COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,625 of 3,665

High Courts29 Jul 1991

Rajendra Mishra Vs State of Maharashtra and others

Bombay High Court · (1991) MhLj 1146

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 76, 88C(5)Civil Procedure Code, 1908 (CPC) — Section 115Maharashtra Land Revenue Code, 1966 — Section 211, 247, 257, 259

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High Courts29 Jul 1991

Indian Organic Chemicals Ltd. Vs Union of India

Bombay High Court · (1992) ECR 171 : (1991) 56 ELT 54

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High Courts29 Jul 1991

Darayas Cawasji Balsara Vs Shenaz Darayas Balsara

Bombay High Court · AIR 1992 Bom 175

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 8

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High Courts29 Jul 1991

Raymond Woollen Mills Ltd. Vs Union of India

Bombay High Court · (1992) 40 ECR 168 : (1991) 55 ELT 483

Customs Act, 1962 — Section 2(14), 27, 27(1)

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High Courts26 Jul 1991

Kulkarni Black and Decker Ltd. Vs Union of India

Bombay High Court · (1991) ECR 377 : (1992) 57 ELT 401

Central Excises and Salt Act, 1944 — Section 36Constitution of India, 1950 — Article 226

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High Courts26 Jul 1991

Parle Products Pvt. Ltd. Vs Union of India

Bombay High Court · (1991) ECR 373 : (1991) 56 ELT 52

Central Excises and Salt Act, 1944 — Section 2

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High Courts26 Jul 1991

Oriental Fire and General Insurance Co. Ltd. Vs Panvel Industrial Co-operative Estates Ltd.

Bombay High Court · (1992) ACJ 503 : AIR 1992 Bom 107 : (1991) 1 MhLj 945

Contract Act, 1872 — Section 7, 8Insurance Act, 1938 — Section 64VB

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High Courts26 Jul 1991Allowed

Bacharam Dhondi Katkar Vs Laxman Anandrao Katkar deceased by his heirs and Others

Bombay High Court · (1991) 3 BomCR 105 : (1991) 1 MhLj 1248

Transfer of Property Act, 1882 — Section 58, 68(1)

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High Courts26 Jul 1991

Oriental Fire and Genl. Ins. Co. Ltd. Vs Panvel Industrial Cooperative Estates Ltd.

Bombay High Court · (1992) 2 ACC 623 : (1992) ACJ 503

Contract Act, 1872 — Section 7, 8

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High Courts25 Jul 1991Allowed

Karamchand Deojee Sanghavi Vs Tulsiram Kalu Kumawat

Bombay High Court · (1991) 4 BomCR 76

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3), 13Transfer of Property Act, 1882 — Section 109

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High Courts25 Jul 1991

Corn Products Company (India) Ltd. Vs Union of India

Bombay High Court · (1991) 55 ELT 460

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High Courts25 Jul 1991Dismissed

Suman Parmananddas Mundhada and Others Vs Saroj Screens Private Ltd. and Others

Bombay High Court · (1992) 94 BOMLR 829

Specific Relief Act, 1963 — Section 16

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High Courts24 Jul 1991Dismissed

State of Maharashtra and Others Vs Ganpat Pandurang Sankhe and Another

Bombay High Court · (1992) 1 BomCR 409

Constitution of India, 1950 — Article 342

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High Courts22 Jul 1991Dismissed

Arvind Manikchand Doshi Vs S.V. Kotnis, Member, Industrial Court and Others

Bombay High Court · (1995) 3 LLJ 120

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 2(4), 2(S)

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High Courts22 Jul 1991Allowed

Smt. Alka Subhash Gadia Vs The Additional Secretary to the Govt. of India and Others

Bombay High Court · (1994) 4 BomCR 425 : (1991) 1 MhLj 1125 : (1991) MhLj 1125

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3

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High Courts19 Jul 1991Dismissed

The State of Maharashtra and Others Vs Parvatibai Punaji Salave at and Post Puntamba and Others

Bombay High Court · (1993) 3 LLJ 391

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High Courts19 Jul 1991

Kantilal Manilal and Co. Vs Union of India

Bombay High Court · (1993) 49 ECR 206

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High Courts19 Jul 1991

Hemant P. Vissanji and others Vs Mulshankar Shivram Rawal and another

Bombay High Court · (1991) 3 BomCR 83 : (1991) CriLJ 3144 : (1992) 2 MhLj 1265

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 190, 319, 482Penal Code, 1860 (IPC) — Section 379, 427, 447

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High Courts19 Jul 1991

Raymond Woollen Mills Ltd. Vs Union of India

Bombay High Court · (1991) ECR 504 : (1992) 57 ELT 396

Central Excise Rules, 1944 — Rule 233BCentral Excises and Salt Act, 1944 — Section 4

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High Courts19 Jul 1991

Copper Rollers Pvt. Ltd. Vs Union of India

Bombay High Court · (1992) 40 ECR 336 : (1991) 56 ELT 51

Central Excise Rules, 1944 — Rule 8

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