COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,645 of 3,665

High Courts06 Feb 1991Allowed

Security Guards Board for Greater Bombay and Thane Districts and Others Vs Regional Provident Fund Commissioner

Bombay High Court · (1991) 3 BomCR 392 : (1991) 62 FLR 986 : (1993) 3 LLJ 381 : (1991) MhLj 837

Constitution of India, 1950 — Article 254(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 7AMaharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 3, 3(2)

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High Courts06 Feb 1991

Vinod Kumar Ramlalji Jaiswal Vs State of Maharashtra

Bombay High Court · (1991) 93 BOMLR 107

Constitution of India, 1950 — Article 14, 226

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High Courts05 Feb 1991Allowed

Allana Sons Private Limited Vs R.M. Gandhi, The Regional Provident Fund Commissioner

Bombay High Court · (1991) 3 BomCR 615 : (1991) 63 FLR 120 : (1993) 3 LLJ 809 : (1991) 1 MhLj 818 : (1991) MhLj 818

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 14B, 16, 16(3), 16(4)

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High Courts04 Feb 1991

C.K. Rao (Shri) Vs Kanta Udharam Jagasia (Miss.)

Bombay High Court · (1991) 2 BomCR 403

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A(2), 13A1, 13A1(1), 13A1(2), 13A1(A)Bombay Stamp Act, 1958 — Article 25Registration Act, 1908 — Section 17

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High Courts04 Feb 1991Dismissed

Acme Metal Industries Private Ltd. Vs The State of Maharashtra

Bombay High Court · (1991) 3 BomCR 631 : (1991) 63 FLR 331 : (1994) 3 LLJ 104

Factories Act, 1948 — Section 6(1)

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High Courts04 Feb 1991

Metazinc Pvt. Ltd. Vs R.M. Gandhi, Regional P.F. Commissioner and others

Bombay High Court · (1991) 3 BomCR 620 : (1991) 63 FLR 30 : (1992) 2 LLJ 647 : (1991) 1 MhLj 565 : (1991) MhLj 565

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 16, 2, 2A

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High Courts01 Feb 1991

Commissioner of Income Tax Vs Western India Paper and Board Mills (P.) Ltd.

Bombay High Court · (1991) 57 TAXMAN 213

Income Tax Act, 1961 — Section 256(1), 36(1)(iv), 37

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High Courts01 Feb 1991

Mainuddin Kasim Mulla Vs The State of Maharashtra

Bombay High Court · (1991) 3 BomCR 626 : (1991) CriLJ 1699 : (1991) 1 MhLj 592 : (1991) MhLj 592

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 20, 21, 22

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High Courts01 Feb 1991

Godrej and Boyce Manufacturing Co. Pvt. Ltd. Vs Municipal Corporation of Gr. Bombay and others

Bombay High Court · AIR 1992 Bom 104 : (1991) 2 BomCR 148

Bombay Municipal Corporation Act, 1988 — Section 192(1)

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High Courts01 Feb 1991

Minoo Framroze Balsara Vs The Union of India and others

Bombay High Court · AIR 1992 Bom 375

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 3Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 6

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High Courts01 Feb 1991

Gulabchand Laxmichand Bhutada Vs Central Bank of India and another

Bombay High Court · (1991) 93 BOMLR 996 : (1992) 1 MhLj 68

Banking Regulation Act, 1949 — Section 21, 21A

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High Courts01 Feb 1991

Maliram Gauridutt Mittal and Others Vs State of Maharashtra and Others

Bombay High Court · (1991) 3 BomCR 404

Maharashtra Land Revenue Code, 1966 — Section 178

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High Courts01 Feb 1991Allowed

Mainuddin Kasin Mulla Vs State of Maharashtra

Bombay High Court · (1991) 2 BomCR 586 : (1991) 93 BOMLR 825 : (1991) 1 MhLj 1089 : (1991) MhLj 1089

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 41(2), 42(1), 43

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High Courts01 Feb 1991

Shankar Gangaram Khade Vs State of Maharashtra and another

Bombay High Court · (1991) 2 BomCR 494 : (1993) 1 LLJ 1190 : (1991) MhLj 598

Penal Code, 1860 (IPC) — Section 120B, 34Prevention of Corruption Act, 1988 — Section 5

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High Courts31 Jan 1991

Mrs. Mary Dowling Vs Mrs. Margaret Merwan

Bombay High Court · AIR 1991 Bom 389 : (1991) 3 BomCR 229 : (1991) 93 BOMLR 844 : (1991) 1 MhLj 487

Succession Act, 1925 — Section 25, 26, 27, 37

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High Courts30 Jan 1991

Ramchandra Anand Suryavanshi Vs Smt. Kalindi Ramchandra Suryavanshi

Bombay High Court · AIR 1991 Bom 315 : (1991) 93 BOMLR 567 : (1992) 1 DMC 133

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10(1), 13, 25, 9Special Marriage Act, 1954 — Section 27(1), 34(2), 37, 38

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High Courts30 Jan 1991Dismissed