High Courts05 Dec 1995
Madhukar Damu Patil Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 1062 : (1997) 1 MhLj 581
Criminal Procedure Code, 1973 (CrPC) — Section 161, 377Penal Code, 1860 (IPC) — Section 134, 328, 34, 379
COURT ARCHIVE
Bombay High Court judgments, 1995
694 judgments · page 3 of 35
High Courts05 Dec 1995
Mrs. Madhavi Satish Jadhav Vs Government Ayurved College and Others
Bombay High Court · (1997) 2 BomCR 479
High Courts05 Dec 1995Allowed
Asha Sangram Rane (Smt.) Vs Shivaji University and Others
Bombay High Court · (1998) 3 LLJ 50
High Courts05 Dec 1995
Maharashtra State Electricity Board Vs Sakharam Sitaram Shinde
Bombay High Court · (1995) 12 BOM CK 0013
Constitution of India, 1950 — Article 227
High Courts05 Dec 1995
American Home Products Corporation and another Vs Lupin Laboratories Ltd.
Bombay High Court · (1995) 12 BOM CK 0011
High Courts04 Dec 1995
S.M. Dubash and others Vs V.V.M. Bhosale and others
Bombay High Court · (1996) 5 BomCR 214 : (1996) CriLJ 2136 : (1996) 2 MhLj 312
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Dec 1995
Pannalal Shanti Swaroop Vs Chief Election Commissioner and others
Bombay High Court · AIR 1996 Bom 131 : (1996) 98 BOMLR 230 : (1996) 1 MhLj 413
Representation of the People Act, 1951 — Section 82, 86(4), 87, 99
High Courts01 Dec 1995
J.K. Corporation Ltd. Vs Board of Trustees of Port of Bombay
Bombay High Court · (1996) 83 ELT 21
Major Port Trusts Act, 1963 — Section 61, 62
High Courts01 Dec 1995
Hajrabi Abdul Gani Vs Abdul Latif Azizulla and another
Bombay High Court · AIR 1996 Bom 192 : (1996) 2 BomCR 626 : (1995) 97 BOMLR 121
Bombay General Clauses Act, 1904 — Section 28Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2)Constitution of India, 1950 — Article 227
High Courts01 Dec 1995Allowed
The Bharat Conductors Pvt. Ltd. Vs The Maharashtra State Electricity Board
Bombay High Court · (1996) 2 BomCR 339
Arbitration Act, 1940 — Section 17, 29, 41Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 34
High Courts01 Dec 1995Dismissed
Anil Umrao Gote Vs Rajwardhan Raghujirao Kadambonde @ Rajubaba
Bombay High Court · (1996) 2 BomCR 491
Civil Procedure Code, 1908 (CPC) — Section 9ARepresentation of the People Act, 1951 — Section 123, 81(3), 83(3)
High Courts30 Nov 1995Dismissed
Col. Vijaysinh Gopalrao Ghorpade Vs Namdeo Yeshwant Chavan
Bombay High Court · (1996) 2 BomCR 569 : (1995) 97 BOMLR 125
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A(1), 31F(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Nov 1995Dismissed
Suresh Deshmukh Vs Parbhani Municipal Council and Others
Bombay High Court · (1996) 3 BomCR 150 : (1996) 98 BOMLR 422 : (1996) 2 MhLj 1049
Constitution of India, 1950 — Article 14, 243TMaharashtra Municipalities (President Election) Rules, 1981 — Rule 2AMaharashtra Municipalities Act, 1965 — Section 55, 55A
High Courts28 Nov 1995
Bonbehari V. Nimbkar and others Vs State of Maharashtra and others
Bombay High Court · AIR 1996 Bom 261 : (1996) 2 BomCR 555 : (1996) 98 BOMLR 288 : (1996) 2 MhLj 361
Constitution of India, 1950 — Article 226Maharashtra Land Revenue (Disposal of Government Land) Rules, 1971 — Rule 26(2), 28(2)Maharashtra Land Revenue Code, 1966 — Section 20, 30, 31, 328, 36
High Courts28 Nov 1995
M/s Banka (India) Ltd. Vs Union of India and another
Bombay High Court · AIR 1996 Bom 139 : (1996) 3 BomCR 191 : (1996) 98 BOMLR 334
Arbitration Act, 1940 — Section 11, 12, 28(1)
High Courts28 Nov 1995
M/s. Banka (India) Ltd. Vs Union of India and another
Bombay High Court · AIR 1996 Bom 139 : (1996) 3 BomCR 191 : (1996) 98 BOMLR 334
Arbitration Act, 1940 — Section 11, 12, 28
High Courts28 Nov 1995Dismissed
Eknath Gaikwad Vs Sow. Nirmala Gaikwad
Bombay High Court · (1996) 3 BomCR 147 : (1996) 98 BOMLR 419 : (1996) 1 CivCC 434 : (1996) 1 MhLj 401
Hindu Marriage Act, 1955 — Section 24
High Courts27 Nov 1995
Maharashtra State Co-operative Cotton Growers'' Marketing Federation Ltd. Vs Shri Anand Vinayak Mainkar and Others
Bombay High Court · (1999) 3 LLJ 843
Industrial Disputes Act, 1947 — Section 10(4)
High Courts27 Nov 1995
Ashok Hari Gite c/o Association of Engineering Workers Vs V. Galaxy Knives (P) Ltd. and Others
Bombay High Court · (1996) 73 FLR 1267
Constitution of India, 1950 — Article 226, 227
High Courts24 Nov 1995
Kiran M. Kandolkar Vs State and others
Bombay High Court · (1996) CriLJ 1429
Criminal Procedure Code, 1973 (CrPC) — Section 218Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 34