COURT ARCHIVE

Bombay High Court judgments, 1994

878 judgments · page 17 of 44

High Courts26 Aug 1994

Alaknanda Manufacturing and Finance Pvt. Ltd., Hong Kong Bank Agency Pvt. Ltd. and another and Tracstar Investments Pvt. Ltd. Vs Company Law Board and others

Bombay High Court · AIR 1995 Bom 147 : (1995) 83 CompCas 514

Companies Act, 1956 — Section 111, 111(3), 111(5), 206(1), 215Constitution of India, 1950 — Article 14, 226Securities Contracts (Regulation) Act, 1956 — Section 22A, 22A(1), 22A(3)

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High Courts26 Aug 1994

Alaknanda Manufacturing and Finance Pvt. Ltd., Calcutta and etc. etc. Vs Company Law Board, Western Region Bench, Bombay and others

Bombay High Court · (1995) 3 BomCR 313 : (1995) 97 BOMLR 779 : (1996) 1 MhLj 940

Companies Act, 1956 — Section 111, 111(3), 111(5), 206(1), 247Constitution of India, 1950 — Article 14, 226Securities Contracts (Regulation) Act, 1956 — Section 22

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High Courts26 Aug 1994

Christian Community Welfare Council of India and another Vs Government of Maharashtra and another

Bombay High Court · (1996) ACJ 199 : (1996) 1 BomCR 70 : (1995) CriLJ 4223 : (1994) 2 MhLj 1769

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 151, 164, 167, 174, 41Penal Code, 1860 (IPC) — Section 302, 304, 323, 330, 335

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High Courts25 Aug 1994

Transport and Dock Workers Union Vs Union of India and Others

Bombay High Court · (1995) 70 FLR 193

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(2)

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High Courts25 Aug 1994Dismissed

Builders Association of India and Others Vs State of Maharashtra and Others

Bombay High Court · (1994) 95 STC 516

Constitution of India, 1950 — Article 286, 286(3)

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High Courts25 Aug 1994

Vithal Gatlu Marathe Vs Maharashtra State Road Transport Corporation and Others

Bombay High Court · (1995) 71 FLR 429 : (1996) 1 LLJ 494

Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

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High Courts25 Aug 1994

State of Maharashtra Vs Vinayak Dagadu Jadhav

Bombay High Court · (1995) 2 BomCR 467 : (1995) 97 BOMLR 832 : (1995) 1 MhLj 318

Forest Act, 1977 — Section 61A(3), 61D(1)

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High Courts24 Aug 1994

Uttam Vs The State of Maharashtra and others

Bombay High Court · (1996) 1 BomCR 395 : (1995) 1 MhLj 95

Criminal Procedure Code, 1973 (CrPC) — Section 190, 202, 202(1), 203, 204Penal Code, 1860 (IPC) — Section 34, 500

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High Courts24 Aug 1994

Oriental Insurance Co. Ltd. Vs Gangavarapur Padmawati and Others

Bombay High Court · (1996) 2 ACC 553

Motor Vehicles Act, 1988 — Section 173

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High Courts24 Aug 1994Dismissed

Afjalkhan Sulemankhan Pathan Vs State of Maharashtra and Another

Bombay High Court · (1996) 1 BomCR 88 : (1995) 1 MhLj 352

Bombay Police (Amendment and Validation) Ordinance, 1994 — Section 3Bombay Police Act, 1951 — Section 10(2), 56Constitution of India, 1950 — Article 19, 226

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High Courts19 Aug 1994