High Courts25 Sept 1995
Candy Filter (India) Ltd. and Another Vs Assistant Commissioner of Labour and Others
Bombay High Court · (1996) 1 LLJ 1113
Industrial Disputes Act, 1947 — Section 33C
COURT ARCHIVE
Bombay High Court judgments, 1995
694 judgments · page 9 of 35
High Courts25 Sept 1995Dismissed
Damodhar Deshbharatar and Another Vs Vijay Meshram
Bombay High Court · (1996) 3 BomCR 68 : (1995) 97 BOMLR 383
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7Limitation Act, 1963 — Article 58Specific Relief Act, 1963 — Section 19(1)
High Courts22 Sept 1995
Abdulsattar Husen Kudachikar Vs Mrs. Shahina, Abdulsattar Kudachikar
Bombay High Court · AIR 1996 Bom 134 : (1996) 1 BomCR 553 : (1996) 98 BOMLR 591 : (1996) 1 MhLj 892
Guardians and Wards Act, 1890 — Section 17, 24, 25, 7, 8
High Courts22 Sept 1995
Saral Enterprises Vs Ashok Thaper
Bombay High Court · (1995) 09 BOM CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420
High Courts22 Sept 1995
Vishal Ramesh Doshi Vs State of Maharashtra
Bombay High Court · (1995) 97 BOMLR 613
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3
High Courts21 Sept 1995Dismissed
Pradeep Vs Smt. Suneeta and Another
Bombay High Court · (1996) 1 DMC 448
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts20 Sept 1995
Maharashtra State Electricity Board Vs Suresh Vaidyanath Pagar and Another
Bombay High Court · (1996) 1 LLJ 935
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts20 Sept 1995Allowed
Santukarao Sakhare Vs The State of Maharashtra and Others
Bombay High Court · (1996) 2 BomCR 638 : (1996) 1 MhLj 26
High Courts20 Sept 1995Dismissed
Manikchand Jain Vs Smita Veginwar
Bombay High Court · (1996) 2 BomCR 277 : (1996) 1 CivCC 450 : (1996) 1 MhLj 526
Evidence Act, 1872 — Section 114, 115, 3, 61Transfer of Property Act, 1882 — Section 110, 116
High Courts19 Sept 1995
Madhukar R. Javle Vs Baskar Ramnath Shibad
Bombay High Court · AIR 1996 Bom 96 : (1996) 2 BomCR 408 : (1996) 1 MhLj 245
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 26 Rule 9, Order 39 Rule 7Constitution of India, 1950 — Article 227
High Courts19 Sept 1995Dismissed
Smt. Deepa Shashikant Godambe Vs The State of Maharashtra and Others
Bombay High Court · (1996) 1 BomCR 551 : (1996) 98 BOMLR 675 : (1996) 1 MhLj 75
Bombay Court Fees Act, 1959 — Section 46
High Courts19 Sept 1995Allowed
Bhugonda Bhau Patil Vs Acharyaratna Deshbhushan Shikshan Prasarak Mandal, Kolhapur and Others
Bombay High Court · (1996) 2 BomCR 389
Shivaji University Act, 1974 — Section 211, 212, 213, 214, 215
High Courts18 Sept 1995Dismissed
Automatic Electric Ltd. Vs Sharadchandra Vinayak Tipnis
Bombay High Court · (1996) 1 BomCR 542 : (1995) 97 BOMLR 665 : (1996) 1 MhLj 619
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A, 6Evidence Act, 1872 — Section 114, 3, 61
High Courts15 Sept 1995
Namdao Kisan Bhakare Vs State of Maharashtra and another
Bombay High Court · (1996) CriLJ 562
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts15 Sept 1995
Nassim Ahmed Jamir Ahmed and Others Vs Shipping Corporation of India Ltd. and Others
Bombay High Court · (1996) 2 BomCR 230 : (1996) 73 FLR 1508 : (1996) 1 LLJ 1200
Industrial Disputes Act, 1947 — Section 10, 10(1), 25, 7
High Courts15 Sept 1995
R.N. Kakkar Vs Hanif Gafoor Naviwala and others
Bombay High Court · (1996) 3 BomCR 292 : (1996) CriLJ 356
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 391, 400, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42
High Courts14 Sept 1995Dismissed
Jagannath Ramchandra Munekar Vs Nivrutti alias Bapusaheb Thite and Another
Bombay High Court · (1996) 2 BomCR 220 : (1996) 98 BOMLR 863
Evidence Act, 1872 — Section 3, 58, 61Representation of the People Act, 1951 — Section 33(5)
High Courts14 Sept 1995
Hindustan Lever Research Centre Employees Union Vs V.N. Gaikwad and Others
Bombay High Court · (1996) 1 LLJ 973
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12
High Courts14 Sept 1995
Anil Motibaba Barokar Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 494
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 376, 376(2)
High Courts14 Sept 1995
Ramesh Kishan More Vs The State of Maharashtra and others, etc.
Bombay High Court · AIR 1996 Bom 74 : (1996) 2 BomCR 27 : (1996) 1 MhLj 175
Constitution of India, 1950 — Article 136, 342