High Courts21 Jul 1994
Oriental Insurance Co. Ltd. and Another Vs Pedro Gama and Others
Bombay High Court · (1995) ACJ 630
Motor Vehicles Act, 1939 — Section 95(2)(b)(ii)
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 24 of 44
High Courts21 Jul 1994
Rauji Murarao Rane Vs Sushila V. Hirve
Bombay High Court · (1996) ACJ 842
Motor Vehicles Act, 1939 — Section 96
High Courts21 Jul 1994
B.D.A. Ltd. Vs Central Bank of India and Another
Bombay High Court · AIR 1995 Bom 14 : (1995) 1 MhLj 91
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1
High Courts20 Jul 1994
National Rayon Corporation Ltd. Vs E.S.I. Corporation and others
Bombay High Court · (1994) 07 BOM CK 0122
High Courts20 Jul 1994Dismissed
Dr. Deepak Herlekar Vs Nagpur University, Nagpur and Others
Bombay High Court · (1996) 1 BomCR 628 : (1995) 2 MhLj 556
Nagpur University Ordinance — Ordinance 57
High Courts20 Jul 1994
The Communist Party of India (Marxist), Maharashtra Unit and another Vs Commissioner of Police, Greater Bombay and others
Bombay High Court · AIR 1995 Bom 136
Post Office Act, 1898 — Section 26Representation of the People Act, 1951 — Section 29A
High Courts20 Jul 1994
The State of Maharashtra Vs Subhashsingh Raghuwanshi
Bombay High Court · (1996) 1 BomCR 102 : (1995) 1 MhLj 358
Criminal Procedure Code, 1973 (CrPC) — Section 331, 332, 333, 335, 378Penal Code, 1860 (IPC) — Section 302, 84
High Courts20 Jul 1994Allowed
Dnyandeo Ranganath Aaher Vs The State of Maharashtra
Bombay High Court · (1995) 2 BomCR 331
Evidence Act, 1872 — Section 3, 59, 61Prevention of Corruption Act, 1947 — Section 5, 5(1), 5(2)
High Courts20 Jul 1994
Yeshwant Pahuji Khandwi Vs State of Maharashtra
Bombay High Court · (1995) 1 BomCR 565 : (1994) CriLJ 3647 : (1994) 2 MhLj 1652
Essential Commodities Act, 1955 — Section 3, 7
High Courts20 Jul 1994
Bhupal Kallapa Sangave and Another Vs The State of Maharashtra
Bombay High Court · (1994) 4 BomCR 579
Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 3, 60Penal Code, 1860 (IPC) — Section 307, 34
High Courts19 Jul 1994
Village Panchayat of Collem Vs Industrial Tribunal, Government of Goa and Another
Bombay High Court · (1995) 71 FLR 249 : (1996) 1 LLJ 126
Industrial Disputes Act, 1947 — Section 2(J)
High Courts19 Jul 1994
Raosaheb Vs State of Maharashtra
Bombay High Court · (1994) CriLJ 3792
Penal Code, 1860 (IPC) — Section 161
High Courts19 Jul 1994
Anil Vasant Chitnis and Others Etc. Vs Senior Inspector of Police, Alibaug Police Station, Raigad and Others
Bombay High Court · (1995) 2 BomCR 17 : (1994) CriLJ 3760 : (1994) 2 MhLj 1743
Constitution of India, 1950 — Article 136, 226Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 155Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 2, 3
High Courts19 Jul 1994
Karamchand Thapar and Brothers Ltd. Vs Central Bank of India and Others
Bombay High Court · (2005) 1 MhLj 82
Negotiable Instruments Act, 1881 (NI) — Section 61, 64
High Courts18 Jul 1994
Sakal Papers (P) Ltd. Vs Employees'' State Insurance Corporation and another
Bombay High Court · (1995) 1 BomCR 91 : (1994) 96 BOMLR 98 : (1997) 3 LLJ 759 : (1995) 2 MhLj 69
Employees State Insurance Act, 1948 — Section 2(22), 2(9)
High Courts18 Jul 1994
Sayyed Zakir Hussain Abidi Vs Razia Begum Sayyed Jakir Hussain Abidi and Another
Bombay High Court · (1996) 1 BomCR 378
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 101, 105, 3, 59, 61Penal Code, 1860 (IPC) — Section 499, 500
High Courts18 Jul 1994Dismissed
Mohammed Shafi Khalifa and Another Vs Kurban Alli Kasam Alli
Bombay High Court · (1995) 1 BomCR 614 : (1994) 96 BOMLR 923
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(1), 12(3)
High Courts18 Jul 1994
Ganpat Kisan Giri alias Nadiwala Vs State of Maharashtra
Bombay High Court · (1995) 4 BomCR 128
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts18 Jul 1994Dismissed
Agencia E. Sequeira Vs Labour Commissioner and Others
Bombay High Court · (1995) 2 BomCR 95 : (1996) 1 LLJ 574
Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 2, 33C(1)Payment of Wages Act, 1936 — Section 23
High Courts18 Jul 1994Allowed
Vasant Shankar Choudhari Vs Laxman Balaji Ambore through his legal heirs
Bombay High Court · (1995) 2 BomCR 273 : (1995) 97 BOMLR 889 : (1996) 1 MhLj 41
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2)Evidence Act, 1872 — Section 115