High Courts20 Sept 1996Allowed
Sangli District Co-operative Bank Ltd. Vs D.K. Patil and Others
Bombay High Court · (1998) 3 LLJ 1083
Bombay Industrial Relations Act, 1946 — Section 3(13), 42(4)
COURT ARCHIVE
Bombay High Court judgments, 1996
729 judgments · page 11 of 37
High Courts19 Sept 1996Allowed
Austin Anton Decuna Vs The State of Maharashtra
Bombay High Court · (1997) 1 BomCR 565
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 363, 376(2)
High Courts19 Sept 1996
Manohar Zilape and another Vs The State of Maharashtra and others
Bombay High Court · (1998) 1 BomCR 114
Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 13(3), 17(1), 17(2)Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings)and (Amendment) Amendment Act, 1975 — Section 5
High Courts19 Sept 1996
Chief Commercial Superintendent of Railways, Secunderabad and another Vs Anand Kumar
Bombay High Court · AIR 1997 Bom 378
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 73, 76, 78
High Courts19 Sept 1996
Motor Industries Co. Ltd. Vs Popat Muralidhar Patil and others.
Bombay High Court · (1997) 75 FLR 589 : (1997) 2 LLJ 1206 : (1997) 2 MhLj 179
Payment of Bonus Act, 1965 — Section 2(21)
High Courts18 Sept 1996Allowed
Devkubai N. Mankar and Others Vs Rajesh Builders and Others
Bombay High Court · (1997) 1 BomCR 664 : (1997) 1 CivCC 184
Contract Act, 1872 — Section 182, 188Specific Relief Act, 1963 — Section 10, 4Transfer of Property Act, 1882 — Section 7
High Courts13 Sept 1996Dismissed
Pandurang Krishna Farate Vs The State of Maharashtra
Bombay High Court · (1997) 1 BomCR 535
Evidence Act, 1872 — Section 3, 32Penal Code, 1860 (IPC) — Section 302
High Courts13 Sept 1996
OCEANIC INVESTMENT LTD. Vs ASSISTANT COMMISSIONER INCOME TAX.
Bombay High Court · (1997) 57 TTJ 549
Income Tax Act, 1961 — Section 2(11), 50
High Courts12 Sept 1996
Bombay Gas Public Ltd. Vs Laxman Dhaku and Others
Bombay High Court · (1997) 75 FLR 125 : (1997) 1 LLJ 1209
Industrial Disputes Act, 1947 — Section 2, 33(2)
High Courts12 Sept 1996Dismissed
Bhauji Lande and Others Vs Western Coal Fields Limited
Bombay High Court · (1997) 99 BOMLR 298 : (1997) 2 MhLj 315
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14, 27, 28, 4, 9COMPANIES ACT, 1956 — Section 58A, 642Employees State Insurance Act, 1948 — Section 68, 75, 96
High Courts11 Sept 1996Allowed
Yogini @ Mona Avinash Nath Vs The State of Maharashtra and Others
Bombay High Court · (1997) 2 BomCR 379
Constitution of India, 1950 — Article 14, 15, 226
High Courts11 Sept 1996Dismissed
Dr. P. Navin Kumar and Others Vs The Bombay Municipal Corporation and Others
Bombay High Court · (1997) 1 BomCR 652
Bombay Municipal Corporation Act, 1888 — Section 252, 252, 351, 351, 61Development Control Regulations for Greater Bombay, 1991 — Section 64Environment (Protection) Rules, 1986 — Rule 5
High Courts11 Sept 1996Allowed
The Union of India (UOI) and Others Vs Muhammad Masud Muhammad Mahsin Bhaiji and Others
Bombay High Court · (1997) 2 BomCR 314
Bombay Land Revenue Code, 1879 — Section 35, 37Bombay Land Revenue Rules, 1921 — Rule 7A, 7B, 7CBombay Salt Act, 1890 — Section 17, 3
High Courts11 Sept 1996
Ramesh Ganpatrao Wankhede Vs The Works Manager, Central Workshop, Maharashtra State, Road Transport Corporation
Bombay High Court · (1998) 1 BomCR 752
Bombay Industrial Relations Act, 1946 — Section 35Industrial Disputes Act, 1947 — Section 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
High Courts11 Sept 1996
Union of India Vs Mehta Construction Co.
Bombay High Court · (1997) 2 BomCR 108
High Courts10 Sept 1996
Chief Executive Officer, Zilla Parishad, Beed Vs Ulhas Damodhar Thigler
Bombay High Court · (1997) 2 LLJ 1130
Industrial Disputes Act, 1947 — Section 30(2)
High Courts10 Sept 1996
Smt. Virbala K. Kewalram and Others Vs Shri Ramchand Lalchand and Others
Bombay High Court · (1997) 1 BomCR 414
Bombay Public Trusts Act, 1950 — Section 19, 70ABombay Public Trusts Rules, 1951 — Rule 7
High Courts10 Sept 1996
The State of Maharashtra Vs Irphan Khudada Bardi and Others
Bombay High Court · (1997) 1 BomCR 584
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 378Evidence Act, 1872 — Section 3, 59, 8Penal Code, 1860 (IPC) — Section 149, 302, 304, 34
High Courts10 Sept 1996
Suresh Jayantilal Ajmera and Others Vs Rasiklal Gokaldas Ajmera and Others
Bombay High Court · AIR 1997 Bom 279 : (1997) 2 BomCR 30 : (1997) 1 MhLj 327
Arbitration Act, 1940 — Section 12, 19, 25, 28, 39
High Courts10 Sept 1996
Suresh Jayantilal Ajmera and others Vs Rasiklal Gokaldas Ajmera and others
Bombay High Court · AIR 1997 Bom 279 : (1997) 2 BomCR 30 : (1997) 1 MhLj 327
Arbitration Act, 1940 — Section 12, 19, 25, 28, 39