High Courts02 Sept 1994
Madan Gaure Vs State of Maharashtra
Bombay High Court · (1995) CriLJ 1419
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 16 of 44
High Courts02 Sept 1994
Shyam Sunder Kailashchand Vs Union of India
Bombay High Court · (1995) 77 ELT 528
Central Excise Rules, 1944 — Rule 173, 51A, 9, 9(1)Central Excises and Salt Act, 1944 — Section 3, 3(1), 36(2)
High Courts02 Sept 1994Dismissed
Vimal Vs Ramkrishna Marya Patil and Others
Bombay High Court · (1994) 09 BOM CK 0071
Succession Act, 1925 — Section 213, 213(1), 213(2), 57
High Courts02 Sept 1994
Pralhad Atmaram Jadhav Vs Managing Dir., Kulkarni Black and Decker Ltd.
Bombay High Court · (1995) 70 FLR 746 : (1995) 2 LLJ 886
Trade Unions Act, 1926 — Section 30(3)
High Courts02 Sept 1994Allowed
Sajid Khan Vs The State of Maharashtra
Bombay High Court · (1995) 2 BomCR 650
Criminal Procedure Code, 1973 (CrPC) — Section 353Evidence Act, 1872 — Section 106, 3, 60, 61Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8(c)
High Courts01 Sept 1994
J. Gala Enterprises Estate and Investments P. Ltd. and another Vs W. Hassan, Commissioner of Income Tax and anothers
Bombay High Court · (1994) 122 CTR 160 : (1995) 216 ITR 110
Income Tax Act, 1961 — Section 269UB, 269UC, 269UD, 269UH, 269UL
High Courts01 Sept 1994
Deepak Laxman Sarnobat Vs Union of India and Others
Bombay High Court · (1995) 70 FLR 164
Constitution of India, 1950 — Article 226
High Courts01 Sept 1994Dismissed
Prabhakar Vithobaji Datke Vs Municipal Corporation of The City of Nagpur and others
Bombay High Court · (1994) 09 BOM CK 0070
City of Nagpur Corporation Act, 1948 — Section 428, 428(1)
High Courts01 Sept 1994
The State of Maharashtra Vs Ramkrishna Dorkar
Bombay High Court · (1995) CriLJ 2521 : (1995) 1 MhLj 558
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 109, 21, 34Prevention of Corruption Act, 1988 — Section 5(2)
High Courts01 Sept 1994
Gita Arun Khaladkar and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1995 Bom 58 : (1994) 2 MhLj 1889
Constitution of India, 1950 — Article 14, 19, 226Education Regulations, 1991 — Regulation 5Pharmacy Act, 1948 — Section 10
High Courts31 Aug 1994Dismissed
Anthony Carvalho Vs Hubert Fernandes and Others
Bombay High Court · (1995) 3 BomCR 595
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 106, 58Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22
High Courts31 Aug 1994
Smt. Godavaribai Saigal and Others Vs Smt. I.D. Chandnani and Another
Bombay High Court · (1995) 2 BomCR 470 : (1995) 97 BOMLR 949
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 415, 420
High Courts31 Aug 1994
Municipal Council Latur Vs Shivaji Vaijnath Kamble
Bombay High Court · (1995) 3 BomCR 8 : (1995) 70 FLR 608 : (1995) 1 LLJ 1195 : (1994) 2 MhLj 1844
Constitution of India, 1950 — Article 14, 227, 39Industrial Disputes Act, 1947 — Section 33, 33C
High Courts31 Aug 1994
Carlos Basilio alias Polly D''Souza Vs State
Bombay High Court · (1995) 3 BomCR 159
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101, 102, 3, 60, 61Penal Code, 1860 (IPC) — Section 302, 84
High Courts30 Aug 1994Allowed
Ramdas Gopinath Davkar Vs The State of Maharashtra
Bombay High Court · (1995) 1 BomCR 122 : (1995) 97 BOMLR 186 : (1995) 1 MhLj 40
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8
High Courts30 Aug 1994Allowed
Narendra Hemchandra Chaudhari Vs University of Poona
Bombay High Court · (1995) 2 BomCR 456 : (1995) 97 BOMLR 946 : (1995) 1 MhLj 126
Poona University Ordinance — Ordinance 135A, Ordinance 140, Ordinance 163
High Courts30 Aug 1994
Ramrao Marotrao Budruk Vs The State of Maharashtra and Another
Bombay High Court · (1995) 2 BomCR 569 : (1995) 97 BOMLR 953
Criminal Procedure Code, 1973 (CrPC) — Section 438Prevention of Insults to National Honour Act, 1971 — Section 2
High Courts29 Aug 1994
Hotel Corporation of India Ltd. Vs R.V. Adke and Others
Bombay High Court · (1996) 1 LLJ 60
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33C
High Courts29 Aug 1994Allowed
Syed Jamir Vs The State of Maharashtra
Bombay High Court · (1996) 2 BomCR 259 : (1995) 1 MhLj 394
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 41(2), 42, 50
High Courts26 Aug 1994
Kamleshkumar Ishwardas Patel Vs Union of India and others
Bombay High Court · (1995) 43 BLJR 295 : (1995) 2 BomCR 640 : (1994) CriLJ 3105 : (1994) 2 MhLj 1669 : (1995) 1 RCR(Criminal) 91
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3Constitution of India, 1950 — Article 141, 22, 226, 367Criminal Procedure Code, 1973 (CrPC) — Section 465