COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,482 of 3,665

High Courts07 Feb 1995

Appa Babaji Misal Patil and others Vs Dagdu Chandru Misal, since deceased by his heirs Naginbai Dagadu Misal etc. etc. and others

Bombay High Court · AIR 1995 Bom 333 : (1995) 2 MhLj 765

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2

Read judgment

High Courts07 Feb 1995Dismissed

Mrs. Jyoti Sunil Shinde Vs Mrs. Shobha Laxman Khedekar and Others

Bombay High Court · (1995) 97 BOMLR 526

Read judgment

High Courts06 Feb 1995

Priya Sharan Maharaj alias Yadavendra Parashar and others Vs State of Maharashtra

Bombay High Court · (1995) CriLJ 3683

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 173, 211, 212Penal Code, 1860 (IPC) — Section 109, 114, 218, 34, 363

Read judgment

High Courts06 Feb 1995

Harishchandra Haqiqatrai Chhabra and Others Vs Chamraj Subhukrishna Krishna Swamy and Others

Bombay High Court · (1995) 71 FLR 1110 : (1996) 3 LLJ 587

Trade Unions Act, 1926 — Section 28

Read judgment

High Courts06 Feb 1995

Commissioner of Sales Tax Vs Steel Plant Private Ltd.

Bombay High Court · (1995) 02 BOM CK 0036

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

Read judgment

High Courts06 Feb 1995

The State Industrial and Investment Corporation of Maharashtra Ltd. Vs Narang Hotels Private Limited and another

Bombay High Court · AIR 1995 Bom 275

Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 20, 21, 72

Read judgment

High Courts03 Feb 1995

Ramdas Shahane Vs The State of Maharashtra

Bombay High Court · (1996) CriLJ 1848

Penal Code, 1860 (IPC) — Section 161, 435Prevention of Corruption Act, 1988 — Section 5(2)

Read judgment

High Courts03 Feb 1995

East India Hotels Ltd. Vs State of Maharashtra

Bombay High Court · (1995) 02 BOM CK 0075

Bombay Sales Tax Act, 1959 — Section 2(28), 2(29), 2(36), 3, 61(1)

Read judgment

High Courts03 Feb 1995Allowed

Mohammed Mumtaz Darwesh Vs Ishwar Kaur

Bombay High Court · (1996) 5 BomCR 313 : (1995) 2 MhLj 327

Limitation Act, 1963 — Section 5

Read judgment

High Courts03 Feb 1995

Niranjan Mills Ltd. Vs State of Maharashtra

Bombay High Court · (1996) 1 BomCR 259

Bombay Sales Tax Act, 1959 — Section 1, 19, 2, 22, 3

Read judgment

High Courts03 Feb 1995

Indoswe Engineers (P.) Ltd. Vs State of Maharastra

Bombay High Court · (1996) 2 MhLj 701 : (1996) 101 STC 177

Central Sales Tax Act, 1956 — Section 9

Read judgment

High Courts03 Feb 1995Dismissed

Prakash Dattatraya Tilak Vs Shamlabai Dattatraya Karde (Deceased) through LRs. and Another

Bombay High Court · (1995) 97 BOMLR 610

Read judgment

High Courts02 Feb 1995

Shantilal Kunvarji and Co. Vs State of Maharashtra

Bombay High Court · (1995) 2 MhLj 12

Bombay Sales Tax Act, 1959 — Section 15A, 57(1), 61(1)

Read judgment

High Courts02 Feb 1995Dismissed

Shantilal Sohanlal Shah Vs The Secretary, Krishi Utpanna Bazar Samiti

Bombay High Court · (1995) 4 BomCR 463

Read judgment

High Courts02 Feb 1995

N.R.S. Sahasrabudhye (Smt.) Vs Additional Custodian of the National Textile Corporation (The Kohinoor Mills Co. Ltd.) and Others

Bombay High Court · (1996) 2 LLJ 78

Maharashtra Land Revenue Code, 1966 — Section 267Payment of Gratuity (Maharashtra) Rules, 1972 — Rule 19Payment of Gratuity Act, 1972 — Section 8

Read judgment

High Courts02 Feb 1995

Technova Graphic Systems Private Limited Vs Commissioner of Sales Tax, Maharashtra State, Bombay

Bombay High Court · (1995) 2 MhLj 213

Bombay Sales Tax Act, 1959 — Section 2(17), 52(1), 61(1)

Read judgment

High Courts01 Feb 1995

Ceramics Vs State of Maharashtra

Bombay High Court · (1995) 02 BOM CK 0092

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

Read judgment

High Courts01 Feb 1995

Tata Exports Limited Vs State of Maharashtra

Bombay High Court · (1995) 02 BOM CK 0083

Bombay Sales Tax Act, 1959 — Section 22, 33, 33(3), 35, 36

Read judgment

High Courts01 Feb 1995

Richardson Hindustan Limited Vs State of Maharashtra

Bombay High Court · (1995) 2 MhLj 433

Bombay Sales Tax Act, 1959 — Section 14, 2, 2(28), 2(29), 2(36)Central Sales Tax Act, 1956 — Section 8A(1)

Read judgment

High Courts01 Feb 1995

Eskayer Ltd., Bangalore Vs Maharashtra Sales and Medical Representatives Association, Nagpur and Another

Bombay High Court · (1995) 4 BomCR 491 : (1995) 71 FLR 362 : (1996) 3 LLJ 593

Industrial Disputes Act, 1947 — Section 2Trade Unions Act, 1926 — Section 5

Read judgment