COURT ARCHIVE

Bombay High Court judgments, 1994

878 judgments · page 18 of 44

High Courts18 Aug 1994

Narayanan Vaghul and Others Vs R.K. Mhatre, Inspector, Security Guards Board and Others

Bombay High Court · (1995) 2 BomCR 142 : (1995) 2 LLJ 238 : (1995) 1 MhLj 86

BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 2, 3Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 2, 3

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High Courts18 Aug 1994Allowed

Smt. Villas Shashi Bondre and Others Vs Smt. Narmadem Datta Borkar and Others

Bombay High Court · (1995) 3 BomCR 590

Civil Procedure Code, 1908 (CPC) — Section 107Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2, 3, 41

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High Courts18 Aug 1994Dismissed

Manikchand Hiralal Kasliwal Vs Arvind Vithalrao Sawalapurkar and another

Bombay High Court · (1994) 08 BOM CK 0013

Bombay General Clauses Act, 1904 — Section 13(3), 2(11), 7(1)Maharashtra Land Revenue Code, 1966 — Section 13(3), 2

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High Courts18 Aug 1994

Anandrao Dhondiba Kandalkar Vs State of Maharashtra and Others

Bombay High Court · (1995) 2 BomCR 249 : (1995) 1 MhLj 335

Constitution of India, 1950 — Article 226

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High Courts17 Aug 1994Allowed

Suresh A. Kerkar Vs S.V. Nevagi and Others

Bombay High Court · (1995) 3 BomCR 571

Constitution of India, 1950 — Article 14, 19, 20, 21, 226Evidence Act, 1872 — Section 45Industrial Disputes Act, 1947 — Section 10(1), 25

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High Courts17 Aug 1994

Anand Ramkrishna Raikar and Others Vs Raghunath V. Keny and Another

Bombay High Court · (1995) 1 ACC 141 : (1996) ACJ 697

General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 140, 144, 217

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High Courts17 Aug 1994

Sarojakshan Shankaran Nayar and others Vs State of Maharashtra

Bombay High Court · (1995) 2 BomCR 47 : (1995) 97 BOMLR 859 : (1995) CriLJ 340 : (1995) 2 DMC 146 : (1995) 2 MhLj 113

Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts17 Aug 1994

Naresh Marotrao Sakhre and another Vs Union of India and others

Bombay High Court · (1996) 1 BomCR 92 : (1995) CriLJ 96 : (1994) 2 MhLj 1850

Constitution of India, 1950 — Article 14, 21Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 109, 110, 112, 114

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High Courts17 Aug 1994Dismissed

Chandrabai Balu Kapase Vs The State of Maharashtra

Bombay High Court · (1995) 1 BomCR 503

Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 3, 32, 45, 60Penal Code, 1860 (IPC) — Section 300, 302

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High Courts16 Aug 1994

Ritz Hotel (Vegetarian), Pune Vs E.S.I.C., Pune

Bombay High Court · (1995) 70 FLR 613 : (1998) 3 LLJ 309 : (1995) 1 MhLj 63

Employees State Insurance Act, 1948 — Section 1(5)Factories Act, 1948 — Section 2(k), 2(k)(i)

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High Courts12 Aug 1994

Employees State Insurance Corporation, Pune Vs Kirloskar Consultants Ltd.

Bombay High Court · (1995) 1 BomCR 401 : (1994) 96 BOMLR 191 : (1995) 71 FLR 1004 : (1996) 2 LLJ 76 : (1995) 2 MhLj 420

Employees State Insurance Act, 1948 — Section 1

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High Courts12 Aug 1994

Bank Of India Vs Workmen and Others

Bombay High Court · (1995) 70 FLR 175

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts12 Aug 1994

Employees State Insurance Corporation Vs Hindustan Cocoa Products Ltd.

Bombay High Court · (1995) 1 BomCR 403 : (1994) 96 BOMLR 193 : (1995) 70 FLR 233 : (1999) 3 LLJ 183 : (1995) 1 MhLj 497

Employees State Insurance Act, 1948 — Section 2(22), 2(9), 40, 41, 45A

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High Courts12 Aug 1994

Dainik Deshdoot and Others Vs The Employees'' State Insurance Corporation and Others

Bombay High Court · (1995) 97 BOMLR 845 : (1995) 70 FLR 863 : (1995) 2 LLJ 145 : (1995) 1 MhLj 853

Civil Procedure Code, 1908 (CPC) — Section 100, 103Constitution of India, 1950 — Article 133Employees State Insurance Act, 1948 — Section 82

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High Courts12 Aug 1994

Shankar Kondiba Gore Vs State of Maharashtra

Bombay High Court · (1994) 4 BomCR 586 : (1995) CriLJ 93

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304

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High Courts12 Aug 1994

Bhupal Premchand Shah and others Vs State of Maharashtra

Bombay High Court · AIR 1994 Bom 317 : (1994) 2 MhLj 1558

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 11, 14, 18(3), 19, 28A

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High Courts12 Aug 1994Allowed

Arun R. Gupte Vs The State of Maharashtra

Bombay High Court · (1995) 2 BomCR 43 : (1995) 97 BOMLR 885

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 353, 482

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High Courts12 Aug 1994

Faredoon Maneckji Dalal Vs Phiroz Bomanji Javeri

Bombay High Court · (1995) 3 BomCR 112

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 3, 60, 61

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High Courts11 Aug 1994Dismissed

Mohmed Shafi Sardar Patel Vs The State of Maharashtra and Another

Bombay High Court · (1994) 4 BomCR 514

Evidence Act, 1872 — Section 3, 32, 59Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts11 Aug 1994Dismissed

Janardan J. Shinkre Vs Smt. Rukminibai P. Shet Nagwekar and Others

Bombay High Court · (1995) 4 BomCR 97

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 3, 58, 60, 61Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2)

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