High Courts07 Jul 1994Allowed
Smt. Tarabai Dattatraya Gujrathi and Others Vs Rangnath Vishwanath Gujarathi, since deceased by his heirs
Bombay High Court · (1994) 4 BomCR 527
Hindu Succession Act, 1956 — Section 14(1), 14(2)
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 27 of 44
High Courts07 Jul 1994Dismissed
Govindram Ramgopal Mundada Vs Badrinarayan Chunnilal Bhutada
Bombay High Court · (1994) 96 BOMLR 733
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13
High Courts07 Jul 1994Dismissed
Shamkant and Another Vs State of Maharashtra
Bombay High Court · (1996) 2 DMC 456
Penal Code, 1860 (IPC) — Section 34, 498A
High Courts06 Jul 1994Dismissed
Fabrica da Igreja de N.S. de Milagres Vs Union of India (UOI) and Others
Bombay High Court · (1995) 1 BomCR 588
Evidence Act, 1872 — Section 3, 60, 61Limitation Act, 1963 — Article 67, 3Specific Relief Act, 1963 — Section 2(b), 34, 38
High Courts06 Jul 1994
General Secretary, Best Workers'' Union Vs N.A. Kadam and Others
Bombay High Court · (1994) 07 BOM CK 0072
Bombay Industrial Relations Act, 1946 — Section 3, 78, 79, 97, 97AConstitution of India, 1950 — Article 226
High Courts06 Jul 1994
State of Maharashtra Vs Chandrakant Solanki
Bombay High Court · (1995) 2 RCR(Criminal) 56
Penal Code, 1860 (IPC) — Section 168
High Courts06 Jul 1994
Cotton Corporation of India, Ltd. Bombay Vs M/s. Hindustan Cotton Co., Bombay
Bombay High Court · AIR 1995 Bom 125 : (1995) 2 BomCR 137 : (1995) 97 BOMLR 848
Limitation Act, 1963 — Article 113, 115, 55, 23
High Courts05 Jul 1994
Saroj Ramesh Shah Vs Balakrishna Pen Pvt. Ltd. and Others
Bombay High Court · (1995) 70 FLR 1 : (1995) 1 LLJ 176
Industrial Disputes Act, 1947 — Section 2
High Courts05 Jul 1994
Bistir Laxman Bhavar and Others Vs The State of Maharashtra
Bombay High Court · (1994) 3 BomCR 675
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 114, 3, 37, 59, 61Penal Code, 1860 (IPC) — Section 147, 149, 307, 325, 332
High Courts05 Jul 1994
Anant B. Kamble and another Vs The State of Maharashtra
Bombay High Court · (1995) 1 BomCR 224 : (1994) 96 BOMLR 138 : (1995) CriLJ 2382
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 324, 34, 504
High Courts05 Jul 1994
M/s. N.B. Vegad and Company, Ambarnath Vs Union of India
Bombay High Court · AIR 1995 Bom 337 : (1994) 96 BOMLR 586 : (1994) 2 MhLj 1644
Arbitration Act, 1940 — Section 20, 41Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 126
High Courts05 Jul 1994Allowed
N.B. Vegad and Company Vs Union of India
Bombay High Court · AIR 1995 Bom 337 : (1994) 96 BOMLR 586 : (1994) 2 MhLj 1644
Arbitration Act, 1940 — Section 20, 41Contract Act, 1872 — Section 126
High Courts04 Jul 1994
P. Unnikrishnan Vs S.B. Salunke, Dy. Dir. of Education Mah. State, Pune and Others
Bombay High Court · (1995) 1 MhLj 410
High Courts04 Jul 1994Dismissed
Domingos Estevam V. Monteiro Vs Comunidade of Santo Estevam and Others
Bombay High Court · (1995) 1 BomCR 580
Civil Procedure Code, 1908 (CPC) — Section 9Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 14(1)(b), 14(3), 58
High Courts04 Jul 1994Dismissed
Zohar Siraj Lokhandwala Vs M.G. Kamat, Assistant Commissioner of Income Tax
Bombay High Court · (1994) 77 TAXMAN 302
Income Tax Act, 1961 — Section 147, 147(a), 148
High Courts01 Jul 1994
Joint Regional Dir., Employees'' State Insurance Corporation Vs Shri Ganesh Foundry Pvt. Ltd.
Bombay High Court · (1995) 1 LLJ 189
Employees State Insurance Act, 1948 — Section 40, 85B, 85B(1), 97
High Courts01 Jul 1994Allowed
Mrs. Francisca Ana Marques Pereira E. Silveira and Another Vs Revenue Secretary, Govt. of Goa and Others
Bombay High Court · (1995) 1 BomCR 494
Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 26, 26(3)A
High Courts01 Jul 1994
Smt. Mangala Pralhad Awad Vs Pralhad Haribhau Awad
Bombay High Court · (1995) 1 CivCC 166 : (1994) CriLJ 2643 : (1995) 1 DMC 281 : (1994) 2 MhLj 1443 : (1994) 3 RCR(Criminal) 581
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18Penal Code, 1860 (IPC) — Section 494, 495
High Courts01 Jul 1994Dismissed
State of Maharashtra Vs Arun Gavai and Others
Bombay High Court · (1995) 4 BomCR 398
Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 — Section 17, 19, 43
High Courts01 Jul 1994
Ramesh Wamanrao Babhulkar Vs State of Maharashtra
Bombay High Court · (1995) MhLj 724
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 162, 162(1)Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 306, 498