High Courts30 Sept 1996Dismissed
Shri Tukaram Bango Thakare Vs Shri Nago Padu Kumbhar and Others
Bombay High Court · (1997) 99 BOMLR 404
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43
COURT ARCHIVE
Bombay High Court judgments, 1996
729 judgments · page 10 of 37
High Courts30 Sept 1996Dismissed
Shri Chandrakant Vithal Dalvi Vs Shri R. D. Tyagi and Others
Bombay High Court · (1997) BomCR(Cri) 353
Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21National Security Act, 1980 — Section 3(1), 3(2), 3(3), 3(4), 8(1)
High Courts30 Sept 1996Allowed
Mathuradas Mohota College of Science Vs R.T. Borkar and Others
Bombay High Court · (1996) 98 BOMLR 718 : (1997) 2 MhLj 168
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5
High Courts27 Sept 1996Dismissed
Sonali Devendrakumar Nimal Vs State of Maharashtra and Others
Bombay High Court · (1997) 99 BOMLR 209
Constitution of India, 1950 — Article 14, 15, 16, 341, 342Representation of the People Act, 1950 — Section 20
High Courts27 Sept 1996
Smt. Rajashri Rajendra Shasane Vs Rajendra Babulal Shasane
Bombay High Court · AIR 1997 Bom 65 : (1997) 2 BomCR 264 : (1996) 98 BOMLR 559 : (1997) 1 MhLj 254
Hindu Marriage Act, 1955 — Section 13(1), 23(1)
High Courts27 Sept 1996
Shivraj Vasant Bhagwat Vs Smt. Shevanta Dattaram Indulkar and another
Bombay High Court · (1997) 1 ACC 558 : (1997) ACJ 1014 : AIR 1997 Bom 242 : (1997) 2 BomCR 384 : (1997) 1 MhLj 175
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 96Motor Vehicles Act, 1939 — Section 110B, 95
High Courts27 Sept 1996Allowed
Smt. Ranjana Prashant Rathi Vs The State of Maharashtra
Bombay High Court · (1997) 99 BOMLR 284
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 22General Clauses Act, 1897 — Section 21, 3
High Courts27 Sept 1996Allowed
Abdulhussein Noorooddin Kagajwalla and Another Vs Messrs Maharashtra Industries and Another
Bombay High Court · (1997) 2 BomCR 246
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 15A, 28, 5(8), 8A
High Courts25 Sept 1996
Sharavan Baburao Dinkar and etc. Vs N.B. Hirve, Additional Inspector of Police and others
Bombay High Court · (1997) 2 BomCR 51 : (1996) 98 BOMLR 824 : (1997) CriLJ 617 : (1997) 1 MhLj 412
Constitution of India, 1950 — Article 226, 227(2), 50Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 154, 155, 156Penal Code, 1860 (IPC) — Section 380, 425, 488
High Courts25 Sept 1996Allowed
Jagdishsingh Deonandansingh Vs Feku Jamnaprasad Yadav and Others
Bombay High Court · (1997) 4 ALLMR 192 : (1997) 1 BomCR 457 : (1997) 2 MhLj 128
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 39 Rule 1, Order 39 Rule 2, Order 8 Rule 10Specific Relief Act, 1963 — Section 4, 42
High Courts25 Sept 1996
Sharad Shankarrao Mane and etc. Vs Ashabai Shripati Mane
Bombay High Court · AIR 1997 Bom 275 : (1997) 2 BomCR 12
Succession Act, 1925 — Section 263
High Courts25 Sept 1996
Rajendra Pathare and others Vs State of Maharashtra and another
Bombay High Court · (1998) 1 BomCR 548 : (1997) 2 MhLj 741
Evidence Act, 1872 — Section 101Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2
High Courts25 Sept 1996Dismissed
Amar Vijay Merchant and Others Vs Pushpakumar M.D. Thackerey and Others
Bombay High Court · (1997) 4 ALLMR 133 : (1997) 2 BomCR 389 : (1997) 2 MhLj 407
Bombay Public Trusts Act, 1950 — Section 50Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 51, 92
High Courts24 Sept 1996
M/s. Sails India Vs Mrs. Rita M. Rupani
Bombay High Court · AIR 1997 Bom 247 : (1997) 2 BomCR 151 : (1997) 2 MhLj 269
Bombay General Clauses Act, 1904 — Section 13Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Evidence Act, 1872 — Section 3, 4
High Courts21 Sept 1996Dismissed
Sau. Minakshi Murlidhar Ghodke and Others Vs The Additional Commissioner, Nashik Division and Others
Bombay High Court · (1997) 1 BomCR 422
High Courts21 Sept 1996
Rajaram Raghunath Darekar and Others Vs The State of Maharashtra
Bombay High Court · (1997) 2 BomCR 96
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 235, 313Evidence Act, 1872 — Section 101, 105, 3, 45Penal Code, 1860 (IPC) — Section 101, 302, 304, 325, 34
High Courts21 Sept 1996
Minhas Steels Ltd. and another Vs Punjab and Sind Bank and others
Bombay High Court · (1997) 4 ALLMR 350 : (1997) 3 BomCR 522 : (1998) 94 CompCas 21 : (1997) 2 MhLj 480
Constitution of India, 1950 — Article 12, 14, 226State Financial Corporations Act, 1951 — Section 29, 3
High Courts21 Sept 1996Allowed
Sheela Ramesh Kini and Another Vs Union of India (UOI) and Others
Bombay High Court · (1997) BomCR(Cri) 304
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 159
High Courts20 Sept 1996Dismissed
Inspector General of Police Vs Sayed Adam
Bombay High Court · (1998) 79 FLR 68 : (1998) 3 LLJ 1012
Motor Vehicles Act, 1939 — Section 110AA
High Courts20 Sept 1996
Municipal Mazdoor Union Vs Municipal Commissioner and Others
Bombay High Court · (1997) 75 FLR 409 : (1997) 2 LLJ 309
Constitution of India, 1950 — Article 226