COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,465 of 3,665

High Courts21 Jul 1995

Gangaram Atmaram Vishwasrao Vs The National Textile Corporation (Sn) Ltd. and Others

Bombay High Court · (1996) 1 BomCR 465 : (1996) 1 LLJ 1029

Bombay Industrial Relations Act, 1946 — Section 40A, 84Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F

High Courts20 Jul 1995

Chief Officer, Ichalkaranji Municipal Council Vs Anna Shridhar Gath and another

Bombay High Court · (1997) 3 LLJ 1241

Constitution of India, 1950 — Article 226, 227

High Courts20 Jul 1995Dismissed

Shri Rosario F. Barreto Vs State of Goa and Others

Bombay High Court · (1997) 4 BomCR 135

Evidence Act, 1872 — Section 114, 3Land Acquisition Act, 1894 — Section 11, 4, 5, 6

High Courts20 Jul 1995

Bandopant Sitaram Bapat and Others Vs Sankar Sitaram Bapat and Others

Bombay High Court · AIR 1996 Bom 56 : (1996) 1 BomCR 304 : (1995) 97 BOMLR 552 : (1996) 2 CivCC 81 : (1996) 1 MhLj 815

Succession Act, 1925 — Section 58, 60, 63, 67, 74

High Courts20 Jul 1995

V.T. Hundlani Vs Robert C. Kenny

Bombay High Court · (1995) 2 CivCC 621 : (1995) MhLj 592

Civil Procedure Code, 1908 (CPC) — Section 144, 151Constitution of India, 1950 — Article 227

High Courts19 Jul 1995

Pieco Electronics and Electricals Ltd., Pune Vs Philips Employees Union and Others

Bombay High Court · (1995) 07 BOM CK 0064

Constitution of India, 1950 — Article 227Industrial Employment (Standing Orders) Act, 1946 — Section 10, 10A

High Courts19 Jul 1995

Gandhi Special 07 Tubes Ltd. Vs Union of India

Bombay High Court · (1995) 79 ELT 545

High Courts19 Jul 1995

Smt. Vishnu Tukaram Kumbhar and Others Vs Sitaram Bhagwant Naik and Another

Bombay High Court · (1995) 97 BOMLR 409

Motor Vehicles Act, 1988 — Section 140

High Courts19 Jul 1995Dismissed

Bension Joseph Hayeema Vs Sharon Bension Hayeema

Bombay High Court · (1995) 4 BomCR 493 : (1996) 1 DMC 546

High Courts19 Jul 1995Dismissed

Babukhan @ Chini Babu Vs State of Maharashtra

Bombay High Court · (1995) 07 BOM CK 0007

Drugs and Cosmetics Act, 1940 — Section 21Evidence Act, 1872 — Section 81Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i), 21, 41, 42, 42(1)

High Courts18 Jul 1995Dismissed

Jeevan Vyankat Thokal Vs State of Maharashtra

Bombay High Court · (1996) 1 BomCR 99

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 438Penal Code, 1860 (IPC) — Section 302, 307, 34

High Courts17 Jul 1995

Voltas Ltd. Vs V.K.D. Kochargaonkar and Another

Bombay High Court · (1996) 2 BomCR 34 : (1996) 1 LLJ 1173 : (1996) 1 MhLj 291

Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 25B(2), 25F

High Courts17 Jul 1995Partly Allowed

Prabhu Rama Shinde and Another Vs The State of Maharashtra

Bombay High Court · (1996) 3 BomCR 240

Evidence Act, 1872 — Section 3, 45, 69Penal Code, 1860 (IPC) — Section 302, 304(II), 34, 38

High Courts14 Jul 1995

Nagare P.D. Vs Skf Bearings India Ltd. and Another

Bombay High Court · (1997) 3 LLJ 571

Industrial Disputes Act, 1947 — Section 2

High Courts14 Jul 1995Allowed

Smt. Sohinidevi Mohanlal Jain Vs The Union of India (UOI) and Others

Bombay High Court · (1996) 3 BomCR 328

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1), 8Constitution of India, 1950 — Article 133(1), 21, 22(4), 22(5)

High Courts14 Jul 1995

Shree Synthetics Ltd Vs Union of India

Bombay High Court · (1995) 60 ECR 375 : (1995) 80 ELT 785

Customs Act, 1962 — Section 111

High Courts14 Jul 1995

Ramcharan Bhudiram Gupta Vs State of Maharashtra

Bombay High Court · (1996) 1 BomCR 190 : (1995) CriLJ 4048

Penal Code, 1860 (IPC) — Section 34, 392, 394, 397, 411

High Courts14 Jul 1995

Hemendra V. Shah Vs Stock Exchange, Bombay and others

Bombay High Court · (1996) 1 BomCR 270 : (1995) 97 BOMLR 737 : (1996) 87 CompCas 258 : (1995) 2 MhLj 770

Arbitration Act, 1940 — Section 12, 36, 37, 46, 6Securities Contracts (Regulation) Act, 1956 — Section 9

High Courts13 Jul 1995

Ewac Alloys Limited Vs Union of India

Bombay High Court · (1995) 60 ECR 377 : (1995) 80 ELT 759

Central Excises and Salt Act, 1944 — Section 11A, 4Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts13 Jul 1995

Jayant Oil Mills Pvt. Ltd. Vs Union of India

Bombay High Court · (1995) 60 ECR 380 : (1995) 79 ELT 552