High Courts31 Oct 1991Dismissed
Maharashtra State Electricity Board and Another Vs K.T. Joseph
Bombay High Court · (1991) 4 BomCR 431
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, 20
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,614 of 3,665
High Courts31 Oct 1991Partly Allowed
Shivaji Khairnar and Another Vs State of Maharashtra
Bombay High Court · (1991) 4 BomCR 669
Evidence Act, 1872 — Section 3, 8Penal Code, 1860 (IPC) — Section 366, 372, 376
High Courts30 Oct 1991
Indian Organic Chemicals Ltd. and others Vs Khopoli New Township Municipal Council and others
Bombay High Court · AIR 1992 Bom 134 : (1992) 2 BomCR 441 : (1992) 94 BOMLR 318 : (1992) 2 MhLj 958
Constitution of India, 1950 — Article 136, 14Maharashtra Municipalities Act, 1965 — Section 113(1), 114, 115, 116, 117
High Courts30 Oct 1991
The Raymond Woollen Mills Ltd. and another Vs State of Maharashtra and another
Bombay High Court · AIR 1992 Bom 412 : (1992) 2 BomCR 248
Bombay Municipal Corporation Act, 1888 — Section 192, 194A, 195, 195(1A), 292Bombay Provincial Municipal Corporations Act, 1949 — Section 147Constitution of India, 1950 — Article 14, 226
High Courts30 Oct 1991
Monark Enterprises Vs Kishan Tulpule and others Kishan Tulpule and others Vs Kishco Mills Pvt. Ltd. and another
Bombay High Court · (1992) 2 BomCR 406 : (1992) 74 CompCas 89
Companies Act, 1956 — Section 227, 227(2), 522, 529A, 531
High Courts29 Oct 1991
Shrikant Vishnu Palwankar Vs Presiding Officer, First Labour Court and another
Bombay High Court · (1992) 2 LLJ 378 : (1991) MhLj 1565
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2
High Courts28 Oct 1991Dismissed
Neptune Wires Pvt. Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1992) 42 ECR 122
High Courts28 Oct 1991
Chaturbhuj and another Vs Recovery Officer and another
Bombay High Court · (1993) 199 ITR 739 : (1992) 2 MhLj 1484
Income Tax Act, 1961 — Section 147, 148
High Courts25 Oct 1991Dismissed
Shrinath J. Balwar Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (1992) ACJ 1053 : (1991) 93 BOMLR 475
Employees Compensation Act, 1923 — Section 2
High Courts25 Oct 1991Dismissed
Ramesh Shamji Thakkar and Others Vs Chhotelal Mahavit and Others
Bombay High Court · (1994) 3 LLJ 351
Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 33C(1), 33C(2)
High Courts25 Oct 1991
Vidarbha Veneer Industries Ltd. Vs Union of India
Bombay High Court · (1992) 58 ELT 435
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B, 4
High Courts25 Oct 1991
Srinath J. Balwar Vs Municipal Corporation Of Greater Bombay and Another
Bombay High Court · (1993) 1 ACC 566
Workmens Compensation Act, 1923 — Section 2(1)(n)
High Courts25 Oct 1991
Kankubai Shravikashram Trust and Others Vs Kamal Khajurkar and Others
Bombay High Court · (1991) 93 BOMLR 642
Civil Procedure Code, 1908 (CPC) — Section 21
High Courts24 Oct 1991
Union of India Vs Sang Fasteners Pvt. Ltd.
Bombay High Court · (1992) 42 ECR 609 : (1992) 58 ELT 205
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226
High Courts24 Oct 1991Dismissed
Municipal Corporation of Greater Bombay and Others Vs Maker Bhavan No. II, Commercial Premises Co-operative Society Ltd.
Bombay High Court · (1991) 4 BomCR 56
Bombay Municipal Corporation Act, 1888 — Section 217
High Courts24 Oct 1991
Suresh T. Kilachand Vs Sampat Shripat Lambate and another
Bombay High Court · (1991) 10 BOM CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 362, 393, 482Penal Code, 1860 (IPC) — Section 406, 409
High Courts24 Oct 1991
20th Century Finance and Consultancy Services Limited Vs Khanna Rayon Industries Ltd.
Bombay High Court · (1991) 4 BomCR 301
Contract Act, 1872 — Section 148Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)Transfer of Property Act, 1882 — Section 3
High Courts23 Oct 1991
Smt. Mamta Vs Ashok M. Vaidya
Bombay High Court · (1991) 4 BomCR 585 : (1992) CriLJ 2605 : (1992) 2 RCR(Criminal) 676
Criminal Procedure Code, 1973 (CrPC) — Section 125, 146, 397, 482Family Courts Act, 1984 — Section 7Hindu Marriage Act, 1955 — Section 11, 24
High Courts23 Oct 1991
Pawan kumar Vs Kamunja Fields Pvt. Ltd. and another
Bombay High Court · (1993) 3 BomCR 608 : (1994) 80 CompCas 439
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Oct 1991
Solar Pesticides Pvt. Ltd. Vs Union of India
Bombay High Court · (1992) 1 MhLj 871
Central Excises and Salt Act, 1944 — Section 11BCustoms Act, 1962 — Section 26, 27, 27(2), 28A, 28B