COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,494 of 3,665

High Courts19 Oct 1994Dismissed

Vithal Laxman Patil Vs Jaysingrao Bajirao Patil, since decd. by his heirs and Another

Bombay High Court · (1995) 2 BomCR 619

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 64, 65Transfer of Property Act, 1882 — Section 3

High Courts19 Oct 1994Allowed

Tech Movers Systems (India) P. Ltd. Vs The Regional Provident Fund Commissioner

Bombay High Court · (1995) 4 BomCR 85

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(4), 7A

High Courts18 Oct 1994

Rajahansa Vasudeo Bagwe Vs State of Maharashtra and Others

Bombay High Court · (1994) 10 BOM CK 0070

Constitution of India, 1950 — Article 226

High Courts18 Oct 1994Dismissed

Tanaji Rau Kurlekar Vs Sonubai

Bombay High Court · (1995) 1 BomCR 639 : (1995) 1 DMC 661

Hindu Adoptions and Maintenance Act, 1956 — Section 12, 13Hindu Succession Act, 1956 — Section 14

High Courts18 Oct 1994

Dayandeo Dattatraya Kale and Others Vs State Of Maharashtra and Others

Bombay High Court · (1995) 3 BomCR 86 : (1995) 2 LLJ 597 : (1995) 2 MhLj 930

Banking Regulation Act, 1949 — Section 5Bombay Industrial Relations Act, 1946 — Section 35Constitution of India, 1950 — Article 12, 14, 15, 16, 226

High Courts18 Oct 1994Dismissed

Vicco Laboratories and another Vs Municipal Commissioner and another

Bombay High Court · (1994) 10 BOM CK 0017

Drugs and Cosmetics Act, 1940 — Section 3(aaa)

High Courts18 Oct 1994Dismissed

Dr. Rahul Mahajan and Others Vs State of Maharashtra and Others

Bombay High Court · (1995) 97 BOMLR 600

Constitution of India, 1950 — Article 14, 19Indian Medical Council Act, 1956 — Section 11, 17, 18, 19, 25

High Courts17 Oct 1994Dismissed

Abasaheb Bali Gharge and another Vs Balaji Ramhari Gharge

Bombay High Court · (1994) 10 BOM CK 0061

High Courts17 Oct 1994Allowed

Krishna Kesu Pawar Vs Jayasing Ganapati Mane and Others

Bombay High Court · (1995) 2 BomCR 622

Limitation Act, 1963 — Article 64, 65Maharashtra Revenue Patels (Abolition of Offices) Act, 1962 — Section 9

High Courts15 Oct 1994Dismissed

Abasaheb Bali Gharge and Another Vs Balaji Ramhari Gharge

Bombay High Court · (1995) 1 BomCR 542

Limitation Act, 1963 — Article 64, 3Maharashtra Land Revenue Code, 1966 — Section 157Transfer of Property Act, 1882 — Section 105

High Courts14 Oct 1994

Godfrey Philips India Ltd. Vs Asstt. Collector of C. Excise, Bombay

Bombay High Court · (1995) ECR 251 : (1995) 77 ELT 525

High Courts14 Oct 1994

Bharat Petroleum Corporation Ltd. Vs Ramnath Jagdish Tiwari and Others

Bombay High Court · (1995) 2 BomCR 438 : (1995) 2 LLJ 548

Industrial Disputes Act, 1947 — Section 33(3), 33A

High Courts14 Oct 1994

Air India Vs V.K. Srivastava, Commissioner of Income Tax and others

Bombay High Court · (1995) 213 ITR 739

Income Tax Act, 1961 — Section 10, 10(6), 147, 264, 64

High Courts14 Oct 1994

Bholenath J. Dhamankar and another Vs State of Maharashtra

Bombay High Court · (1994) 10 BOM CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 170, 173(3), 2Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20(4)

High Courts14 Oct 1994Allowed

Santu Kisan Khandwe and other Vs Special Land Acquisition Officer No. 2 Nasik and others

Bombay High Court · (1994) 10 BOM CK 0016

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 6, 9Maharashtra Regional and Town Planning Act, 1966 — Section 126, 126(2), 126(4), 31, 37

High Courts14 Oct 1994Allowed

Rajesh Industrial Corporation and others Vs Maharashtra State Financial Corporation

Bombay High Court · (1994) 10 BOM CK 0006

Civil Procedure Code, 1908 (CPC) — Section 34State Financial Corporations Act, 1951 — Section 29, 30, 31, 31(1), 31(2)

High Courts12 Oct 1994

Maria Z. Concescio Vs The Principal

Bombay High Court · (1995) 70 FLR 738

Constitution of India, 1950 — Article 226

High Courts12 Oct 1994

Forbes Forbes Campbell and Co. Ltd. and another Vs Nishar Ahmed, Iac and another

Bombay High Court · (1995) 124 CTR 91 : (1996) 217 ITR 103

Income Tax Act, 1961 — Section 269AB, 269C, 269D(1), 28

High Courts12 Oct 1994

Gafur Bhai Chhotabhai Maniyar since decd. by his heirs Vs Smt. Sugrabai Fakir Mohamed

Bombay High Court · (1995) 2 BomCR 613

Evidence Act, 1872 — Section 61, 64Limitation Act, 1963 — Article 64, 65Transfer of Property Act, 1882 — Section 3, 5

High Courts12 Oct 1994Allowed

Bhujangrao Kulkarni and Others Vs State of Maharashtra

Bombay High Court · (1995) 3 BomCR 65 : (1995) 97 BOMLR 194

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 21, 420, 467Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6