bombay High Court · (1992) 41 ECR 542
High Courts12 Mar 1992Dismissed
Madhukar R. Mahadik Vs Indian Express Newspapers Pvt. Ltd.
Bombay High Court · (1992) 65 FLR 860 : (1993) 3 LLJ 667
High Courts11 Mar 1992Allowed
Shri Kishorilal Govindram Bihani Vs Sou. Dwarkabai Kishorilal Bihani
Bombay High Court · (1992) 2 BomCR 143 : (1992) 94 BOMLR 365
Family Courts Act, 1984 — Section 13Hindu Marriage Act, 1955 — Section 13
High Courts11 Mar 1992
Dattatray Trimbak Kulkarni Vs State Bank of India, Bombay and others
Bombay High Court · (1993) 1 LLJ 547
High Courts11 Mar 1992Allowed
Kishorilal Govindram Bihani Vs Sou. Dwarkabai Kishorilal Bihani
Bombay High Court · (1992) 2 DMC 578 : (1992) MhLj 997
Family Courts Act, 1984 — Section 13Hindu Marriage Act, 1955 — Section 13(1)
High Courts11 Mar 1992
Reliance Textile Industries Ltd. Vs Union of India
Bombay High Court · (1993) 63 ELT 67
Central Excise Rules, 1944 — Rule 56B, 8, 9B