High Courts20 Jan 1994
Babarao Gedam Vs The State of Maharashtra and Others
Bombay High Court · (1994) 3 BomCR 375
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 304 Part II, 325
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 43 of 44
High Courts20 Jan 1994Dismissed
Rasta Peth Education Society Vs Pethkar Udhao Bhimashankar
Bombay High Court · (1994) 4 BomCR 410 : (1995) 2 LLJ 908 : (1994) 1 MhLj 725
High Courts20 Jan 1994
Mohamad Ahmed Yasin Mansuri Vs State of Maharashtra
Bombay High Court · (1994) CriLJ 1854
Constitution of India, 1950 — Article 134A, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 162, 164, 165Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19
High Courts20 Jan 1994
The Indian Standard Metal Co. Ltd. and Another Vs The Union of India (UOI) and Others
Bombay High Court · (1994) 3 BomCR 392
Central Excise Rules, 1944 — Rule 8(1)
High Courts19 Jan 1994
Jai Hind Oil Mills and Co. Vs Union of India
Bombay High Court · (1994) 53 ECR 324 : (1994) 71 ELT 902
Central Excises and Salt Act, 1944 — Section 11A, 11B, 35B
High Courts19 Jan 1994Allowed
Parvatibai Fulchandji Jaiswal and another Vs Maharashtra Revenue Tribunal and others
Bombay High Court · AIR 1995 Bom 19 : (1994) 2 MhLj 1398
Bombay General Clauses Act, 1904 — Section 2(26), 3(31)Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 17, 2(32), 3, 47Maharashtra Land Revenue Code, 1966 — Section 2(32), 2(5A)
High Courts19 Jan 1994
Gulf Air, Bombay Vs S.M. Vaze, Member, Industrial Court, Maharashtra, Bombay and others.
Bombay High Court · (1995) 1 LLJ 246 : (1994) 2 MhLj 1060
Industrial Disputes Act, 1947 — Section 9A
High Courts19 Jan 1994
M/s. T.A. Darbar and Company and others Vs Union Bank of India
Bombay High Court · AIR 1994 Bom 217 : (1994) 96 BOMLR 32
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), Order 21 Rule 17, Order 21 Rule 22, Order 21 Rule 43, Order 21 Rule 54Limitation Act, 1908 — Article 182
High Courts19 Jan 1994
Parvatibai and another Vs Maharashtra Revenue Tribunal and others
Bombay High Court · AIR 1995 Bom 19 : (1994) 2 MhLj 1398
Bombay General Clauses Act, 1904 — Section 2(26), 3(31)Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 17, 2(32), 3, 47(1)Maharashtra Land Revenue Code, 1966 — Section 2(5A)
High Courts19 Jan 1994
Shantilal Dayalji Girdhar Vs Bachhubhai Mohanlal Shah
Bombay High Court · (1994) 3 BomCR 394
Succession Act, 1925 — Section 218
High Courts18 Jan 1994
Abdul Hamid Haji Mohammed Vs The State of Maharashtra
Bombay High Court · (1995) 2 ALT(Cri) 11 : (1994) 4 BomCR 51 : (1994) 96 BOMLR 239 : (1994) CriLJ 1447
Constitution of India, 1950 — Article 226, 227Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 18, 3(1), 3(3), 6
High Courts17 Jan 1994Dismissed
Shujaat Z. Dalal and Another Vs Muktabai Vitthal Lohar and Others
Bombay High Court · (1995) ACJ 865
Motor Vehicles Act, 1988 — Section 140
High Courts17 Jan 1994
Poonvasi and Others Vs Crown Silk Weaving Industries and Others
Bombay High Court · (1994) 1 MhLj 847
Industrial Disputes Act, 1947 — Section 25, 25A, 25F, 25J
High Courts17 Jan 1994
Mahadeo Sakharam Sasane Vs Tata Mills Limited and Others
Bombay High Court · (1994) 3 BomCR 21 : (1994) 68 FLR 795
Bombay Industrial Relations Act, 1946 — Section 78, 79Constitution of India, 1950 — Article 226, 227
High Courts14 Jan 1994
Bosco Lourence Fernandes and others Vs State
Bombay High Court · (1995) CriLJ 2007
Penal Code, 1860 (IPC) — Section 300, 323, 324, 334, 34
High Courts14 Jan 1994
Mansharam Mirchumal Sangtani and others Vs Dhule Nagar Palika (Municipal Council)
Bombay High Court · AIR 1994 Bom 189 : (1994) 96 BOMLR 720 : (1994) 1 MhLj 806 : (1994) MhLj 806
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts13 Jan 1994
State of Maharashtra and etc. Vs Laljit Tejshi Shah and others, etc.
Bombay High Court · (1994) CriLJ 1813 : (1994) 1 MhLj 452
COMPANIES ACT, 1956 — Section 617Constitution of India, 1950 — Article 134, 246, 254Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts13 Jan 1994
Zilla Parishad, Yavatmal Vs Avinash Devidas Deshmukh and Others
Bombay High Court · (1994) 01 BOM CK 0058
Industrial Disputes Act, 1947 — Section 2, 25(F), 25(G), 25(H)Trade Unions Act, 1926 — Section 28, 30(2)
High Courts13 Jan 1994
Fakira Ramdas Chaudhary Vs State of Maharashtra
Bombay High Court · (1994) CriLJ 1805
Criminal Procedure Code, 1973 (CrPC) — Section 167, 33, 37, 390Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts12 Jan 1994
Meena (Kum.) Vs S.D. Chacharkar and Others
Bombay High Court · (1994) CriLJ 2647
Constitution of India, 1950 — Article 141, 215Contempt of Courts Act, 1971 — Section 12, 19, 20