COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,623 of 3,665

High Courts14 Aug 1991Allowed

Balvant Dnyandeo Khandekar Vs The Secretary, Shetkari Sahakari Sangh Ltd. and Others

Bombay High Court · (1992) 1 BomCR 320 : (1991) 63 FLR 684 : (1995) 3 LLJ 818

Industrial Disputes Act, 1947 — Section 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

High Courts14 Aug 1991

Sunita Plastic Industries Vs Union of India

Bombay High Court · (1992) 58 ELT 201

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 10

High Courts14 Aug 1991

Bharat '' Mamul Thakkar and Another Vs State of Maharashtra

Bombay High Court · (1991) 4 BomCR 126

Criminal Procedure Code, 1973 (CrPC) — Section 157, 167Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 37, 50, 8

High Courts14 Aug 1991

Sharad Joshi Vs State of Maharashtra and Others

Bombay High Court · (1992) 2 BomCR 519

Constitution of India, 1950 — Article 226

High Courts14 Aug 1991Dismissed

Rasiklal Ratilal (Partnership Firm) and another Vs Union of India and others

Bombay High Court · (1991) MhLj 1366

Textile Undertakings (Taking Over of Management) Act, 1983 — Section 11(1), 3, 3(1), 3(2), 3(3)

High Courts13 Aug 1991

Neo Pharma Pvt. Ltd. Vs Union of India

Bombay High Court · (1994) 52 ECR 472 : (1992) 58 ELT 24

Central Excises and Salt Act, 1944 — Section 11A

High Courts13 Aug 1991

Kusum Engineering Works Vs Union of India

Bombay High Court · (1991) ECR 181 : (1992) 58 ELT 3

Central Excises and Salt Act, 1944 — Section 11B

High Courts12 Aug 1991

New Vinod Silk Mills Pvt. Ltd. Vs Union of India

Bombay High Court · (1991) ECR 18 : (1992) 58 ELT 4

Central Excises and Salt Act, 1944 — Section 11A, 11B

High Courts12 Aug 1991

Dulichand Katre and Another Vs Smt. Sheela Sahu and Others

Bombay High Court · (1993) 3 BomCR 604

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts12 Aug 1991Allowed

Krishnarao Baburao Dere Vs Shivaji Dnyanu Patil and Another

Bombay High Court · (1991) 3 BomCR 420

Bombay Motor Vehicles Taxation Rules, 1959 — Rule 306BMotor Vehicles Act, 1939 — Section 92A

High Courts09 Aug 1991Allowed

Rangnath Sitaram Yerawar and others Vs V. N. Muley and another

Bombay High Court · (1991) MhLj 1197

Bombay General Clauses Act, 1904 — Section 3(26)General Clauses Act, 1897 — Section 3(31)

High Courts09 Aug 1991Dismissed

Shri Dudhaganga Vedhaganga Sahakari Sakhar Karkhana Ltd. Vs Shamrao Ganpat Patil

Bombay High Court · (1994) 3 LLJ 108

Bombay Industrial Relations Act, 1946 — Section 42(4), 78(1), 78(1)A, 79(3), 79(B)

High Courts08 Aug 1991

Bank of India Vs Senior Travels Pvt. Ltd. and Others

Bombay High Court · (1991) 4 BomCR 261

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Contempt of Courts Act, 1971 — Section 12, 2, 8

High Courts08 Aug 1991Dismissed

Pushpadevi Rajput and others Vs Prakashchandra Agrawal

Bombay High Court · (1991) MhLj 1023

Constitution of India, 1950 — Article 141

High Courts08 Aug 1991Allowed

Sadiquabai Vs Santaji Shikshan Vikas Sanstha and others

Bombay High Court · (1991) MhLj 1174

Constitution of India, 1950 — Article 14

High Courts07 Aug 1991Allowed

Suvina B. Redkar Vs Government of Goa and Others

Bombay High Court · (1991) 4 BomCR 695

Constitution of India, 1950 — Article 14, 19, 24Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 18(1), 18(3)

High Courts06 Aug 1991

Dyes and Chemical Worker''s Union Vs Asian Chemical Works and others

Bombay High Court · (1992) 1 BomCR 286 : (1991) 63 FLR 651 : (1992) 2 LLJ 523 : (1991) 1 MhLj 1132

Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21

High Courts06 Aug 1991Allowed

Varisalli Mohammed Ilias Vs Abdul Sattar Gulam Hussein (since deceased by his heirs) and Others

Bombay High Court · (1992) 1 BomCR 27

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 15A(1), 28, 5(4A)Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 116

High Courts05 Aug 1991Allowed

Bapurao Vs Bapurao Andha and Another

Bombay High Court · (1991) 4 BomCR 72

Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2(1)

High Courts05 Aug 1991

The State of Maharashtra Vs M/s. Dhruwa Woollen Mills Pvt. Ltd. and others

Bombay High Court · (1991) 3 BomCR 666 : (1991) CriLJ 3142

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A