High Courts07 Jul 1995
In Re. Shree Saibaba Castings (P.) Ltd.
Bombay High Court · (1997) 88 CompCas 696
Companies Act, 1956 — Section 394(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,467 of 3,665
High Courts07 Jul 1995
Prav Electro Spark Pvt. Ltd. Vs Union of India
Bombay High Court · (1995) 60 ECR 600 : (1995) 80 ELT 29
High Courts07 Jul 1995Dismissed
Kallappa Laxman Malabade Vs Prakash Kallappa Awade
Bombay High Court · (1995) MhLj 376
Representation of the People Act, 1951 — Section 103, 82, 86
High Courts07 Jul 1995
Shaikh Raja Sk. Kasim Vs The State of Maharashtra and Others
Bombay High Court · (1995) 4 BomCR 549 : (1996) 1 MhLj 187
Constitution of India, 1950 — Article 14, 15, 15(1)
High Courts06 Jul 1995
Sandeep Balkrishna Kulkarni Vs Union of India
Bombay High Court · (1995) 60 ECR 385 : (1995) 79 ELT 583
High Courts06 Jul 1995Allowed
Smt. Najama Vs The State of Maharashtra and Others
Bombay High Court · (1996) 1 BomCR 181
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7Constitution of India, 1950 — Article 22(5)
High Courts06 Jul 1995
Miss. Ezlinda Fernandes Vs Mr. Chetan Sanghi, Sub-Divisional Magistrate and Others
Bombay High Court · (1997) 4 BomCR 641
Constitution of India, 1950 — Article 21Lunacy Act, 1912 — Section 13, 3, 3(5)
High Courts06 Jul 1995
Manabhau Damu Khairnar and Others Vs State Of Maharashtra and Others
Bombay High Court · (1995) 71 FLR 1006 : (1996) 1 LLJ 990
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
High Courts06 Jul 1995
Akhil Maharashtra Kamgar Union Vs Warden and Co. Ltd. and others
Bombay High Court · (1997) 3 LLJ 586
Industrial Disputes Act, 1947 — Section 18(1)
High Courts06 Jul 1995
Ranjitsing Virk Vs Mrs. Pramila Srivastav
Bombay High Court · (1995) 82 TAXMAN 290
Income Tax Act, 1961 — Section 139(4), 147, 148, 80
High Courts05 Jul 1995
Bharat Bijlee Ltd. Vs Collector of Central Excise, Bombay
Bombay High Court · (1995) 4 BomCR 519 : (1995) 60 ECR 602 : (1996) 83 ELT 496 : (1996) 1 MhLj 357
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226, 35G
High Courts05 Jul 1995
Pratap Mardokar Vs Goa Shipyard and others
Bombay High Court · (1997) 3 LLJ 561
Factories Act, 1948 — Section 46
High Courts05 Jul 1995Allowed
Kasim Babamiya Shaikh @ Mistri Vs The State of Maharashtra
Bombay High Court · (1996) 1 BomCR 296 : (1995) 97 BOMLR 357
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 3, 61Penal Code, 1860 (IPC) — Section 100, 201, 302
High Courts04 Jul 1995
P. Jayantilal and Co. Pvt. Ltd. Vs Union of India
Bombay High Court · (1995) 60 ECR 387 : (1995) 79 ELT 585
Customs Act, 1962 — Section 25
High Courts03 Jul 1995
Plethico Pharmaceutical Vs Union of India
Bombay High Court · (1995) 60 ECR 609 : (1995) 80 ELT 755
Customs Act, 1962 — Section 112
High Courts03 Jul 1995
Ramrao Bhujade Vs The State of Maharashtra
Bombay High Court · (1996) CriLJ 112
Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 313Penal Code, 1860 (IPC) — Section 300, 302
High Courts03 Jul 1995
Sanjay Ramchandra Tarare Vs The State of Maharashtra
Bombay High Court · (1996) CriLJ 713
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 300, 302, 326
High Courts30 Jun 1995
Miss Sangita Ramchandra Jain Vs S.A. Dwivedi, Presiding Officer, 2nd Labour Court, Thane and others
Bombay High Court · (1995) 06 BOM CK 0069
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 223, 27
High Courts30 Jun 1995Allowed
Pune District Central Co-operative Bank Ltd. Vs Hira Lal Ramchandra Gaikwad
Bombay High Court · (1999) 3 LLJ 688
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44
High Courts30 Jun 1995
Sangita Ramchandra Jain (Miss) Vs S.A. Dwivedi and Others
Bombay High Court · (1995) 71 FLR 768
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 223, 27Juvenile Justice Act, 1986 — Section 2, 24, 5, 7