COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,648 of 3,665

High Courts16 Jan 1991

Bhagwatiben Harilal Bhojani and others Vs Municipal Corporation of Greater Bombay and others

Bombay High Court · AIR 1992 Bom 269 : (1991) 2 BomCR 240 : (1991) 1 MhLj 583 : (1991) MhLj 583

Bombay Municipal Corporation Act, 1888 — Section 146(2), 203, 207A, 209(3), 212Constitution of India, 1950 — Article 226

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High Courts16 Jan 1991Partly Allowed

Rashtriya Hair Cutting Saloon Vs The Maharashtra Kamgar Sabha and Others

Bombay High Court · (1991) 3 BomCR 408 : (1991) 93 BOMLR 165 : (1991) 62 FLR 795 : (1994) 3 LLJ 1086

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(5), 17A

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High Courts16 Jan 1991

Shashikant S. Bagwe Vs Municipal Commissioner for Greater Bombay and Others

Bombay High Court · (1991) 3 BomCR 89 : (1991) 93 BOMLR 60

Bombay Municipal Corporation Act, 1888 — Section 312Constitution of India, 1950 — Article 227

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High Courts15 Jan 1991

Asaram Vs The State of Maharashtra

Bombay High Court · (1992) CriLJ 1860

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 6

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High Courts15 Jan 1991

Jt. Contlr., Reserve Bank of India Vs Narendra Mafatlal Mehta

Bombay High Court · (1991) 35 ECR 171 : (1991) 53 ELT 309

Constitution of India, 1950 — Article 226

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High Courts15 Jan 1991

Abhimanyu Vithalrao Jadhav Vs State of Maharashtra

Bombay High Court · (1991) 1 BomCR 486 : (1991) CriLJ 2085

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161

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High Courts15 Jan 1991Dismissed

Sushma Fabrics Pvt. Ltd. Vs Union Bank of India and Another

Bombay High Court · (1991) 3 BomCR 258 : (1993) 3 LLJ 316

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

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High Courts15 Jan 1991Allowed

Mohanlal Mahabirprasad and Others Vs Commissioner of Income Tax Thomas, 11th Income Tax Officer and Another

Bombay High Court · (1991) 1 BomCR 519 : (1991) 1 MhLj 984

Criminal Procedure Code, 1973 (CrPC) — Section 309, 482Income Tax Act, 1961 — Section 277

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High Courts14 Jan 1991Dismissed

State of Maharashtra Vs Narayan Sitaram Chavan

Bombay High Court · (1991) 3 BomCR 567

Bombay Prohibition Act, 1949 — Section 66(1), 85(1)Evidence Act, 1872 — Section 3

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High Courts11 Jan 1991

Radhakrishna Ananta Prabhu and Others Vs Siri Construction and Others

Bombay High Court · (1991) 3 BomCR 351

Specific Relief Act, 1963 — Section 15, 19

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High Courts11 Jan 1991

Dattatraya Krishnaji Joshi Vs State of Maharashtra

Bombay High Court · (1991) 2 BomCR 49 : (1991) 93 BOMLR 545 : (1991) CriLJ 2097

Penal Code, 1860 (IPC) — Section 161

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High Courts11 Jan 1991

Deutsche Bank Vs S.P. Kala and another

Bombay High Court · (1991) 93 BOMLR 426 : (1992) 74 CompCas 577 : (1991) 1 MhLj 728 : (1991) MhLj 728

Companies Act, 1956 — Section 446, 446(2), 446(3), 634

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High Courts11 Jan 1991

Readymoney Premises Co-op. Society Ltd. and Another Vs Bombay Municipal Corporation and Others

Bombay High Court · (1991) 2 BomCR 647

Bombay Municipal Corporation Act, 1888 — Section 246A, 250, 251, 251A, 257Constitution of India, 1950 — Article 226

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High Courts10 Jan 1991Dismissed

Prabhakar Vs Sou. Mangala

Bombay High Court · (1991) 1 DMC 620

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts10 Jan 1991

Union of India Vs Sampat Raj Dugar

Bombay High Court · (1991) 35 ECR 174 : (1991) 56 ELT 739

Customs Act, 1962 — Section 110, 111, 112, 122, 2(26)

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High Courts10 Jan 1991

Rajabhau Sadashio Rasal and Others Vs State of Maharashtra

Bombay High Court · (1991) 1 BomCR 536

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 307

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High Courts10 Jan 1991

Anant Narayan Shikhare Vs University of Bombay and Others

Bombay High Court · (1991) 2 BomCR 151

Bombay University Act, 1974 — Section 11(6), 77A, 77BConstitution of India, 1950 — Article 226

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High Courts10 Jan 1991Dismissed

Omprakash Tulsiram Aggarwal and Others Vs Board of Trustees of the Port of Bombay

Bombay High Court · (1991) 2 BomCR 594

Constitution of India, 1950 — Article 12, 226Major Port Trusts Act, 1963 — Section 120, 129(1), 29(1)

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High Courts09 Jan 1991

Prabhakar Dattatraya Haval Vs State of Maharashtra and another

Bombay High Court · (1991) 1 BomCR 522 : (1991) CriLJ 2106

Prevention of Corruption Act, 1947 — Section 5(1)(a), 5(1)(b)

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High Courts08 Jan 1991

Regional Director, Esic, Bombay Vs Century Spinning and Weaving Co Ltd., Shahad

Bombay High Court · (1991) 63 FLR 336 : (1992) 1 LLJ 660 : (1991) MhLj 286

Employees State Insurance Act, 1948 — Section 2, 38, 39

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