High Courts14 Feb 1991
Dilip V. Tawade, Adv. Vs Sanjay V. Tawade and another
Bombay High Court · AIR 1992 Bom 50 : (1991) 1 MhLj 989
Succession Act, 1925 — Section 289, 295
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,644 of 3,665
High Courts14 Feb 1991
Rama Jondhale (deceased) through Legal representative and Others Vs State of Maharashtra and Another
Bombay High Court · (1991) 3 BomCR 510 : (1991) 1 MhLj 1128
Land Acquisition Act, 1894 — Section 18, 31
High Courts13 Feb 1991
Vatsalabai Ganuji Shinde Vs Maharashtra Housing and Area Development Board and Others
Bombay High Court · (1991) 3 BomCR 462 : (1991) MhLj 805
Bombay Buildings Repairs and Reconstruction Board Act, 1969 — Section 33(3)Maharashtra Housing and Area Development Act, 1976 — Section 88, 88(3)
High Courts13 Feb 1991Dismissed
Vishvanath Putu Chipkar and Others Vs Mormugao Port Trust and Others
Bombay High Court · (1991) 4 BomCR 39 : (1991) 93 BOMLR 220
Constitution of India, 1950 — Article 14, 15(4), 16, 16(4), 335Major Port Trusts Act, 1963 — Section 126, 28
High Courts13 Feb 1991
Mahadeo Dhondu Budhe Vs Sayyad Mahamud Sayyad Mohamad Nazir
Bombay High Court · AIR 1992 Bom 51 : (1991) 3 BomCR 508
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A(2)
High Courts11 Feb 1991
Sharadchandra Vinayak Dongre and others etc. Vs V. State of Maharashtra
Bombay High Court · (1991) CriLJ 3329
Bombay Prohibition Act, 1949 — Section 108, 56, 65, 66, 72Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 190, 2, 467
High Courts11 Feb 1991
Cable Corporation of India Ltd. and another Vs Municipal Corporation of Greater Bombay and another
Bombay High Court · (1991) MhLj 899
Bombay Municipal Corporation Act, 1888 — Section 192
High Courts11 Feb 1991
Virendra Bhupatrai Mehta Vs State of Maharashtra and Others
Bombay High Court · (1991) 3 BomCR 636 : (1991) MhLj 533
Bombay University Act, 1974 — Section 2(30)Constitution of India, 1950 — Article 14, 16
High Courts11 Feb 1991
Commissioner of Income Tax Vs Western India Paper and Board Mills Pvt. Ltd.
Bombay High Court · (1991) 97 CTR 21 : (1991) 189 ITR 309
Income Tax Act, 1961 — Section 36, 36(1), 37, 37(1)
High Courts11 Feb 1991
Sunil Hansraj Gupta Vs Payal Sunil Gupta
Bombay High Court · AIR 1991 Bom 423 : (1991) 2 BomCR 520 : (1993) 1 DMC 443 : (1991) 1 MhLj 737
Civil Procedure Code, 1908 (CPC) — Section 109Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 397, 482Family Courts Act, 1984 — Section 17, 18, 19(1), 7, 8
High Courts11 Feb 1991
Cable Corporation of India Ltd. and another Vs The Municipal Corporation of Greater Bombay and another
Bombay High Court · AIR 1992 Bom 21 : (1991) 1 MhLj 899
High Courts08 Feb 1991
Kashinath Kisan Bhoye Vs State of Maharashtra
Bombay High Court · (1992) 1 BomCR 95 : (1991) CriLJ 1909
Penal Code, 1860 (IPC) — Section 302, 304, 320, 326, 99
High Courts08 Feb 1991
Shivgonda Balgonda Patil and others Vs The Director of Resettlement and others
Bombay High Court · AIR 1992 Bom 72
Hindu Succession Act, 1956 — Section 6Land Acquisition Act, 1894 — Section 5Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 10, 11, 13(3), 15, 16
High Courts08 Feb 1991
Satwant Kaur Pruthi Vs Satya Vijay Co-operative Housing Society Ltd. and Another
Bombay High Court · (1991) 3 BomCR 390 : (1991) MhLj 992
Civil Procedure Code, 1908 (CPC) — Section 9A
High Courts08 Feb 1991
Malhari Pandurang Shinde Vs State of Maharashtra
Bombay High Court · (1991) 3 BomCR 224
Penal Code, 1860 (IPC) — Section 304
High Courts07 Feb 1991
Employees State Insurance Corporation and another Vs G.N. Mathur and others
Bombay High Court · (1991) 3 BomCR 436 : (1991) 63 FLR 115 : (1992) 2 LLJ 689
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2, 40, 75Factories Act, 1948 — Section 2
High Courts07 Feb 1991
Nilesh alias Narayan Y. Jadhav Vs State of Maharashtra and Others
Bombay High Court · AIR 1992 Bom 225 : (1991) 1 MhLj 770 : (1991) MhLj 770
Bombay Prohibition Act, 1949 — Section 137, 143Constitution of India, 1950 — Article 226Maharashtra Country Liquor Rules, 1973 — Rule 28
High Courts06 Feb 1991Allowed
Militant Security Bureau Pvt. Ltd. and Another Vs B.R. Heher and Another
Bombay High Court · (1991) 1 BomCR 669 : (1991) 63 FLR 272 : (1995) 3 LLJ 49
High Courts06 Feb 1991
Vishwanath Pundlik Chavan Vs Sau. Nirmala and others
Bombay High Court · (1992) CriLJ 1262 : (1994) 1 DMC 410
Civil Procedure Code, 1908 (CPC) — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Adoptions and Maintenance Act, 1956 — Section 25
High Courts06 Feb 1991
Smt. Sharmila R. Kotian Vs State of Maharashtra and others
Bombay High Court · AIR 1992 Bom 53
Constitution of India, 1950 — Article 226Maharashtra Housing and Area Development Act, 1977 — Section 2(25), 91(1), 94(5)