High Courts23 Jan 1995
Morarji Brothers (Import and Export) Pvt. Ltd. Vs State of Maharashtra
Bombay High Court · (1995) 01 BOM CK 0042
Bombay Sales Tax Act, 1959 — Section 2, 2(35), 2(5A), 2(6), 3
COURT ARCHIVE
Bombay High Court judgments, 1995
694 judgments · page 34 of 35
High Courts23 Jan 1995Allowed
Miraj State Bank Ltd. Vs Poonawalla Promoters Pvt. Ltd. and Another
Bombay High Court · (1995) 97 BOMLR 466
Limitation Act, 1963 — Section 20, 21
High Courts20 Jan 1995
Smt. Meena Jayendra Thakur Vs The Union of India and others
Bombay High Court · (1995) CriLJ 2533
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 11, 2, 3, 3(1)Constitution of India, 1950 — Article 22, 22(5)
High Courts20 Jan 1995Allowed
Inacio Mariano Dias and Others Vs Smt. Palmira Valadares
Bombay High Court · (1996) 5 BomCR 416
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 9Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 10, 11, 12, 58, 7
High Courts20 Jan 1995Dismissed
P.P.C. Constructions Vs National Buildings Construction Corporation Ltd.
Bombay High Court · (1996) 5 BomCR 397
Arbitration Act, 1940 — Section 20, 5
High Courts18 Jan 1995
Vilas Shankar Joshi Vs Maharashtra State Seed Corporation Ltd. and Others
Bombay High Court · (1995) 71 FLR 372 : (1996) 3 LLJ 546
Trade Unions Act, 1926 — Section 28
High Courts18 Jan 1995Dismissed
Mahendrabhai Patel Vs Vasant Mahadeorao Sangole
Bombay High Court · (1995) 4 BomCR 683 : (1995) 97 BOMLR 68 : (1996) 1 MhLj 339
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Clause 13(3)(i), Clause 21(2a)Constitution of India, 1950 — Article 226, 227
High Courts18 Jan 1995Allowed
Smt. Kausalyabai Paraskar and Others Vs Ramchandra Patekar
Bombay High Court · (1995) 4 BomCR 619 : (1995) 2 MhLj 913
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Clause 13(3)(vi)
High Courts18 Jan 1995Allowed
Smt. Yvette Pereira A.E. Costa Vs State of Goa and Another
Bombay High Court · (1996) 5 BomCR 160
Constitution of India, 1950 — Article 226, 239Goa, Daman and Diu (Administration) Act, 1962 — Section 5Goa, Daman Diu (Absorbed Employees Conditions of Service) Act, 1965 — Section 3
High Courts18 Jan 1995Allowed
Surendrakumar Ambalal Khatri Vs Subhash Sitaram Zanwar
Bombay High Court · (1995) 01 BOM CK 0009
Constitution of India, 1950 — Article 226, 227
High Courts17 Jan 1995Allowed
Union of India (UOI) Vs Chairman, The Satara District Industrial Co-operative Association Ltd.
Bombay High Court · (1995) 97 BOMLR 411
High Courts16 Jan 1995
Wasudeo Gulabrao Deshmukh Vs State of Maharashtra and others
Bombay High Court · AIR 1995 Bom 390 : (1995) 2 MhLj 160
Constitution of India, 1950 — Article 12, 14
High Courts16 Jan 1995
Joao Azavedo Vicente Paulo Fernandes Vs Clara Rodrigues
Bombay High Court · (1996) 5 BomCR 155
Bombay High Court (Original Side) Rules, 1980 — Rule 315Goa, Daman and Diu (Administration) Act, 1962 — Section 5
High Courts13 Jan 1995
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Arvind Trading Company
Bombay High Court · (1995) 01 BOM CK 0049
Bombay Sales Tax Act, 1959 — Section 2, 2(17), 2(26), 52(1), 61(1)Central Sales Tax Act, 1956 — Section 15
High Courts13 Jan 1995
Indira Sales Corporation Vs State of Maharashtra
Bombay High Court · (1995) 01 BOM CK 0045
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts12 Jan 1995
Gujarat Trading Company Vs State of Maharashtra
Bombay High Court · (1995) 01 BOM CK 0046
Bombay Sales Tax Act, 1959 — Section 10, 11, 11(1), 2, 2(28)Central Sales Tax Act, 1956 — Section 4(2)
High Courts12 Jan 1995Dismissed
Jayashri Vijayasinghrao Khalate and Others Vs Bhagivatlal Attarchand and Others
Bombay High Court · (1995) 01 BOM CK 0037
High Courts12 Jan 1995
Gadre Industries Vs State of Maharashtra
Bombay High Court · (1995) 01 BOM CK 0033
Bombay Sales Tax Act, 1959 — Section 52(1), 61(1)
High Courts12 Jan 1995Allowed
Balasaheb Jadhav Vs Hanumant Deshmukh
Bombay High Court · (1995) 3 BomCR 61 : (1995) 97 BOMLR 192
Bombay Stamp Act, 1958 — Article 25Transfer of Property Act, 1882 — Section 54
High Courts12 Jan 1995
Jayashri V. Khalate and Others Vs Bhagivatlal Attarchand and Others
Bombay High Court · (1997) 2 ACC 139