High Courts13 Jun 1991
Colridge Limited Vs Union of India
Bombay High Court · (1991) 37 ECR 183 : (1992) 57 ELT 387
Central Excises and Salt Act, 1944 — Section 36(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,631 of 3,665
High Courts13 Jun 1991Dismissed
Amin Chand Payare Lal Vs C.T.A. Pillay, Collector of Customs and Others
Bombay High Court · (1992) 40 ECR 182
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 112
High Courts13 Jun 1991Allowed
Suresh Vithoo Nare Vs The Dharamsi Morarji Chemicals Company Limited and Others
Bombay High Court · (1992) 1 BomCR 316 : (1991) 63 FLR 359 : (1994) 3 LLJ 717
Industrial Disputes Act, 1947 — Section 11(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 59
High Courts12 Jun 1991
Transport Corporation of India Ltd. and Others Vs R.M. Gandhi and Others
Bombay High Court · (1991) 3 BomCR 210 : (1999) 3 LLJ 312
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(2), 14A, 2
High Courts11 Jun 1991
Maharashtra General Kamgar Union Vs All-India Handloom Fabrics Marketing Co-operative Society Ltd. and Another
Bombay High Court · (1991) 3 BomCR 63 : (1991) 93 BOMLR 703 : (1991) 63 FLR 567 : (1992) 2 LLJ 652 : (1992) 1 MhLj 203
BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 38BConstitution of India, 1950 — Article 226Factories Act, 1948 — Section 2
High Courts21 May 1991
Maharashtra Wine Merchants Association and Others etc. Vs The State of Maharashtra and Another
Bombay High Court · AIR 1992 Bom 3 : (1992) 2 BomCR 523 : (1991) 2 MhLj 1258
Bombay Prohibition Act, 1949 — Section 139, 142, 143Constitution of India, 1950 — Article 226, 324Maharashtra Country Liquor Rules, 1973 — Rule 26
High Courts21 May 1991
Maharashtra Wine Merchants'' Association and others Vs State of Maharashtra and another
Bombay High Court · (1991) MhLj 1258
Bombay Prohibition Act, 1949 — Section 139, 139(1)(f), 142, 142(2), 143Constitution of India, 1950 — Article 14, 226, 324, 324(1)
High Courts08 May 1991
Smt. Deepa Ramesh Pai Vs The Union of India and others
Bombay High Court · (1991) CriLJ 2387 : (1991) 1 MhLj 1119
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 9Constitution of India, 1950 — Article 136, 22, 226, 32Customs Act, 1962 — Section 108
High Courts03 May 1991
Commissioner of Wealth Tax Vs Miss. Sudha P. Patel and another
Bombay High Court · (1992) 196 ITR 8
Wealth Tax Act, 1957 — Section 2, 27(1)
High Courts03 May 1991
Rasik Ramji Kamani Vs S.K. Tripathi and others
Bombay High Court · (1991) 3 BomCR 159 : (1993) 203 ITR 848
Income Tax Act, 1961 — Section 22HA, 245A, 245HA, 245MWealth Tax Act, 1957 — Section 22C
High Courts03 May 1991
Syndicate Bank and another Vs Kailashchandra and another
Bombay High Court · (1993) 76 CompCas 392
Banking Regulation Act, 1949 — Section 21AUsurious Loans Act, 1918 — Section 3
High Courts03 May 1991
G.T.C. Industries Ltd. Vs Union of India
Bombay High Court · (1991) 37 ECR 186 : (1991) 56 ELT 29
High Courts03 May 1991Dismissed
Betel Stores Vs State of Maharashtra
Bombay High Court · (1991) 93 BOMLR 422
Civil Procedure Code, 1908 (CPC) — Section 115Railway Claims Tribunal Act, 1987 — Section 13, 16, 22, 23
High Courts03 May 1991
Akhil Bharatiya Dhan Utpadak Kisan Bachao Samity and Others Vs State of Maharashtra and Others
Bombay High Court · (1992) 94 BOMLR 1010
Constitution of India, 1950 — Article 255Essential Commodities Act, 1955 — Section 3, 5General Clauses Act, 1897 — Section 21
High Courts03 May 1991
Babasha Ladhusha Askan and others Vs State of Maharashtra
Bombay High Court · (1991) MhLj 1508
Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 — Section 19
High Courts03 May 1991
Ashok Baburao Kadam Vs State of Maharashtra
Bombay High Court · (1991) 3 BomCR 95
Evidence Act, 1872 — Section 27, 3, 8Penal Code, 1860 (IPC) — Section 302
High Courts02 May 1991
R.C. Rajak, ACC (P) R and I Div. Vs Thaika Mohamed Sayed Kamal Abdul Kadar and State of Maharashtra
Bombay High Court · (1992) 39 ECR 247
High Courts02 May 1991
Commissioner of Income Tax Vs Kirloskar Bros. Ltd.
Bombay High Court · (1992) 60 TAXMAN 91
Income Tax Act, 1961 — Section 256(1), 32, 35, 35(1)(iv), 35(2)
High Courts02 May 1991
Dr. Mrs. Banoo J. Coyajee and others., Pratap Govind Pawar and others. Vs Sakal Papers Shanta Genevieve Pommeret Parulekar and another Vs Sakal Papers
Bombay High Court · (1995) 84 CompCas 534
Companies Act, 1956 — Section 108, 172, 286, 81
High Courts02 May 1991
Vasant Maruti Wakar Vs State of Maharashtra
Bombay High Court · (1991) MhLj 1318
Criminal Procedure Code, 1973 (CrPC) — Section 25, 313Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 120B, 161, 162, 163, 165A