COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,497 of 3,665

High Courts30 Sept 1994

Angelo Paes Vs The Estate Officer, Goa Tourism Development Corporation Ltd. and Others

Bombay High Court · (1995) 3 BomCR 149

Constitution of India, 1950 — Article 226, 227Goa Public Premises (Eviction of Unauthorised Occupants) Act, 1988 — Section 12

High Courts29 Sept 1994

Bharat Petroleum Corporation Ltd. Vs Barrister Prasad and Others

Bombay High Court · (1995) 2 LLJ 536

Industrial Disputes Act, 1947 — Section 11A

High Courts29 Sept 1994

Hindustan Lever Employee''s Union Vs Regional Provident Fund Commissioner and Another

Bombay High Court · (1995) 2 BomCR 90 : (1995) 71 FLR 46 : (1995) 2 LLJ 279 : (1995) 1 MhLj 312

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 17, 2, 6Industrial Disputes Act, 1947 — Section 9A

High Courts28 Sept 1994

Shrichand Raheja and another Vs S.C. Prasad, (Appropriate Authority) and others Laila Hitchens and another Vs Union of India and others

Bombay High Court · (1995) 2 BomCR 145 : (1994) 122 CTR 131 : (1995) 213 ITR 33

Income Tax Act, 1961 — Section 269(UA), 269(UC), 269(UD)(1), 269(UD)(2), 269(UE)

High Courts28 Sept 1994

Vegetable Vitamins Foods Co. Ltd. Vs Regional Provident Fund Commissioner, Mah. and Goa and Others

Bombay High Court · (1995) 70 FLR 1012 : (1995) 1 LLJ 1145

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

High Courts28 Sept 1994

Pol India Agencies Ltd. Vs Union of India

Bombay High Court · (1994) 55 ECR 440 : (1994) 74 ELT 523

Customs Act, 1962 — Section 129DD(2)

High Courts28 Sept 1994Allowed

Super Construction Company Vs The State of Maharashtra and Another

Bombay High Court · (1995) 2 BomCR 436 : (1995) 97 BOMLR 944

Land Acquisition Act, 1894 — Section 12(2), 12(2), 18, 18Limitation Act, 1963 — Section 5

High Courts27 Sept 1994

Komal Kamlakar Chitnis and Others Vs Director, Medical Education and Research, Bombay and Others

Bombay High Court · (1995) 2 BomCR 434

Admission to Government and Private Medical, Dental, Ayurvedic, Homoeopathic and Unani Courses conducting degree Courses Rules, 1993 — Rule 94

High Courts27 Sept 1994

Vasant Rama Bhagade Vs Bombay Port Trust and others

Bombay High Court · (1994) 09 BOM CK 0058

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 114, 381

High Courts27 Sept 1994

Dr. Mrs. Pratibha Gulhane Vs State of Maharashtra and other

Bombay High Court · (1994) 09 BOM CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 294, 313, 91Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 34, 499, 500, 501, 502

High Courts27 Sept 1994

Manuraj Chandrakant Babar Vs Bapusaheb Babasaheb Deshmukh

Bombay High Court · AIR 1995 Bom 41 : (1995) 2 BomCR 402 : (1995) 97 BOMLR 940 : (1995) 1 MhLj 895

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2

High Courts26 Sept 1994

Girni Kamgar Sena and Others Vs S.D. Rane and Others

Bombay High Court · (1995) 70 FLR 60 : (1995) 1 LLJ 1142

High Courts23 Sept 1994Dismissed

Shrikrishna Bhau Parab and Others Vs Dr. Mrs. Roshan S. Boyce

Bombay High Court · (1995) 1 BomCR 429 : (1994) 96 BOMLR 204

Bombay Court Fees Act, 1959 — Section 6Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(4)Civil Procedure Code, 1908 (CPC) — Section 21(2)

High Courts23 Sept 1994

Rev. Father Jerome D''Souza Vs The State of Maharashtra and Another

Bombay High Court · (1995) 2 BomCR 283

Penal Code, 1860 (IPC) — Section 323, 336, 337

High Courts22 Sept 1994

Jagannath Dnyanoba Parkhe Vs Air India and others

Bombay High Court · (1995) 70 FLR 849 : (1996) 1 LLJ 65

Air Corporations Act, 1953 — Section 34Constitution of India, 1950 — Article 226

High Courts22 Sept 1994

Savalaram Hiraji Jadhav and Others Vs The State of Maharashtra and Others

Bombay High Court · (1995) 2 BomCR 432 : (1995) 97 BOMLR 942 : (1995) 2 MhLj 312

Bombay Village Panchayats Act, 1958 — Section 11(2)Bombay Village Panchayats Election Rules, 1959 — Rule 37, 7

High Courts22 Sept 1994

Suman @ Seema Vs Narendra @ Nanasaheb

Bombay High Court · (1995) 1 DMC 383

Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151Hindu Marriage Act, 1955 — Section 13, 9

High Courts22 Sept 1994

Haribhau Ramrao Roham and Others Vs The State of Maharashtra and Others

Bombay High Court · (1995) 3 BomCR 372

High Courts21 Sept 1994Dismissed

S.H. Jawandhiya and others Vs Onkareshwar Birbal Prasad Mishra

Bombay High Court · (1994) 09 BOM CK 0069

Bombay Public Trusts Act, 1950 — Section 2(1), 50, 51, 80

High Courts21 Sept 1994

Prakash Anand Pednekar Vs Smt. Sitabai R. Gawas and others

Bombay High Court · (1998) 2 ACC 93 : (1996) ACJ 991 : AIR 1995 Bom 118

Motor Vehicles Act, 1939 — Section 92(2), 95(2)