COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,504 of 3,665

High Courts09 Aug 1994Allowed

The Municipal Corporation of Greater Bombay and Others Vs L.K. Builders

Bombay High Court · (1995) 4 BomCR 606

Bombay Municipal Corporation Act, 1888 — Section 154, 217Maharashtra Regional and Town Planning Act, 1966 — Section 125, 43, 44, 45

High Courts09 Aug 1994Dismissed

Vijay Baburao Kamble Vs Madhukar Sarpotdar and Others

Bombay High Court · (1995) 2 BomCR 53 : (1995) 97 BOMLR 867

Representation of the People Act, 1951 — Section 79, 82, 86

High Courts09 Aug 1994

Shri Damodar Jaidev Chodankar Vs Shaileja V. Tamba and Others

Bombay High Court · (1995) 1 ACC 623

High Courts09 Aug 1994

Maharashtra General Kamgar Union Vs State of Maharashtra and Others

Bombay High Court · (1995) 3 BomCR 206 : (1995) 1 LLJ 841 : (1995) 1 MhLj 412

Industrial Disputes Act, 1947 — Section 10, 10(1), 25

High Courts08 Aug 1994

Sk. Samsher Vs State of Maharashtra and others

Bombay High Court · (1996) 1 BomCR 64 : (1995) CriLJ 1411

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 392, 506

High Courts08 Aug 1994

Yeshwant Meshram Vs State of Maharashtra

Bombay High Court · (1996) 5 BomCR 358 : (1995) CriLJ 2228 : (1995) 1 MhLj 48

Constitution of India, 1950 — Article 136, 141, 142, 142(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173(8)Penal Code, 1860 (IPC) — Section 302, 376

High Courts08 Aug 1994Dismissed

Mustafa Khan Pathan Vs Mst. Jainabbi and Others

Bombay High Court · (1994) 96 BOMLR 122

Civil Procedure Code, 1908 (CPC) — Section 13, 151, 47

High Courts08 Aug 1994Allowed

Jalba Vs State of Maharashtra

Bombay High Court · (1995) 2 BomCR 575 : (1994) 2 DMC 588

Penal Code, 1860 (IPC) — Section 302

High Courts08 Aug 1994

Ramjee Jaisingh and Company Vs R.K. Meshram

Bombay High Court · (1995) 70 FLR 122 : (1997) 3 LLJ 737

Industrial Disputes Act, 1947 — Section 17

High Courts08 Aug 1994Dismissed

Smt. Sumati K. Shirodkar Vs Miss Terezinha Serrao and Others

Bombay High Court · (1995) 3 BomCR 283

Constitution of India, 1950 — Article 141Evidence Act, 1872 — Section 165Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22, 23, 32(4)

High Courts08 Aug 1994

Employees'' State Insurance Corporation and another Vs Shri Nasik Panchavati Panjarapole

Bombay High Court · (1997) 3 LLJ 777

Employees State Insurance Act, 1948 — Section 2(12), 2(14

High Courts08 Aug 1994Dismissed

Girdhardas Chandak Vs The State of Maharashtra and Others

Bombay High Court · (1996) 1 BomCR 6

Constitution of India, 1950 — Article 12, 14, 226

High Courts05 Aug 1994

Apparao Basavannappa Manore Vs Wandleside National Conductors Ltd. and Others

Bombay High Court · (1995) 1 LLJ 243

Industrial Disputes Act, 1947 — Section 2

High Courts05 Aug 1994Dismissed

Baburao Parashuram Ukharde and Others Vs Smt. Laxmibai and Others

Bombay High Court · (1995) 2 DMC 326

Civil Procedure Code, 1908 (CPC) — Section 9Hindu Marriage Act, 1955 — Section 24, 6, 7(1)Hindu Succession Act, 1956 — Section 24, 6

High Courts05 Aug 1994Dismissed

Iqbal Hasanali Rupani and Another Vs The State of Maharashtra and Others

Bombay High Court · (1995) 2 BomCR 78

Constitution of India, 1950 — Article 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)

High Courts05 Aug 1994

Khemraj Hiralal Agarwal Vs State of Maharashtra

Bombay High Court · (1995) 1 BomCR 347 : (1995) CriLJ 2271

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 306, 34, 498A

High Courts05 Aug 1994Allowed

Vijay Annasaheb Bihade Vs Amravati University and another

Bombay High Court · (1994) 08 BOM CK 0012

High Courts04 Aug 1994Allowed

G.P. Rashiwala and Company Vs Union of India (UOI) and Another

Bombay High Court · (1995) 2 BomCR 66 : (1995) 1 MhLj 443

Constitution of India, 1950 — Article 226

High Courts04 Aug 1994Allowed

Shree Datta Digambar Sahakari Doodha Vyavasayik Sanstha Ltd. and Others Vs Phaltan Taluka Sahakari Doodha Puravatha Sangh Limited

Bombay High Court · (1995) 1 BomCR 395

High Courts04 Aug 1994Allowed

Smt. Jayashri Vs Vibhas Kulkarni and Another

Bombay High Court · (1995) 2 BomCR 588 : (1995) 1 DMC 5

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 402