High Courts01 Oct 1991
Sudam Vanaji Shirsat Vs Shetkari Sahakari Sangh Ltd. and others
Bombay High Court · AIR 1992 Bom 347 : (1993) 1 BomCR 543 : (1992) 94 BOMLR 797
Constitution of India, 1950 — Article 12, 226
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,617 of 3,665
High Courts30 Sept 1991
Anand Gopal Gurve Vs State of Maharashtra
Bombay High Court · (1994) 1 BomCR 168 : (1992) CriLJ 3064
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120, 120B, 21, 34, 409
High Courts30 Sept 1991
Kashinath Atmaram Kothavade Vs State of Maharashtra
Bombay High Court · (1992) 2 BomCR 376 : (1992) 94 BOMLR 375
Land Acquisition Act, 1894 — Section 24A
High Courts27 Sept 1991Allowed
National Food Products Vs Madras Food Products and Another
Bombay High Court · (1993) 1 BomCR 105
Trade and Merchandise Marks Act, 1958 — Section 12(1), 12(3), 33, 56
High Courts26 Sept 1991Dismissed
Umesh Vithalrao Balpande and another Vs Maharashtra State Board of Secondary and Higher Secondary Education, Nagpur
Bombay High Court · (1991) MhLj 1510
Constitution of India, 1950 — Article 141
High Courts26 Sept 1991
Champaklal Nanabhai and another Vs Commissioner of Sales Tax, Maharashtra State
Bombay High Court · (1991) 09 BOM CK 0049
Bombay Sales Tax Act, 1959 — Section 43, 61, 61(1), 61(6)
High Courts26 Sept 1991Dismissed
Krishnakant Durlabhbhai Vora and Another Vs Mathuradas R. Gandhi and Others
Bombay High Court · (1991) 4 BomCR 610
Constitution of India, 1950 — Article 226
High Courts25 Sept 1991
Govind Shanwar Chatal Vs Dattatraya Waman Bhanushali and another
Bombay High Court · (1992) 2 BomCR 569 : (1992) CriLJ 1228
Bonded Labour System Abolition Act, 1976 — Section 13, 14, 15, 16, 2Constitution of India, 1950 — Article 23, 35Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 20, 21, 378
High Courts25 Sept 1991
Shri Netaji Narayan Lotlikar Vs State of Goa and another
Bombay High Court · (1992) CriLJ 2363
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)(7)Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85
High Courts25 Sept 1991
Dnyaneshwar Baburao Gorel Vs Sau. Kamal Dnyaneshwar Gorel and others
Bombay High Court · (1993) 1 CivCC 42 : (1992) CriLJ 835 : (1992) 1 MhLj 198 : (1992) 3 RCR(Criminal) 318
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 51
High Courts25 Sept 1991
Briyesh Ramesh Kamble Vs S. Ramamurthi Commr. of Police and Others
Bombay High Court · (1993) 2 BomCR 670
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(1), 3(2)
High Courts24 Sept 1991
M/s. Parelkar and Dallas, Architects Vs Girish Thakorlal Vakil and others
Bombay High Court · AIR 1992 Bom 350 : (1992) 94 BOMLR 863
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Wealth Tax Rules, 1957 — Rule 8
High Courts20 Sept 1991
Bhagwandas Patel Vs State of Maharashtra and another
Bombay High Court · (1991) 4 BomCR 593 : (1992) CriLJ 2022
Prevention of Food Adulteration Act, 1954 — Section 14, 16, 2, 7, 9
High Courts20 Sept 1991
Purushottam Wamanrao Thakur and others Vs Warsha Thakur and others
Bombay High Court · (1993) 3 BomCR 587 : (1992) CriLJ 1688 : (1994) 2 DMC 173
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 100, 397, 482, 97Guardians and Wards Act, 1890 — Section 19, 25
High Courts20 Sept 1991
Venubai Savleram Songaonkar Vs Gajanan Savleram Alias Sawalaram Songaonkar and others
Bombay High Court · (1991) 3 BomCR 719
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5Contempt of Courts Act, 1971 — Section 2Penal Code, 1860 (IPC) — Section 114, 34
High Courts20 Sept 1991Allowed
Jayshree Enterprise Vs Union of India (UOI) and Others
Bombay High Court · (1992) 41 ECR 338
Customs Act, 1962 — Section 18
High Courts20 Sept 1991
Dalal Engineering Pvt. Ltd. Vs Ramrao Bhaurao Sawant and others
Bombay High Court · (1991) 4 BomCR 571 : (1992) 2 LLJ 384 : (1991) 2 MhLj 1534
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25, 28, 30
High Courts20 Sept 1991Dismissed
Namdeorao Krishnaji Gajabhiye Vs Agricultural Produce Marketing Committee and Another
Bombay High Court · (1991) 93 BOMLR 984
High Courts19 Sept 1991
Arun Prahlad Kale Vs The State of Maharashtra
Bombay High Court · (1992) 2 BomCR 547
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5
High Courts19 Sept 1991Dismissed
Sham Ramchandra Sonawane Vs State of Maharashtra
Bombay High Court · (1992) 1 BomCR 415
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 50