COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,544 of 3,665

High Courts11 Aug 1993Dismissed

Dinyar Behramji Irani Vs Kshirsagar Construction Co. Pvt. Ltd.

Bombay High Court · (1994) 3 BomCR 264 : (1994) 96 BOMLR 271

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9A

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High Courts11 Aug 1993Dismissed

The State of Maharashtra Vs Jagannath Atmaram Patil

Bombay High Court · (1994) 3 BomCR 218

Penal Code, 1860 (IPC) — Section 302, 392, 397, 411

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High Courts10 Aug 1993

Rico Gems Corporation Vs Bombay Port Trust

Bombay High Court · (1994) 2 BomCR 544 : (1994) 96 BOMLR 486 : (1993) ECR 582 : (1993) 68 ELT 562

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High Courts10 Aug 1993Allowed

Godfrey Phillips India Ltd Vs The Municipal Corporation of Gr. Bom. and Others

Bombay High Court · (1994) 1 BomCR 292

Constitution of India, 1950 — Article 226

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High Courts09 Aug 1993

P.D. Waghela and Others Vs G.C. Raiger, Deputy I.G.P. and Others

Bombay High Court · (1993) 08 BOM CK 0011

Constitution of India, 1950 — Article 310, 311Criminal Procedure Code, 1973 (CrPC) — Section 426, 438Penal Code, 1860 (IPC) — Section 509

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High Courts06 Aug 1993

Sindhu Education Society and Others Vs Kacharu Jairam Khobragade and Others

Bombay High Court · (1995) 1 LLJ 451

Trade Unions Act, 1926 — Section 10, 11, 11(2), 12, 13

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High Courts06 Aug 1993

Ramavadh Rammathoran Kanojia Vs V.V. Savaji and Others

Bombay High Court · (1993) 08 BOM CK 0073

Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2

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High Courts05 Aug 1993

Niranjan Ishwarlal Joshi and another Vs State of Maharashtra

Bombay High Court · (1994) CriLJ 300

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 8

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High Courts05 Aug 1993

Shripat Vishram Angre Vs Phoenix Mills Ltd. and Others

Bombay High Court · (1994) 1 LLJ 885

Constitution of India, 1950 — Article 226

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High Courts05 Aug 1993Dismissed

Dr. Ms. Varsha Shredhar Ambalkar Vs The State of Maharashtra and Others

Bombay High Court · (1994) 3 BomCR 382 : (1994) MhLj 1203

Admission to Post Graduate Courses in Dental Colleges and Hospitals of Maharashtra Rules, 1993 — Rule 10Constitution of India, 1950 — Article 14

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High Courts05 Aug 1993

Official Liquidator, High Court, Bombay Vs Taru Jethamal Lalvani and others

Bombay High Court · (1994) 2 BomCR 673 : (1994) 96 BOMLR 473 : (1997) 88 CompCas 834 : (1994) MhLj 932

Companies Act, 1956 — Section 543

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High Courts05 Aug 1993

Bhasjaran C.N. Vs Central Provident Fund Commissioner and Others

Bombay High Court · (1999) 3 LLJ 148

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7, 7A

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High Courts04 Aug 1993

Khalid Kasam Shaikh Vs State of Maharashtra

Bombay High Court · (1994) CriLJ 2165

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37

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High Courts04 Aug 1993

Nehawa Steel Traders Vs Union of India

Bombay High Court · (1993) 49 ECR 185 : (1993) 68 ELT 721

Customs Act, 1962 — Section 122

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High Courts04 Aug 1993

Dadasaheb Chauhan Satkar Samiti Vs The State of Maharashtra and Others

Bombay High Court · (1994) 3 BomCR 682 : (1993) MhLj 1635

Bombay Public Trusts Act, 1950 — Section 18, 41A, 67

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High Courts04 Aug 1993

Parmanand Industries Vs Union of India

Bombay High Court · (1993) 68 ELT 726

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High Courts04 Aug 1993Dismissed

Prabhakar Kushaba Hagwane and Others Vs Yashwant Bhau Hagwane since deed by his heirs and legal representatives

Bombay High Court · (1994) 1 BomCR 368 : (1993) 95 BOMLR 571 : (1993) MhLj 1291

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 22, 24, 36A

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High Courts04 Aug 1993Allowed

Maharashtra Agro-Chemicals and Fertilizers Vs Deoram Baburao Gavade (Deceased) through L.R.''s

Bombay High Court · (1993) 95 BOMLR 785

Contract Act, 1872 — Section 25Limitation Act, 1963 — Section 18

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High Courts04 Aug 1993Dismissed

Y.G. Mali Vs The Union of India (UOI) and Others

Bombay High Court · (1994) 1 BomCR 433

Criminal Procedure Code, 1973 (CrPC) — Section 437(5), 439(2)

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High Courts03 Aug 1993

K.R. Bhagat Vs State of Maharashtra and Others

Bombay High Court · (1994) 68 FLR 658

Industrial Disputes Act, 1947 — Section 10(1), 12(5)

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