High Courts26 Mar 1996
Ashraf Hussain Shah Vs State of Maharashtra
Bombay High Court · (1996) CriLJ 3147
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments, 1996
729 judgments · page 29 of 37
High Courts26 Mar 1996
Maharashtra Rajya Mathadi Transport and General Kamgar Union Vs State of Maharashtra and Others
Bombay High Court · (1996) 5 BomCR 187 : (1996) 2 MhLj 963
High Courts26 Mar 1996
Suraksha Rakshak Kamgar Union, Bombay Vs State of Maharashtra and Others
Bombay High Court · (1996) 5 BomCR 130 : (1996) 2 MhLj 194
Constitution of India, 1950 — Article 226Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 1, 2, 3, 6, 8
High Courts26 Mar 1996Allowed
Indian Oil Corporation Ltd. Vs Raaj Unocal Lubricants Ltd.
Bombay High Court · (1997) 1 BomCR 292 : (1997) 2 MhLj 281
Arbitration Act, 1940 — Section 20Contract Act, 1872 — Section 10, 19, 19A, 23
High Courts26 Mar 1996
Maharashtra State Transport Kamgar Sanghatana Vs Maharashtra State Road Transport Corporation and Others
Bombay High Court · (1996) 3 BomCR 525 : (1996) 73 FLR 1410 : (1997) 1 LLJ 31 : (1996) 2 MhLj 909
High Courts26 Mar 1996
Manoj Shivaji Trimukhe Vs State of Maharashtra
Bombay High Court · (1996) 4 BomCR 374 : (1996) 98 BOMLR 174 : (1997) CriLJ 178 : (1996) 2 MhLj 477
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
High Courts26 Mar 1996
Shakuntala Vs Pralhad Bhimrao Vhatkar
Bombay High Court · (1997) 1 DMC 255
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts25 Mar 1996
SUPER LEASING LTD. Vs ASSISTANT COMMISSIONER OF INCOME TAX. (ALSO ASSTT. COMMISSIONER OF INCOME TAX v. SUPER LEASING LTD.).
Bombay High Court · (1996) 56 TTJ 258
Income Tax Act, 1961 — Section 23
High Courts25 Mar 1996Dismissed
Shri Ramesh @ Waghari Ramesh and Others Vs Shri Satish Sahney, Commissioner of Police and Others
Bombay High Court · (1997) 1 BomCR 52 : (1997) BomCR(Cri) 95
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3
High Courts25 Mar 1996
Managing Director, Bharat Containers Pvt. Ltd. Vs Arvind Waman Unhavana and Others
Bombay High Court · (1996) 74 FLR 2083
Constitution of India, 1950 — Article 226
High Courts25 Mar 1996
Sunil Baburao Shirsat Vs Satish Sahney, Commissioner of Police for Greater Bombay and others
Bombay High Court · (1996) 4 BomCR 370 : (1996) CriLJ 2489 : (1996) 2 MhLj 765
Arms Act, 1959 — Section 25, 27, 3Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 302, 34, 387
High Courts22 Mar 1996
Satish Mangharam Tanwani Vs Freight Handler and Another
Bombay High Court · (1996) 98 BOMLR 562
Evidence Act, 1872 — Section 145
High Courts22 Mar 1996
Bapu Subboo Chavan Vs National Textile Corporation (S.M.) Ltd.
Bombay High Court · (1996) 5 BomCR 128 : (1996) 73 FLR 1598 : (1998) 3 LLJ 820
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15, 17Textile Undertakings (Taking Over of Management) Act, 1983 — Section 3, 5
High Courts22 Mar 1996
Staish Mangharam Tanwani Vs Freight Handler and Another
Bombay High Court · (1996) ACJ 788
Evidence Act, 1872 — Section 145
High Courts21 Mar 1996
Raja Sharnappa Zinge and others Vs State of Maharashtra
Bombay High Court · (1996) 4 BomCR 467 : (1997) CriLJ 450
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34, 506
High Courts19 Mar 1996Dismissed
Tippanna Kalasappa Koli and Others Vs The State of Maharashtra
Bombay High Court · (1997) BomCR(Cri) 110
Companies Act, 1956 — Section 108, 287, 446, 536, 536(2)Constitution of India, 1950 — Article 14, 19, 19(1)(c), 226Criminal Procedure Code, 1973 (CrPC) — Section 313, 374
High Courts19 Mar 1996
Shankar Pandharinath Khand and Others Vs Smt. Neela Vijaykumar Kulkarni and Others
Bombay High Court · (1997) 1 ACC 352
High Courts18 Mar 1996
Goa Bottling Co. Pvt. Ltd. Vs Asstt. Commissioner of C.Ex., Panaji, Goa
Bombay High Court · (1997) 90 ELT 48
High Courts18 Mar 1996
Baban Sudam Kamble Vs State of Maharashtra and others
Bombay High Court · (1997) 1 BomCR 182 : (1997) BomCR(Cri) 238 : (1996) CriLJ 2668
Bombay Police Act, 1951 — Section 56, 59Constitution of India, 1950 — Article 19
High Courts15 Mar 1996Allowed
Smt. Laxmi P. Malgaonkar and Others Vs Smt. Ana Claudina P. Vaz, deceased, represented by legal representatives and Others
Bombay High Court · (1996) 5 BomCR 235
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 33