COURT ARCHIVE

Bombay High Court judgments, 1996

729 judgments · page 2 of 37

High Courts13 Dec 1996Allowed

Ramchand Gobindram Gurnani, since deceased through his heirs and legal representatives Vs The State of Maharashtra and Others

Bombay High Court · (1997) 3 BomCR 333

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 33

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High Courts13 Dec 1996

Sanjivraje Vijaysinha Naiknimbalkar and others Vs Rajan Dinkarrao Pharate and others

Bombay High Court · AIR 1997 Bom 289 : (1997) 4 ALLMR 219 : (1997) 4 BomCR 28 : (1997) 3 BOMLR 750 : (1997) 1 MhLj 803

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High Courts13 Dec 1996Dismissed

Suresh K. Mehta Vs S.B. Chincholikar and Another

Bombay High Court · (1997) 3 BomCR 315 : (1997) 3 MhLj 149

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A2, 15A, 31E(4), 5(3), 6(4)Maharashtra Co-operative Societies Act, 1960 — Section 91(1)Transfer of Property Act, 1882 — Section 105, 111

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High Courts12 Dec 1996

The State of Maharashtra Vs Savala Sagu Kokare and another

Bombay High Court · (1997) BomCR(Cri) 618 : (1997) CriLJ 786

Criminal Procedure Code, 1973 (CrPC) — Section 215, 378(1), 464Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 34, 376, 379, 392, 506

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High Courts12 Dec 1996Dismissed

Yeshwant Tukaram Raut Vs State of Maharashtra and Others

Bombay High Court · (1997) 3 ALLMR 35 : (1997) 4 BomCR 442

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 5A

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High Courts11 Dec 1996

Noorjehan Sarver Khan Vs State of Maharashtra and others

Bombay High Court · (1997) BomCR(Cri) 614 : (1997) CriLJ 794

Constitution of India, 1950 — Article 22(5), 226, 227

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High Courts11 Dec 1996Allowed

Mohan Dattaram Salunke Vs R.D. Tyagi, Commissioner of Police Brihan Mumbai and others

Bombay High Court · (1996) 12 BOM CK 0001

Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3

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High Courts10 Dec 1996

Century Textiles and Industries Ltd., Bombay and another Vs Maharashtra State Electricity Board, Bombay and another

Bombay High Court · AIR 1997 Bom 192 : (1997) 3 BomCR 282

Constitution of India, 1950 — Article 12, 14, 18, 19, 19(1)Contract Act, 1872 — Section 100, 101, 23, 75, 84Electricity (Supply) Act, 1948 — Section 18, 26, 46, 49, 59

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High Courts10 Dec 1996Dismissed

Sudhakar Deoraoji Wele and Another Vs Commissioner, Nagpur Division and Others

Bombay High Court · (1997) 99 BOMLR 499 : (1997) 2 MhLj 379

Constitution of India, 1950 — Article 226

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High Courts10 Dec 1996Dismissed

Harjot Singh Jaspal and Others Vs Koran Govindan and Others

Bombay High Court · (1997) 4 BomCR 435

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 49Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 — Rule 5, 7Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97

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High Courts09 Dec 1996Allowed