High Courts06 Sept 1991
Gangadhar Narsinghdas Agrawal Vs Timble Pvt. Ltd.
Bombay High Court · (1992) 74 CompCas 846
Companies Act, 1956 — Section 433(e), 434
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,620 of 3,665
High Courts06 Sept 1991
Sahadeo Ingle Vs Khushal Wankhade and Others
Bombay High Court · (1993) 3 BomCR 598
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 35Maharashtra Land Revenue Code, 1966 — Section 20(2)
High Courts05 Sept 1991
Arvind Kotecha Vs Mahesh Kumar and Others
Bombay High Court · (1992) 1 BomCR 439 : (1992) 94 BOMLR 836 : (1994) 79 CompCas 338 : (1992) CriLJ 124
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120
High Courts05 Sept 1991
Union of India Vs Gtc Industries Ltd.
Bombay High Court · (1991) 56 ELT 733
Central Excise Rules, 1944 — Rule 8(1)Customs Act, 1962 — Section 25, 25(1)
High Courts05 Sept 1991
The State of Maharashtra Vs Jagdish B. Shah
Bombay High Court · (1992) 1 BomCR 405 : (1992) CriLJ 2394
Criminal Procedure Code, 1973 (CrPC) — Section 293
High Courts05 Sept 1991Dismissed
Thakubai Maruti Tupe and Others Vs Ankush Hiraman Magar and Others
Bombay High Court · (1991) 3 BomCR 602 : (1991) MhLj 1465
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 68, 85
High Courts04 Sept 1991
Roplas (India) Ltd. Vs Union of India
Bombay High Court · (1991) 56 ELT 511
Central Excises and Salt Act, 1944 — Section 36(2)
High Courts04 Sept 1991
Vinayak Laxman Vartak Vs Laxmidas Vithaldas Ganatra and Another
Bombay High Court · (1992) 1 BomCR 447 : (1991) MhLj 1201
Penal Code, 1860 (IPC) — Section 288
High Courts04 Sept 1991
Kisanrao Manikrao Khopade and another Vs Municipal Council, Dhule and another
Bombay High Court · AIR 1992 Bom 249 : (1991) 4 BomCR 9 : (1992) 94 BOMLR 808
Constitution of India, 1950 — Article 166Maharashtra Municipalities Act, 1965 — Section 175, 183, 183, 200, 202Maharashtra Regional and Town Planning Act, 1966 — Section 45(2)
High Courts04 Sept 1991
Arat Electro Chemicals Pvt. Ltd. Vs Union of India
Bombay High Court · (1992) 1 BomCR 710 : (1991) ECR 490 : (1992) 58 ELT 186 : (1993) 1 MhLj 269
Customs Act, 1962 — Section 12
High Courts03 Sept 1991
Shriram Narayan Dhond and Another Vs Demu Surya Gaude
Bombay High Court · (1991) 4 BomCR 251
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 39 Rule 1, Order 39 Rule 2, 10, 11Maharashtra Land Revenue Code, 1966 — Section 105
High Courts03 Sept 1991Dismissed
Janata Sahakari Bank Ltd. Vs Dilipkumar Hiralal Chhatbar and Others
Bombay High Court · (1995) 3 LLJ 826
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts03 Sept 1991
Vidarbha Weavers Central Co-operative Society Ltd. Vs Civil Judge, Senior Division, Nagpur and Others
Bombay High Court · (1992) 94 BOMLR 943
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts03 Sept 1991Dismissed
Gangubai Makode and others Vs Nilkanth Sripat Gokhale
Bombay High Court · (1991) MhLj 1178
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5Transfer of Property Act, 1882 — Section 106
High Courts03 Sept 1991Allowed
Nagpur Timber Merchants'' Association Vs Nagpur Improvement Trust and Another
Bombay High Court · (1991) 93 BOMLR 967
Maharashtra Land Revenue Code, 1966 — Section 168, 2, 67
High Courts30 Aug 1991
Comunidade of Chicalim Vs Income Tax Officer and others
Bombay High Court · (1992) 196 ITR 170
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(20), 139(8), 217(1), 264, 273A
High Courts30 Aug 1991Allowed
Shyamrao Rajeshwarrao Potdukhe and Others Vs State of Maharashtra and Others
Bombay High Court · (1991) 93 BOMLR 727
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5AMAHARASHTRA HOUSING AND AREA DEVELOPMENT ACT, 1976 — Section 28, 29, 41
High Courts30 Aug 1991
Tulsidas Subhanrao Jadhav Vs Govindrao Bhaurao Burgute and Others
Bombay High Court · (1992) 1 BomCR 444 : (1991) MhLj 1193
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482
High Courts30 Aug 1991
Pawankumar Vs Ashish Enterprises and others
Bombay High Court · (1992) CriLJ 1619 : (1992) 3 RCR(Criminal) 521 : (1993) 2 RCR(Criminal) 237
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 204, 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 5
High Courts30 Aug 1991
Pawankumar Vs Ashish Enterprises and another, Subhash and another, Govind and Govind and another
Bombay High Court · (1992) CriLJ 1619
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420