High Courts28 Mar 1995
State of Goa Vs M/s. Jyoti Limited
Bombay High Court · (1996) 5 BomCR 27
Arbitration Act, 1940 — Section 30, 33
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,475 of 3,665
High Courts28 Mar 1995
Divisional Manager, United India Insurance Co. Ltd. Vs Sahah Bahadur and Another
Bombay High Court · (1996) ACJ 558
High Courts27 Mar 1995
Asaram Dadarao Giram Vs The State of Maharashtra and Others
Bombay High Court · (1995) 2 ALT(Cri) 21 : (1995) 3 BomCR 486 : (1995) 97 BOMLR 298
Criminal Procedure Code, 1973 (CrPC) — Section 301, 302Penal Code, 1860 (IPC) — Section 302
High Courts27 Mar 1995Allowed
Amiruddin Nurani Vs Mukhtar Jafar by his legal representatives
Bombay High Court · (1995) 4 BomCR 439
Civil Procedure Code, 1908 (CPC) — Section 11, 92, 92(2)
High Courts27 Mar 1995
The Custodian Vs East West Travel and Trade Links Ltd.
Bombay High Court · (1995) 4 BomCR 194
Contract Act, 1872 — Section 10, 74Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 11, 3
High Courts25 Mar 1995
FIRST Income Tax OFFICER Vs SOUTH INDIA CORPN. (A) LTD.
Bombay High Court · (1995) 55 ITD 1
Income Tax Act, 1961 — Section 147(b), 172(4)
High Courts24 Mar 1995Allowed
Erasme Jack de Sequeira Vs Mrs. Maria Tereza Amina de Sequeira Mehta and Others
Bombay High Court · (1996) 5 BomCR 24
High Courts24 Mar 1995Dismissed
Vincent George Symonds Vs Bharat Petroleum Corporation Ltd. and Another
Bombay High Court · (1995) 97 BOMLR 354 : (1996) 2 LLJ 82
Employees State Insurance (General) Regulations, 1950 — Regulation 17
High Courts24 Mar 1995
Associate Research Director, Regional Fruit Research Station and Another Vs President, Sindhudurg Shramik Sangh and others
Bombay High Court · (1997) 3 LLJ 734
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21
High Courts24 Mar 1995
Manager, Vidarbha Tobacco Product (P) Ltd. Vs Fulwantabai Ishwardas Meshram (Smt.) and Others
Bombay High Court · (1995) 4 BomCR 565 : (1996) 1 LLJ 101
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 2, 27, 28, 30, 31COMPANIES ACT, 1956 — Section 111Constitution of India, 1950 — Article 136, 14, 19, 226, 227
High Courts23 Mar 1995
Kasinath Vaman Vandere Vs State of Maharashtra and Others
Bombay High Court · (1995) 71 FLR 350 : (1996) 1 LLJ 73
Constitution of India, 1950 — Article 226
High Courts23 Mar 1995
Mahadeo Khanderao Chavan Vs In-charge Managing Director, Shriram Sahakari Sakhar Karkhana Ltd., Phaltan and others
Bombay High Court · (1995) 71 FLR 379
Bombay Industrial Relations Act, 1946 — Section 44Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25F
High Courts23 Mar 1995Allowed
Ku. Sarika Shivprakash Sharma Vs The State of Maharashtra and Others
Bombay High Court · (1996) 2 BomCR 70 : (1995) 1 MhLj 799
Admission to Medical Colleges Rules — Rule 3.3.1, 3.3.2, 4.2.0, 8.5.8Constitution of India, 1950 — Article 14, 15, 226
High Courts23 Mar 1995Allowed
Manikchand Sarode Vs Dr. Vijaykumar Kawadiya
Bombay High Court · (1995) 4 BomCR 542 : (1995) 2 MhLj 461
High Courts22 Mar 1995
Prakash Mahadev Nigampurkar Vs Premier Automobile Ltd., Pune and Others
Bombay High Court · (1995) 71 FLR 191 : (1996) 3 LLJ 540
Constitution of India, 1950 — Article 226, 227
High Courts22 Mar 1995
Alexandar Yesudas Maikel Vs Perfect Oil Seals and Irp and Others
Bombay High Court · (1995) 70 FLR 1086 : (1996) 1 LLJ 533
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25B, 25F
High Courts22 Mar 1995
A.K. Menon, Custodian Vs Karnataka Bank and Another
Bombay High Court · (1995) 4 BomCR 188
Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 11, 3
High Courts22 Mar 1995Dismissed
Laxman Zingraji Adhau Vs Sushila Zinguji Thakre and Others
Bombay High Court · (1995) 4 BomCR 677 : (1995) 97 BOMLR 74 : (1996) 1 MhLj 67
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, Order 8 Rule 6, Order 8 Rule 9, 115, 151
High Courts21 Mar 1995
B.S. Kurup Vs National Bicycle Corporation of India Ltd. and Others
Bombay High Court · (1995) 71 FLR 470
Constitution of India, 1950 — Article 142, 226, 227Industrial Disputes Act, 1947 — Section 2SALES PROMOTION EMPLOYEES (CONDITIONS OF SERVICE) ACT, 1976 — Section 11A, 6
High Courts21 Mar 1995
Deputy Director of Health Services, Nasik and Another Vs Sau. Latabai
Bombay High Court · (1995) 4 BomCR 241 : (1996) 3 LLJ 602
Industrial Disputes Act, 1947 — Section 2, 25F