COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,484 of 3,665

High Courts24 Jan 1995

M/s. Inland Carriers (Bombay) Transporters and another Vs Smt. Jamilabegum and others

Bombay High Court · AIR 1995 Bom 351 : (1995) 4 BomCR 632 : (1995) 97 BOMLR 204 : (1996) 1 MhLj 795

Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Clause 13(3)(vi)Constitution of India, 1950 — Article 226, 227Law Reports Act, 1875 — Section 4

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High Courts24 Jan 1995

Filtair and Allied Engg. Corporation Vs State of Maharashtra

Bombay High Court · (1995) 01 BOM CK 0008

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

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High Courts23 Jan 1995

Morarji Brothers (Import and Export) Pvt. Ltd. Vs State of Maharashtra

Bombay High Court · (1995) 01 BOM CK 0042

Bombay Sales Tax Act, 1959 — Section 2, 2(35), 2(5A), 2(6), 3

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High Courts23 Jan 1995Allowed

Miraj State Bank Ltd. Vs Poonawalla Promoters Pvt. Ltd. and Another

Bombay High Court · (1995) 97 BOMLR 466

Limitation Act, 1963 — Section 20, 21

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High Courts20 Jan 1995

Smt. Meena Jayendra Thakur Vs The Union of India and others

Bombay High Court · (1995) CriLJ 2533

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 11, 2, 3, 3(1)Constitution of India, 1950 — Article 22, 22(5)

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High Courts20 Jan 1995Allowed

Inacio Mariano Dias and Others Vs Smt. Palmira Valadares

Bombay High Court · (1996) 5 BomCR 416

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 9Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 10, 11, 12, 58, 7

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High Courts20 Jan 1995Dismissed

P.P.C. Constructions Vs National Buildings Construction Corporation Ltd.

Bombay High Court · (1996) 5 BomCR 397

Arbitration Act, 1940 — Section 20, 5

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High Courts18 Jan 1995

Vilas Shankar Joshi Vs Maharashtra State Seed Corporation Ltd. and Others

Bombay High Court · (1995) 71 FLR 372 : (1996) 3 LLJ 546

Trade Unions Act, 1926 — Section 28

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High Courts18 Jan 1995Dismissed

Mahendrabhai Patel Vs Vasant Mahadeorao Sangole

Bombay High Court · (1995) 4 BomCR 683 : (1995) 97 BOMLR 68 : (1996) 1 MhLj 339

Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Clause 13(3)(i), Clause 21(2a)Constitution of India, 1950 — Article 226, 227

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High Courts18 Jan 1995Allowed

Smt. Kausalyabai Paraskar and Others Vs Ramchandra Patekar

Bombay High Court · (1995) 4 BomCR 619 : (1995) 2 MhLj 913

Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Clause 13(3)(vi)

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High Courts18 Jan 1995Allowed

Smt. Yvette Pereira A.E. Costa Vs State of Goa and Another

Bombay High Court · (1996) 5 BomCR 160

Constitution of India, 1950 — Article 226, 239Goa, Daman and Diu (Administration) Act, 1962 — Section 5Goa, Daman Diu (Absorbed Employees Conditions of Service) Act, 1965 — Section 3

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High Courts18 Jan 1995Allowed