COURT ARCHIVE

Bombay High Court judgments, 1995

694 judgments · page 28 of 35

High Courts03 Mar 1995Allowed

Samadhan Baburao Khakare and Others Vs The State of Maharashtra and Others

Bombay High Court · (1996) 1 BomCR 1 : (1995) 97 BOMLR 759 : (1995) 2 MhLj 464

Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 213, 313Penal Code, 1860 (IPC) — Section 149, 302, 324, 34

High Courts02 Mar 1995Allowed

Santosh Kumar Pyarelal Mishra Vs The Union of India (UOI) and Others

Bombay High Court · (1995) 1 ACC 522 : (1995) 3 BomCR 483 : (1995) 97 BOMLR 312

Army Act, 1950 — Section 120(2), 3, 69

High Courts02 Mar 1995

Bandu Thakre Vs State of Maharashtra and another

Bombay High Court · (1996) CriLJ 285

Evidence Act, 1872 — Section 157, 8Penal Code, 1860 (IPC) — Section 376, 417

High Courts01 Mar 1995

Shree Mahila Griha Udyog (Lijjat Papad Kendra), Amravati and Others Vs Ratnamala D. Koken

Bombay High Court · (1995) 03 BOM CK 0085

Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 2, 25F, 33C

High Courts01 Mar 1995

Executive Engineer, Minor Irrigation, Wardha and Others Vs Presiding Officer, 1st Labour Court, Nagpur and Others

Bombay High Court · (1996) 1 BomCR 15 : (1998) 3 LLJ 562 : (1995) 2 MhLj 477

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33

High Courts24 Feb 1995

M/s. Chhotabhai Jethabhai Patel and Company Vs Karimkhan and another.

Bombay High Court · (1996) 1 BomCR 616 : (1996) 3 LLJ 660

Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 31Constitution of India, 1950 — Article 226, 227

High Courts24 Feb 1995Allowed

Dr. Roy Andre Sales de Andrade and Another Vs The State of Goa and Another

Bombay High Court · (1996) 5 BomCR 551

Civil Procedure Code, 1908 (CPC) — Section 13, 14Evidence Act, 1872 — Section 41

High Courts24 Feb 1995

Radhasingh Jokhansingh Vs Hindustan Hosiery Mills and Others

Bombay High Court · (1996) 1 LLJ 477

Bombay Industrial Relations Act, 1946 — Section 42, 78, 79Constitution of India, 1950 — Article 226

High Courts24 Feb 1995

Zenith Computers Ltd. Vs State of Maharashtra

Bombay High Court · (1995) 02 BOM CK 0040

Central Sales Tax Act, 1956 — Section 8

High Courts24 Feb 1995

Mukesh H. Mehta and others Vs Harendra H. Mehta and another

Bombay High Court · (1995) 3 BomCR 686 : (1998) 92 CompCas 402 : (1995) 2 MhLj 644

Foreign Exchange Regulation Act, 1973 — Section 19, 29, 44A, 47(2), 47(3)Income Tax Act, 1961 — Section 269UA

High Courts24 Feb 1995

Bombay Gumasta Union Vs M.R. Bhope, Member, Industrial Tribunal and Others

Bombay High Court · (1995) 4 BomCR 155 : (1995) 71 FLR 905 : (1996) 3 LLJ 525 : (1995) 2 MhLj 572

Industrial Disputes Act, 1947 — Section 10, 10(1), 10(5), 17A, 20(3)

High Courts24 Feb 1995Allowed

Smt. Khatijabi Aboobaker and Others Vs Karma Constructions and Others

Bombay High Court · (1996) 4 BomCR 318 : (1995) 97 BOMLR 30

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 6

High Courts23 Feb 1995

Shri Krishnakant G. Borkar Vs Shri Euffemio Azavedo and Others

Bombay High Court · (1996) 4 BomCR 288

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 200, 202Penal Code, 1860 (IPC) — Section 441, 445

High Courts23 Feb 1995

Hindustan Apparel Industries Vs State of Maharashtra

Bombay High Court · (1995) 02 BOM CK 0054

Bombay Sales Tax Act, 1959 — Section 33(3), 33(4A), 36(2), 36(3), 55Central Sales Tax Act, 1956 — Section 9, 9(2), 9(2A)

High Courts23 Feb 1995

Jijaba Namdeo Borude Vs Union of India and Others

Bombay High Court · (1995) 3 BomCR 701 : (1995) 97 BOMLR 306 : (1996) 73 FLR 1045 : (1996) 3 LLJ 584 : (1995) 2 MhLj 210

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 380

High Courts23 Feb 1995

J.K. Engineering Vs Commissioner of Sales Tax, Maharashtra State, Bombay

Bombay High Court · (1995) 02 BOM CK 0013

Bombay Sales Tax Act, 1959 — Section 2, 2(37), 3, 33, 33(1)

High Courts23 Feb 1995Dismissed

Dr. Manish Prabhakar Khanolkar Vs The Dean, Goa Medical College and Others

Bombay High Court · (1996) 5 BomCR 542

Admission to Post Graduate Medical Courses in Goa Rules, 1988 — Rule 3(3)Constitution of India, 1950 — Article 226Goa University Act, 1984 — Section 22, 23

High Courts22 Feb 1995

Divisional Controller, M.S.R.T.C. Chandrapur Vs Giridhar Raghunath Derkar

Bombay High Court · (1995) 4 BomCR 646 : (1996) 3 LLJ 638

Industrial Disputes Act, 1947 — Section 10(1), 11A

High Courts22 Feb 1995

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Billion Plastics Pvt. Ltd.

Bombay High Court · (1995) 2 MhLj 370

Bombay Sales Tax Act, 1959 — Section 13, 19(6), 2(11), 2(25), 2(5A)

High Courts22 Feb 1995

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Mahalaxmi Stores

Bombay High Court · (1995) 2 MhLj 561

Bombay Sales Tax Act, 1959 — Section 2(17), 61(1), 8(a)