High Courts12 Sept 1994
S.B. Ajgaonkar Vs State Bank of India
Bombay High Court · (1994) 09 BOM CK 0050
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 15 of 44
High Courts12 Sept 1994
Maharashtra State Road Transport Corporation and another Vs Subhash Pundalik Patil and another
Bombay High Court · (1997) 3 LLJ 503
Industrial Disputes Act, 1947 — Section 33
High Courts08 Sept 1994
Suryabhan Vs State of Maharshtra
Bombay High Court · (1996) 1 BomCR 46 : (1995) CriLJ 107 : (1996) 3 RCR(Criminal) 35
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161
High Courts08 Sept 1994
Babasaheb Bhagawanrao Patil Vs Shree Varna Dudh Utpadak Prakriya Sangh Ltd. and another
Bombay High Court · (1997) 3 LLJ 768
Industrial Disputes Act, 1947 — Section 10, 12
High Courts08 Sept 1994
Anil Lade and Others Vs State of Maharashtra
Bombay High Court · (1996) 1 BomCR 532 : (1995) CriLJ 2149
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts08 Sept 1994
Kosarichand Motichand Shah Vs Fakirbhai Kariabhai Koli and others
Bombay High Court · AIR 1995 Bom 102 : (1995) 3 BomCR 415 : (1995) 97 BOMLR 791 : (1995) 1 MhLj 290
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 4
High Courts08 Sept 1994
Tata Press Limited and another Vs Mahanagar Telephone Nigam Limited and another
Bombay High Court · AIR 1995 Bom 107 : (1995) 1 MhLj 220
Civil Procedure Code, 1908 (CPC) — Section 100, 101Constitution of India, 1950 — Article 14, 19(1)Telegraph Act, 1885 — Section 7
High Courts08 Sept 1994
Sundarlal Dhanraj Kasliwal Vs Karmaveer Kakasaheb Wagh Sakhar Karkhana Ltd. and Others
Bombay High Court · (1995) 2 BomCR 253 : (1995) 70 FLR 1016 : (1996) 1 LLJ 332
Bombay Industrial Relations Act, 1946 — Section 42, 78, 79Constitution of India, 1950 — Article 227
High Courts07 Sept 1994
Ravi Datt Sharma Vs Union of India and Others
Bombay High Court · (1995) 70 FLR 263
Constitution of India, 1950 — Article 226, 311
High Courts07 Sept 1994
Shaikh Ayub Chand alias Ayub Raje Vs Maharashtra State Road Transport Corporation and another
Bombay High Court · (1997) 3 LLJ 491
High Courts07 Sept 1994
Rekha Vasant Hundekari Vs The Navin Knitwear and Yarn Winding and others
Bombay High Court · (1997) 3 LLJ 731
Industrial Disputes Act, 1947 — Section 9
High Courts07 Sept 1994Dismissed
Shri Harishchandra Narayan Gaonkar Vs State of Goa and Others
Bombay High Court · (1995) 3 BomCR 407 : (1995) 97 BOMLR 795
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Evidence Act, 1872 — Section 115, 3, 58, 61Goa, Daman and Diu Land Revenue Code, 1968 — Section 113, 7
High Courts07 Sept 1994
Kasturba Health Society Vs M/s. National Building Construction Corporation Ltd.
Bombay High Court · AIR 1995 Bom 267 : (1995) 1 MhLj 205
Arbitration Act, 1940 — Section 8, 9
High Courts07 Sept 1994Allowed
Motiram Devji Bawankar Vs R.R. Bhavsar, Presiding Officer, Labour Court and Others
Bombay High Court · (1995) 1 LLJ 716
Industrial Disputes Act, 1947 — Section 10, 11
High Courts07 Sept 1994Allowed
State of Maharashtra Vs Shaikh Ismail Sheikh Usman
Bombay High Court · (1994) 09 BOM CK 0006
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 397, 401, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 27
High Courts06 Sept 1994
Mst. Noor Jehan Vs State of Maharashtra
Bombay High Court · (1995) CriLJ 2154 : (1996) 1 DMC 120
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Sept 1994Dismissed
Vidyadhar Jagannath Kakde and Another Vs Amolakchand Daulatram Gandhi and Others
Bombay High Court · (1995) 3 BomCR 151 : (1995) 97 BOMLR 764
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 115, 92
High Courts05 Sept 1994
Export-import Bank of India, Petitioner Vs A. Parmeshwaran and Others
Bombay High Court · (1995) 71 FLR 1078
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts05 Sept 1994
Chandrabhushan Bhimraj Bhushanwar and others Vs State of Maharashtra
Bombay High Court · (1996) 1 BomCR 55 : (1995) CriLJ 101
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 306, 498A
High Courts05 Sept 1994Dismissed
Shri Suryakant Datta Vadiekar Vs Shri Dharam Kutti and Another
Bombay High Court · (1995) 3 BomCR 396
Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 7