High Courts02 Sept 1996Dismissed
Ramchandra Vithoba More Vs Shamrao Sitaram Dalvi
Bombay High Court · (1997) 1 BomCR 450
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15Evidence Act, 1872 — Section 3, 59, 61
COURT ARCHIVE
Bombay High Court judgments, 1996
729 judgments · page 13 of 37
High Courts02 Sept 1996
Kisan Sahakari Chini Mills Limited Vs Richardson and Cruddas (1972) Ltd. and another
Bombay High Court · AIR 1997 Bom 35 : (1997) 4 ALLMR 120 : (1996) 98 BOMLR 501
Contract Act, 1872 — Section 126
High Courts02 Sept 1996
Hemraj Gyaniram Patle and others Vs Yamunabai Pardhi and others
Bombay High Court · (1998) 1 BomCR 134 : (1996) 2 MhLj 844
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 Sept 1996
Kisan Sahakari Chini Mills Ltd. Vs Richardson and Cruddas (1972) Ltd. and another
Bombay High Court · (1999) 96 CompCas 776 : (1996) 2 MhLj 1010
High Courts02 Sept 1996
State of Maharashtra Vs Ahmed Gulam Nabi Shaikh and others
Bombay High Court · (1997) CriLJ 2377
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 161, 313Evidence Act, 1872 — Section 32, 6Penal Code, 1860 (IPC) — Section 114, 302, 326, 34
High Courts31 Aug 1996
Sandeep Atmaram Parwal Vs The State of Maharashtra and others
Bombay High Court · (1996) 4 BomCR 451 : (1997) CriLJ 111
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3, 3(1), 3(2), 9Constitution of India, 1950 — Article 22(5)
High Courts31 Aug 1996
Vinod Shantilal Gosalia and another Vs Anil Vassudev Salgaocar
Bombay High Court · (1996) 08 BOM CK 0013
Arbitration Act, 1940 — Section 20, 24, 37Contract Act, 1872 — Section 17, 19, 39, 65
High Courts31 Aug 1996Allowed
State of Maharashtra Vs Mohd. Idris and Others
Bombay High Court · (1996) 98 BOMLR 789
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 300Forest Act, 1927 — Section 2, 69
High Courts30 Aug 1996
State Bank of India, Pune Vs P.D. Apshankar, Presiding Officer, Central Government Industrial Tribunal, Bombay and Others
Bombay High Court · (1997) 2 LLJ 573
Industrial Disputes Act, 1947 — Section 11A
High Courts28 Aug 1996Dismissed
The State of Maharashtra Vs Balram @ Nam Amarsingh Talwar
Bombay High Court · (1997) 1 BomCR 475
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 378Evidence Act, 1872 — Section 114, 3, 45, 59, 61Penal Code, 1860 (IPC) — Section 302, 302
High Courts27 Aug 1996
Prabhakar Anandrao Dhote and others Vs Presiding Officer, Industrial Court and another
Bombay High Court · (1997) 2 LLJ 1083
Bombay Industrial Relations Act, 1946 — Section 32
High Courts27 Aug 1996
Prakash D. Bandiwadekar Vs Killick Slotted Angles and Others
Bombay High Court · (1996) 2 LLJ 833
Industrial Disputes Act, 1947 — Section 2
High Courts27 Aug 1996
Executive Engineer, Mechanical Division, Ahmednagar and others Vs Madhav Narhari Walake and another
Bombay High Court · (1997) 2 BomCR 145 : (1997) 2 LLJ 1068 : (1996) 2 MhLj 922
High Courts27 Aug 1996
Arif Yusuf Sab Deshmukh and Others Vs State of Maharashtra and Another
Bombay High Court · (1997) BomCR(Cri) 868 : (1997) 2 MhLj 568
Criminal Procedure Code, 1973 (CrPC) — Section 154, 165, 235Evidence Act, 1872 — Section 14, 3, 45, 59, 61Penal Code, 1860 (IPC) — Section 149, 302, 304
High Courts27 Aug 1996
Cosmos Cooperative Bank Ltd., Pune Vs R.K. Banswal, Member, Industrial Court, Pune and another
Bombay High Court · (1997) 1 BomCR 266 : (1997) 75 FLR 617 : (1997) 2 LLJ 1173 : (1996) 2 MhLj 955
Bombay Industrial Relations Act, 1946 — Section 78
High Courts27 Aug 1996
Prabhakar Anandrao Dhote and others Vs The Presiding Officer Industrial Court Mah. and another
Bombay High Court · (1998) 1 BomCR 229 : (1997) 2 LLJ 1083
Bombay Industrial Relations Act, 1946 — Section 27Constitution of India, 1950 — Article 226, 227
High Courts27 Aug 1996
Mrs. Komalam Vardarajan Vs The Union of India and another
Bombay High Court · AIR 1997 Bom 57 : (1997) 1 BomCR 428 : (1996) 98 BOMLR 550 : (1997) 2 MhLj 632
Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2(1), 4, 5
High Courts23 Aug 1996Dismissed
Mohomed Hussain Farah Vs Union of India (UOI) and Another
Bombay High Court · (1997) 1 BomCR 603
Evidence Act, 1872 — Section 3, 59, 61Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 41(1), 41(2), 42, 42(1)
High Courts23 Aug 1996
Motor Industrial Co. Ltd., Nasik Vs Deelip Daulat Deore and others
Bombay High Court · (1997) 2 BomCR 138 : (1997) 75 FLR 464 : (1997) 2 LLJ 1162 : (1996) 2 MhLj 967
Industrial Disputes Act, 1947 — Section 17Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts23 Aug 1996
UHDE GMBH Vs DEPUTY COMMISSIONER OF INCOME TAX.
Bombay High Court · (1997) 57 TTJ 447