COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,461 of 3,665

High Courts05 Sept 1995

Avtar Bhogal Singh and Another Vs The Joint Secretary, Ministry of Information and Broadcasting Government of India and Others

Bombay High Court · (1996) 1 BomCR 345

Cinematograph Act, 1952 — Section 5B(2), 6(1), 6(2)Cinematograph Certification Rules, 1983 — Rule 11Constitution of India, 1950 — Article 14, 19(1), 19(2)

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High Courts05 Sept 1995Dismissed

Sou. Shubhada Sharadchandra Divekar Vs Sharadchandra Raghunath Divekar

Bombay High Court · (1996) 2 DMC 701

Hindu Marriage Act, 1955 — Section 13

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High Courts05 Sept 1995

International Airports Authority of India Vs M/s. Mohinder Singh

Bombay High Court · AIR 1996 Bom 167 : (1996) 1 BomCR 666 : (1995) 97 BOMLR 705

Arbitration Act, 1940 — Section 2, 28, 30, 35

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High Courts04 Sept 1995

Teresa Lopes Vs Carmelite Convent English High School and Others

Bombay High Court · (1996) 2 BomCR 46 : (1995) 97 BOMLR 426 : (1996) 2 LLJ 178 : (1996) 1 MhLj 273

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 420, 464, 467, 468, 471

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High Courts04 Sept 1995Allowed

Swati Suresh Ubale Vs Suresh Laxman Ubale and Another

Bombay High Court · (1996) 1 CivCC 234 : (1996) 3 RCR(Criminal) 88

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 127(2), 128Limitation Act, 1963 — Section 29(2), 5

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High Courts02 Sept 1995Dismissed

Manuel Mendes, since deceased, through his legal representatives Vs Smt. Shantidevi Ramchandra Halwai and Others

Bombay High Court · (1995) 3 BomCR 723

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(1), 22(2), 32, 32(3), 32(4)

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High Courts01 Sept 1995

Miss Smita Ambalal Patel Vs Additional Director of Enforcement Directorate and others

Bombay High Court · (1996) CriLJ 32

Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 169, 172, 173, 482Penal Code, 1860 (IPC) — Section 120, 467, 471

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High Courts01 Sept 1995

Sakhar Kamgar Union Vs Shri Chhatrapati Rajaram Sahakari Sakhar Karkhana Ltd. Kolhapur and Others

Bombay High Court · (1996) 2 BomCR 49 : (1996) 74 FLR 1956 : (1996) 2 LLJ 134 : (1996) 1 MhLj 557

Contract Labour (Regulation and Abolition) Act, 1970 — Section 30Trade Unions Act, 1926 — Section 28

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High Courts01 Sept 1995

Fomento Resorts and Hotels Ltd. Vs Mahendra G. Wadhwani

Bombay High Court · (1996) 85 CompCas 1

Companies Act, 1956 — Section 10F, 163(3), 163(4), 163(6)

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High Courts31 Aug 1995

Godfrey Philips India Limited Vs Union of India

Bombay High Court · (1996) 85 ELT 242

Central Excises and Salt Act, 1944 — Section 11A, 19, 2, 21, 37AConstitution of India, 1950 — Article 226

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High Courts31 Aug 1995Dismissed

Krishna Traders Vs R.G. Khedkar and others

Bombay High Court · (1995) MhLj 730

Administrative Tribunals Act, 1985 — Section 6Constitution of India, 1950 — Article 217, 226Consumer Protection Act, 1986 — Section 10, 10(1), 10(1)(a), 10(2), 18

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High Courts31 Aug 1995

Joint Director of Health Services, Office of Directorate Health Services Pune and Others Vs Vilas Dattatraya Pingale

Bombay High Court · (1996) 2 LLJ 102

Industrial Disputes Act, 1947 — Section 2, 25B, 25F

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High Courts31 Aug 1995

Manoj Misra Vs The State of Maharashtra and another

Bombay High Court · (1996) CriLJ 797

Criminal Procedure Code, 1973 (CrPC) — Section 250Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(2), 6

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High Courts31 Aug 1995

M/s. Krishna Traders Vs R.G. Khedkar and others

Bombay High Court · AIR 1996 Bom 83 : (1996) 1 BomCR 342 : (1995) 732 BOMLR 97 : (1995) 2 MhLj 730

Administrative Tribunals Act, 1965 — Section 6Administrative Tribunals Act, 1985 — Section 6Constitution of India, 1950 — Article 217

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High Courts30 Aug 1995

Walchandnagar Industries Ltd. Vs V. The Association of Engineering Workers and Others

Bombay High Court · (1998) 3 LLJ 564

Industrial Disputes Act, 1947 — Section 24(2)Trade Unions Act, 1926 — Section 28(1)

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High Courts30 Aug 1995Dismissed

Shri Balaji Traders and Another Vs Indian Bank and Another

Bombay High Court · (1996) 2 BomCR 481 : (1996) 2 MhLj 561

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10B, 11, 15, 16, 19Contract Act, 1872 — Section 9

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High Courts25 Aug 1995

Suresh Banarsidas Agarwal Vs Vijay Kumar B. Agarwal

Bombay High Court · (1998) BomCR(Cri) 542

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts25 Aug 1995