COURT ARCHIVE

Bombay High Court judgments, 1995

694 judgments · page 33 of 35

High Courts31 Jan 1995

Satish Ganesh Saphtarshi and Others Vs Kirloskar Oil Engines Ltd. and Others

Bombay High Court · (1995) 2 LLJ 528 : (1995) 1 MhLj 774

Constitution of India, 1950 — Article 226, 311Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26, 28, 30

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High Courts31 Jan 1995

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Rajshree Electronics

Bombay High Court · (1997) 96 ELT 517

Bombay Sales Tax Act, 1959 — Section 2(17), 52(1), 61(1), 8

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High Courts31 Jan 1995

Auto and Industrial Paints Corporation Vs State of Maharashtra

Bombay High Court · (1995) 01 BOM CK 0043

Bombay Sales Tax Act, 1959 — Section 41(1), 61

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High Courts31 Jan 1995

Champaklal Nanabhai Vs Commissioner of Sales Tax, Maharashtra State, Bombay

Bombay High Court · (1995) 01 BOM CK 0031

Bombay Sales Tax Act, 1959 — Section 35, 35(1), 35(2), 35(3), 36(2)

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High Courts31 Jan 1995

Kadam P.H. and others Vs Deshpande M.A. and another

Bombay High Court · (1995) 3 BomCR 456 : (1995) 97 BOMLR 301 : (1997) 3 LLJ 94

Factories Act, 1948 — Section 59

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High Courts31 Jan 1995

Commissioner of Sales Tax, Bombay Vs Rajshree Electronics

Bombay High Court · (1996) 1 MhLj 534

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

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High Courts31 Jan 1995

Commissioner of Sales Tax Vs Rajshree Electronics

Bombay High Court · (1997) 96 ELT 517

Bombay Sales Tax Act, 1959 — Section 2(17), 52(1), 61(1)Central Sales Tax Act, 1956 — Section 8

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High Courts30 Jan 1995

Ramesh Electricals and Trading Agencies Vs State of Maharashtra

Bombay High Court · (1995) 01 BOM CK 0044

Bombay Sales Tax Act, 1959 — Section 10, 18, 19, 19(6), 3

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High Courts30 Jan 1995

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Ballarpur Industries Ltd.

Bombay High Court · (1995) 01 BOM CK 0025

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

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High Courts30 Jan 1995

Mohandas Jethanand Mamtora Vs State of Maharashtra and Others

Bombay High Court · (1995) 71 FLR 234

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High Courts27 Jan 1995

Chandrakumar Madhukar Deshmukh and etc. Vs The Board of Trustees of Port of Bombay and Others

Bombay High Court · (1997) 1 LLJ 206

Constitution of India, 1950 — Article 14, 226

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High Courts27 Jan 1995

American Springs and Pressing Works Pvt. Ltd. Vs State of Maharashtra

Bombay High Court · (1995) 01 BOM CK 0032

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

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High Courts27 Jan 1995

Sangam Education Society, Nagpur and Another Vs Bharti Hansraj Borkar and Another

Bombay High Court · (1995) 4 BomCR 621 : (1995) 1 MhLj 847

Industrial Disputes Act, 1947 — Section 33, 33C

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High Courts27 Jan 1995Allowed

The Intelligence Officer, Narcotics Control Bureau Vs Mr. Naushad Ali Abdul Aziz Master @ Firoz Karim Merchant and Another

Bombay High Court · (1995) 4 BomCR 22 : (1995) 2 MhLj 329

Criminal Procedure Code, 1973 (CrPC) — Section 165, 437, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 50

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High Courts27 Jan 1995Dismissed

Vinaeca Sinai Manerkar Vs Bank of India and Another

Bombay High Court · (1996) 5 BomCR 431 : (1996) 2 CivCC 262 : (1996) 2 MhLj 237

Civil Procedure Code, 1908 (CPC) — Section 115, 34, 47

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High Courts27 Jan 1995

Electro Enterprises Vs Commissioner of Sales Tax, Maharashtra State, Bombay

Bombay High Court · (1995) 01 BOM CK 0012

Bombay Sales Tax Act, 1959 — Section 41, 61(1)

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High Courts25 Jan 1995Allowed

Ubaldino Oliveira Vs Sadanand Ladu Borkar, since deceased represented by him legal representation

Bombay High Court · (1996) 5 BomCR 425 : (1996) 2 MhLj 189

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99, 115

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High Courts24 Jan 1995

Nirlon Synthetic Fibres and Chemicals Ltd. Vs State of Maharashtra

Bombay High Court · (1996) 54 ECC 50 : (1997) 96 ELT 251

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Central Excises and Salt Act, 1944 — Section 37

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High Courts24 Jan 1995

M/s. Inland Carriers (Bombay) Transporters and another Vs Smt. Jamilabegum and others

Bombay High Court · AIR 1995 Bom 351 : (1995) 4 BomCR 632 : (1995) 97 BOMLR 204 : (1996) 1 MhLj 795

Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Clause 13(3)(vi)Constitution of India, 1950 — Article 226, 227Law Reports Act, 1875 — Section 4

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High Courts24 Jan 1995

Filtair and Allied Engg. Corporation Vs State of Maharashtra

Bombay High Court · (1995) 01 BOM CK 0008

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

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