COURT ARCHIVE

Bombay High Court judgments, 1995

694 judgments · page 2 of 35

High Courts14 Dec 1995Partly Allowed

Indu Nimba Pawar Vs Sou Sumanbai Kadu Pawar and Others

Bombay High Court · (1996) 3 BomCR 606 : (1997) 2 DMC 33 : (1996) 2 MhLj 817 : (1997) 1 RCR(Criminal) 50

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Hindu Marriage Act, 1955 — Section 13(1)

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High Courts13 Dec 1995

Tata Engineering and Locomotive Co. Ltd. Vs Union of India

Bombay High Court · (1997) 89 ELT 463

Central Excise Rules, 1944 — Rule 173B, 173CCentral Excises and Salt Act, 1944 — Section 2, 3

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High Courts13 Dec 1995

Arvinder Kaur Kohli Vs Sister Ita Fernandes and Others

Bombay High Court · (1996) 3 BomCR 1 : (1996) 98 BOMLR 266

Civil Procedure Code, 1908 (CPC) — Section 151, 96Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1)

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High Courts13 Dec 1995Dismissed

Dr. Balmukund Prabhulal Parikh Vs The Administrative Council of Maharashtra Technical Society''s Walchand College of Engineering and Others

Bombay High Court · (1996) 98 BOMLR 994

Shivaji University Act, 1974 — Section 42(1), 420

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High Courts13 Dec 1995Allowed

Vijaykumar Satishchandra and Co. and Another Vs Rajgopal Badrinarayan Malpani and Another

Bombay High Court · (1996) 3 BomCR 176 : (1996) 98 BOMLR 425 : (1996) 1 MhLj 594

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 14, 20

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High Courts13 Dec 1995

Chandrakant Gangaram Gawade Vs Sulochana Chandrakant Gawade and others

Bombay High Court · (1996) 3 BomCR 603 : (1996) 2 CivCC 275 : (1997) CriLJ 520 : (1996) 2 MhLj 341 : (1996) 3 RCR(Criminal) 215

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)

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High Courts11 Dec 1995

R.H. Khatri Vs The State of Maharashtra

Bombay High Court · (1996) CriLJ 808 : (1996) 2 MhLj 680

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439

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High Courts11 Dec 1995

Suraya Ibrahim Shaikh Vs Ibrahim Rahim Shaikh and another

Bombay High Court · (1996) 3 BomCR 308 : (1996) CriLJ 2415 : (1996) 2 DMC 169

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 323, 342, 498A, 504

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High Courts11 Dec 1995

Amruta Gunda Shinde Vs State of Maharashtra

Bombay High Court · (1996) CriLJ 1416

Penal Code, 1860 (IPC) — Section 302, 309, 84

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High Courts08 Dec 1995

Minoo F. Bulsara Vs Hindustan Petroleum Corporation and another

Bombay High Court · (1996) 3 BomCR 710 : (1997) CriLJ 168 : (1996) 2 MhLj 999

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts08 Dec 1995

Jibhau Vishnu Wagh Vs State of Maharashtra

Bombay High Court · (1996) CriLJ 803

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 377Penal Code, 1860 (IPC) — Section 341, 342, 376

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High Courts08 Dec 1995

The State of Maharashtra Vs Vinod Sabaji Loke

Bombay High Court · (1996) CriLJ 805 : (1996) 2 MhLj 1068

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 37, 8

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High Courts08 Dec 1995

Associated Cement Cos. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1996) 136 CTR 1 : (1996) 221 ITR 215

Income Tax Act, 1961 — Section 32, 33, 33(6), 35, 35B

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High Courts08 Dec 1995

Mohd. Mustaq Ahemad Vs State of Maharashtra

Bombay High Court · (1995) 12 BOM CK 0005

Constitution of India, 1950 — Article 21, 32, 51A, 51A(f)Maharashtra Land Revenue Code, 1966 — Section 2(43), 4, 47

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High Courts07 Dec 1995

Indofil Chemicals Company, Bombay and others Vs Kunwarsingh Madhaosingh Mahane and another

Bombay High Court · (1996) CriLJ 1234

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 466, 468(2), 469

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High Courts07 Dec 1995

Oudh Sugar Mills Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1996) 135 CTR 53

Companies (Profits) Surtax Act, 1964 — Rule 2

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High Courts07 Dec 1995

Oudh Sagar Mills Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1996) 222 ITR 726 : (1996) 89 TAXMAN 590

Income Tax Act, 1961 — Section 2, 28, 4

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High Courts06 Dec 1995

Bharatkumar R. Ruia and Another Vs Union of India and Others

Bombay High Court · (1996) 74 FLR 2259 : (1997) 3 LLJ 212 : (1996) 2 MhLj 331

Employees State Insurance Act, 1948 — Section 40(1)

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High Courts06 Dec 1995

Prakash Shankar Shinde Vs Rekha Prakash Shinde and another

Bombay High Court · (1996) 2 CivCC 629 : (1996) CriLJ 800 : (1996) 2 DMC 381 : (1996) 2 MhLj 624

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(1)

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High Courts06 Dec 1995

Lalookhan Haideralikhan Vs M.M. Kamble, Special Executive Magistrate, Byculla Division, Bombay and others

Bombay High Court · (1996) CriLJ 801 : (1996) 2 MhLj 662

Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111Penal Code, 1860 (IPC) — Section 141, 143, 144, 145, 146

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