High Courts22 Jul 1994
Jagannath Narayan Nikam and others Vs State of Maharashtra
Bombay High Court · (1995) 1 BomCR 570 : (1996) 2 MhLj 1857
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 325
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,507 of 3,665
High Courts22 Jul 1994
The Indian Seamless Metal Tubes Ltd., Pune Vs Union of India and Others
Bombay High Court · (1995) 70 FLR 230 : (1995) 1 LLJ 773
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17, 6
High Courts22 Jul 1994
Subhash Madhav Kale Vs Kamalakar Gajanan Ghevade and Another
Bombay High Court · (1995) 1 BomCR 359 : (1994) 96 BOMLR 183
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts22 Jul 1994Dismissed
Deokabai Dhoke Vs Namdeo Dhoke and Others
Bombay High Court · (1995) 2 ALT(Cri) 10 : (1995) 1 ALT(Cri) 24 : (1996) 1 BomCR 374
Criminal Procedure Code, 1973 (CrPC) — Section 173, 198, 378Penal Code, 1860 (IPC) — Section 494, 498A
High Courts22 Jul 1994Dismissed
Arjun Ganpatrao Mahajan Vs The Punjabrao Krishi Vidyapeeth and Another
Bombay High Court · (1996) 2 BomCR 120
Bombay Civil Services Rules, 1959 — Rule 161Constitution of India, 1950 — Article 14, 16, 226Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1967 — Section 3, 53
High Courts22 Jul 1994
Taher Alimohohamad Poonawala Vs Quizar Shaikh Nomanbhoy and others
Bombay High Court · AIR 1995 Bom 422 : (1995) 1 BomCR 84 : (1994) 96 BOMLR 89 : (1995) 1 MhLj 906
Bombay Public Trusts Act, 1950 — Section 5
High Courts22 Jul 1994Dismissed
Narsi Damaji Somaiya Vs Ramdas Govind Kamat and Others
Bombay High Court · (1995) 1 BomCR 675
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 19A, Order 5 Rule 20Constitution of India, 1950 — Article 226Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 10
High Courts22 Jul 1994Dismissed
Ramani Brothers and Another Vs Venetexa Naique Batcar and Others
Bombay High Court · (1995) 3 BomCR 33
Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 17, 32(4)
High Courts22 Jul 1994
Shree Mahavir Ispat Ltd. and another Vs Mohammed Ismail Siddiqui
Bombay High Court · (1997) 3 LLJ 779
Industrial Disputes Act, 1947 — Section 2(s), 3(e)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts21 Jul 1994
Carona Sahu Co. Ltd. Vs Abdul Karim Munafkhan and Others
Bombay High Court · (1995) 2 BomCR 242 : (1994) 68 FLR 421 : (1995) 1 MhLj 613
Industrial Disputes Act, 1947 — Section 10(1), 11A, 17B
High Courts21 Jul 1994
Shantilal Shankerlal Jain Vs Assistant Sales Tax Officer and others
Bombay High Court · (1994) 07 BOM CK 0123
Goa Sales Tax Act, 1964 — Section 18
High Courts21 Jul 1994Dismissed
Gurunath P. Naik and Others Vs Narendra Govind Chodankar and Others
Bombay High Court · (1995) 1 ACC 428 : (1996) ACJ 805
High Courts21 Jul 1994Allowed
Air India Officers'' Association and Others Vs Air India Limited and Others
Bombay High Court · (1995) 2 BomCR 246
Constitution of India, 1950 — Article 14, 226
High Courts21 Jul 1994Dismissed
Cawas Dhunjishaw Saher Vs Keikobad C. Batliwala
Bombay High Court · (1995) 2 BomCR 175
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 5(11)Presidency Small Cause Courts Act, 1882 — Section 41(1)
High Courts21 Jul 1994
United India Insurance Co. Ltd. Vs Mandatai and Others Mandatai and Others Vs Ravinder Singh and Others
Bombay High Court · (1994) 2 ACC 562
High Courts21 Jul 1994
Rauji Murarao Rane Vs Kum. Sushile v. Hirve
Bombay High Court · (1995) 2 ACC 51
Motor Vehicles Act, 1939 — Section 96
High Courts21 Jul 1994Allowed
Pradeep Phalak and Another Vs The State of Maharashtra and Others
Bombay High Court · (1995) 2 BomCR 341 : (1995) 97 BOMLR 926
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 482Penal Code, 1860 (IPC) — Section 34, 409, 467, 471
High Courts21 Jul 1994
Joint Regional Director, Esi Corporation, Pune Vs L.D. Bhave and Sons
Bombay High Court · (1999) 3 LLJ 300
Employees State Insurance Act, 1948 — Section 75, 82(2)
High Courts21 Jul 1994Dismissed
Mrs. Nandabai Balu Dusing Vs The State of Maharashtra
Bombay High Court · (1995) 1 BomCR 567
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 3, 32, 60Penal Code, 1860 (IPC) — Section 306, 498A
High Courts21 Jul 1994
Rambai Laxminarayan Kothari Vs Municipal Commissioner and others
Bombay High Court · AIR 1995 Bom 411 : (1995) 1 BomCR 97 : (1994) 96 BOMLR 102 : (1995) 2 MhLj 923
Bombay Municipal Corporation Act, 1888 — Section 154, 217, 218D(1)