High Courts13 Dec 1991Dismissed
Gleitiager (I) Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1994) 3 LLJ 344
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,610 of 3,665
High Courts13 Dec 1991
Property Owners'' Association and Others Vs State of Maharashtra and Others
Bombay High Court · (1992) 1 BomCR 152
Constitution of India, 1950 — Article 14, 19, 226, 31(C), 39Maharashtra Housing and Area Development Act, 1976 — Section 103A, 103B, 103B(1), 103B(2), 14
High Courts13 Dec 1991
Maharashtra State Electricity Board and Another Vs National Transport Company and Another
Bombay High Court · (1991) 4 BomCR 556 : (1992) 94 BOMLR 433
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 4Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 17
High Courts12 Dec 1991
In Re: Pmp Auto Industries Ltd. In Re: S. S. Miranda Ltd. In Re: Morarjee Goculdas Spg. and Wvg. Co. Ltd.
Bombay High Court · (1991) 4 BomCR 387 : (1994) 80 CompCas 289
Companies Act, 1956 — Section 10F, 17, 19, 391, 392
High Courts11 Dec 1991Allowed
Kantabai Tulsiram Thorat Vs National Insurance Co. Ltd. and Others
Bombay High Court · (1992) 2 ACC 565 : (1992) ACJ 332
High Courts11 Dec 1991
Narayan Chaturbhuj Maheshwari and another Vs Indulal Walchand Saraf and others
Bombay High Court · (1992) MhLj 1010
Maharashtra Land Revenue Code, 1966 — Section 169, 169(1)
High Courts10 Dec 1991
Saileshkumar Bhanwarlal Jain Vs L. Hmingliana, Secretary (Preventive Detention) to The Govt. of Maharashtra and others
Bombay High Court · (1991) 4 BomCR 378 : (1992) CriLJ 913
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3Constitution of India, 1950 — Article 22
High Courts10 Dec 1991
Shree Kutchi Visha Oshwal Mahila Mandal Vs Union of India and others
Bombay High Court · (1992) 65 FLR 72 : (1993) 1 LLJ 77
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A
High Courts10 Dec 1991
Yusuf Ibrahim Pawaskar Vs Karamchand Narayan Tandon by his heirs and Others
Bombay High Court · (1991) 4 BomCR 549 : (1993) MhLj 71
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(3)
High Courts10 Dec 1991Allowed
Appa Dhondi Parrkhe and Others Vs Shrikant Vithalrao Joshi and Others
Bombay High Court · (1992) 94 BOMLR 783
Constitution of India, 1950 — Article 226
High Courts09 Dec 1991Dismissed
Commissioner of Income Tax Vs Maganlal Vithaldas Panchmatiya
Bombay High Court · (1995) 79 TAXMAN 237
Income Tax Act, 1961 — Section 171, 256(1), 256(2), 263
High Courts09 Dec 1991Allowed
Cruz Fernandes and Others Vs Gregorina Estefania Sofia Fernandes alias Sofia Fernandes and Others
Bombay High Court · (1991) 4 BomCR 400
High Courts09 Dec 1991
The State of Maharashtra Vs Raheman Shaikh
Bombay High Court · (1992) 2 BomCR 160
Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(4), 10(7), 11(4), 16
High Courts09 Dec 1991
Giridharlal Kalyandas Advani Vs Union of India
Bombay High Court · (1994) ECR 674 : (1992) 58 ELT 453
Gold (Control) Act, 1968 — Section 66(1)
High Courts09 Dec 1991
Stoplik Services (I) Pvt. Ltd. Vs Rashtriya Chemicals and Fertilizers Ltd. and Another
Bombay High Court · (1992) 1 BomCR 684
Constitution of India, 1950 — Article 14Specific Relief Act, 1963 — Section 9
High Courts09 Dec 1991
Dattaram Tukaram Bordekar, since deceased by his heirs and legal representatives Vs Prakash Dattatraya Tiwatane
Bombay High Court · (1992) 2 BomCR 598
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4(1)Presidency Small Cause Courts Act, 1882 — Section 41
High Courts07 Dec 1991
Bastiram Narayandas Maheshri Vs Commissioner of Income Tax
Bombay High Court · (1994) 74 TAXMAN 454
Income Tax Act, 1922 — Section 13Income Tax Act, 1961 — Section 144, 145(2)
High Courts06 Dec 1991
Brooke Bond India Ltd. Vs U.B. Ltd. and others
Bombay High Court · (1992) 2 BomCR 429 : (1994) 79 CompCas 346
Companies Act, 1956 — Section 1, 2, 293, 293(1), 372Securities Contracts (Regulation) Act, 1956 — Section 13, 16, 2
High Courts06 Dec 1991Allowed
Babarao Bhimrao Shisode Vs The State of Maharashtra
Bombay High Court · (1995) 1 BomCR 277
Bombay Court Fees Act, 1959 — Section 5, 6Civil Procedure Code, 1908 (CPC) — Section 149Land Acquisition Act, 1894 — Section 18, 23(2), 25, 25(1), 28
High Courts05 Dec 1991
Ronald Lawrence Pereira Vs Flory Pereira and Benny Gonsalves
Bombay High Court · (1994) 2 DMC 618
Divorce Act, 1869 — Section 10