High Courts22 Oct 1991Dismissed
Narendra Mafatlal Mehta Vs Union of India, CCI and E and Another
Bombay High Court · (1992) 41 ECR 603
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,615 of 3,665
High Courts22 Oct 1991
Solar Pesticides Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (1992) 57 ELT 201
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 26, 27, 27(2), 28A, 28B
High Courts22 Oct 1991
Milton Plastics Vs Union of India and others
Bombay High Court · (1992) 2 BomCR 363 : (1992) 94 BOMLR 9 : (1994) 79 CompCas 366 : (1991) 1 MhLj 1531 : (1991) MhLj 1531
Monopolies and Restrictive Trade Practices Act, 1969 — Section 12A
High Courts21 Oct 1991
Union of India Vs Sahney Steel and Press Works Ltd.
Bombay High Court · (1991) 38 ECR 321 : (1992) 58 ELT 38
High Courts21 Oct 1991
Maharashtra State Financial Corporation Vs Masvi and Company Pvt. Ltd. and another
Bombay High Court · (1993) 76 CompCas 168
State Financial Corporations Act, 1951 — Section 30, 31, 32
High Courts21 Oct 1991
Union Bank of India Vs Dalpat Gaurishankar Upadhyay
Bombay High Court · (1992) 1 BomCR 354
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts18 Oct 1991Dismissed
State of Maharashtra Vs M. V. Ghalge and another
Bombay High Court · (1991) MhLj 1557
Administrative Tribunals Act, 1985 — Section 14, 15, 19, 2, 2(b)Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 33C(2)
High Courts16 Oct 1991
State of Maharashtra Vs Griffon Laboratories Pvt. Ltd.
Bombay High Court · (1992) 41 ECR 471 : (1992) 58 ELT 36
Central Excises and Salt Act, 1944 — Section 4
High Courts16 Oct 1991Allowed
Super Processors Vs The Union of India (UOI) and Another
Bombay High Court · (1992) 2 BomCR 468 : (1994) 3 LLJ 564
Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts16 Oct 1991Dismissed
Dinkar Ramchandra Ambonkar Vs Photophone Limited and Others
Bombay High Court · (1994) 3 LLJ 1107
Industrial Disputes Act, 1947 — Section 9A
High Courts16 Oct 1991
Firozali Abdulkarim Jivani and another Vs The Union of India and others
Bombay High Court · AIR 1992 Bom 179 : (1991) 93 BOMLR 662 : (1992) 1 MhLj 1
Constitution of India, 1950 — Article 226
High Courts16 Oct 1991
The Official Liquidator, High Court, Bombay Vs United Commercial Bank and another
Bombay High Court · AIR 1992 Bom 167 : (1991) 4 BomCR 369 : (1992) 94 BOMLR 799
Companies Act, 1956 — Section 441, 529A, 530, 560
High Courts16 Oct 1991
Pearl Plastic Manufacturing Co. Vs Union of India
Bombay High Court · (1992) 58 ELT 41
High Courts15 Oct 1991Allowed
Dayashankar Singh and Others Vs Union of India (UOI) and Others
Bombay High Court · (1992) 1 BomCR 665 : (1992) 94 BOMLR 30
Constitution of India, 1950 — Article 226, 311Railway Protection Force Act, 1957 — Section 2, 4, 6, 9Railway Protection Force Rules, 1959 — Rule 43, 44(5), 44(6)
High Courts14 Oct 1991
Estrela Batteries Limited Vs Industrial Finance Corporation of India and Others
Bombay High Court · (1992) 2 BomCR 386
Industrial Finance Corporation Act, 1948 — Section 30
High Courts14 Oct 1991Dismissed
State of Maharashtra Vs B.K. Subbarao (Dr.)
Bombay High Court · (1992) 2 BomCR 557
Constitution of India, 1950 — Article 226
High Courts14 Oct 1991
Taj Trade and Transport Co. Ltd Vs Oil and Natural Gas Commission and another
Bombay High Court · (1992) 2 BomCR 125 : (1992) 94 BOMLR 620 : (1994) 80 CompCas 740 : (1992) 2 MhLj 1110
Contract Act, 1872 — Section 126
High Courts14 Oct 1991Dismissed
Taj Trade and Transport CO. Ltd. Vs Oil and Natural Gas Commission and another
Bombay High Court · (1992) MhLj 1110
Arbitration Act, 1940 — Section 20, 41Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 124, 124, 125, 126, 126
High Courts12 Oct 1991
State of Maharashtra Vs Dr. B.K. Subbarao and another
Bombay High Court · (1993) CriLJ 2984
ATOMIC ENERGY ACT, 1962 — Section 18, 19, 20, 24, 26Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13AConstitution of India, 1950 — Article 134, 21, 226, 227, 77
High Courts11 Oct 1991
Assistant Collector of Customs (P), Bombay Vs Madam Ayabo Atenda Ciadipo Orisan and another
Bombay High Court · (1992) 1 BomCR 383 : (1992) CriLJ 2349 : (1992) 59 ELT 369
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 397, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37