COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,512 of 3,665

High Courts01 Jul 1994

Smt. Mangala Pralhad Awad Vs Pralhad Haribhau Awad

Bombay High Court · (1995) 1 CivCC 166 : (1994) CriLJ 2643 : (1995) 1 DMC 281 : (1994) 2 MhLj 1443 : (1994) 3 RCR(Criminal) 581

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18Penal Code, 1860 (IPC) — Section 494, 495

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High Courts01 Jul 1994Dismissed

State of Maharashtra Vs Arun Gavai and Others

Bombay High Court · (1995) 4 BomCR 398

Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 — Section 17, 19, 43

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High Courts01 Jul 1994

Ramesh Wamanrao Babhulkar Vs State of Maharashtra

Bombay High Court · (1995) MhLj 724

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 162, 162(1)Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 306, 498

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High Courts30 Jun 1994

Regional Director E. S. I. Corporation, Bombay Vs Smt. Mary Cutinho and others

Bombay High Court · (1995) 2 ACC 291 : (1995) ACJ 315 : (1994) 4 BomCR 217 : (1999) 3 LLJ 90 : (1995) 1 MhLj 758

Employees State Insurance Act, 1948 — Section 2(8), 46(1)

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High Courts30 Jun 1994

Prakash Cotton Mills Ltd. and ors Vs Rashtriya Mill Mazdoor Sangh and Others

Bombay High Court · (1995) 70 FLR 189

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High Courts30 Jun 1994

JAYANTILAL C. JHAVERI Vs ASSISTANT COMMISSIONER OF Income Tax.

Bombay High Court · (1995) 55 ITD 313

Income Tax Act, 1961 — Section 132, 263

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High Courts30 Jun 1994Dismissed

Mohammed Salim alias Nanekhan Vs Sr. Inspector, Shivajinagar Police Station, Govandi and Others

Bombay High Court · (1995) 1 BomCR 533 : (1994) MhLj 1634

Bombay Police Act, 1951 — Section 16Criminal Procedure Code, 1973 (CrPC) — Section 107

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High Courts29 Jun 1994

General Manager, The B.E.S. and T. Undertaking Vs Best Kamgar Sena and Another

Bombay High Court · (1994) 06 BOM CK 0078

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High Courts29 Jun 1994Allowed

Tata Engineering and Locomotive Company Limited Vs The State of Maharashtra and Another

Bombay High Court · (1996) 1 BomCR 382

Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 457, 482

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High Courts29 Jun 1994

Ici India Ltd. Vs Presiding Officer, National Industrial Tribunal and Others

Bombay High Court · (1994) 06 BOM CK 0043

Industrial Disputes Act, 1947 — Section 10(1), 2, 7A

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High Courts29 Jun 1994

Smt. Meeradevi alias Sheela Gajanan Jagtap Vs Chandramohan Dattajirao Jadhav

Bombay High Court · AIR 1995 Bom 47 : (1995) 1 BomCR 1 : (1994) 96 BOMLR 73 : (1995) 2 MhLj 218

Benami Transactions (Prohibition) Act, 1988 — Section 2, 4(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1)

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High Courts29 Jun 1994

Bayer (India) Limited and Others Vs State of Maharashtra and Others

Bombay High Court · AIR 1995 Bom 290 : (1994) 4 BomCR 309 : (1995) 97 BOMLR 957

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 166Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 127, 154, 159

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High Courts29 Jun 1994Allowed