High Courts05 Mar 1995
CHAWLA ARCHITECTS and CONSULTANTS PVT. LTD. Vs ASSISTANT COMMISSIONER OF INCOME TAX.
Bombay High Court · (1996) 56 TTJ 590
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,478 of 3,665
High Courts03 Mar 1995
Shri Daud Mohamad Aga and Others Vs State
Bombay High Court · (1995) CriLJ 2947 : (1996) 1 DMC 306
Penal Code, 1860 (IPC) — Section 100, 109, 34, 498A
High Courts03 Mar 1995
Chandrakant Raoji Gaonkar Vs Bombay Port Trust and Others
Bombay High Court · (1996) 3 LLJ 558
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 162, 167Penal Code, 1860 (IPC) — Section 114, 280, 420
High Courts03 Mar 1995
Balwant Dinkar Kadam Vs Mcgay Industries and Others
Bombay High Court · (1995) 70 FLR 1064
Industrial Disputes Act, 1947 — Section 2(s), 33C(2)
High Courts03 Mar 1995Allowed
Samadhan Baburao Khakare and Others Vs The State of Maharashtra and Others
Bombay High Court · (1996) 1 BomCR 1 : (1995) 97 BOMLR 759 : (1995) 2 MhLj 464
Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 213, 313Penal Code, 1860 (IPC) — Section 149, 302, 324, 34
High Courts02 Mar 1995Allowed
Santosh Kumar Pyarelal Mishra Vs The Union of India (UOI) and Others
Bombay High Court · (1995) 1 ACC 522 : (1995) 3 BomCR 483 : (1995) 97 BOMLR 312
Army Act, 1950 — Section 120(2), 3, 69
High Courts02 Mar 1995
Bandu Thakre Vs State of Maharashtra and another
Bombay High Court · (1996) CriLJ 285
Evidence Act, 1872 — Section 157, 8Penal Code, 1860 (IPC) — Section 376, 417
High Courts01 Mar 1995
Shree Mahila Griha Udyog (Lijjat Papad Kendra), Amravati and Others Vs Ratnamala D. Koken
Bombay High Court · (1995) 03 BOM CK 0085
Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 2, 25F, 33C
High Courts01 Mar 1995
Executive Engineer, Minor Irrigation, Wardha and Others Vs Presiding Officer, 1st Labour Court, Nagpur and Others
Bombay High Court · (1996) 1 BomCR 15 : (1998) 3 LLJ 562 : (1995) 2 MhLj 477
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33
High Courts24 Feb 1995
M/s. Chhotabhai Jethabhai Patel and Company Vs Karimkhan and another.
Bombay High Court · (1996) 1 BomCR 616 : (1996) 3 LLJ 660
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 31Constitution of India, 1950 — Article 226, 227
High Courts24 Feb 1995Allowed
Dr. Roy Andre Sales de Andrade and Another Vs The State of Goa and Another
Bombay High Court · (1996) 5 BomCR 551
Civil Procedure Code, 1908 (CPC) — Section 13, 14Evidence Act, 1872 — Section 41
High Courts24 Feb 1995
Radhasingh Jokhansingh Vs Hindustan Hosiery Mills and Others
Bombay High Court · (1996) 1 LLJ 477
Bombay Industrial Relations Act, 1946 — Section 42, 78, 79Constitution of India, 1950 — Article 226
High Courts24 Feb 1995
Zenith Computers Ltd. Vs State of Maharashtra
Bombay High Court · (1995) 02 BOM CK 0040
Central Sales Tax Act, 1956 — Section 8
High Courts24 Feb 1995
Mukesh H. Mehta and others Vs Harendra H. Mehta and another
Bombay High Court · (1995) 3 BomCR 686 : (1998) 92 CompCas 402 : (1995) 2 MhLj 644
Foreign Exchange Regulation Act, 1973 — Section 19, 29, 44A, 47(2), 47(3)Income Tax Act, 1961 — Section 269UA
High Courts24 Feb 1995
Bombay Gumasta Union Vs M.R. Bhope, Member, Industrial Tribunal and Others
Bombay High Court · (1995) 4 BomCR 155 : (1995) 71 FLR 905 : (1996) 3 LLJ 525 : (1995) 2 MhLj 572
Industrial Disputes Act, 1947 — Section 10, 10(1), 10(5), 17A, 20(3)
High Courts24 Feb 1995Allowed
Smt. Khatijabi Aboobaker and Others Vs Karma Constructions and Others
Bombay High Court · (1996) 4 BomCR 318 : (1995) 97 BOMLR 30
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 6
High Courts23 Feb 1995
Shri Krishnakant G. Borkar Vs Shri Euffemio Azavedo and Others
Bombay High Court · (1996) 4 BomCR 288
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 200, 202Penal Code, 1860 (IPC) — Section 441, 445
High Courts23 Feb 1995
Hindustan Apparel Industries Vs State of Maharashtra
Bombay High Court · (1995) 02 BOM CK 0054
Bombay Sales Tax Act, 1959 — Section 33(3), 33(4A), 36(2), 36(3), 55Central Sales Tax Act, 1956 — Section 9, 9(2), 9(2A)
High Courts23 Feb 1995
Jijaba Namdeo Borude Vs Union of India and Others
Bombay High Court · (1995) 3 BomCR 701 : (1995) 97 BOMLR 306 : (1996) 73 FLR 1045 : (1996) 3 LLJ 584 : (1995) 2 MhLj 210
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 380
High Courts23 Feb 1995
J.K. Engineering Vs Commissioner of Sales Tax, Maharashtra State, Bombay
Bombay High Court · (1995) 02 BOM CK 0013
Bombay Sales Tax Act, 1959 — Section 2, 2(37), 3, 33, 33(1)