COURT ARCHIVE

Bombay High Court judgments, 1994

878 judgments · page 25 of 44

High Courts18 Jul 1994Allowed

R.M.P. Security Organisation Method Consultants Pvt. Ltd. Vs S.V. Nevagi and Another

Bombay High Court · (1995) 2 BomCR 105

Bombay Industrial Relations Act, 1946 — Section 42, 46Contract Act, 1872 — Section 10, 4Industrial Disputes Act, 1947 — Section 25

High Courts15 Jul 1994

Chima Shravan Shinde and Others Vs M.V. Patil and Others

Bombay High Court · (1994) 07 BOM CK 0131

Industrial Disputes Act, 1947 — Section 25B, 33C(2)

High Courts15 Jul 1994Allowed

Maqbul Hussain Kitabullah Vs Kulvinder Sriram Kapoor and Others

Bombay High Court · (1995) ACJ 989 : (1995) 1 BomCR 317 : (1995) 97 BOMLR 161

Motor Vehicles Act, 1939 — Section 92A, 92C

High Courts15 Jul 1994

Mazgaon Dock Ltd Vs Mcdermott International Inc

Bombay High Court · (1995) 2 BomCR 412

Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Section 34Negotiable Instruments Act, 1881 (NI) — Section 80

High Courts15 Jul 1994Dismissed

The State of Maharashtra Vs Baburao Tukaram Jadhav

Bombay High Court · (1994) 4 BomCR 522

Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 3, 59, 61Penal Code, 1860 (IPC) — Section 302, 378

High Courts14 Jul 1994Allowed

Suryajirao @ Chimanrao Shankarrao Kadam and Others Vs New Phaltan Sugar Works Ltd., Sakharwadi and Others

Bombay High Court · (1995) 2 BomCR 201

Companies Act, 1956 — Section 169Constitution of India, 1950 — Article 226

High Courts14 Jul 1994

Employees State Insurance Corporation Vs Sayeeda Khatoon Danawalla and Others

Bombay High Court · (1995) 2 ACC 587 : (1995) ACJ 1087 : (1995) 1 BomCR 94 : (1994) 96 BOMLR 49 : (1995) 1 LLJ 173 : (1995) 1 MhLj 865

Employees State Insurance Act, 1948 — Section 2(8), 52, 52(1), 53, 61

High Courts14 Jul 1994

Chamber of Income Tax Consultants and Others Vs Central Board of Direct Taxes and Others

Bombay High Court · (1995) 2 BomCR 404 : (1995) 1 MhLj 448

Income Tax Act, 1961 — Section 194C, 194C(1), 194E, 194H

High Courts14 Jul 1994

Shri Alexander Rebello Vs Shri Shashikant

Bombay High Court · (1994) 2 ACC 708

High Courts14 Jul 1994

Laxmim Laxman Varang and Others Vs Purshottam Volvoikar and Others

Bombay High Court · (1995) 1 ACC 677

High Courts14 Jul 1994Allowed

Alexander Rebello and Another Vs Shashikant and Others

Bombay High Court · (1994) ACJ 615

High Courts14 Jul 1994

Kunjamma Mathai Vs Marcelo Fernandes and Others

Bombay High Court · (1995) 1 ACC 46 : (1996) ACJ 866

High Courts13 Jul 1994

Vinod Lohiya Vs The State of Maharashtra

Bombay High Court · (1996) 1 BomCR 483

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 165, 313Evidence Act, 1872 — Section 101, 105, 3, 59, 60Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 50

High Courts13 Jul 1994

Narsayya Sayanna Kunden Vs Joint Regional Director, Esic, Pune

Bombay High Court · (1995) 70 FLR 5 : (1999) 3 LLJ 440

Employees State Insurance Act, 1948 — Section 1(4), 1(5), 2(9), 82(2)

High Courts13 Jul 1994Dismissed

Josepha Fernandes Vs Aulio Joaquim Vaz and Others

Bombay High Court · (1995) 1 BomCR 620

Evidence Act, 1872 — Section 3, 60, 61Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 59Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2

High Courts13 Jul 1994

Employees'' State Insurance Corporation Vs Transport Corporation of India and Others

Bombay High Court · (1999) 3 LLJ 509

Employees State Insurance Act, 1948 — Section 1(5), 2(9), 45A, 75

High Courts13 Jul 1994Dismissed

Kisan Bhanudas Kumbhar Vs The State of Maharashtra

Bombay High Court · (1995) 1 BomCR 475

Evidence Act, 1872 — Section 3, 60, 61Penal Code, 1860 (IPC) — Section 304II

High Courts12 Jul 1994

Sayeed Ahmed Makhdoom Sayed Vs Bank of India and others

Bombay High Court · (1994) 07 BOM CK 0126

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 313

High Courts12 Jul 1994Dismissed

Union of India (UOI) and Another Vs Mackinnon Mackenzie and Co. Ltd.

Bombay High Court · (1995) 2 BomCR 473 : (1994) MhLj 1750

Central Excises and Salt Act, 1944 — Section 11Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 2(19), 2(25), 50, 51

High Courts11 Jul 1994

All India Glass Works Pvt. Ltd. Vs Regional Dir., Employees State Insurance Corpn. and Another

Bombay High Court · (1995) 1 BomCR 110 : (1994) 96 BOMLR 116 : (1999) 3 LLJ 115

Employees State Insurance Act, 1948 — Section 2(22)