COURT ARCHIVE

Bombay High Court judgments, 1994

878 judgments · page 14 of 44

High Courts16 Sept 1994

Virendra Metal Industries Vs Shri K.M. Desai, Member, Industrial Court and another

Bombay High Court · (1995) 2 BomCR 394 : (1997) 3 LLJ 738

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts16 Sept 1994

Reserve Bank of India Vs All India Reserve Bank Workers Organisation and Others

Bombay High Court · (1994) 09 BOM CK 0055

Industrial Disputes Act, 1947 — Section 10, 18, 27, 33, 33A

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High Courts16 Sept 1994

Kinetic Engineering Limited Vs Unit Trust of India and another

Bombay High Court · AIR 1995 Bom 194 : (1995) 3 BomCR 656 : (1995) 84 CompCas 910

Civil Procedure Code, 1908 (CPC) — Section 100Companies Act, 1930 — Section 38Companies Act, 1956 — Section 10F, 111, 155, 82

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High Courts16 Sept 1994

Mahabirprasad S. Deora and etc. Vs Union of India and others

Bombay High Court · AIR 1995 Bom 142 : (1995) 3 BomCR 640 : (1996) 1 MhLj 1013

Constitution of India, 1950 — Article 226Post Office Act, 1898 — Section 21, 3, 52, 55

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High Courts16 Sept 1994Allowed

Bhujangrao Narayanrao Deshmukh Vs State of Maharashtra and others

Bombay High Court · (1994) 09 BOM CK 0009

Maharashtra Co-operative Societies Act, 1960 — Section 78, 78(1), 78(1)(a)(i)

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High Courts15 Sept 1994Dismissed

Bakul N. Shah Vs The State of Maharashtra, N.C.P. and Another

Bombay High Court · (1995) 2 BomCR 557

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 267Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37

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High Courts15 Sept 1994

State of Maharashtra Vs Shri Suresh Ganpatrao Kenjale

Bombay High Court · (1995) CriLJ 2487 : (1995) 2 MhLj 65

Criminal Procedure Code, 1973 (CrPC) — Section 397Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 7

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High Courts15 Sept 1994

Amir Jamal Khan Pathan and another etc. Vs State of Maharashtra and another

Bombay High Court · (1995) 3 BomCR 335 : (1995) CriLJ 1957

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts15 Sept 1994

Babanrao Budhajirao Nanekar Vs Adinath Sahakari Bank Ltd. and Others

Bombay High Court · (1995) 2 BomCR 260 : (1995) 2 MhLj 154

Bombay Industrial Relations Act, 1946 — Section 78, 84Constitution of India, 1950 — Article 227

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High Courts15 Sept 1994

Govindbhai Ramjibhai Chauhan Vs Gokulchand Juthalal Agrawal and Another

Bombay High Court · (1996) 2 MhLj 1062

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts14 Sept 1994

Shri Chandrakant Parsekar Vs Smt. Rosy Simoes and Others

Bombay High Court · (1994) 2 ACC 691 : (1995) ACJ 767 : (1995) 4 BomCR 285 : (1995) 1 MhLj 889

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 116B

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High Courts14 Sept 1994Dismissed

Shroff and Company and Others Vs Food Corporation of India and Another

Bombay High Court · (1995) 1 BomCR 508

Constitution of India, 1950 — Article 14, 226

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High Courts13 Sept 1994

Kishor Shrirama Vs State of Maharashtra

Bombay High Court · (1995) CriLJ 1765

Criminal Procedure Code, 1973 (CrPC) — Section 222, 222(3), 313Penal Code, 1860 (IPC) — Section 376, 511

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High Courts13 Sept 1994

Shailesh alias Shailendra Vs State of Maharashtra

Bombay High Court · (1994) 09 BOM CK 0086

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 302, 304, 325

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High Courts13 Sept 1994

Sadashiv Shankar Phalke Vs Shriram Sahakari Sakhar Karkhana Ltd. and Another

Bombay High Court · (1997) 3 LLJ 499

Bombay Industrial Relations Act, 1946 — Section 40Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C

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High Courts13 Sept 1994

Zilla Parishad, Dhule and Others Vs Rajendra Hiraman Khairnar

Bombay High Court · (1995) 70 FLR 64 : (1995) 2 LLJ 565

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts13 Sept 1994

Shashikant Sadashiv Bagwe and etc. Vs State of Maharashtra and others

Bombay High Court · AIR 1995 Bom 172 : (1995) 3 BomCR 646 : (1995) 2 MhLj 692

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Land Acquisition Act, 1894 — Section 11A, 12(c), 49, 5A, 6

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High Courts13 Sept 1994Dismissed

Rukmini Malbari and Others Vs Shri Shankar Vithal Shinde and Others

Bombay High Court · (1995) 3 BomCR 418

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2)Petroleum Act, 1934 — Section 2Evidence Act, 1872 — Section 115

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High Courts12 Sept 1994

Krishnakumar Khorana Vs The Chairman, Oil and Natural Gas Commission and others

Bombay High Court · (1995) 1 LLJ 1149

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts12 Sept 1994Allowed

Delta Wires Pvt. Ltd. Vs General Labour Union (Reg. Flag) and Another

Bombay High Court · (1995) 2 LLJ 287

Industrial Disputes Act, 1947 — Section 25A, 25H

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