COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,501 of 3,665

High Courts01 Sept 1994

Gita Arun Khaladkar and Others Vs State of Maharashtra and Others

Bombay High Court · AIR 1995 Bom 58 : (1994) 2 MhLj 1889

Constitution of India, 1950 — Article 14, 19, 226Education Regulations, 1991 — Regulation 5Pharmacy Act, 1948 — Section 10

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High Courts31 Aug 1994Dismissed

Anthony Carvalho Vs Hubert Fernandes and Others

Bombay High Court · (1995) 3 BomCR 595

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 106, 58Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22

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High Courts31 Aug 1994

Smt. Godavaribai Saigal and Others Vs Smt. I.D. Chandnani and Another

Bombay High Court · (1995) 2 BomCR 470 : (1995) 97 BOMLR 949

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 415, 420

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High Courts31 Aug 1994

Municipal Council Latur Vs Shivaji Vaijnath Kamble

Bombay High Court · (1995) 3 BomCR 8 : (1995) 70 FLR 608 : (1995) 1 LLJ 1195 : (1994) 2 MhLj 1844

Constitution of India, 1950 — Article 14, 227, 39Industrial Disputes Act, 1947 — Section 33, 33C

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High Courts31 Aug 1994

Carlos Basilio alias Polly D''Souza Vs State

Bombay High Court · (1995) 3 BomCR 159

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101, 102, 3, 60, 61Penal Code, 1860 (IPC) — Section 302, 84

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High Courts30 Aug 1994Allowed

Ramdas Gopinath Davkar Vs The State of Maharashtra

Bombay High Court · (1995) 1 BomCR 122 : (1995) 97 BOMLR 186 : (1995) 1 MhLj 40

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8

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High Courts30 Aug 1994Allowed

Narendra Hemchandra Chaudhari Vs University of Poona

Bombay High Court · (1995) 2 BomCR 456 : (1995) 97 BOMLR 946 : (1995) 1 MhLj 126

Poona University Ordinance — Ordinance 135A, Ordinance 140, Ordinance 163

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High Courts30 Aug 1994

Ramrao Marotrao Budruk Vs The State of Maharashtra and Another

Bombay High Court · (1995) 2 BomCR 569 : (1995) 97 BOMLR 953

Criminal Procedure Code, 1973 (CrPC) — Section 438Prevention of Insults to National Honour Act, 1971 — Section 2

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High Courts29 Aug 1994

Hotel Corporation of India Ltd. Vs R.V. Adke and Others

Bombay High Court · (1996) 1 LLJ 60

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33C

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High Courts29 Aug 1994Allowed

Syed Jamir Vs The State of Maharashtra

Bombay High Court · (1996) 2 BomCR 259 : (1995) 1 MhLj 394

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 41(2), 42, 50

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High Courts26 Aug 1994

Kamleshkumar Ishwardas Patel Vs Union of India and others

Bombay High Court · (1995) 43 BLJR 295 : (1995) 2 BomCR 640 : (1994) CriLJ 3105 : (1994) 2 MhLj 1669 : (1995) 1 RCR(Criminal) 91

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3Constitution of India, 1950 — Article 141, 22, 226, 367Criminal Procedure Code, 1973 (CrPC) — Section 465

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High Courts26 Aug 1994

Alaknanda Manufacturing and Finance Pvt. Ltd., Hong Kong Bank Agency Pvt. Ltd. and another and Tracstar Investments Pvt. Ltd. Vs Company Law Board and others

Bombay High Court · AIR 1995 Bom 147 : (1995) 83 CompCas 514

Companies Act, 1956 — Section 111, 111(3), 111(5), 206(1), 215Constitution of India, 1950 — Article 14, 226Securities Contracts (Regulation) Act, 1956 — Section 22A, 22A(1), 22A(3)

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High Courts26 Aug 1994

Alaknanda Manufacturing and Finance Pvt. Ltd., Calcutta and etc. etc. Vs Company Law Board, Western Region Bench, Bombay and others

Bombay High Court · (1995) 3 BomCR 313 : (1995) 97 BOMLR 779 : (1996) 1 MhLj 940

Companies Act, 1956 — Section 111, 111(3), 111(5), 206(1), 247Constitution of India, 1950 — Article 14, 226Securities Contracts (Regulation) Act, 1956 — Section 22

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High Courts26 Aug 1994

Christian Community Welfare Council of India and another Vs Government of Maharashtra and another

Bombay High Court · (1996) ACJ 199 : (1996) 1 BomCR 70 : (1995) CriLJ 4223 : (1994) 2 MhLj 1769

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 151, 164, 167, 174, 41Penal Code, 1860 (IPC) — Section 302, 304, 323, 330, 335

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High Courts25 Aug 1994