High Courts08 Nov 1990
Damjibhai L. Shah Vs Regional Provident Fund Commissioner and Another
Bombay High Court · (1992) 1 LLJ 244
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7, 7A, 7A(3)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,653 of 3,665
High Courts07 Nov 1990
Sanjay Land Development Corporation Vs State of Maharashtra and Others
Bombay High Court · (1991) 2 BomCR 351 : (1991) 93 BOMLR 814 : (1991) MhLj 29
Maharashtra Land Revenue Code, 1966 — Section 207(2), 208
High Courts07 Nov 1990
Shyam Lachmandas Ajwani Vs The State of Maharashtra and another
Bombay High Court · (1991) CriLJ 970
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 245, 405, 482Hindu Succession Act, 1956 — Section 23
High Courts06 Nov 1990
National Textile Corporation Ltd., Bombay Vs Sudhir N. Parekar and others
Bombay High Court · (1991) MhLj 786
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 10, 2(a), 25FF, 33 C(2), 33C(2)Industries (Development and Regulation) Act, 1951 — Section 18(A), 18A
High Courts06 Nov 1990
Shaikh Ahmed Hussain and another Vs State of Maharashtra
Bombay High Court · (1991) 2 BomCR 392 : (1991) CriLJ 2303 : (1991) 1 MhLj 77
Criminal Procedure Code, 1973 (CrPC) — Section 258, 260, 262, 482
High Courts06 Nov 1990
Dr. Anand R. Nerkar Vs Smt. Rahimbi Shaikh Madar and others
Bombay High Court · (1991) 1 BomCR 629 : (1991) CriLJ 557 : (1991) 1 MhLj 644
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 114, 337
High Courts02 Nov 1990
Shantilal Khushaldas and Brothers P. Ltd., In Re Smt. Manulanaben Bapalal Gosalia and others Vs Shantilal Khushaldas and Brothers P. Ltd.
Bombay High Court · (1991) 70 CompCas 195
Companies Act, 1956 — Section 433
High Courts01 Nov 1990
Union Bank of India Vs Byram Pestonji Gariwala and others
Bombay High Court · AIR 1991 Bom 185 : (1991) 1 BomCR 575 : (1991) 93 BOMLR 944 : (1991) 1 MhLj 104
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23(1), Order 23 Rule 3, Order 23 Rule 3, Order 23 Rule 3APenal Code, 1860 (IPC) — Section 409, 467, 477A
High Courts01 Nov 1990
Asaram Bhavandin Yadav Vs State of Maharashtra
Bombay High Court · (1991) 2 BomCR 397 : (1991) 93 BOMLR 847 : (1991) CriLJ 1252 : (1991) 1 MhLj 362
Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 213, 214, 216Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 149, 302, 34, 465
High Courts01 Nov 1990
Hanuman Sarda Vs State of Maharashtra and Another
Bombay High Court · (1991) 1 BomCR 46 : (1990) 92 BOMLR 646 : (1991) 1 MhLj 574 : (1991) MhLj 574
Criminal Procedure Code, 1973 (CrPC) — Section 401(4), 401(5)Probation of Offenders Act, 1958 — Section 3
High Courts31 Oct 1990
Hussain Mithu Mhasvadkar Vs Bombay Iron and Steel Labour Board and others
Bombay High Court · (1991) 1 BomCR 615 : (1991) 93 BOMLR 805 : (1991) 62 FLR 199 : (1992) 1 LLJ 663 : (1991) 1 MhLj 293
Industrial Disputes Act, 1947 — Section 10, 12, 2Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 13, 14, 15, 2, 23Penal Code, 1860 (IPC) — Section 21
High Courts31 Oct 1990
Laxman Vishnu Bhandari and Another Vs Bank of Maharashtra and Another
Bombay High Court · (1991) 2 BomCR 637 : (1991) 62 FLR 791
Constitution of India, 1950 — Article 226
High Courts31 Oct 1990
TWELFTH Income Tax OFFICER Vs H. B. DHURU.
Bombay High Court · (1991) 39 ITD 135
Income Tax Act, 1961 — Section 147(b), 150, 153
High Courts30 Oct 1990
Andheri Bridge View Co-op. Hsg. Society Ltd. Vs Krishnakant Anandrao Deo and others
Bombay High Court · AIR 1991 Bom 129 : (1991) 3 BomCR 300 : (1991) 93 BOMLR 908
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Contract Act, 1872 — Section 62Limitation Act, 1963 — Article 54, 55
High Courts30 Oct 1990Dismissed
Gopal Madhaorao Asarkar Vs State of Maharashtra
Bombay High Court · (1990) 92 BOMLR 643
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 200, 202, 203Penal Code, 1860 (IPC) — Section 147, 148, 149, 395, 454
High Courts30 Oct 1990
American Refrigerator Company Ltd. Vs Pimpri Chinchwad Municipal Corporation
Bombay High Court · (1991) 2 BomCR 642 : (1990) 92 BOMLR 575
Maharashtra Municipalities Act, 1965 — Section 142
High Courts29 Oct 1990
M/s. B.G. Ahuja and another Vs State of Maharashtra and others
Bombay High Court · AIR 1991 Bom 307 : (1991) 2 BomCR 653 : (1991) 93 BOMLR 562
Constitution of India, 1950 — Article 226, 299
High Courts29 Oct 1990Dismissed
Krishnanath Vassu Malwankar and Others Vs Leopoldo Hilario Piednde Pereir Lopse Dalgado By L. Rs. Mrs. Dulce Jose Marin Dalgaod and Others
Bombay High Court · (1991) 93 BOMLR 289
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106, 111, 117, 2
High Courts26 Oct 1990Allowed
Mansinh L. Bhakta Vs The State of Maharashtra and Others
Bombay High Court · (1991) 2 BomCR 1 : (1991) 63 FLR 740 : (1995) 3 LLJ 867
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2(17)Factories Act, 1948 — Section 100
High Courts25 Oct 1990
Anusayabai Vasudev Adkar Vs Vasudev Sambhu Adkar and Another
Bombay High Court · (1991) 2 BomCR 92 : (1991) 1 MhLj 458
Criminal Procedure Code, 1973 (CrPC) — Section 125