COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,474 of 3,665

High Courts03 Apr 1995

Baburao P. Tawade and others Vs Hes Limited and another

Bombay High Court · (1995) 04 BOM CK 0025

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)

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High Courts03 Apr 1995

Prabhakar Rajaram Narvekar Vs Presiding Officer, Second Labour Court. Bombay and Another

Bombay High Court · (1995) 04 BOM CK 0002

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High Courts31 Mar 1995Allowed

Bombay Presidency Golf Club Ltd. Vs B.L. Sawalesh Warkar and Another

Bombay High Court · (1995) 71 FLR 632 : (1996) 1 LLJ 796

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts31 Mar 1995

Managing Dir., Kolhapur Zilla Shetkari Vinkari Sahakari Soot Girani Ltd. and Others Vs N.P. Murugali, Judge, Labour Court, Sangali and Others

Bombay High Court · (1995) 4 BomCR 184 : (1995) 97 BOMLR 365 : (1996) 1 MhLj 12

Bombay Industrial Relations Act, 1946 — Section 106, 119A, 119B, 46, 47Constitution of India, 1950 — Article 226, 227Contempt of Courts Act, 1971 — Section 12, 2

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High Courts31 Mar 1995

Kolhapur Zilla Shetkari Vinkari Sahakari Soot Girani Ltd. and others Vs N. P. Murugali, Judge, Labour Court, Sangli and others

Bombay High Court · (1997) 3 LLJ 592

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High Courts31 Mar 1995

St. Anthony''s High School Trust and Another Vs State of Goa and Another

Bombay High Court · (1996) 5 BomCR 33

Constitution of India, 1950 — Article 30(1)Goa, Daman and Diu School Education Act, 1984 — Section 20Goa, Daman and Diu School Education Rules, 1986 — Rule 100, 56, 58, 74, 90

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High Courts31 Mar 1995

V.S. Dempo and co. Ltd. and Another Vs The Telecom District Manager, Goa and Another

Bombay High Court · AIR 1995 Bom 428

Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7B

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High Courts31 Mar 1995

V.S. Dempo and Co. Ltd. and others Vs The Telecom District Manager and another

Bombay High Court · (1998) 2 BomCR 222

Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7

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High Courts30 Mar 1995Allowed

Ashok Chourasia and Another Vs Durgeshnarayan Jaiswal and Another

Bombay High Court · (1996) 5 BomCR 333 : (1995) 2 MhLj 567

City of Nagpur Corporation Act, 1948 — Section 286(5)Civil Procedure Code, 1908 (CPC) — Section 115, 151

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High Courts30 Mar 1995

Ratnagiri Municipal Council Vs Harishandra Shankar Pawar and Others

Bombay High Court · (1995) 71 FLR 390

Constitution of India, 1950 — Article 227

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High Courts30 Mar 1995

Mahanagar Telephone Nigam Kamgar Sangh Vs Chief General Manager, Mtnl, Bombay and others

Bombay High Court · (1995) 71 FLR 420

Administrative Tribunals Act, 1985 — Section 14

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High Courts30 Mar 1995Allowed

Syed Aref Vs The State of Maharashtra

Bombay High Court · (1995) 3 BomCR 630

Criminal Procedure Code, 1973 (CrPC) — Section 46Penal Code, 1860 (IPC) — Section 224

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High Courts29 Mar 1995

Shankar Amrita Deshmukh Vs Paper and Pulp Conversions Ltd. and Others

Bombay High Court · (1995) 4 BomCR 46 : (1995) 71 FLR 859 : (1996) 1 MhLj 765

Constitution of India, 1950 — Article 141, 226, 227Industrial Disputes Act, 1947 — Section 10, 11A, 2, 33A, 7

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High Courts29 Mar 1995Dismissed

Vasant Pandu alias Pandurang Birwatkar Vs Shankar Dhondu Ghole and Another

Bombay High Court · (1995) 4 BomCR 40 : (1995) 97 BOMLR 264 : (1995) 2 CivCC 549 : (1995) 2 MhLj 471

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 10ATransfer of Property Act, 1882 — Section 58

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High Courts29 Mar 1995Allowed

Communidade of Curtorim Vs Shri Francisco Rebello and Another

Bombay High Court · (1996) 5 BomCR 30

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts29 Mar 1995

Hiralal Tukaram Kumawat and Others Vs Latabai Rajendra Kumawat and Another

Bombay High Court · (1995) 3 BomCR 491 : (1995) 1 DMC 638

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 419

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High Courts28 Mar 1995

Chemical Mazdoor Sabha Vs Vital Organics Pvt. Ltd. and Another

Bombay High Court · (1995) 4 BomCR 503 : (1995) 71 FLR 800 : (1996) 3 LLJ 531 : (1995) 2 MhLj 620

Industrial Disputes Act, 1947 — Section 25F, 25G, 31(2)

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High Courts28 Mar 1995

Suresh Kapse and Others Vs The State of Maharashtra and Others

Bombay High Court · (1995) 3 BomCR 488 : (1995) 97 BOMLR 295 : (1996) CriLJ 1782 : (1995) 1 DMC 649

Criminal Procedure Code, 1973 (CrPC) — Section 177, 182, 2, 482Penal Code, 1860 (IPC) — Section 109, 494, 495

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High Courts28 Mar 1995

Krishna Sahakari Sakhar Karkhana Ltd. Vs Anil Bapurao Kanase and Another etc. etc.

Bombay High Court · (1995) 97 BOMLR 258 : (1996) 3 LLJ 686

Industrial Disputes Act, 1947 — Section 2, 25(F), 25(H)

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High Courts28 Mar 1995Dismissed

Girish Manohar Wazalwar Vs Purushottam Parasram Kotangale

Bombay High Court · (1996) 4 BomCR 88 : (1995) 97 BOMLR 44 : (1996) 1 MhLj 673

City of Nagpur Corporation Act, 1948 — Section 286, 286(2), 286(5), 287Civil Procedure Code, 1908 (CPC) — Section 9

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