COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,496 of 3,665

High Courts07 Oct 1994Allowed

Mahatab Shah Mohamad Khan @ Sheru Khan Vs The State of Maharashtra

Bombay High Court · (1995) 2 BomCR 637 : (1995) 97 BOMLR 349

Evidence Act, 1872 — Section 3, 60, 61Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 21Penal Code, 1860 (IPC) — Section 192, 195

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High Courts06 Oct 1994Allowed

Vishwasrao Shankarrao Meghe since deceased through his L.Rs. Vs Bachharam Varumal Balwani and another

Bombay High Court · (1995) MhLj 403

Civil Procedure Code, 1908 (CPC) — Section 106, 115Evidence Act, 1872 — Section 114(f)General Clauses Act, 1897 — Section 27

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High Courts06 Oct 1994Dismissed

Hawabai Haji Vs Abdul Sattar Suleman Haji Ahmed Oomer and Another

Bombay High Court · (1995) 2 BomCR 551

Bombay City Civil Court Act, 1948 — Section 15(1)Constitution of India, 1950 — Article 372(1)Limitation Act, 1963 — Article 64, 65

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High Courts06 Oct 1994

Amarchand Fulchand Vs Union of India

Bombay High Court · (1995) 77 ELT 539

Central Excises and Salt Act, 1944 — Section 35

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High Courts06 Oct 1994

Ashok Kumar Gupta Vs Oil and Natural Gas Commissioner and Others

Bombay High Court · (1996) 3 LLJ 554

Constitution of India, 1950 — Article 14, 16, 226

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High Courts05 Oct 1994Dismissed

Nathu Nimkar and Others Vs Yamunabai '' Gunabai Nimkar and Another

Bombay High Court · (1995) 97 BOMLR 132

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14

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High Courts05 Oct 1994

Shri Narcinva Yeshwant Saldanha and Others Vs The State of Goa and Others

Bombay High Court · (1995) 4 BomCR 133

Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 17(1), 4, 5A, 6

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High Courts05 Oct 1994Allowed

Chopda Automobiles Finance, Hyderabad Vs Sheikh Shabbir Sheikh Noor

Bombay High Court · (1994) 10 BOM CK 0008

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts04 Oct 1994

Cemendia Company Ltd. Vs Employees'' State Insurance Corporation

Bombay High Court · (1995) 2 BomCR 419 : (1995) 71 FLR 160 : (1995) 2 LLJ 519

Employees State Insurance Act, 1948 — Section 1, 2

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High Courts04 Oct 1994

Iol Limited Vs S.C. Prasad and others

Bombay High Court · (1995) 2 BomCR 452 : (1995) 124 CTR 64 : (1996) 217 ITR 52 : (1995) 1 MhLj 346

Income Tax Act, 1961 — Section 269UB, 269UD, 269UJ, 269UL(3), 28

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High Courts03 Oct 1994

Kunjilal Vs Smt. Sushila and another

Bombay High Court · (1995) CriLJ 1972 : (1995) 2 DMC 520

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts03 Oct 1994Dismissed

Pandurang N. Vanarase since deceased by his heirs Vs Janardhan Narayan Vanarase and Others

Bombay High Court · (1995) 2 BomCR 424 : (1995) 97 BOMLR 166

Evidence Act, 1872 — Section 115, 3, 61, 92Stamp Act, 1899 — Section 36, 36

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High Courts03 Oct 1994Dismissed

Ramesh Wase Vs The Commissioner, Revenue Division

Bombay High Court · (1996) 1 LLJ 55

Industrial Disputes Act, 1947 — Section 2SMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5), 3S

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High Courts03 Oct 1994Allowed