COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,528 of 3,665

High Courts11 Jan 1994

Vasudev Anant Kulkarni Vs Executive Engineer, M. S. E. B.

Bombay High Court · (1994) 2 ACC 435 : (1995) ACJ 97 : (1995) 1 LLJ 496 : (1994) 1 MhLj 960

BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 13, 14, 15, 17, 18Civil Procedure Code, 1908 (CPC) — Section 44AWORKMENS COMPENSATION ACT, 1923 — Section 2(1)(n)

Read judgment

High Courts10 Jan 1994

Mrs. Saroj Choudhury Vs Municipal Corporation of Greater Bombay and another

Bombay High Court · AIR 1994 Bom 223 : (1994) 4 BomCR 212

Bombay Municipal Corporation Act, 1888 — Section 128, 134, 192, 195, 196

Read judgment

High Courts07 Jan 1994Allowed

Vishnoo V. Kamat Tarcar Vs First Income Tax Officer

Bombay High Court · (1995) 79 TAXMAN 373

Constitution of India, 1950 — Article 21Income Tax Act, 1961 — Section 139(1), 271(1)(a), 274, 276CC, 279

Read judgment

High Courts07 Jan 1994

Rajan Kinnerkar Vs Eric Cordeiro and another

Bombay High Court · (1994) 3 BomCR 634 : (1994) 2 CivCC 156 : (1994) 80 CompCas 487 : (1994) MhLj 677

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

Read judgment

High Courts07 Jan 1994

Vishnoo Kamat Tarcar and others Vs First Income Tax Officer and another

Bombay High Court · (1994) 3 BomCR 637 : (1994) 207 ITR 1040 : (1994) 1 MhLj 771

Income Tax Act, 1961 — Section 139(1), 271(1), 274, 276CC, 279

Read judgment

High Courts06 Jan 1994

Tukaram Gaikwad and etc. Vs Santosh Mahadeorao Sayam and others

Bombay High Court · (1994) 01 BOM CK 0061

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11

Read judgment

High Courts05 Jan 1994

Narayan and Vs Asstt. Registrar, Co-operative Societies, Yavatmal and others

Bombay High Court · AIR 1994 Bom 239 : (1994) MhLj 822

Read judgment

High Courts04 Jan 1994

Cricket Club of India and Others Vs Employees'' State Insurance Corporation and Others

Bombay High Court · (1998) 3 LLJ 270 : (1994) 2 MhLj 1228

Employees State Insurance Act, 1948 — Section 1(4), 2(12), 2(14AA)Factories Act, 1948 — Section 2

Read judgment

High Courts04 Jan 1994

Crest Hotel Ltd. and another Vs The Assistant Superintendent of Stamps and another

Bombay High Court · AIR 1994 Bom 228 : (1994) 4 BomCR 35 : (1994) MhLj 1261

Bombay Stamp Act, 1958 — Article 15, 25, 258Transfer of Property Act, 1882 — Section 54

Read judgment

High Courts04 Jan 1994

Arvind Ram Swaroop Maniyar and Others Vs The State of Maharashtra

Bombay High Court · (1995) 1 BomCR 234

Prevention of Food Adulteration Act, 1954 — Section 10, 11(5)

Read judgment

High Courts03 Jan 1994

Dharmaji alias Baban Bajirao Shinde Vs Jagannath Shankar Jadhav since deceased by his heirs Bhanudas Jagannath Jadhav etc.

Bombay High Court · AIR 1994 Bom 254 : (1994) 1 MhLj 607

Transfer of Property Act, 1882 — Section 53A

Read judgment

High Courts03 Jan 1994

Vaz Forwarding Limited Vs State Bank of India and others

Bombay High Court · (1995) 3 BomCR 673 : (1996) 85 CompCas 603

Banking Regulation Act, 1949 — Section 38, 45BBombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Companies Act, 1956 — Section 446, 446(2)

Read judgment

High Courts03 Jan 1994Dismissed

Anjebhau and Others Vs The State of Maharashtra and Others

Bombay High Court · (1994) 4 BomCR 136

Land Acquisition Act, 1894 — Section 4

Read judgment

High Courts01 Jan 1994

Ramesh Babhulkar Vs The State of Maharashtra

Bombay High Court · (1995) CriLJ 3424

Criminal Procedure Code, 1973 (CrPC) — Section 154, 16(3), 161, 161(3), 162Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 306, 498

Read judgment

High Courts01 Jan 1994Allowed