High Courts13 Sept 1991
Devidas Vs Union of India and another
Bombay High Court · (1993) 200 ITR 697
Income Tax Act, 1961 — Section 120, 124, 124(3), 127, 142
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,619 of 3,665
High Courts13 Sept 1991
Miraj Taluka Girni Kamgar Sangh Vs Manager, Shree Gajanan Weaving Mills and Others
Bombay High Court · (1992) 2 LLJ 686
Bombay Industrial Relations Act, 1946 — Section 78, 84Constitution of India, 1950 — Article 226, 227
High Courts13 Sept 1991Dismissed
Colour-Chem. Limited and Others Vs A.L. Alsapurkar, Member, Industrial Court and Others
Bombay High Court · (1993) 3 LLJ 838
Industrial Disputes Act, 1947 — Section 11A
High Courts12 Sept 1991Dismissed
Mahesh Ramvilas Joshi and others Vs State of Maharashtra and others
Bombay High Court · (1991) MhLj 1269
High Courts10 Sept 1991Dismissed
Ramchandra Zinguji Gadekar Vs The State of Maharashtra
Bombay High Court · (1993) 3 BomCR 620
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts10 Sept 1991
Vidyaprasarak Samaj and Another Vs State of Goa and Others
Bombay High Court · (1992) 1 BomCR 705 : (1991) 93 BOMLR 971
Constitution of India, 1950 — Article 226
High Courts10 Sept 1991
Balkrishna Tukaram and Others Vs State of Maharashtra and Others
Bombay High Court · (1992) 1 BomCR 398
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts10 Sept 1991
Union of India (UOI) and Others Vs Suresh Trading Company
Bombay High Court · (1992) 42 ECR 722
High Courts10 Sept 1991
Eble Egnesis Anthony Vs T. Ramlingam Thuwal Swamy Pillay and others
Bombay High Court · (1992) MhLj 968
Bombay Civil Courts Act, 1869 — Section 41Limitation Act, 1963 — Section 12, 12(2)
High Courts09 Sept 1991
Narendra Govind Mangela Vs The Inspector of Police, Virar Police Station and another
Bombay High Court · (1992) 2 BomCR 478 : (1992) CriLJ 2711
Arms Act, 1959 — Section 25, 5Bombay Police Act, 1951 — Section 37Constitution of India, 1950 — Article 14
High Courts09 Sept 1991
Gold Seal Engineering Product Pvt. Ltd. and others Vs Hindustan Manufacturers and others
Bombay High Court · AIR 1992 Bom 144 : (1992) 2 BomCR 321
Civil Procedure Code, 1908 (CPC) — Section 20, 9ACopyright Act, 1957 — Section 62
High Courts09 Sept 1991
Cock Brand Sinnar Bidis Ltd, Nasik Vs Shakuntalabai Dashrath Khandare
Bombay High Court · (1992) 2 LLJ 420
Constitution of India, 1950 — Article 226, 227
High Courts09 Sept 1991
Hindustan Lever Limited Vs Nirma Private Limited, Ahmedabad
Bombay High Court · AIR 1992 Bom 195
Copyright Act, 1957 — Section 15(2), 17, 2, 48, 51Designs Act, 1911 — Section 2(5)Trade and Merchandise Marks Act, 1958 — Section 2, 29
High Courts09 Sept 1991
Pedro Santan Braganza Vs Zacharias Manuel Jorge and Another
Bombay High Court · (1992) 1 BomCR 707 : (1992) 94 BOMLR 859
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 152, 47
High Courts06 Sept 1991
Gabriel Joseph Vs Feroz Gulam Sarvar Khan and others
Bombay High Court · (1992) CriLJ 458
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 482
High Courts06 Sept 1991
Daulat Makanmal Luthria Vs Solitaire Hotels Pvt. Ltd. and others
Bombay High Court · (1993) 76 CompCas 215
Companies Act, 1956 — Section 397, 398, 433, 434
High Courts06 Sept 1991
Kantabai Khapre and Another Vs Bapurao Khapre and Another
Bombay High Court · (1991) 93 BOMLR 648
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112
High Courts06 Sept 1991
Yashodabai Saraf Vs Narayandas Gokuldas Saraf and Others
Bombay High Court · (1992) 1 BomCR 259 : (1992) 94 BOMLR 19
Contempt of Courts Act, 1971 — Section 20Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts06 Sept 1991Allowed
Goa Bottling Company Private Limited Vs Pradeep Sardesai and Another
Bombay High Court · (1992) 1 BomCR 297 : (1992) 65 FLR 279 : (1995) 3 LLJ 280
Industrial Disputes (Central) Rules, 1957 — Rule 46Industrial Disputes Act, 1947 — Section 25G
High Courts06 Sept 1991Dismissed
Municipal Commissioner and Another Vs Empire Estate
Bombay High Court · (1991) 4 BomCR 60
Bombay Municipal Corporation Act, 1888 — Section 217