High Courts11 Jul 1994
Abdul Jabbar Vs The State of Maharashtra and Dist. Akola
Bombay High Court · (1996) 1 BomCR 498 : (1995) CriLJ 3446
Essential Commodities Act, 1955 — Section 3, 7
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 26 of 44
High Courts08 Jul 1994Allowed
The Municipal Corporation of Greater Bombay and Another Vs Hirji Ladhabhai and Co.
Bombay High Court · (1995) 1 BomCR 103 : (1994) 96 BOMLR 109
High Courts08 Jul 1994Dismissed
Dr. Emerico D''Souza Vs State
Bombay High Court · (1995) 1 BomCR 266
Evidence Act, 1872 — Section 25, 30Forest Act, 1927 — Section 57, 59(A), 72(2)
High Courts08 Jul 1994
Govindram Bros. Pvt. Ltd. and Others Vs Alexander Benedict Joseph Pereira
Bombay High Court · (1995) 2 BomCR 531
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 5(8), 6(1)
High Courts07 Jul 1994
Oriental Insurance Co. Ltd. Vs Shri Rajendra Daya Bamania and Others
Bombay High Court · (1995) 1 ACC 635
Motor Vehicles Act, 1939 — Section 95(2)(b)(ii)
High Courts07 Jul 1994Dismissed
Nazir Babalal Makandar Vs State of Maharashtra and Others
Bombay High Court · (1995) 97 BOMLR 828
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 41, 42, 50Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 22, 41, 42
High Courts07 Jul 1994
Laxman Lingojirao Mohite Vs Dattatraia Jagannath Bidie and Others
Bombay High Court · (1995) 1 ACC 519
High Courts07 Jul 1994
National Insurance Co. Ltd. Vs Rekha Kumari and Another
Bombay High Court · (1995) 1 ACC 674
High Courts07 Jul 1994
National Insurance Co. Ltd. Vs Bashasab Shaikh and Others
Bombay High Court · (1995) 1 ACC 663
High Courts07 Jul 1994
Shakuntala Gajanan Naik and Others Vs Tushar V. Rajadhyax and Others
Bombay High Court · (1995) 1 ACC 628
Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts07 Jul 1994Dismissed
Vishwanath Hari Vaidya since decd. through his heirs Vs Bhagabai Shankar Wayale and Another
Bombay High Court · (1995) 2 BomCR 40
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts07 Jul 1994
Federation of Associations of Maharashtra and another Vs State of Maharashtra and another Shandar Enterprise and another Vs State of Maharashtra and another
Bombay High Court · (1994) 07 BOM CK 0101
Bombay Sales Tax Act, 1959 — Section 11, 12, 12A, 13, 14Central Sales Tax Act, 1956 — Section 5(1), 5(3)
High Courts07 Jul 1994
Bombay Film Laboratories Pvt. Ltd. Vs L.G. Vasule and Others
Bombay High Court · (1994) 07 BOM CK 0083
Industrial Disputes Act, 1947 — Section 17B
High Courts07 Jul 1994
Ceat Tyres of India Ltd. Vs Municipal Corpn. of Greater Bombay
Bombay High Court · (1994) 55 ECR 656 : (1994) 73 ELT 39
Constitution of India, 1950 — Article 226
High Courts07 Jul 1994
Bombay Dock Labour Board and ors Vs Shrirang Govind Dabade
Bombay High Court · (1994) 07 BOM CK 0080
Constitution of India, 1950 — Article 226DOCK WORKERS (REGULATION OF EMPLOYMENT) ACT, 1948 — Section 2, 3, 4
High Courts07 Jul 1994
Yusuf Ajij Shaikh and others Vs Special Land Acquisition Officer and others
Bombay High Court · AIR 1994 Bom 327 : (1994) 4 BomCR 175 : (1995) 97 BOMLR 823 : (1995) 1 MhLj 483
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(1)Land Acquisition Act, 1894 — Section 4, 5APlaces of Worship (Special Provisions) Act, 1991 — Section 2, 3, 4(1), 6(1)
High Courts07 Jul 1994
Ramesh Rajaram Patil Vs The Additional Commissioner, Aurangabad Division, Aurangabad and Others
Bombay High Court · AIR 1995 Bom 91 : (1995) 2 BomCR 264 : (1994) 96 BOMLR 688
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 173Evidence Act, 1872 — Section 114
High Courts07 Jul 1994
Vasant Parsuram Sane Vs Kamlakar Gajanan Chevade and another
Bombay High Court · AIR 1995 Bom 416 : (1995) 2 BomCR 70 : (1995) 2 MhLj 44
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 108, 13(1)
High Courts07 Jul 1994
Daulat Dhana Mail (deceased) by legal heirs Vs The State of Maharashtra and Others
Bombay High Court · (1995) 2 BomCR 279 : (1994) MhLj 1710
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2(1), 4