High Courts05 Aug 1991Allowed
Arvind Trading Company and Others Vs State of Maharashtra and Others
Bombay High Court · (1991) 93 BOMLR 403
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165Essential Commodities Act, 1955 — Section 3, 6A, 6B, 6C
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,624 of 3,665
High Courts02 Aug 1991
Deepak Rama Umbrajkar Vs The Commissioner of Police, Greater Bombay, Bombay and others
Bombay High Court · (1992) CriLJ 1569
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 22General Clauses Act, 1897 — Section 21, 22
High Courts02 Aug 1991
Godrej and Boyce Mfg. Co. Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (1991) ECR 136 : (1991) 56 ELT 62
Central Excises and Salt Act, 1944 — Section 11A(1)Constitution of India, 1950 — Article 226
High Courts02 Aug 1991
Parle Beverages Pvt. Ltd. Vs Union of India
Bombay High Court · (1991) 38 ECR 139 : (1991) 56 ELT 60
Central Excise Rules, 1944 — Rule 11, 173JCentral Excises and Salt Act, 1944 — Section 11B
High Courts02 Aug 1991
In re, Smt. Amina
Bombay High Court · AIR 1992 Bom 214
Constitution of India, 1950 — Article 12, 13, 14, 17, 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 384Succession Act, 1925 — Section 51
High Courts02 Aug 1991Dismissed
Rambilas Ramchandraji Mundhada and another Vs Shriram Shaugram Malviya
Bombay High Court · (1991) MhLj 1017
Civil Procedure Code, 1908 (CPC) — Section 2(12)
High Courts01 Aug 1991
Wyeth Laboratories Ltd. Vs Union of India
Bombay High Court · (1991) 37 ECR 581 : (1992) 57 ELT 68
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B
High Courts31 Jul 1991
Texind Corpn. Pvt. Ltd. Vs Union of India
Bombay High Court · (1991) 56 ELT 59
Central Excises and Salt Act, 1944 — Section 2Customs Tariff Act, 1975 — Section 3
High Courts31 Jul 1991
S.R.I. Roller Mills Pvt. Ltd. Vs Union of India
Bombay High Court · (1992) 59 ELT 361
Constitution of India, 1950 — Article 13, 14, 372DESTRUCTIVE INSECTS AND PESTS ACT, 1914 — Section 3
High Courts31 Jul 1991
S.R. I. Roller Mills Pvt. Ltd. and etc. Vs Union of India and others
Bombay High Court · AIR 1992 Bom 79 : (1992) 59 ELT 361
Bombay Municipal Corporation Act, 1988 — Section 61, 63Constitution of India, 1950 — Article 13, 14, 245, 265, 372Destructive Insects and Pests Act, 1914 — Section 3
High Courts31 Jul 1991
Rafiq Abid Patel and others etc. Vs The Inspector of Police, Kashimira Police Station, Thane and another
Bombay High Court · (1992) CriLJ 394
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 190, 2, 207
High Courts30 Jul 1991
Prakash Construction and Engineering Co. Vs Union of India
Bombay High Court · (1991) 38 ECR 11 : (1991) 56 ELT 58
Central Excises and Salt Act, 1944 — Section 2
High Courts30 Jul 1991Dismissed
Dilip Ingole Vs Janardhan Biju Gonnade and others
Bombay High Court · (1991) MhLj 986
Maharashtra Municipalities Act, 1965 — Section 318
High Courts30 Jul 1991Allowed
Maharashtra Elektrosmelt Ltd. Vs State of Maharashtra and Another
Bombay High Court · (1991) 93 BOMLR 389 : (1991) MhLj 1136
Mines and Minerals (Development and Regulation) Act, 1957 — Section 9, 9A
High Courts30 Jul 1991Dismissed
Devgonda Raygonda Patil Since deceased by his heir Hirabai Devgonda Patil Vs Shamgonda Raygonda Patil Since Deceased by his heirs Trishala Shamgonda Patil and others
Bombay High Court · (1991) MhLj 1470
Hindu Adoptions and Maintenance Act, 1956 — Section 10, 11(iv), 12, 16, 6Hindu Succession Act, 1956 — Section 30Limitation Act, 1963 — Section 6
High Courts30 Jul 1991
Paragon Textile Mills Pvt. Ltd. Vs Union of India
Bombay High Court · (1991) 56 ELT 335
Central Excise Rules, 1944 — Rule 8Customs Act, 1962 — Section 12
High Courts30 Jul 1991
Nazeem Vs Asstt. Collector of Customs and another
Bombay High Court · (1991) 3 BomCR 661 : (1992) CriLJ 390
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Jul 1991
Ramniklal Tulsidas Kotak and Others Vs Varsha Builders and Others
Bombay High Court · (1992) 2 BomCR 492
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1
High Courts29 Jul 1991
Rotogravurs Vs Union of India
Bombay High Court · (1992) ECR 173 : (1992) 57 ELT 407
Central Excise Rules, 1944 — Rule 233BCentral Excises and Salt Act, 1944 — Section 11B, 11B(3)
High Courts29 Jul 1991
Gokak Patel Volkart Ltd. Vs Union of India
Bombay High Court · (1992) 40 ECR 17 : (1991) 56 ELT 56
Constitution of India, 1950 — Article 226