COURT ARCHIVE

Bombay High Court judgments, 1993

847 judgments · page 16 of 43

High Courts13 Aug 1993

Kapoor Silk Mills Vs Union of India

Bombay High Court · (1993) 68 ELT 572

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High Courts13 Aug 1993

Ramji Duda Makwana Vs The State of Maharashtra

Bombay High Court · (1994) 1 BomCR 488 : (1994) 96 BOMLR 808 : (1994) CriLJ 1987

Criminal Procedure Code, 1973 (CrPC) — Section 460, 461Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 22, 41, 42

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High Courts13 Aug 1993

Dattugir Vs State of Maharashtra and Others

Bombay High Court · AIR 1994 Bom 372 : (1994) 1 BomCR 476

Constitution of India, 1950 — Article 226

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High Courts12 Aug 1993

Bank of Madura Ltd. Vs Union of India

Bombay High Court · (1993) 68 ELT 55

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111

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High Courts12 Aug 1993

M.R. Rajeshwarkar Former Judge, Small Causes Court, Pune Vs High Court of Judicature at Bombay and Others

Bombay High Court · (1994) 68 FLR 438

Constitution of India, 1950 — Article 14, 235

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High Courts12 Aug 1993Dismissed

Bombay Scrap Traders and Another Vs The Board of Trustees of the Port of Bombay and Another

Bombay High Court · (1994) 1 BomCR 266

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 38

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High Courts11 Aug 1993

Saroj Choudhary Vs Board of Trustees for The Port of Bombay

Bombay High Court · (1995) 57 ECR 35 : (1993) 68 ELT 520

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 171Major Port Trusts Act, 1963 — Section 131, 42, 53, 55, 56

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High Courts11 Aug 1993

Sachhit Padmakar Joshi Vs State of Maharashtra and Others

Bombay High Court · (1993) 08 BOM CK 0074

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High Courts11 Aug 1993

Sardar Khan Vs Assistant Security Commissioner R.P.F. and Others

Bombay High Court · (1994) 3 BomCR 107 : (1994) 2 LLJ 163

Constitution of India, 1950 — Article 311

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High Courts11 Aug 1993

Johnson and Johnson Employees'' Union Vs Principal Secretary, Ministry of Labour and Others

Bombay High Court · (1994) 1 BomCR 555 : (1994) 2 LLJ 170 : (1994) 1 MhLj 802

Industrial Disputes Act, 1947 — Section 10(1), 10(3), 2

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High Courts11 Aug 1993Dismissed

Dinyar Behramji Irani Vs Kshirsagar Construction Co. Pvt. Ltd.

Bombay High Court · (1994) 3 BomCR 264 : (1994) 96 BOMLR 271

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9A

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High Courts11 Aug 1993Dismissed

The State of Maharashtra Vs Jagannath Atmaram Patil

Bombay High Court · (1994) 3 BomCR 218

Penal Code, 1860 (IPC) — Section 302, 392, 397, 411

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High Courts10 Aug 1993

Rico Gems Corporation Vs Bombay Port Trust

Bombay High Court · (1994) 2 BomCR 544 : (1994) 96 BOMLR 486 : (1993) ECR 582 : (1993) 68 ELT 562

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High Courts10 Aug 1993Allowed

Godfrey Phillips India Ltd Vs The Municipal Corporation of Gr. Bom. and Others

Bombay High Court · (1994) 1 BomCR 292

Constitution of India, 1950 — Article 226

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High Courts09 Aug 1993

P.D. Waghela and Others Vs G.C. Raiger, Deputy I.G.P. and Others

Bombay High Court · (1993) 08 BOM CK 0011

Constitution of India, 1950 — Article 310, 311Criminal Procedure Code, 1973 (CrPC) — Section 426, 438Penal Code, 1860 (IPC) — Section 509

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High Courts06 Aug 1993

Sindhu Education Society and Others Vs Kacharu Jairam Khobragade and Others

Bombay High Court · (1995) 1 LLJ 451

Trade Unions Act, 1926 — Section 10, 11, 11(2), 12, 13

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High Courts06 Aug 1993

Ramavadh Rammathoran Kanojia Vs V.V. Savaji and Others

Bombay High Court · (1993) 08 BOM CK 0073

Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2

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High Courts05 Aug 1993

Niranjan Ishwarlal Joshi and another Vs State of Maharashtra

Bombay High Court · (1994) CriLJ 300

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 8

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High Courts05 Aug 1993

Special Land Acquisition Officer (1), Bombay Vs M/s Kohinoor Mills Co. Ltd.

Bombay High Court · (1994) MhLj 654

Constitution of India, 1950 — Article 14, 31Land Acquisition Act, 1894 — Section 18, 2(d), 23, 23(2), 28

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High Courts05 Aug 1993

Shripat Vishram Angre Vs Phoenix Mills Ltd. and Others

Bombay High Court · (1994) 1 LLJ 885

Constitution of India, 1950 — Article 226

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