High Courts14 Jun 1994
Central Bank Employees Union and others Vs Central Bank of India and others
Bombay High Court · (1994) 06 BOM CK 0046
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 31 of 44
High Courts14 Jun 1994
The National Small Industries Corporation Ltd. Vs Ramchandra Raghunath Joshi
Bombay High Court · (1994) 4 BomCR 598 : (1994) 96 BOMLR 338
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 10, 73, 8Sales of Goods Act, 1930 — Section 54(2)
High Courts14 Jun 1994Dismissed
Union of India (UOI) Vs Foursome International Investments Corporation
Bombay High Court · (1995) 1 BomCR 659 : (1994) 96 BOMLR 132
Arbitration Act, 1940 — Section 2, 41Civil Procedure Code, 1908 (CPC) — Section 20
High Courts13 Jun 1994
Gyandeo Tukaram Devre and Others Vs Ganpat Nathu Devre and Others
Bombay High Court · (1994) 4 BomCR 172 : (1995) 1 MhLj 99
Bombay Public Trusts Act, 1950 — Section 47
High Courts10 Jun 1994
Shri Ashok Gavade Vs State of Goa
Bombay High Court · (1995) 1 BomCR 363
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts10 Jun 1994Dismissed
Parmeshwar Sopan Gaikwad Vs The State of Maharashtra
Bombay High Court · (1995) 1 BomCR 420 : (1994) 96 BOMLR 198
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 106, 3, 45, 60, 61Penal Code, 1860 (IPC) — Section 302
High Courts10 Jun 1994
Urdu Education Society and Another Vs Dinshaw Naoraji Printer
Bombay High Court · (1995) 1 BomCR 618 : (1994) MhLj 1650
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Provincial Small Cause Courts Act, 1887 — Section 15, 25, 26, 26A
High Courts10 Jun 1994
Shalimar Tubes and Industries Ltd. Vs Union of India
Bombay High Court · (1994) ECR 660 : (1994) 74 ELT 520
High Courts10 Jun 1994
R.S. Deboo, (since deceased by L.R''s) Vs Dr. M.V. Hindlekar and Another
Bombay High Court · AIR 1995 Bom 68 : (1995) 1 BomCR 17 : (1994) 96 BOMLR 60
Contract Act, 1872 — Section 151, 152, 23Evidence Act, 1872 — Section 101
High Courts10 Jun 1994
Chandrakant S.N. Pednekar Vs Shaikh Kassim Haideralli
Bombay High Court · AIR 1995 Bom 265 : (1995) 1 BomCR 264 : (1995) 97 BOMLR 804
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 41 Rule 5, Order 47 Rule 3, 100
High Courts09 Jun 1994Dismissed
Ashok Bhagwan Benjari Vs The State of Maharashtra
Bombay High Court · (1994) 4 BomCR 180
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3, 45, 59, 61, 8Penal Code, 1860 (IPC) — Section 302
High Courts09 Jun 1994
Ramesh Narang Vs Rama Narang and Others
Bombay High Court · (1995) 2 BomCR 7 : (1995) CriLJ 1685
Companies Act, 1956 — Section 267, 274, 274(2), 283, 283(2)Criminal Procedure Code, 1973 (CrPC) — Section 117, 121, 357, 358, 359Penal Code, 1860 (IPC) — Section 114, 120B, 420
High Courts09 Jun 1994
Devji Ravji Patel Vs Balasubramaniam and others
Bombay High Court · (1994) 121 CTR 427 : (1994) 210 ITR 925
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 147, 148
High Courts09 Jun 1994
Mahendrakumar Shantilal Shah and others Vs State of Maharashtra
Bombay High Court · (1994) 4 BomCR 428 : (1994) CriLJ 2667 : (1994) 2 MhLj 1371 : (1994) 3 RCR(Criminal) 535
Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386, 482
High Courts09 Jun 1994
M. Thankamani and others (Appeal No. 64 of 1991) Vs Official Liquidator and another
Bombay High Court · (1995) 1 BomCR 529 : (1996) 85 CompCas 318 : (1995) 1 MhLj 769
Companies Act, 1956 — Section 446, 446(2), 458A
High Courts09 Jun 1994
M. Thankamani of Calcutta and others Vs Official Liquidator and another
Bombay High Court · AIR 1995 Bom 156
Companies Act, 1956 — Section 446(2), 458ALimitation Act, 1963 — Article 137, 35, 10, 12, 13
High Courts09 Jun 1994Allowed
The State of Maharashtra Vs Sayyad Noor Hasan Gulam
Bombay High Court · (1995) 1 BomCR 70 : (1994) 96 BOMLR 87
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 267
High Courts09 Jun 1994
Ahshru Gaiwal and Others Vs The State of Maharashtra and Another
Bombay High Court · (1994) 4 BomCR 483
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482
High Courts09 Jun 1994Partly Allowed
Subhaschandra Narayan Bhobe Vs Land Acquisition Officer, Panaji, Goa and Another
Bombay High Court · (1995) 1 BomCR 283
Evidence Act, 1872 — Section 61Land Acquisition Act, 1894 — Section 18, 51A
High Courts08 Jun 1994
Hindustan Cocoa Products Vs Union of India
Bombay High Court · (1995) 1 BomCR 555 : (1994) ECR 662 : (1994) 74 ELT 525
Central Excises and Salt Act, 1944 — Section 11B