High Courts29 Jan 1991
Dr. Venkatesh Kabde Vs Union of India
Bombay High Court · (1991) 56 ELT 307
Constitution of India, 1950 — Article 14, 226EXPORT (QUALITY CONTROL AND INSPECTION) ACT, 1963 — Section 16A, 3, 6, 7
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,646 of 3,665
High Courts29 Jan 1991Allowed
Michael Charles D''souza Vs Ganesh V. V. Gaonkar and others
Bombay High Court · (1991) MhLj 1432
Constitution of India, 1950 — Article 14, 19(1)(a), 229, 235, 300AIndustrial Disputes Act, 1947 — Section 2(j)Penal Code, 1860 (IPC) — Section 124A
High Courts29 Jan 1991
Militant Security Bureau Pvt. Ltd. and Another Vs B.R. Mehr and another
Bombay High Court · (1991) 3 BomCR 406 : (1993) 1 LLJ 842 : (1991) 1 MhLj 485 : (1991) MhLj 485
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2
High Courts29 Jan 1991
Purushottam Vs Returning Officer, Amravati and Others
Bombay High Court · AIR 1992 Bom 227
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 81(3), 83, 86
High Courts29 Jan 1991
Dai-ichi Karkaria Private Ltd., Bombay Vs Oil and Natural Gas Commission Bombay and another
Bombay High Court · AIR 1992 Bom 309 : (1991) 4 BomCR 631 : (1991) 93 BOMLR 183
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 4, 151, 94Contract Act, 1872 — Section 15, 17Customs Act, 1962 — Section 25
High Courts28 Jan 1991
Panvel Nagarpalika Parishad, Panvel Vs Mukund L. Phalke and another
Bombay High Court · (1991) 1 BomCR 570 : (1991) CriLJ 1916
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts28 Jan 1991
Arun Vs Maharashtra State Road Transport Corporation and others
Bombay High Court · (1992) 1 LLJ 812
Army Act, 1950 — Section 41Industrial Disputes Act, 1947 — Section 11APenal Code, 1860 (IPC) — Section 95
High Courts28 Jan 1991
Dorab Bomanji Ghadiali Vs Jamshed Kanga and Others
Bombay High Court · AIR 1992 Bom 13 : (1991) 2 BomCR 244 : (1991) 2 MhLj 878 : (1991) MhLj 878
Bombay Municipal Corporation Act, 1888 — Section 3(YY), 367, 368, 390, 479Constitution of India, 1950 — Article 226
High Courts28 Jan 1991
Bansi Kalge (Koli) Vs Ramkrishna Joshi and Others
Bombay High Court · (1992) 1 BomCR 240
High Courts25 Jan 1991Allowed
Chandrakant Damodar Soparkar Vs State of Maharashtra and Others
Bombay High Court · (1992) 1 BomCR 21 : (1991) 62 FLR 302
Constitution of India, 1950 — Article 226
High Courts25 Jan 1991
Bakhtawar Construction Co. Pvt. Ltd. and Another Vs Tahsildar and Another
Bombay High Court · (1991) 3 BomCR 199
Maharashtra Land Revenue Code, 1966 — Section 168(2)
High Courts24 Jan 1991
Ashok Kisan Thorat and etc. Vs Jalandhar Baburao Apradh and another, etc.
Bombay High Court · (1991) 93 BOMLR 343 : (1991) CriLJ 1718
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 10, 3, 7
High Courts24 Jan 1991Dismissed
Mumbai Shramik Sangh and Others Vs N.D. Rathod, Conciliation Officer and Others
Bombay High Court · (1992) 1 BomCR 49 : (1995) 1 LLJ 273
Industrial Disputes Act, 1947 — Section 12(3), 18(3)
High Courts24 Jan 1991Allowed
Harish Sakharam Savardekar Vs Union of India (UOI) and Others
Bombay High Court · (1991) 2 BomCR 538 : (1991) 63 FLR 111 : (1994) 3 LLJ 93 : (1991) 1 MhLj 289
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(4)
High Courts24 Jan 1991
P. Ripalkumar and Co. Vs Union of India
Bombay High Court · (1991) ECR 318 : (1991) 54 ELT 67
Customs Act, 1962 — Section 111, 112
High Courts24 Jan 1991Partly Allowed
Electric Construction and Equipment Co. Ltd. Vs Hukam N. Sharma and Others
Bombay High Court · (1993) 3 LLJ 312
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts23 Jan 1991
Smt. Suman Kanji Hodar Vs State of Maharashtra and others
Bombay High Court · (1991) 2 BomCR 82 : (1991) 1 MhLj 576 : (1991) MhLj 576
High Courts23 Jan 1991Allowed
Smt. Suman Kanji Hodar Vs State of Maharashtra and Others
Bombay High Court · (1991) 93 BOMLR 465 : (1991) CriLJ 2896
High Courts23 Jan 1991Allowed
Dilip Laxman Kokare Vs S.M. Ambedkar and Another
Bombay High Court · (1991) 2 BomCR 85 : (1991) 93 BOMLR 852 : (1991) 1 MhLj 833 : (1991) MhLj 833
Bombay Police Act, 1951 — Section 61
High Courts22 Jan 1991
Abdul Kadir Razzaque Beg Vs The Sub-divisional Magistrate (S.S. Zende), Nasik Sub-division and others
Bombay High Court · (1991) 1 BomCR 589 : (1991) 93 BOMLR 760 : (1991) CriLJ 1725 : (1991) 1 MhLj 474
Bombay Police Act, 1951 — Section 59Penal Code, 1860 (IPC) — Section 302, 394