COURT ARCHIVE

Bombay High Court judgments, 1995

694 judgments · page 23 of 35

High Courts14 Apr 1995

Smt. Radhabai Yashwant Dhotre Vs Abaji Janoji Haikodi and Others

Bombay High Court · AIR 1995 Bom 439 : (1995) 4 BomCR 408 : (1996) 1 CivCC 591

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 10, Order 34 Rule 11, Order 34 Rule 7, Order 34 Rule 8, Order 34 Rule 9Transfer of Property Act, 1882 — Section 83

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High Courts13 Apr 1995

Chandrapur District Central Co-op. Bank Ltd., Chandrapur Vs Industrial Court, Nagpur and Another

Bombay High Court · (1996) 3 LLJ 619

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25GMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts13 Apr 1995

Bank of India, Goa Vs M/s Noronha Dias Enterprises and others

Bombay High Court · (1995) 04 BOM CK 0045

Constitution of India, 1950 — Article 226, 227

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High Courts13 Apr 1995

Bank of India Vs Noronha Dias Enterprises and Others

Bombay High Court · (1996) 2 CivCC 32

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 7 Rule 14, Order 7 Rule 18, Order 7 Rule 18(1), Order 7 Rule 18(2)Constitution of India, 1950 — Article 226, 227

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High Courts10 Apr 1995

Vishnu Jaiwanta Jaybhaye Vs State of Maharashtra

Bombay High Court · (1995) 97 BOMLR 573

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High Courts07 Apr 1995

Mrs. Kumudesh Bhandari Vs Ms. Gopika Tapuriah and Another

Bombay High Court · (1995) 3 BomCR 534 : (1995) 2 MhLj 425

Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Penal Code, 1860 (IPC) — Section 500

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High Courts07 Apr 1995Dismissed

Shankar Waman Thatte Vs Madhav Krishna Joshi (Deceased) through L.Rs. and Others

Bombay High Court · (1995) 97 BOMLR 227

Civil Procedure Code, 1908 (CPC) — Section 92

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High Courts06 Apr 1995

Philipos Babu Vs M/s. Bajaj Tempo Ltd. and Another

Bombay High Court · (1996) 3 LLJ 666

Constitution of India, 1950 — Article 226, 227

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High Courts06 Apr 1995

Kisan baburao Memane and Another Vs Suresh Sadu Memane

Bombay High Court · AIR 1996 Bom 50 : (1995) 4 BomCR 269 : (1995) 97 BOMLR 542 : (1996) 1 MhLj 100

Hindu Adoptions and Maintenance Act, 1956 — Section 12, 14

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High Courts06 Apr 1995Allowed

Shri N.B. Dhargalkar Vs Suvarna Industries

Bombay High Court · (1996) 5 BomCR 52 : (1996) 2 MhLj 96

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1General Clauses Act, 1897 — Section 6

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High Courts05 Apr 1995

B.M. Ugale Vs Ramilla Enterprises and Others

Bombay High Court · (1995) 71 FLR 812 : (1996) 1 LLJ 88

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25F, 25G

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High Courts04 Apr 1995

Baburao P. Tawade and Others Vs Hes Ltd. Bombay and Others

Bombay High Court · (1995) 4 BomCR 144 : (1997) 3 LLJ 265 : (1995) 2 MhLj 595

Constitution of India, 1950 — Article 226, 227, 23Industrial Disputes Act, 1947 — Section 16, 17, 2, 33ASick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 22

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High Courts04 Apr 1995Dismissed

Sajida Vs Aziz Abdulla Dasurkar and Another

Bombay High Court · (1996) 2 DMC 632

Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)Penal Code, 1860 (IPC) — Section 323, 34, 498A

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High Courts04 Apr 1995

Dr. Dnyandas Chopade Vs Nagpur University and another

Bombay High Court · AIR 1995 Bom 405 : (1996) 1 BomCR 632 : (1995) 97 BOMLR 674 : (1995) 2 MhLj 260

Constitution of India, 1950 — Article 226Nagpur University Act, 1974 — Section 39

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High Courts04 Apr 1995

Chandrakant K. Patil Vs Union of India and Others

Bombay High Court · (1995) 04 BOM CK 0003

Constitution of India, 1950 — Article 226

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High Courts04 Apr 1995

Best Workers Union, Bombay Vs Best Undertaking and Others

Bombay High Court · (1996) 3 LLJ 696

Employees State Insurance Act, 1948 — Section 73, 73(1)Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts03 Apr 1995

Baburao P. Tawade and others Vs Hes Limited and another

Bombay High Court · (1995) 04 BOM CK 0025

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)

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High Courts03 Apr 1995

Prabhakar Rajaram Narvekar Vs Presiding Officer, Second Labour Court. Bombay and Another

Bombay High Court · (1995) 04 BOM CK 0002

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High Courts31 Mar 1995Allowed

Bombay Presidency Golf Club Ltd. Vs B.L. Sawalesh Warkar and Another

Bombay High Court · (1995) 71 FLR 632 : (1996) 1 LLJ 796

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts31 Mar 1995

Managing Dir., Kolhapur Zilla Shetkari Vinkari Sahakari Soot Girani Ltd. and Others Vs N.P. Murugali, Judge, Labour Court, Sangali and Others

Bombay High Court · (1995) 4 BomCR 184 : (1995) 97 BOMLR 365 : (1996) 1 MhLj 12

Bombay Industrial Relations Act, 1946 — Section 106, 119A, 119B, 46, 47Constitution of India, 1950 — Article 226, 227Contempt of Courts Act, 1971 — Section 12, 2

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