COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,505 of 3,665

High Courts04 Aug 1994

Associated Electrical Agencies Vs Commissioner for Workmen''s Compensation and Others

Bombay High Court · (1994) ACJ 1078 : (1995) 2 BomCR 82 : (1994) 96 BOMLR 39 : (1995) 70 FLR 749 : (1995) 1 LLJ 368 : (1995) 1 MhLj 379

Employees State Insurance Act, 1948 — Section 2(14), 2(8), 3, 38, 39Workmens Compensation Act, 1923 — Section 22(2), 30

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High Courts04 Aug 1994

Babu Hamidkhan Mestry Vs State of Maharashtra

Bombay High Court · (1995) 1 BomCR 339 : (1994) 96 BOMLR 312 : (1995) CriLJ 2356 : (1995) 1 MhLj 843

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 142, 147, 149

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High Courts04 Aug 1994Dismissed

Govind Mahadeo Bandekar Vs Smt. Cusum alias Jankibai R. Usgaonkar and Others

Bombay High Court · (1995) 3 BomCR 269

Civil Procedure Code, 1908 (CPC) — Section 115Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2), 32(4)

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High Courts04 Aug 1994Dismissed

Ganpat Pratap Bhogle Vs H.L. Roche and Others

Bombay High Court · (1994) ACJ 1101

Employees State Insurance Act, 1948 — Section 53

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High Courts04 Aug 1994

Devi Kewalram Madrani of Bombay Vs Premier High School and Others

Bombay High Court · (1995) 3 BomCR 229

Constitution of India, 1950 — Article 311Contract Act, 1872 — Section 73Limitation Act, 1963 — Article 55, 3

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High Courts04 Aug 1994Allowed

Lotan Ramchandra Shimpi and Others Vs Shankar Ganpat Kayasth and Others

Bombay High Court · (1994) 4 BomCR 575 : (1994) 96 BOMLR 1

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 43Specific Relief Act, 1963 — Section 6Transfer of Property Act, 1882 — Section 53A

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High Courts03 Aug 1994

Mohan Sugan Naik and Others Vs National Textile Corporation (South Maharashtra) Ltd. and Others

Bombay High Court · (1995) 1 LLJ 110

Industrial Disputes Act, 1947 — Section 11A

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High Courts03 Aug 1994

Oriental Insurance Co. Ltd. Vs Bhuma Bi and Others

Bombay High Court · (1994) 2 ACC 715 : (1994) ACJ 627

Motor Vehicles Act, 1988 — Section 95

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High Courts03 Aug 1994

Prashant Shamrao Dakhole Vs State Of Maharashtra and Others

Bombay High Court · (1994) 08 BOM CK 0046

Constitution of India, 1950 — Article 14, 309

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High Courts03 Aug 1994Dismissed

Dashrath Shelke Vs The State of Maharashtra and Others

Bombay High Court · (1994) 4 BomCR 570

Constitution of India, 1950 — Article 14, 16Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(4)

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High Courts03 Aug 1994Dismissed

Kasabai Thakre Vs Vithal Tukaramji Mahalley and others

Bombay High Court · (1995) MhLj 23

Hindu Adoptions and Maintenance Act, 1956 — Section 13

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High Courts01 Aug 1994

Shri Maroti Kaharade Vs The State of Maharashtra and Another

Bombay High Court · (1996) 1 BomCR 371 : (1994) MhLj 1720

Criminal Procedure Code, 1973 (CrPC) — Section 155, 173, 198Penal Code, 1860 (IPC) — Section 497

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High Courts01 Aug 1994Allowed

Brijlal Vs Jugal Kishore and Others

Bombay High Court · (1995) 2 CivCC 299

Criminal Procedure Code, 1973 (CrPC) — Section 202Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts01 Aug 1994

The Collector of Bombay and others Vs Meena Narayan Idnani

Bombay High Court · AIR 1995 Bom 363 : (1995) 3 BomCR 42 : (1995) 97 BOMLR 766 : (1995) 1 MhLj 238

Bombay Foreign Liquor Rules, 1953 — Rule 21, 4, 5Bombay Prohibition (Privileges Fees) Rules, 1954 — Rule 21, 5, 6Bombay Prohibition Act, 1949 — Section 143, 49

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High Courts29 Jul 1994Allowed

Advertising Agency Association of India and Another Vs Central Board of Direct Taxes and Others

Bombay High Court · (1995) 2 BomCR 624 : (1994) 96 BOMLR 781 : (1995) 1 MhLj 462 : (1994) 76 TAXMAN 352

Income Tax Act, 1961 — Section 194C

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High Courts29 Jul 1994Allowed

Chintaman Rajaram Kharkar and Others Vs The State of Maharashtra

Bombay High Court · (1995) 2 BomCR 74

Evidence Act, 1872 — Section 60, 61Penal Code, 1860 (IPC) — Section 147, 149, 324

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High Courts29 Jul 1994

Harichandra Jethmal Gandhi and Others Vs State of Maharashtra and Others

Bombay High Court · (1995) 4 BomCR 688

Amravati University Act, 1983 — Section 11(6)(b)Nagpur University Act, 1974 — Section 24(1)(xxx)

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High Courts29 Jul 1994

Chhotu Vs State of Maharashtra

Bombay High Court · (1994) 07 BOM CK 0056

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 22, 23, 24

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High Courts29 Jul 1994Allowed

Menino Lopes Vs State of Goa

Bombay High Court · (1995) 1 BomCR 334 : (1994) 96 BOMLR 176

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 439, 482

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High Courts29 Jul 1994

Regional Director E. S. I. Corporation Vs Parasnath Shivbaran and another

Bombay High Court · (1997) 3 LLJ 785

Employees State Insurance Act, 1948 — Section 82

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