COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,608 of 3,665

High Courts09 Jan 1992Dismissed

Trade-Wings Limited Vs Prabhakar Dattaram Phodkar and Others

Bombay High Court · (1992) 2 BomCR 624 : (1993) 3 LLJ 299

Industrial Disputes (Bombay) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 25, 25F, 25G

High Courts09 Jan 1992

Union of India Vs Chemical Process Equipments Pvt. Ltd.

Bombay High Court · (1993) 46 ECR 297 : (1992) 59 ELT 377

Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B

High Courts08 Jan 1992Allowed

Amirchand Tulsiram Gupta and Others Vs Vasant Dhanaji Patil and Others

Bombay High Court · (1992) 2 BomCR 22 : (1992) 94 BOMLR 965

Bombay Public Trusts Act, 1950 — Section 50Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Limitation Act, 1963 — Article 65, 3

High Courts08 Jan 1992

Shripad Vasudeo Vatve and Another Vs Narhar Bhargav Karmarkar

Bombay High Court · (1992) 2 BomCR 630 : (1992) 94 BOMLR 84

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A1

High Courts08 Jan 1992Dismissed

Chhaya Vishnu Sadavarte (Smt.) Vs Indubai alias Indumati Bhaskar Bhavsar (Smt.) and Others

Bombay High Court · (1992) 2 BomCR 666

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35

High Courts08 Jan 1992Allowed

Damyanti Kirit Jani (Smt.) Vs Kirit Lalubhai Jani

Bombay High Court · (1992) 2 BomCR 620 : (1992) 94 BOMLR 61 : (1993) MhLj 752

Hindu Marriage Act, 1955 — Section 13B, 13B(2)

High Courts08 Jan 1992Dismissed

Damyanti Kirit Jani Vs Kirit Lalubhai Jani

Bombay High Court · (1992) 2 DMC 150

Hindu Marriage Act, 1955 — Section 13B, 13B(2)

High Courts08 Jan 1992

Bapusaheb Raosaheb Desai Vs Nanasaheb alias Narayan Shripad Deshpande and Others

Bombay High Court · (1993) 1 BomCR 1

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1Limitation Act, 1963 — Article 120

High Courts07 Jan 1992

Cricket Club of India Ltd. and Others Vs Esic and Another

Bombay High Court · (1992) 2 BomCR 615 : (1992) 65 FLR 941 : (1993) 1 LLJ 642 : (1992) 1 MhLj 483

Employees State Insurance Act, 1948 — Section 1(4), 2(12)Factories Act, 1948 — Section 2

High Courts07 Jan 1992

Shri Anthony Augostinho Florence Fereira Vs Bank of Baroda and another

Bombay High Court · (1993) 76 CompCas 148

Civil Procedure Code, 1908 (CPC) — Section 34

High Courts07 Jan 1992

Dattatraya J. Shinde Vs Sau. Sunita D. Shinde

Bombay High Court · (1992) 1 DMC 541

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts07 Jan 1992

Bombay Kwality Laminator Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (1992) 42 ECR 283

High Courts07 Jan 1992Allowed

Commissioner of Wealth Tax Vs Shyambihari Soni

Bombay High Court · (1995) 81 TAXMAN 330

Wealth Tax Act, 1957 — Section 27(3), 5(1)(xxxi)

High Courts07 Jan 1992Dismissed

Ramu Shivappa Agalgave and Others Vs Imam Kashim Pathan and Others

Bombay High Court · (1992) 3 BomCR 560

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85, 85ACivil Procedure Code, 1908 (CPC) — Order 14 Rule 1

High Courts06 Jan 1992

Indian Tool Manufacturers Ltd. Vs Union of India

Bombay High Court · (1992) 59 ELT 379

Central Excises and Salt Act, 1944 — Section 11B

High Courts06 Jan 1992

Commissioner of Income Tax Vs Bombay Pipe Traders

Bombay High Court · (1995) 213 ITR 282

Income Tax Act, 1961 — Section 143, 144, 145, 147, 271(1)

High Courts30 Dec 1991

SMT. HEMA MALINI Vs INCOME TAX OFFICER, (ALSO ITO v. SMT. HEMA MALINI.)..

Bombay High Court · (1993) 45 TTJ 77

High Courts30 Dec 1991

FIRST INCOME TAX OFFICER Vs LATA MANGESHKAR.

Bombay High Court · (1993) 45 TTJ 28

High Courts20 Dec 1991

Bhalchandra Chintaman Gadgil Vs Union of India and others

Bombay High Court · AIR 1992 Bom 431 : (1992) 2 BomCR 503 : (1992) 1 MhLj 171

All India Services (Leave) Rules, 1955 — Rule 20Constitution of India, 1950 — Article 226High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 4

High Courts20 Dec 1991

Panjikaran Paulose Joseph and Others Vs Kusum Vithal Patil and Others

Bombay High Court · (1993) 2 ACC 188

Bombay Shops and Establishments Act, 1948 — Section 63