High Courts31 Mar 1995
Kolhapur Zilla Shetkari Vinkari Sahakari Soot Girani Ltd. and others Vs N. P. Murugali, Judge, Labour Court, Sangli and others
Bombay High Court · (1997) 3 LLJ 592
COURT ARCHIVE
Bombay High Court judgments, 1995
694 judgments · page 24 of 35
High Courts31 Mar 1995
St. Anthony''s High School Trust and Another Vs State of Goa and Another
Bombay High Court · (1996) 5 BomCR 33
Constitution of India, 1950 — Article 30(1)Goa, Daman and Diu School Education Act, 1984 — Section 20Goa, Daman and Diu School Education Rules, 1986 — Rule 100, 56, 58, 74, 90
High Courts31 Mar 1995
V.S. Dempo and co. Ltd. and Another Vs The Telecom District Manager, Goa and Another
Bombay High Court · AIR 1995 Bom 428
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7B
High Courts31 Mar 1995
V.S. Dempo and Co. Ltd. and others Vs The Telecom District Manager and another
Bombay High Court · (1998) 2 BomCR 222
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7
High Courts30 Mar 1995Allowed
Ashok Chourasia and Another Vs Durgeshnarayan Jaiswal and Another
Bombay High Court · (1996) 5 BomCR 333 : (1995) 2 MhLj 567
City of Nagpur Corporation Act, 1948 — Section 286(5)Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts30 Mar 1995
Ratnagiri Municipal Council Vs Harishandra Shankar Pawar and Others
Bombay High Court · (1995) 71 FLR 390
Constitution of India, 1950 — Article 227
High Courts30 Mar 1995
Mahanagar Telephone Nigam Kamgar Sangh Vs Chief General Manager, Mtnl, Bombay and others
Bombay High Court · (1995) 71 FLR 420
Administrative Tribunals Act, 1985 — Section 14
High Courts30 Mar 1995Allowed
Syed Aref Vs The State of Maharashtra
Bombay High Court · (1995) 3 BomCR 630
Criminal Procedure Code, 1973 (CrPC) — Section 46Penal Code, 1860 (IPC) — Section 224
High Courts29 Mar 1995
Shankar Amrita Deshmukh Vs Paper and Pulp Conversions Ltd. and Others
Bombay High Court · (1995) 4 BomCR 46 : (1995) 71 FLR 859 : (1996) 1 MhLj 765
Constitution of India, 1950 — Article 141, 226, 227Industrial Disputes Act, 1947 — Section 10, 11A, 2, 33A, 7
High Courts29 Mar 1995Dismissed
Vasant Pandu alias Pandurang Birwatkar Vs Shankar Dhondu Ghole and Another
Bombay High Court · (1995) 4 BomCR 40 : (1995) 97 BOMLR 264 : (1995) 2 CivCC 549 : (1995) 2 MhLj 471
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 10ATransfer of Property Act, 1882 — Section 58
High Courts29 Mar 1995Allowed
Communidade of Curtorim Vs Shri Francisco Rebello and Another
Bombay High Court · (1996) 5 BomCR 30
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts29 Mar 1995
Hiralal Tukaram Kumawat and Others Vs Latabai Rajendra Kumawat and Another
Bombay High Court · (1995) 3 BomCR 491 : (1995) 1 DMC 638
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 419
High Courts28 Mar 1995
Chemical Mazdoor Sabha Vs Vital Organics Pvt. Ltd. and Another
Bombay High Court · (1995) 4 BomCR 503 : (1995) 71 FLR 800 : (1996) 3 LLJ 531 : (1995) 2 MhLj 620
Industrial Disputes Act, 1947 — Section 25F, 25G, 31(2)
High Courts28 Mar 1995
Suresh Kapse and Others Vs The State of Maharashtra and Others
Bombay High Court · (1995) 3 BomCR 488 : (1995) 97 BOMLR 295 : (1996) CriLJ 1782 : (1995) 1 DMC 649
Criminal Procedure Code, 1973 (CrPC) — Section 177, 182, 2, 482Penal Code, 1860 (IPC) — Section 109, 494, 495
High Courts28 Mar 1995
Krishna Sahakari Sakhar Karkhana Ltd. Vs Anil Bapurao Kanase and Another etc. etc.
Bombay High Court · (1995) 97 BOMLR 258 : (1996) 3 LLJ 686
Industrial Disputes Act, 1947 — Section 2, 25(F), 25(H)
High Courts28 Mar 1995Dismissed
Girish Manohar Wazalwar Vs Purushottam Parasram Kotangale
Bombay High Court · (1996) 4 BomCR 88 : (1995) 97 BOMLR 44 : (1996) 1 MhLj 673
City of Nagpur Corporation Act, 1948 — Section 286, 286(2), 286(5), 287Civil Procedure Code, 1908 (CPC) — Section 9
High Courts28 Mar 1995
State of Goa Vs M/s. Jyoti Limited
Bombay High Court · (1996) 5 BomCR 27
Arbitration Act, 1940 — Section 30, 33
High Courts28 Mar 1995
Divisional Manager, United India Insurance Co. Ltd. Vs Sahah Bahadur and Another
Bombay High Court · (1996) ACJ 558
High Courts27 Mar 1995
Asaram Dadarao Giram Vs The State of Maharashtra and Others
Bombay High Court · (1995) 2 ALT(Cri) 21 : (1995) 3 BomCR 486 : (1995) 97 BOMLR 298
Criminal Procedure Code, 1973 (CrPC) — Section 301, 302Penal Code, 1860 (IPC) — Section 302
High Courts27 Mar 1995Allowed
Amiruddin Nurani Vs Mukhtar Jafar by his legal representatives
Bombay High Court · (1995) 4 BomCR 439
Civil Procedure Code, 1908 (CPC) — Section 11, 92, 92(2)