COURT ARCHIVE

Bombay High Court judgments, 1995

694 judgments · page 26 of 35

High Courts16 Mar 1995

Pandurang Kashinath Wani Vs Divisional Controller, M.S.R.T.C., Dhule and Others

Bombay High Court · (1996) 1 LLJ 540

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44

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High Courts16 Mar 1995Dismissed

Shankar Kharat Vs Namdeo Kharat (Mali) and Another

Bombay High Court · (1996) 2 BomCR 473 : (1996) 1 MhLj 717

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 111, 57

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High Courts15 Mar 1995

Nandakishore Lakhotia Vs Satyanarayan Chaube and others

Bombay High Court · (1995) 4 BomCR 406 : (1995) 97 BOMLR 142 : (1995) CriLJ 3335 : (1995) 2 MhLj 202

Contempt of Courts Act, 1971 — Section 12

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High Courts15 Mar 1995

Punjab Sakharam Raut and another Vs The State of Maharashtra

Bombay High Court · (1995) CriLJ 4021

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306, 34, 498A

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High Courts15 Mar 1995

Maharashtra State Transport Workers Federation (Intuc) Vs Maharashtra State Transport Kamgar Sanghatana and Others

Bombay High Court · (1995) 71 FLR 424 : (1996) 1 LLJ 474

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 12, 19, 3

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High Courts15 Mar 1995

Balaram Balayya Vs R. K. Textile (P) Ltd. and others

Bombay High Court · (1995) 4 BomCR 253 : (1995) 71 FLR 467 : (1997) 3 LLJ 512 : (1995) 2 MhLj 611

Bombay Industrial Relations Act, 1946 — Section 3, 33Industrial Disputes Act, 1947 — Section 25

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High Courts15 Mar 1995Dismissed

Rhone-Poulenc Employees Union Vs Regional Provident Fund Commissioner and Others

Bombay High Court · (1995) 3 BomCR 707 : (1996) 2 LLJ 1001

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 17(2)

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High Courts14 Mar 1995Allowed

The State of Maharashtra Vs Deepak Dixit

Bombay High Court · (1996) 2 BomCR 468

Bombay Motor Vehicles Tax Act, 1958 — Section 20(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 10, 182

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High Courts14 Mar 1995Dismissed