COURT ARCHIVE

Bombay High Court judgments, 1995

694 judgments · page 32 of 35

High Courts06 Feb 1995

Priya Sharan Maharaj alias Yadavendra Parashar and others Vs State of Maharashtra

Bombay High Court · (1995) CriLJ 3683

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 173, 211, 212Penal Code, 1860 (IPC) — Section 109, 114, 218, 34, 363

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High Courts06 Feb 1995

Harishchandra Haqiqatrai Chhabra and Others Vs Chamraj Subhukrishna Krishna Swamy and Others

Bombay High Court · (1995) 71 FLR 1110 : (1996) 3 LLJ 587

Trade Unions Act, 1926 — Section 28

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High Courts06 Feb 1995

Commissioner of Sales Tax Vs Steel Plant Private Ltd.

Bombay High Court · (1995) 02 BOM CK 0036

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

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High Courts06 Feb 1995

The State Industrial and Investment Corporation of Maharashtra Ltd. Vs Narang Hotels Private Limited and another

Bombay High Court · AIR 1995 Bom 275

Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 20, 21, 72

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High Courts03 Feb 1995

Ramdas Shahane Vs The State of Maharashtra

Bombay High Court · (1996) CriLJ 1848

Penal Code, 1860 (IPC) — Section 161, 435Prevention of Corruption Act, 1988 — Section 5(2)

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High Courts03 Feb 1995

East India Hotels Ltd. Vs State of Maharashtra

Bombay High Court · (1995) 02 BOM CK 0075

Bombay Sales Tax Act, 1959 — Section 2(28), 2(29), 2(36), 3, 61(1)

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High Courts03 Feb 1995Allowed

Mohammed Mumtaz Darwesh Vs Ishwar Kaur

Bombay High Court · (1996) 5 BomCR 313 : (1995) 2 MhLj 327

Limitation Act, 1963 — Section 5

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High Courts03 Feb 1995

Niranjan Mills Ltd. Vs State of Maharashtra

Bombay High Court · (1996) 1 BomCR 259

Bombay Sales Tax Act, 1959 — Section 1, 19, 2, 22, 3

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High Courts03 Feb 1995

Indoswe Engineers (P.) Ltd. Vs State of Maharastra

Bombay High Court · (1996) 2 MhLj 701 : (1996) 101 STC 177

Central Sales Tax Act, 1956 — Section 9

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High Courts03 Feb 1995Dismissed

Prakash Dattatraya Tilak Vs Shamlabai Dattatraya Karde (Deceased) through LRs. and Another

Bombay High Court · (1995) 97 BOMLR 610

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High Courts02 Feb 1995

Shantilal Kunvarji and Co. Vs State of Maharashtra

Bombay High Court · (1995) 2 MhLj 12

Bombay Sales Tax Act, 1959 — Section 15A, 57(1), 61(1)

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High Courts02 Feb 1995Dismissed

Shantilal Sohanlal Shah Vs The Secretary, Krishi Utpanna Bazar Samiti

Bombay High Court · (1995) 4 BomCR 463

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High Courts02 Feb 1995

N.R.S. Sahasrabudhye (Smt.) Vs Additional Custodian of the National Textile Corporation (The Kohinoor Mills Co. Ltd.) and Others

Bombay High Court · (1996) 2 LLJ 78

Maharashtra Land Revenue Code, 1966 — Section 267Payment of Gratuity (Maharashtra) Rules, 1972 — Rule 19Payment of Gratuity Act, 1972 — Section 8

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High Courts02 Feb 1995

Technova Graphic Systems Private Limited Vs Commissioner of Sales Tax, Maharashtra State, Bombay

Bombay High Court · (1995) 2 MhLj 213

Bombay Sales Tax Act, 1959 — Section 2(17), 52(1), 61(1)

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High Courts01 Feb 1995

Ceramics Vs State of Maharashtra

Bombay High Court · (1995) 02 BOM CK 0092

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

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High Courts01 Feb 1995

Tata Exports Limited Vs State of Maharashtra

Bombay High Court · (1995) 02 BOM CK 0083

Bombay Sales Tax Act, 1959 — Section 22, 33, 33(3), 35, 36

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High Courts01 Feb 1995

Richardson Hindustan Limited Vs State of Maharashtra

Bombay High Court · (1995) 2 MhLj 433

Bombay Sales Tax Act, 1959 — Section 14, 2, 2(28), 2(29), 2(36)Central Sales Tax Act, 1956 — Section 8A(1)

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High Courts01 Feb 1995

Eskayer Ltd., Bangalore Vs Maharashtra Sales and Medical Representatives Association, Nagpur and Another

Bombay High Court · (1995) 4 BomCR 491 : (1995) 71 FLR 362 : (1996) 3 LLJ 593

Industrial Disputes Act, 1947 — Section 2Trade Unions Act, 1926 — Section 5

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High Courts01 Feb 1995Dismissed

Naraindas Dwarkadas (Deceased) through L.Rs. Vs State of Maharashtra and Others

Bombay High Court · (1995) 97 BOMLR 523

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts01 Feb 1995Allowed

Smt. Jaya Arun Bhosale Vs State of Maharashtra and Others

Bombay High Court · (1995) 3 BomCR 46

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226

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