High Courts16 Aug 1995
J.K. Chemicals Limited Vs Government of Maharashtra and others
Bombay High Court · (1996) 1 BomCR 197 : (1997) 3 LLJ 578 : (1996) 1 MhLj 126
Payment of Bonus Act, 1965 — Section 10, 36
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,463 of 3,665
High Courts11 Aug 1995
Akhil Maharashtra Kamgar Union Vs Warden And Co. Ltd. and Others
Bombay High Court · (1998) 3 LLJ 578
Industrial Disputes Act, 1947 — Section 10A, 18, 18(1), 20(2), 21Trade Unions Act, 1926 — Section 21
High Courts11 Aug 1995
Deepak Mukundrai Trivedi Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (1996) 2 BomCR 1 : (1996) 1 MhLj 726
Constitution of India, 1950 — Article 226
High Courts11 Aug 1995Dismissed
Rear Admiral Gupteshwar Rai Vs The Union of India (UOI) and Others
Bombay High Court · (1996) 1 BomCR 276 : (1995) 2 MhLj 799
Constitution of India, 1950 — Article 14, 16, 226
High Courts11 Aug 1995
Kanchan Amar Asrani Vs Amar Vishindas Asrani
Bombay High Court · (1996) 1 BomCR 685 : (1995) 97 BOMLR 687
Evidence Act, 1872 — Section 101, 114, 115, 3, 59Hindu Marriage Act, 1955 — Section 13(1), 23(1)
High Courts11 Aug 1995
Ghansham Ninawe Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 27
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 307
High Courts11 Aug 1995Allowed
The Crane Owners'' Association and Another Vs The State of Maharashtra and Another
Bombay High Court · (1996) 2 BomCR 587 : (1995) 97 BOMLR 559
Bombay Municipal Corporation Act, 1888 — Section 192, 3Motor Vehicles Act, 1988 — Section 2(28)
High Courts11 Aug 1995
Sanjay Mutha Vs The Director, Maharashtra Educational Research and Training Institute and Another
Bombay High Court · (1996) 1 BomCR 656 : (1995) 2 MhLj 824
Constitution of India, 1950 — Article 14, 15, 16, 226Evidence Act, 1872 — Section 115
High Courts09 Aug 1995
Bank Karmachari Sangh Vs K. R. Pawar, Member, Industrial Court, Pune and Others
Bombay High Court · (1996) 1 BomCR 141 : (1996) 1 LLJ 955 : (1996) 1 MhLj 539
Bombay Industrial Relations Act, 1946 — Section 13, 14, 27A, 30, 32Constitution of India, 1950 — Article 226, 227, 86CC, 86J
High Courts09 Aug 1995Allowed
Nagpur Cable Operators'' Association Vs Commissioner of Police, Nagpur and another
Bombay High Court · (1995) MhLj 753
Constitution of India, 1950 — Article 132, 133(1), 138, 19(1)(g), 225Copyright Act, 1957 — Section 60Income Tax Act, 1961 — Section 34
High Courts09 Aug 1995
M/s. Nagpur Cable Operators'' Association Vs Commissioner of Police, Nagpur and another
Bombay High Court · AIR 1996 Bom 180 : (1995) 2 MhLj 753
Bombay High Court (Appellate Side) Rules, 1960 — Rule 2, 31Constitution of India, 1950 — Article 133, 19(1), 225, 226, 227Copyright Act, 1957 — Section 60
High Courts07 Aug 1995
Prabhudas alias Babu and others Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 618
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts07 Aug 1995
State of Maharashtra Vs V. M/s. Plethico Pharmaceuticals
Bombay High Court · (1996) CriLJ 1000
Criminal Procedure Code, 1973 (CrPC) — Section 204, 397, 397(1), 397(2), 398Evidence Act, 1872 — Section 51
High Courts04 Aug 1995
Shivaji A. More Vs Estate Manager, Maharashtra State Farming Corpn. Ltd. and Another
Bombay High Court · (1997) 3 LLJ 1082
Constitution of India, 1950 — Article 226
High Courts04 Aug 1995
Pune District Central Co-operative Bank Ltd. Vs Damu Hari Paigude and Others and Jayant Vithal Balgude and Another
Bombay High Court · (1998) 3 LLJ 1068
Bombay Industrial Relations Act, 1946 — Section 118, 84, 85Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10
High Courts03 Aug 1995
State of Goa Vs Pedro Lopes
Bombay High Court · (1996) CriLJ 256
Penal Code, 1860 (IPC) — Section 441, 447, 506
High Courts03 Aug 1995Dismissed
Kirti Dal Udyog Vs Bhanwarlal Ramchandra Chandak
Bombay High Court · (1995) 08 BOM CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Aug 1995
Anand Mohan Chhaparwal and etc. Vs State and another
Bombay High Court · (1996) CriLJ 597
Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 468, 482Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 3, 7
High Courts03 Aug 1995Dismissed
Kirti Dal Udyog, Nagpur Vs Bhanwarlal Ramchandra Chandak
Bombay High Court · (1996) 1 CivCC 157
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Aug 1995Dismissed
Rella Shriniwas Vs Union of India and another
Bombay High Court · (1995) 08 BOM CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 409