High Courts11 Oct 1994Allowed
Shantabai Sonu Barathe Vs Gautam Vishnu Shellar
Bombay High Court · (1995) 2 DMC 613
Guardians and Wards Act, 1890 — Section 17(3), 25, 25(1)Hindu Minority and Guardianship Act, 1956 — Section 10, 6
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,495 of 3,665
High Courts11 Oct 1994Allowed
Nirmal Quality Products Vs Contey Industries and Another
Bombay High Court · (1995) 2 BomCR 540
Bombay Civil Courts Act, 1869 — Section 26Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100, 96, 9ASuits Valuation Act, 1887 — Section 11
High Courts11 Oct 1994
Mazda International (P) Ltd Vs Union of India
Bombay High Court · (1995) 57 ECR 205 : (1995) 77 ELT 526
Central Excises and Salt Act, 1944 — Section 37Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 75
High Courts11 Oct 1994
R.K. Banswal Vs State of Maharashtra and Another
Bombay High Court · (1995) 3 BomCR 353 : (1995) 1 MhLj 297
Constitution of India, 1950 — Article 141, 142, 153, 154, 233
High Courts11 Oct 1994
Jyotindra Manharlal Vakil and Another Vs Registrar of Companies, Maharashtra, Bombay
Bombay High Court · AIR 1995 Bom 122 : (1995) 3 BomCR 493 : (1995) 97 BOMLR 291 : (2001) 103 CompCas 935
Companies Act, 1956 — Section 113, 633(1), 633(2)Criminal Procedure Code, 1973 (CrPC) — Section 467, 468, 469, 473
High Courts11 Oct 1994Allowed
Laxminarayan Deo-Vasti Vadfal Temple Vs Narayan Fula Marathe and Another
Bombay High Court · (1995) 2 BomCR 610 : (1995) 2 MhLj 61
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3Evidence Act, 1872 — Section 3, 61
High Courts11 Oct 1994Allowed
Laxminarayan Deo Vs Narayan Fula Marathe and Another
Bombay High Court · (1995) 1 BomCR 539 : (1995) 97 BOMLR 197
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 88BCivil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 2, Order 6 Rule 3Transfer of Property Act, 1882 — Section 105
High Courts11 Oct 1994
Komal Kamlakar Chitnis and Others etc. Vs Director, Medical Education and Research Bombay and Others etc.
Bombay High Court · AIR 1995 Bom 1 : (1995) 1 UPLBEC 463
Constitution of India, 1950 — Article 14
High Courts10 Oct 1994
Balmer Lawrie Van Leer Ltd. Vs B.S. Gholap and Others
Bombay High Court · (1996) 1 LLJ 312
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323
High Courts10 Oct 1994
Roopchand Meghraj and Co. Vs Union of India
Bombay High Court · (1994) 55 ECR 438 : (1994) 74 ELT 519
High Courts10 Oct 1994Allowed
The State of Maharashtra Vs Fuel Injections Ltd. and Others
Bombay High Court · (1995) 2 BomCR 675
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14ALimitation Act, 1963 — Article 115, 5
High Courts10 Oct 1994Dismissed
Mallu Tatya Suryavanshi Vs Shripati Rama Gondhali and Others
Bombay High Court · (1995) 2 BomCR 544
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 7(1)Constitution of India, 1950 — Article 19(1), 300, 31
High Courts10 Oct 1994
Insurance Employees'' Association Vs Life Insurance Corporation of India and Others
Bombay High Court · (1995) 97 BOMLR 128 : (1995) 70 FLR 851 : (1998) 3 LLJ 209 : (1995) 1 MhLj 266
High Courts10 Oct 1994
Banswara Syntex Ltd. Vs Union of India
Bombay High Court · (1995) 57 ECR 206 : (1994) 55 ECR 217 : (1994) 74 ELT 522
High Courts10 Oct 1994Allowed
Lahu Garbad Shinde deceased by his heirs Vs Husnoddin Shaikh Nazir and Others
Bombay High Court · (1995) 2 BomCR 605
Evidence Act, 1872 — Section 3, 58, 60, 61Specific Relief Act, 1963 — Section 19
High Courts10 Oct 1994Dismissed
Vicco Laboratories and Another Vs The Municipal Commissioner and Another
Bombay High Court · (1995) 97 BOMLR 330
Bombay Municipal Corporation Act, 1888 — Section 192, 192(1)
High Courts08 Oct 1994
Commissioner of Income Tax Vs Sudhir Jayantilal Mulji
Bombay High Court · (1995) 127 CTR 101 : (1995) 214 ITR 154 : (1995) 2 MhLj 348
Income Tax Act, 1961 — Section 45, 53, 54
High Courts07 Oct 1994Allowed
Elizabeth Barreto Vs Shri Milton Sequeira and Others
Bombay High Court · (1995) 4 BomCR 106
Constitution of India, 1950 — Article 226Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 23(1)
High Courts07 Oct 1994
Nagesh alias Satish Nagorao Pande Vs The State of Maharashtra and Another
Bombay High Court · (1995) 3 BomCR 376 : (1995) 1 MhLj 154
Maharashtra Project Affected Persons Rehabilitation Act, 1986 — Section 11, 14, 2(10), 2(2)
High Courts07 Oct 1994
Sulabha Govind Vidwans Vs Shravan M. Shevale and Others
Bombay High Court · (1995) 2 BomCR 561 : (1995) 1 MhLj 157
Constitution of India, 1950 — Article 14, 16, 21