High Courts09 Feb 1995
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Ajay Industrial Packagings Pvt. Ltd.
Bombay High Court · (1995) 02 BOM CK 0090
Bombay Sales Tax Act, 1959 — Section 52(1), 61(1)
COURT ARCHIVE
Bombay High Court judgments, 1995
694 judgments · page 31 of 35
High Courts09 Feb 1995Dismissed
Nirmala and Others Vs Miss Parpati R. Malkani and Others
Bombay High Court · (1995) 02 BOM CK 0072
Evidence Act, 1872 — Section 91, 92
High Courts09 Feb 1995Dismissed
Camara Municipal de Bardez Vs Firma V.M. Salgaonkar e Irmao Ltd. or V.M. Salgaonkar and Bros. Pvt. Ltd. and Another
Bombay High Court · (1996) 5 BomCR 434
Civil Procedure Code, 1908 (CPC) — Section 111Contract Act, 1872 — Section 10
High Courts09 Feb 1995Dismissed
B.E.S.T. Workers'' Union Vs Bombay Electric Supply and Transport Undertaking
Bombay High Court · (1996) 74 FLR 1855 : (1998) 3 LLJ 915
High Courts09 Feb 1995Allowed
Sakharibai Hasanali Makani and Others Vs Girish Kumar Rupchand Gadia and Others
Bombay High Court · (1995) 97 BOMLR 346
High Courts09 Feb 1995
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Pressure Pack Pvt. Ltd.
Bombay High Court · (1995) 2 MhLj 357 : (1995) 2 MhLj 257
Bombay Sales Tax Act, 1959 — Section 52, 61(1)
High Courts09 Feb 1995
Gajanan Dhondu Dalvi Vs Trishul Construction Co. and Others
Bombay High Court · (1995) 97 BOMLR 309 : (1995) 2 CivCC 683 : (1995) 1 MhLj 695
High Courts08 Feb 1995Partly Allowed
Gulab Govindrao Lanjewar Vs Maharashtra State Road Transport Corporation and Another
Bombay High Court · (1995) 4 BomCR 402 : (1996) 1 LLJ 308 : (1995) 2 MhLj 229
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts08 Feb 1995Dismissed
Vinodkumar Atmaramji Choudhary Vs Resident Deputy Collector, Amravati and another
Bombay High Court · (1995) 02 BOM CK 0067
Constitution of India, 1950 — Article 226, 227
High Courts08 Feb 1995
Commissioner of Sales Tax, Maharashtra State, Bombay Vs National Plastic and Allied Industries
Bombay High Court · (1995) 02 BOM CK 0050
Bombay Sales Tax Act, 1959 — Section 10, 11, 12, 13, 14
High Courts08 Feb 1995
Maharashtra State Electricity Board Vs Lamachand Baliram Chaudhari and Others
Bombay High Court · (1998) 3 LLJ 380
Constitution of India, 1950 — Article 227
High Courts08 Feb 1995
Sigma Coatings BV Vs "Agios Nikolaos" and another
Bombay High Court · AIR 1995 Bom 281
Admiralty Courts Act, 1840 — Section 5Colonial Courts of Admiralty (India) Act, 1891 — Section 2Constitution of India, 1950 — Article 141, 225, 372
High Courts07 Feb 1995
Abhijat Samayadarshika Maharashtra Ltd. Vs Union of India and Others
Bombay High Court · (1995) 71 FLR 61 : (1999) 3 LLJ 144
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 16
High Courts07 Feb 1995
Ramesh Daji Jadhav Vs National Textile Corporation Ltd. (South Maharashtra) and Another
Bombay High Court · (1995) 71 FLR 960
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts07 Feb 1995
Maharashtra State Electricity Board and Others Vs Badrinath Pandit Kolhe
Bombay High Court · (1998) 3 LLJ 691
Trade Unions Act, 1926 — Section 28
High Courts07 Feb 1995
Controller of Stores, Central Railway Vs Commissioner of Sales Tax, Maharashtra State, Bombay
Bombay High Court · (1995) 02 BOM CK 0052
Bombay Sales Tax Act, 1959 — Section 13, 2(11), 2(5A), 61(1)
High Courts07 Feb 1995
Vasantrao Baburao Kharat Vs Siddeshwar Shikshan and Others
Bombay High Court · (1995) 02 BOM CK 0049
Constitution of India, 1950 — Article 226
High Courts07 Feb 1995Allowed
Kalappa Narsappa Sangle Vs Shri Panchaganga Sahakari Sakhar Karkhana Ltd. and Another
Bombay High Court · (1996) 2 LLJ 19
Bombay Industrial Relations Act, 1946 — Section 78, 79
High Courts07 Feb 1995
Appa Babaji Misal Patil and others Vs Dagdu Chandru Misal, since deceased by his heirs Naginbai Dagadu Misal etc. etc. and others
Bombay High Court · AIR 1995 Bom 333 : (1995) 2 MhLj 765
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
High Courts07 Feb 1995Dismissed
Mrs. Jyoti Sunil Shinde Vs Mrs. Shobha Laxman Khedekar and Others
Bombay High Court · (1995) 97 BOMLR 526