High Courts03 Aug 1994
Oriental Insurance Co. Ltd. Vs Bhuma Bi and Others
Bombay High Court · (1994) 2 ACC 715 : (1994) ACJ 627
Motor Vehicles Act, 1988 — Section 95
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 21 of 44
High Courts03 Aug 1994
Protes Engineering Company (P) Ltd. Vs Bombay V.B.N. Limaye and Others
Bombay High Court · (1994) 08 BOM CK 0049
Industrial Disputes Act, 1947 — Section 12(3), 18, 18(3)
High Courts03 Aug 1994
Prashant Shamrao Dakhole Vs State Of Maharashtra and Others
Bombay High Court · (1994) 08 BOM CK 0046
Constitution of India, 1950 — Article 14, 309
High Courts03 Aug 1994Dismissed
Dashrath Shelke Vs The State of Maharashtra and Others
Bombay High Court · (1994) 4 BomCR 570
Constitution of India, 1950 — Article 14, 16Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(4)
High Courts03 Aug 1994Dismissed
Kasabai Thakre Vs Vithal Tukaramji Mahalley and others
Bombay High Court · (1995) MhLj 23
Hindu Adoptions and Maintenance Act, 1956 — Section 13
High Courts01 Aug 1994
Shri Maroti Kaharade Vs The State of Maharashtra and Another
Bombay High Court · (1996) 1 BomCR 371 : (1994) MhLj 1720
Criminal Procedure Code, 1973 (CrPC) — Section 155, 173, 198Penal Code, 1860 (IPC) — Section 497
High Courts01 Aug 1994Allowed
Brijlal Vs Jugal Kishore and Others
Bombay High Court · (1995) 2 CivCC 299
Criminal Procedure Code, 1973 (CrPC) — Section 202Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts01 Aug 1994
The Collector of Bombay and others Vs Meena Narayan Idnani
Bombay High Court · AIR 1995 Bom 363 : (1995) 3 BomCR 42 : (1995) 97 BOMLR 766 : (1995) 1 MhLj 238
Bombay Foreign Liquor Rules, 1953 — Rule 21, 4, 5Bombay Prohibition (Privileges Fees) Rules, 1954 — Rule 21, 5, 6Bombay Prohibition Act, 1949 — Section 143, 49
High Courts29 Jul 1994Allowed
Advertising Agency Association of India and Another Vs Central Board of Direct Taxes and Others
Bombay High Court · (1995) 2 BomCR 624 : (1994) 96 BOMLR 781 : (1995) 1 MhLj 462 : (1994) 76 TAXMAN 352
Income Tax Act, 1961 — Section 194C
High Courts29 Jul 1994Allowed
Chintaman Rajaram Kharkar and Others Vs The State of Maharashtra
Bombay High Court · (1995) 2 BomCR 74
Evidence Act, 1872 — Section 60, 61Penal Code, 1860 (IPC) — Section 147, 149, 324
High Courts29 Jul 1994
Harichandra Jethmal Gandhi and Others Vs State of Maharashtra and Others
Bombay High Court · (1995) 4 BomCR 688
Amravati University Act, 1983 — Section 11(6)(b)Nagpur University Act, 1974 — Section 24(1)(xxx)
High Courts29 Jul 1994
Chhotu Vs State of Maharashtra
Bombay High Court · (1994) 07 BOM CK 0056
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 22, 23, 24
High Courts29 Jul 1994Allowed
Menino Lopes Vs State of Goa
Bombay High Court · (1995) 1 BomCR 334 : (1994) 96 BOMLR 176
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 439, 482
High Courts29 Jul 1994
Regional Director E. S. I. Corporation Vs Parasnath Shivbaran and another
Bombay High Court · (1997) 3 LLJ 785
Employees State Insurance Act, 1948 — Section 82
High Courts29 Jul 1994Allowed
Bombay Goods Transport Association Vs Central Board of Direct Taxes
Bombay High Court · (1994) 76 TAXMAN 334
Income Tax Act, 1961 — Section 194C, 194C(1), 194D, 194E, 194H
High Courts28 Jul 1994Dismissed
Dabholkar Enterprises (Partnership Firm) Vs Padma Alloy Castings Pvt. Ltd.
Bombay High Court · (1994) 07 BOM CK 0121
Companies Act, 1956 — Section 434Partnership Act, 1932 — Section 69, 69(2)
High Courts28 Jul 1994Dismissed
Rasiklal Manilal Morakhia and Others Vs The State of Maharashtra
Bombay High Court · (1995) 1 BomCR 575
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Evidence Act, 1872 — Section 3, 61Penal Code, 1860 (IPC) — Section 120A, 409, 420
High Courts28 Jul 1994
Reserve Bank of India Vs Waman Baburao Shinde and Others
Bombay High Court · (1995) 70 FLR 10 : (1998) 3 LLJ 275
Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts28 Jul 1994Allowed
Gopal Anjayya Falmari and Others Vs The State of Maharashtra
Bombay High Court · (1995) 1 BomCR 116 : (1994) 96 BOMLR 144
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 101, 102, 3, 60, 61Penal Code, 1860 (IPC) — Section 304, 34
High Courts27 Jul 1994
Bank of Baroda Vs Abasaheb Sidu Chavan and Others
Bombay High Court · (1995) 97 BOMLR 512
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6