COURT ARCHIVE

Bombay High Court judgments, 1994

878 judgments · page 22 of 44

High Courts27 Jul 1994

State Bank of India Vs Official Liquidator and others and Board of Trustees of The Port of Tuticorin

Bombay High Court · (1994) 07 BOM CK 0110

Major Port Trusts Act, 1963 — Section 120Merchant Shipping Act, 1958 — Section 398, 399, 399(1), 47, 50

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High Courts27 Jul 1994Dismissed

The Belganda Sahakari Sakhar Karkhana Ltd. Vs Keshav Rajaram Patil

Bombay High Court · (1995) 2 BomCR 285 : (1994) 96 BOMLR 769

Civil Procedure Code, 1908 (CPC) — Section 20, 9

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High Courts27 Jul 1994

State of Maharashtra Vs Sawarmal Agrawal and Others

Bombay High Court · (1996) 1 BomCR 559

Bombay Sales Tax Act, 1959 — Section 63(2)Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 386

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High Courts27 Jul 1994

K.H. Kulkarni Vs Bombay Burma Trading Corporation Ltd. and another

Bombay High Court · (1995) 3 BomCR 258 : (1997) 3 LLJ 742

Industrial Disputes Act, 1947 — Section 10, 12, 2, 2A

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High Courts27 Jul 1994

Ashok Nivruti Desai and Others Vs State of Maharashtra

Bombay High Court · (1995) 1 BomCR 288 : (1994) 96 BOMLR 167 : (1995) CriLJ 826

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 354, 363, 366, 376

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High Courts27 Jul 1994

Yeshavadabai Shankar Dongare Vs Bhagirathibai Appaji Patil, since deceased by her heirs and legal representatives: Appaji Dattatraya Patil

Bombay High Court · AIR 1995 Bom 419 : (1994) 4 BomCR 535 : (1994) 96 BOMLR 267 : (1995) 2 MhLj 674

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 6(1)

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High Courts27 Jul 1994

Oriental Insurance Co. Ltd. and Another Vs Edward D''Cruz and Others

Bombay High Court · (1995) 2 ACC 159 : (1995) ACJ 1106 : (1995) 3 BomCR 295 : (1995) 97 BOMLR 771

Motor Vehicles Act, 1939 — Section 82A, 82B, 95(1)

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High Courts27 Jul 1994

Sadat Mirkhan Dalmirkhan Vs Joint Civil Judge, Senior Division and Others

Bombay High Court · (1995) 3 BomCR 437 : (1995) 97 BOMLR 806 : (1995) 1 MhLj 194

Advocates Act, 1961 — Section 34(1)Advocates Rules, 1961 — Rule 9(2), 9(4)

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High Courts27 Jul 1994

Vimal Agarwal Vs Appropriate Authority and others

Bombay High Court · (1995) 2 BomCR 626 : (1994) 121 CTR 99 : (1994) 210 ITR 16

Income Tax Act, 1961 — Section 269UB, 269UC, 269UD

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High Courts26 Jul 1994

Vishwanath Londhe Vs The State of Maharashtra

Bombay High Court · (1996) 1 BomCR 641 : (1995) CriLJ 2571 : (1996) 1 MhLj 114

Penal Code, 1860 (IPC) — Section 161

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High Courts26 Jul 1994Allowed

Bhausaheb Jagannath Chavan Vs The State of Maharashtra and Others

Bombay High Court · (1995) 2 BomCR 383 : (1995) 2 MhLj 244

Bombay Police Act, 1951 — Section 56, 60Constitution of India, 1950 — Article 19, 226

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High Courts26 Jul 1994

Shailesh Vinayaka Shekhande and others Vs State of Maharashtra and others

Bombay High Court · AIR 1995 Bom 139 : (1995) 2 BomCR 658 : (1995) 1 MhLj 664

Constitution of India, 1950 — Article 14, 16(1)

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High Courts25 Jul 1994Dismissed

Vidyaprasarak Samaj Vs The Director of Education, Govt. of Goa and Others

Bombay High Court · (1995) 3 BomCR 461 : (1995) 2 MhLj 355

Goa, Daman and Diu School Education Act, 1984 — Section 2(4)Goa, Daman and Diu School Education Rules, 1986 — Rule 2, 3, 31, 31(3), 32

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High Courts25 Jul 1994Allowed

Bharat Yeshwant Hegade Vs The State of Maharashtra

Bombay High Court · (1995) 1 BomCR 479

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 185, 235Evidence Act, 1872 — Section 114, 3, 60, 61

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High Courts25 Jul 1994

Regional Director, ESI Corporation, Bombay Vs Automax Engineering Co., Bombay

Bombay High Court · (1994) 07 BOM CK 0090

Employees State Insurance Act, 1948 — Section 2(13), 2(9), 82

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High Courts25 Jul 1994

Employees'' State Insurance Corporation Ltd. Vs Zenith Steel Pipes and Industries

Bombay High Court · (1998) 3 LLJ 9

Employees State Insurance Act, 1948 — Section 85B

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High Courts22 Jul 1994

Jagannath Narayan Nikam and others Vs State of Maharashtra

Bombay High Court · (1995) 1 BomCR 570 : (1996) 2 MhLj 1857

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 325

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High Courts22 Jul 1994

The Indian Seamless Metal Tubes Ltd., Pune Vs Union of India and Others

Bombay High Court · (1995) 70 FLR 230 : (1995) 1 LLJ 773

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17, 6

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High Courts22 Jul 1994

Subhash Madhav Kale Vs Kamalakar Gajanan Ghevade and Another

Bombay High Court · (1995) 1 BomCR 359 : (1994) 96 BOMLR 183

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)

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High Courts22 Jul 1994Dismissed

Deokabai Dhoke Vs Namdeo Dhoke and Others

Bombay High Court · (1995) 2 ALT(Cri) 10 : (1995) 1 ALT(Cri) 24 : (1996) 1 BomCR 374

Criminal Procedure Code, 1973 (CrPC) — Section 173, 198, 378Penal Code, 1860 (IPC) — Section 494, 498A

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