High Courts22 Jan 1991
Sopan Sakharam Bhosale Vs Shaikh Maheboob (died) Through his legal representatives and Another
Bombay High Court · (1991) 3 BomCR 526 : (1991) MhLj 450
Mamlatdars Court Act, 1906 — Section 21
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,647 of 3,665
High Courts22 Jan 1991
State Bank of India Vs The Podar Mills Limited and Others
Bombay High Court · AIR 1991 Bom 370 : (1991) 93 BOMLR 957 : (1992) 74 CompCas 710
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Companies Act, 1956 — Section 529A
High Courts21 Jan 1991
Arbuda Bhuvan Tea Shop and Others Vs State of Maharashtra and Others
Bombay High Court · (1991) 2 BomCR 129 : (1991) 62 FLR 530 : (1992) 1 LLJ 807
BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 2Constitution of India, 1950 — Article 14, 226Minimum Wages Act, 1948 — Section 3, 5
High Courts21 Jan 1991
Jaikisandas Balchand Pamnani and another Vs Municipal Corporation of Greater Bombay and others
Bombay High Court · AIR 1991 Bom 341
Bombay Municipal Corporation Act, 1888 — Section 206Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90Constitution of India, 1950 — Article 226
High Courts21 Jan 1991
Sharad Manilal Gosalia Vs Superintending Engineer, Government of Goa and Others
Bombay High Court · (1992) 1 BomCR 244
Constitution of India, 1950 — Article 14, 226
High Courts18 Jan 1991
E.S.I.C. Vs S.K. Agarwal and others
Bombay High Court · (1991) 2 BomCR 88 : (1991) 63 FLR 923 : (1992) 2 LLJ 115 : (1991) 1 MhLj 935
Employees State Insurance Act, 1948 — Section 85, 85A
High Courts18 Jan 1991
Antony Philip D''souza Vs Air India and others
Bombay High Court · (1991) 62 FLR 999 : (1992) 2 LLJ 507
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33
High Courts18 Jan 1991Dismissed
Kashinath Namdeo Patil Vs Meenaxi Kashinath Patil
Bombay High Court · (1992) 2 DMC 99
Hindu Marriage Act, 1955 — Section 13
High Courts18 Jan 1991
M.C. Thakur Vs Extrusion Processors Pvt. Ltd.
Bombay High Court · (1991) ECR 18 : (1991) 54 ELT 16
Central Excises and Salt Act, 1944 — Section 2, 4
High Courts17 Jan 1991
Lena Pereira and others Vs Mary Boracho and others
Bombay High Court · AIR 1992 Bom 93 : (1992) 1 BomCR 118 : (1991) 93 BOMLR 175 : (1991) 1 MhLj 761
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 28, 5(11)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 116
High Courts17 Jan 1991
Union of India Vs Gem International
Bombay High Court · (1991) 34 ECC 12 : (1991) ECR 24 : (1991) 54 ELT 73
High Courts17 Jan 1991Allowed
Tarabai Paradeshi Vs Shamsingh Angadsing Paradeshi and another
Bombay High Court · (1991) MhLj 521
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 24, 25
High Courts17 Jan 1991Allowed
Iqbal Singh Keer Vs Shekharappa C. Nagathan and Another
Bombay High Court · (1991) 3 BomCR 86
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Jan 1991
Dr. Rajendra Vithalrao Suryavanshi Vs State of Maharashtra
Bombay High Court · (1991) 3 BomCR 335 : (1991) CriLJ 2068
COMPANIES ACT, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 21, 34
High Courts17 Jan 1991Allowed
Matoshri Mudrualaya and Others Vs State of Maharashtra and Others
Bombay High Court · (1991) 2 BomCR 72 : (1995) 3 LLJ 875
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19(9), 7A(1)
High Courts17 Jan 1991Allowed
Association of Engineering Workers Vs State of Maharashtra and Others
Bombay High Court · (1994) 3 LLJ 97
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts16 Jan 1991
Standard Brand Corporation Vs Union of India
Bombay High Court · (1992) 42 ECR 616 : (1992) 59 ELT 42
High Courts16 Jan 1991
State of Maharashtra and Another Vs Kisan Genu Pawar
Bombay High Court · (1991) 2 BomCR 167
Forest Act, 1927 — Section 52, 61A
High Courts16 Jan 1991Allowed
Anil Vasant Marathe Vs The Municipal Commissioner of Greater Bombay
Bombay High Court · (1991) 3 BomCR 196 : (1991) 62 FLR 923 : (1994) 3 LLJ 1082
Constitution of India, 1950 — Article 226
High Courts16 Jan 1991
G.P. Pedke Vs Syed Javed Ali
Bombay High Court · (1991) CriLJ 1481
Bombay Police Act, 1951 — Section 110, 117Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 294, 336, 34, 341, 342