High Courts26 Sept 1994
Girni Kamgar Sena and Others Vs S.D. Rane and Others
Bombay High Court · (1995) 70 FLR 60 : (1995) 1 LLJ 1142
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 13 of 44
High Courts23 Sept 1994Dismissed
Shrikrishna Bhau Parab and Others Vs Dr. Mrs. Roshan S. Boyce
Bombay High Court · (1995) 1 BomCR 429 : (1994) 96 BOMLR 204
Bombay Court Fees Act, 1959 — Section 6Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(4)Civil Procedure Code, 1908 (CPC) — Section 21(2)
High Courts23 Sept 1994
Rev. Father Jerome D''Souza Vs The State of Maharashtra and Another
Bombay High Court · (1995) 2 BomCR 283
Penal Code, 1860 (IPC) — Section 323, 336, 337
High Courts22 Sept 1994
Jagannath Dnyanoba Parkhe Vs Air India and others
Bombay High Court · (1995) 70 FLR 849 : (1996) 1 LLJ 65
Air Corporations Act, 1953 — Section 34Constitution of India, 1950 — Article 226
High Courts22 Sept 1994
Savalaram Hiraji Jadhav and Others Vs The State of Maharashtra and Others
Bombay High Court · (1995) 2 BomCR 432 : (1995) 97 BOMLR 942 : (1995) 2 MhLj 312
Bombay Village Panchayats Act, 1958 — Section 11(2)Bombay Village Panchayats Election Rules, 1959 — Rule 37, 7
High Courts22 Sept 1994
Suman @ Seema Vs Narendra @ Nanasaheb
Bombay High Court · (1995) 1 DMC 383
Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151Hindu Marriage Act, 1955 — Section 13, 9
High Courts22 Sept 1994
Haribhau Ramrao Roham and Others Vs The State of Maharashtra and Others
Bombay High Court · (1995) 3 BomCR 372
High Courts21 Sept 1994Dismissed
S.H. Jawandhiya and others Vs Onkareshwar Birbal Prasad Mishra
Bombay High Court · (1994) 09 BOM CK 0069
Bombay Public Trusts Act, 1950 — Section 2(1), 50, 51, 80
High Courts21 Sept 1994
Prakash Anand Pednekar Vs Smt. Sitabai R. Gawas and others
Bombay High Court · (1998) 2 ACC 93 : (1996) ACJ 991 : AIR 1995 Bom 118
Motor Vehicles Act, 1939 — Section 92(2), 95(2)
High Courts21 Sept 1994
J. Kimatrai and Co. Vs Bank of India
Bombay High Court · (1995) 4 BomCR 329 : (1995) 82 CompCas 737 : (1996) 1 MhLj 234
Constitution of India, 1950 — Article 226
High Courts21 Sept 1994
Satish Chandra Mairh Vs Export Inspection Counsil and Others
Bombay High Court · (1994) 09 BOM CK 0023
Constitution of India, 1950 — Article 226
High Courts21 Sept 1994Allowed
Kapurchand Jivraj Jain, since deceased by his Heirs Vs Datta Co-operative Housing Society Ltd., Amalner and Others
Bombay High Court · (1995) 3 BomCR 365 : (1994) 96 BOMLR 217
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts21 Sept 1994Allowed
Smt. Gopikabai Nathuram Malekar and Another Vs Bapurao Mahadeorao Surkar
Bombay High Court · (1995) 97 BOMLR 837 : (1995) 2 MhLj 816
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Sept 1994
Parmjit Singh Nayyar Vs Chief of Naval Staff and Others
Bombay High Court · (1994) 09 BOM CK 0049
Constitution of India, 1950 — Article 14, 226NAVY ACT, 1957 — Section 184, 68
High Courts20 Sept 1994Dismissed
Sinnar Bidi Udyog Ltd. Vs Sangamner Municipal Council
Bombay High Court · (1995) MhLj 552
Constitution of India, 1950 — Article 286
High Courts20 Sept 1994Dismissed
Shri D.S. Jadhav Vs The Hon''ble the Chief Justice, Bombay High Court and Others
Bombay High Court · (1995) 97 BOMLR 839
Bombay Prohibition Act, 1949 — Section 66, 85Constitution of India, 1950 — Article 20, 226, 235Penal Code, 1860 (IPC) — Section 161, 165
High Courts19 Sept 1994
Supchand Lonare Vs The State of Maharashtra
Bombay High Court · (1995) CriLJ 3939
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts19 Sept 1994Dismissed
Vishwanath Sawale Vs The State of Maharashtra
Bombay High Court · (1996) 2 BomCR 179
Criminal Procedure Code, 1973 (CrPC) — Section 235, 374Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts19 Sept 1994Dismissed
Shamrao Rajeshwarrao Potdukhe Vs Gurukul Gruha Nirman Bhadekaru Malki Sahkari Sanstha Maryadit Chandrapur and others
Bombay High Court · (1994) 09 BOM CK 0005
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 40
High Courts16 Sept 1994Dismissed
Arvind Shirsekar Vs V.G. Khanvilkar and Others
Bombay High Court · (1995) 2 BomCR 398
Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983 — Section 15(5), 16(4)