COURT ARCHIVE

Bombay High Court judgments, 1995

694 judgments · page 27 of 35

High Courts09 Mar 1995

Chimote and Sons and Others Vs Deodatta Bodhankar and Others

Bombay High Court · (1996) 5 BomCR 303

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 21 Rule 92, 11, 65Limitation Act, 1963 — Article 99Transfer of Property Act, 1882 — Section 58

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High Courts09 Mar 1995Allowed

Shri Sunil Ragunath Karmalkar Vs State of Goa and Others

Bombay High Court · (1996) 4 BomCR 345

Constitution of India, 1950 — Article 16, 226, 320

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High Courts08 Mar 1995

In Re: Ismail Akbarali Chitalwalla, Debtor/Insolvent

Bombay High Court · AIR 1995 Bom 347 : (1995) 2 MhLj 90

Presidency Towns Insolvency Act, 1909 — Section 11, 112, 2, 34, 40

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High Courts08 Mar 1995

Divisional Forest Officer, Gadchiroli Vs Madhukar Ramaji Undirwade and Others

Bombay High Court · (1995) 4 BomCR 468 : (1996) 2 MhLj 376

Constitution of India, 1950 — Article 14, 16, 226, 277, 309Electricity (Supply) Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 2

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High Courts08 Mar 1995Dismissed

Manohar Bapurao Sapre Vs Bhaurao Tukaramji Shirbhate and another

Bombay High Court · (1995) MhLj 336

Bombay Civil Courts Act, 1869 — Section 28A, 28A(1)General Clauses Act, 1897 — Section 24Succession Act, 1925 — Section 265, 276, 384, 388

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High Courts08 Mar 1995

All India Central Bank Officers Federation and others Vs Central Bank of India and another

Bombay High Court · (1995) 3 BomCR 703 : (1995) 97 BOMLR 314 : (1997) 3 LLJ 555 : (1996) 1 MhLj 757

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18

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High Courts08 Mar 1995

Manohar Sapre Vs Bhaurao Shirbhate and another

Bombay High Court · AIR 1996 Bom 28 : (1995) 4 BomCR 661 : (1995) 2 MhLj 336

Bombay Civil Courts Act, 1869 — Section 28ABombay Regulation Act, 1827 — Section 2General Clauses Act, 1897 — Section 24

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High Courts07 Mar 1995

Waman Pundlikrao Deshmukh Vs Shivaji Agriculture College, Amravati

Bombay High Court · (1996) 1 BomCR 640 : (1995) 71 FLR 1021 : (1996) 3 LLJ 596 : (1995) 2 MhLj 342

Trade Unions Act, 1926 — Section 28, 30(2)

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High Courts07 Mar 1995

Smt. Maria Elsa Noronha Wolfango D''Silva Vs The Custodian of Evacuee Property and Others

Bombay High Court · (1996) 4 BomCR 342

Goa, Daman and Diu Administration of Evacuee Property Act, 1964 — Section 7

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High Courts06 Mar 1995

Rajesh Lihitkar Vs State of Maharashtra

Bombay High Court · (1995) CriLJ 4063

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324

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High Courts06 Mar 1995

Shiodas and Another Vs State of Maharashtra

Bombay High Court · (1995) CriLJ 2854 : (1995) 2 MhLj 36

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323

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High Courts06 Mar 1995

Ranjitsing Virk Vs Pramila Srivastav, Income Tax Officer and others.

Bombay High Court · (1996) 217 ITR 741

Income Tax Act, 1961 — Section 139(4), 147, 148, 28, 80

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High Courts06 Mar 1995Dismissed

Shersingh Hirasingh Fauji Vs State of Maharashtra and others

Bombay High Court · (1995) MhLj 306

Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 42Penal Code, 1860 (IPC) — Section 323

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High Courts06 Mar 1995

Narayan Murugkar Vs The Iind Additional District Judge, Nagpur (Q. A. Shaikh) and others

Bombay High Court · (1995) CriLJ 3278

Civil Procedure Code, 1908 (CPC) — Section 107, 24Contempt of Courts Act, 1971 — Section 10, 12, 2

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High Courts06 Mar 1995

Sher Singh Fauji Vs The State of Maharashtra and others

Bombay High Court · AIR 1995 Bom 367 : (1995) 4 BomCR 347 : (1995) 2 MhLj 306

Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 42Nanded Sikh Gurudwara Sachkhand Shri Hazur Apchalnagar Sahib Act, 1956 — Section 6(1), 7(1)

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High Courts06 Mar 1995Dismissed