COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,481 of 3,665

High Courts10 Feb 1995

Gandhi Agencies and etc. Vs Municipal Council, Barshi and another

Bombay High Court · AIR 1995 Bom 169 : (1995) 2 MhLj 76

Berar Municipalities Act — Section 84(3)Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 227

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High Courts10 Feb 1995Dismissed

Moreshwar Rajaram Kulkarni (Deceased) through L.R''s. Vs The Government of Maharashtra and Another

Bombay High Court · (1995) 97 BOMLR 517

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High Courts10 Feb 1995

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Brimco Plastic Machinery Private Limited

Bombay High Court · (1995) 02 BOM CK 0001

Bombay Sales Tax Act, 1959 — Section 2(28), 52(1), 61(1)

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High Courts09 Feb 1995

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Ajay Industrial Packagings Pvt. Ltd.

Bombay High Court · (1995) 02 BOM CK 0090

Bombay Sales Tax Act, 1959 — Section 52(1), 61(1)

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High Courts09 Feb 1995Dismissed

Nirmala and Others Vs Miss Parpati R. Malkani and Others

Bombay High Court · (1995) 02 BOM CK 0072

Evidence Act, 1872 — Section 91, 92

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High Courts09 Feb 1995Dismissed

Camara Municipal de Bardez Vs Firma V.M. Salgaonkar e Irmao Ltd. or V.M. Salgaonkar and Bros. Pvt. Ltd. and Another

Bombay High Court · (1996) 5 BomCR 434

Civil Procedure Code, 1908 (CPC) — Section 111Contract Act, 1872 — Section 10

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High Courts09 Feb 1995Dismissed

B.E.S.T. Workers'' Union Vs Bombay Electric Supply and Transport Undertaking

Bombay High Court · (1996) 74 FLR 1855 : (1998) 3 LLJ 915

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High Courts09 Feb 1995Allowed

Sakharibai Hasanali Makani and Others Vs Girish Kumar Rupchand Gadia and Others

Bombay High Court · (1995) 97 BOMLR 346

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High Courts09 Feb 1995

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Pressure Pack Pvt. Ltd.

Bombay High Court · (1995) 2 MhLj 357 : (1995) 2 MhLj 257

Bombay Sales Tax Act, 1959 — Section 52, 61(1)

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High Courts09 Feb 1995

Gajanan Dhondu Dalvi Vs Trishul Construction Co. and Others

Bombay High Court · (1995) 97 BOMLR 309 : (1995) 2 CivCC 683 : (1995) 1 MhLj 695

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High Courts08 Feb 1995Partly Allowed

Gulab Govindrao Lanjewar Vs Maharashtra State Road Transport Corporation and Another

Bombay High Court · (1995) 4 BomCR 402 : (1996) 1 LLJ 308 : (1995) 2 MhLj 229

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts08 Feb 1995

Commissioner of Sales Tax, Maharashtra State, Bombay Vs National Plastic and Allied Industries

Bombay High Court · (1995) 02 BOM CK 0050

Bombay Sales Tax Act, 1959 — Section 10, 11, 12, 13, 14

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High Courts08 Feb 1995

Maharashtra State Electricity Board Vs Lamachand Baliram Chaudhari and Others

Bombay High Court · (1998) 3 LLJ 380

Constitution of India, 1950 — Article 227

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High Courts08 Feb 1995

Sigma Coatings BV Vs "Agios Nikolaos" and another

Bombay High Court · AIR 1995 Bom 281

Admiralty Courts Act, 1840 — Section 5Colonial Courts of Admiralty (India) Act, 1891 — Section 2Constitution of India, 1950 — Article 141, 225, 372

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High Courts07 Feb 1995

Abhijat Samayadarshika Maharashtra Ltd. Vs Union of India and Others

Bombay High Court · (1995) 71 FLR 61 : (1999) 3 LLJ 144

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 16

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High Courts07 Feb 1995

Ramesh Daji Jadhav Vs National Textile Corporation Ltd. (South Maharashtra) and Another

Bombay High Court · (1995) 71 FLR 960

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts07 Feb 1995

Maharashtra State Electricity Board and Others Vs Badrinath Pandit Kolhe

Bombay High Court · (1998) 3 LLJ 691

Trade Unions Act, 1926 — Section 28

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High Courts07 Feb 1995

Controller of Stores, Central Railway Vs Commissioner of Sales Tax, Maharashtra State, Bombay

Bombay High Court · (1995) 02 BOM CK 0052

Bombay Sales Tax Act, 1959 — Section 13, 2(11), 2(5A), 61(1)

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High Courts07 Feb 1995

Vasantrao Baburao Kharat Vs Siddeshwar Shikshan and Others

Bombay High Court · (1995) 02 BOM CK 0049

Constitution of India, 1950 — Article 226

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High Courts07 Feb 1995Allowed

Kalappa Narsappa Sangle Vs Shri Panchaganga Sahakari Sakhar Karkhana Ltd. and Another

Bombay High Court · (1996) 2 LLJ 19

Bombay Industrial Relations Act, 1946 — Section 78, 79

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