High Courts09 Feb 1994Allowed
Manjulabai B. Salvi Vs The State of Maharashtra and Others
Bombay High Court · (1994) 2 BomCR 427
Bombay Municipal Corporation Act, 1888 — Section 83
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 41 of 44
High Courts09 Feb 1994
Aurobrite (India) Pvt. Ltd. Vs Shankar Genu Kelkar and Others
Bombay High Court · (1994) 02 BOM CK 0003
Industrial Disputes Act, 1947 — Section 2, 25F, 9, 9ATrade Unions Act, 1926 — Section 23
High Courts08 Feb 1994Dismissed
Dr. Sam Sarosh Bhacca and Others Vs P.V. Kakade, Jt. Charity Commissioner and Others
Bombay High Court · (1994) 96 BOMLR 714
Bombay Public Trusts Act, 1950 — Section 36(2)
High Courts08 Feb 1994
Union Bank of India Vs Mittersain Rupchand and Others
Bombay High Court · (1995) 1 BomCR 29 : (1994) 96 BOMLR 557
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15Civil Procedure Code, 1908 (CPC) — Section 60
High Courts08 Feb 1994Dismissed
West Coast Builders Pvt. Ltd. and Another Vs The Collector of Bombay and Others
Bombay High Court · (1995) 4 BomCR 200
Bombay Municipal Corporation Act, 1888 — Section 351Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 64, 65
High Courts07 Feb 1994Dismissed
Shankar Tukaram Mahendrakar Vs Waman Keshay Shetye and Another
Bombay High Court · (1994) 96 BOMLR 336
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts07 Feb 1994Dismissed
State of Maharashtra and another Vs Abdul Sattar Abdul Wahab and others
Bombay High Court · AIR 1995 Bom 85 : (1994) 3 BomCR 5
Land Acquisition Act, 1894 — Section 12(2), 18, 4, 4(1), 6
High Courts07 Feb 1994
P.V. Pujari and Others Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (1994) 2 BomCR 449 : (1994) 68 FLR 1124
Bombay Industrial Relations Act, 1946 — Section 42, 78, 79, 84
High Courts07 Feb 1994Dismissed
S. Rashmi Pradipkumar Jain Vs Pradeepkumar Jain
Bombay High Court · (1996) 1 BomCR 502 : (1994) 2 DMC 25
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100Evidence Act, 1872 — Section 3, 59, 60, 61Hindu Marriage Act, 1955 — Section 13, 23(2), 23A, 25, 28
High Courts07 Feb 1994
State of Maharashtra and Another Vs Abdul Sattar and Others
Bombay High Court · AIR 1995 Bom 85 : (1994) 3 BomCR 5
Land Acquisition Act, 1894 — Section 12(2), 18, 23, 4
High Courts07 Feb 1994
Mrs. Sulochana Jaganath Waghmare Vs Administrator, Maharashtra Housing and Area Development Authority and Others
Bombay High Court · (1994) 4 BomCR 229 : (1995) 2 LLJ 889 : (1995) 1 MhLj 474
High Courts04 Feb 1994
Pundalik Laxman Chavan Vs State of Maharashtra
Bombay High Court · (1994) 02 BOM CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 338, 353(4)Penal Code, 1860 (IPC) — Section 302, 84
High Courts04 Feb 1994
Balwant Thedge Vs V. Nagpur University, Nagpur and Others
Bombay High Court · (1994) 02 BOM CK 0010
High Courts03 Feb 1994
Shri A.R. Bhujbal, Special Land Acquisition Officer, Maharashra Housing And Area Development Authority Bombay and Others Vs M/s. Sam Hiring Co. and Others
Bombay High Court · AIR 1994 Bom 297 : (1994) 2 BomCR 456 : (1994) 96 BOMLR 424 : (1994) 1 MhLj 766 : (1994) MhLj 766
Constitution of India, 1950 — Article 226Maharashtra Housing and Area Development Act, 1976 — Section 103, 2(7), 41, 74, 76
High Courts03 Feb 1994Allowed
Sham Harbhagvandas Peshori Vs Albright Morarji and Pandit Ltd.
Bombay High Court · (1996) ACJ 1101
High Courts03 Feb 1994
Shamburaj Shivajirao Desai and Others Vs Director of Sugar, Maharashtra State, Pune and Others
Bombay High Court · AIR 1994 Bom 257 : (1994) 1 MhLj 892
High Courts31 Jan 1994
Akshar Mudrak Industries Units Sahakari Premises Ltd. Vs The Municipal Corporation for Greater Bombay
Bombay High Court · AIR 1995 Bom 105 : (1994) 3 BomCR 516
Bombay Municipal Corporation Act, 1888 — Section 169
High Courts28 Jan 1994
Cine Super 8 Private Ltd. Vs Union of India
Bombay High Court · (1994) ECR 180 : (1994) 72 ELT 20
High Courts28 Jan 1994
Canning Miyra Phoenix Limited and Others Vs Popular Constructions and Others
Bombay High Court · (1994) 4 BomCR 414
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(1), Order 2 Rule 2(2), Order 2 Rule 2(3)
High Courts28 Jan 1994Allowed
Vijaysinh Gordhandas and Others Vs Smt. Mahdhuribai Govindji and Another
Bombay High Court · (1994) 3 BomCR 542 : (1994) 96 BOMLR 883 : (1994) MhLj 1234
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A(I), 5(4A)