COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,511 of 3,665

High Courts07 Jul 1994

Ramesh Rajaram Patil Vs The Additional Commissioner, Aurangabad Division, Aurangabad and Others

Bombay High Court · AIR 1995 Bom 91 : (1995) 2 BomCR 264 : (1994) 96 BOMLR 688

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 173Evidence Act, 1872 — Section 114

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High Courts07 Jul 1994

Vasant Parsuram Sane Vs Kamlakar Gajanan Chevade and another

Bombay High Court · AIR 1995 Bom 416 : (1995) 2 BomCR 70 : (1995) 2 MhLj 44

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 108, 13(1)

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High Courts07 Jul 1994

Daulat Dhana Mail (deceased) by legal heirs Vs The State of Maharashtra and Others

Bombay High Court · (1995) 2 BomCR 279 : (1994) MhLj 1710

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2(1), 4

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High Courts07 Jul 1994Allowed

Smt. Tarabai Dattatraya Gujrathi and Others Vs Rangnath Vishwanath Gujarathi, since deceased by his heirs

Bombay High Court · (1994) 4 BomCR 527

Hindu Succession Act, 1956 — Section 14(1), 14(2)

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High Courts07 Jul 1994Dismissed

Govindram Ramgopal Mundada Vs Badrinarayan Chunnilal Bhutada

Bombay High Court · (1994) 96 BOMLR 733

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13

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High Courts07 Jul 1994Dismissed

Shamkant and Another Vs State of Maharashtra

Bombay High Court · (1996) 2 DMC 456

Penal Code, 1860 (IPC) — Section 34, 498A

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High Courts06 Jul 1994Dismissed

Fabrica da Igreja de N.S. de Milagres Vs Union of India (UOI) and Others

Bombay High Court · (1995) 1 BomCR 588

Evidence Act, 1872 — Section 3, 60, 61Limitation Act, 1963 — Article 67, 3Specific Relief Act, 1963 — Section 2(b), 34, 38

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High Courts06 Jul 1994

General Secretary, Best Workers'' Union Vs N.A. Kadam and Others

Bombay High Court · (1994) 07 BOM CK 0072

Bombay Industrial Relations Act, 1946 — Section 3, 78, 79, 97, 97AConstitution of India, 1950 — Article 226

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High Courts06 Jul 1994

State of Maharashtra Vs Chandrakant Solanki

Bombay High Court · (1995) 2 RCR(Criminal) 56

Penal Code, 1860 (IPC) — Section 168

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High Courts06 Jul 1994

Cotton Corporation of India, Ltd. Bombay Vs M/s. Hindustan Cotton Co., Bombay

Bombay High Court · AIR 1995 Bom 125 : (1995) 2 BomCR 137 : (1995) 97 BOMLR 848

Limitation Act, 1963 — Article 113, 115, 55, 23

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High Courts05 Jul 1994

Saroj Ramesh Shah Vs Balakrishna Pen Pvt. Ltd. and Others

Bombay High Court · (1995) 70 FLR 1 : (1995) 1 LLJ 176

Industrial Disputes Act, 1947 — Section 2

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High Courts05 Jul 1994

Bistir Laxman Bhavar and Others Vs The State of Maharashtra

Bombay High Court · (1994) 3 BomCR 675

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 114, 3, 37, 59, 61Penal Code, 1860 (IPC) — Section 147, 149, 307, 325, 332

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High Courts05 Jul 1994