High Courts28 Jan 1994
Kazi Moinuddin Vs The State of Maharashtra and Others
Bombay High Court · (1994) 4 BomCR 496
Constitution of India, 1950 — Article 14, 16, 309Evidence Act, 1872 — Section 18
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 42 of 44
High Courts28 Jan 1994
V. (Wife) Vs S. (Husband)
Bombay High Court · (1994) 01 BOM CK 0042
Divorce Act, 1869 — Section 18, 32
High Courts28 Jan 1994
Bank of Baroda and Others Vs Arvindkumar Hiralal Mehta
Bombay High Court · (1994) 01 BOM CK 0034
Constitution of India, 1950 — Article 226
High Courts28 Jan 1994
M/s. K. Raj and Co. Vs State of Maharashtra
Bombay High Court · (1994) CriLJ 2022
Bombay Prohibition Act, 1949 — Section 103, 2, 65, 66, 80
High Courts28 Jan 1994
Mrs. Vandana Subhash Borde and Another Vs Mr. Subhash Benjamin Borde
Bombay High Court · (1994) 4 BomCR 403 : (1995) 1 DMC 183
Divorce Act, 1869 — Section 18Evidence Act, 1872 — Section 3, 59, 60
High Courts28 Jan 1994
Champaben Lavji Thakkar Vs Lavji Hirji Thakkar and Others
Bombay High Court · (1994) 2 DMC 246
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Jan 1994Allowed
Canning Mitra Phoenix Ltd. Vs M/s Popular Constructions and another
Bombay High Court · (1994) MhLj 812
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts27 Jan 1994
Ravindra Khedikar Vs Sushant Shikshan Sanstha and Others
Bombay High Court · (1994) 01 BOM CK 0055
High Courts27 Jan 1994
Sheshrao Ganpatrao Bhand Vs Padminibai Govinda Akarge and another
Bombay High Court · (1994) CriLJ 1558
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 5
High Courts27 Jan 1994
Kamlakar Shankar Patil and etc. Vs V.B. Akashi, Commissioner of Police of Thane District and another
Bombay High Court · (1994) 3 BomCR 395 : (1994) 96 BOMLR 893 : (1994) CriLJ 1870
National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 307, 34, 354, 363, 364
High Courts27 Jan 1994
M/s. Indian Dyestuff Industries Limited and another Vs M/s. Mehta Transport Company
Bombay High Court · AIR 1994 Bom 209 : (1994) 4 BomCR 297 : (1995) 2 MhLj 127
Bombay Stamp Act, 1958 — Article 25, 5Constitution of India, 1950 — Article 59Insurance Act, 1938 — Section 2(13A)
High Courts25 Jan 1994Allowed
Bhaulal Rajdhar Sonavane Vs Returning Officer and others
Bombay High Court · (1994) 01 BOM CK 0041
Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 2(27), 73F, 73FF, 73FFF, 73FFF(3)
High Courts25 Jan 1994Partly Allowed
Shri Gurudeo Ayurved Mahavidyalaya and Another Vs Madhav Narayan Mahakode and Others
Bombay High Court · (1994) 3 BomCR 27 : (1996) 1 LLJ 515
Payment of Gratuity (Amendment) Act, 1987 — Section 7(3)(A), 7(7), 8Payment of Gratuity Act, 1972 — Section 1(3), 13, 2, 2(4), 2(8)
High Courts25 Jan 1994
Deepa Anant Bandekar Vs Rajaram Bandekar (Sirigao) Mines Pvt. Ltd.
Bombay High Court · (1994) 80 CompCas 491
Companies Act, 1956 — Section 433, 434
High Courts24 Jan 1994
Waman Govind Saple and Others Vs National Textile Corporation Ltd. and Others
Bombay High Court · (1994) 01 BOM CK 0051
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts24 Jan 1994
Jayesh Trikamdas Chandan and another Vs Smt. Shantaben G. Tanna and others
Bombay High Court · AIR 1994 Bom 202 : (1994) 96 BOMLR 707 : (1994) MhLj 520
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 24Constitution of India, 1950 — Article 227
High Courts21 Jan 1994
Nemichand Shantilal Patni Vs Basantabai
Bombay High Court · AIR 1994 Bom 235(1) : (1994) 3 BomCR 550 : (1994) 96 BOMLR 737 : (1994) 2 DMC 437 : (1994) 2 MhLj 1078
Hindu Adoptions and Maintenance Act, 1956 — Section 10, 11
High Courts21 Jan 1994
Naivedhyam Ice-Creams Private Ltd., Nagpur Vs The Maharashtra State Financial Corporation, Bombay and Another
Bombay High Court · AIR 1994 Bom 388 : (1994) 3 BomCR 242 : (1994) 1 MhLj 744
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts20 Jan 1994
Maharashtra State Road Transport Corporation Vs Girdharilal Lorinchand Puri and Others
Bombay High Court · (1994) 01 BOM CK 0057
Penal Code, 1860 (IPC) — Section 161Road Transport Corporations Act, 1950 — Section 45
High Courts20 Jan 1994Allowed
Govind Shankar Aphale Vs Uttam Govind Chavan
Bombay High Court · (1994) 01 BOM CK 0049
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29, 31, 31(1)(3), 32