COURT ARCHIVE

Bombay High Court judgments, 1995

694 judgments · page 7 of 35

High Courts25 Oct 1995

Sudarshan Rajesham Metaku Vs Manager, Sales Depot, Maharashtra State Handloom Corporation and another

Bombay High Court · (1997) 3 LLJ 1233

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

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High Courts20 Oct 1995Allowed

F.M.C. D''costa and another Vs Rallis India Ltd. and others

Bombay High Court · (1995) 10 BOM CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(3), 145(4), 145(6)(b)

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High Courts20 Oct 1995

Jairam Jethmal Tapadia Vs Kamal Kishor Agrawal and Another

Bombay High Court · (1996) 2 BomCR 357 : (1996) 98 BOMLR 380 : (1996) 1 CivCC 368 : (1996) 1 MhLj 240

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 144, 151

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High Courts20 Oct 1995Dismissed

Costao Fernandes, Preventive Officer, Customs Vs The State at the instance of Dy. Superintendent of Police, Central Bureau of Investigation

Bombay High Court · (1997) BomCR(Cri) 885

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Customs Act, 1962 — Section 106, 155, 5(1)Evidence Act, 1872 — Section 3, 61, 8

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High Courts20 Oct 1995

Baburao Vishwanath Mathpati and etc. Vs State of Maharashtra and others etc.

Bombay High Court · AIR 1996 Bom 227 : (1996) 3 BomCR 15 : (1996) 98 BOMLR 384 : (1996) 1 MhLj 366

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 123, 129

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High Courts19 Oct 1995Allowed

Raphik Mehbub Pakhali Vs Anantkumar Pravinkumar Jajal and Another

Bombay High Court · (1996) ACJ 356 : (1996) 2 BomCR 541 : (1996) 98 BOMLR 247 : (1996) 1 MhLj 106

Motor Vehicles Act, 1939 — Section 92Motor Vehicles Act, 1988 — Section 140, 144

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High Courts19 Oct 1995

Raphik Mehbub Pakhali Vs Anantkumar Pravinkumar Jajal and Others

Bombay High Court · (1996) 1 ACC 641

Bombay Municipal Corporation Act, 1888 — Section 140, 142

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High Courts19 Oct 1995

Cinematograph Exhibitors Association of India and Others Vs Union of India and Others

Bombay High Court · (1996) 2 BomCR 631 : (1996) 2 LLJ 1044 : (1996) 1 MhLj 787

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 5, 5(2), 6, 7(1)Payment of Gratuity Act, 1972 — Section 1

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High Courts18 Oct 1995

Arun Laxman Salunkhe Vs Union of India and Others

Bombay High Court · (1996) 2 BomCR 539 : (1996) 1 MhLj 696

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High Courts13 Oct 1995

Krantikari Suraksha Rakshak Sanghatna, Thane Vs A.L. Alaspurkar and Others

Bombay High Court · (1995) 10 BOM CK 0034

Industrial Disputes Act, 1947 — Section 19, 2, 20, 21, 22Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 1, 19, 2(10), 20, 21Payment of Gratuity Act, 1972 — Section 2

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High Courts13 Oct 1995

Rajya Sahakari Krushi V. Gramin Vikas Bank Karmachari Sanghatana and Another Vs Maharashtra State Co-operative Agriculture and Rural Development Bank Ltd. and Another

Bombay High Court · (1995) 71 FLR 1108

Constitution of India, 1950 — Article 226, 227

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High Courts13 Oct 1995Allowed

Mrs. Kutubunisa Begum Vs Mrs. Bilquees Jahan Begum

Bombay High Court · (1996) 2 BomCR 324 : (1996) 1 MhLj 184

Civil Procedure Code, 1908 (CPC) — Section 104(1)Provincial Small Cause Courts Act, 1887 — Section 24, 26, 26

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High Courts13 Oct 1995

Arun Kumar Krishnarao Balpande Vs Wasudeorao Kondbaji Ganar and others

Bombay High Court · (1996) CriLJ 1091 : (1996) 1 MhLj 491

Constitution of India, 1950 — Article 129, 19(1), 20(3), 215Penal Code, 1860 (IPC) — Section 201, 302, 34, 376

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High Courts12 Oct 1995Allowed

Raj Harsh Sud and Others Vs Union of India (UOI) and Others

Bombay High Court · (1996) 2 BomCR 293

Civil Procedure Code, 1908 (CPC) — Section 151, 33Constitution of India, 1950 — Article 226Merchant Shipping (Continuous Discharge Certificates) Rules, 1993 — Rule 4(2), 4(3), 4(5)

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High Courts12 Oct 1995Dismissed

Rangnath Vs Smt. Indira

Bombay High Court · (1996) 1 DMC 462

Civil Procedure Code, 1908 (CPC) — Section 115, 24Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts11 Oct 1995Dismissed

Sujala Yeshwant Nitsure and Others Vs The Municipal Corporation of City of Pune and Others

Bombay High Court · (1996) 2 BomCR 503

Civil Procedure Code, 1908 (CPC) — Section 9Development Plan Regulations, 1966 — Regulation 208, 247, 5, 6Maharashtra Regional and Town Planning Act, 1966 — Section 147, 149, 159, 51(3), 71

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High Courts11 Oct 1995

Mario Shaw Vs Martin Fernandez and another

Bombay High Court · AIR 1996 Bom 116 : (1996) 2 BomCR 536 : (1996) 98 BOMLR 233 : (1996) 1 MhLj 564

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4)Evidence Act, 1872 — Section 115

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High Courts11 Oct 1995

Smt. Sushila Viresh Chhadva Vs Viresh Nagshi Chhadva

Bombay High Court · AIR 1996 Bom 94 : (1996) 2 BomCR 531 : (1996) 98 BOMLR 274 : (1996) 1 MhLj 288

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24

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High Courts11 Oct 1995

Sureshchandra B. Agrawal and others Vs Mansukbhai H. Doshi and others

Bombay High Court · AIR 1996 Bom 118 : (1996) 2 BomCR 533 : (1995) 97 BOMLR 85 : (1996) 1 MhLj 18

Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14, 17(1), 21, 22

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High Courts11 Oct 1995Allowed

Shivkumar Gupta Vs The State of Maharashtra and Another

Bombay High Court · (1996) 2 BomCR 243

Development Control Regulations for Greater Bombay, 1991 — Regulation 13, 14, 33, 33(1), 34Development Control Rules for Greater Mumbai, 1967 — Rule 10(2)Maharashtra Regional and Town Planning Act, 1966 — Section 154(2), 31

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