COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,502 of 3,665

High Courts24 Aug 1994Dismissed

Afjalkhan Sulemankhan Pathan Vs State of Maharashtra and Another

Bombay High Court · (1996) 1 BomCR 88 : (1995) 1 MhLj 352

Bombay Police (Amendment and Validation) Ordinance, 1994 — Section 3Bombay Police Act, 1951 — Section 10(2), 56Constitution of India, 1950 — Article 19, 226

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High Courts19 Aug 1994

Narsayya Lingayya Vilasagar Vs Joint Regional Director, E.S.I. Corporation

Bombay High Court · (1997) 3 LLJ 519

Employees State Insurance Act, 1948 — Section 2(9)

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High Courts19 Aug 1994Dismissed

Nathu Yeshwantrao Bhusari since deceased by L.Rs. and Others Vs Sonabai Ganar and Others

Bombay High Court · (1994) 96 BOMLR 397

Civil Procedure Code, 1908 (CPC) — Section 114Limitation Act, 1963 — Section 26Transfer of Property Act, 1882 — Section 53A

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High Courts19 Aug 1994Dismissed

Sunkappa Nagappa Pujari Vs The State of Maharashtra

Bombay High Court · (1995) 2 BomCR 665

Evidence Act, 1872 — Section 106, 114, 3, 32, 60Penal Code, 1860 (IPC) — Section 302

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High Courts19 Aug 1994

Kashinath Raghunath Shinde Vs State of Maharashtra and another

Bombay High Court · (1997) 3 LLJ 496

Industrial Disputes Act, 1947 — Section 10, 12

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High Courts19 Aug 1994Dismissed

Ramkrishna Malhari Jamdade, deceased, through his L.Rs. Vs Dattatraya Shankar Hazare and Another

Bombay High Court · (1995) 2 BomCR 572 : (1994) 96 BOMLR 729

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(2), 12(3)Constitution of India, 1950 — Article 227

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High Courts19 Aug 1994

Ramdas Shriniwas Nayak and another Vs Union of India and others

Bombay High Court · AIR 1995 Bom 235 : (1995) 3 BomCR 301 : (1995) 97 BOMLR 809

Constitution of India, 1950 — Article 14, 226, 299Electricity (Supply) Act, 1948 — Section 29

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High Courts19 Aug 1994Dismissed

Standard Fabricators (India) Pvt. Ltd. Vs The Regional Director, E.S.I. Bombay

Bombay High Court · (1995) 1 ACC 688 : (1995) 1 BomCR 435

Employees State Insurance Act, 1948 — Section 2(22), 40, 41, 45A, 45B

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High Courts19 Aug 1994

Shivaji Ramsing Rajput and Others Vs Ravalgaon Sugar Farm Ltd. and Others

Bombay High Court · (1995) 70 FLR 744 : (1996) 1 LLJ 42

Bombay Industrial Relations Act, 1946 — Section 3, 40Constitution of India, 1950 — Article 227

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High Courts18 Aug 1994Dismissed

Mohammed Akil Abdul Sattar Shaikh Vs The State of Maharashtra

Bombay High Court · (1994) 4 BomCR 583

Evidence Act, 1872 — Section 3, 45, 60Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8

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High Courts18 Aug 1994Allowed

Vishwas Bhosle, Asst. Collector of Customs Vs Onyekwo Felix Nwafar and Another

Bombay High Court · (1995) 2 BomCR 212 : (1995) 97 BOMLR 854

Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Customs Act, 1962 — Section 135(1)Evidence Act, 1872 — Section 3, 45

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High Courts18 Aug 1994

Narayanan Vaghul and Others Vs R.K. Mhatre, Inspector, Security Guards Board and Others

Bombay High Court · (1995) 2 BomCR 142 : (1995) 2 LLJ 238 : (1995) 1 MhLj 86

BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 2, 3Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 2, 3

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High Courts18 Aug 1994Allowed

Smt. Villas Shashi Bondre and Others Vs Smt. Narmadem Datta Borkar and Others

Bombay High Court · (1995) 3 BomCR 590

Civil Procedure Code, 1908 (CPC) — Section 107Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2, 3, 41

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High Courts18 Aug 1994Dismissed