COURT ARCHIVE

Bombay High Court judgments, 1994

878 judgments · page 30 of 44

High Courts20 Jun 1994Dismissed

Nikhil Shah Vs The Union of India (UOI) and Others

Bombay High Court · (1995) 1 BomCR 141

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11(1), 3Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 167

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High Courts20 Jun 1994

Smt. Neelabai Mahadeo Salunke and Others Vs Shamrao Tatoba Pawar and Others

Bombay High Court · (1995) ACJ 36 : AIR 1995 Bom 55 : (1995) 1 BomCR 67 : (1994) 96 BOMLR 83 : (1995) 70 FLR 360 : (1995) 1 LLJ 833 : (1994) 2 MhLj 1656

Motor Vehicles Act, 1939 — Section 110AA

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High Courts17 Jun 1994Allowed

Mrs. Baldy Palmira Domentina Graciase Miranda Vs Antonio Fernandes and Others

Bombay High Court · (1995) 2 BomCR 166

Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2

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High Courts17 Jun 1994

Shrimati Ratnabai, Adv. and another Vs Shri Satwarao Naik

Bombay High Court · AIR 1995 Bom 61 : (1994) 96 BOMLR 662

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 77, Order 21 Rule 97, Order 21 Rule 98Constitution of India, 1950 — Article 226

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High Courts17 Jun 1994

State of Maharashtra Vs Maimuna Begam and others

Bombay High Court · AIR 1994 Bom 353

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2(4), 80, 96Penal Code, 1860 (IPC) — Section 406

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High Courts17 Jun 1994Allowed

Rajasab Kasim Sab and Another Vs Prabhakar V. Shirodkar since deceased, through his legal representatives

Bombay High Court · (1995) 1 BomCR 271

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2, 4Transfer of Property Act, 1882 — Section 105, 106

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High Courts17 Jun 1994

Maharashtra State Co-operative Cotton Growers Marketing Federation Ltd. Vs Ramesh Lakadu Pawar and Another

Bombay High Court · (1996) 3 LLJ 658

Constitution of India, 1950 — Article 227

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High Courts16 Jun 1994

Municipal Corporation of Greater Bombay and Others Vs Pradip Shyam Kanekar

Bombay High Court · (1994) 06 BOM CK 0076

Constitution of India, 1950 — Article 226

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High Courts16 Jun 1994

Lalya Dharma Khadkya Vs State of Maharashtra

Bombay High Court · (1994) 3 BomCR 343

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 498

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High Courts16 Jun 1994

Smt Kailas Laxman Joshi Vs B. Akashi Commissioner of Police, Thane and others

Bombay High Court · (1994) 4 BomCR 147 : (1995) CriLJ 231

Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 34, 38, 383, 384

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High Courts15 Jun 1994

Kallappa Pundalik Reddi Vs Laxmibai Dattoba Vellaram and others

Bombay High Court · AIR 1995 Bom 160 : (1994) 4 BomCR 605 : (1994) 96 BOMLR 646 : (1994) 2 MhLj 1839

Stamp Act, 1899 — Article 49, 2(3), 35

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High Courts15 Jun 1994

Smt. Shubhangi Sopanrao Bhosle Vs A.D. Deshpande and others

Bombay High Court · (1995) 1 LLJ 1124

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High Courts15 Jun 1994

Amruta Babaji Mozar Vs Kondabai, deceased by her heirs Babai Laxman Mandhare etc. and another

Bombay High Court · AIR 1994 Bom 293 : (1994) 96 BOMLR 743 : (1995) 1 DMC 240 : (1994) 2 MhLj 1663

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 141, 215, 226, 227, 372Evidence Act, 1872 — Section 112

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High Courts15 Jun 1994

H.N. Mirchandani Vs Bombay Municipal Corporation and others

Bombay High Court · AIR 1995 Bom 82 : (1994) 4 BomCR 361 : (1995) 1 MhLj 422

Bombay Municipal Corporation Act, 1888 — Section 163, 167, 217

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High Courts15 Jun 1994Allowed

Mohamad Razzak Pathan and Others Vs The State of Maharashtra

Bombay High Court · (1995) 1 BomCR 229 : (1994) 96 BOMLR 151 : (1994) MhLj 1683

Evidence Act, 1872 — Section 3, 59, 61Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 8

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High Courts15 Jun 1994Allowed

R.G. Gangadharan Vs Francisco Barreto Lopes and Another

Bombay High Court · (1995) 2 BomCR 207

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(4), 32(4), 45, 46

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High Courts14 Jun 1994