High Courts05 Dec 1991
Kanchanmala Vijaysing Shirke and Others Vs Government of Maharashtra and Others
Bombay High Court · (1993) ACJ 607 : (1991) 4 BomCR 346 : (1992) 94 BOMLR 445
Motor Vehicles Act, 1939 — Section 110
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,611 of 3,665
High Courts05 Dec 1991
Prabhakar Yeshwant Ranade Vs Gajanan Narayan Adivarekar since deceased by his heirs and LRs. and Others
Bombay High Court · (1991) 4 BomCR 551 : (1992) 94 BOMLR 576
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A
High Courts05 Dec 1991
Kanchanmala Vijaysing Shirke and Others Vs Govt. of Maharashtra and Others
Bombay High Court · (1993) 2 ACC 552 : (1992) MhLj 1488
Motor Vehicles Act, 1939 — Section 110APenal Code, 1860 (IPC) — Section 304A
High Courts05 Dec 1991Dismissed
Gokuldas Jamnadas (Since deceased by his heirs) Vs Ahamed miya Sarole (Since deceased by his heirs)
Bombay High Court · (1992) 94 BOMLR 327
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Constitution of India, 1950 — Article 227
High Courts04 Dec 1991
Ganikhan Vs Maharashtra State Road Transport Corporation
Bombay High Court · (1993) 1 LLJ 62
Industrial Disputes Act, 1947 — Section 10, 12Road Transport Corporations Act, 1950 — Section 45
High Courts04 Dec 1991
Rana Sidram Jangi and Others Vs The State of Maharashtra
Bombay High Court · (1992) 2 BomCR 56 : (1992) 94 BOMLR 893
Constitution of India, 1950 — Article 21Maharashtra Prison (Diet for Prisoners) Rules, 1970 — Rule 22
High Courts04 Dec 1991Allowed
Sheshrao Chindhugir Giri Vs State of Maharashtra
Bombay High Court · (1991) 4 BomCR 618
Evidence Act, 1872 — Section 3, 32
High Courts04 Dec 1991Dismissed
Krishnakant Durlabhbhai Vora Vs Mathuradas R. Gandhi and Others
Bombay High Court · (1992) 2 BomCR 489 : (1992) 94 BOMLR 1
High Courts03 Dec 1991
Kakkovayal Kuhbi Hamja Vs State of Maharashtra and another
Bombay High Court · (1991) 4 BomCR 509 : (1993) CriLJ 1078
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 108
High Courts03 Dec 1991
Vijay Prataprai Mehta Vs Union of India
Bombay High Court · (1992) 59 ELT 382
Central Excise Rules, 1944 — Rule 8, 8(1)Customs Act, 1962 — Section 12, 14, 2(14), 2(15), 2(23)
High Courts02 Dec 1991
Life Insurance Corporation of India Vs Horological Trades and Agencies and Another
Bombay High Court · (1991) 4 BomCR 285
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(2), 15ACivil Procedure Code, 1908 (CPC) — Section 115(1)
High Courts02 Dec 1991
Asstt. Collector of Cus., R and I (P) Vs Hussain Abbas Shaikh and others
Bombay High Court · (1992) 59 ELT 394
Customs Act, 1962 — Section 108, 132, 133, 134, 135
High Courts02 Dec 1991Allowed
Chaganlal Prahladrai Singhania Vs The Maharashtra State Co-operative Marketing Federation Ltd.
Bombay High Court · (1995) 3 LLJ 278
High Courts02 Dec 1991
Ferro Alloys Corporation Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1992) 196 ITR 406
Income Tax Act, 1961 — Section 201(1A), 215, 220(2), 28, 37
High Courts29 Nov 1991
Godrej and Boyce Manufacturing Co. Pvt. Ltd. and another Vs The Union of India and others
Bombay High Court · (1991) 4 BomCR 451 : (1992) CriLJ 3752
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195, 200, 202, 203, 204Industrial Disputes Act, 1947 — Section 10
High Courts29 Nov 1991
Laxman Kalba Hodkar Vs Ramchand Hamichand Shah and Co. and Another
Bombay High Court · (1991) 4 BomCR 31 : (1991) 93 BOMLR 816 : (1991) 1 MhLj 1576
Limitation Act, 1963 — Article 136
High Courts29 Nov 1991
Lt. Col. Clive Everard Ryan Williams (Retd.) Vs Raju B. Kriplani and Another
Bombay High Court · (1991) 4 BomCR 32
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Easements Act, 1882 — Section 52
High Courts28 Nov 1991
Asrar Ahmed Vs Union of India (UOI) and Others
Bombay High Court · (1992) 37 ECC 73 : (1992) 41 ECR 590
High Courts28 Nov 1991Allowed
Usha Tandon alias Usha Gopalan Vs Lilavati H. Hiranandani
Bombay High Court · (1991) 4 BomCR 422
Presidency Small Cause Courts Act, 1882 — Section 41, 43
High Courts27 Nov 1991
R. Mahadevan Iyer Vs State of Maharashtra and another
Bombay High Court · (1991) 4 BomCR 414 : (1992) CriLJ 1388
Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 482