High Courts18 Jul 1994Dismissed
Mohammed Shafi Khalifa and Another Vs Kurban Alli Kasam Alli
Bombay High Court · (1995) 1 BomCR 614 : (1994) 96 BOMLR 923
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(1), 12(3)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,509 of 3,665
High Courts18 Jul 1994
Ganpat Kisan Giri alias Nadiwala Vs State of Maharashtra
Bombay High Court · (1995) 4 BomCR 128
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts18 Jul 1994Dismissed
Agencia E. Sequeira Vs Labour Commissioner and Others
Bombay High Court · (1995) 2 BomCR 95 : (1996) 1 LLJ 574
Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 2, 33C(1)Payment of Wages Act, 1936 — Section 23
High Courts18 Jul 1994Allowed
Vasant Shankar Choudhari Vs Laxman Balaji Ambore through his legal heirs
Bombay High Court · (1995) 2 BomCR 273 : (1995) 97 BOMLR 889 : (1996) 1 MhLj 41
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2)Evidence Act, 1872 — Section 115
High Courts18 Jul 1994Allowed
R.M.P. Security Organisation Method Consultants Pvt. Ltd. Vs S.V. Nevagi and Another
Bombay High Court · (1995) 2 BomCR 105
Bombay Industrial Relations Act, 1946 — Section 42, 46Contract Act, 1872 — Section 10, 4Industrial Disputes Act, 1947 — Section 25
High Courts15 Jul 1994
Chima Shravan Shinde and Others Vs M.V. Patil and Others
Bombay High Court · (1994) 07 BOM CK 0131
Industrial Disputes Act, 1947 — Section 25B, 33C(2)
High Courts15 Jul 1994Allowed
Maqbul Hussain Kitabullah Vs Kulvinder Sriram Kapoor and Others
Bombay High Court · (1995) ACJ 989 : (1995) 1 BomCR 317 : (1995) 97 BOMLR 161
Motor Vehicles Act, 1939 — Section 92A, 92C
High Courts15 Jul 1994
Mazgaon Dock Ltd Vs Mcdermott International Inc
Bombay High Court · (1995) 2 BomCR 412
Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Section 34Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts15 Jul 1994Dismissed
The State of Maharashtra Vs Baburao Tukaram Jadhav
Bombay High Court · (1994) 4 BomCR 522
Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 3, 59, 61Penal Code, 1860 (IPC) — Section 302, 378
High Courts14 Jul 1994Allowed
Suryajirao @ Chimanrao Shankarrao Kadam and Others Vs New Phaltan Sugar Works Ltd., Sakharwadi and Others
Bombay High Court · (1995) 2 BomCR 201
Companies Act, 1956 — Section 169Constitution of India, 1950 — Article 226
High Courts14 Jul 1994
Employees State Insurance Corporation Vs Sayeeda Khatoon Danawalla and Others
Bombay High Court · (1995) 2 ACC 587 : (1995) ACJ 1087 : (1995) 1 BomCR 94 : (1994) 96 BOMLR 49 : (1995) 1 LLJ 173 : (1995) 1 MhLj 865
Employees State Insurance Act, 1948 — Section 2(8), 52, 52(1), 53, 61
High Courts14 Jul 1994
Chamber of Income Tax Consultants and Others Vs Central Board of Direct Taxes and Others
Bombay High Court · (1995) 2 BomCR 404 : (1995) 1 MhLj 448
Income Tax Act, 1961 — Section 194C, 194C(1), 194E, 194H
High Courts14 Jul 1994
Shri Alexander Rebello Vs Shri Shashikant
Bombay High Court · (1994) 2 ACC 708
High Courts14 Jul 1994
Laxmim Laxman Varang and Others Vs Purshottam Volvoikar and Others
Bombay High Court · (1995) 1 ACC 677
High Courts14 Jul 1994Allowed
Alexander Rebello and Another Vs Shashikant and Others
Bombay High Court · (1994) ACJ 615
High Courts14 Jul 1994
Kunjamma Mathai Vs Marcelo Fernandes and Others
Bombay High Court · (1995) 1 ACC 46 : (1996) ACJ 866
High Courts13 Jul 1994
Vinod Lohiya Vs The State of Maharashtra
Bombay High Court · (1996) 1 BomCR 483
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 165, 313Evidence Act, 1872 — Section 101, 105, 3, 59, 60Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 50
High Courts13 Jul 1994
Narsayya Sayanna Kunden Vs Joint Regional Director, Esic, Pune
Bombay High Court · (1995) 70 FLR 5 : (1999) 3 LLJ 440
Employees State Insurance Act, 1948 — Section 1(4), 1(5), 2(9), 82(2)
High Courts13 Jul 1994Dismissed
Josepha Fernandes Vs Aulio Joaquim Vaz and Others
Bombay High Court · (1995) 1 BomCR 620
Evidence Act, 1872 — Section 3, 60, 61Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 59Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2
High Courts13 Jul 1994
Employees'' State Insurance Corporation Vs Transport Corporation of India and Others
Bombay High Court · (1999) 3 LLJ 509
Employees State Insurance Act, 1948 — Section 1(5), 2(9), 45A, 75