High Courts18 Jul 1991
The Scotch Whiskhy Association and another Vs Pravara Sahakar Shakar Karkhana Ltd.
Bombay High Court · AIR 1992 Bom 294 : (1992) 2 BomCR 219
Trade and Merchandise Marks Act, 1958 — Section 29
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,626 of 3,665
High Courts18 Jul 1991
Chhotabhai Jethabhai Patel and Company Vs Agricultural Produce Market Committee and Another
Bombay High Court · (1991) 93 BOMLR 337
Constitution of India, 1950 — Article 141, 246, 276TOBACCO BOARD ACT, 1975 — Section 2, 31
High Courts18 Jul 1991
Raymond Synthetics Ltd. and others Vs Union of India and others
Bombay High Court · (1992) 1 BomCR 133 : (1992) 73 CompCas 1
Companies Act, 1956 — Section 22, 5, 73, 73(1), 73(1A)Securities Contracts (Regulation) Act, 1956 — Section 22
High Courts18 Jul 1991
Dr. D.R. Bharadwaj Vs Shreemati Nathibai Damodar Thackersey Women''s University, Bombay
Bombay High Court · AIR 1992 Bom 253 : (1992) 1 BomCR 1 : (1991) 1 MhLj 994
Arbitration Act, 1940 — Section 10Shrimati Nathibai Thackersey Womens University Act, 1974 — Section 74
High Courts17 Jul 1991
Model Mills, Nagpur Vs Labour Court, Nagpur and others
Bombay High Court · (1993) 2 LLJ 51 : (1992) 1 MhLj 904
Factories Act, 1948 — Section 59Industrial Disputes Act, 1947 — Section 33(2)
High Courts17 Jul 1991Dismissed
Elar Fashions Ltd. Vs State of Goa and Another
Bombay High Court · (1992) 1 BomCR 479
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 10(3), 18, 2, 24(1)
High Courts17 Jul 1991Dismissed
Anjuman I. Islam Vs Ashraf Ali Choudhary and Others
Bombay High Court · (1993) 3 LLJ 946
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts17 Jul 1991
Ravindra Haribhau Karmarkar Vs Mrs. Shaila Ravindra Karmarkar and another
Bombay High Court · (1992) CriLJ 1845 : (1992) 3 RCR(Criminal) 517
Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 25
High Courts17 Jul 1991Allowed
M. J. Brothers, Bombay Vs Amar Finance And Estate, Bombay
Bombay High Court · (1991) MhLj 1144
Bombay Money Lenders Act, 1946 — Section 2(17), 25, 29, 30
High Courts17 Jul 1991Dismissed
Mafatlal Engineering Industries Ltd. Vs Mafatlal Engineering Industries Employees'' Union and others
Bombay High Court · (1991) MhLj 1359
Constitution of India, 1950 — Article 226
High Courts16 Jul 1991
Maharashtra State Co-operative Cotton Growers'' Marketing Federation Ltd. and Another Vs Ralli Bros. and Coney Ltd. and Others
Bombay High Court · (1992) 1 BomCR 485
Arbitration Act, 1940 — Section 2, 21, 30Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 11, 26Limitation Act, 1908 — Section 22
High Courts16 Jul 1991Dismissed
Shiva Rama Salian and Others Vs Voltas Ltd. and Others
Bombay High Court · (1995) 3 LLJ 123
High Courts16 Jul 1991Allowed
Shankar Sadhuji Khedikar Vs Maharashtra State Road Transport Corporation
Bombay High Court · (1994) 3 LLJ 361
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts15 Jul 1991Dismissed
Shri Ramkrishna Flour and Besan Mills. Nagpur Vs State of Maharashtra and Others
Bombay High Court · (1991) 93 BOMLR 392
Constitution of India, 1950 — Article 254Essential Commodities Act, 1955 — Section 12, 3
High Courts15 Jul 1991
Chandrakant Shankar Pradhan Vs M/s. Verma Investment Corporation
Bombay High Court · AIR 1992 Bom 257 : (1992) 2 BomCR 85 : (1992) 2 MhLj 1016
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 94, 9A
High Courts14 Jul 1991
Amin Chand Payare Lal Vs Collector of Customs, Bombay
Bombay High Court · (1991) 07 BOM CK 0050
Constitution of India, 1950 — Article 226
High Courts12 Jul 1991
Union of India Vs B. Sorabjee
Bombay High Court · (1992) ECR 19 : (1991) 56 ELT 46
High Courts12 Jul 1991
Union of India Vs Swan Mills Ltd.
Bombay High Court · (1991) ECR 383 : (1991) 56 ELT 44
Central Excises and Salt Act, 1944 — Section 2
High Courts12 Jul 1991Allowed
Khajabhai Lukade and Others Vs Mohammed Ishaq Lukade and Others
Bombay High Court · (1991) 3 BomCR 58
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13, 54Maharashtra Land Revenue Code, 1966 — Section 247(1)
High Courts12 Jul 1991
Ratnagiri Municipal Council Vs Harishchandra Shankar Pawar and another
Bombay High Court · (1997) 3 LLJ 1235
Maharashtra Municipalities Act, 1965 — Section 76