High Courts26 Jun 1995
P.J. Balani Vs Union of India
Bombay High Court · (1995) 60 ECR 399 : (1996) 83 ELT 275
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,469 of 3,665
High Courts23 Jun 1995
Samar Timber Corporation Vs Asstt. Collector Of Customs, Bombay
Bombay High Court · (1995) 79 ELT 549
High Courts23 Jun 1995
Maharashtra General Kamgar Union, Bombay Vs Solid Containers Ltd. and others
Bombay High Court · (1995) 4 BomCR 288 : (1996) 2 LLJ 959 : (1995) 2 MhLj 836
Industrial Disputes Act, 1947 — Section 10(2), 20, 20(2), 21, 22
High Courts23 Jun 1995
Qazi Shahbaz Vs State of Maharashtra and others
Bombay High Court · (1995) MhLj 280
Penal Code, 1860 (IPC) — Section 147, 148, 149, 186, 332
High Courts23 Jun 1995Dismissed
Chandrakant Rajaram Shinde Vs The State of Maharashtra
Bombay High Court · (1996) 1 BomCR 241
Evidence Act, 1872 — Section 3, 59, 61Penal Code, 1860 (IPC) — Section 302
High Courts23 Jun 1995
Mrs. Maria Rosa Costa Dias and others Vs Communicate of Chicolna and others
Bombay High Court · (1998) 1 BomCR 377
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Evidence Act, 1872 — Section 114, 3, 8
High Courts22 Jun 1995
Vasant Dagadu Bodake Vs The State of Maharashtra
Bombay High Court · (1996) 1 BomCR 22
Criminal Procedure Code, 1973 (CrPC) — Section 154, 235Evidence Act, 1872 — Section 3, 59, 61Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 Jun 1995
Niranjan Jayantilal Tolia Vs Union of India
Bombay High Court · (1995) 60 ECR 400 : (1995) 80 ELT 31
Major Port Trusts Act, 1963 — Section 2, 48, 49, 50, 51
High Courts22 Jun 1995
Quasi Shahbas Vs State of Maharashtra and others
Bombay High Court · AIR 1996 Bom 333
Maharashtra Municipalities Act, 1965 — Section 51Penal Code, 1860 (IPC) — Section 147, 148, 149, 186, 353
High Courts22 Jun 1995
Vimalchandra Manikchand Gandhi Vs Jawahar Shivlal Shah and others
Bombay High Court · AIR 1995 Bom 456 : (1995) 4 BomCR 231
Bombay Provincial Municipal Corporations Act, 1949 — Section 139, 141Transfer of Property Act, 1882 — Section 100
High Courts21 Jun 1995Allowed
Goa Carbon Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (1996) 73 FLR 1387 : (1998) 3 LLJ 722
Factories Act, 1948 — Section 2, 6, 7
High Courts21 Jun 1995
Farida Abdul Latif Patka Vs Union of India
Bombay High Court · (1995) 60 ECR 404 : (1995) 79 ELT 587
High Courts21 Jun 1995
Ralliwolf Ltd. Vs Association of Engineering Workers and Others
Bombay High Court · (1996) 73 FLR 1012
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts20 Jun 1995
Saurashtra Trust Karmachari Sangh Vs States'' People (P) Ltd. and Others
Bombay High Court · (1995) 71 FLR 1034 : (1996) 3 LLJ 652
Industrial Disputes Act, 1947 — Section 25E, 25G, 25OTrade Unions Act, 1926 — Section 28
High Courts20 Jun 1995
Employees State Insurance Corporation, Bombay Vs Western India Theatres Ltd., Bombay
Bombay High Court · (1995) 71 FLR 969
Employees State Insurance Act, 1948 — Section 1, 2, 45A, 75, 8
High Courts20 Jun 1995
Maharashtra State Road Transport Corporation Vs Sudam Narayan Chaudhari
Bombay High Court · (1996) 2 LLJ 338
Bombay Police Act, 1951 — Section 110, 112, 117Constitution of India, 1950 — Article 227
High Courts20 Jun 1995
Dilip Wawande Vs Industrial Court, Nagpur and Others
Bombay High Court · (1996) 1 LLJ 842
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 7
High Courts20 Jun 1995
Employees'' State Insurance Corporation Vs Western India Theatres Ltd.
Bombay High Court · (1997) 3 LLJ 754
Employees State Insurance Act, 1948 — Section 2(17), 2(9)
High Courts20 Jun 1995
Association of Engineering Workers Vs Iron and Metal Traders Pvt. Ltd. and Others
Bombay High Court · (1998) 3 LLJ 436
Industrial Disputes Act, 1947 — Section 10, 12, 12(5), 25, 25N
High Courts20 Jun 1995Dismissed
The Goa Judicial Officers'' Association Vs The State of Goa and Others
Bombay High Court · (1997) 4 BomCR 372
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 233, 234, 235, 309Goa Civil Service (Judicial Branch) Rules, 1992 — Rule 17, 18