High Courts27 Jun 1994
Bharat Containers Pvt Ltd Vs Engineering Workers Union and others
Bombay High Court · (1994) 06 BOM CK 0079
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,513 of 3,665
High Courts27 Jun 1994
Khair Mohamed Reas Mohamed Vs State of Maharashtra
Bombay High Court · (1994) 4 BomCR 196 : (1995) 2 RCR(Criminal) 34
Constitution of India, 1950 — Article 5, 6, 7Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 145
High Courts27 Jun 1994Allowed
Kishan Khashapa Gogawale Vs The State of Maharashtra
Bombay High Court · (1994) 4 BomCR 399
Evidence Act, 1872 — Section 3, 59Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts27 Jun 1994
Tata Press Ltd Vs Tata Press Employees'' Union and others
Bombay High Court · (1994) 06 BOM CK 0009
Industrial Disputes Act, 1947 — Section 18(1), 2
High Courts24 Jun 1994Dismissed
Ramrai Ganpat Goltekar and Others Vs Shri Peter Michael Fernandes and Others
Bombay High Court · (1995) 2 BomCR 463
Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 18, 4, 7
High Courts24 Jun 1994
Khandu Krishna Bhogade Vs Kalyani Steel Ltd. and others
Bombay High Court · (1995) 70 FLR 159 : (1995) 2 LLJ 314
Constitution of India, 1950 — Article 227
High Courts24 Jun 1994Allowed
P.G. Virgincar and Co. Vs S.V. Nevagi, Presiding Officer, Educational Tribunal, Govt. of Goa and Others
Bombay High Court · (1995) 2 BomCR 304
Industrial Disputes Act, 1947 — Section 10, 25F, 25G
High Courts24 Jun 1994
G. Pandurang Kotmire Vs Kolhapur Janata Central Co-operative Consumers Stores Ltd.
Bombay High Court · (1995) 2 LLJ 507
Industrial Disputes Act, 1947 — Section 25F, 25G
High Courts24 Jun 1994
Smt. Krishna and others Vs Deepak Chhabra and others
Bombay High Court · (1995) ACJ 1192 : AIR 1995 Bom 130 : (1994) 96 BOMLR 654
Motor Vehicles Act, 1939 — Section 110D, 92AMotor Vehicles Act, 1988 — Section 168
High Courts24 Jun 1994
The Life Insurance Corporation of India and another Vs Smt. Brazinha D''Souza
Bombay High Court · AIR 1995 Bom 223 : (1995) 2 BomCR 458 : (1994) 96 BOMLR 222 : (1995) 82 CompCas 440 : (1995) 1 MhLj 30
Contract Act, 1872 — Section 3 , 7
High Courts24 Jun 1994
Ratandeep Textile Mills (Import and Export Division) and Others Vs Union of India (UOI) and Others Smt. Manju Mehta and Others Vs B.K. Bakshi, CC and Others
Bombay High Court · (1994) 55 ECR 449
High Courts23 Jun 1994
Kisan Yeshwant Dhirade Vs Sonabai Bappu Lohar since deceased through legal heirs and Others
Bombay High Court · (1995) 2 BomCR 172 : (1995) 1 MhLj 884
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29(2), 29(3), 31, 37(1)
High Courts23 Jun 1994
Contract Laghu Udyog Kamgar Union Vs K.K. Desai and Others
Bombay High Court · (1994) 06 BOM CK 0047
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 2(s)Trade Unions Act, 1926 — Section 28
High Courts23 Jun 1994
Chikitsak Samuha S.S. and L.S. Patkar College, Goregaon and others Vs Bilquis Wahab Quraishi and others
Bombay High Court · (1994) 06 BOM CK 0042
Constitution of India, 1950 — Article 226
High Courts23 Jun 1994Dismissed
Shri Gurudev Photo-Colour Vs Union of India (UOI) and Others
Bombay High Court · (1995) 1 BomCR 665
Customs Act, 1962 — Section 111Customs Tariff Act, 1975 — Section 26Imports and Exports (Control) Act, 1947 — Section 3
High Courts22 Jun 1994
Municipal Corporation of Greater Bombay and Another Vs Blue Stars Ltd., Bombay
Bombay High Court · AIR 1995 Bom 38 : (1995) 1 BomCR 124 : (1994) 96 BOMLR 633 : (1995) 1 MhLj 476
Bombay Municipal Corporation Act, 1888 — Section 192
High Courts22 Jun 1994
Allabuksh Karim Shaikh Vs Smt. Noorjahan Allabuksh Shaikh and another
Bombay High Court · (1994) 96 BOMLR 761 : (1994) CriLJ 2826 : (1994) 2 MhLj 1376
Constitution of India, 1950 — Article 44Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Family Courts Act, 1984 — Section 19, 3, 5, 7, 8
High Courts22 Jun 1994Dismissed
Central Bank of India Vs State of Goa and Others
Bombay High Court · (1995) 2 BomCR 169
Bombay Sales Tax Act, 1959 — Section 15Maharashtra Land Revenue Code, 1966 — Section 120(2)
High Courts22 Jun 1994Dismissed
Allabuksh Karim Shaikh Vs Noorjahan Allabuksh Shaikh and another
Bombay High Court · (1994) 96 BOMLR 761 : (1994) CriLJ 2826 : (1994) 2 MhLj 1376
Constitution of India, 1950 — Article 44Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 126, 127, 127Family Courts Act, 1984 — Section 19, 19(4), 7(2), 8, 8(b)
High Courts20 Jun 1994
Razak Haji Jumma Vs United India Insurance Co. and Others
Bombay High Court · (1995) 2 ACC 454 : (1995) ACJ 402 : (1995) 1 LLJ 168
Employees Compensation Act, 1923 — Section 12, 19