COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,616 of 3,665

High Courts11 Oct 1991

Asstt. Collector of Customs (P) Vs Ayabe Atanda Ciadipe Orisan

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

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High Courts11 Oct 1991

Jai Hind Oil Mills Co. Vs Union of India

Bombay High Court · (1992) 58 ELT 199

Customs Act, 1962 — Section 14

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High Courts11 Oct 1991

Jalyan Udyog Vs Union of India

Bombay High Court · (1992) 58 ELT 33

Central Excises and Salt Act, 1944 — Section 3

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High Courts11 Oct 1991

Pravin Nanalal Shah Vs S.N. Karkhanis, Collr. of Cus. (Appeals)

Bombay High Court · (1991) 10 BOM CK 0056

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High Courts11 Oct 1991

Mrs. Myra Joseph Braz Dias Vs Joseph Braz Dias

Bombay High Court · AIR 1992 Bom 142 : (1991) 4 BomCR 396 : (1992) 94 BOMLR 814

Divorce Act, 1869 — Section 36

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High Courts11 Oct 1991

Rico Gems Corporation Vs Chief Controller of Imports and Exports

Bombay High Court · (1992) 58 ELT 390

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High Courts10 Oct 1991

Arochem Industries Vs Union of India

Bombay High Court · (1994) 51 ECR 10 : (1991) 56 ELT 505

Central Excise Rules, 1944 — Rule 11, 8(1)Central Excises and Salt Act, 1944 — Section 11B

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High Courts10 Oct 1991

Bharat Chandulal Nanavati and another Vs UCO Bank and another

Bombay High Court · AIR 1992 Bom 170 : (1991) 4 BomCR 313 : (1992) 94 BOMLR 4

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High Courts07 Oct 1991

Dr. Ajay Soni and Another Vs The State of Maharashtra

Bombay High Court · (1992) 2 BomCR 152

Criminal Procedure Code, 1973 (CrPC) — Section 309(2)

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High Courts05 Oct 1991

Ramchandra Balu Magadum (Desai) Vs Smt. Rakhamabai Balu Magadum (Desai) and another

Bombay High Court · (1991) 93 BOMLR 716 : (1992) CivCC 531 : (1992) CriLJ 1919 : (1992) 1 MhLj 165

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Hindu Adoptions and Maintenance Act, 1956 — Section 11

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High Courts05 Oct 1991

Shantaram Ramchandra Pawaskar and Others Vs State of Maharashtra and Others

Bombay High Court · (1991) 4 BomCR 311

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 482

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High Courts04 Oct 1991

Ramdas Mahadeorao Shrirao and others Vs State of Maharashtra

Bombay High Court · (1991) 4 BomCR 533 : (1992) CriLJ 2641

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 109, 186, 332, 34, 342

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High Courts04 Oct 1991Dismissed

Ganpat Balaji Parate Vs State of Maharashtra and others

Bombay High Court · (1991) MhLj 1515

Constitution of India, 1950 — Article 14, 19(1)(g), 31A, 31ALand Acquisition Act, 1894 — Section 4, 4, 5, 5A, 6, 6Maharashtra Industrial Development Act, 1961 — Section 31, 32, 32(2), 33, 38

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High Courts04 Oct 1991Dismissed

Union of India (UOI) Vs Jagdish Oil Mills

Bombay High Court · (1993) ACJ 719

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 73

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High Courts04 Oct 1991

Dharamaji Gangaram Gholem and others Vs Vithoba Soma Khade and another

Bombay High Court · (1991) 93 BOMLR 659 : (1992) CriLJ 870 : (1992) 1 MhLj 118

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 378, 395, 397, 399, 401Penal Code, 1860 (IPC) — Section 34, 417, 420

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High Courts04 Oct 1991Allowed