High Courts21 Sept 1994
J. Kimatrai and Co. Vs Bank of India
Bombay High Court · (1995) 4 BomCR 329 : (1995) 82 CompCas 737 : (1996) 1 MhLj 234
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,498 of 3,665
High Courts21 Sept 1994
Satish Chandra Mairh Vs Export Inspection Counsil and Others
Bombay High Court · (1994) 09 BOM CK 0023
Constitution of India, 1950 — Article 226
High Courts21 Sept 1994Allowed
Kapurchand Jivraj Jain, since deceased by his Heirs Vs Datta Co-operative Housing Society Ltd., Amalner and Others
Bombay High Court · (1995) 3 BomCR 365 : (1994) 96 BOMLR 217
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts21 Sept 1994Allowed
Smt. Gopikabai Nathuram Malekar and Another Vs Bapurao Mahadeorao Surkar
Bombay High Court · (1995) 97 BOMLR 837 : (1995) 2 MhLj 816
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Sept 1994
Parmjit Singh Nayyar Vs Chief of Naval Staff and Others
Bombay High Court · (1994) 09 BOM CK 0049
Constitution of India, 1950 — Article 14, 226NAVY ACT, 1957 — Section 184, 68
High Courts20 Sept 1994Dismissed
Sinnar Bidi Udyog Ltd. Vs Sangamner Municipal Council
Bombay High Court · (1995) MhLj 552
Constitution of India, 1950 — Article 286
High Courts20 Sept 1994Dismissed
Shri D.S. Jadhav Vs The Hon''ble the Chief Justice, Bombay High Court and Others
Bombay High Court · (1995) 97 BOMLR 839
Bombay Prohibition Act, 1949 — Section 66, 85Constitution of India, 1950 — Article 20, 226, 235Penal Code, 1860 (IPC) — Section 161, 165
High Courts19 Sept 1994
Supchand Lonare Vs The State of Maharashtra
Bombay High Court · (1995) CriLJ 3939
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts19 Sept 1994Dismissed
Vishwanath Sawale Vs The State of Maharashtra
Bombay High Court · (1996) 2 BomCR 179
Criminal Procedure Code, 1973 (CrPC) — Section 235, 374Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts19 Sept 1994Dismissed
Shamrao Rajeshwarrao Potdukhe Vs Gurukul Gruha Nirman Bhadekaru Malki Sahkari Sanstha Maryadit Chandrapur and others
Bombay High Court · (1994) 09 BOM CK 0005
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 40
High Courts16 Sept 1994Dismissed
Arvind Shirsekar Vs V.G. Khanvilkar and Others
Bombay High Court · (1995) 2 BomCR 398
Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983 — Section 15(5), 16(4)
High Courts16 Sept 1994
Virendra Metal Industries Vs Shri K.M. Desai, Member, Industrial Court and another
Bombay High Court · (1995) 2 BomCR 394 : (1997) 3 LLJ 738
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts16 Sept 1994
Reserve Bank of India Vs All India Reserve Bank Workers Organisation and Others
Bombay High Court · (1994) 09 BOM CK 0055
Industrial Disputes Act, 1947 — Section 10, 18, 27, 33, 33A
High Courts16 Sept 1994
Kinetic Engineering Limited Vs Unit Trust of India and another
Bombay High Court · AIR 1995 Bom 194 : (1995) 3 BomCR 656 : (1995) 84 CompCas 910
Civil Procedure Code, 1908 (CPC) — Section 100Companies Act, 1930 — Section 38Companies Act, 1956 — Section 10F, 111, 155, 82
High Courts16 Sept 1994
Mahabirprasad S. Deora and etc. Vs Union of India and others
Bombay High Court · AIR 1995 Bom 142 : (1995) 3 BomCR 640 : (1996) 1 MhLj 1013
Constitution of India, 1950 — Article 226Post Office Act, 1898 — Section 21, 3, 52, 55
High Courts16 Sept 1994Allowed
Bhujangrao Narayanrao Deshmukh Vs State of Maharashtra and others
Bombay High Court · (1994) 09 BOM CK 0009
Maharashtra Co-operative Societies Act, 1960 — Section 78, 78(1), 78(1)(a)(i)
High Courts15 Sept 1994Dismissed
Bakul N. Shah Vs The State of Maharashtra, N.C.P. and Another
Bombay High Court · (1995) 2 BomCR 557
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 267Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts15 Sept 1994
State of Maharashtra Vs Shri Suresh Ganpatrao Kenjale
Bombay High Court · (1995) CriLJ 2487 : (1995) 2 MhLj 65
Criminal Procedure Code, 1973 (CrPC) — Section 397Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 7
High Courts15 Sept 1994
Amir Jamal Khan Pathan and another etc. Vs State of Maharashtra and another
Bombay High Court · (1995) 3 BomCR 335 : (1995) CriLJ 1957
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts15 Sept 1994
Babanrao Budhajirao Nanekar Vs Adinath Sahakari Bank Ltd. and Others
Bombay High Court · (1995) 2 BomCR 260 : (1995) 2 MhLj 154
Bombay Industrial Relations Act, 1946 — Section 78, 84Constitution of India, 1950 — Article 227