High Courts15 Sept 1994
Govindbhai Ramjibhai Chauhan Vs Gokulchand Juthalal Agrawal and Another
Bombay High Court · (1996) 2 MhLj 1062
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,499 of 3,665
High Courts14 Sept 1994
Shri Chandrakant Parsekar Vs Smt. Rosy Simoes and Others
Bombay High Court · (1994) 2 ACC 691 : (1995) ACJ 767 : (1995) 4 BomCR 285 : (1995) 1 MhLj 889
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 116B
High Courts14 Sept 1994Dismissed
Shroff and Company and Others Vs Food Corporation of India and Another
Bombay High Court · (1995) 1 BomCR 508
Constitution of India, 1950 — Article 14, 226
High Courts13 Sept 1994
Kishor Shrirama Vs State of Maharashtra
Bombay High Court · (1995) CriLJ 1765
Criminal Procedure Code, 1973 (CrPC) — Section 222, 222(3), 313Penal Code, 1860 (IPC) — Section 376, 511
High Courts13 Sept 1994
Shailesh alias Shailendra Vs State of Maharashtra
Bombay High Court · (1994) 09 BOM CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 302, 304, 325
High Courts13 Sept 1994
Sadashiv Shankar Phalke Vs Shriram Sahakari Sakhar Karkhana Ltd. and Another
Bombay High Court · (1997) 3 LLJ 499
Bombay Industrial Relations Act, 1946 — Section 40Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C
High Courts13 Sept 1994
Zilla Parishad, Dhule and Others Vs Rajendra Hiraman Khairnar
Bombay High Court · (1995) 70 FLR 64 : (1995) 2 LLJ 565
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts13 Sept 1994
Shashikant Sadashiv Bagwe and etc. Vs State of Maharashtra and others
Bombay High Court · AIR 1995 Bom 172 : (1995) 3 BomCR 646 : (1995) 2 MhLj 692
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Land Acquisition Act, 1894 — Section 11A, 12(c), 49, 5A, 6
High Courts13 Sept 1994Dismissed
Rukmini Malbari and Others Vs Shri Shankar Vithal Shinde and Others
Bombay High Court · (1995) 3 BomCR 418
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2)Petroleum Act, 1934 — Section 2Evidence Act, 1872 — Section 115
High Courts12 Sept 1994
Krishnakumar Khorana Vs The Chairman, Oil and Natural Gas Commission and others
Bombay High Court · (1995) 1 LLJ 1149
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts12 Sept 1994Allowed
Delta Wires Pvt. Ltd. Vs General Labour Union (Reg. Flag) and Another
Bombay High Court · (1995) 2 LLJ 287
Industrial Disputes Act, 1947 — Section 25A, 25H
High Courts12 Sept 1994
S.B. Ajgaonkar Vs State Bank of India
Bombay High Court · (1994) 09 BOM CK 0050
Constitution of India, 1950 — Article 226
High Courts12 Sept 1994
Maharashtra State Road Transport Corporation and another Vs Subhash Pundalik Patil and another
Bombay High Court · (1997) 3 LLJ 503
Industrial Disputes Act, 1947 — Section 33
High Courts08 Sept 1994
Suryabhan Vs State of Maharshtra
Bombay High Court · (1996) 1 BomCR 46 : (1995) CriLJ 107 : (1996) 3 RCR(Criminal) 35
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161
High Courts08 Sept 1994
Babasaheb Bhagawanrao Patil Vs Shree Varna Dudh Utpadak Prakriya Sangh Ltd. and another
Bombay High Court · (1997) 3 LLJ 768
Industrial Disputes Act, 1947 — Section 10, 12
High Courts08 Sept 1994
Anil Lade and Others Vs State of Maharashtra
Bombay High Court · (1996) 1 BomCR 532 : (1995) CriLJ 2149
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts08 Sept 1994
Kosarichand Motichand Shah Vs Fakirbhai Kariabhai Koli and others
Bombay High Court · AIR 1995 Bom 102 : (1995) 3 BomCR 415 : (1995) 97 BOMLR 791 : (1995) 1 MhLj 290
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 4
High Courts08 Sept 1994
Tata Press Limited and another Vs Mahanagar Telephone Nigam Limited and another
Bombay High Court · AIR 1995 Bom 107 : (1995) 1 MhLj 220
Civil Procedure Code, 1908 (CPC) — Section 100, 101Constitution of India, 1950 — Article 14, 19(1)Telegraph Act, 1885 — Section 7
High Courts08 Sept 1994
Sundarlal Dhanraj Kasliwal Vs Karmaveer Kakasaheb Wagh Sakhar Karkhana Ltd. and Others
Bombay High Court · (1995) 2 BomCR 253 : (1995) 70 FLR 1016 : (1996) 1 LLJ 332
Bombay Industrial Relations Act, 1946 — Section 42, 78, 79Constitution of India, 1950 — Article 227
High Courts07 Sept 1994
Ravi Datt Sharma Vs Union of India and Others
Bombay High Court · (1995) 70 FLR 263
Constitution of India, 1950 — Article 226, 311