COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,618 of 3,665

High Courts19 Sept 1991Dismissed

Khatri Builders Vs Mohmed Farid Khan and Others

Bombay High Court · (1992) 1 BomCR 305

Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 7, 7(1), 7(2), 7A

High Courts19 Sept 1991Dismissed

Suresh Baburao Bhandare Vs Saswad Mali Sehakar Sakhar Karkhana Ltd. and Another

Bombay High Court · (1992) 2 BomCR 277 : (1992) 65 FLR 702 : (1995) 3 LLJ 270

Industrial Disputes Act, 1947 — Section 25F, 25FF

High Courts18 Sept 1991

Smt. Indu Bhagya Natekar Vs Bhagya Pandurang Natekar and otheirs

Bombay High Court · (1992) 1 BomCR 390 : (1992) CriLJ 601 : (1992) 3 RCR(Criminal) 57

Evidence Act, 1872 — Section 101, 114Hindu Marriage Act, 1955 — Section 8Penal Code, 1860 (IPC) — Section 114, 434, 494

High Courts18 Sept 1991

State of Maharashtra Vs Ashok Narayandas Sabnai

Bombay High Court · (1991) 38 ECR 324 : (1992) 58 ELT 208

Customs Act, 1962 — Section 108

High Courts18 Sept 1991

The Podar Mills Limited Vs State Bank of India and others

Bombay High Court · AIR 1992 Bom 277 : (1992) 94 BOMLR 822 : (1994) 79 CompCas 455

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Companies Act, 1956 — Section 397, 398, 52Transfer of Property Act, 1882 — Section 96

High Courts18 Sept 1991

Podar Mills Ltd. Vs State Bank of India and others

Bombay High Court · (1991) 4 BomCR 82

Companies Act, 1956 — Section 397, 398

High Courts18 Sept 1991Allowed

Dalanvalan Imarat Bandhkam and Patbandhare Kamgar Union Vs The State of Maharashtra and Others

Bombay High Court · (1991) 4 BomCR 111 : (1993) 3 LLJ 744

Industrial Disputes Act, 1947 — Section 33(1)

High Courts18 Sept 1991Allowed

Pralhad Narayan Malawade Vs Shriram Sahakari Sakhar Karkhana Ltd. and Others

Bombay High Court · (1993) 3 LLJ 748

Industrial Disputes Act, 1947 — Section 25N

High Courts18 Sept 1991Dismissed

Sivnarayan Amarchand Paliwal Vs Vasantrao Vithalrao Gurjar and Others

Bombay High Court · (1992) 94 BOMLR 866

Representation of the People Act, 1951 — Section 100, 117, 144T, 144U, 144V

High Courts17 Sept 1991

Lml Ltd. and another Vs M.K. Venkataraman, Assistant Commissioner of Income Tax and another

Bombay High Court · (1992) 102 CTR 344 : (1994) 205 ITR 585 : (1993) 66 TAXMAN 507

Income Tax Act, 1961 — Section 143, 143(1), 143(3), 28

High Courts17 Sept 1991

Murlidhar Raghoji Savant Vs General Manager, Mather and Platt (I) Ltd. and Others

Bombay High Court · (1992) 2 BomCR 184 : (1992) 2 LLJ 394

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33Industrial Employment (Standing Orders) Act, 1946 — Section 15

High Courts17 Sept 1991

Auro Engg. Pvt. Ltd. Vs R.A. Gadekar and others

Bombay High Court · (1991) 93 BOMLR 595 : (1992) 2 LLJ 693 : (1992) 1 MhLj 131

Industrial Disputes Act, 1947 — Section 25C, 25F

High Courts17 Sept 1991

Jamnaprasad Sarju Tiwari Vs Saban K. Dhone and others

Bombay High Court · (1992) 1 BomCR 403 : (1993) CriLJ 1470

Penal Code, 1860 (IPC) — Section 114, 427, 447

High Courts17 Sept 1991

LML LTD. AND ANOTHER Vs M. K. VENKATARAMAN, ASSISTANT COMMISSIONER OF Income Tax AND ANOTHER.

Bombay High Court · (1993) 102 CTR 344 : (1993) 205 ITR 585

Income Tax Act, 1961 — Section 143

High Courts16 Sept 1991

Bharat Petroleum Corporation Limited Vs Indequip Limited

Bombay High Court · (1992) 2 BomCR 501

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21

High Courts16 Sept 1991Dismissed

Vinayak Poma Tarkar Vs Jacinto Santa Gorgenio and Others

Bombay High Court · (1992) 1 BomCR 475

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 23, 43Mamlatdars Court Act, 1966 — Section 7, 9

High Courts16 Sept 1991

Assistant Collector of C. Ex. Vs Extrusion Processes Private Ltd.

Bombay High Court · (1992) 43 ECR 721 : (1991) 56 ELT 514

Central Excise Rules, 1944 — Rule 8, 8(1)

High Courts16 Sept 1991

Ashwin Prafulla Pimpalwar and etc. Vs State of Maharashtra and Others

Bombay High Court · AIR 1992 Bom 233 : (1992) 2 BomCR 280 : (1992) 94 BOMLR 43 : (1991) 2 MhLj 1336

Constitution of India, 1950 — Article 14, 166Evidence Act, 1872 — Section 115

High Courts16 Sept 1991Allowed

Suryakant Yadao Gaikwad Vs State of Maharashtra

Bombay High Court · (1991) 4 BomCR 603

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 376

High Courts16 Sept 1991

Ashwin Prafulla Pimpalwar Vs State of Maharashtra

Bombay High Court · (1991) MhLj 1336

Constitution of India, 1950 — Article 14, 166