COURT ARCHIVE

Bombay High Court judgments, 1994

878 judgments · page 33 of 44

High Courts26 Apr 1994

M/s. Buthello and Co. and Vs State of Maharashtra and others

Bombay High Court · AIR 1994 Bom 382 : (1995) 1 BomCR 522 : (1995) 1 MhLj 198

Constitution of India, 1950 — Article 14, 19, 246, 254Mines and Minerals (Development and Regulation) Act, 1957 — Section 13(1), 18, 2, 4, 5

High Courts26 Apr 1994

Deepak Tewere and others Vs State of Maharashtra

Bombay High Court · (1995) 4 BomCR 386 : (1995) CriLJ 2219

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 374(2)Penal Code, 1860 (IPC) — Section 201, 301, 302, 306, 34

High Courts25 Apr 1994

Bennett Coleman Co. Ltd. and others Vs Mumbai Mazdoor Sabha

Bombay High Court · (1994) 4 BomCR 505 : (1995) 1 LLJ 225

Industrial Disputes Act, 1947 — Section 18(1), 2, 25FTrade Unions Act, 1926 — Section 28

High Courts25 Apr 1994

Shriniwas Raghvendra Javalgekar Vs The Bank of Maharashtra and Another

Bombay High Court · (1994) 4 BomCR 139

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 74

High Courts24 Apr 1994

Faredoon Maneckji Dalal Vs Phiroze Bomanji Javeri

Bombay High Court · (1995) 4 BomCR 512

Bombay Court Fees Act, 1959 — Section 13, 13(3)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

High Courts24 Apr 1994

Devisingh Raghuwanshi and Others Vs Smt. Shailabai Raghuwanshi and Others

Bombay High Court · (1996) 2 BomCR 183

Evidence Act, 1872 — Section 101, 3, 59, 60, 61Hindu Succession Act, 1956 — Section 30, 6Succession Act, 1925 — Section 63, 64, 65, 66, 67

High Courts22 Apr 1994

Juhu Parle Education Society and others Vs State of Maharashtra and others

Bombay High Court · AIR 1994 Bom 279 : (1994) 2 MhLj 1542

Constitution of India, 1950 — Article 14, 226, 29, 30, 345Maharashtra Official Languages Act, 1964 — Section 5Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 18, 30, 36

High Courts22 Apr 1994

M/s. Ellictt Swaud and Hill Pvt. Ltd. Vs The Trustees of the Port of Bombay and Others

Bombay High Court · AIR 1995 Bom 16 : (1995) 1 BomCR 409 : (1995) 1 MhLj 754

Major Port Trusts Act, 1963 — Section 5, 61, 62

High Courts22 Apr 1994Dismissed

Mateus Silveira Vs The Administrative Tribunal of Goa, Daman and Diu and Another

Bombay High Court · (1995) 1 BomCR 684

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2)Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 2, 3(2)

High Courts20 Apr 1994

Deoraj Deju Suvarna and etc. Vs State of Maharashtra

Bombay High Court · (1994) 4 BomCR 85 : (1994) CriLJ 3602

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 161, 235Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

High Courts20 Apr 1994

Ramchandra Nama Adhav Vs Union of India

Bombay High Court · (1995) 1 BomCR 137 : (1995) 70 FLR 642 : (1995) 1 MhLj 73

Constitution of India, 1950 — Article 311

High Courts20 Apr 1994

Jaywant Bhaskar Sawant Vs Board of Trustees of The Port of Bombay and others

Bombay High Court · (1995) 1 BomCR 126 : (1995) 70 FLR 368

Constitution of India, 1950 — Article 226

High Courts20 Apr 1994Allowed

Ramrao Tanpure Vs Bholaram Mohanlal Firm

Bombay High Court · (1994) 3 BomCR 547

Contract Act, 1872 — Section 10, 2Evidence Act, 1872 — Section 3, 59, 61Partnership Act, 1932 — Section 40, 43, 69

High Courts19 Apr 1994

National Bicycle Corporation of India Ltd. Vs Gopal B. Keluskar and others

Bombay High Court · (1995) 1 BomCR 472 : (1995) 1 LLJ 525 : (1995) 1 MhLj 140

Constitution of India, 1950 — Article 226Industries (Development and Regulation) Act, 1951 — Section 3, 6

High Courts19 Apr 1994

Maharashtra Pradesh Rashtriya Koyla Khadan Kamgar Sangh (Intuc) Vs Management of Kamptee Colliery and Others

Bombay High Court · (1994) ACJ 1040 : (1996) 1 BomCR 98 : (1995) 70 FLR 168 : (1999) 3 LLJ 142 : (1994) 2 MhLj 1370 : (1994) MhLj 1370

Employees Compensation Act, 1923 — Section 22, 28

High Courts19 Apr 1994

Premchand Pratapmal Surana Vs The State of Maharashtra

Bombay High Court · (1995) 1 BomCR 72

Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 439(2)Penal Code, 1860 (IPC) — Section 420, 468, 477

High Courts15 Apr 1994Allowed

Gajulal, died per L.Rs. and Others Vs Ugrasen Rathod

Bombay High Court · (1994) 4 BomCR 487 : (1994) 96 BOMLR 388

Civil Procedure Code, 1908 (CPC) — Section 100, 103, 115Constitution of India, 1950 — Article 227

High Courts15 Apr 1994Dismissed

Mrs. Margareth Antao and Another Vs Inacio Dias and Others

Bombay High Court · (1995) 1 BomCR 213 : (1994) 96 BOMLR 552

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts13 Apr 1994

C. Dhanvantrai and Co. and others Vs Mahesh Kumar and others

Bombay High Court · (1994) 04 BOM CK 0045

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(2)

High Courts13 Apr 1994

Ahmedmiya Ahmedji Vs The Indian Hume Pipe Co. Ltd and others

Bombay High Court · (1994) 04 BOM CK 0019

Industrial Disputes Act, 1947 — Section 10(1), 33(2)