High Courts17 Feb 1994Allowed
Himalaya Builders and Developers and Others Vs Union of India (UOI) and Another
Bombay High Court · (1996) 2 BomCR 108
Income Tax Act, 1961 — Section 269UD(1)Land Acquisition Act, 1894 — Section 23
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,524 of 3,665
High Courts17 Feb 1994Dismissed
Atulkamar Natwarlal Kadakia Vs Jyoti Atulkumar Kadakia
Bombay High Court · (1994) 4 BomCR 219
Evidence Act, 1872 — Section 3, 59, 60Hindu Marriage Act, 1955 — Section 13
High Courts16 Feb 1994
Ramratan Punamchand Upadhyay Vs Manohar Nilkanth Mahajan and Others
Bombay High Court · (1995) 4 BomCR 626 : (1994) MhLj 1196
High Courts15 Feb 1994
Adil K. Patel Vs Tata Iron and Steel Company Ltd. and others
Bombay High Court · (1995) 1 BomCR 441 : (1997) 3 LLJ 164 : (1995) 1 MhLj 574
Industrial Disputes (Bombay) Rules, 1957 — Rule 62Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 18, 2(p)
High Courts15 Feb 1994
Adil K. Patel Vs Tata Iron and Steel Co. Ltd. and Others
Bombay High Court · (1995) 1 BomCR 441 : (1997) 3 LLJ 164 : (1995) 1 MhLj 574
Industrial Disputes Act, 1947 — Section 18, 18(1), 2, 25FF, 25G
High Courts15 Feb 1994
Carew Phipson Limited Vs Deejay Distilleries Pvt. Limited
Bombay High Court · AIR 1994 Bom 231 : (1994) 3 BomCR 495 : (1994) 96 BOMLR 749 : (1994) 2 MhLj 1617
Trade and Merchandise Marks Act, 1958 — Section 11, 12Trade Marks Act, 1938 — Section 9(1)
High Courts14 Feb 1994Dismissed
Kantilal Pitamberdas Vora and Others Vs The State of Maharashtra and Others
Bombay High Court · (1994) 2 BomCR 421
Maharashtra Housing and Area Development Act, 1976 — Section 41(1)
High Courts12 Feb 1994Allowed
Nirmal Laxminarayan Grover Vs Appropriate Authority
Bombay High Court · (1996) 85 TAXMAN 488
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 269UA, 269UA(b), 269UB, 269UC, 269UC(1)
High Courts11 Feb 1994Allowed
Annoo Shetty Vs Smt. Aishabai Hamid Khan
Bombay High Court · (1995) 1 BomCR 384
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 3
High Courts11 Feb 1994
State Bank of Saurashtra Vs Hirachand Lala Solanki, Narendrakumar Ratilal, Laxman Raja Bamania and Nathubhai Bijal Bamania and others
Bombay High Court · (1994) 80 CompCas 303
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 1, Order 12 Rule 2, Order 7 Rule 14, Order 7 Rule 18
High Courts10 Feb 1994
Narayan Iranna Potkanthi Vs State of Maharashtra
Bombay High Court · (1994) CriLJ 1752 : (1994) 3 RCR(Criminal) 102
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 376
High Courts10 Feb 1994
G.K. Sengupta Vs Hindustan Construction Co. Ltd. and Another
Bombay High Court · (1994) 4 BomCR 230 : (1994) 68 FLR 1117
Industrial Disputes Act, 1947 — Section 33(2)
High Courts10 Feb 1994
Bombay Tyres International Ltd. Vs Maharashtra General Kamgar Union and Another
Bombay High Court · (1994) 68 FLR 799
Industrial Disputes Act, 1947 — Section 23, 24(2)
High Courts10 Feb 1994
Pandey Ajay Bhushan, Collector and District Magistrate, Jalgaon and others Vs Shri Sureshkumar Bhikamchand Jain and another
Bombay High Court · (1994) CriLJ 1726
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 202, 203, 204, 255Penal Code, 1860 (IPC) — Section 323, 332, 34, 353, 500
High Courts10 Feb 1994
Bhavarlal Sukhalal Soni, since deceased by his heirs and legal representatives Narmadabai etc. Vs Lakshminarayan Deo Public Trust Swaminarayan Mandir
Bombay High Court · AIR 1994 Bom 175 : (1994) 4 BomCR 209 : (1994) 96 BOMLR 700 : (1994) 1 MhLj 843
Bombay Municipal Corporation Act, 1888 — Section 394, 394Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 15
High Courts09 Feb 1994
Sadanand Alias Sadu Alias Sada Vasudeo Shetty Vs A.S. Samra, Commissioner of Police, Greater Bombay and others
Bombay High Court · (1994) 4 BomCR 123
Constitution of India, 1950 — Article 22, 226, 240, 243General Clauses Act, 1897 — Section 14, 2, 21National Security Act, 1980 — Section 12, 13, 2, 3, 8
High Courts09 Feb 1994
Manjulabai B. Salvi Vs State of Maharashtra and Others
Bombay High Court · (1994) 68 FLR 1243
High Courts09 Feb 1994
Narsinha Anant Joshi Vs Century Shipping and Others
Bombay High Court · (1994) 3 BomCR 478 : (1994) 3 BOMLR 478 : (1994) 68 FLR 1248 : (1994) 1 LLJ 14 : (1994) 2 MhLj 1606
Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts09 Feb 1994
Osman Khan and another Vs State of Maharashtra
Bombay High Court · AIR 1994 Bom 271 : (1994) 3 BomCR 333 : (1994) 96 BOMLR 873
Land Acquisition Act, 1894 — Section 18, 23, 26, 28, 30(2)Land Acquisition Act, 1984 — Section 4(1)
High Courts09 Feb 1994Allowed
Manjulabai B. Salvi Vs The State of Maharashtra and Others
Bombay High Court · (1994) 2 BomCR 427
Bombay Municipal Corporation Act, 1888 — Section 83