High Courts27 Nov 1991
Yashwant Pandharinath Bagal Vs Waman Raghunath Inamdar and Another
Bombay High Court · (1991) 4 BomCR 579
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32R, 88C, 88D
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,612 of 3,665
High Courts27 Nov 1991
Poulad Deochand Patil Vs Samasta Aher Nhavi Panch Trust and Another
Bombay High Court · (1992) 2 BomCR 583
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88B(2)
High Courts27 Nov 1991
INSPECTING ASSISTANT COMMISSIONER Vs PIEM HOTELS LIMITED. (ALSO PIEM HOTELS LIMITED v. IAC.).
Bombay High Court · (1995) 2 ACC 212 : (1993) 45 TTJ 510
High Courts27 Nov 1991Allowed
Maria Monica D''Souza Vs Martin Santan Dias
Bombay High Court · (1994) 2 DMC 650
Divorce Act, 1869 — Section 19(4)
High Courts26 Nov 1991
Commissioner of Wealth-tax Vs Nirajkumar Bajaj (Huf)
Bombay High Court · (1992) 196 ITR 380
Income Tax Act, 1961 — Section 28Wealth Tax Act, 1957 — Section 27(1), 27(3)
High Courts26 Nov 1991
The State of Maharashtra Vs R. Mahadevan Iyer
Bombay High Court · (1992) CriLJ 1008
High Courts26 Nov 1991Dismissed
Commissioner of Income Tax Vs Mrs. Ziabanu Malak
Bombay High Court · (1995) 79 TAXMAN 406
Income Tax Act, 1961 — Section 139(8), 143, 144, 147, 148
High Courts26 Nov 1991
Laxmanrao Anantrao Satardekar Vs Bapu S. Powar By Heirs and Others
Bombay High Court · (1991) 93 BOMLR 691
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29(2), 32G
High Courts26 Nov 1991
Ramchandra Kashinath Belsare Vs Vasant Kashinath Belsare and Another
Bombay High Court · (1992) 2 BomCR 486
Limitation Act, 1963 — Article 136
High Courts25 Nov 1991
Indian Aluminium Co. Ltd. Vs Indals (Agencies) Pvt. Ltd.
Bombay High Court · (1991) 4 BomCR 373
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 12
High Courts25 Nov 1991
Hafizullah Khan Vs Maharashtra State Road Transport Corporation
Bombay High Court · (1992) 65 FLR 716 : (1995) 3 LLJ 458
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10, 59
High Courts22 Nov 1991
Steelage Industries Limited and another Vs Smt. Chander Begai
Bombay High Court · AIR 1992 Bom 406 : (1991) 4 BomCR 24 : (1992) 1 MhLj 857
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Constitution of India, 1950 — Article 227
High Courts22 Nov 1991
Rajendra Dinanath Patil Vs Usman Sajjan Patel and others
Bombay High Court · AIR 1992 Bom 164 : (1991) 4 BomCR 294 : (1993) 1 MhLj 201
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1
High Courts21 Nov 1991Allowed
Monica Fernandes Vs Suresh Shirodkar and Others
Bombay High Court · (1991) 4 BomCR 325
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2
High Courts20 Nov 1991
Jayendra Shantaram Dighe and others Vs The State of Maharashtra
Bombay High Court · (1992) 1 BomCR 679 : (1992) CriLJ 2796
Penal Code, 1860 (IPC) — Section 147, 148, 149, 295, 295A
High Courts20 Nov 1991
Commissioner of Gift-tax Vs Madhurkumar Bajaj
Bombay High Court · (1995) 211 ITR 519
High Courts20 Nov 1991
Vasu Dhondi Sutar Vs Ganpati Dhondi Sutar and Another
Bombay High Court · (1991) 4 BomCR 685
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15(1), 29, 32G, 70BBombay Tenancy and Agricultural Lands Rules, 1956 — Rule 9
High Courts20 Nov 1991
Commissioner of Income Tax Vs Rajesh Steel Industries
Bombay High Court · (1995) 211 ITR 548
Income Tax Act, 1961 — Section 72
High Courts20 Nov 1991Allowed
Shantabai Parshuram Mule and Others Vs Sharda Prasadsingh and Others
Bombay High Court · (1992) 2 ACC 677 : (1992) ACJ 270 : (1991) MhLj 1542
Employees Compensation Act, 1923 — Section 10, 3, 8
High Courts20 Nov 1991
Koron Business Systems Ltd. Vs Union of India
Bombay High Court · (1992) 58 ELT 48
Central Excises and Salt Act, 1944 — Section 4