COURT ARCHIVE

Bombay High Court judgments, 1995

694 judgments · page 5 of 35

High Courts14 Nov 1995

Municipal Transport Workers'' Union, Kolhapur Vs The Kolhapur Municipal Transport and Others

Bombay High Court · (1996) 3 LLJ 692

Constitution of India, 1950 — Article 227Industrial Employment (Standing Orders) Act, 1946 — Section 13B

High Courts14 Nov 1995Dismissed

Shankar Baliram Thakre Vs Mankarnabai Thakre

Bombay High Court · (1995) 11 BOM CK 0051

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 397, 397(3), 482

High Courts14 Nov 1995

The President, Anatha Mahila Ashram, Kolhapur Vs Smt. J.G. Ajagaonkar

Bombay High Court · (1996) 74 FLR 2415

Industrial Disputes Act, 1947 — Section 2

High Courts14 Nov 1995

Bibhishan Yeshwant Babar Vs Executive Engineer, Kukadi Prakalp Bhuvikas, Pune and Others

Bombay High Court · (1997) 3 LLJ 1081

Industrial Disputes Act, 1947 — Section 25Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

High Courts14 Nov 1995

M/s. Anand Builders Vs The Union of India

Bombay High Court · (1996) 2 BomCR 573 : (1996) 98 BOMLR 339

Arbitration Act, 1940 — Section 20

High Courts14 Nov 1995Allowed

Namdeo Laxman Charde Vs Sub-divisional Magistrate, Katol and another

Bombay High Court · (1995) 11 BOM CK 0008

Bombay Police Act, 1951 — Section 56, 56(l)(a), 56(l)(b), 59Bombay Prohibition Act, 1949 — Section 66(1)

High Courts14 Nov 1995Dismissed

Shankar Baliram Thakre Vs Mankaranabai

Bombay High Court · (1995) 11 BOM CK 0003

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 397, 397(3), 482

High Courts13 Nov 1995

President, Anath Mahila Ashram, Kolhapur Vs Ajagaonkar J.G. (Smt.)

Bombay High Court · (1997) 3 LLJ 342(1) : (1996) 2 MhLj 664

Industrial Disputes Act, 1947 — Section 2

High Courts10 Nov 1995

State of Maharashtra Vs Walchand Hiralal Shaha and another

Bombay High Court · (1996) CriLJ 1102

Criminal Procedure Code, 1973 (CrPC) — Section 161, 439(2), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts10 Nov 1995

State of Maharashtra Vs Laxman Kishan Shirashat

Bombay High Court · (1996) CriLJ 1282

Criminal Procedure Code, 1973 (CrPC) — Section 16, 439(2), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324

High Courts09 Nov 1995Allowed

Meena Engineering and Contractors Pvt. Ltd. Vs Municipal Corporation of Greater Bombay

Bombay High Court · (1996) 2 BomCR 167 : (1996) 98 BOMLR 238

Arbitration Act, 1940 — Section 20Limitation Act, 1963 — Article 137

High Courts09 Nov 1995

State of Maharashtra Vs Suresh N. Vaidya and others

Bombay High Court · (1996) CriLJ 1113 : (1996) 1 MhLj 551

Criminal Procedure Code, 1973 (CrPC) — Section 194, 197Penal Code, 1860 (IPC) — Section 143, 147, 149, 225, 332

High Courts09 Nov 1995

Dr. Satyasaheel Nandlal Naik Vs State of Maharashtra and another

Bombay High Court · (1996) CriLJ 1463 : (1996) 2 MhLj 633 : (1996) 3 RCR(Criminal) 694

Criminal Procedure Code, 1973 (CrPC) — Section 39Penal Code, 1860 (IPC) — Section 176, 279, 304A, 337, 338

High Courts09 Nov 1995

D.N. Deshpande Vs Tata Finance Ltd.

Bombay High Court · AIR 1996 Bom 120

Arbitration Act, 1940 — Section 30, 35

High Courts09 Nov 1995

D.N. Deshpandey Vs Tata Finance Ltd.

Bombay High Court · (1996) 2 BomCR 571

Arbitration Act, 1940 — Section 30, 35

High Courts08 Nov 1995Allowed

Pir Jamal Dargah Trust Vs Special Land Acquisition Officer, Metro Centre No. 4 and Another

Bombay High Court · (1996) 2 BomCR 554 : (1996) 98 BOMLR 245 : (1996) 2 MhLj 38

Land Acquisition Act, 1894 — Section 12(2), 18(2)

High Courts08 Nov 1995Allowed

Arvind Kasture Vs The State of Maharashtra and Others

Bombay High Court · (1996) 3 BomCR 560

Constitution of India, 1950 — Article 226

High Courts08 Nov 1995Allowed

Yeshwant Govind Botre Vs Sadashiv Mahadev More and Others

Bombay High Court · (1996) 2 BomCR 548 : (1996) 98 BOMLR 277 : (1996) 1 MhLj 416

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31(3), 32F(1), 32F(1A), 32G

High Courts06 Nov 1995

B.D.A. Limited Vs Shaw Wallace Company Ltd.

Bombay High Court · (1996) 5 BomCR 672

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 17, 21, 3, 61Trade and Merchandise Marks Act, 1958 — Section 2(1), 29

High Courts04 Nov 1995

Fabrica de lgreja de N.S.de Milagres, Sanguem Vs Government of Goa, Daman and Diu and another

Bombay High Court · (1997) 3 ALLMR 407 : (1998) 2 BomCR 195

Evidence Act, 1872 — Section 3, 61Specific Relief Act, 1963 — Section 34, 36, 8