COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,600 of 3,665

High Courts10 Mar 1992

Ravindra Umesh Gokarn and Others Vs Guest Keen Williams Ltd. and Others

Bombay High Court · (1992) 2 BomCR 606 : (1992) 65 FLR 360 : (1992) 2 LLJ 847

Constitution of India, 1950 — Article 226, 311Industrial Disputes Act, 1947 — Section 11A

High Courts10 Mar 1992

Tata Engineering and Locomotive Company Ltd. and another Vs State of Maharashtra and others

Bombay High Court · (1992) MhLj 1030

Bombay Sales Tax Act, 1959 — Section 15A, 3, 32, 6Constitution of India, 1950 — Article 14, 19(1), 226

High Courts10 Mar 1992Dismissed

Dharmaraj Joharapurkar Vs State of Maharashtra and Others

Bombay High Court · (1993) 1 BomCR 132

Constitution of India, 1950 — Article 226, 42(6), 53A

High Courts10 Mar 1992

Dnyaneshwar Khushali Naik Vs A. Venkatratnam, Distirict Magistrate and Others

Bombay High Court · (1992) 3 BomCR 269

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)

High Courts10 Mar 1992

The Tata Engineering and Locomotive Company Ltd. and another Vs The State of Maharashtra and others.

Bombay High Court · (1992) 94 BOMLR 230

Bombay Sales Tax Act, 1959 — Section 3, 32, 6, 74

High Courts10 Mar 1992

Western Indian Texturizers Ltd. Vs Union of India

Bombay High Court · (1992) 60 ELT 200

Central Excise Rules, 1944 — Rule 56B, 8(1)Central Excises and Salt Act, 1944 — Section 11B

High Courts10 Mar 1992

Dadu Rau Yelavade (Deceased by his heirs and L.RS.) Vs Himmat Rasul Patel

Bombay High Court · (1992) 3 BomCR 601 : (1992) 94 BOMLR 685

Constitution of India, 1950 — Article 227

High Courts10 Mar 1992

Datta Bandu Sadale and others Vs Sridhar Payagonda Patil and others

Bombay High Court · AIR 1992 Bom 422 : (1992) 94 BOMLR 180 : (1992) 1 MhLj 784

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6, Order 8 Rule 6A, 151Limitation Act, 1963 — Article 65

High Courts09 Mar 1992

Hindustan Ciba Geighy Ltd. Vs Seshasayee Industries Ltd.

Bombay High Court · (1992) 3 BomCR 198 : (1992) 94 BOMLR 345

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22, 22(1)

High Courts09 Mar 1992

DIRECTOR OF INCOME TAX (EXEMPTION) Vs FRAMJEE CAWASJEE INSTITUTE.

Bombay High Court · (1993) 109 CTR 463

Income Tax Act, 1961 — Section 256(2)

High Courts08 Mar 1992

Commissioner of Income Tax Vs Needle Roller Bearing Co. Ltd.

Bombay High Court · (1992) 03 BOM CK 0092

Income Tax Act, 1961 — Section 256(2), 32A

High Courts08 Mar 1992

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

Bombay High Court · (1993) 204 ITR 757

Income Tax Act, 1961 — Section 28

High Courts06 Mar 1992Allowed

Ashok Vishnu Kate and Others Vs M.R. Bhope and Another

Bombay High Court · (1992) 3 BomCR 352 : (1992) 94 BOMLR 185 : (1993) 3 LLJ 304

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30

High Courts06 Mar 1992

Gajra Gears Ltd. Vs Garha Gears Ltd.

Bombay High Court · (1992) 3 BomCR 96

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

High Courts06 Mar 1992Allowed

Jayram Karsan Tank Vs Deputy Regional Director, ESI

Bombay High Court · (1996) 1 BomCR 126 : (1992) 94 BOMLR 488 : (1993) 3 LLJ 146

Employees State Insurance Act, 1948 — Section 2(10), 2(9), 87, 88, 91

High Courts06 Mar 1992

Mohanlal Jatia Vs The Competent Authority Under The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act and others

Bombay High Court · (1992) 94 BOMLR 216 : (1993) CriLJ 1477

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 12A, 2, 3, 8Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 2, 6, 7

High Courts06 Mar 1992

Rasiklal Vs Govind Pandurang Anantwar

Bombay High Court · AIR 1993 Bom 34 : (1996) 1 BomCR 444

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 106, 107, 111

High Courts06 Mar 1992

The Union of India (UOI) Vs R.N. Pattiwar

Bombay High Court · (1996) 1 BomCR 425

Arbitration Act, 1940 — Section 20, 20(4), 9Contract Act, 1872 — Section 10, 55, 70

High Courts05 Mar 1992

Ishwar Das Pauls Rao Ingle Vs General Manager, Maharashtra State Rts and Others

Bombay High Court · (1992) 2 ACC 346

High Courts05 Mar 1992

State of Maharashtra and Another Vs Shriram Babulal Chaurasiya

Bombay High Court · (1992) 3 BomCR 201

Civil Procedure Code, 1908 (CPC) — Section 9Essential Commodities Act, 1955 — Section 15, 6A(2), 6C