High Courts16 Feb 1995
Bennett Coleman and Company Limited Vs Durga Prasad Dube and another
Bombay High Court · (1995) 02 BOM CK 0076
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,480 of 3,665
High Courts16 Feb 1995Dismissed
Mandakini Radhakrishna Damkondawar Vs Nirmaladevi Chandrakant Pandit and others
Bombay High Court · (1995) MhLj 864
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11Constitution of India, 1950 — Article 226, 227
High Courts16 Feb 1995Allowed
Fairgrowth Financial Services Ltd. Vs Solidaire India Ltd.
Bombay High Court · (1995) 4 BomCR 161
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, 34, 35, 9Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 11, 3, 9A, 9B, 9C
High Courts16 Feb 1995
Kisan Jadhav Vs Dinkar Bhagat and Others
Bombay High Court · (1996) 2 BomCR 61 : (1995) 97 BOMLR 661
Contempt of Courts Act, 1971 — Section 2
High Courts16 Feb 1995Dismissed
Smt. Mandakini Damkondawar Vs Smt. Nirmaladevi and Others
Bombay High Court · (1996) 2 BomCR 80 : (1995) 97 BOMLR 534
Constitution of India, 1950 — Article 226, 227
High Courts15 Feb 1995
National Co-operative Consumers Federation of India Limited Vs State of Maharashtra, Maharashtra State, Bombay
Bombay High Court · (1995) 02 BOM CK 0087
Bombay Sales Tax Act, 1959 — Section 2(29), 61(1)Central Sales Tax Act, 1956 — Section 2
High Courts15 Feb 1995Dismissed
Sharad Dungardas Gandhi and Others Vs Maharashtra State Electricity Board and Others
Bombay High Court · (1998) 3 LLJ 678
Industrial Disputes Act, 1947 — Section 25F, 25G
High Courts15 Feb 1995
Bennett Coleman and Company Ltd. Vs Durga Prasad Dube and Another
Bombay High Court · (1996) 3 LLJ 705 : (1995) 2 MhLj 138
High Courts15 Feb 1995Allowed
Ammukutty Amma Vs Union of India (UOI) and Others
Bombay High Court · (1996) 1 ACC 584 : (1996) ACJ 1239
High Courts15 Feb 1995Dismissed
Ridhi Siddhi Co-operative Housing Society Ltd. Vs Kim Corporation and Others
Bombay High Court · (1995) 97 BOMLR 284
Electricity (Supply) Act, 1948 — Section 26, 49, 59, 70, 79
High Courts14 Feb 1995
S.A. Sarang Vs W.G. Forge and Allied Industries Ltd., Thane and Others
Bombay High Court · (1995) 70 FLR 967 : (1996) 1 LLJ 67
Industrial Disputes Act, 1947 — Section 2
High Courts14 Feb 1995
Gundu Baburao Shinde Vs Managing Director, Shetkari Sahakari Sangh Ltd., Kolhapur
Bombay High Court · (1997) 3 LLJ 473
High Courts14 Feb 1995Allowed
Madhav Sakharam Shilotri and Others Vs State of Maharashtra and Others
Bombay High Court · (1995) 97 BOMLR 493
High Courts14 Feb 1995
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Malbar Products
Bombay High Court · (1995) 02 BOM CK 0027
Bombay Sales Tax Act, 1959 — Section 12, 32, 32(1), 33, 33(3)
High Courts14 Feb 1995
State of Maharashtra Vs Bhausaheb Dadasaheb Misal (Deceased) through L.Rs.
Bombay High Court · (1995) 97 BOMLR 500
Limitation Act, 1963 — Section 18, 23, 28, 4, 6
High Courts13 Feb 1995
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Mazgaon Docks Ltd.
Bombay High Court · (1996) 1 BomCR 245
Sales of Goods Act, 1930 — Section 21, 22, 24, 4, 5
High Courts13 Feb 1995Allowed
Maharashtra General Kamgar Union Vs The State of Maharashtra and Others
Bombay High Court · (1995) 3 BomCR 53 : (1995) 97 BOMLR 149 : (1995) 70 FLR 248 : (1995) 2 MhLj 248
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2, 2ACivil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts10 Feb 1995
Satish Pandurang Jagtap Vs State of Maharashtra
Bombay High Court · (1995) CriLJ 1509
Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 156(3), 173, 173(3), 190
High Courts10 Feb 1995
Employees'' State Insurance Corporation Vs Tiecicon Private Ltd., Bombay
Bombay High Court · (1995) 71 FLR 529 : (1996) 1 LLJ 504 : (1995) 1 MhLj 914
Employees State Insurance Act, 1948 — Section 1, 2, 75Factories Act, 1948 — Section 2
High Courts10 Feb 1995
Crescent Chemicals Vs Commissioner of Sales Tax, Maharashtra State, Bombay
Bombay High Court · (1995) 02 BOM CK 0053
Bombay Sales Tax Act, 1959 — Section 36, 36(3), 36(3)(b), 55, 61(1)