High Courts20 Nov 1991
Ambalal Punamchand Rashamwala Vs State of Maharashtra and another
Bombay High Court · (1992) CriLJ 2373
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,613 of 3,665
High Courts18 Nov 1991
Commissioner of Wealth-tax Vs Ramakrishna Bajaj (Huf)
Bombay High Court · (1992) 196 ITR 340
Income Tax Act, 1961 — Section 28Wealth Tax Act, 1957 — Section 27(1), 27(3), 29(1), 46
High Courts16 Nov 1991Allowed
Pushpa Chunawalla (Mrs.) and Another Vs Jagjitsingh Chawla
Bombay High Court · (1991) 4 BomCR 19 : (1992) 94 BOMLR 895
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15AConstitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 41
High Courts16 Nov 1991
Eruch Rustom Irani Vs Limji Kaikashroo Pandey
Bombay High Court · (1993) 1 BomCR 340 : (1992) 94 BOMLR 351 : (1992) MhLj 1198
Bombay High Court (Original Side) Rules, 1980 — Rule 401, 402Civil Procedure Code, 1908 (CPC) — Section 148A
High Courts15 Nov 1991Allowed
Kunwarjee Jivraj Lodhaya and Others Vs Bhagchand Motilal Raka and Another
Bombay High Court · (1992) 2 BomCR 110 : (1992) 94 BOMLR 900
Criminal Procedure Code, 1973 (CrPC) — Section 202(1), 202(2), 204
High Courts15 Nov 1991
Bashnurbi Vs Divisional Accounts Officer, M.G. South Central Railway
Bombay High Court · (1991) 93 BOMLR 1012 : (1992) 2 LLJ 391 : (1992) 1 MhLj 14
Administrative Tribunals Act, 1985 — Section 14, 3
High Courts15 Nov 1991
Smt. Kallawwa Shattu Patil and Others Vs Yallappa Parashram Patil and Others
Bombay High Court · (1992) 2 BomCR 178 : (1991) 93 BOMLR 973
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32OMaharashtra Revenue Patels (Abolition of Offices) Act, 1962 — Section 8
High Courts15 Nov 1991
Sadiq Ftehally Vs Union of India
Bombay High Court · (1992) 41 ECR 591 : (1992) 58 ELT 200
Customs Act, 1962 — Section 108
High Courts14 Nov 1991Dismissed
Ladlesaheb Shah Ahmed Sayyed Vs Arifulasha Kadari Dargah Trust, Solapur
Bombay High Court · (1991) MhLj 1572
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12, 12(2), 12(3)(a), 12(3)(b)Constitution of India, 1950 — Article 227
High Courts14 Nov 1991Allowed
Anusayabai and Others Vs Union of India (UOI) and Another
Bombay High Court · (1993) ACJ 528
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts14 Nov 1991Allowed
Ismail Gafoor Sarang Abbas Husain Sarang and Another Vs Ismail Gafoor Sarang
Bombay High Court · (1991) 4 BomCR 419
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 25
High Courts14 Nov 1991
Anusayabai Lande Vs Union of India (UOI) and Another
Bombay High Court · (1991) 93 BOMLR 590
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Section 5
High Courts14 Nov 1991
Ladlesaheb Shah Ahmed Sayyed Vs Arifulasha Kadari Dargah Trust
Bombay High Court · AIR 1992 Bom 222 : (1991) 4 BomCR 354 : (1991) 2 MhLj 1572
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 227
High Courts14 Nov 1991
Bhagirathibai (since deceased) by the Executors of her will Vs Om Prakash Bodhraj Kohli and Others
Bombay High Court · (1991) 4 BomCR 296
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15AContempt of Courts Act, 1971 — Section 22
High Courts13 Nov 1991
Shalimar Wires and Industries Ltd. Vs Union of India
Bombay High Court · (1992) 58 ELT 44
Central Excise Rules, 1944 — Rule 8(1)
High Courts13 Nov 1991Dismissed
Narayandas Partani and Another Vs The Union of India (UOI) and Others
Bombay High Court · (1993) 3 BomCR 709 : (1993) MhLj 1229
Negotiable Instruments Act, 1881 (NI) — Section 138, 138A
High Courts01 Nov 1991Allowed
Pramod Madhukarrao Padole and another Vs Chancellor, Nagpur University and others
Bombay High Court · (1991) MhLj 1487
Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(1)
High Courts31 Oct 1991
Bharat Cottage Industries Vs Union of India
Bombay High Court · (1992) 59 ELT 30
Customs Act, 1962 — Section 25
High Courts31 Oct 1991Dismissed
State of Maharashtra Vs P.V. Dunang and Others
Bombay High Court · (1992) 2 BomCR 91 : (1992) 65 FLR 576 : (1995) 3 LLJ 436
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts31 Oct 1991
Madhosingh and others Vs Smt. Kamla Devi and others
Bombay High Court · (1994) 1 BomCR 165 : (1992) CriLJ 1858
Penal Code, 1860 (IPC) — Section 109, 34, 405, 406, 409