COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,609 of 3,665

High Courts19 Dec 1991

Manoj Wasudeo Ingley and others etc. etc. Vs State of Maharashtra

Bombay High Court · (1993) 3 BomCR 673 : (1992) CriLJ 1970

Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302

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High Courts19 Dec 1991

Sunder P. Lalvani, Managing Partner of M/s. Lalwani Brothers Vs State of Maharashtra

Bombay High Court · (1992) CriLJ 2015

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 362, 385, 397, 399, 482

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High Courts19 Dec 1991Dismissed

Nababkhan Abdullakhan and Others Vs Jamrubi

Bombay High Court · (1991) 93 BOMLR 714

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High Courts18 Dec 1991

National Textile Corpn. (South Mah.) Ltd. Vs Ashok Shridhar Athavale and others

Bombay High Court · (1991) 4 BomCR 363 : (1991) 93 BOMLR 708 : (1992) 2 LLJ 403 : (1992) 1 MhLj 310

Bombay Industrial Relations Act, 1946 — Section 2(19)

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High Courts18 Dec 1991Dismissed

K.L. Menhdiratta Vs Union of India and others

Bombay High Court · (1993) MhLj 1039

Army Act, 1950 — Section 109, 153, 164, 39(a), 40(a)Constitution of India, 1950 — Article 21, 226, 227

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High Courts18 Dec 1991

Ramchandra Appaji Hanjage, since deceased, by his heirs and legal representative Vs Mahavir Gajanan Mug

Bombay High Court · (1991) 4 BomCR 381

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)

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High Courts18 Dec 1991

IC-32704 X Major K.L. Menhdiratta Vs Union of India (UOI), Ministry of Defence and Others

Bombay High Court · (1991) 4 BomCR 320

Army Act, 1950 — Section 109, 164, 40

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High Courts18 Dec 1991

Industrial Development Bank of India Vs Nira Pulp and Paper Mills Ltd. and others

Bombay High Court · AIR 1992 Bom 365 : (1992) 1 BomCR 693 : (1994) 79 CompCas 811

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 22, 22(1)

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High Courts18 Dec 1991

The Industrial Development Bank of India Vs Nira Pulp and Paper Mills Ltd. and others

Bombay High Court · AIR 1992 Bom 365 : (1992) 1 BomCR 693 : (1994) 79 CompCas 811

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 25

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High Courts18 Dec 1991Allowed

Vithaldas Rama Lotlikar Vs Jose Menino Godinho and Others

Bombay High Court · (1992) 2 BomCR 254

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Foreign Exchange Regulation Act, 1973 — Section 31Powers of Attorney Act, 1882 — Section 1A, 2

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High Courts17 Dec 1991

Miss Smita Ambalal Patel Vs Asstt. Director of Enforcement, Enforcement Directorate and others

Bombay High Court · (1992) CriLJ 961

Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 482Essential Commodities Act, 1955 — Section 7

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High Courts17 Dec 1991

Shrirang Kisan Kurade Vs State of Maharashtra

Bombay High Court · (1992) CriLJ 1362

Penal Code, 1860 (IPC) — Section 302, 304, 324, 34, 99

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High Courts17 Dec 1991

Commissioner of Income Tax Vs Narkeshari Prakashan Ltd.

Bombay High Court · (1992) 196 ITR 438

Income Tax Act, 1961 — Section 28, 41(2)

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High Courts17 Dec 1991

J.G. Glass Industries Ltd. Vs Union of India

Bombay High Court · (1993) ECR 76 : (1992) 62 ELT 291

Central Excises and Salt Act, 1944 — Section 2, 35A(2), 4

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High Courts17 Dec 1991

Commissioner of Income Tax Vs Dr. Laxmichand Narpal Nagda (Deceased)

Bombay High Court · (1995) 211 ITR 804

Income Tax Act, 1961 — Section 256(2), 54, 54(1)

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High Courts17 Dec 1991

Commissioner of Income Tax Vs Dr. R.G. Wani

Bombay High Court · (1995) 211 ITR 787

Income Tax Act, 1961 — Section 23, 23(1), 256(2)

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High Courts13 Dec 1991

Smt. Sajjanbai Arjunlal Jain Vs State of Maharashtra and others

Bombay High Court · (1992) 2 BomCR 392 : (1992) CriLJ 3612 : (1992) 2 MhLj 953

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 104

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High Courts13 Dec 1991Dismissed

Shramik Utkarsha Sabha Vs Raymond Woollen Mills Ltd. and Others

Bombay High Court · (1995) 3 LLJ 263 : (1992) MhLj 1650

Bombay Industrial Relations Act, 1946 — Section 21(1), 21(2), 27A

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High Courts13 Dec 1991Allowed

Chatrabhuj Mavji Merchant Vs Sumati Morarjee and Others

Bombay High Court · (1991) 4 BomCR 289

Bombay City Civil Court Act, 1948 — Section 12, 3Bombay Civil Courts Act, 1869 — Section 5, 8Bombay High Court (Original Side) Rules, 1980 — Rule 26, 27

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High Courts13 Dec 1991

The State of Maharashtra Vs Miss Surbi Chagan Hirabhai Maraman Devsi and another

Bombay High Court · (1991) 4 BomCR 330 : (1992) CriLJ 1384

Criminal Procedure Code, 1973 (CrPC) — Section 2, 313Customs Act, 1962 — Section 108, 123, 135Penal Code, 1860 (IPC) — Section 10, 11, 120B, 8

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