COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,601 of 3,665

High Courts05 Mar 1992

Selvel Publicity Consultant Pvt. Ltd. and Others Vs Municipal Corporation of Greater Bombay and Another

Bombay High Court · (1992) 3 BomCR 322 : (1992) 94 BOMLR 562

Bombay Municipal Corporation Act, 1888 — Section 139, 139(1), 328, 328A, 479(2)Constitution of India, 1950 — Article 265

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High Courts05 Mar 1992

Ishwardas Paulsrao Ingle Vs General Manager, Maharashtra State Road Transport Corporation, Bombay and others

Bombay High Court · (1992) ACJ 1013 : AIR 1992 Bom 396

Motor Vehicles Act, 1939 — Section 110B

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High Courts05 Mar 1992

M/s. Vora Automotives Pvt. Ltd. Vs Gopalrao Namdeorao Pohre and others

Bombay High Court · AIR 1993 Bom 151(1)

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9

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High Courts05 Mar 1992Dismissed

Larsen and Toubro Limited Vs Union of India (UOI) and Others

Bombay High Court · (1992) 3 BomCR 333 : (1988) 16 ECR 127

Arbitration Act, 1940 — Section 30

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High Courts04 Mar 1992

Uday T. Valia Vs Mahendra Prasad, Joint Secretary to The Govt. of India and others

Bombay High Court · (1992) CriLJ 2460

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5AConstitution of India, 1950 — Article 22Customs Act, 1962 — Section 108

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High Courts04 Mar 1992

Reserve Bank of India Vs Bank of Credit and Commerce International (Overseas) Limited and others

Bombay High Court · (1992) 3 BomCR 81

Companies Act, 1956 — Section 584, 69, 69(4), 73, 73(2A)

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High Courts04 Mar 1992Allowed

State of Maharashtra Vs Asha Kamalakar Shete (Smt.) and Others

Bombay High Court · (1992) 3 BomCR 371

Bombay Civil Services (Classification and Recruitment) Rules, 1939 — Rule 138Constitution of India, 1950 — Article 309

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High Courts04 Mar 1992Dismissed

Central Bank of India Vs Ali Mohammad and another

Bombay High Court · (1993) MhLj 1092

Civil Procedure Code, 1908 (CPC) — Section 145Contract Act, 1872 — Section 133, 133, 134, 134, 135Limitation Act, 1963 — Section 18, 19, 20(2), 3

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High Courts03 Mar 1992Allowed

Lonkaran Kishorilal Paliwal Vs Bhaskar Rambhau Ghive and Another

Bombay High Court · (1992) 3 BomCR 211 : (1992) 94 BOMLR 511

Specific Relief Act, 1963 — Section 20

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High Courts03 Mar 1992

Bajaj Auto Ltd. and Another Vs Bhikalal Mulchand Vora and Others

Bombay High Court · (1992) 2 ACC 318

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High Courts03 Mar 1992

Chowgule and Co. Ltd. Vs Commissioner of Income Tax and others

Bombay High Court · (1992) 3 BomCR 256 : (1992) 195 ITR 810

Income Tax Act, 1961 — Section 263, 28, 295, 295(1), 4

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High Courts03 Mar 1992

Dr. Francisco Marion de Jesus Lopes Vs Caetano Jose de Souza and others

Bombay High Court · AIR 1993 Bom 40

Constitution of India, 1950 — Article 15, 226, 227, 5

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High Courts02 Mar 1992Allowed

Vasant Vs Solar Chemicals and Another

Bombay High Court · (1994) 3 BomCR 112 : (1998) 3 LLJ 585

Workmens Compensation Act, 1923 — Section 3

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High Courts02 Mar 1992Dismissed

State of Maharashtra Vs Nanasaheb Bhikaji Tambe

Bombay High Court · (1992) 94 BOMLR 223

Criminal Procedure Code, 1973 (CrPC) — Section 378, 390

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High Courts02 Mar 1992Allowed

Sayyed Rafique Vs Asfiya Banu

Bombay High Court · (1992) 2 DMC 130

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High Courts01 Mar 1992

Commissioner of Income Tax Vs A.A. Baniyan

Bombay High Court · (1992) 106 CTR 276 : (1992) 197 ITR 717

Income Tax Act, 1961 — Section 256(2)

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High Courts28 Feb 1992

Gajanan Mohanlal Sikchi Vs State of Maharashtra and Another

Bombay High Court · (1993) 1 BomCR 147 : (1992) 94 BOMLR 254

Constitution of India, 1950 — Article 21Maharashtra Prisons (Discipline) Rules, 1963 — Rule 17Prisons Act, 1894 — Section 45(12), 46

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High Courts28 Feb 1992Allowed

Noorkhan Rahimatkhan Pathan Vs State of Maharashtra

Bombay High Court · (1993) 3 BomCR 443

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 376, 511

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High Courts27 Feb 1992

State of Maharashtra Vs Vasant Shankar Mhasane and another

Bombay High Court · (1994) 1 BomCR 84 : (1993) CriLJ 1134 : (1992) 1 DMC 424

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 213, 313, 391Evidence Act, 1872 — Section 113A, 33

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High Courts27 Feb 1992Dismissed

Sudhakar Bhaskar Pore Vs The State of Maharashtra

Bombay High Court · (1993) 3 BomCR 482

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6

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