High Courts08 Aug 1994
Ramjee Jaisingh and Company Vs R.K. Meshram
Bombay High Court · (1995) 70 FLR 122 : (1997) 3 LLJ 737
Industrial Disputes Act, 1947 — Section 17
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 20 of 44
High Courts08 Aug 1994Dismissed
Smt. Sumati K. Shirodkar Vs Miss Terezinha Serrao and Others
Bombay High Court · (1995) 3 BomCR 283
Constitution of India, 1950 — Article 141Evidence Act, 1872 — Section 165Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22, 23, 32(4)
High Courts08 Aug 1994
Employees'' State Insurance Corporation and another Vs Shri Nasik Panchavati Panjarapole
Bombay High Court · (1997) 3 LLJ 777
Employees State Insurance Act, 1948 — Section 2(12), 2(14
High Courts08 Aug 1994Dismissed
Girdhardas Chandak Vs The State of Maharashtra and Others
Bombay High Court · (1996) 1 BomCR 6
Constitution of India, 1950 — Article 12, 14, 226
High Courts05 Aug 1994
Apparao Basavannappa Manore Vs Wandleside National Conductors Ltd. and Others
Bombay High Court · (1995) 1 LLJ 243
Industrial Disputes Act, 1947 — Section 2
High Courts05 Aug 1994Dismissed
Baburao Parashuram Ukharde and Others Vs Smt. Laxmibai and Others
Bombay High Court · (1995) 2 DMC 326
Civil Procedure Code, 1908 (CPC) — Section 9Hindu Marriage Act, 1955 — Section 24, 6, 7(1)Hindu Succession Act, 1956 — Section 24, 6
High Courts05 Aug 1994Dismissed
Iqbal Hasanali Rupani and Another Vs The State of Maharashtra and Others
Bombay High Court · (1995) 2 BomCR 78
Constitution of India, 1950 — Article 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts05 Aug 1994
Khemraj Hiralal Agarwal Vs State of Maharashtra
Bombay High Court · (1995) 1 BomCR 347 : (1995) CriLJ 2271
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts05 Aug 1994Allowed
Vijay Annasaheb Bihade Vs Amravati University and another
Bombay High Court · (1994) 08 BOM CK 0012
High Courts05 Aug 1994Dismissed
Baburao Parashuram Ukharde and Others Vs Laxmibai Ukharde and Others
Bombay High Court · (1995) 2 BomCR 293 : (1995) 97 BOMLR 897
Civil Procedure Code, 1908 (CPC) — Section 9Hindu Marriage (Amendment) Act, 1956 — Section 7(1)Hindu Succession Act, 1956 — Section 24, 6
High Courts04 Aug 1994Allowed
G.P. Rashiwala and Company Vs Union of India (UOI) and Another
Bombay High Court · (1995) 2 BomCR 66 : (1995) 1 MhLj 443
Constitution of India, 1950 — Article 226
High Courts04 Aug 1994Allowed
Shree Datta Digambar Sahakari Doodha Vyavasayik Sanstha Ltd. and Others Vs Phaltan Taluka Sahakari Doodha Puravatha Sangh Limited
Bombay High Court · (1995) 1 BomCR 395
High Courts04 Aug 1994Allowed
Smt. Jayashri Vs Vibhas Kulkarni and Another
Bombay High Court · (1995) 2 BomCR 588 : (1995) 1 DMC 5
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 402
High Courts04 Aug 1994
Associated Electrical Agencies Vs Commissioner for Workmen''s Compensation and Others
Bombay High Court · (1994) ACJ 1078 : (1995) 2 BomCR 82 : (1994) 96 BOMLR 39 : (1995) 70 FLR 749 : (1995) 1 LLJ 368 : (1995) 1 MhLj 379
Employees State Insurance Act, 1948 — Section 2(14), 2(8), 3, 38, 39Workmens Compensation Act, 1923 — Section 22(2), 30
High Courts04 Aug 1994
Babu Hamidkhan Mestry Vs State of Maharashtra
Bombay High Court · (1995) 1 BomCR 339 : (1994) 96 BOMLR 312 : (1995) CriLJ 2356 : (1995) 1 MhLj 843
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 142, 147, 149
High Courts04 Aug 1994Dismissed
Govind Mahadeo Bandekar Vs Smt. Cusum alias Jankibai R. Usgaonkar and Others
Bombay High Court · (1995) 3 BomCR 269
Civil Procedure Code, 1908 (CPC) — Section 115Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2), 32(4)
High Courts04 Aug 1994Dismissed
Ganpat Pratap Bhogle Vs H.L. Roche and Others
Bombay High Court · (1994) ACJ 1101
Employees State Insurance Act, 1948 — Section 53
High Courts04 Aug 1994
Devi Kewalram Madrani of Bombay Vs Premier High School and Others
Bombay High Court · (1995) 3 BomCR 229
Constitution of India, 1950 — Article 311Contract Act, 1872 — Section 73Limitation Act, 1963 — Article 55, 3
High Courts04 Aug 1994Allowed
Lotan Ramchandra Shimpi and Others Vs Shankar Ganpat Kayasth and Others
Bombay High Court · (1994) 4 BomCR 575 : (1994) 96 BOMLR 1
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 43Specific Relief Act, 1963 — Section 6Transfer of Property Act, 1882 — Section 53A
High Courts03 Aug 1994
Mohan Sugan Naik and Others Vs National Textile Corporation (South Maharashtra) Ltd. and Others
Bombay High Court · (1995) 1 LLJ 110
Industrial Disputes Act, 1947 — Section 11A