High Courts24 Nov 1995
Mrs. Kamakshi R. Iyer Vs Hindustan Door-oliver Ltd. and Others
Bombay High Court · (1996) 73 FLR 1497 : (1996) 1 LLJ 1131 : (1996) 1 MhLj 404
Industrial Disputes Act, 1947 — Section 36, 36(2), 36(3), 36(4)
COURT ARCHIVE
Bombay High Court judgments, 1995
694 judgments · page 4 of 35
High Courts24 Nov 1995
William Rebello Vs Jose Agnelo Vaz and another
Bombay High Court · AIR 1996 Bom 204 : (1996) 2 DMC 339
Child Marriage Restraint (Amendment) Act, 1978 — Section 18Child Marriage Restraint Act, 1929 — Section 4Christian Marriage Act, 1872 — Section 60
High Courts23 Nov 1995
Mukund Iron and Steel Works Ltd. and Gannon Dunkerley and Co. Ltd. and Another Vs Maharashtra Industrial Development Corporation and Others
Bombay High Court · (1996) 2 BomCR 315 : (1998) 91 CompCas 695
Companies Act, 1956 — Section 4(1), 446, 457(1)Evidence Act, 1872 — Section 106
High Courts23 Nov 1995
Maharashtra Industrial Development Corporation and others Vs Mahendra G. Wadhwani
Bombay High Court · (1995) 11 BOM CK 0034
Companies Act, 1956 — Section 4(1), 446, 457, 457(1)
High Courts21 Nov 1995Dismissed
Shaikh Mobin Vs State of Maharashtra and another
Bombay High Court · (1995) 11 BOM CK 0052
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 5
High Courts21 Nov 1995
Vinayak Balkrishna Samant and others Vs The Mahanagar Telephone Nigam Limited
Bombay High Court · (1996) 3 BomCR 179 : (1996) 98 BOMLR 428 : (1996) 1 MhLj 511
Arbitration Act, 1940 — Section 20Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28
High Courts20 Nov 1995Dismissed
Ashok Ambadasrao Lawand and Another Vs The State of Maharashtra and Others
Bombay High Court · (1996) 3 BomCR 201 : (1996) 98 BOMLR 439 : (1996) 1 MhLj 616
High Courts17 Nov 1995Dismissed
Thorat R.A. Vs Trinity Udyog and Others
Bombay High Court · (1998) 3 LLJ 544
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 59
High Courts17 Nov 1995
Commissioner of Income Tax Vs Tata Hydro Electric Supply Co. Ltd.
Bombay High Court · (1996) 132 CTR 137 : (1996) 219 ITR 178
Income Tax Act, 1961 — Section 28, 36, 36(1), 43, 43(2)
High Courts17 Nov 1995
Commissioner of Income Tax Vs Mercantile Bank Ltd.
Bombay High Court · (1996) 85 TAXMAN 151
Income Tax Act, 1961 — Section 256(1)
High Courts16 Nov 1995
Siemens India Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1996) 136 CTR 537 : (1997) 226 ITR 801 : (1996) 88 TAXMAN 372
Income Tax Act, 1961 — Section 37(1)
High Courts16 Nov 1995
Narayan Naguesh Porob Vs State and others etc.
Bombay High Court · (1997) BomCR(Cri) 859 : (1996) CriLJ 1376
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts16 Nov 1995
Bhanuvilas Namdeo Lonkar Vs Shriram Sahakari Sakhar Karkhana Ltd. and Others
Bombay High Court · (1996) 1 LLJ 1195
Constitution of India, 1950 — Article 226, 227
High Courts16 Nov 1995Dismissed
Smt. Sundarabai Ramchandra Gahile and Others Vs The State of Maharashtra and Others
Bombay High Court · (1997) 2 BomCR 477 : (1996) 1 MhLj 646
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 243O(B)Maharashtra Zilla Parishads (President, Vice President and Chairman of Subjects Commitee) and Panchayat Samitis (Chairman and Deputy Chairman) (Election) (Amendment) Rules, 1962 — Rule 2, 2E, 2F, 3, 4
High Courts16 Nov 1995Dismissed
Manohar Gopal Naik Vs Subhash Ankush Shirodkar and Others
Bombay High Court · (1996) 5 BomCR 93
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People Act, 1951 — Section 81(3), 83
High Courts15 Nov 1995
Mannath Balchandran Vs Forbes Forbes Campbell and Co. Ltd., Bombay and others
Bombay High Court · (1996) CriLJ 2131 : (1996) 2 MhLj 932
Criminal Procedure Code, 1973 (CrPC) — Section 256, 302, 397Penal Code, 1860 (IPC) — Section 193, 408, 467, 471
High Courts15 Nov 1995
Vasant Tukaram Mandavkar Vs Life Insurance Corporation of India and Others
Bombay High Court · (1996) 74 FLR 2269 : (1998) 3 LLJ 599
Constitution of India, 1950 — Article 226
High Courts15 Nov 1995Dismissed
Vishwasrao Narayan Pawar and Others Vs Lata Gopal Waghmale
Bombay High Court · (1996) ACJ 422
High Courts15 Nov 1995
I.B. Inamdar Vs The B.E.S.T. Undertakings and Others
Bombay High Court · (1996) 73 FLR 1279 : (1996) 3 LLJ 694
Bombay Industrial Relations Act, 1946 — Section 42, 78, 79, 84Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 506
High Courts15 Nov 1995Allowed
Gurunath Madhavrao Vs Zilla Parishad Teachers Co-op. Credit Society Ltd. and Others
Bombay High Court · (1996) 3 BomCR 124 : (1996) 98 BOMLR 416 : (1996) 1 MhLj 409