COURT ARCHIVE

Bombay High Court judgments, 1994

878 judgments · page 40 of 44

High Courts18 Feb 1994

Murlidhar Bapuji Valve Vs Yallappa Lalu Chaugule since deceased by his heirs and representatives Sundrabai Lalu Chaugule and others

Bombay High Court · AIR 1994 Bom 358 : (1994) 3 BomCR 461 : (1994) 96 BOMLR 530

Benami Transactions (Prohibition) Act, 1988 — Section 4(1)Evidence Act, 1872 — Section 101, 102, 103, 104, 21Hindu Minority and Guardianship Act, 1956 — Section 8(1)

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High Courts17 Feb 1994Allowed

Himalaya Builders and Developers and Others Vs Union of India (UOI) and Another

Bombay High Court · (1996) 2 BomCR 108

Income Tax Act, 1961 — Section 269UD(1)Land Acquisition Act, 1894 — Section 23

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High Courts17 Feb 1994Dismissed

Atulkamar Natwarlal Kadakia Vs Jyoti Atulkumar Kadakia

Bombay High Court · (1994) 4 BomCR 219

Evidence Act, 1872 — Section 3, 59, 60Hindu Marriage Act, 1955 — Section 13

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High Courts16 Feb 1994

Ramratan Punamchand Upadhyay Vs Manohar Nilkanth Mahajan and Others

Bombay High Court · (1995) 4 BomCR 626 : (1994) MhLj 1196

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High Courts15 Feb 1994

Adil K. Patel Vs Tata Iron and Steel Company Ltd. and others

Bombay High Court · (1995) 1 BomCR 441 : (1997) 3 LLJ 164 : (1995) 1 MhLj 574

Industrial Disputes (Bombay) Rules, 1957 — Rule 62Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 18, 2(p)

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High Courts15 Feb 1994

Adil K. Patel Vs Tata Iron and Steel Co. Ltd. and Others

Bombay High Court · (1995) 1 BomCR 441 : (1997) 3 LLJ 164 : (1995) 1 MhLj 574

Industrial Disputes Act, 1947 — Section 18, 18(1), 2, 25FF, 25G

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High Courts15 Feb 1994

Carew Phipson Limited Vs Deejay Distilleries Pvt. Limited

Bombay High Court · AIR 1994 Bom 231 : (1994) 3 BomCR 495 : (1994) 96 BOMLR 749 : (1994) 2 MhLj 1617

Trade and Merchandise Marks Act, 1958 — Section 11, 12Trade Marks Act, 1938 — Section 9(1)

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High Courts14 Feb 1994Dismissed

Kantilal Pitamberdas Vora and Others Vs The State of Maharashtra and Others

Bombay High Court · (1994) 2 BomCR 421

Maharashtra Housing and Area Development Act, 1976 — Section 41(1)

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High Courts12 Feb 1994Allowed

Nirmal Laxminarayan Grover Vs Appropriate Authority

Bombay High Court · (1996) 85 TAXMAN 488

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 269UA, 269UA(b), 269UB, 269UC, 269UC(1)

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High Courts11 Feb 1994Allowed

Annoo Shetty Vs Smt. Aishabai Hamid Khan

Bombay High Court · (1995) 1 BomCR 384

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 3

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High Courts11 Feb 1994

State Bank of Saurashtra Vs Hirachand Lala Solanki, Narendrakumar Ratilal, Laxman Raja Bamania and Nathubhai Bijal Bamania and others

Bombay High Court · (1994) 80 CompCas 303

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 1, Order 12 Rule 2, Order 7 Rule 14, Order 7 Rule 18

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High Courts10 Feb 1994

Narayan Iranna Potkanthi Vs State of Maharashtra

Bombay High Court · (1994) CriLJ 1752 : (1994) 3 RCR(Criminal) 102

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 376

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High Courts10 Feb 1994

G.K. Sengupta Vs Hindustan Construction Co. Ltd. and Another

Bombay High Court · (1994) 4 BomCR 230 : (1994) 68 FLR 1117

Industrial Disputes Act, 1947 — Section 33(2)

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High Courts10 Feb 1994

Bombay Tyres International Ltd. Vs Maharashtra General Kamgar Union and Another

Bombay High Court · (1994) 68 FLR 799

Industrial Disputes Act, 1947 — Section 23, 24(2)

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High Courts10 Feb 1994

Pandey Ajay Bhushan, Collector and District Magistrate, Jalgaon and others Vs Shri Sureshkumar Bhikamchand Jain and another

Bombay High Court · (1994) CriLJ 1726

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 202, 203, 204, 255Penal Code, 1860 (IPC) — Section 323, 332, 34, 353, 500

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High Courts10 Feb 1994

Bhavarlal Sukhalal Soni, since deceased by his heirs and legal representatives Narmadabai etc. Vs Lakshminarayan Deo Public Trust Swaminarayan Mandir

Bombay High Court · AIR 1994 Bom 175 : (1994) 4 BomCR 209 : (1994) 96 BOMLR 700 : (1994) 1 MhLj 843

Bombay Municipal Corporation Act, 1888 — Section 394, 394Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 15

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High Courts09 Feb 1994

Sadanand Alias Sadu Alias Sada Vasudeo Shetty Vs A.S. Samra, Commissioner of Police, Greater Bombay and others

Bombay High Court · (1994) 4 BomCR 123

Constitution of India, 1950 — Article 22, 226, 240, 243General Clauses Act, 1897 — Section 14, 2, 21National Security Act, 1980 — Section 12, 13, 2, 3, 8

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High Courts09 Feb 1994