High Courts27 Feb 1992Allowed
Mohamed Yakoob Noor-Mohammad Ansari Vs State of Maharashtra
Bombay High Court · (1993) 3 BomCR 481
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,602 of 3,665
High Courts27 Feb 1992
Reserve Bank of India Vs Bank of Credit and Commerce International (Overseas) Ltd. and another
Bombay High Court · (1993) 78 CompCas 207
Companies Act, 1956 — Section 584Foreign Exchange Regulation Act, 1947 — Section 4(1)
High Courts26 Feb 1992Dismissed
Iqbal Ahmed Kamaruddin Vs P.L. Majumdar and Another
Bombay High Court · (1993) 3 LLJ 571
Industrial Disputes Act, 1947 — Section 10(4), 2
High Courts26 Feb 1992
Jindal Strips Ltd. Vs Union of India
Bombay High Court · (1992) 60 ELT 203
Customs Act, 1962 — Section 15(1), 59A, 68, 9
High Courts26 Feb 1992Allowed
Kiran Sizing Vs Iqbal Ahmed Kamruddin and Another
Bombay High Court · (1993) 3 LLJ 665
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Payment of Wages Act, 1936 — Section 15
High Courts26 Feb 1992
Wai Taluka Sahakari Kharedi Vs Shri Bajirao Mahadeo Mahadik
Bombay High Court · (1992) 02 BOM CK 0004
Constitution of India, 1950 — Article 227
High Courts25 Feb 1992
Shankar Raju Banglorkar Vs State Of Goa
Bombay High Court · (1992) 2 BomCR 169 : (1992) CriLJ 3034 : (1993) 1 RCR(Criminal) 372
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 100, 313Evidence Act, 1872 — Section 27
High Courts21 Feb 1992Dismissed
Society for Clean Environment and Another Vs Union of India (UOI) and Others
Bombay High Court · (1992) 3 BomCR 362
Constitution of India, 1950 — Article 226, 43, 53A
High Courts20 Feb 1992
Ravindra Wasudeo Jamdagni Vs Maharashtra Academy of Engineering and Educational Research and others
Bombay High Court · (1992) 2 BomCR 50 : (1992) 94 BOMLR 292 : (1993) 1 LLJ 614 : (1992) 2 MhLj 1286
Poona University Act, 1974 — Section 42B
High Courts20 Feb 1992
Sulphur Dyes Ltd. Vs Hickson and Dadajee Ltd.
Bombay High Court · (1992) 3 BomCR 349 : (1995) 83 CompCas 533
Companies Act, 1956 — Section 155, 23, 35
High Courts20 Feb 1992
Pratap Krishan Rew Vs Director General of Shipping and Others
Bombay High Court · (1992) 3 BomCR 367
Merchant Shipping Act, 1958 — Section 119, 120, 95, 98Merchant Shipping Rules, 1960 — Rule 2
High Courts19 Feb 1992Dismissed
Bhavanji Shivaji Lodaya and others Vs Khimji deceased through his LRs. Vinod Khimji Lodaya and another
Bombay High Court · (1993) MhLj 1035
Civil Procedure Code, 1908 (CPC) — Section 54
High Courts17 Feb 1992
Babulal Jairam Maurya and another Vs The State of Maharashtra
Bombay High Court · (1993) 3 BomCR 478 : (1992) 94 BOMLR 608 : (1993) CriLJ 281 : (1992) MhLj 1106
Penal Code, 1860 (IPC) — Section 34, 342, 392, 397, 398
High Courts17 Feb 1992
Maharashtra State Co-operative Cotton Growers Marketing Federation Ltd. Vs Municipal Council, Dhamangaon and Another
Bombay High Court · AIR 1992 Bom 498 : (1992) 94 BOMLR 397 : (1992) 2 MhLj 1628
Constitution of India, 1950 — Article 226, 286Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 14, 24, 25, 28, 29Maharashtra Municipalities Act, 1965 — Section 105(1), 2(28), 321
High Courts17 Feb 1992
Kantaram Maruti Dabhade and Another Vs The State of Maharashtra
Bombay High Court · (1994) 2 BomCR 315
Evidence Act, 1872 — Section 3, 45
High Courts14 Feb 1992Allowed
Shivdas Loknathsing and Others Vs Gayabai Shankar Surwase
Bombay High Court · (1993) MhLj 1623
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 6 Rule 4Contract Act, 1872 — Section 15, 16, 16(3), 17, 18Registration Act, 1908 — Section 58, 59
High Courts14 Feb 1992
Dilip Alias Jogya Vs State of Maharashtra and another
Bombay High Court · (1993) 1 BomCR 141 : (1992) CriLJ 3551
Bombay Police Act, 1951 — Section 135, 142, 37Constitution of India, 1950 — Article 22, 226National Security Act, 1980 — Section 3
High Courts14 Feb 1992
Shantilal Khushaldas and Bros. Pvt. Ltd. Vs Smt. Chandanbala Sughir Shah and another
Bombay High Court · (1993) 77 CompCas 253
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1Companies (Court) Rules, 1959 — Rule 21, 6Companies Act, 1956 — Section 10, 2(11), 243, 433, 434
High Courts14 Feb 1992
M.P. Ramachandran Vs Union of India and others
Bombay High Court · (1992) 3 BomCR 28 : (1992) 94 BOMLR 105 : (1993) 77 CompCas 54
Monopolies and Restrictive Trade Practices Act, 1969 — Section 12, 12A, 36B
High Courts14 Feb 1992Allowed
Shivdas Loknathsing and others Vs Gayabai Shankar Surwase
Bombay High Court · (1993) MhLj 1623
Contract Act, 1872 — Section 15, 16, 16(3), 17, 18Registration Act, 1908 — Section 58(c), 59, 60(2)