High Courts13 Jul 1994Dismissed
Kisan Bhanudas Kumbhar Vs The State of Maharashtra
Bombay High Court · (1995) 1 BomCR 475
Evidence Act, 1872 — Section 3, 60, 61Penal Code, 1860 (IPC) — Section 304II
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,510 of 3,665
High Courts12 Jul 1994
Sayeed Ahmed Makhdoom Sayed Vs Bank of India and others
Bombay High Court · (1994) 07 BOM CK 0126
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts12 Jul 1994Dismissed
Union of India (UOI) and Another Vs Mackinnon Mackenzie and Co. Ltd.
Bombay High Court · (1995) 2 BomCR 473 : (1994) MhLj 1750
Central Excises and Salt Act, 1944 — Section 11Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 2(19), 2(25), 50, 51
High Courts11 Jul 1994
All India Glass Works Pvt. Ltd. Vs Regional Dir., Employees State Insurance Corpn. and Another
Bombay High Court · (1995) 1 BomCR 110 : (1994) 96 BOMLR 116 : (1999) 3 LLJ 115
Employees State Insurance Act, 1948 — Section 2(22)
High Courts11 Jul 1994
Abdul Jabbar Vs The State of Maharashtra and Dist. Akola
Bombay High Court · (1996) 1 BomCR 498 : (1995) CriLJ 3446
Essential Commodities Act, 1955 — Section 3, 7
High Courts08 Jul 1994Allowed
The Municipal Corporation of Greater Bombay and Another Vs Hirji Ladhabhai and Co.
Bombay High Court · (1995) 1 BomCR 103 : (1994) 96 BOMLR 109
High Courts08 Jul 1994Dismissed
Dr. Emerico D''Souza Vs State
Bombay High Court · (1995) 1 BomCR 266
Evidence Act, 1872 — Section 25, 30Forest Act, 1927 — Section 57, 59(A), 72(2)
High Courts07 Jul 1994
Oriental Insurance Co. Ltd. Vs Shri Rajendra Daya Bamania and Others
Bombay High Court · (1995) 1 ACC 635
Motor Vehicles Act, 1939 — Section 95(2)(b)(ii)
High Courts07 Jul 1994Dismissed
Nazir Babalal Makandar Vs State of Maharashtra and Others
Bombay High Court · (1995) 97 BOMLR 828
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 41, 42, 50Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 22, 41, 42
High Courts07 Jul 1994
Laxman Lingojirao Mohite Vs Dattatraia Jagannath Bidie and Others
Bombay High Court · (1995) 1 ACC 519
High Courts07 Jul 1994
National Insurance Co. Ltd. Vs Rekha Kumari and Another
Bombay High Court · (1995) 1 ACC 674
High Courts07 Jul 1994
National Insurance Co. Ltd. Vs Bashasab Shaikh and Others
Bombay High Court · (1995) 1 ACC 663
High Courts07 Jul 1994
Shakuntala Gajanan Naik and Others Vs Tushar V. Rajadhyax and Others
Bombay High Court · (1995) 1 ACC 628
Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts07 Jul 1994Dismissed
Vishwanath Hari Vaidya since decd. through his heirs Vs Bhagabai Shankar Wayale and Another
Bombay High Court · (1995) 2 BomCR 40
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts07 Jul 1994
Federation of Associations of Maharashtra and another Vs State of Maharashtra and another Shandar Enterprise and another Vs State of Maharashtra and another
Bombay High Court · (1994) 07 BOM CK 0101
Bombay Sales Tax Act, 1959 — Section 11, 12, 12A, 13, 14Central Sales Tax Act, 1956 — Section 5(1), 5(3)
High Courts07 Jul 1994
Bombay Film Laboratories Pvt. Ltd. Vs L.G. Vasule and Others
Bombay High Court · (1994) 07 BOM CK 0083
Industrial Disputes Act, 1947 — Section 17B
High Courts07 Jul 1994
Ceat Tyres of India Ltd. Vs Municipal Corpn. of Greater Bombay
Bombay High Court · (1994) 55 ECR 656 : (1994) 73 ELT 39
Constitution of India, 1950 — Article 226
High Courts07 Jul 1994
Bombay Dock Labour Board and ors Vs Shrirang Govind Dabade
Bombay High Court · (1994) 07 BOM CK 0080
Constitution of India, 1950 — Article 226DOCK WORKERS (REGULATION OF EMPLOYMENT) ACT, 1948 — Section 2, 3, 4
High Courts07 Jul 1994
Yusuf Ajij Shaikh and others Vs Special Land Acquisition Officer and others
Bombay High Court · AIR 1994 Bom 327 : (1994) 4 BomCR 175 : (1995) 97 BOMLR 823 : (1995) 1 MhLj 483
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(1)Land Acquisition Act, 1894 — Section 4, 5APlaces of Worship (Special Provisions) Act, 1991 — Section 2, 3, 4(1), 6(1)