High Courts03 Oct 1994Allowed
The State of Maharashtra Vs Kapildevsingh Guptarsingh
Bombay High Court · (1995) 2 BomCR 361
Criminal Procedure Code, 1973 (CrPC) — Section 437(1)
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 12 of 44
High Courts30 Sept 1994
Maximiana Fernandes and Another Vs The Director of Education and Others
Bombay High Court · (1995) 4 BomCR 115
Goa, Daman and Diu School Education Act, 1984 — Section 2, 7Goa, Daman and Diu School Education Rules, 1986 — Rule 144, 5
High Courts30 Sept 1994Dismissed
Smt. Shantaben Shantilal Shah and Another Vs The Union Territory of Dadra and Nagar Haveli
Bombay High Court · (1995) 2 BomCR 600
Constitution of India, 1950 — Article 226, 227Dadra and Nagar Haveli Land Reforms Regulations, 1971 — Section 2(22), 46Evidence Act, 1872 — Section 3
High Courts30 Sept 1994
Chetanlal Jivanlal Shah Vs Master Tutorial High School and Others
Bombay High Court · (1995) 70 FLR 739
Constitution of India, 1950 — Article 226
High Courts30 Sept 1994
Brian O.D. Pasgon and Others Vs Bombay Education Society and Others
Bombay High Court · (1995) 70 FLR 845
Constitution of India, 1950 — Article 226
High Courts30 Sept 1994
Mohammod Hussein Kasau Motiwala Vs State of Maharashtra and others
Bombay High Court · (1995) 3 BomCR 633 : (1995) CriLJ 2364
Constitution of India, 1950 — Article 20(3), 226Criminal Procedure Code, 1973 (CrPC) — Section 395Penal Code, 1860 (IPC) — Section 191, 193, 199, 211, 391
High Courts30 Sept 1994Partly Allowed
Bank Employees'' Union Vs Mahavir Coop. Bank Ltd. and Another
Bombay High Court · (1996) 1 LLJ 510
Bombay Industrial Relations Act, 1946 — Section 73ACivil Procedure Code, 1908 (CPC) — Section 96(3)Constitution of India, 1950 — Article 227
High Courts30 Sept 1994
Onkarmal Bachhraj through Partners Vs Kum. Priti
Bombay High Court · (1995) 97 BOMLR 835
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts30 Sept 1994
Angelo Paes Vs The Estate Officer, Goa Tourism Development Corporation Ltd. and Others
Bombay High Court · (1995) 3 BomCR 149
Constitution of India, 1950 — Article 226, 227Goa Public Premises (Eviction of Unauthorised Occupants) Act, 1988 — Section 12
High Courts29 Sept 1994
Bharat Petroleum Corporation Ltd. Vs Barrister Prasad and Others
Bombay High Court · (1995) 2 LLJ 536
Industrial Disputes Act, 1947 — Section 11A
High Courts29 Sept 1994
Hindustan Lever Employee''s Union Vs Regional Provident Fund Commissioner and Another
Bombay High Court · (1995) 2 BomCR 90 : (1995) 71 FLR 46 : (1995) 2 LLJ 279 : (1995) 1 MhLj 312
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 17, 2, 6Industrial Disputes Act, 1947 — Section 9A
High Courts28 Sept 1994
Shrichand Raheja and another Vs S.C. Prasad, (Appropriate Authority) and others Laila Hitchens and another Vs Union of India and others
Bombay High Court · (1995) 2 BomCR 145 : (1994) 122 CTR 131 : (1995) 213 ITR 33
Income Tax Act, 1961 — Section 269(UA), 269(UC), 269(UD)(1), 269(UD)(2), 269(UE)
High Courts28 Sept 1994
Vegetable Vitamins Foods Co. Ltd. Vs Regional Provident Fund Commissioner, Mah. and Goa and Others
Bombay High Court · (1995) 70 FLR 1012 : (1995) 1 LLJ 1145
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts28 Sept 1994
Pol India Agencies Ltd. Vs Union of India
Bombay High Court · (1994) 55 ECR 440 : (1994) 74 ELT 523
Customs Act, 1962 — Section 129DD(2)
High Courts28 Sept 1994Allowed
Super Construction Company Vs The State of Maharashtra and Another
Bombay High Court · (1995) 2 BomCR 436 : (1995) 97 BOMLR 944
Land Acquisition Act, 1894 — Section 12(2), 12(2), 18, 18Limitation Act, 1963 — Section 5
High Courts27 Sept 1994
Komal Kamlakar Chitnis and Others Vs Director, Medical Education and Research, Bombay and Others
Bombay High Court · (1995) 2 BomCR 434
Admission to Government and Private Medical, Dental, Ayurvedic, Homoeopathic and Unani Courses conducting degree Courses Rules, 1993 — Rule 94
High Courts27 Sept 1994
Vasant Rama Bhagade Vs Bombay Port Trust and others
Bombay High Court · (1994) 09 BOM CK 0058
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 114, 381
High Courts27 Sept 1994
Dr. Mrs. Pratibha Gulhane Vs State of Maharashtra and other
Bombay High Court · (1994) 09 BOM CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313, 91Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 34, 499, 500, 501, 502
High Courts27 Sept 1994
Manuraj Chandrakant Babar Vs Bapusaheb Babasaheb Deshmukh
Bombay High Court · AIR 1995 Bom 41 : (1995) 2 BomCR 402 : (1995) 97 BOMLR 940 : (1995) 1 MhLj 895
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2
High Courts26 Sept 1994
Joseph Bain D''souza and another Vs State of Maharashtra and others
Bombay High Court · (1995) 2 BomCR 317 : (1995) 97 BOMLR 909 : (1995) CriLJ 1316
Criminal Procedure Code, 1973 (CrPC) — Section 196(1)Penal Code, 1860 (IPC) — Section 153A, 153B, 99A