High Courts20 Mar 1995
Jayavant Yaswant Raut Vs Simplex Mills Ltd. and Others
Bombay High Court · (1995) 71 FLR 1031 : (1996) 3 LLJ 598
Bombay Industrial Relations Act, 1946 — Section 78, 79, 84Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,476 of 3,665
High Courts20 Mar 1995
Rajendra Shripat Ahire Vs R.V. Tukdeo, Presenting Officer, Labour Court, Nasik and Others
Bombay High Court · (1998) 3 LLJ 463
Industrial Disputes Act, 1947 — Section 11A, 2, 25F
High Courts20 Mar 1995
Union Bank of India Vs M/s. Mittersain Rupchand and others
Bombay High Court · AIR 1995 Bom 371 : (1995) 4 BomCR 256 : (1995) 2 MhLj 481
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, 60Maharashtra Co-operative Societies Act, 1960 — Section 29, 31, 47
High Courts16 Mar 1995
Guldas Hatwar Vs The State of Maharashtra
Bombay High Court · (1995) CriLJ 2482 : (1995) 1 MhLj 898
Criminal Procedure Code, 1973 (CrPC) — Section 145, 164Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 323, 325, 34
High Courts16 Mar 1995
Pandurang Kashinath Wani Vs Divisional Controller, M.S.R.T.C., Dhule and Others
Bombay High Court · (1996) 1 LLJ 540
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44
High Courts16 Mar 1995Dismissed
Shankar Kharat Vs Namdeo Kharat (Mali) and Another
Bombay High Court · (1996) 2 BomCR 473 : (1996) 1 MhLj 717
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 111, 57
High Courts15 Mar 1995
Nandakishore Lakhotia Vs Satyanarayan Chaube and others
Bombay High Court · (1995) 4 BomCR 406 : (1995) 97 BOMLR 142 : (1995) CriLJ 3335 : (1995) 2 MhLj 202
Contempt of Courts Act, 1971 — Section 12
High Courts15 Mar 1995
Punjab Sakharam Raut and another Vs The State of Maharashtra
Bombay High Court · (1995) CriLJ 4021
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306, 34, 498A
High Courts15 Mar 1995
Maharashtra State Transport Workers Federation (Intuc) Vs Maharashtra State Transport Kamgar Sanghatana and Others
Bombay High Court · (1995) 71 FLR 424 : (1996) 1 LLJ 474
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 12, 19, 3
High Courts15 Mar 1995
Balaram Balayya Vs R. K. Textile (P) Ltd. and others
Bombay High Court · (1995) 4 BomCR 253 : (1995) 71 FLR 467 : (1997) 3 LLJ 512 : (1995) 2 MhLj 611
Bombay Industrial Relations Act, 1946 — Section 3, 33Industrial Disputes Act, 1947 — Section 25
High Courts15 Mar 1995Dismissed
Rhone-Poulenc Employees Union Vs Regional Provident Fund Commissioner and Others
Bombay High Court · (1995) 3 BomCR 707 : (1996) 2 LLJ 1001
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 17(2)
High Courts14 Mar 1995Allowed
The State of Maharashtra Vs Deepak Dixit
Bombay High Court · (1996) 2 BomCR 468
Bombay Motor Vehicles Tax Act, 1958 — Section 20(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 10, 182
High Courts14 Mar 1995Dismissed
Ramesh Arjan Thadani Vs The State of Maharashtra
Bombay High Court · (1996) 2 DMC 234
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 498A
High Courts13 Mar 1995Dismissed
Kashinath Gosavi Patil Vs Govala Vyankanna Tatayya since deceased by heirs
Bombay High Court · (1995) 03 BOM CK 0066
Transfer of Property Act, 1882 — Section 111
High Courts13 Mar 1995
Dharmaraj Vithoba Natekar Vs Unique Industries and Others
Bombay High Court · (1996) 2 LLJ 948
Constitution of India, 1950 — Article 227
High Courts13 Mar 1995Partly Allowed
Transport Manager, Kolhapur Municipal Transport Vs Ramchandra Joti Mane and Another
Bombay High Court · (1998) 3 LLJ 676
Industrial Disputes Act, 1947 — Section 25F
High Courts13 Mar 1995Allowed
T.A. Rane Vs The Goa University and Another
Bombay High Court · (1996) 4 BomCR 143
Goa University Recruitment Rules, 1988 — Rule 10
High Courts13 Mar 1995Dismissed
Camilo M.F. Fernandes Vs The State of Goa and Others
Bombay High Court · (1996) 4 BomCR 154 : (1995) 97 BOMLR 97
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 374Forest Act, 1927 — Section 61A(2), 61B
High Courts12 Mar 1995
Saberaj Industries Vs F.J. Bahadur, Commissioner of Income Tax and another
Bombay High Court · (1996) 217 ITR 831
Income Tax Act, 1961 — Section 139(1), 139(2), 139(3), 139(4), 143(1)
High Courts12 Mar 1995
V.V. Rao Vs Union of India and others
Bombay High Court · (1996) 217 ITR 843
Income Tax Act, 1961 — Section 28