COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,472 of 3,665

High Courts25 Apr 1995

State Bank of India Vs Trade Aid Paper and Allied Products (India) Pvt. Ltd. and others

Bombay High Court · AIR 1995 Bom 268 : (1995) 4 BomCR 278 : (1995) 97 BOMLR 577 : (1995) 2 CivCC 174 : (1996) 85 CompCas 453 : (1995) 2 MhLj 81

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1State Financial Corporations Act, 1951 — Section 29

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High Courts25 Apr 1995

Mrs. Filomena Guilherme Furtado Vs Depty Collector and Sub-Divisional Officer and another

Bombay High Court · AIR 1996 Bom 31

Constitution of India, 1950 — Article 226, 227Goa Village Panchayat Raj Act, 1994 — Section 16, 30, 94Goa, Daman and Diu Village Panchayat Election Rules — Rule 48, 51

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High Courts25 Apr 1995Allowed

Barnabas Procupio George Vs Union of India (UOI) and Others

Bombay High Court · (1996) 5 BomCR 68

Goa, Daman and Diu Sales Tax Act, 1964 — Section 24(4)

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High Courts25 Apr 1995

M.S.E.B. Workers Federation, Pune Vs Maharashtra State Electricity Board and others

Bombay High Court · (1998) 3 LLJ 293

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 25G, 25L

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High Courts25 Apr 1995Allowed

Taher Ali and Others Vs Shivaji Education Society

Bombay High Court · (1995) 4 BomCR 654 : (1996) 1 MhLj 253

Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Clause 13(3)Civil Procedure Code, 1908 (CPC) — Section 10, 11

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High Courts24 Apr 1995

Faredoon Maneckji Dalal Vs Phiroze Bomanji Javeri

Bombay High Court · (1995) MhLj 344

Bombay Court Fees Act, 1959 — Section 13Court Fees Act, 1870 — Section 11

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High Courts24 Apr 1995Allowed

Rama Bala Kate and Others Vs Walchandnagar Industries Ltd. and Others

Bombay High Court · (1995) 4 BomCR 249 : (1996) 73 FLR 1390 : (1996) 1 LLJ 713

Bombay Industrial Relations Act, 1946 — Section 3(13), 3(14)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21, 28

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High Courts24 Apr 1995

Gopinath Govind Panchal Vs Hes Ltd. and Others

Bombay High Court · (1996) 3 LLJ 682

Industrial Disputes Act, 1947 — Section 18(1), 2(p), 33C(2)

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High Courts24 Apr 1995

Placido Rodrigues Vs Laxman Shivanappa Kallimath and others

Bombay High Court · (1996) 2 ACC 266 : (1996) ACJ 542 : AIR 1996 Bom 8 : (1996) 5 BomCR 65 : (1996) 1 MhLj 1021

Motor Vehicles Act, 1988 — Section 110

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High Courts21 Apr 1995Dismissed

Onkar Hage and Another Vs Shamrao Shivrao Palhade and Another

Bombay High Court · (1996) 2 BomCR 171 : (1995) 97 BOMLR 647 : (1996) 2 MhLj 199

Evidence Act, 1872 — Section 114, 115, 3, 59, 61Transfer of Property Act, 1882 — Section 43

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High Courts20 Apr 1995

Raosaheb Shripatrao Patil Vs Balasaheb Desai Sahakari Sakhar Karkhana Ltd. and Others

Bombay High Court · (1995) 71 FLR 384

Constitution of India, 1950 — Article 227Factories Act, 1948 — Section 49Industrial Disputes Act, 1947 — Section 2

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High Courts20 Apr 1995

Indian Airports Employees Union Vs International Airports Authority of India and Others

Bombay High Court · (1995) 3 BomCR 616 : (1996) 1 MhLj 82

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 12, 13, 15Industrial Disputes Act, 1947 — Section 10(1), 12, 2(a)(i), 20, 21

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High Courts19 Apr 1995

Assistant Commissioner of Income Tax Vs A.K. Menon

Bombay High Court · (1995) 4 BomCR 416

Income Tax Act, 1961 — Section 160(1)Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 11, 2

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High Courts19 Apr 1995

Government Transport Service, Bombay Vs S.L. Mishra and Others

Bombay High Court · (1996) 5 BomCR 291 : (1996) 3 LLJ 670

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts19 Apr 1995Dismissed

Nandan Builders Vs V.G. Apte Estate Trust and Others

Bombay High Court · (1995) 4 BomCR 28

Bombay Public Trusts Act, 1950 — Section 36Constitution of India, 1950 — Article 226

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High Courts19 Apr 1995Allowed

The Board of Trustees of the Port of Bombay Vs Corn Products Company (India) Ltd.

Bombay High Court · (1995) 4 BomCR 62 : (1995) 2 MhLj 449

Constitution of India, 1950 — Article 12, 14Evidence Act, 1872 — Section 114Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4

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High Courts18 Apr 1995

General Employees Union Vs Ambassador Sky Chef and Another

Bombay High Court · (1995) 4 BomCR 596 : (1995) 71 FLR 602 : (1996) 3 LLJ 610

Industrial Disputes Act, 1947 — Section 10(1), 11A, 12(5), 2(s), 25F

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High Courts18 Apr 1995

Abbott Laboratories (India) Ltd. Vs Jamdar J. D. and another

Bombay High Court · (1995) 3 BomCR 425 : (1997) 3 LLJ 1101 : (1995) 2 MhLj 122

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts18 Apr 1995Dismissed

LPG Shipping S.A. Vs EGE DEnizcilik Ticaret Ve Sanayi A.S.

Bombay High Court · (1995) 4 BomCR 525

Bombay High Court (Original Side) Rules, 1980 — Rule 801, 802Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 5, 8(1)

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High Courts18 Apr 1995Allowed

Vishwanath Kashinath Virkar and Others Vs Nitinchand Keshavji Gala and Others

Bombay High Court · (1995) 3 BomCR 525 : (1995) 97 BOMLR 280 : (1995) 2 MhLj 664

Criminal Procedure Code, 1973 (CrPC) — Section 145, 399, 482

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