High Courts12 Jan 1994
Ku. Meena Vs S.D. Chacharkar and others
Bombay High Court · (1994) 01 BOM CK 0027
Constitution of India, 1950 — Article 141, 215Contempt of Courts Act, 1971 — Section 11, 12, 19, 20
COURT ARCHIVE
Bombay High Court judgments, 1994
878 judgments · page 44 of 44
High Courts12 Jan 1994
Gnyandeo Pirange Vs Pandurang Jyoti Pirange
Bombay High Court · AIR 1994 Bom 265 : (1994) 3 BomCR 559 : (1994) 2 MhLj 1174
Transfer of Property Act, 1882 — Section 105
High Courts11 Jan 1994
Municipal Corporation of City of Amravati Vs Ashok Ramkrishna Kamble and others
Bombay High Court · (1998) 3 LLJ 212 : (1994) 1 MhLj 1004
Industrial Disputes Act, 1947 — Section 2Trade Unions Act, 1926 — Section 26, 28, 30(2)
High Courts11 Jan 1994
Vasudev Anant Kulkarni Vs Executive Engineer, M. S. E. B.
Bombay High Court · (1994) 2 ACC 435 : (1995) ACJ 97 : (1995) 1 LLJ 496 : (1994) 1 MhLj 960
BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 13, 14, 15, 17, 18Civil Procedure Code, 1908 (CPC) — Section 44AWORKMENS COMPENSATION ACT, 1923 — Section 2(1)(n)
High Courts10 Jan 1994
Mrs. Saroj Choudhury Vs Municipal Corporation of Greater Bombay and another
Bombay High Court · AIR 1994 Bom 223 : (1994) 4 BomCR 212
Bombay Municipal Corporation Act, 1888 — Section 128, 134, 192, 195, 196
High Courts07 Jan 1994Allowed
Vishnoo V. Kamat Tarcar Vs First Income Tax Officer
Bombay High Court · (1995) 79 TAXMAN 373
Constitution of India, 1950 — Article 21Income Tax Act, 1961 — Section 139(1), 271(1)(a), 274, 276CC, 279
High Courts07 Jan 1994
Rajan Kinnerkar Vs Eric Cordeiro and another
Bombay High Court · (1994) 3 BomCR 634 : (1994) 2 CivCC 156 : (1994) 80 CompCas 487 : (1994) MhLj 677
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts07 Jan 1994
Vishnoo Kamat Tarcar and others Vs First Income Tax Officer and another
Bombay High Court · (1994) 3 BomCR 637 : (1994) 207 ITR 1040 : (1994) 1 MhLj 771
Income Tax Act, 1961 — Section 139(1), 271(1), 274, 276CC, 279
High Courts06 Jan 1994
Tukaram Gaikwad and etc. Vs Santosh Mahadeorao Sayam and others
Bombay High Court · (1994) 01 BOM CK 0061
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11
High Courts05 Jan 1994
Narayan and Vs Asstt. Registrar, Co-operative Societies, Yavatmal and others
Bombay High Court · AIR 1994 Bom 239 : (1994) MhLj 822
High Courts04 Jan 1994
Cricket Club of India and Others Vs Employees'' State Insurance Corporation and Others
Bombay High Court · (1998) 3 LLJ 270 : (1994) 2 MhLj 1228
Employees State Insurance Act, 1948 — Section 1(4), 2(12), 2(14AA)Factories Act, 1948 — Section 2
High Courts04 Jan 1994
Crest Hotel Ltd. and another Vs The Assistant Superintendent of Stamps and another
Bombay High Court · AIR 1994 Bom 228 : (1994) 4 BomCR 35 : (1994) MhLj 1261
Bombay Stamp Act, 1958 — Article 15, 25, 258Transfer of Property Act, 1882 — Section 54
High Courts04 Jan 1994
Arvind Ram Swaroop Maniyar and Others Vs The State of Maharashtra
Bombay High Court · (1995) 1 BomCR 234
Prevention of Food Adulteration Act, 1954 — Section 10, 11(5)
High Courts03 Jan 1994
Dharmaji alias Baban Bajirao Shinde Vs Jagannath Shankar Jadhav since deceased by his heirs Bhanudas Jagannath Jadhav etc.
Bombay High Court · AIR 1994 Bom 254 : (1994) 1 MhLj 607
Transfer of Property Act, 1882 — Section 53A
High Courts03 Jan 1994
Vaz Forwarding Limited Vs State Bank of India and others
Bombay High Court · (1995) 3 BomCR 673 : (1996) 85 CompCas 603
Banking Regulation Act, 1949 — Section 38, 45BBombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Companies Act, 1956 — Section 446, 446(2)
High Courts03 Jan 1994Dismissed
Anjebhau and Others Vs The State of Maharashtra and Others
Bombay High Court · (1994) 4 BomCR 136
Land Acquisition Act, 1894 — Section 4
High Courts01 Jan 1994
Ramesh Babhulkar Vs The State of Maharashtra
Bombay High Court · (1995) CriLJ 3424
Criminal Procedure Code, 1973 (CrPC) — Section 154, 16(3), 161, 161(3), 162Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 306, 498
High Courts01 Jan 1994Allowed
Shekhar Amonkar Vs State
Bombay High Court · (1994) 2 DMC 486
Penal Code, 1860 (IPC) — Section 306, 323, 498A, 506