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Bombay High Court judgments, 1995

694 judgments · page 30 of 35

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High Courts16 Feb 1995

Kisan Jadhav Vs Dinkar Bhagat and Others

Bombay High Court · (1996) 2 BomCR 61 : (1995) 97 BOMLR 661

Contempt of Courts Act, 1971 — Section 2
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High Courts16 Feb 1995Dismissed

Smt. Mandakini Damkondawar Vs Smt. Nirmaladevi and Others

Bombay High Court · (1996) 2 BomCR 80 : (1995) 97 BOMLR 534

Constitution of India, 1950 — Article 226, 227
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High Courts15 Feb 1995

National Co-operative Consumers Federation of India Limited Vs State of Maharashtra, Maharashtra State, Bombay

Bombay High Court · (1995) 02 BOM CK 0087

Bombay Sales Tax Act, 1959 — Section 2(29), 61(1)Central Sales Tax Act, 1956 — Section 2
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High Courts15 Feb 1995Dismissed

Sharad Dungardas Gandhi and Others Vs Maharashtra State Electricity Board and Others

Bombay High Court · (1998) 3 LLJ 678

Industrial Disputes Act, 1947 — Section 25F, 25G
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High Courts15 Feb 1995

Bennett Coleman and Company Ltd. Vs Durga Prasad Dube and Another

Bombay High Court · (1996) 3 LLJ 705 : (1995) 2 MhLj 138

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High Courts15 Feb 1995Allowed

Ammukutty Amma Vs Union of India (UOI) and Others

Bombay High Court · (1996) 1 ACC 584 : (1996) ACJ 1239

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High Courts15 Feb 1995Dismissed

Ridhi Siddhi Co-operative Housing Society Ltd. Vs Kim Corporation and Others

Bombay High Court · (1995) 97 BOMLR 284

Electricity (Supply) Act, 1948 — Section 26, 49, 59, 70, 79
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High Courts14 Feb 1995

S.A. Sarang Vs W.G. Forge and Allied Industries Ltd., Thane and Others

Bombay High Court · (1995) 70 FLR 967 : (1996) 1 LLJ 67

Industrial Disputes Act, 1947 — Section 2
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High Courts14 Feb 1995

Gundu Baburao Shinde Vs Managing Director, Shetkari Sahakari Sangh Ltd., Kolhapur

Bombay High Court · (1997) 3 LLJ 473

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High Courts14 Feb 1995Allowed

Madhav Sakharam Shilotri and Others Vs State of Maharashtra and Others

Bombay High Court · (1995) 97 BOMLR 493

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High Courts14 Feb 1995

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Malbar Products

Bombay High Court · (1995) 02 BOM CK 0027

Bombay Sales Tax Act, 1959 — Section 12, 32, 32(1), 33, 33(3)
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High Courts14 Feb 1995

State of Maharashtra Vs Bhausaheb Dadasaheb Misal (Deceased) through L.Rs.

Bombay High Court · (1995) 97 BOMLR 500

Limitation Act, 1963 — Section 18, 23, 28, 4, 6
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High Courts13 Feb 1995

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Mazgaon Docks Ltd.

Bombay High Court · (1996) 1 BomCR 245

Sales of Goods Act, 1930 — Section 21, 22, 24, 4, 5
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High Courts13 Feb 1995Allowed

Maharashtra General Kamgar Union Vs The State of Maharashtra and Others

Bombay High Court · (1995) 3 BomCR 53 : (1995) 97 BOMLR 149 : (1995) 70 FLR 248 : (1995) 2 MhLj 248

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2, 2ACivil Procedure Code, 1908 (CPC) — Order 14 Rule 1
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High Courts10 Feb 1995

Satish Pandurang Jagtap Vs State of Maharashtra

Bombay High Court · (1995) CriLJ 1509

Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 156(3), 173, 173(3), 190
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High Courts10 Feb 1995

Employees'' State Insurance Corporation Vs Tiecicon Private Ltd., Bombay

Bombay High Court · (1995) 71 FLR 529 : (1996) 1 LLJ 504 : (1995) 1 MhLj 914

Employees State Insurance Act, 1948 — Section 1, 2, 75Factories Act, 1948 — Section 2
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High Courts10 Feb 1995

Crescent Chemicals Vs Commissioner of Sales Tax, Maharashtra State, Bombay

Bombay High Court · (1995) 02 BOM CK 0053

Bombay Sales Tax Act, 1959 — Section 36, 36(3), 36(3)(b), 55, 61(1)
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High Courts10 Feb 1995

Gandhi Agencies and etc. Vs Municipal Council, Barshi and another

Bombay High Court · AIR 1995 Bom 169 : (1995) 2 MhLj 76

Berar Municipalities Act — Section 84(3)Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 227
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High Courts10 Feb 1995Dismissed

Moreshwar Rajaram Kulkarni (Deceased) through L.R''s. Vs The Government of Maharashtra and Another

Bombay High Court · (1995) 97 BOMLR 517

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High Courts10 Feb 1995

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Brimco Plastic Machinery Private Limited

Bombay High Court · (1995) 02 BOM CK 0001

Bombay Sales Tax Act, 1959 — Section 2(28), 52(1), 61(1)
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