Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2), 34Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 9(2)

Read judgment

High Courts03 Jul 1991Dismissed

Association of Engineering Workers Vs Dockyard Labour Union and Others

Bombay High Court · (1991) 3 BomCR 729 : (1994) 3 LLJ 242 : (1991) 1 MhLj 1278 : (1991) MhLj 1278

Bombay General Clauses Act, 1904 — Section 21Trade Unions Act, 1926 — Section 10

Read judgment

High Courts02 Jul 1991

Tejmal Punamchand Burad Vs State of Maharashtra and others

Bombay High Court · (1992) CriLJ 379

Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 135, 136, 137Evidence Act, 1872 — Section 56, 57Penal Code, 1860 (IPC) — Section 268

Read judgment

High Courts02 Jul 1991

Advani Oerlikon Limited Vs Union of India

Bombay High Court · (1991) 55 ELT 486

COMPANIES ACT, 1956 — Section 43AConstitution of India, 1950 — Article 226

Read judgment

High Courts02 Jul 1991

Patel Aluminium Pvt. Ltd. Vs Union of India

Bombay High Court · (1991) 56 ELT 298

Customs Act, 1962 — Section 12(2), 25, 25(1), 25(2)

Read judgment

High Courts02 Jul 1991

Sohan Singh Jodh Singh Kohli Vs Chandrakanta Goyal

Bombay High Court · (1991) 3 BomCR 357

Representation of the People Act, 1951 — Section 123(2), 123(3), 123(3A)

Read judgment

High Courts02 Jul 1991

P.J. Pipes and Vessels Ltd. Vs Union of India

Bombay High Court · (1992) 40 ECR 32 : (1991) 56 ELT 40

Constitution of India, 1950 — Article 226

Read judgment

High Courts02 Jul 1991

Suresh Nathmal Rathi and others Vs State of Maharashtra and another

Bombay High Court · (1992) CriLJ 2106

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 320Hindu Marriage Act, 1955 — Section 12, 14, 23

Read judgment

High Courts01 Jul 1991

Dnyandev Pundlik Mali Vs The State of Maharashtra

Bombay High Court · (1992) 2 BomCR 99 : (1992) MhLj 1085

Criminal Procedure Code, 1973 (CrPC) — Section 394(2), 397

Read judgment

High Courts01 Jul 1991Allowed

May and Bakar Ltd. Vs Shri Kishore Jaikrishandas Ichaporia and Others

Bombay High Court · (1991) 63 FLR 319 : (1994) 3 LLJ 237 : (1991) MhLj 1070

Industrial Employment (Standing Orders) Act, 1946 — Section 10A, 2A(1)

Read judgment

High Courts01 Jul 1991Allowed

Kachru Jadhav and Others Vs State of Maharashtra

Bombay High Court · (1991) 4 BomCR 66

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457(1)

Read judgment

High Courts01 Jul 1991

Onoda Engineering and Consulting Company Limited Vs Project and Equipment Corporation of India Ltd.

Bombay High Court · (1991) 4 BomCR 334

Arbitration Act, 1940 — Section 34

Read judgment

High Courts28 Jun 1991Dismissed

Municipal Corporation of Greater Bombay Vs Piaqelal Pannalal Talwar since deceased by his heirs Smt. Chandrani P. Talwar and others

Bombay High Court · (1991) MhLj 1235

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts28 Jun 1991

Jeramdas Punjabi Vs Union of India

Bombay High Court · (1992) 41 ECR 632 : (1992) 57 ELT 36

Customs Act, 1962 — Section 113, 114

Read judgment