High Courts10 Oct 1995
Devidas Vs Chandrakala and Others
Bombay High Court · (1996) ACJ 566 : (1996) 1 MhLj 21
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Bombay High Court judgments, 1995
694 judgments · page 8 of 35
High Courts10 Oct 1995
Kirloskar Diesel Recon Pvt. Ltd. and another Vs Kirloskar Proprietary Ltd. and others
Bombay High Court · AIR 1996 Bom 149 : (1996) 2 BomCR 642 : (1996) 98 BOMLR 972
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 — Section 22 , 299Trade and Merchandise Marks Act, 1958 — Section 105, 106, 2, 34, 9
High Courts09 Oct 1995
Lawyers Collective Vs Bar Council of India and Others
Bombay High Court · (1995) 10 BOM CK 0031
Advocates Act, 1961 — Section 29, 30, 33Companies Act, 1956 — Section 28, 47Foreign Exchange Regulation Act, 1973 — Section 20, 29, 29(1), 30
High Courts09 Oct 1995Dismissed
Kausabai Keshav Dushinge Vs Revubai Daji Jare and Others
Bombay High Court · (1996) 3 BomCR 326 : (1996) 98 BOMLR 446 : (1996) 1 CivCC 103 : (1995) 2 MhLj 951
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96
High Courts09 Oct 1995
Man Bahadur Vs State of Goa
Bombay High Court · (1996) CriLJ 1389
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 42(2), 43
High Courts07 Oct 1995
Mrs. Sunita Rajendra Nikalje Vs Rajendra Eknath Nikalje
Bombay High Court · AIR 1996 Bom 85 : (1996) 2 BomCR 422 : (1995) 97 BOMLR 55 : (1996) 1 MhLj 572
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Marriage Act, 1955 — Section 13(1A)(ii), 9
High Courts06 Oct 1995
Bibhishan Yadav Deshmukh Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 1108
Criminal Procedure Code, 1973 (CrPC) — Section 313, 385, 432(1)Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts06 Oct 1995Allowed
Topa Rathod Vs Maheshkumar
Bombay High Court · (1996) 2 BomCR 703 : (1996) 2 MhLj 426
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 89Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 115Specific Relief Act, 1963 — Section 15
High Courts05 Oct 1995Allowed
Krishna Bapu Patil and Others Vs Jagadish Bapuso Ghorpade and Others
Bombay High Court · (1996) 2 BomCR 417
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 32
High Courts05 Oct 1995
Sunil Sadashiv Bhosale Vs Gyanchand Verma, Commissioner of Police, Pune and others
Bombay High Court · (1996) CriLJ 1100
Constitution of India, 1950 — Article 226
High Courts04 Oct 1995
State of Maharashtra Vs Deepak Dixit
Bombay High Court · (1996) 2 BomCR 284 : (1996) 1 MhLj 468
Arbitration Act, 1940 — Section 34
High Courts29 Sept 1995
Shri Shiv Kumar Ashok Mishra Vs Special Judge of N.D.P.S. Court, Mapusa-goa State
Bombay High Court · (1997) BomCR(Cri) 865 : (1996) CriLJ 1454
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts28 Sept 1995
India United Mills and Others Vs Parshuram Ramchandra Dhanawade and Others
Bombay High Court · (1996) 1 LLJ 806
High Courts28 Sept 1995
SBI CAPITAL MARKETS LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX.
Bombay High Court · (1996) 56 TTJ 297
Income Tax Act, 1961 — Section 201(1A), 221
High Courts27 Sept 1995Dismissed
Deoji Ambu Patil Vs The State of Maharashtra and Others
Bombay High Court · (1996) 1 BomCR 331
Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts26 Sept 1995Allowed
Eknath Kaluba Mokashe Vs The State of Maharashtra
Bombay High Court · (1996) 1 BomCR 324 : (1996) 98 BOMLR 40
Essential Commodities Act, 1955 — Section 3, 7
High Courts26 Sept 1995Allowed
Ganesh Sukhlal Joshi Vs M.A. Bharti
Bombay High Court · (1996) 2 CivCC 181
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141
High Courts26 Sept 1995Dismissed
Abbas Bhikan Pathan Vs The State of Maharashtra and Another
Bombay High Court · (1996) 1 BomCR 326 : (1995) 97 BOMLR 444
Criminal Procedure Code, 1973 (CrPC) — Section 165, 378Evidence Act, 1872 — Section 3, 59, 60Penal Code, 1860 (IPC) — Section 302
High Courts26 Sept 1995
Vasant Bandopanth Narhare Vs State of Maharashtra and Others
Bombay High Court · (1995) 09 BOM CK 0030
High Courts26 Sept 1995
H.L. Roche and Others Vs Citizen Co-operative Bank Ltd. and Others
Bombay High Court · AIR 1996 Bom 126 : (1996) 2 BomCR 411 : (1995) 97 BOMLR 546 : (1996) 1 MhLj 258
Constitution of India, 1950 — Article 43