High Courts02 Mar 1994
Jodhram Daulatram Arora and others Vs M.B. Kodnani and others
Bombay High Court · (1994) 120 CTR 166 : (1996) 221 ITR 368
Income Tax Act, 1961 — Section 269(UC), 269(UD), 269(UD)(1), 28
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 39 of 44
High Courts02 Mar 1994Allowed
Bhika Cullianji and Co. Vs Avon Electric Company and Others
Bombay High Court · (1995) 1 BomCR 377 : (1994) 96 BOMLR 621
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(2)Evidence Act, 1872 — Section 3, 58, 61, 64Transfer of Property Act, 1882 — Section 105
High Courts01 Mar 1994
Smt. I. Vs Shri B.
Bombay High Court · (1994) 3 BomCR 521
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2)Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 15
High Courts28 Feb 1994
Pharm Aromatic Chemicals Vs Municipal Corpn. of Greater Bombay
Bombay High Court · (1995) 1 BomCR 465 : (1997) 95 ELT 203
Constitution of India, 1950 — Article 226
High Courts25 Feb 1994Dismissed
Devichand Ratanchand Solanki and another Vs Premshankar Shivram Bajpayi
Bombay High Court · (1994) MhLj 1001
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10
High Courts25 Feb 1994Dismissed
Devichand Ratanchand Solanki Vs Premshankar
Bombay High Court · (1994) MhLj 1001
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10
High Courts24 Feb 1994
Smt. Jaya Daniel Lobo Vs A.S. Samra and others
Bombay High Court · (1994) 2 BomCR 429 : (1994) CriLJ 2443
Bombay Police Act, 1951 — Section 135, 37Constitution of India, 1950 — Article 21, 22, 32Penal Code, 1860 (IPC) — Section 387, 506
High Courts24 Feb 1994
The Bombay Municipal Pensioner''s Association and Others Vs The Municipal Corporation of Greater Bombay
Bombay High Court · (1995) 1 BomCR 42 : (1995) 1 LLJ 105 : (1994) 2 MhLj 1458
Constitution of India, 1950 — Article 14
High Courts23 Feb 1994
Contract Laghu Udyog Kamgar Union Vs State of Maharashtra and Others
Bombay High Court · (1995) 1 BomCR 412
Factories Act, 1948 — Section 46, 7
High Courts23 Feb 1994
Sheshrao Manikraoji Warhade Vs Rajaram Bapu Patil Shikshan Sanstha and others
Bombay High Court · (1996) 1 BomCR 621 : (1994) CriLJ 3461
High Courts23 Feb 1994
Chandrakala alias Vandana Subhash Gaokhandkar Vs Subhash Dhondiba Gaokhandkar
Bombay High Court · (1994) 96 BOMLR 726
Hindu Marriage Act, 1955 — Section 12
High Courts23 Feb 1994
V. (Wife) Vs P. (Husband)
Bombay High Court · (1994) 02 BOM CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 23Penal Code, 1860 (IPC) — Section 498A
High Courts22 Feb 1994
Dr. A.U. Shaikh and Another Vs Dr. N.N. Kailas and Another
Bombay High Court · (1994) 96 BOMLR 333
Bombay Public Trusts Act, 1950 — Section 47
High Courts22 Feb 1994Allowed
Mulraj Tulsidas Morarji and Others Vs Union of India (UOI) and Others
Bombay High Court · (1994) 4 BomCR 187
Evidence Act, 1872 — Section 114Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7(1), 7(3)
High Courts22 Feb 1994
Forbes Forbes Campbel and Co. Ltd. and another Vs Vilasrao Deshmukh The Hon''ble Minister for Revenue and Transport, State of Maharashtra and others
Bombay High Court · AIR 1994 Bom 346 : (1994) 3 BomCR 660
Bombay Motor Vehicles Tax Act, 1958 — Section 13, 14A, 3Motor Vehicles Act, 1939 — Section 2(18), 2(1A), 2(24), 2(32)
High Courts22 Feb 1994
Nanaji Bhokre Vs Commissioner, Amravati Division, Amravati and others
Bombay High Court · AIR 1994 Bom 204 : (1994) 4 BomCR 364 : (1994) 2 MhLj 1277
Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 144T, 152A, 2(14), 73FF
High Courts18 Feb 1994
F.V. Menezes Vs The High Court of Judicature at Bombay and Others
Bombay High Court · (1994) 02 BOM CK 0050
Constitution of India, 1950 — Article 229, 311, 317General Clauses Act, 1897 — Section 16
High Courts18 Feb 1994
Vijay Dattatraya Navale Vs Shivanappa Hanumantappa Nagure and another
Bombay High Court · AIR 1994 Bom 186 : (1994) 4 BomCR 422 : (1994) 1 MhLj 575
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 21 Rule 11(1), Order 21 Rule 54Constitution of India, 1950 — Article 136Limitation Act, 1908 — Section 12(2)
High Courts18 Feb 1994Dismissed
The State of Maharashtra Vs Kachrusingh Santaramsingh Rajput and Another
Bombay High Court · (1994) 3 BomCR 348
Criminal Procedure Code, 1973 (CrPC) — Section 157, 438(1), 438(2), 438(3), 438(4)
High Courts18 Feb 1994
Gopalsing Vs Mumtaz Hussain Shamsuddin Bohra and others
Bombay High Court · AIR 1994 Bom 331 : (1996) 1 MhLj 742