High Courts07 Sept 1994
Shaikh Ayub Chand alias Ayub Raje Vs Maharashtra State Road Transport Corporation and another
Bombay High Court · (1997) 3 LLJ 491
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,500 of 3,665
High Courts07 Sept 1994
Rekha Vasant Hundekari Vs The Navin Knitwear and Yarn Winding and others
Bombay High Court · (1997) 3 LLJ 731
Industrial Disputes Act, 1947 — Section 9
High Courts07 Sept 1994Dismissed
Shri Harishchandra Narayan Gaonkar Vs State of Goa and Others
Bombay High Court · (1995) 3 BomCR 407 : (1995) 97 BOMLR 795
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Evidence Act, 1872 — Section 115, 3, 58, 61Goa, Daman and Diu Land Revenue Code, 1968 — Section 113, 7
High Courts07 Sept 1994
Kasturba Health Society Vs M/s. National Building Construction Corporation Ltd.
Bombay High Court · AIR 1995 Bom 267 : (1995) 1 MhLj 205
Arbitration Act, 1940 — Section 8, 9
High Courts07 Sept 1994Allowed
Motiram Devji Bawankar Vs R.R. Bhavsar, Presiding Officer, Labour Court and Others
Bombay High Court · (1995) 1 LLJ 716
Industrial Disputes Act, 1947 — Section 10, 11
High Courts07 Sept 1994Allowed
State of Maharashtra Vs Shaikh Ismail Sheikh Usman
Bombay High Court · (1994) 09 BOM CK 0006
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 397, 401, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 27
High Courts06 Sept 1994
Mst. Noor Jehan Vs State of Maharashtra
Bombay High Court · (1995) CriLJ 2154 : (1996) 1 DMC 120
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Sept 1994Dismissed
Vidyadhar Jagannath Kakde and Another Vs Amolakchand Daulatram Gandhi and Others
Bombay High Court · (1995) 3 BomCR 151 : (1995) 97 BOMLR 764
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 115, 92
High Courts05 Sept 1994
Export-import Bank of India, Petitioner Vs A. Parmeshwaran and Others
Bombay High Court · (1995) 71 FLR 1078
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts05 Sept 1994
Chandrabhushan Bhimraj Bhushanwar and others Vs State of Maharashtra
Bombay High Court · (1996) 1 BomCR 55 : (1995) CriLJ 101
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 306, 498A
High Courts05 Sept 1994Dismissed
Shri Suryakant Datta Vadiekar Vs Shri Dharam Kutti and Another
Bombay High Court · (1995) 3 BomCR 396
Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 7
High Courts02 Sept 1994
Madan Gaure Vs State of Maharashtra
Bombay High Court · (1995) CriLJ 1419
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307
High Courts02 Sept 1994
Shyam Sunder Kailashchand Vs Union of India
Bombay High Court · (1995) 77 ELT 528
Central Excise Rules, 1944 — Rule 173, 51A, 9, 9(1)Central Excises and Salt Act, 1944 — Section 3, 3(1), 36(2)
High Courts02 Sept 1994Dismissed
Vimal Vs Ramkrishna Marya Patil and Others
Bombay High Court · (1994) 09 BOM CK 0071
Succession Act, 1925 — Section 213, 213(1), 213(2), 57
High Courts02 Sept 1994
Pralhad Atmaram Jadhav Vs Managing Dir., Kulkarni Black and Decker Ltd.
Bombay High Court · (1995) 70 FLR 746 : (1995) 2 LLJ 886
Trade Unions Act, 1926 — Section 30(3)
High Courts02 Sept 1994Allowed
Sajid Khan Vs The State of Maharashtra
Bombay High Court · (1995) 2 BomCR 650
Criminal Procedure Code, 1973 (CrPC) — Section 353Evidence Act, 1872 — Section 106, 3, 60, 61Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8(c)
High Courts01 Sept 1994
J. Gala Enterprises Estate and Investments P. Ltd. and another Vs W. Hassan, Commissioner of Income Tax and anothers
Bombay High Court · (1994) 122 CTR 160 : (1995) 216 ITR 110
Income Tax Act, 1961 — Section 269UB, 269UC, 269UD, 269UH, 269UL
High Courts01 Sept 1994
Deepak Laxman Sarnobat Vs Union of India and Others
Bombay High Court · (1995) 70 FLR 164
Constitution of India, 1950 — Article 226
High Courts01 Sept 1994Dismissed
Prabhakar Vithobaji Datke Vs Municipal Corporation of The City of Nagpur and others
Bombay High Court · (1994) 09 BOM CK 0070
City of Nagpur Corporation Act, 1948 — Section 428, 428(1)
High Courts01 Sept 1994
The State of Maharashtra Vs Ramkrishna Dorkar
Bombay High Court · (1995) CriLJ 2521 : (1995) 1 MhLj 558
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 109, 21, 34Prevention of Corruption Act, 1988 — Section 5(2)