COURT ARCHIVE

Bombay High Court judgments, 1994

878 judgments · page 23 of 44

High Courts22 Jul 1994Dismissed

Arjun Ganpatrao Mahajan Vs The Punjabrao Krishi Vidyapeeth and Another

Bombay High Court · (1996) 2 BomCR 120

Bombay Civil Services Rules, 1959 — Rule 161Constitution of India, 1950 — Article 14, 16, 226Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1967 — Section 3, 53

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High Courts22 Jul 1994

Taher Alimohohamad Poonawala Vs Quizar Shaikh Nomanbhoy and others

Bombay High Court · AIR 1995 Bom 422 : (1995) 1 BomCR 84 : (1994) 96 BOMLR 89 : (1995) 1 MhLj 906

Bombay Public Trusts Act, 1950 — Section 5

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High Courts22 Jul 1994Dismissed

Narsi Damaji Somaiya Vs Ramdas Govind Kamat and Others

Bombay High Court · (1995) 1 BomCR 675

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 19A, Order 5 Rule 20Constitution of India, 1950 — Article 226Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 10

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High Courts22 Jul 1994Dismissed

Ramani Brothers and Another Vs Venetexa Naique Batcar and Others

Bombay High Court · (1995) 3 BomCR 33

Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 17, 32(4)

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High Courts22 Jul 1994

Shree Mahavir Ispat Ltd. and another Vs Mohammed Ismail Siddiqui

Bombay High Court · (1997) 3 LLJ 779

Industrial Disputes Act, 1947 — Section 2(s), 3(e)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts21 Jul 1994

Carona Sahu Co. Ltd. Vs Abdul Karim Munafkhan and Others

Bombay High Court · (1995) 2 BomCR 242 : (1994) 68 FLR 421 : (1995) 1 MhLj 613

Industrial Disputes Act, 1947 — Section 10(1), 11A, 17B

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High Courts21 Jul 1994

Shantilal Shankerlal Jain Vs Assistant Sales Tax Officer and others

Bombay High Court · (1994) 07 BOM CK 0123

Goa Sales Tax Act, 1964 — Section 18

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High Courts21 Jul 1994Dismissed

Gurunath P. Naik and Others Vs Narendra Govind Chodankar and Others

Bombay High Court · (1995) 1 ACC 428 : (1996) ACJ 805

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High Courts21 Jul 1994Allowed

Air India Officers'' Association and Others Vs Air India Limited and Others

Bombay High Court · (1995) 2 BomCR 246

Constitution of India, 1950 — Article 14, 226

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High Courts21 Jul 1994Dismissed

Cawas Dhunjishaw Saher Vs Keikobad C. Batliwala

Bombay High Court · (1995) 2 BomCR 175

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 5(11)Presidency Small Cause Courts Act, 1882 — Section 41(1)

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High Courts21 Jul 1994

United India Insurance Co. Ltd. Vs Mandatai and Others Mandatai and Others Vs Ravinder Singh and Others

Bombay High Court · (1994) 2 ACC 562

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High Courts21 Jul 1994

Rauji Murarao Rane Vs Kum. Sushile v. Hirve

Bombay High Court · (1995) 2 ACC 51

Motor Vehicles Act, 1939 — Section 96

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High Courts21 Jul 1994Allowed

Pradeep Phalak and Another Vs The State of Maharashtra and Others

Bombay High Court · (1995) 2 BomCR 341 : (1995) 97 BOMLR 926

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 482Penal Code, 1860 (IPC) — Section 34, 409, 467, 471

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High Courts21 Jul 1994

Joint Regional Director, Esi Corporation, Pune Vs L.D. Bhave and Sons

Bombay High Court · (1999) 3 LLJ 300

Employees State Insurance Act, 1948 — Section 75, 82(2)

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High Courts21 Jul 1994Dismissed

Mrs. Nandabai Balu Dusing Vs The State of Maharashtra

Bombay High Court · (1995) 1 BomCR 567

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 3, 32, 60Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts21 Jul 1994

Rambai Laxminarayan Kothari Vs Municipal Commissioner and others

Bombay High Court · AIR 1995 Bom 411 : (1995) 1 BomCR 97 : (1994) 96 BOMLR 102 : (1995) 2 MhLj 923

Bombay Municipal Corporation Act, 1888 — Section 154, 217, 218D(1)

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High Courts21 Jul 1994

B.D.A. Ltd. Vs Central Bank of India and another

Bombay High Court · (1996) 85 CompCas 449

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts21 Jul 1994Dismissed

A.A.H. Nagarwala Vs Kinetic Engineering Ltd.

Bombay High Court · (1995) 1 LLJ 23

Industrial Disputes Act, 1947 — Section 11A

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High Courts21 Jul 1994Dismissed

Dr. Navinkumar Omprakash Chobdar Vs The Municipal Corporation of Greater Bombay and Others

Bombay High Court · (1995) 2 BomCR 655 : (1995) 1 MhLj 295

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High Courts21 Jul 1994Dismissed

Carona Sahu Co. Ltd., Bombay Vs Abdul Karim Munafkhan and another

Bombay High Court · (1995) 2 BomCR 242 : (1994) 68 FLR 421 : (1995) 1 MhLj 613

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(c), 11A, 17B

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